High Courts27 Jun 1988
A.R. Subbaraj Vs Chandra Bai
Madras High Court · (1988) 06 MAD CK 0014
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(iv), 10(3)(a)(i), 10(3)(a)(ii), 10(3)(a)(iii), 10(3)(c)
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 15 of 28
High Courts27 Jun 1988Dismissed
Pullikkadan Narayanan Vs Jayarajan and Another
Madras High Court · (1988) 06 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(2), 173(2)(i), 202, 203Penal Code, 1860 (IPC) — Section 147, 198, 323, 327, 342
High Courts27 Jun 1988
Exxon Corporation Vs Exxon Packing Systems Pvt. Ltd.
Madras High Court · (1988) 2 LW 421 : (1988) 2 MLJ 516
Trade and Merchandise Marks Act, 1958 — Section 120, 120(1)
High Courts27 Jun 1988
P. Subramania Pillai Vs Vadivu Ammal and Others
Madras High Court · (1988) 2 LW 104 : (1988) 2 MLJ 287
High Courts23 Jun 1988
Chinna and Others Vs N. Thiruviam and Others
Madras High Court · (1989) 2 LW 468 : (1989) 2 MLJ 20
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts22 Jun 1988
Commissioner of Income Tax Vs Southern Agrifurane Industries Ltd.
Madras High Court · (1988) 72 CTR 99 : (1988) 174 ITR 697
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 32, 43, 43(6), 80J, 80J(1A)Income Tax Rules, 1962 — Rule 19(1), 19A(2)
High Courts22 Jun 1988
A. Veeman Vs Paramakudi Co. Op Urban Bank Ltd. and Another
Madras High Court · (1990) 1 LLJ 395
High Courts20 Jun 1988
M. Suryaprakasha Gupta Vs T.S. Muthuswami Iyer and Others
Madras High Court · (1988) 2 LW 462 : (1989) 1 MLJ 141
High Courts17 Jun 1988
Suresh Vs State (H-4 Police Station)
Madras High Court · (1988) 06 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 379, 418, 461
High Courts17 Jun 1988
Assistant Collector of Customs Vs Krishnamoorthy
Madras High Court · (1989) 42 ELT 575
Customs Act, 1962 — Section 135, 135(1)
High Courts14 Jun 1988
Jaswant Chand S. Mehta, Sole Proprietor, Madras Heavy Chemicals Vs The Union of India (UOI)
Madras High Court · (1988) 2 LW 109 : (1988) 2 MLJ 302
High Courts14 Jun 1988
K.R. Seetharamiah Vs P.N. Narasimhan and Another
Madras High Court · (1989) 1 LW 235 : (1989) 1 MLJ 267
Registration Act, 1908 — Section 25, 47, 6(2)
High Courts14 Jun 1988
Mohammed Isaac Vs P. Shantilal Jain and Another
Madras High Court · (1988) 06 MAD CK 0002
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 23, 23(1)(a), 23(2), 23(3)
High Courts14 Jun 1988
K.V. Nayak Vs Mrs. Chandra Devasagayam
Madras High Court · (1989) LW(Cri) 449
Presidency Small Cause Courts Act, 1882 — Section 11, 41, 47(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1), 2(8), 30(1)
High Courts13 Jun 1988Allowed
Alangaraj, Marudai and Sandanalakshmi Vs Assistant Conservator of Forests, Trichy
Madras High Court · (1988) 06 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts31 May 1988Allowed
P.M. Krishnan Vs State by Directorate of Vigilance and Anti-corruption, Madras
Madras High Court · (1988) LW(Cri) 472
Criminal Procedure Code, 1973 (CrPC) — Section 12, 3, 4, 482Essential Commodities Act, 1955 — Section 6EPrevention of Corruption Act, 1988 — Section 15(2), 5(1)(d), 5(2)
High Courts10 May 1988
Dr. H. V. Hande Vs Janaki Ramachandran and others
Madras High Court · (1988) LW(Cri) 399
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 May 1988
M. Thangiah Vs K. Rangaswamy and Others
Madras High Court · (1989) 2 MLJ 136
Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 16(3)
High Courts03 May 1988Allowed
India Match House by Propr. Ejas, by power of attorney agent, Muralidhar, T. Balani Vs The Commissioner of Police, Madras and The Inspector of Police, Chintadripet Police Station
Madras High Court · (1988) 05 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 157(2)Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341
High Courts03 May 1988
Chinna Muthukrishna Reddiar Vs The Authorised Officer, (Land Reforms) and Others
Madras High Court · (1988) 2 LW 531 : (1989) 1 MLJ 154