High Courts07 Oct 1988
Kalaivani Fabrics Vs Collector of Customs (Appeals)
Madras High Court · (1989) 23 ECR 58 : (1989) 44 ELT 219
Customs Act, 1962 — Section 129A
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 7 of 28
High Courts06 Oct 1988
Dr. (Mrs.) C.K. Gajalakshmi Vs Zinna Sons and Others
Madras High Court · (1989) 2 MLJ 164
Evidence Act, 1872 — Section 114(d)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(vi), 10(3)(a)(i), 10(3)(c)
High Courts06 Oct 1988
Umayal Ramanathan Vs Income Tax Officer, City Circle-I (2), Madras
Madras High Court · (1992) 194 ITR 462 : (1992) 65 TAXMAN 547
Income Tax Act, 1961 — Section 132, 139, 271, 271(1), 273Penal Code, 1860 (IPC) — Section 120B, 420
High Courts06 Oct 1988Allowed
Karuppasamy Thevar and Veluthai Vs State
Madras High Court · (1988) LW(Cri) 484
Criminal Procedure Code, 1973 (CrPC) — Section 173Madras Prohibition Act, 1937 — Section 4(1)
High Courts05 Oct 1988Allowed
The Joint Secretary to the Government of India and Others Vs Beema Manufacturers Private Limited and Another
Madras High Court · (1993) 41 ECC 142
High Courts05 Oct 1988
Sakkarathayammal and Others Vs Shanmugavel Chettiar and Others
Madras High Court · (1990) 1 LW 475 : (1990) 2 MLJ 175
Transfer of Property Act, 1882 — Section 3
High Courts04 Oct 1988Dismissed
N. Prem Ananthi Vs Tahsildar, Coimbatore and Others
Madras High Court · AIR 1989 Mad 248 : (1989) 1 LW 306
Evidence Act, 1872 — Section 108Madras Collectors Regulations, 1803 — Section 9
High Courts04 Oct 1988
S. Sankaranarayanan Vs The Divisional Personnel Officer, Madurai Division, Southern Railway and Others
Madras High Court · (1989) 2 MLJ 99
Constitution of India, 1950 — Article 226
High Courts04 Oct 1988Dismissed
Heatly and Gresham (I) Ltd. Vs Employees' State Insurance Corporation
Madras High Court · (1999) 3 LLJ 278 : (1989) 2 LW 223
High Courts04 Oct 1988Dismissed
Union of India (UOI) Vs Universal Exporters and Others
Madras High Court · (1993) 42 ECC 174
High Courts04 Oct 1988
Heatly and Gresham (I) Limited Vs Employees State Insurance Corporation
Madras High Court · (1989) 2 MLJ 517
Employees State Insurance Act, 1948 — Section 75
High Courts04 Oct 1988
Syndicate Bank Vs D. Muthian and Another
Madras High Court · (1990) 1 MLJ 316
Banking Regulation Act, 1949 — Section 21A
High Courts03 Oct 1988Allowed
P.L. Sivanappan Vs Government of Tamil Nadu
Madras High Court · AIR 1989 Mad 338
Constitution of India, 1950 — Article 226
High Courts03 Oct 1988Allowed
Thiru Arooran Sugars Ltd. Vs Deputy Commercial Tax Officer and Others
Madras High Court · (1988) 10 MAD CK 0018
Contract Act, 1872 — Section 10, 13, 14, 15, 16Essential Commodities (Special Provisions) Act, 1981 — Section 3, 4, 5Essential Commodities Act, 1955 — Section 16, 2, 3
High Courts03 Oct 1988
Dalmia Cement (Bharat) Limited Vs Deputy Commercial Tax Officer, Lalgudi and Another
Madras High Court · (1989) 73 STC 167
Tamil Nadu General Sales Tax Act, 1959 — Section 22, 22(1), 54
High Courts03 Oct 1988
Thiru Arooran Sugars Ltd. Vs Deputy Commercial Tax Officer, Mannargudi and Others
Madras High Court · (1988) 10 MAD CK 0012
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(2), 7A
High Courts03 Oct 1988
A.J. Anantharajayyan Mudaliar (died) and another and Jelni Ammal (died) and others Vs Sri Vedaranyeswaraswami Devasthanam and The State of Tamil Nadu
Madras High Court · (1989) LW(Cri) 285
High Courts30 Sept 1988
Gnanasigamani Nadar, represented by M.G. Jayapandian Tuticorin and Others Vs Canara Bank and Another
Madras High Court · (1990) 1 MLJ 401
Negotiable Instruments Act, 1881 (NI) — Section 30, 35
High Courts30 Sept 1988Dismissed
State by Public Prosecutor Vs P. Kaleeswaran
Madras High Court · (1988) LW(Cri) 500
Factories Act, 1948 — Section 105, 112, 67, 83, 92
High Courts30 Sept 1988
K. Pakkirimuthu Vs The State of Tamil Nadu and Others
Madras High Court · (1988) 2 MLJ 365