High Courts08 Apr 1988
Shah Segalal Charanraj and Co., by Partner, Sumermal Vs Southern India Trading Agency (India)
Madras High Court · (1988) 2 MLJ 277
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 18 of 28
High Courts07 Apr 1988
A.V. Lakshminarayanan Vs The Special Officer, Joint Registrar of Co-operatives, Tamilnadu Co-operative Sugar Federation No. 2 and Others
Madras High Court · (1988) 1 MLJ 330
High Courts06 Apr 1988
S.V. Chidambara Pillai Vs S.N.V.R.N. Subramaniam Chettiar and Others
Madras High Court · (1989) 2 LW 412 : (1989) 2 MLJ 254
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts06 Apr 1988
Rasheetha Begum Vs The Regional Transport Officer, Tiruchirapalli
Madras High Court · AIR 1990 Mad 21
Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 4
High Courts06 Apr 1988Allowed
Madura Coats Ltd. Vs Assistant Commissioner of Labour and Others
Madras High Court · (1993) 3 LLJ 923
Payment of Gratuity Act, 1972 — Section 7(4)Tamil Nadu Payment of Gratuity Rules, 1973 — Rule 10, 10(1)
High Courts05 Apr 1988Dismissed
Arunachalam Vs State, by Sub-Inspector of Police, P. E. W. Nanguneri
Madras High Court · (1988) 04 MAD CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 41Madras Prohibition Act, 1937 — Section 4(1)(B)
High Courts05 Apr 1988
Shanmugham Vs State
Madras High Court · (1989) 42 ELT 196
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)
High Courts05 Apr 1988Allowed
Veerasami Chettiar Vs The Inspector of Police and Another
Madras High Court · (1991) 31 ECC 100
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts04 Apr 1988Allowed
Junior Engineer, Corporation of Madras, 84-Division, Madras Vs Buhari
Madras High Court · (1988) 04 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)
High Courts04 Apr 1988Dismissed
K.G. Gangadharan Vs T.R. Parvathi
Madras High Court · (1988) 04 MAD CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 125, 24, 482Hindu Marriage Act, 1955 — Section 24, 25
High Courts01 Apr 1988Allowed
M.V. Baby Vs State J. Elodh Vs State, Central Branch Egmore, Madras-8
Madras High Court · (1988) 04 MAD CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 408
High Courts30 Mar 1988
Lily Ammal alias Saraswathi Bai Vs B.T. Vadivelu and Another
Madras High Court · (1988) 2 LW 491 : (1988) 2 MLJ 309
High Courts30 Mar 1988
Sathyanarayanan Vs Inspector of Police, C.B., C.I.D., Tanjavore
Madras High Court · (1988) LW(Cri) 393
High Courts30 Mar 1988
V. Subbarayalu Naidu and Others Vs The Revisional Authority and District Revenue Officer and Another
Madras High Court · (1988) 1 MLJ 424
Constitution of India, 1950 — Article 226
High Courts29 Mar 1988
P.K. Sadagopa Ranganathan Vs Secretary, Tamil Nadu State Electricity Board
Madras High Court · (1988) 2 MLJ 180
High Courts29 Mar 1988
A.S. Fathima Faseed Unnissa, rep. by her power attorney Agent, M.O.E. Aslum Vs T.A.H. Zubaida Ammal and Others
Madras High Court · (1989) LW(Cri) 451
Civil Procedure Code, 1908 (CPC) — Section 1(3), 24Constitution of India, 1950 — Article 230(1), 231(1)Criminal Procedure Code, 1973 (CrPC) — Section 4(1)(r)(2), 439
High Courts29 Mar 1988
Palanikumar Pillai Vs Palanikumar Pillai and Others
Madras High Court · (1988) 1 LW 448 : (1988) 1 MLJ 297
High Courts29 Mar 1988
Madras Vanaspati Ltd. and Others Vs S. Subramanian, Income Tax Officer
Madras High Court · (1988) 72 CTR 69 : (1989) 175 ITR 172
Income Tax Act, 1961 — Section 250(4), 251(1), 254(2), 276C, 276C(1)
High Courts28 Mar 1988Dismissed
G. Varadaraju Vs The District Revenue Officer, Madurai and Others
Madras High Court · AIR 1989 Mad 98
Constitution of India, 1950 — Article 19(1)Rice Milling Industry (Regulation) Act, 1958 — Section 5
High Courts28 Mar 1988
The Dakshinamara Nadar Sangam Vs K. Darmar and Others
Madras High Court · (1988) 2 MLJ 37
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 92