High Courts23 Jan 1987Allowed
In Re: Arumugham Pannadi and Narayana Pannadi
Madras High Court · (1987) LW(Cri) 304
Penal Code, 1860 (IPC) — Section 120B, 489(a), 489(c), 489(e)
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 25 of 27
High Courts23 Jan 1987Dismissed
In re: Murthy
Madras High Court · (1987) 01 MAD CK 0057
Evidence Act, 1872 — Section 105
High Courts23 Jan 1987
C. Ranganathan Vs M. Suri
Madras High Court · (1987) 100 LW 708 : (1987) 2 MLJ 235
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts23 Jan 1987
Subbiah Vs Muthukrishnan
Madras High Court · (1987) 100 LW 536 : (1987) 2 MLJ 159
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts23 Jan 1987
Bombay Tyres International Ltd. Vs Express Newspapers Private Ltd. and Another
Madras High Court · (1987) 100 LW 846 : (1987) 2 MLJ 191
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(5)(a)
High Courts23 Jan 1987
Arukkani Ammal Vs Guruswamy
Madras High Court · (1987) 100 LW 707 : (1987) 2 MLJ 32
High Courts21 Jan 1987
Sri-la-Sri Arunagirinathar Sri Gnanananda Desika Paramachariya Swamigal, Madurai Vs State of Tamil Nadu and Another
Madras High Court · AIR 1989 Mad 3
Constitution of India, 1950 — Article 21Passports Act, 1967 — Section 10, 3
High Courts21 Jan 1987
Cooppousamy Vs Alamelu and Others
Madras High Court · (1988) 1 LW 120 : (1988) 1 MLJ 432
High Courts21 Jan 1987Allowed
Management of Nathan's Press Vs K. Krishnan and Others
Madras High Court · (1993) 3 LLJ 476
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts21 Jan 1987
Deputy Commissioner (C.T.), Coimbatore Division, Coimbatore Vs South India Viscose Limited
Madras High Court · (1987) 01 MAD CK 0043
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts21 Jan 1987
D. Anbalagan Vs The Tamil Nadu Public Service Commission and The Treasury Officer Vellore, North Arcot District
Madras High Court · (1987) 2 LLJ 55
High Courts21 Jan 1987
Vasudeva Pillai Trust Vs Thirugnanasambandam
Madras High Court · (1987) 100 LW 713 : (1987) 2 MLJ 259
Transfer of Property Act, 1882 — Section 106
High Courts21 Jan 1987
Ismail Bibi and Others Vs Five Gori Thaikka Wakf at Vridhachalam and Another
Madras High Court · (1987) 100 LW 298 : (1987) 1 MLJ 440
Constitution of India, 1950 — Article 227
High Courts21 Jan 1987
Veera Manikandan Vs A.K. Chakrapani
Madras High Court · (1987) 100 LW 774 : (1987) 2 MLJ 70
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts20 Jan 1987
Rahamat Bibi alias Rahamat Unnissa Vs Abdul Gaffur and Others
Madras High Court · (1987) 100 LW 1014 : (1988) 1 MLJ 1
High Courts20 Jan 1987
Brakes India Ltd. Vs The Asst. Collector of Central Excise, Madras II Division and Another
Madras High Court · (1988) 1 MLJ 107
High Courts20 Jan 1987
Vel Metal Industries Vs The State of Tamil Nadu
Madras High Court · (1988) 68 STC 55
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31, 36, 7
High Courts20 Jan 1987
National Mineral Development Corporation Ltd. Vs The State of Tamil Nadu
Madras High Court · (1987) 67 STC 1
Central Sales Tax Act, 1956 — Section 2, 3, 4, 4(1), 4(2)Tamil Nadu General Sales Tax Act, 1959 — Section 36
High Courts20 Jan 1987
Brakes India Ltd., Madras Vs Assistant Collector of Central Excise, Madras II DN and Another
Madras High Court · (1988) 17 ECC 144 : (1988) 15 ECR 307 : (1988) 33 ELT 654 : (1988) 1 MLJ 107
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
High Courts20 Jan 1987
Rahamat Bibi Vs Abdul Gaffur and Others
Madras High Court · AIR 1988 Mad 150 : (1987) 100 LW 1014
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2