High Courts10 Dec 1987
R.J. Padmakumari and Others Vs Pallavan Transport Corporation (Metro)
Madras High Court · (1989) ACJ 774 : (1988) 1 MLJ 116
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,341 of 5,229
High Courts10 Dec 1987
M. Mohamed Kassim and Others Vs C. Rajaram and Others
Madras High Court · (1988) 1 MLJ 447
High Courts10 Dec 1987Allowed
Jayavelu and 22 others Vs Inspector of Police Oomachikulam Circle, Madurai District
Madras High Court · (1988) LW(Cri) 38
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts09 Dec 1987Allowed
N.M. Natarajan Vs Deivayanai Ammal and others
Madras High Court · (1987) 12 MAD CK 0029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(1), Order 21 Rule 105(4), Order 21 Rule 105(4), Order 21 Rule 106General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 5
High Courts09 Dec 1987Allowed
A. Chenchiah Vs State of Tamil Nadu and H.L. Wadhwan
Madras High Court · (1988) LW(Cri) 41
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)(i), 3(1)(ii), 7(l), 9(1)Constitution of India, 1950 — Article 22, 22(5), 22(7)(a), 226, 5
High Courts08 Dec 1987
Perumaiya and Others Vs T. Muniyappa and Others
Madras High Court · (1988) 1 LW 151 : (1988) 1 MLJ 318
High Courts07 Dec 1987
Rajagopal Chettiar Vs Union of India and Another
Madras High Court · (1988) CriLJ 1291
Constitution of India, 1950 — Article 226
High Courts07 Dec 1987
Venugopal Reddiar (died) and Others Vs Gopalsami Reddiar and Another
Madras High Court · (1988) 1 MLJ 440
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63(c)
High Courts07 Dec 1987
Ganapathy Vs Murugesa Chetty
Madras High Court · (1987) 12 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 47Limitation Act, 1963 — Section 5
High Courts03 Dec 1987
Ashok Leyland Ltd. Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1989) 1 MLJ 109
High Courts02 Dec 1987
State of Tamil Nadu Vs S. Alagirisubramanian Chettiar
Madras High Court · AIR 1988 Mad 248 : (1988) 1 LW 230
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3)Contract Act, 1872 — Section 213Limitation Act, 1963 — Article 113
High Courts02 Dec 1987
Krishnaraj Vs M. Karunakaran
Madras High Court · (1987) 12 MAD CK 0009
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 17, 18
High Courts01 Dec 1987
Shaw Wallace and Co. Ltd. Vs State of Tamil Nadu and Others
Madras High Court · (1988) 1 LLJ 177
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 11A, 12
High Courts01 Dec 1987Dismissed
S. Abboy Naidu and Others Vs R. Sundara Rajan
Madras High Court · AIR 1989 Mad 129
Guardians and Wards Act, 1890 — Section 25, 7
High Courts30 Nov 1987
Vittalnathan Vs Collector of Customs
Madras High Court · (1989) 43 ELT 19
Customs Act, 1962 — Section 107, 108, 124, 141
High Courts30 Nov 1987Allowed
Ranjit Exports Pvt Ltd. Vs Collector of Customs
Madras High Court · (1994) 45 ECC 29
Customs Act, 1962 — Section 110, 113, 114, 124
High Courts26 Nov 1987
M.R.M. Duraiappa Nadar Vs P. Thirupurasundariammal
Madras High Court · (1989) 1 MLJ 89
High Courts26 Nov 1987
S. Muthukumaraswami Pillai Vs Sri Brahmapuri eswara swami Temple and another
Madras High Court · (1987) 11 MAD CK 0034
High Courts26 Nov 1987
Kuppuswami Chettiar and Others Vs Lakshmi
Madras High Court · (1988) 2 MLJ 452
High Courts25 Nov 1987
Madhavan Vs Kannammal and Others
Madras High Court · (1990) 2 LW 274 : (1989) 1 MLJ 136