High Courts13 Dec 1988
Sait alias Mubarak Sait Vs State
Madras High Court · (1988) 12 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 303, 326
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 2 of 28
High Courts12 Dec 1988Allowed
P. Sethurajan Vs The State
Madras High Court · (1988) 12 MAD CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts12 Dec 1988
Lalitha Parameswari alias Madhupriya Vs R. Ramaswamy
Madras High Court · (1989) 1 LW 391 : (1989) 1 MLJ 438
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii), 14(1)(b)
High Courts09 Dec 1988
Union of India (UOI) Vs Tiruchi Metal Works
Madras High Court · (1990) 1 ACC 288
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Dec 1988
Union of India (UOI) and Another Vs Tiruchi Metal Works
Madras High Court · (1989) 2 LW 214 : (1989) 2 MLJ 519
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Dec 1988
Arulmigu Karkoti Amman Temple Vs N. Krishnaswami
Madras High Court · (1989) 1 LW 312 : (1989) 1 MLJ 271
High Courts09 Dec 1988
Kanaka Films Private Ltd. Vs Income Tax Officer
Madras High Court · (1989) 75 CTR 209 : (1989) 177 ITR 88
Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 143, 144, 147, 24(2), 24(3)
High Courts09 Dec 1988
A. Krishnaraj Vs T. Vasantha Gopal and others
Madras High Court · AIR 1990 Mad 83
Limitation Act, 1963 — Article 135, 136, 182(2), 15(1)
High Courts08 Dec 1988Allowed
Dr. Nandan Vs The State Inspector of Police District Crime Branch. Kancheepuram
Madras High Court · (1989) LW(Cri) 372
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 467, 468, 471
High Courts08 Dec 1988
C. Kadarkarai Vs Commissioner of Wealth-tax
Madras High Court · (1988) 74 CTR 137 : (1989) 176 ITR 121
Income Tax Act, 1961 — Section 80J(4)Wealth Tax Act, 1957 — Section 5(1)
High Courts07 Dec 1988
Lalitha Vs The Director General of Police, Madras and Others
Madras High Court · (1989) 1 LW 76
Constitution of India, 1950 — Article 21
High Courts07 Dec 1988
Lalitha Vs Director-General of Police and Others
Madras High Court · (1990) 1 ACC 190 : (1989) ACJ 655
High Courts07 Dec 1988
Lalitha Vs The Director General of Police and Others
Madras High Court · (1989) 1 MLJ 243
High Courts02 Dec 1988
Alamelu Ammal Vs Chinnaswamy Reddiar
Madras High Court · (1989) 1 LW 131 : (1988) 2 MLJ 395
High Courts01 Dec 1988
Masilamani Vs V. Baliah
Madras High Court · (1989) 1 LW 123 : (1988) 2 MLJ 449
High Courts01 Dec 1988
Commissioner of Income Tax Vs Sundaram Clayton Ltd.
Madras High Court · (1988) 74 CTR 122 : (1989) 179 ITR 593
Income Tax Act, 1961 — Section 244(1), 244(1A), 256(1), 263
High Courts01 Dec 1988
K. Gopalakrishniah Vs K. Subramaniam and Others
Madras High Court · (1989) 1 LW 127 : (1989) 1 MLJ 275
High Courts30 Nov 1988Allowed
N.S. Siamwala and another Vs Young Men's Indian Association and Others
Madras High Court · (1988) 11 MAD CK 0009
Court Fees Act, 1870 — Section 25(a), 27, 30