High Courts04 Nov 1988Allowed
In Re : Rajan
Madras High Court · (1988) LW(Cri) 494
Penal Code, 1860 (IPC) — Section 304(II)
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 5 of 28
High Courts03 Nov 1988Dismissed
M. Srinivasan Vs John Bentic (Died) and Others
Madras High Court · AIR 1989 Mad 334
High Courts03 Nov 1988Dismissed
P. Kannan Vs The Additional Director of Enforcement and Others
Madras High Court · (1990) 26 ECC 149
Foreign Exchange Regulation Act, 1973 — Section 52, 54
High Courts03 Nov 1988Allowed
A. Elumalai and Another Vs State and Another
Madras High Court · (1989) LW(Cri) 235
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 420
High Courts02 Nov 1988Dismissed
L. Chandrakumar Vs The Union of India, The Registrar, Principal Bench, Central Administrative Tribunal, New Delhi and The Registrar, Additional Bench, Central Administrative Tribunal, Madras
Madras High Court · (1988) 11 MAD CK 0035
Administrative Tribunals Act, 1985 — Section 5, 5(6)
High Courts02 Nov 1988Dismissed
Aathimoolan Vs Surulivel Naicker and six Others
Madras High Court · (1988) 11 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482
High Courts01 Nov 1988
The Commissioner of Hindu Religious and Charitable Endowments Department Vs Mary Isabal and Another
Madras High Court · (1989) 1 LW 68 : (1989) 1 MLJ 83
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 13, 34, 41
High Courts01 Nov 1988
Marakkal and Others Vs Eswari Ammal and Others
Madras High Court · (1989) 1 LW 265 : (1989) 1 MLJ 274
High Courts01 Nov 1988
A.E.P. Ashoka Kumar Chettiar Vs V.T.S. Renugopal Mudaliar
Madras High Court · (1989) 2 MLJ 102
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 3, Order 30 Rule 4Contract Act, 1872 — Section 45
High Courts31 Oct 1988
R. Gandhi and Others Vs Union of India (UOI) and Another
Madras High Court · AIR 1989 Mad 205 : (1988) 2 LW 399 : (1988) 2 MLJ 493
Constitution of India, 1950 — Article 226, 300A
High Courts31 Oct 1988
K. Chidambaram Vs Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 106
Constitution of India, 1950 — Article 226, 311(2)
High Courts31 Oct 1988
R. Gandhi and Others Vs The Union of India (UOI) and Another
Madras High Court · (1989) ACJ 1090 : (1988) 2 LW 399 : (1988) 2 MLJ 493
High Courts31 Oct 1988
C.V. Ramasamy Goundar Sons Vs Deputy Commercial Tax Officer, Mettur Road Circle, Erode
Madras High Court · (1988) 10 MAD CK 0022
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3
High Courts31 Oct 1988
Tata Oil Mills Company Limited Vs Union of India
Madras High Court · (1991) ECR 645 : (1990) 47 ELT 259
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 12, 25Customs Tariff Act, 1975 — Section 3, 3(1)
High Courts31 Oct 1988
Lakshmi Industries Vs Deputy Commercial Tax Officer-VI, Madurai
Madras High Court · (1988) 10 MAD CK 0010
Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 17(1)
High Courts28 Oct 1988
A.Shanmugam and Others Vs T.R. Kannappa Mudaliar and Others
Madras High Court · (1989) 2 LW 274 : (1989) 2 MLJ 538
Specific Relief Act, 1963 — Section 19
High Courts28 Oct 1988
Authorised officer, (Land Reforms) Vs J. Anthony Gosta
Madras High Court · (1989) 1 LW 87 : (1989) 1 MLJ 235
High Courts27 Oct 1988
K. Bashu Sahib Vs Chandrasekaran, by Power of Attorney agent D.V. Venugopal, President, Krishnagiri Co-operative Stores, Krishnagiri, K. Krishnan and Puttammal
Madras High Court · (1988) 10 MAD CK 0036
Limitation Act, 1963 — Section 14, 14(1)
High Courts27 Oct 1988
R. Thangaperumal Vs The State of Tamil Nadu and Others
Madras High Court · (1989) 2 MLJ 239
Constitution of India, 1950 — Article 226
High Courts27 Oct 1988Allowed
Carborandum Universal, Madras-9, and Others Vs Food Inspector, Thiruvottiyur Municipality
Madras High Court · (1988) 10 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482Payment of Bonus Act, 1965 — Section 29Prevention of Food Adulteration Act, 1954 — Section 17, 17(l)