High Courts29 Feb 1988Allowed
Syed Ahamed Sheriff Vs Rajinamani and Others
Madras High Court · (1988) 02 MAD CK 0054
Christian Marriage Act, 1872 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 22 of 28
High Courts29 Feb 1988Allowed
Megammal Vs State of Tamil Nadu
Madras High Court · (1988) 02 MAD CK 0049
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 324, 394Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3, 3(2)
High Courts29 Feb 1988
N. Deenadayalan Vs The Deputy Inspector General of Police, Chengalpattu Range
Madras High Court · (1988) 2 MLJ 25
High Courts29 Feb 1988
Noble Mohandass Vs State
Madras High Court · (1989) 1 Crimes 73
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 323, 352
High Courts29 Feb 1988Allowed
Syed Ahamed Sheriff Vs Rajinamani and others
Madras High Court · (1988) 02 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 125Income Tax Act, 1961 — Section 4
High Courts26 Feb 1988
Rajendran and another Vs State
Madras High Court · (1988) LW(Cri) 385
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts26 Feb 1988
S. Dharmalingam Vs His Excellency Governor of the State of Tamil Nadu and Another
Madras High Court · AIR 1989 Mad 48 : (1988) 2 LW 283
Constitution of India, 1950 — Article 163, 164, 226, 361
High Courts26 Feb 1988
Workmen of Nagammal Mills Ltd. Vs Labour Court, Madurai and Another
Madras High Court · (1989) 1 LLJ 482
High Courts26 Feb 1988
M. Palani Gounder Vs S.P. Thangavel Gounder
Madras High Court · (1988) 1 LW 499 : (1989) 1 MLJ 78
High Courts25 Feb 1988Allowed
Shanmugham and Sowrirajan Vs State by Sub-Inspector of Police, C.B., C.I.D. Madras
Madras High Court · (1988) 02 MAD CK 0057
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 173, 221, 222, 411Evidence Act, 1872 — Section 27
High Courts25 Feb 1988Allowed
In Re : Badrudeen
Madras High Court · (1988) 02 MAD CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Feb 1988
R. Kannan and Others Vs Indchem Electronics Limited, Developed Plots for Electrical and Electronics Industries
Madras High Court · (1989) 1 MLJ 147
High Courts25 Feb 1988
P. Annamalai Vs The Collector of Ramanathapuram and Others
Madras High Court · (1988) 2 MLJ 398
High Courts25 Feb 1988
Lipton India Limited Vs Smt. M.M.K. Sara Uma
Madras High Court · (1988) 2 LW 227 : (1988) 2 MLJ 262
High Courts25 Feb 1988
R. Kannan and others Vs Indchem Electronics Ltd.
Madras High Court · AIR 1990 Mad 62
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 43 Rule 1, Order 9 Rule 13, 10, 2(9)Constitution of India, 1950 — Article 133
High Courts25 Feb 1988Dismissed
Dr. Sallyann C. Hood, The Salvation Army Catherine, Booth Hospital, Nagercoil Vs Tamil Nadu Medical Council
Madras High Court · (1988) 02 MAD CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Indian Medical Council Act, 1956 — Section 14, 14(1), 15, 15(1), 15(2(b)
High Courts24 Feb 1988
V. Somasundaram Vs S. Thirupurasundari and Others
Madras High Court · (1988) 1 LW 393 : (1988) 1 MLJ 248
High Courts24 Feb 1988
Angammal Vs R. Sankaranarayanan
Madras High Court · (1988) 1 LW 223 : (1988) 1 MLJ 467
High Courts24 Feb 1988
M. Manickam Asari Vs Meenakshi Ammal and Others
Madras High Court · (1988) 1 LW 263 : (1988) 2 MLJ 246
High Courts24 Feb 1988
Vedaprakash Vs State
Madras High Court · (1988) 02 MAD CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482