High Courts02 Sept 1988Dismissed
Sampath Vs Inspector of Police, Ammapet, Salem Dt.
Madras High Court · (1988) LW(Cri) 499
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 11 of 28
High Courts30 Aug 1988
The Workmen of India Cements Limited Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1988) 2 MLJ 413
High Courts29 Aug 1988
G. Subramanian Vs Government of Tamil Nadu and Others
Madras High Court · (1988) 2 MLJ 418
High Courts29 Aug 1988Allowed
Veerappa Gounder and Palaniammal Vs State
Madras High Court · (1988) LW(Cri) 416
Penal Code, 1860 (IPC) — Section 302, 313, 323, 324, 326
High Courts29 Aug 1988
Ramalingam Chettiar and Another Vs The Tamil Nadu Water and Drainage Board and Another
Madras High Court · (1989) 1 MLJ 485
Motor Vehicles Act, 1988 — Section 110(1), 110A(1), 110F
High Courts29 Aug 1988Dismissed
Ramalingam Chettiar and Another Vs Tamil Nadu Water and Drainage Board and Another
Madras High Court · (1990) ACJ 443 : (1989) 2 LW 270
Motor Vehicles Act, 1988 — Section 110
High Courts26 Aug 1988
M. Viswanathan Vs Govt. of Tamil Nadu and Others
Madras High Court · (1990) 1 LLJ 473
Tamil Nadu Educational Inspection Code — Rule 110, 115, 116
High Courts26 Aug 1988
Murugesan Pillai Vs The Idol Arulthiru Kannika Parameswari Temple, Thuraiyur
Madras High Court · (1988) 08 MAD CK 0034
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts26 Aug 1988
Jayaram Metal Rolling Mills Vs The Superintendent of Central Excise, Group I-J-I Division and Others
Madras High Court · (1993) 43 ECC 111
Central Excises and Salt Act, 1944 — Section 35
High Courts23 Aug 1988
P. Karuppiah Vs The Deputy Registrar of Co-operative Societies, Periyakulam and The Special Tribunal for Co-operative Societies, Madurai
Madras High Court · (1989) LW(Cri) 202
High Courts22 Aug 1988
Krishnamurthi and Others Vs Gopal Gounder and Others
Madras High Court · (1988) 08 MAD CK 0029
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts22 Aug 1988
The President, Cholan Pokkuvarathu Kazhagam, Madras Vs The Presiding Officer, Industrial Tribunal, Madras and Another
Madras High Court · (1989) 59 FLR 488 : (1989) 2 LLJ 233
Industrial Disputes Act, 1947 — Section 11A
High Courts19 Aug 1988
M.S. Mohammed Yahya Vs M.S. Mohammed Jaffar and another
Madras High Court · (1988) 08 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(2)
High Courts19 Aug 1988
Ramu alias Ramasamy Vs State by Inspector of Police, Wathalagundu Police Station, Anna District
Madras High Court · (1988) LW(Cri) 458
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts18 Aug 1988Allowed
N. Susilammal Vs The District Forest Officer
Madras High Court · (1988) 08 MAD CK 0035
Tamil Nadu Forest Act, 1882 — Section 10
High Courts18 Aug 1988
Rakkammal Vs Irulappa Konar and Others
Madras High Court · (1988) 08 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1)(b), 195(1)(b)(ii), 195(1)(c)Penal Code, 1860 (IPC) — Section 114, 120B, 120B, 193, 414Registration Act, 1908 — Section 82, 82(d)
High Courts18 Aug 1988Allowed
Muthuramalingam Vs Sub Inspector of Police, Arumuganery
Madras High Court · (1988) LW(Cri) 407
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 27, 302, 324, 377
High Courts18 Aug 1988Allowed
D. Albert Vs Lalitha and Others
Madras High Court · AIR 1989 Mad 73 : (1988) 2 LW 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4