COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,329 of 5,229

High Courts15 Apr 1988Allowed

R. Rajalakshmi and Others Vs The Revenue Divisional Officer and Another

Madras High Court · AIR 1989 Mad 96 : (1988) 1 LW 640 : (1988) 2 MLJ 242

Stamp Act, 1899 — Section 47(A)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 5

High Courts15 Apr 1988

G. Mohan Vs Asst. Collector of Customs, Madras

Madras High Court · (1989) 20 ECC 85 : (1990) 1 LLJ 468

Customs Act, 1962 — Section 135(1)

High Courts15 Apr 1988

G. Mohan Vs Assistant Collector of Customs

Madras High Court · (1989) 39 ELT 245

Customs Act, 1962 — Section 135(1)

High Courts14 Apr 1988

T.K. Abdul Jabbar (Died) Vs Collector of C.Ex. and Customs

Madras High Court · (1989) 44 ELT 610

Central Excise Rules, 1944 — Rule 10, 173G(2), 173Q, 174, 210Central Excises and Salt Act, 1944 — Section 35, 35A, 35Q

High Courts12 Apr 1988

National Sugar Industries Vs Commercial Tax Officer, Red Hills Assessment Circle, Madras

Madras High Court · (1988) 71 STC 147

Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)

High Courts12 Apr 1988Dismissed

N. Periaswami Vs Ponnusswmi Pillai

Madras High Court · (1988) 04 MAD CK 0043

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts12 Apr 1988Allowed

S. Ganapathi Vs The Mahalakshmi Textiles Mills Ltd. and Others

Madras High Court · (1988) 04 MAD CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14AIndustrial Disputes Act, 1947 — Section 33

High Courts12 Apr 1988Allowed

Murugan Vs State by Commissioner and Secretary to Govt. Prohibition and Excise XII Dept. Fort. St. George and The District Magistrate and Collector, Chengalpatta at Kanchipuram

Madras High Court · (1988) 04 MAD CK 0039

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(1)

High Courts12 Apr 1988

Tirupattur Co-operative Sugar Mills Limited Vs Deputy Commercial Tax Officer, Tirupattur, North Arcot District and Another

Madras High Court · (1988) 71 STC 120

Tamil Nadu General Sales Tax Act, 1959 — Section 24(3), 45(2)

High Courts12 Apr 1988Dismissed

Baba Industries Vs Asstt. Collector of Customs

Madras High Court · (1988) 17 ECC 279 : (1989) 22 ECR 460 : (1988) 37 ELT 185

Customs Act, 1962 — Section 128

High Courts11 Apr 1988

Pattammal and Another Vs Palaniswamy Chettiar

Madras High Court · (1988) 1 MLJ 480

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 102, 63(c)

High Courts11 Apr 1988

P.P. AR.RM.PL. Visalakshi Achi (Deceased) by Legal Representatives and Others Vs P.L.R. Arunachalam Chettiar and Another

Madras High Court · (1988) 04 MAD CK 0023

High Courts11 Apr 1988

Sneva Diamond Tools (P.) Ltd. Vs Appellate Assistant Commissioner (Commercial Taxes) IV, Madras City and Others

Madras High Court · (1989) 72 STC 329

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 24(3), 26, 55

High Courts08 Apr 1988

Shah Segalal Charanraj and Co., by Partner, Sumermal Vs Southern India Trading Agency (India)

Madras High Court · (1988) 2 MLJ 277

High Courts07 Apr 1988

A.V. Lakshminarayanan Vs The Special Officer, Joint Registrar of Co-operatives, Tamilnadu Co-operative Sugar Federation No. 2 and Others

Madras High Court · (1988) 1 MLJ 330

High Courts06 Apr 1988

S.V. Chidambara Pillai Vs S.N.V.R.N. Subramaniam Chettiar and Others

Madras High Court · (1989) 2 LW 412 : (1989) 2 MLJ 254

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)

High Courts06 Apr 1988

Rasheetha Begum Vs The Regional Transport Officer, Tiruchirapalli

Madras High Court · AIR 1990 Mad 21

Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 4

High Courts06 Apr 1988Allowed

Madura Coats Ltd. Vs Assistant Commissioner of Labour and Others

Madras High Court · (1993) 3 LLJ 923

Payment of Gratuity Act, 1972 — Section 7(4)Tamil Nadu Payment of Gratuity Rules, 1973 — Rule 10, 10(1)

High Courts05 Apr 1988Dismissed

Arunachalam Vs State, by Sub-Inspector of Police, P. E. W. Nanguneri

Madras High Court · (1988) 04 MAD CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 41Madras Prohibition Act, 1937 — Section 4(1)(B)

High Courts05 Apr 1988

Shanmugham Vs State

Madras High Court · (1989) 42 ELT 196

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)