High Courts24 Mar 1988
Karpagambal Vs Alamelu Ammal and two others
Madras High Court · (1988) 03 MAD CK 0004
Evidence Act, 1872 — Section 107, 108
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,331 of 5,229
High Courts23 Mar 1988
The Director of Handlooms and Textiles and Others Vs K. Venkatesan and Others
Madras High Court · (1988) 1 LW 605 : (1988) 1 MLJ 226
High Courts23 Mar 1988
Janaki Ramchandran and Others Vs The State
Madras High Court · (1988) 03 MAD CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 146
High Courts23 Mar 1988Dismissed
Warner Hindustan Ltd., Uppal, Hyderabad and Warner Hindustan Ltd., Madras. Vs State
Madras High Court · (1988) 03 MAD CK 0013
Drugs and Cosmetics Act, 1940 — Section 25, 25(3), 25(4), 3, 4
High Courts23 Mar 1988
Thankappan and others Vs Thankaraj
Madras High Court · (1988) LW(Cri) 395
Penal Code, 1860 (IPC) — Section 147, 148, 379, 427, 447
High Courts23 Mar 1988
C.K.N. Gounder alias C.K.N. Karupanna Gounder Vs R. Nachimuthu Gounder
Madras High Court · (1989) 1 MLJ 496
Limitation Act, 1963 — Section 5
High Courts22 Mar 1988
Kalanjiam Ammal Vs Shanbagam and Others
Madras High Court · (1989) 1 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 109, 494
High Courts22 Mar 1988Dismissed
Saraswathi Vs Jayaraman and Others
Madras High Court · (1989) LW(Cri) 459
Cattle Trespass Act, 1871 — Section 10, 11, 20, 7, 8
High Courts22 Mar 1988Allowed
Manonmani Vs The Commissioner of Police, Madras-8 and The Special Commissioner and Secretary to Govt of Tamil Nadu, Fort St. George, Madras-9
Madras High Court · (1988) LW(Cri) 397
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 Courts21 Mar 1988
K. Subramaniam and Another Vs M. Sankaran Pillai and Another
Madras High Court · (1988) 1 LW 352 : (1988) 1 MLJ 134
High Courts21 Mar 1988
R. Halasyam Vs The Deputy Commercial Tax Officer and Others
Madras High Court · (1989) 1 MLJ 295
High Courts21 Mar 1988
R. Halasyam Vs The Deputy Commercial Tax Officer VII, Madurai and Others
Madras High Court · (1989) 73 STC 77
High Courts21 Mar 1988
T.M. Natarajan Vs Subbaraya Mudaliar and Another
Madras High Court · (1989) 1 LW 298 : (1989) 1 MLJ 507
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(4)
High Courts17 Mar 1988
Parrys Confectionery Ltd. Vs Food Inspector, Ulundurpet and Others
Madras High Court · (1988) 03 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 247, 251, 319Evidence Act, 1872 — Section 3
High Courts16 Mar 1988
Canara Bank Vs Assistant Commissioner (Commercial Taxes), Zone III, Madras and Another
Madras High Court · (1989) 176 ITR 76 : (1989) 72 STC 136
High Courts16 Mar 1988Dismissed
Canara Bank, Madras Vs Asstt. Commissioner (C.T.), Zone-III, Madras 1 and Others
Madras High Court · AIR 1989 Mad 17
Contract Act, 1872 — Section 171, 172Revenue Recovery Act, 1890 — Section 6
High Courts15 Mar 1988Allowed
S. John Kutty Vs Tarun Roy, Additional Secretary to Govt. of India, Ministry of Finance, Department of Revenue, New Delhi and M.L. Wadhwan, Additional Secretary to Govt. of India, Ministry of Finance, Department of Revenue, New Delhi
Madras High Court · (1988) LW(Cri) 376
Constitution of India, 1950 — Article 22(5), 226
High Courts15 Mar 1988Dismissed
Mohan Vs State of Tamilnadu
Madras High Court · (1988) 03 MAD CK 0005
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 336, 379, 506(ii)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(l)
High Courts14 Mar 1988Allowed
Thiru Venkatesan and 43 others Vs State by Inspector of Police, Rural Police Station, Ambur (N.A.)
Madras High Court · (1988) LW(Cri) 292
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3)Penal Code, 1860 (IPC) — Section 143, 188Police Act, 1861 — Section 30, 30(2)
High Courts14 Mar 1988
Sara Fasteners and Grip Industries (P) Limited Vs The Tamil Nadu Industrial Investment Corporation
Madras High Court · (1989) 1 LW 523 : (1989) 2 MLJ 97
State Financial Corporations Act, 1951 — Section 21