High Courts10 Nov 1988
E.I.D. Parry (India) Ltd. Vs Agricultural Officer (Quality Control)
Madras High Court · (1989) 42 ELT 218
Criminal Procedure Code, 1973 (CrPC) — Section 204, 251, 482Essential Commodities Act, 1955 — Section 10, 7(1)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,319 of 5,231
High Courts10 Nov 1988Allowed
M. Kannappan Vs The State
Madras High Court · (1989) LW(Cri) 141
Arms Act, 1959 — Section 25(l)(a), 3Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 469, 470
High Courts09 Nov 1988
Rajeswari Nagar Residents Welfare Association Vs The Madras Metropolitan Development Authority and Others
Madras High Court · (1988) 2 MLJ 447
Constitution of India, 1950 — Article 226
High Courts09 Nov 1988
In Re: Mr. patrick Martin, Mrs. Regina Martin, represent by Power Agent, Sr. Theresa Thomas In Re: R. Manivannan and Agnes Mythili Manivannan
Madras High Court · (1988) 11 MAD CK 0033
Civil Procedure Code, 1908 (CPC) — Section 2, 2(4), 2(e), 23Constitution of India, 1950 — Article 225Copyright Act, 1957 — Section 62, 62(1)
High Courts05 Nov 1988
Ranganatham Vs Shyamala
Madras High Court · AIR 1990 Mad 1
Civil Procedure Code, 1908 (CPC) — Section 2(2)Divorce Act, 1869 — Section 23, 27, 37Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14
High Courts04 Nov 1988Allowed
In Re : Rajan
Madras High Court · (1988) LW(Cri) 494
Penal Code, 1860 (IPC) — Section 304(II)
High Courts03 Nov 1988Dismissed
M. Srinivasan Vs John Bentic (Died) and Others
Madras High Court · AIR 1989 Mad 334
High Courts03 Nov 1988Dismissed
P. Kannan Vs The Additional Director of Enforcement and Others
Madras High Court · (1990) 26 ECC 149
Foreign Exchange Regulation Act, 1973 — Section 52, 54
High Courts03 Nov 1988Allowed
A. Elumalai and Another Vs State and Another
Madras High Court · (1989) LW(Cri) 235
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 420
High Courts02 Nov 1988Dismissed
L. Chandrakumar Vs The Union of India, The Registrar, Principal Bench, Central Administrative Tribunal, New Delhi and The Registrar, Additional Bench, Central Administrative Tribunal, Madras
Madras High Court · (1988) 11 MAD CK 0035
Administrative Tribunals Act, 1985 — Section 5, 5(6)
High Courts02 Nov 1988Dismissed
Aathimoolan Vs Surulivel Naicker and six Others
Madras High Court · (1988) 11 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482
High Courts01 Nov 1988
The Commissioner of Hindu Religious and Charitable Endowments Department Vs Mary Isabal and Another
Madras High Court · (1989) 1 LW 68 : (1989) 1 MLJ 83
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 13, 34, 41
High Courts01 Nov 1988
Marakkal and Others Vs Eswari Ammal and Others
Madras High Court · (1989) 1 LW 265 : (1989) 1 MLJ 274
High Courts01 Nov 1988
A.E.P. Ashoka Kumar Chettiar Vs V.T.S. Renugopal Mudaliar
Madras High Court · (1989) 2 MLJ 102
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 3, Order 30 Rule 4Contract Act, 1872 — Section 45
High Courts31 Oct 1988
R. Gandhi and Others Vs Union of India (UOI) and Another
Madras High Court · AIR 1989 Mad 205 : (1988) 2 LW 399 : (1988) 2 MLJ 493
Constitution of India, 1950 — Article 226, 300A
High Courts31 Oct 1988
K. Chidambaram Vs Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 106
Constitution of India, 1950 — Article 226, 311(2)
High Courts31 Oct 1988
R. Gandhi and Others Vs The Union of India (UOI) and Another
Madras High Court · (1989) ACJ 1090 : (1988) 2 LW 399 : (1988) 2 MLJ 493
High Courts31 Oct 1988
C.V. Ramasamy Goundar Sons Vs Deputy Commercial Tax Officer, Mettur Road Circle, Erode
Madras High Court · (1988) 10 MAD CK 0022
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3