High Courts16 Dec 1988
Kamatchi and Others Vs The Managing Director, Thiruvalluvar Transport Corporation Ltd.
Madras High Court · (1989) 1 ACC 484 : (1989) ACJ 1144
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,316 of 5,231
High Courts16 Dec 1988
Santhana Krishnan Vs Poongothai Ammal
Madras High Court · (1989) 1 LW 561 : (1989) 1 MLJ 319
High Courts16 Dec 1988
Govindamma and Others Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1989) 2 ACC 27
Motor Vehicles Act, 1988 — Section 110A
High Courts16 Dec 1988Allowed
Subramaniam Chettiar Vs The Inspector, Civil Supplies Criminal Investigations Department, Tiruchirappalli
Madras High Court · (1988) 12 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 293Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts16 Dec 1988Allowed
Sadiq Batcha Vs The Deputy Secretary to Govt. of Tamil Nadu, Public (S) Department, Madras-600 009 and 2 others
Madras High Court · (1989) LW(Cri) 379
Constitution of India, 1950 — Article 22(5), 226
High Courts15 Dec 1988Allowed
Kanagasabai Ammal Vs P. Subramaniam and 19 Others
Madras High Court · (1989) LW(Cri) 462
Criminal Procedure Code, 1973 (CrPC) — Section 202, 244, 245(1)
High Courts14 Dec 1988
Charles Hereward Simpson and Others Vs The Government of Tamil Nadu and Another
Madras High Court · (1989) 2 LW 571 : (1989) 1 MLJ 511
Evidence Act, 1872 — Section 114(d)
High Courts14 Dec 1988Allowed
Sagayam Engineering Works Vs Srivatsa Tube Corporation
Madras High Court · AIR 1989 Mad 237 : (1989) 1 LW 27
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 35BLimitation Act, 1963 — Section 5
High Courts14 Dec 1988Dismissed
Pitchai Naidu Vs The District Forest Officer, Madurai (South) Madurai
Madras High Court · (1988) 12 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80
High Courts13 Dec 1988
Sait alias Mubarak Sait Vs State
Madras High Court · (1988) 12 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 303, 326
High Courts12 Dec 1988Allowed
P. Sethurajan Vs The State
Madras High Court · (1988) 12 MAD CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts12 Dec 1988
Lalitha Parameswari alias Madhupriya Vs R. Ramaswamy
Madras High Court · (1989) 1 LW 391 : (1989) 1 MLJ 438
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii), 14(1)(b)
High Courts09 Dec 1988
Union of India (UOI) Vs Tiruchi Metal Works
Madras High Court · (1990) 1 ACC 288
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Dec 1988
Union of India (UOI) and Another Vs Tiruchi Metal Works
Madras High Court · (1989) 2 LW 214 : (1989) 2 MLJ 519
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Dec 1988
Arulmigu Karkoti Amman Temple Vs N. Krishnaswami
Madras High Court · (1989) 1 LW 312 : (1989) 1 MLJ 271
High Courts09 Dec 1988
Kanaka Films Private Ltd. Vs Income Tax Officer
Madras High Court · (1989) 75 CTR 209 : (1989) 177 ITR 88
Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 143, 144, 147, 24(2), 24(3)
High Courts09 Dec 1988
A. Krishnaraj Vs T. Vasantha Gopal and others
Madras High Court · AIR 1990 Mad 83
Limitation Act, 1963 — Article 135, 136, 182(2), 15(1)
High Courts08 Dec 1988Allowed
Dr. Nandan Vs The State Inspector of Police District Crime Branch. Kancheepuram
Madras High Court · (1989) LW(Cri) 372
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 467, 468, 471
High Courts08 Dec 1988
C. Kadarkarai Vs Commissioner of Wealth-tax
Madras High Court · (1988) 74 CTR 137 : (1989) 176 ITR 121
Income Tax Act, 1961 — Section 80J(4)Wealth Tax Act, 1957 — Section 5(1)