COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,327 of 5,229

High Courts27 Jun 1988Dismissed

Pullikkadan Narayanan Vs Jayarajan and Another

Madras High Court · (1988) 06 MAD CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(2), 173(2)(i), 202, 203Penal Code, 1860 (IPC) — Section 147, 198, 323, 327, 342

High Courts27 Jun 1988

Exxon Corporation Vs Exxon Packing Systems Pvt. Ltd.

Madras High Court · (1988) 2 LW 421 : (1988) 2 MLJ 516

Trade and Merchandise Marks Act, 1958 — Section 120, 120(1)

High Courts27 Jun 1988

P. Subramania Pillai Vs Vadivu Ammal and Others

Madras High Court · (1988) 2 LW 104 : (1988) 2 MLJ 287

High Courts23 Jun 1988

Chinna and Others Vs N. Thiruviam and Others

Madras High Court · (1989) 2 LW 468 : (1989) 2 MLJ 20

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

High Courts22 Jun 1988

A. Veeman Vs Paramakudi Co. Op Urban Bank Ltd. and Another

Madras High Court · (1990) 1 LLJ 395

High Courts20 Jun 1988

M. Suryaprakasha Gupta Vs T.S. Muthuswami Iyer and Others

Madras High Court · (1988) 2 LW 462 : (1989) 1 MLJ 141

High Courts17 Jun 1988

Suresh Vs State (H-4 Police Station)

Madras High Court · (1988) 06 MAD CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 379, 418, 461

High Courts17 Jun 1988

Assistant Collector of Customs Vs Krishnamoorthy

Madras High Court · (1989) 42 ELT 575

Customs Act, 1962 — Section 135, 135(1)

High Courts14 Jun 1988

Jaswant Chand S. Mehta, Sole Proprietor, Madras Heavy Chemicals Vs The Union of India (UOI)

Madras High Court · (1988) 2 LW 109 : (1988) 2 MLJ 302

High Courts14 Jun 1988

K.R. Seetharamiah Vs P.N. Narasimhan and Another

Madras High Court · (1989) 1 LW 235 : (1989) 1 MLJ 267

Registration Act, 1908 — Section 25, 47, 6(2)

High Courts14 Jun 1988

K.V. Nayak Vs Mrs. Chandra Devasagayam

Madras High Court · (1989) LW(Cri) 449

Presidency Small Cause Courts Act, 1882 — Section 11, 41, 47(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1), 2(8), 30(1)

High Courts13 Jun 1988Allowed

Alangaraj, Marudai and Sandanalakshmi Vs Assistant Conservator of Forests, Trichy

Madras High Court · (1988) 06 MAD CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts31 May 1988Allowed

P.M. Krishnan Vs State by Directorate of Vigilance and Anti-corruption, Madras

Madras High Court · (1988) LW(Cri) 472

Criminal Procedure Code, 1973 (CrPC) — Section 12, 3, 4, 482Essential Commodities Act, 1955 — Section 6EPrevention of Corruption Act, 1988 — Section 15(2), 5(1)(d), 5(2)

High Courts10 May 1988

Dr. H. V. Hande Vs Janaki Ramachandran and others

Madras High Court · (1988) LW(Cri) 399

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts03 May 1988

M. Thangiah Vs K. Rangaswamy and Others

Madras High Court · (1989) 2 MLJ 136

Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 16(3)

High Courts03 May 1988Allowed

India Match House by Propr. Ejas, by power of attorney agent, Muralidhar, T. Balani Vs The Commissioner of Police, Madras and The Inspector of Police, Chintadripet Police Station

Madras High Court · (1988) 05 MAD CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 157(2)Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341

High Courts03 May 1988

Chinna Muthukrishna Reddiar Vs The Authorised Officer, (Land Reforms) and Others

Madras High Court · (1988) 2 LW 531 : (1989) 1 MLJ 154

High Courts03 May 1988Dismissed

K. Mathialagan Vs Mala Devi

Madras High Court · (1991) 1 DMC 111 : (1990) 1 DMC 448 : (1989) 2 LW 361

Hindu Marriage Act, 1955 — Section 7A

High Courts29 Apr 1988Allowed

P. Jagajeevan Ram and etc. Vs Govt. of India and Others

Madras High Court · AIR 1989 Mad 149

Cinematograph Act, 1952 — Section 2, 3(1), 4(2), 5A, 5BCinematograph Certification Rules, 1983 — Rule 22(9), 24(1), 24(8), 32(1), 32(2)Constitution of India, 1950 — Article 15(4), 16(4), 226

High Courts29 Apr 1988Allowed

A. 1586, Pasumalai Co-operative Stores, Pasumalai, and. S. Muthumanickam Vs State

Madras High Court · (1988) 04 MAD CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Essential Commodities Act, 1955 — Section 10, 10(2), 10(l), 15A, 3Penal Code, 1860 (IPC) — Section 21