High Courts14 Jan 1988
T. Himmatlal and Others Vs S. Balakrishna Joshi
Madras High Court · (1988) 2 MLJ 435
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 27 of 28
High Courts14 Jan 1988
Sharma Vs Fenivard represented by Power Agent R. Ramadoss
Madras High Court · (1988) 2 MLJ 428
High Courts14 Jan 1988
Begum Janammal Vs Selva Arasu and Others
Madras High Court · AIR 1988 Mad 174 : (1988) 1 LW 179 : (1988) 1 MLJ 387
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts13 Jan 1988
Pazhaniyandi Vs Kalyanasundaram
Madras High Court · (1988) 1 LW 458 : (1988) 1 MLJ 174
High Courts13 Jan 1988
The Special Tahsildar No. III, Land Acquisition, Lignite Project Vs V. Rangasamy Reddiar
Madras High Court · (1988) 1 MLJ 317
High Courts13 Jan 1988
Pullicar Mills Ltd. Vs Deputy Commercial Tax Officer, Tiruchengode and Others
Madras High Court · (1988) 70 STC 194
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Rules, 1959 — Rule 18(2), 18(3), 18(4), 18(5), 18(6)
High Courts13 Jan 1988
The Special Tahsildar No. III, Land Acquisition, Lignite Project, Neyveli Vs V. Rangasamy Reddiar
Madras High Court · AIR 1988 Mad 162 : (1988) 1 LW 149 : (1988) 1 MLJ 317
High Courts13 Jan 1988
M.V. Valliappan and Others Vs Income Tax Officer and Others
Madras High Court · (1988) 67 CTR 289 : (1988) 170 ITR 238
Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 10(2), 143, 144, 147, 148
High Courts13 Jan 1988
S. Sarangapani Iyengar Vs The Asst. Commr. Urban Land Tax
Madras High Court · (1988) 1 LW 152 : (1988) 1 MLJ 311
High Courts12 Jan 1988
A. Rukmani Ammal and Others Vs R. Sankaran Nadar and Others
Madras High Court · (1989) 1 LW 266 : (1989) 1 MLJ 348
High Courts12 Jan 1988
K.S. Subramanya Pillai (died) and Others Vs E.S.R. Packirisamy Pillai
Madras High Court · (1988) 2 LW 23 : (1988) 2 MLJ 34
High Courts12 Jan 1988
K.S. Subramania Pillai and Others Vs E.S.R. Packirisami Pillai
Madras High Court · AIR 1989 Mad 69 : (1988) 2 LW 23
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts12 Jan 1988
R. Kalyana Sundaram Vs Deputy Commercial Tax Officer, Sirkali
Madras High Court · (1988) 71 STC 140
Tamil Nadu General Sales Tax Act, 1959 — Section 3(2), 45(2)
High Courts09 Jan 1988
A. Krishnaraj Vs T. Vasantha Gopal and Others
Madras High Court · (1989) 1 MLJ 263
High Courts08 Jan 1988
P.A. Jacob and Others Vs Nanda Timber Trading Company
Madras High Court · (1989) 2 MLJ 361
Penal Code, 1860 (IPC) — Section 376
High Courts08 Jan 1988
S. Raman Vs T. Pakirisamy Pathar
Madras High Court · (1989) 1 LW 400 : (1989) 1 MLJ 448
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 21
High Courts08 Jan 1988
P.A. Jacob and Others Vs Nanda Timber Trading Co. and Others
Madras High Court · AIR 1990 Mad 140
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2)Sales of Goods Act, 1930 — Section 20
High Courts07 Jan 1988Allowed
Raju alias Kottaipakkan Vs State
Madras High Court · (1988) 01 MAD CK 0049
Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 1988
Sengunthar Higher Secondary School Committee, Thuraiyur Vs The Principal Subordinate Judge, Tiruchirappalli and Others
Madras High Court · (1989) 1 LLJ 252
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 22(2), 23, 41, 44(5)
High Courts07 Jan 1988
Govindaswami Padayachi Vs Arumugha Padayachi
Madras High Court · (1989) 1 LW 270 : (1989) 1 MLJ 361