High Courts07 Jan 1988Dismissed
In Re : Ramaiyan Life Prisoner Convict No. 1747, Central Prison, Palayamkottai
Madras High Court · (1988) LW(Cri) 362
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 324
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 28 of 28
High Courts06 Jan 1988
The Assistant Commissioner of U.L.T. Vs A. Chelladurai
Madras High Court · (1988) 2 LW 351 : (1988) 2 MLJ 224
High Courts06 Jan 1988
Management of Binny Ltd. (B and C Mills), Madras-12 Vs K. Elumalai and Asst. Commissioner of Labour, Madras-6
Madras High Court · (1988) 1 LLJ 398
Factories Act, 1948 — Section 2
High Courts05 Jan 1988
Periyanayagam Vs Rajendran and Others
Madras High Court · (1988) 1 LW 198 : (1988) 1 MLJ 381
High Courts05 Jan 1988
Bagyalakshmiammal Vs Dhanalakshmiammal and Others
Madras High Court · (1988) 2 MLJ 157
High Courts05 Jan 1988
The Assistant Commissioner of Urban Land Tax Vs A.R. Balaji and Another
Madras High Court · (1988) 1 LW 247 : (1988) 2 MLJ 120
Tamil Nadu Urban Land Tax Act, 1966 — Section 29, 29(h)
High Courts05 Jan 1988
Arputham Vs Singaravelu Nadar and Sons
Madras High Court · (1988) 2 LW 245 : (1988) 2 MLJ 261
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(3), 11(4)
High Courts05 Jan 1988
Union of India and Another Vs M. Kothandam and others.
Madras High Court · (1988) 01 MAD CK 0003
Constitution of India, 1950 — Article 309
High Courts05 Jan 1988
O. Radhakrishnan Vs The Presiding Officer, Tamil Nadu Urban Land Tax Tribunal, Madras and Another
Madras High Court · (1988) 01 MAD CK 0002
High Courts01 Jan 1988
Carborundum Universal Ltd., Madras Vs Union of India and Another
Madras High Court · (1988) 01 MAD CK 0061
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B
High Courts01 Jan 1988
Match House Vs Superintendent of Central Excise and Another
Madras High Court · (1989) 22 ECC 224 : (1988) 35 ELT 290
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 2
High Courts01 Jan 1988
C.N. Paper Industries Madras Vs Collector of Central Excise and Others
Madras High Court · (1988) 17 ECC 166 : (1988) 18 ECR 398 : (1988) 35 ELT 268
Central Excise Rules, 1944 — Rule 8(1), 9Central Excises and Salt Act, 1944 — Section 11A
High Courts01 Jan 1988
Spencer Consumer Products and Services Limited Madras Vs Collector of Central Excise Madras
Madras High Court · (1988) 01 MAD CK 0016
Central Excises and Salt Act, 1944 — Section 35F