High Courts22 Nov 1988
Savani Transport (P) Limited Vs M. Jamal Mohammed
Madras High Court · (1989) 1 LW 172 : (1989) 1 MLJ 211
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4(1), 4(5)(a)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,318 of 5,231
High Courts22 Nov 1988Allowed
Krishnamoorthi and Balasubramaniam Vs State
Madras High Court · (1989) LW(Cri) 415
Penal Code, 1860 (IPC) — Section 302, 324
High Courts22 Nov 1988
Thanthi Trust Vs Income Tax Officer
Madras High Court · (1989) 75 CTR 1 : (1989) 177 ITR 307
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 12A, 132(5), 139, 142, 143(2)
High Courts21 Nov 1988
Hindustan Metal Rolling Mills Vs Kandaswamy Chettiar and Another
Madras High Court · (1989) 1 LW 538 : (1989) 2 MLJ 108
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 227
High Courts18 Nov 1988Allowed
Angusami and 10 Others Vs Kaleeswaran Ambalam and State by Sub Inspector of Police, Kalaiyarkoil Police Station
Madras High Court · (1988) 11 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts18 Nov 1988
Arulmigu Mariamman Temple Devasthanam Vs N. Subramaniam and Others
Madras High Court · (1989) 1 MLJ 129
High Courts17 Nov 1988
B.S. Ramamoorthy Vs O.S. Parasanathachary
Madras High Court · (1989) 1 LW 102 : (1988) 2 MLJ 489
High Courts17 Nov 1988
Mehrunnissa Begum and Another Vs Begum Nathu Bibi and Others
Madras High Court · (1989) 1 LW 489 : (1989) 1 MLJ 461
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14
High Courts17 Nov 1988
Rajrani Devi Vs Yacoob Sheriff
Madras High Court · (1989) 2 LW 225 : (1989) 1 MLJ 494
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4(4)
High Courts17 Nov 1988Allowed
M.O.H. Aslum Vs M.O.H. Uduman and 4 others
Madras High Court · (1988) 11 MAD CK 0001
Companies Act, 1956 — Section 433General Clauses Act, 1897 — Section 6Partnership Act, 1932 — Section 14, 3, 35, 4(1), 4(2)(b)
High Courts16 Nov 1988
Commissioner of Income Tax Vs A. Mohammed Mohideen
Madras High Court · (1989) 176 ITR 393
Income Tax Act, 1961 — Section 2
High Courts16 Nov 1988Allowed
Selvanathan alias Raghavan and 9 others Vs State
Madras High Court · (1988) LW(Cri) 503
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts15 Nov 1988
K. Subba Rao Vs Nanjappa Gounder
Madras High Court · (1988) 2 LW 438 : (1989) 1 MLJ 198
High Courts15 Nov 1988
Y.R. Natarajan and Others Vs The Commissioner, Hindu Religious Endowments (Administrative Department) and Others
Madras High Court · (1989) 2 LW 115 : (1989) 2 MLJ 105
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(11)
High Courts11 Nov 1988
A. Subbiah Chettiar Vs K.K.S. Mohammed Sheriff Rowther
Madras High Court · (1989) 2 MLJ 251
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts11 Nov 1988Allowed
Pravinsagur Himatlal Almaula and Another Vs Sugesan Finance Investment and Others
Madras High Court · AIR 1989 Mad 246
Presidency Towns Insolvency Act, 1909 — Section 13, 3, 9
High Courts11 Nov 1988
Plating Chemicals Vs Dy. Chief Controller of Imports and Exports
Madras High Court · (1992) 61 ELT 595
Criminal Procedure Code, 1973 (CrPC) — Section 173, 198, 2(1), 210(1), 24(8)Imports and Exports (Control) Act, 1947 — Section 5, 6
High Courts11 Nov 1988
Baghavathy Ammal Vs The Chingleput Co-operative House Building Society Limited and Another
Madras High Court · (1990) 1 MLJ 156
Tamil Nadu Co-operative Societies Act, 1961 — Section 73, 73(1)(b)
High Courts11 Nov 1988
The Deputy Director, Enforcement Directorate, Madras Vs P. Mansoor Mohamed Ali Jinnah and Others
Madras High Court · (1989) 20 ECC 147
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 25
High Courts10 Nov 1988Allowed
Gujarat Paraffins Pvt. Ltd., A1-198 CI-D.C., Industrial Estate, Kalol, Gujarat Vs State by Inspector of Police, Sivakasi Town Police Station
Madras High Court · (1988) 11 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Essential Commodities Act, 1955 — Section 3, 7