High Courts22 Jul 1988
Ammajan Bibi Vs M. Nawab John and orsl.
Madras High Court · (1989) LW(Cri) 281
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 14 of 28
High Courts20 Jul 1988Allowed
K.R. Shankar Raj Vs State Bank of India, Vellore Branch
Madras High Court · AIR 1989 Mad 255 : (1988) 2 LW 441
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2(2), 47
High Courts20 Jul 1988Dismissed
Chinnappan Vs Ramachandran
Madras High Court · AIR 1989 Mad 314 : (1988) 2 LW 544
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 21
High Courts20 Jul 1988Dismissed
P. Balakrishnan and Others Vs The District Registrar, Tuticorin, Tirunelveli District and Others
Madras High Court · AIR 1989 Mad 257
Stamp Act, 1899 — Article 45, 27, 40, 56(1), 64
High Courts19 Jul 1988
The Rajapalayam Industrial and Commercial Syndicate Ltd. and Another Vs A. Vairaprakasam and Another
Madras High Court · (1988) 2 LW 179 : (1988) 2 MLJ 155
High Courts19 Jul 1988
K.R. Jadayappa Mudaliar and Others Vs K.B. Venkatachalam and Another
Madras High Court · (1990) 1 MLJ 119
Trade and Merchandise Marks Act, 1958 — Section 2(s), 48, 49
High Courts19 Jul 1988
K. Jayalakshmi Vs S.M. Muthaier
Madras High Court · (1989) 1 LW 549 : (1989) 1 MLJ 411
High Courts19 Jul 1988
Thilagammal Vs Elango alias Chinnappayyan and Another
Madras High Court · (1988) 2 LW 443 : (1988) 2 MLJ 217
High Courts19 Jul 1988Dismissed
Rajapalayan Industrial and Commercial Syndicate Ltd. and Another Vs K.A. Vairaprakasam and Another
Madras High Court · AIR 1989 Mad 139
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Companies Act, 1956 — Section 291, 403
High Courts19 Jul 1988Allowed
Thilagammal Vs Elango and Another
Madras High Court · AIR 1989 Mad 340 : (1988) 2 LW 443
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 96Court Fees Act, 1870 — Section 22Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 54
High Courts19 Jul 1988Dismissed
C. Vagarajan and Others Vs State
Madras High Court · (1983) LW(Cri) 317
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 5(2)
High Courts15 Jul 1988Allowed
V.M. Ramaswami and Others Vs S. Balakrishnan
Madras High Court · (1988) 07 MAD CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 202, 202(2), 203Penal Code, 1860 (IPC) — Section 147, 148, 354, 392, 427
High Courts15 Jul 1988
In Re: Saroja
Madras High Court · (1988) 07 MAD CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 211(7)
High Courts13 Jul 1988
Mangalammal and Another Vs T. Lalitha and Others
Madras High Court · (1989) 2 MLJ 454
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts13 Jul 1988
Neyveli Lignite Corporation Ltd. Vs Spl. Tahsildar No. III, Land Acquisition, Lignite project, Neyveli and Others
Madras High Court · (1989) LW(Cri) 445
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 18(1), 20, 25
High Courts08 Jul 1988
Sappani Mohammed Labbai Vs Abdulla Syed through Power of attorney Agent Ameena Bibi
Madras High Court · (1988) 2 LW 312 : (1988) 2 MLJ 200
High Courts06 Jul 1988
Raghava and Veera and Another Vs Lachhmandas (died) and Others
Madras High Court · (1989) 1 LW 145 : (1989) 1 MLJ 93
High Courts04 Jul 1988
Shanmugham Vs Gobichettipalayam Municipality
Madras High Court · (1989) 1 LW 210 : (1989) 1 MLJ 436
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 35Transfer of Property Act, 1882 — Section 106
High Courts28 Jun 1988Dismissed
Laymen's Evangelical Fellowship Vs J. Kishorelal
Madras High Court · AIR 1989 Mad 105
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 115
High Courts27 Jun 1988
Exxon Corporation, 1251 Avenue of the America, New York, U.S.A. Vs Exxon Packing Systems Pvt. Ltd., Hyderabad
Madras High Court · AIR 1989 Mad 182 : (1988) 2 LW 421 : (1988) 2 MLJ 516
Trade and Merchandise Marks Act, 1958 — Section 120(1)