High Courts03 May 1988Dismissed
K. Mathialagan Vs Mala Devi
Madras High Court · (1991) 1 DMC 111 : (1990) 1 DMC 448 : (1989) 2 LW 361
Hindu Marriage Act, 1955 — Section 7A
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 16 of 28
High Courts02 May 1988
R. Kannusamy Vs V.V.K. Samy and Co., Singapore and Others
Madras High Court · AIR 1988 Mad 336 : (1988) 1 LW 552
Negotiable Instruments Act, 1881 (NI) — Section 4, 5Stamp Act, 1899 — Article 49, 19
High Courts29 Apr 1988Allowed
P. Jagajeevan Ram and etc. Vs Govt. of India and Others
Madras High Court · AIR 1989 Mad 149
Cinematograph Act, 1952 — Section 2, 3(1), 4(2), 5A, 5BCinematograph Certification Rules, 1983 — Rule 22(9), 24(1), 24(8), 32(1), 32(2)Constitution of India, 1950 — Article 15(4), 16(4), 226
High Courts29 Apr 1988Allowed
A. 1586, Pasumalai Co-operative Stores, Pasumalai, and. S. Muthumanickam Vs State
Madras High Court · (1988) 04 MAD CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Essential Commodities Act, 1955 — Section 10, 10(2), 10(l), 15A, 3Penal Code, 1860 (IPC) — Section 21
High Courts29 Apr 1988
Palanikumar Pillai Vs Palani Kumar Pillai and Others
Madras High Court · AIR 1989 Mad 119 : (1988) 1 LW 448 : (1988) 1 MLJ 297
Civil Procedure Code, 1908 (CPC) — Section 151Partition Act, 1893 — Section 2, 3
High Courts29 Apr 1988
M. Karuppannan Vs State by Inspector of Police, Civil Supplies C.I.D., Madurai, Madurai Rural, in Crl. No. 1 of 1987.
Madras High Court · (1988) LW(Cri) 485
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 10(1), 10(g), 3, 7(1)(a)(i)Penal Code, 1860 (IPC) — Section 34, 409
High Courts28 Apr 1988
C. Natarajan Vs S. Anandammal
Madras High Court · (1989) 1 LW 29 : (1988) 2 MLJ 349
High Courts28 Apr 1988
Periasamy Gounder Vs Periasamy Gounder and Others
Madras High Court · AIR 1988 Mad 340 : (1988) 1 LW 547
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 28, 38, 55
High Courts26 Apr 1988
K. Muthiyan Nadar Vs R. Vijayarani and Others
Madras High Court · (1989) 2 MLJ 436
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts26 Apr 1988
Indian Art Palace Vs Deputy Commercial Tax Officer, Anna Salai III Assessment Circle, Madras
Madras High Court · (1988) 71 STC 133
Central Sales Tax Act, 1956 — Section 5(3)Tamil Nadu General Sales Tax Act, 1959 — Section 16(1), 17
High Courts26 Apr 1988Allowed
Kalappan Vs The State of Tamil Nadu and The District Magistrate and Collector of Chinglepui District at Kancheepuram
Madras High Court · (1988) 04 MAD CK 0009
Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
High Courts25 Apr 1988
Asstt. Collector of C.E. Vs T.K. Prasad
Madras High Court · (1988) 17 ECC 290 : (1991) ECR 297 : (1989) 20 ECR 124 : (1988) 37 ELT 189
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 123, 124, 125, 165
High Courts25 Apr 1988
K.G. Subramaniam Naidu Vs Deputy Commercial Tax Officer, Ponneri Assessment Circle, Ponneri, Chengalpattu and Another
Madras High Court · (1988) 70 STC 291
Tamil Nadu Entertainments Tax (Amendment) Act, 1947 — Section 4Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 5
High Courts25 Apr 1988Dismissed
K. Subramaniam and others Vs State
Madras High Court · (1988) LW(Cri) 326
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(2), 4, 470, 470(3)Dowry Prohibition Act, 1961 — Section 4, 7, 7(a), 7(b), 7(c)
High Courts23 Apr 1988
Sankar Electrical (P) Ltd. Vs Union of India
Madras High Court · (1989) 39 ELT 25
Central Excises and Salt Act, 1944 — Section 4
High Courts22 Apr 1988
Vasantha and Others Vs Rathinasami and Others
Madras High Court · (1988) 2 MLJ 192
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(c)
High Courts22 Apr 1988
R.K. Chakravarthy Vs S. Shantharaj
Madras High Court · (1988) 2 LW 38 : (1988) 1 MLJ 437
High Courts22 Apr 1988
M.V. Bany and Another Vs The State
Madras High Court · (1988) 04 MAD CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 408
High Courts21 Apr 1988
Malick Dinar Baithul Mal and Others Vs The Tamil Nadu Wakf Board and Others
Madras High Court · (1989) 1 LW 47 : (1989) 1 MLJ 50
High Courts20 Apr 1988
A. Paranjothi Vs Official Assignee, High Court Madras and V. Srinivasan
Madras High Court · (1989) LW(Cri) 199
General Clauses Act, 1897 — Section 3(22)Presidency Towns Insolvency Act, 1909 — Section 55, 7