High Courts12 Sept 1988Allowed
T. Balasubramaniam and others Vs State
Madras High Court · (1988) LW(Cri) 435
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 10 of 28
High Courts09 Sept 1988
Vythilingam Chettiar Vs Rangaswami Padayachi
Madras High Court · (1988) 2 LW 330 : (1988) 2 MLJ 339
High Courts09 Sept 1988
Rathinam Vs Syed Beevi (died) and Others
Madras High Court · (1989) 1 LW 279 : (1989) 1 MLJ 285
High Courts09 Sept 1988
Union of India Vs Oceanic Export Corporation
Madras High Court · (2000) 116 ELT 19
Customs Act, 1962 — Section 111Import Control Act, 1947 — Section 3(1)
High Courts09 Sept 1988
State Vs Chinnappayyan
Madras High Court · (1988) 09 MAD CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts09 Sept 1988
Geethanjali Mills Ltd. and Others Vs V. Thiruvengadathan
Madras High Court · (1988) 74 CTR 115
Income Tax Act, 1961 — Section 2(35), 27, 276(C), 276B, 276C(1)
High Courts09 Sept 1988
V.M. Dakshinamurthy and Others Vs State
Madras High Court · (1989) 73 STC 222
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 3, 8
High Courts08 Sept 1988
Ramakrishnan and Bros. Vs T.P.M. Manickavalli
Madras High Court · (1988) 2 MLJ 377
High Courts08 Sept 1988
Venkatakrishnan and Others Vs State of Tamil Nadu and Others
Madras High Court · (1988) 09 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts07 Sept 1988Allowed
Jamal Mohideen alias Sheik Dawood Vs The State of Tamil Nadu
Madras High Court · (1988) 09 MAD CK 0010
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(l)(i)Constitution of India, 1950 — Article 226
High Courts06 Sept 1988Allowed
Borax Morarji Ltd. Vs The Assistant Collector of Customs and Others
Madras High Court · (1994) 46 ECC 223
Customs Act, 1962 — Section 142, 17, 18
High Courts06 Sept 1988
K.V.G. Ramaswami and Others Vs State of Tamil Nadu
Madras High Court · (1989) 2 RCR(Criminal) 515
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Sept 1988Allowed
Kishore Kanth Vs State Inspector of Police(K-1)
Madras High Court · (1988) LW(Cri) 426
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Sept 1988
Raja Rajan Theatre Vs State of Tamil Nadu and others
Madras High Court · AIR 1990 Mad 7
Constitution of India, 1950 — Article 14, 19Tamil Nadu Entertainments Tax Act, 1939 — Section 5Tamil Nadu Local Authorities Finance Act, 1961 — Section 4
High Courts05 Sept 1988
The Director of Government Examinations and Another Vs D. Sathianathan
Madras High Court · (1989) 2 LW 118 : (1989) 2 MLJ 270
High Courts05 Sept 1988
C.S. Sampath and Others Vs The Authorised Officer, Land Reforms
Madras High Court · (1988) 2 LW 247 : (1990) 1 MLJ 60
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21A(b), 3(14)
High Courts02 Sept 1988
G.P. Purushothaman Vs C.O. Arumugam and Others
Madras High Court · (1989) 1 MLJ 1
High Courts02 Sept 1988
Janaki Devi Vs Krishnan Nambiar and Others
Madras High Court · (1989) 2 LW 68 : (1989) 1 MLJ 432
High Courts02 Sept 1988
A. Mohammed Yousuf and Others Vs The State of Tamil Nadu
Madras High Court · (1988) 2 MLJ 358
High Courts02 Sept 1988
N.K. Mohnot Vs Chief Commissioner of Income Tax (Admn.) and Another
Madras High Court · (1992) 195 ITR 72
Income Tax Act, 1961 — Section 139(1), 139(2), 148, 276CC, 277