High Courts10 Dec 1997
R. Jayaraman Gounder Vs J. Sekhar and others
Madras High Court · (1998) 1 CTC 392 : (1998) 3 LW 644 : (1998) 3 LW 643
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), 115Limitation Act, 1877 — Article 182
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 8 of 84
High Courts10 Dec 1997
S. Thirumavalavan Vs Natarajan
Madras High Court · AIR 1998 Mad 281 : (1998) 1 MLJ 515
Criminal Procedure Code, 1973 (CrPC) — Section 98
High Courts09 Dec 1997Dismissed
Arasappan alias Shankar and 3 Ors Vs State of Pondicherry
Madras High Court · (1997) 12 MAD CK 0165
High Courts09 Dec 1997
Arulmighu Thandumariamman Thirukkoil Vs Erammal
Madras High Court · (1998) 1 LW 236 : (1998) 1 MLJ 728
High Courts09 Dec 1997
M/s. A.B.C. Imports and Exports Vs Assistant Director, Enforcement Directorate, Madras
Madras High Court · (1997) 12 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Foreign Exchange Regulation Act, 1973 — Section 52, 57
High Courts09 Dec 1997
A.B.C. Imports and Exports and others Vs Assistant Director of Enforcement Directorate.
Madras High Court · (1998) 93 CompCas 270 : (1998) CriLJ 1166 : (1998) 1 LW(Cri) 324
Foreign Exchange Regulation Act, 1973 — Section 52, 57
High Courts09 Dec 1997Dismissed
D. Roja and 7 others Vs Commissioner, Corporation of Madras, Madras-3 and others
Madras High Court · (1998) 1 CTC 338
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21
High Courts09 Dec 1997
K.K.C. Textile Mills and another Vs Maize Products
Madras High Court · (1998) 2 ALT(Cri) 122 : (1998) 93 CompCas 919 : (1998) 1 LW(Cri) 264
General Clauses Act, 1897 — Section 3(35)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Dec 1997
Malaravan and another Vs K. Reghupathy and another
Madras High Court · (1998) 1 LW 370 : (1998) 1 MLJ 546
High Courts08 Dec 1997
N. Manoharan Vs The Director of Town and Country Planning and Others
Madras High Court · (1998) 1 LW 366 : (1998) 1 MLJ 413
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115, 15Constitution of India, 1950 — Article 227
High Courts08 Dec 1997
R. Vasudevan Vs Ibrahim and 3 others
Madras High Court · (1997) 12 MAD CK 0180
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47Constitution of India, 1950 — Article 22, 227
High Courts08 Dec 1997Dismissed
R. Arvind Karthikeyan Vs The Government of Tamil Nadu
Madras High Court · (1997) 12 MAD CK 0150
Constitution of India, 1950 — Article 226
High Courts08 Dec 1997
A. Varghese and another Vs Chellappan
Madras High Court · (1998) CriLJ 1328
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 147, 148, 167, 193, 211
High Courts08 Dec 1997
Sicom Ltd. Vs Deve Sugars Ltd. Deve Sugars Ltd. Vs Sicom Ltd.
Madras High Court · (1998) 4 CompLJ 269
Companies Act, 1956 — Section 391, 394
High Courts08 Dec 1997
P. Gopirathnam and four others Vs Ferrodous Estate (Pvt) Ltd.
Madras High Court · (1998) 2 CTC 182
Contract Act, 1872 — Section 23, 5, 84Specific Relief Act, 1963 — Section 14Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10(3), 11(1), 17, 19, 20
High Courts08 Dec 1997Dismissed
R. Dhasaiyan and Another Vs The Government of Tamil Nadu and Others
Madras High Court · (1997) 3 CTC 378 : (1998) 1 MLJ 399
Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13(1)(2)
High Courts08 Dec 1997
U. Mohideen Pitchai Vs The Regional Transport Officer
Madras High Court · (1998) 1 MLJ 456
High Courts08 Dec 1997
Malaravan and Another Vs K. Reghupathy and Another
Madras High Court · (1998) 1 LW 370 : (1998) 1 MLJ 546