High Courts12 Nov 1987
C.V. Kannappan and others Vs S. N. Srikantan and others
Madras High Court · (1987) 11 MAD CK 0004
Madras City Tenants Protection Act, 1922 — Section 9
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 5 of 27
High Courts11 Nov 1987
Asia Tobacco Co. Ltd. Vs Union of India and Another
Madras High Court · (1988) 16 ECC 62 : (1988) 33 ELT 279
Central Excise Rules, 1944 — Rule 2, 209, 4, 5, 52Central Excises and Salt Act, 1944 — Section 11A, 2, 37, 37(2)
High Courts11 Nov 1987
Revathi C.P. Equipment Ltd. and Another Vs Patel Roadways Pvt. Ltd. and Others
Madras High Court · (1988) 1 ACC 534 : (1988) ACJ 319 : (1988) 1 LW 252
High Courts10 Nov 1987
The Collector of Madras Vs N. Sundaram
Madras High Court · (1988) 2 LW 461 : (1988) 2 MLJ 122
High Courts10 Nov 1987Dismissed
State by Public Prosecutor Vs Solai alias Solayapppn and N.K. Subbiah
Madras High Court · (1989) LW(Cri) 21
Prevention of Food Adulteration Act, 1954 — Section 1(ia)(a)(b), 7(l)(a)(ii)
High Courts10 Nov 1987
James Vs Y. Davidson
Madras High Court · (1987) 11 MAD CK 0029
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 34Transfer of Property Act, 1882 — Section 118, 54, 9
High Courts09 Nov 1987
Thiruppathi Venkatachalapathy Lorry Service and Another Vs The New India Assurance Company Limited and Others
Madras High Court · (1988) 2 ACC 102 : (1988) 1 LW 327 : (1988) 1 MLJ 64
High Courts09 Nov 1987Allowed
K.S. Magdoom Vs N.S. Jalal and another
Madras High Court · (1988) LW(Cri) 89
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 380, 448, 457
High Courts06 Nov 1987
Arcot N. Veeraswami Vs M.G. Ramachandran and Others
Madras High Court · AIR 1988 Mad 192
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 123, 213, 245, 246Tamil Nadu Pachalappas Trust (Taking over of Management) Act, 1981 — Section 3
High Courts06 Nov 1987
K.G. Arumugham and Others Vs K.A. Chinnappan and Others
Madras High Court · (1988) 1 LW 240 : (1988) 1 MLJ 192
High Courts04 Nov 1987Dismissed
Assistant Registrar of Companies, Madras Vs Sudarsan Liners Ltd.
Madras High Court · (1988) LW(Cri) 74
Companies Act, 1956 — Section 220, 220(1), 220(2), 220(3)
High Courts04 Nov 1987Dismissed
State, by Public Prosecutor Vs G. Prabhakaran
Madras High Court · (1988) LW(Cri) 461
Factories Act, 1948 — Section 92
High Courts04 Nov 1987
Assistant Registrar of Companies Vs Sudarsan Liners Ltd.
Madras High Court · (1988) 63 CompCas 747
Companies Act, 1956 — Section 162, 220, 220(1), 220(2), 220(3)
High Courts02 Nov 1987
Rajammal Vs Sriramulu Raja
Madras High Court · (1988) 1 LW 624 : (1988) 1 MLJ 253
High Courts02 Nov 1987
V.R. Desappa Chettiar Vs Tamil Nadu Electricity Board
Madras High Court · (1988) 1 LW 181 : (1988) 1 MLJ 373
Electricity Act, 1910 — Section 26, 26(1), 26(7)
High Courts02 Nov 1987
Kuppabai and Another Vs V.M. Sachithanandham
Madras High Court · (1988) 1 LW 148 : (1988) 1 MLJ 296
High Courts30 Oct 1987
Kannammal Vs G. Panchakshara Chetty and Others
Madras High Court · (1988) 2 LW 11 : (1988) 2 MLJ 11
High Courts30 Oct 1987
Ramachandra Iyer Vs Vadivelu
Madras High Court · (1987) 2 MLJ 256
Limitation Act, 1963 — Section 2(j)
High Courts30 Oct 1987
Ponnuswami Vs Sakthivel
Madras High Court · (1988) 1 LW 158 : (1988) 1 MLJ 313
High Courts29 Oct 1987
Mahaboob Bee and Others Vs P.D. Andrews and Another
Madras High Court · (1988) 1 LW 390 : (1988) 1 MLJ 165
Contract Act, 1872 — Section 59, 59, 60, 61Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)