High Courts17 Nov 1988
Mehrunnissa Begum and Another Vs Begum Nathu Bibi and Others
Madras High Court · (1989) 1 LW 489 : (1989) 1 MLJ 461
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 4 of 28
High Courts17 Nov 1988
Rajrani Devi Vs Yacoob Sheriff
Madras High Court · (1989) 2 LW 225 : (1989) 1 MLJ 494
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4(4)
High Courts17 Nov 1988Allowed
M.O.H. Aslum Vs M.O.H. Uduman and 4 others
Madras High Court · (1988) 11 MAD CK 0001
Companies Act, 1956 — Section 433General Clauses Act, 1897 — Section 6Partnership Act, 1932 — Section 14, 3, 35, 4(1), 4(2)(b)
High Courts16 Nov 1988
Commissioner of Income Tax Vs A. Mohammed Mohideen
Madras High Court · (1989) 176 ITR 393
Income Tax Act, 1961 — Section 2
High Courts16 Nov 1988Allowed
Selvanathan alias Raghavan and 9 others Vs State
Madras High Court · (1988) LW(Cri) 503
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts15 Nov 1988
K. Subba Rao Vs Nanjappa Gounder
Madras High Court · (1988) 2 LW 438 : (1989) 1 MLJ 198
High Courts15 Nov 1988
Y.R. Natarajan and Others Vs The Commissioner, Hindu Religious Endowments (Administrative Department) and Others
Madras High Court · (1989) 2 LW 115 : (1989) 2 MLJ 105
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(11)
High Courts11 Nov 1988
A. Subbiah Chettiar Vs K.K.S. Mohammed Sheriff Rowther
Madras High Court · (1989) 2 MLJ 251
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts11 Nov 1988Allowed
Pravinsagur Himatlal Almaula and Another Vs Sugesan Finance Investment and Others
Madras High Court · AIR 1989 Mad 246
Presidency Towns Insolvency Act, 1909 — Section 13, 3, 9
High Courts11 Nov 1988
Plating Chemicals Vs Dy. Chief Controller of Imports and Exports
Madras High Court · (1992) 61 ELT 595
Criminal Procedure Code, 1973 (CrPC) — Section 173, 198, 2(1), 210(1), 24(8)Imports and Exports (Control) Act, 1947 — Section 5, 6
High Courts11 Nov 1988
Baghavathy Ammal Vs The Chingleput Co-operative House Building Society Limited and Another
Madras High Court · (1990) 1 MLJ 156
Tamil Nadu Co-operative Societies Act, 1961 — Section 73, 73(1)(b)
High Courts11 Nov 1988
The Deputy Director, Enforcement Directorate, Madras Vs P. Mansoor Mohamed Ali Jinnah and Others
Madras High Court · (1989) 20 ECC 147
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 25
High Courts10 Nov 1988Allowed
Gujarat Paraffins Pvt. Ltd., A1-198 CI-D.C., Industrial Estate, Kalol, Gujarat Vs State by Inspector of Police, Sivakasi Town Police Station
Madras High Court · (1988) 11 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Nov 1988
E.I.D. Parry (India) Ltd. Vs Agricultural Officer (Quality Control)
Madras High Court · (1989) 42 ELT 218
Criminal Procedure Code, 1973 (CrPC) — Section 204, 251, 482Essential Commodities Act, 1955 — Section 10, 7(1)
High Courts10 Nov 1988Allowed
M. Kannappan Vs The State
Madras High Court · (1989) LW(Cri) 141
Arms Act, 1959 — Section 25(l)(a), 3Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 469, 470
High Courts09 Nov 1988
Rajeswari Nagar Residents Welfare Association Vs The Madras Metropolitan Development Authority and Others
Madras High Court · (1988) 2 MLJ 447
Constitution of India, 1950 — Article 226
High Courts09 Nov 1988
In Re: Mr. patrick Martin, Mrs. Regina Martin, represent by Power Agent, Sr. Theresa Thomas In Re: R. Manivannan and Agnes Mythili Manivannan
Madras High Court · (1988) 11 MAD CK 0033
Civil Procedure Code, 1908 (CPC) — Section 2, 2(4), 2(e), 23Constitution of India, 1950 — Article 225Copyright Act, 1957 — Section 62, 62(1)
High Courts05 Nov 1988
Ranganatham Vs Shyamala
Madras High Court · AIR 1990 Mad 1
Civil Procedure Code, 1908 (CPC) — Section 2(2)Divorce Act, 1869 — Section 23, 27, 37Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14