High Courts26 Sept 1988Allowed
A.P. Ranga Rao Vs Vijayalakshmi
Madras High Court · (1990) 1 DMC 567 : (1989) 2 LW 460
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Madras High Court judgments
1,04,592 judgments · page 3,322 of 5,230
High Courts26 Sept 1988
G. Radhakrishnan Vs Jagadambal
Madras High Court · (1989) 2 LW 234 : (1989) 2 MLJ 515
Hindu Succession Act, 1956 — Section 23
High Courts23 Sept 1988Allowed
Sheik Mohamed and others Vs State of Tamil Nadu
Madras High Court · (1988) LW(Cri) 481
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7(1)(a)(ii), 9(1)(a)(ii)
High Courts23 Sept 1988Allowed
Peer Mohideen and others Vs M.K. Madhar and others
Madras High Court · (1988) LW(Cri) 427
Constitution of India, 1950 — Article 227, 235Contempt of Courts Act, 1971 — Section 10, 3Criminal Procedure Code, 1973 (CrPC) — Section 105, 193, 195, 195(1), 195(1)(b)
High Courts23 Sept 1988
Amaravathy Fertilizer Company Vs State by the Agricultural Officer (Quality Control) Office of the Assistant Director of Agriculture (Training and Visit) Karur
Madras High Court · (1988) LW(Cri) 444
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts22 Sept 1988Allowed
Justin and 12 others Vs The State
Madras High Court · (1988) LW(Cri) 467
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts22 Sept 1988
State Vs S. Radhakrishnan
Madras High Court · (1988) 09 MAD CK 0026
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 11, 25
High Courts22 Sept 1988
Commissioner of Income Tax Vs Hemalatha Textiles Ltd.
Madras High Court · (1988) 73 CTR 42 : (1990) 183 ITR 461
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts21 Sept 1988
J. Ranganathan Vs The Govt. of Tamil Nadu and The Assistant Commissioner of Urban Land Tax, Madhavaram
Madras High Court · (1988) 09 MAD CK 0052
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 21
High Courts21 Sept 1988Allowed
M. Kathiresan Pillai and Others Vs Additional Collector of Central Excise
Madras High Court · (1989) 25 ECR 353
High Courts21 Sept 1988Allowed
Kathiresan Pillai and Others Vs The Additional Collector of Central Excise
Madras High Court · (1989) 19 ECC 14
Gold (Control) Act, 1968 — Section 2(h)
High Courts20 Sept 1988
Murugesan and Others Vs State of Tamil Nadu
Madras High Court · (1988) 09 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 482Penal Code, 1860 (IPC) — Section 143, 147, 188, 309, 341
High Courts19 Sept 1988
Ramakrishna and Bros. a partnership firm, (sic) one of its partners, M. Paramasivam and others Vs T.P.N. Manickavalli
Madras High Court · (1988) 09 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 14(1)(b), 8(5)
High Courts19 Sept 1988
The Secretary Ministry of Finance, Government of India and Others Vs Prabhakar Match Industries
Madras High Court · (1989) 2 LW 21 : (1989) 2 MLJ 485
Contract Act, 1872 — Section 72
High Courts19 Sept 1988
K.M. Mohd. Abdul Khader Firm Vs Deputy Commercial Tax Officer, Kodaikanal and Another
Madras High Court · (1989) 74 STC 33
Tamil Nadu General Sales Tax Act, 1959 — Section 21, 24, 24A
High Courts19 Sept 1988
Government of India Vs Prabhakar Match Industries
Madras High Court · (1989) 43 ELT 406
Central Excise Rules, 1944 — Rule 10, 11
High Courts19 Sept 1988
Balasubramania Gurukkal Vs Sankara Gurukkal and Others
Madras High Court · (1989) 2 LW 44 : (1989) 2 MLJ 489
High Courts16 Sept 1988
G. Meenambal Vs A. Natarajan and Another
Madras High Court · (1988) 2 LW 459 : (1989) 1 MLJ 201
High Courts16 Sept 1988
S. Gomathi Ammal Vs S. Nallamuthu Pillai
Madras High Court · (1989) 2 MLJ 433
High Courts14 Sept 1988Dismissed
Ayyavu alias Angam and Others Vs State
Madras High Court · (1988) 09 MAD CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482