High Courts25 Jan 1988
A. Vasudevan Vs S Ramasubramanian and 3 others
Madras High Court · (1988) 01 MAD CK 0004
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 26 of 28
High Courts21 Jan 1988
V. Nagarajan Vs Commr., Salem Municipality
Madras High Court · (1988) 1 LW 478 : (1988) 1 MLJ 247
High Courts21 Jan 1988
P. Poonammal and Others Vs Mrs. Kanakavalli Srinivasan and Another
Madras High Court · (1988) 2 LW 447 : (1988) 2 MLJ 18
High Courts21 Jan 1988
Assam Bengal Roadways (P) Ltd. Vs Hindustan Photo Films Manufacturing Co. Ltd. and Another
Madras High Court · (1988) 2 ACC 391 : (1988) 1 LW 580
Carriers Act, 1865 — Section 9
High Courts21 Jan 1988
P. Ponnammal and Others Vs Mrs. Kanakavalli Srinivasan and Another
Madras High Court · (1989) 1 MLJ 179
High Courts21 Jan 1988
Natesan and Another Vs Govindasami and Another
Madras High Court · (1988) 2 LW 397 : (1988) 2 MLJ 492
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7
High Courts21 Jan 1988
Angu alias Angammal Vs The Record Officer and Additional Tahsildar, Thanjavur, The Appellate Authority (R.T.R.) and the Revenue Divisional Officer, Thanjavur, The Revisional Authority and the District Revenue Officer, Thanjavur and P. Venkatachalam
Madras High Court · (1989) LW(Cri) 370
High Courts20 Jan 1988
Gordon Woodroffe Employees Union Vs The State of Tamil Nadu and Others
Madras High Court · (1989) 1 MLJ 425
Industrial Disputes Act, 1947 — Section 33, 9A
High Courts20 Jan 1988Dismissed
British Physical Laboratories India Pvt. Ltd. Vs Government of India
Madras High Court · (1988) 37 ELT 344
Constitution of India, 1950 — Article 226
High Courts19 Jan 1988Allowed
Venkit alias Venkataraman Vs The State of Tamil Nadu
Madras High Court · (1988) 01 MAD CK 0054
Constitution of India, 1950 — Article 226
High Courts19 Jan 1988
A.T. Mathavan Vs S. Natarajan
Madras High Court · (1988) 1 LW 176 : (1988) 1 MLJ 377
High Courts19 Jan 1988Dismissed
M.C.R. Rajagopala Chettiar Memorial School Vs State of Tamil Nadu and Others
Madras High Court · AIR 1989 Mad 104
Tamil Nadu Urban Land Tax Act, 1966 — Section 29
High Courts19 Jan 1988
Ghanshyam Chaturbhuj Vs Industrial Ceramics P. Ltd. and others
Madras High Court · (1990) 68 CompCas 36
Criminal Procedure Code, 1973 (CrPC) — Section 472
High Courts19 Jan 1988Dismissed
T. Ravi Kumar Vs The Joint Secretary to Government of India, Ministry of Finance, Department of Revenue
Madras High Court · (1990) 25 ECC 388
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts19 Jan 1988
Management of Tabesh Process, Sivakasi Vs Presiding Officer, Labour Court and Others
Madras High Court · (1990) 1 LLJ 143
Industrial Disputes Act, 1947 — Section 2
High Courts19 Jan 1988
M.C.R. Rajagopala Chettiar Memorial School Vs The State of Tamil Nadu and Others
Madras High Court · (1988) 2 LW 395 : (1988) 2 MLJ 504
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80GTamil Nadu Urban Land Tax Act, 1966 — Section 29, 29(h)
High Courts18 Jan 1988
R. Pandian Vs Nagammal and Another
Madras High Court · (1988) 1 LW 135 : (1989) 2 MLJ 241
Easements Act, 1882 — Section 7(d)
High Courts18 Jan 1988
B.K. Madhavan, Bank of Thanjavur Ltd. Vs State
Madras High Court · (1989) 1 LLJ 149
Industrial Disputes Act, 1947 — Section 2Payment of Bonus Act, 1965 — Section 19, 2(13), 2(14), 2(8), 22
High Courts18 Jan 1988Allowed
Abdul Vakkil Vs The Union of India
Madras High Court · (1988) LW(Cri) 414
Constitution of India, 1950 — Article 22(5), 226
High Courts18 Jan 1988
S. Selvaraj Vs Martha Vanitha Peter and Others
Madras High Court · (1988) 01 MAD CK 0001