COURT ARCHIVE

Madras High Court judgments, 1987

534 judgments · page 7 of 27

High Courts14 Oct 1987

Pavayammal Vs Devanna Goundar

Madras High Court · (1988) 2 MLJ 162

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High Courts13 Oct 1987

Parvathy Vs N. Arumugham

Madras High Court · (1988) 1 MLJ 92

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High Courts13 Oct 1987

Managing Director Thanthai Periyar Transport Corporation Ltd. Vs Ammani Ammal and Another

Madras High Court · (1988) 2 ACC 619 : (1989) ACJ 847

Motor Vehicles Act, 1988 — Section 110A

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High Courts13 Oct 1987

Raghavan alias R.K. Selvarajan, Sarojini Ammal (died) and others Vs The Authorised Officer, Land Reforms, Pondicherry

Madras High Court · (1987) 10 MAD CK 0032

Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 — Section 9(1)

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High Courts13 Oct 1987

P.K. Easwaran and Others Vs M. Kuppuswami and Others

Madras High Court · (1989) 1 MLJ 390

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High Courts13 Oct 1987

Kanniammal and Another Vs Prabhakar and Another

Madras High Court · (1988) 2 ACC 518 : (1989) ACJ 489

Motor Vehicles Act, 1988 — Section 110A

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High Courts13 Oct 1987Allowed

A. Madathi Vs The District Collector, Tirunelveli, Kattabomman Dt. and The Special Commissioner and Secretary to Government, Prohibition and Excise Department, Fort St. George, Madras-9

Madras High Court · (1987) LW(Cri) 510

Constitution of India, 1950 — Article 226

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High Courts12 Oct 1987Allowed

Asstt. Collector of Customs Vs Shanmugham

Madras High Court · (1988) 15 ECC 1 : (1988) 37 ELT 201

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482, 498Customs Act, 1962 — Section 135

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High Courts12 Oct 1987Allowed

The Assistant Collector of Customs Prosecution Cell Vs Shanmugam and The Superintendent, Central Prison

Madras High Court · (1988) 14 ECR 108

Customs Act, 1962 — Section 135

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High Courts08 Oct 1987

K. Ramaswamy Vs Esther Johney

Madras High Court · (1988) 1 LW 475 : (1988) 1 MLJ 257

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High Courts08 Oct 1987

N. Sellappa Gounder Vs Dy. Commissioner of Labour and Another

Madras High Court · (1989) 1 ACC 42 : (1988) 2 LW 147

Workmens Compensation Act, 1923 — Section 2(1)(n)

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High Courts08 Oct 1987Allowed

Sait alias Santhanam Vs State

Madras High Court · (1988) LW(Cri) 86

Penal Code, 1860 (IPC) — Section 304I

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High Courts08 Oct 1987

R. Subbarayan Vs Ravaimani Ammal

Madras High Court · AIR 1988 Mad 228 : (1988) 1 MLJ 294

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Oct 1987

A. Duraiswamy Pillai Vs A. Arumugham

Madras High Court · (1988) 1 MLJ 76

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High Courts07 Oct 1987

Lakshmi Ammal Vs Lakshmanan and Others

Madras High Court · (1988) 2 MLJ 469

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High Courts07 Oct 1987

S.P. Arthanari Mudaliar and 4 others Vs A. Ponnusami and 2 others

Madras High Court · (1987) 10 MAD CK 0029

Civil Procedure Code, 1908 (CPC) — Section 148, 151Specific Relief Act, 1963 — Section 28, 28(1)

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High Courts07 Oct 1987Dismissed

In Re : Chandran

Madras High Court · (1988) LW(Cri) 113

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 84

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High Courts06 Oct 1987

Muthu Pillai Vs Seruvakkal

Madras High Court · (1988) 2 LW 411 : (1988) 2 MLJ 143

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High Courts05 Oct 1987Allowed

State Vs Rajapandian

Madras High Court · (1988) LW(Cri) 40

Prevention of Food Adulteration Act, 1954 — Section 10(7)

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High Courts25 Sept 1987

M.K.M. Ragumathulla Vs S.M. Syed Ali and Another

Madras High Court · (1988) 2 MLJ 432

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