COURT ARCHIVE

Madras High Court judgments, 1988

553 judgments · page 25 of 28

High Courts09 Feb 1988

Bharath Overseas Bank Vs Minu Publication

Madras High Court · (1988) 02 MAD CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 2(Y), 357, 451Penal Code, 1860 (IPC) — Section 22, 405, 406, 409, 420Prevention of Corruption Act, 1988 — Section 5

Read judgment

High Courts09 Feb 1988

M.V. Nallamuthu Pillai Charitable Trust Vs State of Tamil Nadu

Madras High Court · (1988) 1 LW 628 : (1988) 2 MLJ 244

Tamil Nadu Urban Land Tax Act, 1966 — Section 27, 29, 29(k)

Read judgment

High Courts03 Feb 1988

Controller of Estate Duty Vs T.P.S.H. Selva Saroja

Madras High Court · (1988) 68 CTR 54 : (1988) 171 ITR 435 : (1988) 37 TAXMAN 142

Estate Duty Act, 1953 — Section 10, 15, 2, 2(15), 9

Read judgment

High Courts03 Feb 1988

Commissioner of Income Tax Vs P.R. Alagappan

Madras High Court · (1988) 173 ITR 82

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 256(1), 80J, 80J(4), 84

Read judgment

High Courts02 Feb 1988

E. Munusami Vs G. Mani

Madras High Court · (1988) 02 MAD CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 418

Read judgment

High Courts02 Feb 1988

Sri Sattanathaswamy Devasthanam Vs Assan Mohammed and Another

Madras High Court · (1988) 1 MLJ 85

Read judgment

High Courts01 Feb 1988

Official Assignee Vs Canara Bank

Madras High Court · (1988) 2 LW 469 : (1989) 1 MLJ 225

Read judgment

High Courts01 Feb 1988

In the matter of P.K. Pattabhiraman

Madras High Court · AIR 1989 Mad 271

Presidency Towns Insolvency Act, 1909 — Section 52(2)

Read judgment

High Courts01 Feb 1988

Ananthakrishnan Vs Nallaswamy and another

Madras High Court · (1988) 02 MAD CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482

Read judgment

High Courts29 Jan 1988Allowed

Philo Peter and Another Vs Divyanathan and Others

Madras High Court · AIR 1989 Mad 111 : (1988) 2 LW 181 : (1988) 2 MLJ 1

Succession Act, 1925 — Section 222, 276, 295Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 11

Read judgment

High Courts29 Jan 1988

Sri Panduranganathaswami Devasthanam and Others Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments

Madras High Court · (1988) 2 MLJ 53

Read judgment

High Courts29 Jan 1988Allowed

Sri Panduranganathaswami Devasthanam, Salem and Others Vs The Dy. Commissioner, Hindu Religious and Charitable Endowments, Coimbatore

Madras High Court · AIR 1989 Mad 198

Constitution of India, 1950 — Article 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 107

Read judgment

High Courts28 Jan 1988

D. Gopalan Vs The Govt. of Tamil Nadu and Another

Madras High Court · (1988) 1 LW 154 : (1988) 1 MLJ 308

Read judgment

High Courts28 Jan 1988

Rashid Leathers (P) Ltd. Vs Super Fine Skin Traders

Madras High Court · (1988) 1 LW 461 : (1988) 1 MLJ 232

Read judgment

High Courts28 Jan 1988

Appraiser, Madras Customs Vs Tamil Nadu Newsprint Papers Ltd.

Madras High Court · (1988) 36 ELT 272

Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 157, 25, 25(1)

Read judgment

High Courts28 Jan 1988

The Appraiser, Appraising Department (Group II), Madras Customs, Customs House and Others Vs The Tamil Nadu Newsprint Papers Ltd.

Madras High Court · (1988) 17 ECC 119

Customs Act, 1962 — Section 14, 157, 25Customs Tariff Act, 1975 — Section 2, 3

Read judgment

High Courts27 Jan 1988

K.V. Jesudasan Vs State of Tamil Nadu and Another

Madras High Court · (1988) 01 MAD CK 0020

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5A, 9(1)

Read judgment

High Courts25 Jan 1988

M. Shanmugam Vs Kuppammal and Another

Madras High Court · (1988) 2 MLJ 335

Read judgment

High Courts25 Jan 1988

B. Mohan Lal Sowcar Vs Hameedia Hardware Store

Madras High Court · (1988) 1 LW 650 : (1988) 2 MLJ 270

Read judgment

High Courts25 Jan 1988

Madras Flour Mills Vs The State of Tamil Nadu and Another

Madras High Court · (1988) 71 STC 378

Central Sales Tax Act, 1956 — Section 14, 15, 4Constitution of India, 1950 — Article 286(3)

Read judgment