High Courts29 Apr 1988
Palanikumar Pillai Vs Palani Kumar Pillai and Others
Madras High Court · AIR 1989 Mad 119 : (1988) 1 LW 448 : (1988) 1 MLJ 297
Civil Procedure Code, 1908 (CPC) — Section 151Partition Act, 1893 — Section 2, 3
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,328 of 5,229
High Courts29 Apr 1988
M. Karuppannan Vs State by Inspector of Police, Civil Supplies C.I.D., Madurai, Madurai Rural, in Crl. No. 1 of 1987.
Madras High Court · (1988) LW(Cri) 485
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 10(1), 10(g), 3, 7(1)(a)(i)Penal Code, 1860 (IPC) — Section 34, 409
High Courts28 Apr 1988
C. Natarajan Vs S. Anandammal
Madras High Court · (1989) 1 LW 29 : (1988) 2 MLJ 349
High Courts28 Apr 1988
Periasamy Gounder Vs Periasamy Gounder and Others
Madras High Court · AIR 1988 Mad 340 : (1988) 1 LW 547
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 28, 38, 55
High Courts26 Apr 1988
Indian Art Palace Vs Deputy Commercial Tax Officer, Anna Salai III Assessment Circle, Madras
Madras High Court · (1988) 71 STC 133
Central Sales Tax Act, 1956 — Section 5(3)Tamil Nadu General Sales Tax Act, 1959 — Section 16(1), 17
High Courts26 Apr 1988Allowed
Kalappan Vs The State of Tamil Nadu and The District Magistrate and Collector of Chinglepui District at Kancheepuram
Madras High Court · (1988) 04 MAD CK 0009
Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
High Courts25 Apr 1988
Asstt. Collector of C.E. Vs T.K. Prasad
Madras High Court · (1988) 17 ECC 290 : (1991) ECR 297 : (1989) 20 ECR 124 : (1988) 37 ELT 189
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 123, 124, 125, 165
High Courts25 Apr 1988
K.G. Subramaniam Naidu Vs Deputy Commercial Tax Officer, Ponneri Assessment Circle, Ponneri, Chengalpattu and Another
Madras High Court · (1988) 70 STC 291
Tamil Nadu Entertainments Tax (Amendment) Act, 1947 — Section 4Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 5
High Courts25 Apr 1988Dismissed
K. Subramaniam and others Vs State
Madras High Court · (1988) LW(Cri) 326
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(2), 4, 470, 470(3)Dowry Prohibition Act, 1961 — Section 4, 7, 7(a), 7(b), 7(c)
High Courts23 Apr 1988
Sankar Electrical (P) Ltd. Vs Union of India
Madras High Court · (1989) 39 ELT 25
Central Excises and Salt Act, 1944 — Section 4
High Courts22 Apr 1988
R.K. Chakravarthy Vs S. Shantharaj
Madras High Court · (1988) 2 LW 38 : (1988) 1 MLJ 437
High Courts22 Apr 1988
M.V. Bany and Another Vs The State
Madras High Court · (1988) 04 MAD CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 408
High Courts21 Apr 1988
Malick Dinar Baithul Mal and Others Vs The Tamil Nadu Wakf Board and Others
Madras High Court · (1989) 1 LW 47 : (1989) 1 MLJ 50
High Courts19 Apr 1988
Umayal Ramanathan Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1988) 1 MLJ 349
High Courts19 Apr 1988
V.P. Nagarajan Vs Prabhavathi
Madras High Court · (1989) 1 LW 543 : (1989) 1 MLJ 475
Advocates Act, 1961 — Section 49(c)
High Courts18 Apr 1988
The Proctor and Gamble Company Vs Christian Hoden (India) Private Ltd. and Another
Madras High Court · (1989) 1 LW 54 : (1989) 1 MLJ 36
High Courts18 Apr 1988
P.P. Subba Raja Vs E.S. Gurusamy
Madras High Court · AIR 1989 Mad 321
Madras City Tenants Protection Act, 1922 — Section 9(1)Transfer of Property Act, 1882 — Section 106, 107, 111
High Courts18 Apr 1988
S.V. Rangiah Vs Commissioner of Commercial Taxes, Chepauk, Madras
Madras High Court · (1988) 04 MAD CK 0028
Tamil Nadu Entertainments Tax Act, 1939 — Section 3(1)Tamil Nadu Entertainments Tax Rules, 1939 — Rule 22
High Courts18 Apr 1988
Agasthiyar Trust Vs The Govt. of Tamil Nadu
Madras High Court · (1988) 1 MLJ 336
Income Tax Act, 1961 — Section 11Tamil Nadu Urban Land Tax Act, 1966 — Section 11, 13, 27, 40A, 7C
High Courts18 Apr 1988
The Mouna Mutt, Rock Fort, Tiruchirapalli Vs The Asst. Commissioner, Urban Land Tax, Tiruchirapalli and State of Tamil Nadu
Madras High Court · (1988) 04 MAD CK 0002
Tamil Nadu Urban Land Tax Act, 1966 — Section 27, 27(1)