High Courts28 Oct 1988
A.Shanmugam and Others Vs T.R. Kannappa Mudaliar and Others
Madras High Court · (1989) 2 LW 274 : (1989) 2 MLJ 538
Specific Relief Act, 1963 — Section 19
COURT ARCHIVE
Madras High Court judgments
1,04,602 judgments · page 3,320 of 5,231
High Courts28 Oct 1988
Authorised officer, (Land Reforms) Vs J. Anthony Gosta
Madras High Court · (1989) 1 LW 87 : (1989) 1 MLJ 235
High Courts27 Oct 1988
R. Thangaperumal Vs The State of Tamil Nadu and Others
Madras High Court · (1989) 2 MLJ 239
Constitution of India, 1950 — Article 226
High Courts27 Oct 1988Allowed
Carborandum Universal, Madras-9, and Others Vs Food Inspector, Thiruvottiyur Municipality
Madras High Court · (1988) 10 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482Payment of Bonus Act, 1965 — Section 29Prevention of Food Adulteration Act, 1954 — Section 17, 17(l)
High Courts26 Oct 1988
Revathi-C.P. Equipments Ltd., Coimbatore Vs Sangeetha Tubewell Corporation, Madras and Another
Madras High Court · AIR 1989 Mad 302 : (1989) 1 LW 320
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 43
High Courts26 Oct 1988
Uthandia Pillai Vs Ramayi Ammal, Kasinatha Devar, Soundarammal and Devadoss
Madras High Court · (1988) 10 MAD CK 0006
High Courts25 Oct 1988
S.N. Mohideen Vs Union of India and Others
Madras High Court · (1989) 22 ECC 226 : (1989) 39 ELT 376
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 11, 2, 4(4)
High Courts25 Oct 1988
E.A. Swamy Vs The Land Commissioner and Another
Madras High Court · (1989) 1 LW 81 : (1989) 1 MLJ 246
High Courts25 Oct 1988
United Linear Agencies of India (P.) Ltd. Vs Union of India
Madras High Court · (1991) 55 ELT 145
Customs Act, 1962 — Section 116, 128, 129A, 129B, 130
High Courts14 Oct 1988Dismissed
Sub-Inspector of Police, Sadar Bazaar Police Station, Kadham Jalna Police Station, Jalna, Maharashtra State Vs N.N. Abdul Azeez, State by Assistant Commissioner of Police, Crimes (General) Madras-8 and Salam Dastagir
Madras High Court · (1988) 10 MAD CK 0039
Penal Code, 1860 (IPC) — Section 395
High Courts14 Oct 1988
M. Pattammal alias Murugayee Vs R. Velan Jagannathan and Others
Madras High Court · (1988) 10 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 5 Rule 20, Order 5 Rule 20(2), Order 9 Rule 13
High Courts14 Oct 1988
Nallammal Vs Sangili Moopan
Madras High Court · (1989) 1 LW 134 : (1988) 2 MLJ 363
High Courts14 Oct 1988
Kalyani Sundaram Vs Shardlow India Ltd. and Others
Madras High Court · (1990) 67 CompCas 306
Companies Act, 1956 — Section 108, 155Hindu Succession Act, 1956 — Section 19, 22
High Courts13 Oct 1988Allowed
S. Kolandavel Vs Sowrashtra Viprasabha, Namakkal by, its President and Secretary at Pettai, Namakkal
Madras High Court · (1988) 10 MAD CK 0038
Limitation Act, 1963 — Section 23, 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23, 23(1)(a)Tamil Nadu Civil Courts Act, 1873 — Section 30
High Courts13 Oct 1988
Muthu Vs State
Madras High Court · (1990) ACJ 530
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 112, 116, 215, 86Penal Code, 1860 (IPC) — Section 304A, 338
High Courts13 Oct 1988
In Re: N.P. Ganesan
Madras High Court · (1988) 10 MAD CK 0019
Penal Code, 1860 (IPC) — Section 279, 304
High Courts12 Oct 1988
Kuppusamy Naicker Vs Lakshmana Gounder and Another
Madras High Court · AIR 1989 Mad 270 : (1989) 1 LW 171
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts12 Oct 1988
Smt. Shenbagavalliammal Vs Authorised Officer, Land Reforms
Madras High Court · (1989) 2 LW 289 : (1989) 2 MLJ 168
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(19)Transfer of Property Act, 1882 — Section 53A
High Courts12 Oct 1988
Narasimhan Vs Balammal
Madras High Court · (1988) 10 MAD CK 0007
Specific Relief Act, 1963 — Section 19, 28, 30
High Courts11 Oct 1988
The Tamil Nadu Hotels Association Vs State of Tamil Nadu and Others
Madras High Court · (1989) 74 STC 250
Income Tax Act, 1961 — Section 153Tamil Nadu General Sales Tax Act, 1959 — Section 20