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
COURT ARCHIVE
Madras High Court judgments
1,04,593 judgments · page 3,323 of 5,230
High Courts14 Sept 1988
Chinnammal (Died) and Another Vs Kannaki and Others
Madras High Court · (1988) 2 MLJ 314
High Courts14 Sept 1988Dismissed
Chinnammal (Died) and Another Vs Kannagi and Others
Madras High Court · AIR 1989 Mad 185
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 6 Rule 2, 96Hindu Succession Act, 1956 — Section 14(1)Succession Act, 1925 — Section 61
High Courts14 Sept 1988
C. Marianandam Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 269
Constitution of India, 1950 — Article 12, 226, 30(1), 311, 311(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 20, 21(1), 27, 29(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 25, 27, 8
High Courts13 Sept 1988Allowed
T. Buvaneswari Vs V. Ramakrishnan
Madras High Court · (1988) LW(Cri) 478
Criminal Procedure Code, 1973 (CrPC) — Section 125(i)
High Courts12 Sept 1988Dismissed
In Re: Ponnaiah
Madras High Court · (1988) 09 MAD CK 0048
Madras Prohibition Act, 1937 — Section 4(l)(i)
High Courts12 Sept 1988
Subbalakshmi Ammal and Others Vs Rajalakshmi Ammal and Others
Madras High Court · (1988) 2 MLJ 330
High Courts12 Sept 1988Allowed
Anand Vs State by Inspector of Police, T.P. Chatram
Madras High Court · (1988) LW(Cri) 434
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 397, 401Penal Code, 1860 (IPC) — Section 120(B)
High Courts12 Sept 1988Allowed
T. Balasubramaniam and others Vs State
Madras High Court · (1988) LW(Cri) 435
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts09 Sept 1988
Vythilingam Chettiar Vs Rangaswami Padayachi
Madras High Court · (1988) 2 LW 330 : (1988) 2 MLJ 339
High Courts09 Sept 1988
Rathinam Vs Syed Beevi (died) and Others
Madras High Court · (1989) 1 LW 279 : (1989) 1 MLJ 285
High Courts09 Sept 1988
Union of India Vs Oceanic Export Corporation
Madras High Court · (2000) 116 ELT 19
Customs Act, 1962 — Section 111Import Control Act, 1947 — Section 3(1)
High Courts09 Sept 1988
State Vs Chinnappayyan
Madras High Court · (1988) 09 MAD CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts09 Sept 1988
Geethanjali Mills Ltd. and Others Vs V. Thiruvengadathan
Madras High Court · (1988) 74 CTR 115
Income Tax Act, 1961 — Section 2(35), 27, 276(C), 276B, 276C(1)
High Courts09 Sept 1988
V.M. Dakshinamurthy and Others Vs State
Madras High Court · (1989) 73 STC 222
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 3, 8
High Courts08 Sept 1988
Ramakrishnan and Bros. Vs T.P.M. Manickavalli
Madras High Court · (1988) 2 MLJ 377
High Courts08 Sept 1988
Venkatakrishnan and Others Vs State of Tamil Nadu and Others
Madras High Court · (1988) 09 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts07 Sept 1988Allowed
Jamal Mohideen alias Sheik Dawood Vs The State of Tamil Nadu
Madras High Court · (1988) 09 MAD CK 0010
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(l)(i)Constitution of India, 1950 — Article 226
High Courts06 Sept 1988Allowed
Borax Morarji Ltd. Vs The Assistant Collector of Customs and Others
Madras High Court · (1994) 46 ECC 223
Customs Act, 1962 — Section 142, 17, 18