High Courts01 Jan 1988
Spencer Consumer Products and Services Limited Madras Vs Collector of Central Excise Madras
Madras High Court · (1988) 01 MAD CK 0016
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,340 of 5,229
High Courts23 Dec 1987
Assistant Collector of Customs Vs Paola Mortuzzi
Madras High Court · (1989) 20 ECC 87 : (1989) 40 ELT 306
Customs Act, 1962 — Section 135Gold (Control) Act, 1968 — Section 68
High Courts22 Dec 1987Allowed
Kumari Vs The State of Tamil Nadu
Madras High Court · (1988) LW(Cri) 117
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 2(d), 2(f), 3, 3(1)
High Courts22 Dec 1987Allowed
In Re : Mani, Thamsudeen and Manickam
Madras High Court · (1988) LW(Cri) 55
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts22 Dec 1987Dismissed
Bhudiyalur Co.-op. Agricultural Service Limited Vs Sethuraman
Madras High Court · (1994) 3 LLJ 915
Payment of Wages Act, 1936 — Section 7(2)(C)
High Courts21 Dec 1987
The Tamil Nadu Electricity Board and Others Vs R. Pandian Pillai
Madras High Court · (1987) 2 MLJ 302
Electricity Act, 1910 — Section 12(1), 12(1)(a), 12(2), 2(1), 2(f)
High Courts21 Dec 1987Allowed
Rajkumar Lekhrajmal Punjabi Vs Central government
Madras High Court · (1988) LW(Cri) 135
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i)
High Courts21 Dec 1987Allowed
M. Mohammed Kutty Vs Shri. Tarun Rey, Joint Secretary to Govt. of India, Ministry of Finance, Dept of Revenue, New Delhi
Madras High Court · (1988) LW(Cri) 36
Constitution of India, 1950 — Article 226
High Courts18 Dec 1987Allowed
Sekar Vs The Commissioner of Police, Madras-8 and another
Madras High Court · (1988) LW(Cri) 134
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161(3), 482Madras City Police Act, 1888 — Section 75
High Courts18 Dec 1987
The State of Madras and another Vs Mahadeva Iyer and Others
Madras High Court · (1987) 12 MAD CK 0028
Constitution of India, 1950 — Article 12
High Courts18 Dec 1987
Ramasamy Gounder Vs Lakshmi and Others
Madras High Court · (1987) 12 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 66
High Courts17 Dec 1987
Baiambal Vs Devasenathipathi
Madras High Court · (1988) 1 LW 398 : (1988) 1 MLJ 177
High Courts17 Dec 1987
Ravindran Vs M.S. Manickavel
Madras High Court · (1987) 12 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 35, Order 21 Rule 36, 151
High Courts16 Dec 1987
Janakidoss Dwarakani and Another Vs B. Satyavathi
Madras High Court · (1988) 2 MLJ 266
High Courts15 Dec 1987Allowed
Dr. Priavidai alias Karuppiah and 3 others Vs State
Madras High Court · (1988) LW(Cri) 141
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Penal Code, 1860 (IPC) — Section 176, 201, 302, 34
High Courts14 Dec 1987
Pavadai alias Ramakrisknan Vs Lakshmanasami alias Varadarasu
Madras High Court · (1987) 12 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 1(e), Order 39 Rule 2, 151
High Courts14 Dec 1987
Palani Nathan Vs Devanai Ammal
Madras High Court · (1989) 2 LW 63 : (1989) 2 MLJ 259
High Courts12 Dec 1987
The Management of Binny Ltd. (B and C Mills) Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1989) 1 LLJ 180
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1A), 10(2), 10(5)
High Courts11 Dec 1987
Syed Shafee and Another Vs S. Asmath Basha Another
Madras High Court · (1988) 2 LW 261 : (1989) 1 MLJ 193
High Courts11 Dec 1987
Semmoonchi Gounder Vs Naina Gounder (Decd) and Others
Madras High Court · AIR 1988 Mad 345 : (1988) 1 LW 141 : (1988) 1 MLJ 320
Limitation Act, 1963 — Section 14, 14(1)Registration Act, 1908 — Section 17