High Courts05 Apr 1988Allowed
Veerasami Chettiar Vs The Inspector of Police and Another
Madras High Court · (1991) 31 ECC 100
Criminal Procedure Code, 1973 (CrPC) — Section 452
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,330 of 5,229
High Courts04 Apr 1988Allowed
Junior Engineer, Corporation of Madras, 84-Division, Madras Vs Buhari
Madras High Court · (1988) 04 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)
High Courts04 Apr 1988Dismissed
K.G. Gangadharan Vs T.R. Parvathi
Madras High Court · (1988) 04 MAD CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 125, 24, 482Hindu Marriage Act, 1955 — Section 24, 25
High Courts01 Apr 1988Allowed
M.V. Baby Vs State J. Elodh Vs State, Central Branch Egmore, Madras-8
Madras High Court · (1988) 04 MAD CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 408
High Courts30 Mar 1988
Lily Ammal alias Saraswathi Bai Vs B.T. Vadivelu and Another
Madras High Court · (1988) 2 LW 491 : (1988) 2 MLJ 309
High Courts30 Mar 1988
Sathyanarayanan Vs Inspector of Police, C.B., C.I.D., Tanjavore
Madras High Court · (1988) LW(Cri) 393
High Courts30 Mar 1988
V. Subbarayalu Naidu and Others Vs The Revisional Authority and District Revenue Officer and Another
Madras High Court · (1988) 1 MLJ 424
Constitution of India, 1950 — Article 226
High Courts29 Mar 1988
P.K. Sadagopa Ranganathan Vs Secretary, Tamil Nadu State Electricity Board
Madras High Court · (1988) 2 MLJ 180
High Courts29 Mar 1988
Palanikumar Pillai Vs Palanikumar Pillai and Others
Madras High Court · (1988) 1 LW 448 : (1988) 1 MLJ 297
High Courts29 Mar 1988
Madras Vanaspati Ltd. and Others Vs S. Subramanian, Income Tax Officer
Madras High Court · (1988) 72 CTR 69 : (1989) 175 ITR 172
Income Tax Act, 1961 — Section 250(4), 251(1), 254(2), 276C, 276C(1)
High Courts28 Mar 1988Dismissed
G. Varadaraju Vs The District Revenue Officer, Madurai and Others
Madras High Court · AIR 1989 Mad 98
Constitution of India, 1950 — Article 19(1)Rice Milling Industry (Regulation) Act, 1958 — Section 5
High Courts28 Mar 1988
The Dakshinamara Nadar Sangam Vs K. Darmar and Others
Madras High Court · (1988) 2 MLJ 37
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 92
High Courts28 Mar 1988
K.S. Anandan Vs Deputy Commercial Tax Officer, Ponneri Assessment Circle, Ponneri, Chengalpattu and Another
Madras High Court · (1988) 1 MLJ 327 : (1989) 74 STC 21
Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 5
High Courts25 Mar 1988Dismissed
Ponni alias Ponibas and others Vs Savarimuthu Nadar
Madras High Court · (1988) LW(Cri) 358
Criminal Procedure Code, 1973 (CrPC) — Section 173, 324, 325, 326, 401(3)Penal Code, 1860 (IPC) — Section 147, 148, 320, 323, 324Probation of Offenders Act, 1958 — Section 5
High Courts25 Mar 1988
A. Malaichamy Vs Director of Health Services and Family Planning, Madras and Another
Madras High Court · (1990) 1 LLJ 470
High Courts24 Mar 1988
Saravdna Oil Mills, Tuticorin Vs The Appellate Asst. Commissioner (CT), Tirunelveli
Madras High Court · (1988) 03 MAD CK 0064
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)
High Courts24 Mar 1988
The State Industries Promotion Corporation of Tamil Nadu Ltd. Vs The Spl. Tahsildar (Land Acquisition) SIPCOT Unit, I, Gummidipoondi and Palsamy Reddy
Madras High Court · (1988) 03 MAD CK 0057
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 2, Order 27 Rule 2
High Courts24 Mar 1988Dismissed
Neelavathi Ammal Vs Salvasundaram Naicker and Others
Madras High Court · (1988) 03 MAD CK 0055
High Courts24 Mar 1988
Sri Balaji Trading Co. Vs Deputy Commercial Tax Officer and Another M.C. and Co., Saravana Oil Mills and New Steel Industries Vs Appellate Assistant Commissioner and Another S.M. Thangaraj and Brothers and G. Rajagopal Vs State of Tamil Nadu and Others T. Gurunathan Vs Addl. Collector of Customs and Another
Madras High Court · (1989) 175 ITR 428
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)
High Courts24 Mar 1988
Sri Balaji Trading Company Vs Deputy Commercial Tax Officer, Mettur Road Circle, Erode and Another
Madras High Court · (1989) 72 STC 417
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)