High Courts23 Dec 1988
Saraswathi Ammal Vs Lakshmi
Madras High Court · (1989) 1 LW 95 : (1989) 1 MLJ 166
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 1 of 28
High Courts23 Dec 1988
Chinnakannu Pillai alias Narayanasamy Pillai Vs Ramasamy Pillai
Madras High Court · (1989) 1 LW 143 : (1989) 1 MLJ 103
High Courts22 Dec 1988
Thiruvengadam Vs K.B. Goyal and Another
Madras High Court · (1989) 1 ACC 434 : (1990) ACJ 233
Motor Vehicles Act, 1988 — Section 110A
High Courts22 Dec 1988
M. Rayappan Vs D. Saraswathi Ammal
Madras High Court · (1989) 2 LW 149 : (1989) 1 MLJ 459
High Courts21 Dec 1988
Collector of Customs (Appeals) Vs Mala International
Madras High Court · (1989) 43 ELT 631
High Courts20 Dec 1988
M. Subramaniam and Others Vs C. Chhottabhai and Company and Others
Madras High Court · (1990) 1 LW 183 : (1990) 2 MLJ 66
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts20 Dec 1988
V. Valliammai and Others Vs State of Tamil Nadu and Others
Madras High Court · (1988) 12 MAD CK 0019
Tamil Nadu General Sales Tax Act, 1959 — Section 41
High Courts20 Dec 1988
Kuppan Vs State of Tamil Nadu and Another
Madras High Court · (1988) 12 MAD CK 0014
Constitution of India, 1950 — Article 226
High Courts17 Dec 1988
M.O.H. Aslam Vs M.O.H Uduman and Others
Madras High Court · (1989) 2 MLJ 172
Partnership Act, 1932 — Section 7
High Courts16 Dec 1988
N. Gunasekaran Vs The Kumarankattalai Devasthanam and another
Madras High Court · (1989) LW(Cri) 192
Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 14A
High Courts16 Dec 1988
Kamatchi and Others Vs The Managing Director, Thiruvalluvar Transport Corporation Ltd.
Madras High Court · (1989) 1 ACC 484 : (1989) ACJ 1144
Motor Vehicles Act, 1988 — Section 110A
High Courts16 Dec 1988
Santhana Krishnan Vs Poongothai Ammal
Madras High Court · (1989) 1 LW 561 : (1989) 1 MLJ 319
High Courts16 Dec 1988
Govindamma and Others Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1989) 2 ACC 27
Motor Vehicles Act, 1988 — Section 110A
High Courts16 Dec 1988Allowed
Subramaniam Chettiar Vs The Inspector, Civil Supplies Criminal Investigations Department, Tiruchirappalli
Madras High Court · (1988) 12 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 293Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts16 Dec 1988Allowed
Sadiq Batcha Vs The Deputy Secretary to Govt. of Tamil Nadu, Public (S) Department, Madras-600 009 and 2 others
Madras High Court · (1989) LW(Cri) 379
Constitution of India, 1950 — Article 22(5), 226
High Courts15 Dec 1988Allowed
Kanagasabai Ammal Vs P. Subramaniam and 19 Others
Madras High Court · (1989) LW(Cri) 462
Criminal Procedure Code, 1973 (CrPC) — Section 202, 244, 245(1)
High Courts14 Dec 1988
Charles Hereward Simpson and Others Vs The Government of Tamil Nadu and Another
Madras High Court · (1989) 2 LW 571 : (1989) 1 MLJ 511
Evidence Act, 1872 — Section 114(d)
High Courts14 Dec 1988Allowed
Sagayam Engineering Works Vs Srivatsa Tube Corporation
Madras High Court · AIR 1989 Mad 237 : (1989) 1 LW 27
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 35BLimitation Act, 1963 — Section 5
High Courts14 Dec 1988Dismissed
Pitchai Naidu Vs The District Forest Officer, Madurai (South) Madurai
Madras High Court · (1988) 12 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80