High Courts26 Nov 1987
S. Muthukumaraswami Pillai Vs Sri Brahmapuri eswara swami Temple and another
Madras High Court · (1987) 11 MAD CK 0034
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 3 of 27
High Courts26 Nov 1987
Kuppuswami Chettiar and Others Vs Lakshmi
Madras High Court · (1988) 2 MLJ 452
High Courts25 Nov 1987
Madhavan Vs Kannammal and Others
Madras High Court · (1990) 2 LW 274 : (1989) 1 MLJ 136
High Courts24 Nov 1987Dismissed
Janakiraman and Malarkodi Vs J. Parimala Veni
Madras High Court · (1988) LW(Cri) 352
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 244Penal Code, 1860 (IPC) — Section 109, 305, 405, 424, 482
High Courts24 Nov 1987
Sekar alias Prabhudoss alias Prakash Vs State of Tamil Nadu
Madras High Court · (1988) LW(Cri) 131
Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Nov 1987
Ayyavu alias Palanivel Gounder and Others Vs Sengoda Gounder and Others
Madras High Court · (1989) 1 MLJ 97
High Courts23 Nov 1987Allowed
Abdul Latheef Vs The State of Tamil Nadu and Others
Madras High Court · (1988) 17 ECC 5
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108
High Courts23 Nov 1987
The Collector of Madras, Accommodation Wing, Madras Vs A.N. Gajendran
Madras High Court · (1987) 11 MAD CK 0037
High Courts23 Nov 1987Allowed
H. Rahim Vs The State of Tamil Nadu
Madras High Court · (1988) 17 ECC 1
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226
High Courts20 Nov 1987
Sivarama Chettiar and Others Vs Krishna Gounder and Others
Madras High Court · (1988) 2 LW 91 : (1988) 1 MLJ 183
High Courts20 Nov 1987Allowed
Chidambara Rajan Vs State
Madras High Court · (1988) LW(Cri) 273
Prevention of Food Adulteration Act, 1954 — Section 14, 16(1A)(i), 19, 2(ia), 7(i)
High Courts20 Nov 1987Dismissed
Rajammal Vs K.P. Perumal
Madras High Court · (1988) LW(Cri) 73
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Nov 1987
Mohamed Ali and others Vs K.G. Nagaraja Mannair and others
Madras High Court · (1987) 11 MAD CK 0018
Transfer of Property Act, 1882 — Section 53, 53A
High Courts19 Nov 1987
A.P. Muthu alias Adaikappan and Others Vs Oa.Pr.M.Ar. Adaikappa Chettiar alias A.R. Adaikappa Chettiar (died) and Others
Madras High Court · (1987) 2 MLJ 454
High Courts19 Nov 1987
T.P.T.S. and Company Vs Sudali Ammal and Another
Madras High Court · (1988) 2 ACC 20
High Courts19 Nov 1987
Mymon Bi and Another Vs State of Tamil Nadu and Another
Madras High Court · (1988) 1 LW 257 : (1987) 2 MLJ 280
Land Acquisition Act, 1894 — Section 4(1), 5A
High Courts19 Nov 1987
Sree Ramakrishna Cattle-feed Manufacturers Vs Commercial Tax Officer, No. I, Virudhunagar and Another
Madras High Court · (1987) 11 MAD CK 0009
Tamil Nadu General Sales Tax Act, 1959 — Section 17(1), 17(3)
High Courts19 Nov 1987
Raja and others Vs Radha Ammal and others
Madras High Court · (1987) 11 MAD CK 0001
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 25(d), 26, 40, 7
High Courts18 Nov 1987
Munisamy Vs The Superintendent, Central Prison, Salem
Madras High Court · (1988) LW(Cri) 189
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 306(4)(b)