High Courts19 Jan 1988
Ghanshyam Chaturbhuj Vs Industrial Ceramics P. Ltd. and others
Madras High Court · (1990) 68 CompCas 36
Criminal Procedure Code, 1973 (CrPC) — Section 472
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,338 of 5,229
High Courts19 Jan 1988Dismissed
T. Ravi Kumar Vs The Joint Secretary to Government of India, Ministry of Finance, Department of Revenue
Madras High Court · (1990) 25 ECC 388
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts19 Jan 1988
Management of Tabesh Process, Sivakasi Vs Presiding Officer, Labour Court and Others
Madras High Court · (1990) 1 LLJ 143
Industrial Disputes Act, 1947 — Section 2
High Courts19 Jan 1988
M.C.R. Rajagopala Chettiar Memorial School Vs The State of Tamil Nadu and Others
Madras High Court · (1988) 2 LW 395 : (1988) 2 MLJ 504
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80GTamil Nadu Urban Land Tax Act, 1966 — Section 29, 29(h)
High Courts18 Jan 1988
R. Pandian Vs Nagammal and Another
Madras High Court · (1988) 1 LW 135 : (1989) 2 MLJ 241
Easements Act, 1882 — Section 7(d)
High Courts18 Jan 1988
B.K. Madhavan, Bank of Thanjavur Ltd. Vs State
Madras High Court · (1989) 1 LLJ 149
Industrial Disputes Act, 1947 — Section 2Payment of Bonus Act, 1965 — Section 19, 2(13), 2(14), 2(8), 22
High Courts18 Jan 1988Allowed
Abdul Vakkil Vs The Union of India
Madras High Court · (1988) LW(Cri) 414
Constitution of India, 1950 — Article 22(5), 226
High Courts18 Jan 1988
S. Selvaraj Vs Martha Vanitha Peter and Others
Madras High Court · (1988) 01 MAD CK 0001
High Courts14 Jan 1988
T. Himmatlal and Others Vs S. Balakrishna Joshi
Madras High Court · (1988) 2 MLJ 435
High Courts14 Jan 1988
Sharma Vs Fenivard represented by Power Agent R. Ramadoss
Madras High Court · (1988) 2 MLJ 428
High Courts14 Jan 1988
Begum Janammal Vs Selva Arasu and Others
Madras High Court · AIR 1988 Mad 174 : (1988) 1 LW 179 : (1988) 1 MLJ 387
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts13 Jan 1988
Pazhaniyandi Vs Kalyanasundaram
Madras High Court · (1988) 1 LW 458 : (1988) 1 MLJ 174
High Courts13 Jan 1988
The Special Tahsildar No. III, Land Acquisition, Lignite Project Vs V. Rangasamy Reddiar
Madras High Court · (1988) 1 MLJ 317
High Courts13 Jan 1988
Pullicar Mills Ltd. Vs Deputy Commercial Tax Officer, Tiruchengode and Others
Madras High Court · (1988) 70 STC 194
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Rules, 1959 — Rule 18(2), 18(3), 18(4), 18(5), 18(6)
High Courts13 Jan 1988
The Special Tahsildar No. III, Land Acquisition, Lignite Project, Neyveli Vs V. Rangasamy Reddiar
Madras High Court · AIR 1988 Mad 162 : (1988) 1 LW 149 : (1988) 1 MLJ 317
High Courts13 Jan 1988
M.V. Valliappan and Others Vs Income Tax Officer and Others
Madras High Court · (1988) 67 CTR 289 : (1988) 170 ITR 238
Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 10(2), 143, 144, 147, 148
High Courts13 Jan 1988
S. Sarangapani Iyengar Vs The Asst. Commr. Urban Land Tax
Madras High Court · (1988) 1 LW 152 : (1988) 1 MLJ 311
High Courts12 Jan 1988
A. Rukmani Ammal and Others Vs R. Sankaran Nadar and Others
Madras High Court · (1989) 1 LW 266 : (1989) 1 MLJ 348
High Courts12 Jan 1988
K.S. Subramanya Pillai (died) and Others Vs E.S.R. Packirisamy Pillai
Madras High Court · (1988) 2 LW 23 : (1988) 2 MLJ 34
High Courts12 Jan 1988
K.S. Subramania Pillai and Others Vs E.S.R. Packirisami Pillai
Madras High Court · AIR 1989 Mad 69 : (1988) 2 LW 23
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Hindu Succession Act, 1956 — Section 14(1), 14(2)