High Courts03 Aug 1988
Mariyayee Ammal Vs Janab Mohammed Sheriff
Madras High Court · (1988) 2 LW 417 : (1988) 2 MLJ 196
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 21
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,325 of 5,229
High Courts01 Aug 1988
Jacob A. Chakramakal Vs The Urban Land Tax Tribunal (II Asst. Judge), City Civil Court and Another
Madras High Court · (1989) 1 LW 41 : (1988) 2 MLJ 235
Tamil Nadu Urban Land Tax Act, 1966 — Section 10, 10(2)(c), 10(2)(e), 5
High Courts01 Aug 1988
Sundaram Fasteners Limited and Others Vs The Assistant Commissioner of Urban Land Tax and Others
Madras High Court · (1989) 1 LW 35 : (1989) 1 MLJ 72
High Courts01 Aug 1988
M. Ramalingam Udayar Vs Kathalinga Pillai and Others
Madras High Court · (1989) 1 MLJ 207
High Courts01 Aug 1988
R.S. Hoon Vs Mrs. Azaeemunnissa Begum and Others
Madras High Court · (1988) 2 MLJ 477
High Courts01 Aug 1988
Standard Motor Products of India Ltd. Vs Deputy Commissioner of Commercial Taxes, Madras (North) Division, Madras-1 and Another
Madras High Court · (1989) 72 STC 182
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 17(1), 32, 55
High Courts29 Jul 1988
Mary Regina Vs S. Sourirajan
Madras High Court · (1989) 1 LW 190 : (1988) 2 MLJ 326
High Courts29 Jul 1988
D. Uthirakumaran Vs Government of Tamil Nadu and Another
Madras High Court · (1990) 1 LLJ 205
All India Services (Discipline and Appeal) Rules, 1955 — Rule 3, 3(1), 7(1)Constitution of India, 1950 — Article 14, 229, 235, 311, 371Railway Protection Force Act, 1957 — Section 21
High Courts29 Jul 1988
Pillaiyar Soda Factory Vs Union of India and Others
Madras High Court · (1989) 20 ECC 93 : (1989) 24 ECR 574 : (1989) 39 ELT 383
Central Excise Rules, 1944 — Rule 173B, 173C, 173G, 173Q, 226Central Excises and Salt Act, 1944 — Section 35, 35B, 35F, 35G(1), 35G(3)
High Courts29 Jul 1988Dismissed
D. Pattammal Vs K. Kalyanasundaram
Madras High Court · AIR 1989 Mad 78 : (1988) 2 LW 161 : (1988) 2 MLJ 437
High Courts29 Jul 1988
G.R. Ramasethu Vs K.R. Athappa Chettiar and Others
Madras High Court · (1988) 2 LW 150 : (1988) 2 MLJ 149
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47, 64
High Courts28 Jul 1988Allowed
Chandran Boya Alias Gnanaprakasam Vs State
Madras High Court · (1989) LW(Cri) 263
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 307
High Courts28 Jul 1988Allowed
D. Periasamy Vs Mary Mohan Prasad, The Inspector of Police (Law and Order) Madras-19, The Inspector of Police (Law and Order) Madras-57 and The Dy. Superintendent of Police, Thiruvottiyur
Madras High Court · (1988) 07 MAD CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Jul 1988
Gopalsamy Industries Vs M.M.T.C.
Madras High Court · (1989) 20 ECC 82 : (1989) 20 ECR 103 : (1989) 39 ELT 390
Customs Act, 1962 — Section 25(1)
High Courts28 Jul 1988
S. Duraipandian Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 23
Constitution of India, 1950 — Article 226
High Courts27 Jul 1988Allowed
Ramaswami and Raja Kalimuthu Vs State
Madras High Court · (1988) 07 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts27 Jul 1988
T.E. Vijayaragavachari and Others Vs The Executive Trustee, Sri Devarjaswamy Temple
Madras High Court · (1989) 2 LW 14 : (1989) 2 MLJ 493
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(6)
High Courts26 Jul 1988
Ramalingam Pillai Vs Arunachalam Pillai and Others
Madras High Court · (1988) 2 MLJ 139
High Courts26 Jul 1988
Mohammed Hussain Bevi alias Syed Sultan Bevi Vs Haja Sultan Kabir Shahul Hameed Sahib
Madras High Court · (1988) 2 MLJ 205