COURT ARCHIVE

Madras High Court judgments, 1987

534 judgments · page 21 of 27

High Courts26 Mar 1987

The Malankara Syrian Catholic Arch Diocese of Trlvandrum Vs The Joint Director of School Education (Secondary) Madras- 6, The Director of Government Examination, Madras-6

Madras High Court · (1987) 03 MAD CK 0036

Constitution of India, 1950 — Article 30, 30(1)

High Courts26 Mar 1987Allowed

N. Krishnasami Chetty and Others Vs The Licensing Officer, Deputy Transport Commissioner and Secretary, Regional Transport Authority

Madras High Court · AIR 1988 Mad 274 : (1987) 100 LW 654 : (1987) 2 MLJ 156

Motor Vehicles Act, 1939 — Section 2(3)

High Courts25 Mar 1987Dismissed

A. Joseph Fernando Vs Maria Navis and others

Madras High Court · (1987) LW(Cri) 267

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482

High Courts25 Mar 1987

V. S. Rahmathullah Vs A. Sivaperumal

Madras High Court · (1987) 03 MAD CK 0006

High Courts24 Mar 1987

Navarathna and Co. Vs State (Income Tax Officer, Central Circle, Madras)

Madras High Court · (1987) 65 CTR 130 : (1987) 168 ITR 788

Income Tax Act, 1961 — Section 132(1), 276C, 276C(1), 277, 278

High Courts24 Mar 1987

R. Jayaraman Vs Perumal and another

Madras High Court · (1987) 03 MAD CK 0007

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

High Courts23 Mar 1987

S. Muthiah Vs Tirunelveli Municipal Council

Madras High Court · (1988) 1 LW 276 : (1988) 2 MLJ 384

Tamil Nadu District Municipalities Act, 1920 — Section 89, 89(1)(a), 89(1)(b)

High Courts23 Mar 1987

S. Ranganathan Vs Kavari Ammal and Others

Madras High Court · (1987) 100 LW 702 : (1987) 2 MLJ 152

Evidence Act, 1872 — Section 114(g)

High Courts23 Mar 1987Dismissed

Harikrishna Jhaver Vs Ram Narayan Bhattad, Madras

Madras High Court · (1988) LW(Cri) 283

Criminal Procedure Code, 1973 (CrPC) — Section 193, 195(1)(b)(i), 340, 340(1)Penal Code, 1860 (IPC) — Section 193, 196, 199, 200

High Courts23 Mar 1987

State Bank of India Vs Mohammed Habhee and Another

Madras High Court · (1988) 2 LW 304 : (1988) 1 MLJ 413

High Courts23 Mar 1987

Income Tax Officer Vs Vino Kumar Didwania

Madras High Court · (1992) 198 ITR 750

Criminal Procedure Code, 1973 (CrPC) — Section 204, 70, 72, 87Income Tax Act, 1961 — Section 277

High Courts20 Mar 1987

R. Jayaraman Vs A. Perumal and Another

Madras High Court · (1987) 2 MLJ 19

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

High Courts17 Mar 1987

Visalakshi Ammal Vs Chelliah Pillai and Others

Madras High Court · (1988) 2 LW 389 : (1988) 2 MLJ 511

High Courts17 Mar 1987

K.S.D. Radhakrishnan Vs Deivanai Achi

Madras High Court · (1989) 1 LW 368 : (1989) 1 MLJ 249

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 11(1), Order 21 Rule 21, Order 21 Rule 22, Order 37 Rule 1Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 13, 9

High Courts17 Mar 1987

Kanta P. Mehta and Others Vs Union of India and Others

Madras High Court · (1989) 177 ITR 284

Income Tax Act, 1961 — Section 256(2)

High Courts17 Mar 1987

Mrs. Kanta P. Mehta and Others Vs Union of India and Others

Madras High Court · (1987) 65 CTR 276

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts16 Mar 1987

J. Prasanna Chandrasekaran Vs M/s. Mohan Steel Corporation and 3 others

Madras High Court · (1987) 03 MAD CK 0038

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 30Contract Act, 1872 — Section 45Presidency Towns Insolvency Act, 1909 — Section 108, 99

High Courts16 Mar 1987

T.K. Ramanujam Kavirayar and others Vs Sri-La-Sri Sivaprakasa Pandara Sannadhi Avargal, Hereditary Trustee of Vilapoojai Kattalai attached to Sri Courtalanathaswami Temple, Courtalam, Thiruvavaduthurai Adheenam

Madras High Court · (1987) 03 MAD CK 0004

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 8(2)(ii)

High Courts13 Mar 1987

R.R. Dalavai Vs The Government of Tamil Nadu All India Students Federation Vs The State of Tamil Nadu

Madras High Court · (1987) 03 MAD CK 0039

Constitution of India, 1950 — Article 14, 15(4), 16(4), 29(2), 46

High Courts13 Mar 1987Allowed

Ramasamy Chettiar Vs State by Food Inspector, Tirunelveli Municipality

Madras High Court · (1988) LW(Cri) 9

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)