High Courts28 Mar 1988
K.S. Anandan Vs Deputy Commercial Tax Officer, Ponneri Assessment Circle, Ponneri, Chengalpattu and Another
Madras High Court · (1988) 1 MLJ 327 : (1989) 74 STC 21
Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 5
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 19 of 28
High Courts25 Mar 1988Dismissed
Ponni alias Ponibas and others Vs Savarimuthu Nadar
Madras High Court · (1988) LW(Cri) 358
Criminal Procedure Code, 1973 (CrPC) — Section 173, 324, 325, 326, 401(3)Penal Code, 1860 (IPC) — Section 147, 148, 320, 323, 324Probation of Offenders Act, 1958 — Section 5
High Courts25 Mar 1988
A. Malaichamy Vs Director of Health Services and Family Planning, Madras and Another
Madras High Court · (1990) 1 LLJ 470
High Courts24 Mar 1988
Saravdna Oil Mills, Tuticorin Vs The Appellate Asst. Commissioner (CT), Tirunelveli
Madras High Court · (1988) 03 MAD CK 0064
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)
High Courts24 Mar 1988
The State Industries Promotion Corporation of Tamil Nadu Ltd. Vs The Spl. Tahsildar (Land Acquisition) SIPCOT Unit, I, Gummidipoondi and Palsamy Reddy
Madras High Court · (1988) 03 MAD CK 0057
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 2, Order 27 Rule 2
High Courts24 Mar 1988Dismissed
Neelavathi Ammal Vs Salvasundaram Naicker and Others
Madras High Court · (1988) 03 MAD CK 0055
High Courts24 Mar 1988
Sri Balaji Trading Co. Vs Deputy Commercial Tax Officer and Another M.C. and Co., Saravana Oil Mills and New Steel Industries Vs Appellate Assistant Commissioner and Another S.M. Thangaraj and Brothers and G. Rajagopal Vs State of Tamil Nadu and Others T. Gurunathan Vs Addl. Collector of Customs and Another
Madras High Court · (1989) 175 ITR 428
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)
High Courts24 Mar 1988
Sri Balaji Trading Company Vs Deputy Commercial Tax Officer, Mettur Road Circle, Erode and Another
Madras High Court · (1989) 72 STC 417
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)
High Courts24 Mar 1988
Karpagambal Vs Alamelu Ammal and two others
Madras High Court · (1988) 03 MAD CK 0004
Evidence Act, 1872 — Section 107, 108
High Courts23 Mar 1988
The Director of Handlooms and Textiles and Others Vs K. Venkatesan and Others
Madras High Court · (1988) 1 LW 605 : (1988) 1 MLJ 226
High Courts23 Mar 1988
Janaki Ramchandran and Others Vs The State
Madras High Court · (1988) 03 MAD CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 146
High Courts23 Mar 1988Dismissed
Warner Hindustan Ltd., Uppal, Hyderabad and Warner Hindustan Ltd., Madras. Vs State
Madras High Court · (1988) 03 MAD CK 0013
Drugs and Cosmetics Act, 1940 — Section 25, 25(3), 25(4), 3, 4
High Courts23 Mar 1988
Thankappan and others Vs Thankaraj
Madras High Court · (1988) LW(Cri) 395
Penal Code, 1860 (IPC) — Section 147, 148, 379, 427, 447
High Courts23 Mar 1988
C.K.N. Gounder alias C.K.N. Karupanna Gounder Vs R. Nachimuthu Gounder
Madras High Court · (1989) 1 MLJ 496
Limitation Act, 1963 — Section 5
High Courts22 Mar 1988
Kalanjiam Ammal Vs Shanbagam and Others
Madras High Court · (1989) 1 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 109, 494
High Courts22 Mar 1988Dismissed
Saraswathi Vs Jayaraman and Others
Madras High Court · (1989) LW(Cri) 459
Cattle Trespass Act, 1871 — Section 10, 11, 20, 7, 8
High Courts22 Mar 1988Allowed
Manonmani Vs The Commissioner of Police, Madras-8 and The Special Commissioner and Secretary to Govt of Tamil Nadu, Fort St. George, Madras-9
Madras High Court · (1988) LW(Cri) 397
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 Courts21 Mar 1988
K. Subramaniam and Another Vs M. Sankaran Pillai and Another
Madras High Court · (1988) 1 LW 352 : (1988) 1 MLJ 134
High Courts21 Mar 1988
R. Halasyam Vs The Deputy Commercial Tax Officer and Others
Madras High Court · (1989) 1 MLJ 295
High Courts21 Mar 1988
R. Halasyam Vs The Deputy Commercial Tax Officer VII, Madurai and Others
Madras High Court · (1989) 73 STC 77