High Courts19 Apr 1988
Umayal Ramanathan Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1988) 1 MLJ 349
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 17 of 28
High Courts19 Apr 1988
V.P. Nagarajan Vs Prabhavathi
Madras High Court · (1989) 1 LW 543 : (1989) 1 MLJ 475
Advocates Act, 1961 — Section 49(c)
High Courts18 Apr 1988
The Proctor and Gamble Company Vs Christian Hoden (India) Private Ltd. and Another
Madras High Court · (1989) 1 LW 54 : (1989) 1 MLJ 36
High Courts18 Apr 1988
P.P. Subba Raja Vs E.S. Gurusamy
Madras High Court · AIR 1989 Mad 321
Madras City Tenants Protection Act, 1922 — Section 9(1)Transfer of Property Act, 1882 — Section 106, 107, 111
High Courts18 Apr 1988
S.V. Rangiah Vs Commissioner of Commercial Taxes, Chepauk, Madras
Madras High Court · (1988) 04 MAD CK 0028
Tamil Nadu Entertainments Tax Act, 1939 — Section 3(1)Tamil Nadu Entertainments Tax Rules, 1939 — Rule 22
High Courts18 Apr 1988
Agasthiyar Trust Vs The Govt. of Tamil Nadu
Madras High Court · (1988) 1 MLJ 336
Income Tax Act, 1961 — Section 11Tamil Nadu Urban Land Tax Act, 1966 — Section 11, 13, 27, 40A, 7C
High Courts18 Apr 1988
The Mouna Mutt, Rock Fort, Tiruchirapalli Vs The Asst. Commissioner, Urban Land Tax, Tiruchirapalli and State of Tamil Nadu
Madras High Court · (1988) 04 MAD CK 0002
Tamil Nadu Urban Land Tax Act, 1966 — Section 27, 27(1)
High Courts15 Apr 1988Allowed
R. Rajalakshmi and Others Vs The Revenue Divisional Officer and Another
Madras High Court · AIR 1989 Mad 96 : (1988) 1 LW 640 : (1988) 2 MLJ 242
Stamp Act, 1899 — Section 47(A)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 5
High Courts15 Apr 1988
G. Mohan Vs Asst. Collector of Customs, Madras
Madras High Court · (1989) 20 ECC 85 : (1990) 1 LLJ 468
Customs Act, 1962 — Section 135(1)
High Courts15 Apr 1988
G. Mohan Vs Assistant Collector of Customs
Madras High Court · (1989) 39 ELT 245
Customs Act, 1962 — Section 135(1)
High Courts14 Apr 1988
T.K. Abdul Jabbar (Died) Vs Collector of C.Ex. and Customs
Madras High Court · (1989) 44 ELT 610
Central Excise Rules, 1944 — Rule 10, 173G(2), 173Q, 174, 210Central Excises and Salt Act, 1944 — Section 35, 35A, 35Q
High Courts12 Apr 1988
National Sugar Industries Vs Commercial Tax Officer, Red Hills Assessment Circle, Madras
Madras High Court · (1988) 71 STC 147
Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)
High Courts12 Apr 1988Dismissed
N. Periaswami Vs Ponnusswmi Pillai
Madras High Court · (1988) 04 MAD CK 0043
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Apr 1988Allowed
S. Ganapathi Vs The Mahalakshmi Textiles Mills Ltd. and Others
Madras High Court · (1988) 04 MAD CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14AIndustrial Disputes Act, 1947 — Section 33
High Courts12 Apr 1988Allowed
Murugan Vs State by Commissioner and Secretary to Govt. Prohibition and Excise XII Dept. Fort. St. George and The District Magistrate and Collector, Chengalpatta at Kanchipuram
Madras High Court · (1988) 04 MAD CK 0039
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(1)
High Courts12 Apr 1988
Tirupattur Co-operative Sugar Mills Limited Vs Deputy Commercial Tax Officer, Tirupattur, North Arcot District and Another
Madras High Court · (1988) 71 STC 120
Tamil Nadu General Sales Tax Act, 1959 — Section 24(3), 45(2)
High Courts12 Apr 1988Dismissed
Baba Industries Vs Asstt. Collector of Customs
Madras High Court · (1988) 17 ECC 279 : (1989) 22 ECR 460 : (1988) 37 ELT 185
Customs Act, 1962 — Section 128
High Courts11 Apr 1988
Pattammal and Another Vs Palaniswamy Chettiar
Madras High Court · (1988) 1 MLJ 480
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 102, 63(c)
High Courts11 Apr 1988
P.P. AR.RM.PL. Visalakshi Achi (Deceased) by Legal Representatives and Others Vs P.L.R. Arunachalam Chettiar and Another
Madras High Court · (1988) 04 MAD CK 0023
High Courts11 Apr 1988
Sneva Diamond Tools (P.) Ltd. Vs Appellate Assistant Commissioner (Commercial Taxes) IV, Madras City and Others
Madras High Court · (1989) 72 STC 329
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 24(3), 26, 55