High Courts21 Sept 1988Allowed
Kathiresan Pillai and Others Vs The Additional Collector of Central Excise
Madras High Court · (1989) 19 ECC 14
Gold (Control) Act, 1968 — Section 2(h)
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 9 of 28
High Courts20 Sept 1988
Murugesan and Others Vs State of Tamil Nadu
Madras High Court · (1988) 09 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 482Penal Code, 1860 (IPC) — Section 143, 147, 188, 309, 341
High Courts19 Sept 1988
Ramakrishna and Bros. a partnership firm, (sic) one of its partners, M. Paramasivam and others Vs T.P.N. Manickavalli
Madras High Court · (1988) 09 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 14(1)(b), 8(5)
High Courts19 Sept 1988
The Secretary Ministry of Finance, Government of India and Others Vs Prabhakar Match Industries
Madras High Court · (1989) 2 LW 21 : (1989) 2 MLJ 485
Contract Act, 1872 — Section 72
High Courts19 Sept 1988
K.M. Mohd. Abdul Khader Firm Vs Deputy Commercial Tax Officer, Kodaikanal and Another
Madras High Court · (1989) 74 STC 33
Tamil Nadu General Sales Tax Act, 1959 — Section 21, 24, 24A
High Courts19 Sept 1988
Government of India Vs Prabhakar Match Industries
Madras High Court · (1989) 43 ELT 406
Central Excise Rules, 1944 — Rule 10, 11
High Courts19 Sept 1988
Balasubramania Gurukkal Vs Sankara Gurukkal and Others
Madras High Court · (1989) 2 LW 44 : (1989) 2 MLJ 489
High Courts16 Sept 1988
G. Meenambal Vs A. Natarajan and Another
Madras High Court · (1988) 2 LW 459 : (1989) 1 MLJ 201
High Courts16 Sept 1988
S. Gomathi Ammal Vs S. Nallamuthu Pillai
Madras High Court · (1989) 2 MLJ 433
High Courts14 Sept 1988Dismissed
Ayyavu alias Angam and Others Vs State
Madras High Court · (1988) 09 MAD CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Sept 1988
Government of Tamil Nadu Vs Arcot N. Veeraswami and Others
Madras High Court · (1989) 2 MLJ 141
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts14 Sept 1988
Chinnammal (Died) and Another Vs Kannaki and Others
Madras High Court · (1988) 2 MLJ 314
High Courts14 Sept 1988Dismissed
Chinnammal (Died) and Another Vs Kannagi and Others
Madras High Court · AIR 1989 Mad 185
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 6 Rule 2, 96Hindu Succession Act, 1956 — Section 14(1)Succession Act, 1925 — Section 61
High Courts14 Sept 1988
C. Marianandam Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 269
Constitution of India, 1950 — Article 12, 226, 30(1), 311, 311(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 20, 21(1), 27, 29(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 25, 27, 8
High Courts13 Sept 1988Allowed
T. Buvaneswari Vs V. Ramakrishnan
Madras High Court · (1988) LW(Cri) 478
Criminal Procedure Code, 1973 (CrPC) — Section 125(i)
High Courts12 Sept 1988Dismissed
In Re: Ponnaiah
Madras High Court · (1988) 09 MAD CK 0048
Madras Prohibition Act, 1937 — Section 4(l)(i)
High Courts12 Sept 1988
Subbalakshmi Ammal and Others Vs Rajalakshmi Ammal and Others
Madras High Court · (1988) 2 MLJ 330
High Courts12 Sept 1988Allowed
Anand Vs State by Inspector of Police, T.P. Chatram
Madras High Court · (1988) LW(Cri) 434
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 397, 401Penal Code, 1860 (IPC) — Section 120(B)