High Courts30 Sept 1988
Ramadass and Another Vs Paramasivam Pillai and Another
Madras High Court · (1989) 1 LW 288 : (1989) 1 MLJ 232
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 8 of 28
High Courts30 Sept 1988
Kasoar Udayar Vs M.V.R. Oorani Private Trust and Others
Madras High Court · (1988) 2 LW 497 : (1988) 2 MLJ 355
Limitation Act, 1963 — Section 12, 4Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23, 25, 25(2)
High Courts27 Sept 1988
Sukanraj Khimarja, a firm of merchants Bombay and Another Vs N. Rajagopalan and Others
Madras High Court · (1989) 1 LW 401 : (1989) 1 MLJ 446
Negotiable Instruments Act, 1881 (NI) — Section 9
High Courts27 Sept 1988
K.S. Chandrasekharan Vs Inspector of Police, Civil Supplies C.I.D. Madurai
Madras High Court · (1988) 09 MAD CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 34
High Courts27 Sept 1988Allowed
Tube Products of India Vs Union of India (UOI) and Another
Madras High Court · (1989) 22 ECC 269
Central Excises and Salt Act, 1944 — Section 11A, 11B, 35A, 9BConstitution of India, 1950 — Article 226, 265
High Courts26 Sept 1988
Janab S.K. Kalalullah Sheriff Vs Janab S.K. and Others
Madras High Court · (1988) 2 LW 476 : (1989) 1 MLJ 172
High Courts26 Sept 1988
S. VAIDYANATHAN, Income Tax OFFICER Vs DR. B. MATHURAM AND SONS AND OTHERS.
Madras High Court · (1989) 76 CTR 80 : (1989) 179 ITR 463
Income Tax Act, 1961 — Section 276C(1), 277
High Courts26 Sept 1988
S. Vaidyanathan, Income Tax Officer Vs B. Mathuram and Sons and Others
Madras High Court · (1989) 76 CTR 80 : (1989) 179 ITR 463
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3)Income Tax Act, 1961 — Section 136, 276C(1), 277Penal Code, 1860 (IPC) — Section 120B, 193, 196
High Courts26 Sept 1988
State Bank of India, Canara Bank, Central Bank etc. and Others Vs V. Ganesan, Jambunathan, Venkataraman, B.V. Kamath, V.K. Krishnamurthy ect. and Others
Madras High Court · (1989) 1 LLJ 109
Constitution of India, 1950 — Article 12, 226Reserve Bank of India Act, 1934 — Section 58(1)
High Courts26 Sept 1988Allowed
A.P. Ranga Rao Vs Vijayalakshmi
Madras High Court · (1990) 1 DMC 567 : (1989) 2 LW 460
Hindu Marriage Act, 1955 — Section 13(1)
High Courts26 Sept 1988
G. Radhakrishnan Vs Jagadambal
Madras High Court · (1989) 2 LW 234 : (1989) 2 MLJ 515
Hindu Succession Act, 1956 — Section 23
High Courts23 Sept 1988Allowed
Sheik Mohamed and others Vs State of Tamil Nadu
Madras High Court · (1988) LW(Cri) 481
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7(1)(a)(ii), 9(1)(a)(ii)
High Courts23 Sept 1988Dismissed
Raja Agencies Vs Union of India (UOI) and Others
Madras High Court · (1993) 42 ECC 168
High Courts23 Sept 1988Allowed
Peer Mohideen and others Vs M.K. Madhar and others
Madras High Court · (1988) LW(Cri) 427
Constitution of India, 1950 — Article 227, 235Contempt of Courts Act, 1971 — Section 10, 3Criminal Procedure Code, 1973 (CrPC) — Section 105, 193, 195, 195(1), 195(1)(b)
High Courts23 Sept 1988
Amaravathy Fertilizer Company Vs State by the Agricultural Officer (Quality Control) Office of the Assistant Director of Agriculture (Training and Visit) Karur
Madras High Court · (1988) LW(Cri) 444
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts22 Sept 1988Allowed
Justin and 12 others Vs The State
Madras High Court · (1988) LW(Cri) 467
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts22 Sept 1988
State Vs S. Radhakrishnan
Madras High Court · (1988) 09 MAD CK 0026
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 11, 25
High Courts22 Sept 1988
Commissioner of Income Tax Vs Hemalatha Textiles Ltd.
Madras High Court · (1988) 73 CTR 42 : (1990) 183 ITR 461
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts21 Sept 1988
J. Ranganathan Vs The Govt. of Tamil Nadu and The Assistant Commissioner of Urban Land Tax, Madhavaram
Madras High Court · (1988) 09 MAD CK 0052
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 21
High Courts21 Sept 1988Allowed
M. Kathiresan Pillai and Others Vs Additional Collector of Central Excise
Madras High Court · (1989) 25 ECR 353