High Courts25 Jun 1987
Chetankumar and Company and Others Vs Collector of Customs, Madurai and Others
Madras High Court · (1988) 15 ECC 18 : (1988) 33 ELT 354
Customs Act, 1962 — Section 12, 12(1), 15, 15(1), 2(23)
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 18 of 27
High Courts25 Jun 1987
Madura Coats Ltd. Vs Dy. Commissioner of Labour and Others
Madras High Court · (1994) 3 LLJ 914
Payment of Gratuity Act, 1972 — Section 7, 7(4), 7(7)
High Courts25 Jun 1987
Mannu Naicker and Others Vs Kalaimani and Others
Madras High Court · (1987) 2 MLJ 240
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts25 Jun 1987Dismissed
Chetankumar and Co. and Others Vs The Collector of Customs and Others
Madras High Court · (1988) 14 ECR 296
Customs Act, 1962 — Section 12(1), 2(23)
High Courts25 Jun 1987
M. Rajendran Vs The Assistant Settlement Officer, Villipuram and The Thiruvotteeswaranpet Devasthanam
Madras High Court · (1987) 06 MAD CK 0003
High Courts24 Jun 1987
S. Karunanandam Vs The Government of Tamil Nadu
Madras High Court · (1987) 06 MAD CK 0025
High Courts24 Jun 1987
New India Assurance Company Limited Vs The Food Corporation of India, Thanjavur and 2 others
Madras High Court · (1987) 06 MAD CK 0021
Constitution of India, 1950 — Article 298Contract Act, 1872 — Section 28, 74
High Courts24 Jun 1987
Rajam Vs Ramaswamy and Another
Madras High Court · (1988) ACJ 1067 : AIR 1988 Mad 170
Accidents Claims Tribunal Rules, 1961 — Rule 3
High Courts23 Jun 1987
R. Thangapalam Vs Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 410
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 2(18), 23, 3, 36, 4
High Courts22 Jun 1987
Sri Venkataramanan and Co., by Partner T.M. Thambusamy and Others Vs Indian Overseas Bank
Madras High Court · (1989) 2 LW 26 : (1989) 2 MLJ 79
High Courts19 Jun 1987
K.V. Nayak Vs S. Ganapathy Rao
Madras High Court · (1987) 06 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 14, 19, 8
High Courts19 Jun 1987Dismissed
In re: Ramalingam
Madras High Court · (1987) LW(Cri) 508
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(l)(a)(i), 2(ia), 2(ia)(a), 7(i)
High Courts19 Jun 1987
S.T. Diraviam Vs V.P. Chelliah and Others
Madras High Court · (1988) 1 LW 471 : (1988) 1 MLJ 289
Constitution of India, 1950 — Article 227
High Courts19 Jun 1987
N. Jayathilakan Vs Additional Secretary
Madras High Court · (1987) 12 ECR 1172 : (1987) 31 ELT 47
Customs Act, 1962 — Section 111, 112, 115, 125, 125(1)
High Courts19 Jun 1987
T.K. Diamond Chain Ltd., Ambattur, Madras-53 Vs The Regional Director, Regional Office (Tamil Nadu) Employees' State Insurance Corporation, Madras-34
Madras High Court · (1987) 06 MAD CK 0004
Employees State Insurance Act, 1948 — Section 85B
High Courts17 Jun 1987
Ponnuswamy Vs Meenakshi Ammal and Others
Madras High Court · (1989) 2 LW 227 : (1989) 2 MLJ 506
High Courts17 Jun 1987
R. Satheesh rep. by father and natural guardian, C. Rajendran and M. Murugan Vs Director of Higher Secondary Education, College Road, Madras-34, The Head Master, Government Higher Secondary School, Thuckalay, Kanyakumari District and The Chief Superintendent for Higher Secondary Examinations Government Higher Secondary School, Thuckalay
Madras High Court · (1987) 06 MAD CK 0023
High Courts16 Jun 1987Dismissed
J.B. Trading Corporation Imports and Exports Vs Union of India (UOI) and Collector of Customs and Others
Madras High Court · (1990) 31 ECR 246
Customs Act, 1962 — Section 41(2)