COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,334 of 5,229

High Courts25 Feb 1988Allowed

Shanmugham and Sowrirajan Vs State by Sub-Inspector of Police, C.B., C.I.D. Madras

Madras High Court · (1988) 02 MAD CK 0057

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 173, 221, 222, 411Evidence Act, 1872 — Section 27

High Courts25 Feb 1988Allowed

In Re : Badrudeen

Madras High Court · (1988) 02 MAD CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts25 Feb 1988

R. Kannan and Others Vs Indchem Electronics Limited, Developed Plots for Electrical and Electronics Industries

Madras High Court · (1989) 1 MLJ 147

High Courts25 Feb 1988

P. Annamalai Vs The Collector of Ramanathapuram and Others

Madras High Court · (1988) 2 MLJ 398

High Courts25 Feb 1988

Lipton India Limited Vs Smt. M.M.K. Sara Uma

Madras High Court · (1988) 2 LW 227 : (1988) 2 MLJ 262

High Courts25 Feb 1988

R. Kannan and others Vs Indchem Electronics Ltd.

Madras High Court · AIR 1990 Mad 62

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 43 Rule 1, Order 9 Rule 13, 10, 2(9)Constitution of India, 1950 — Article 133

High Courts25 Feb 1988Dismissed

Dr. Sallyann C. Hood, The Salvation Army Catherine, Booth Hospital, Nagercoil Vs Tamil Nadu Medical Council

Madras High Court · (1988) 02 MAD CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Indian Medical Council Act, 1956 — Section 14, 14(1), 15, 15(1), 15(2(b)

High Courts24 Feb 1988

V. Somasundaram Vs S. Thirupurasundari and Others

Madras High Court · (1988) 1 LW 393 : (1988) 1 MLJ 248

High Courts24 Feb 1988

Angammal Vs R. Sankaranarayanan

Madras High Court · (1988) 1 LW 223 : (1988) 1 MLJ 467

High Courts24 Feb 1988

M. Manickam Asari Vs Meenakshi Ammal and Others

Madras High Court · (1988) 1 LW 263 : (1988) 2 MLJ 246

High Courts24 Feb 1988

Vedaprakash Vs State

Madras High Court · (1988) 02 MAD CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482

High Courts24 Feb 1988

In Re : Pushpa and another

Madras High Court · (1988) 02 MAD CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(4)(a), 397Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts23 Feb 1988Allowed

Palaniammal Vs The Collector and District Magistrate, Coimbatore and The Special Commissioner and Secretary to the Govt. of Tamil Nadu, Madras 9

Madras High Court · (1988) LW(Cri) 477

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 Courts23 Feb 1988

G.K. Anandan alias G. Kilianandam Vs P. Parimalam

Madras High Court · (1988) 1 MLJ 403

High Courts23 Feb 1988Allowed

M. John Basco and 18 others Vs Selvaraj

Madras High Court · (1988) 02 MAD CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Penal Code, 1860 (IPC) — Section 147, 379, 427, 447

High Courts23 Feb 1988

G.T. Venkataswamy Reddy Vs The State Transport Authority and Others

Madras High Court · (1988) 02 MAD CK 0001

Motor Vehicles Act, 1939 — Section 57(8)

High Courts22 Feb 1988

Commissioner of Income Tax Vs K. Govindarajulu (Decd.) By Legal Representatives, G. Sri Hari and Others

Madras High Court · (1988) 173 ITR 112

Income Tax Act, 1961 — Section 256(1), 27, 60, 61, 62

High Courts19 Feb 1988

Shanti Swarup Vs Collector of Customs

Madras High Court · (1989) 39 ELT 29

Customs Act, 1962 — Section 135, 135(1), 45, 50

High Courts19 Feb 1988

P. Latha Vs Thiruthangal Major Town Panchayat

Madras High Court · (1988) 02 MAD CK 0060

High Courts19 Feb 1988

P. Raju Vs Commercial Tax Officer, Godown Assessment Circle, Madras-1 and Others

Madras High Court · (1989) 72 STC 122

Tamil Nadu General Sales Tax Act, 1959 — Section 21(2B), 21(2C)