High Courts09 Mar 1988
Mohammed Hanifa Vs The District Forest Officer, Madurai South
Madras High Court · (1988) 03 MAD CK 0058
Tamil Nadu Forest Act, 1882 — Section 4
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 21 of 28
High Courts09 Mar 1988Allowed
In Re: K. Ramalingam
Madras High Court · (1988) 03 MAD CK 0056
Dowry Prohibition Act, 1961 — Section 3, 4, 4(l), 7(b), 8
High Courts09 Mar 1988Allowed
I. Sekar Vs M.L. Wadhwan, Addl. Secretary to Govt. of Indian Ministry of Finance
Madras High Court · (1988) 03 MAD CK 0054
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 3(1), 3(l), 3(l)(i)Constitution of India, 1950 — Article 14, 226
High Courts09 Mar 1988Dismissed
T.I. Krishna Pillai and Another Vs Arunachalam Pillai (died) and Others
Madras High Court · (1993) 2 DMC 530 : (1993) 1 LW 698
Hindu Succession Act, 1956 — Section 14(1)
High Courts09 Mar 1988
Pani and Another Vs Vasudevan
Madras High Court · (1988) 1 LW 609 : (1988) 1 MLJ 400
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(b), Order 9 Rule 9
High Courts09 Mar 1988Dismissed
Alamelu Ammal and others Vs Yesodha Ammal and another
Madras High Court · (1988) 03 MAD CK 0006
Special Marriage Act, 1954 — Section 1, 51
High Courts08 Mar 1988
M.J. Durairaj Vs Joint Commercial Tax Officer, Mandaveli Division, Madras
Madras High Court · (1989) 73 STC 199
Tamil Nadu General Sales Tax Act, 1959 — Section 16(2), 55
High Courts08 Mar 1988Dismissed
B. Chainraj Vs The Assistant Collector of Central Excise, (Preventive) Madras-34
Madras High Court · (1988) LW(Cri) 403
Criminal Procedure Code, 1973 (CrPC) — Section 240, 241, 246, 281, 313
High Courts07 Mar 1988Dismissed
M.S. Thanigachala Pillai Vs Rukmani Ammal and Others
Madras High Court · AIR 1989 Mad 99 : (1988) 1 LW 425
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts07 Mar 1988Dismissed
Dhanalaxmi Chemical Industries, Pvt., Ltd., K. Jagannathan, V.C. Chinnakannu and A. Muthuswamy Vs Assistant Registrar of Companies, Madras
Madras High Court · (1988) LW(Cri) 180
Criminal Procedure Code, 1973 (CrPC) — Section 472, 482Income Tax Act, 1961 — Section 27(1)(a)
High Courts04 Mar 1988
P.V. Chandrasekaran and Others Vs Thirumalai Chit Funds and Others
Madras High Court · (1988) 1 LW 429 : (1988) 1 MLJ 394
High Courts04 Mar 1988Dismissed
P.V. Chandrasekharan and Others Vs Thirumalai Chit Funds and Others
Madras High Court · AIR 1989 Mad 30 : (1988) 1 LW 429 : (1988) 1 MLJ 394
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 2, Order 33 Rule 5, Order 44 Rule 1
High Courts04 Mar 1988
Annamalai Vs Government of Tamil Nadu and Others
Madras High Court · (1993) 2 MLJ 419
Criminal Procedure Code, 1973 (CrPC) — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 336
High Courts03 Mar 1988Allowed
Ekambaram Vs Sundaramurthy and State
Madras High Court · (1988) 03 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 202, 311Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 323, 448
High Courts03 Mar 1988
R.N. Goenka Vs Commissioner of Wealth-tax
Madras High Court · (1988) 72 CTR 50 : (1989) 176 ITR 129
Wealth Tax Act, 1957 — Section 27
High Courts02 Mar 1988Dismissed
Muthusamy Vs State, by Inspector of Police, Traffic Investigation, Southern Range
Madras High Court · (1988) 03 MAD CK 0012
Penal Code, 1860 (IPC) — Section 304, 304A, 337
High Courts01 Mar 1988Dismissed
Ravichandran Vs Mariyammal
Madras High Court · (1988) 03 MAD CK 0059
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 53, 54, 94Evidence Act, 1872 — Section 101, 139, 27, 73
High Courts01 Mar 1988
Sri Krishna Tiles and Potteries Madras (P) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1988) 69 CTR 135 : (1988) 173 ITR 311
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 2(47), 37(1)
High Courts01 Mar 1988
Karunakaran Vs State of Tamil Nadu and Another
Madras High Court · (1988) 03 MAD CK 0028
Penal Code, 1860 (IPC) — Section 324, 379, 446, 506
High Courts01 Mar 1988
Enfield India Ltd. Vs Union of India
Madras High Court · (1988) 17 ECC 156 : (1988) 19 ECR 116
Customs Act, 1962 — Section 12, 12(1), 2(15), 25, 3