COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,342 of 5,229

High Courts25 Nov 1987

Radhakrishnan Vs Seethalakshmi

Madras High Court · (1987) 11 MAD CK 0035

High Courts24 Nov 1987Dismissed

Janakiraman and Malarkodi Vs J. Parimala Veni

Madras High Court · (1988) LW(Cri) 352

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 244Penal Code, 1860 (IPC) — Section 109, 305, 405, 424, 482

High Courts24 Nov 1987

Sekar alias Prabhudoss alias Prakash Vs State of Tamil Nadu

Madras High Court · (1988) LW(Cri) 131

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 Courts24 Nov 1987

Ayyavu alias Palanivel Gounder and Others Vs Sengoda Gounder and Others

Madras High Court · (1989) 1 MLJ 97

High Courts23 Nov 1987Allowed

Abdul Latheef Vs The State of Tamil Nadu and Others

Madras High Court · (1988) 17 ECC 5

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108

High Courts23 Nov 1987

The Collector of Madras, Accommodation Wing, Madras Vs A.N. Gajendran

Madras High Court · (1987) 11 MAD CK 0037

High Courts23 Nov 1987Allowed

H. Rahim Vs The State of Tamil Nadu

Madras High Court · (1988) 17 ECC 1

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

High Courts20 Nov 1987

Sivarama Chettiar and Others Vs Krishna Gounder and Others

Madras High Court · (1988) 2 LW 91 : (1988) 1 MLJ 183

High Courts20 Nov 1987Allowed

Chidambara Rajan Vs State

Madras High Court · (1988) LW(Cri) 273

Prevention of Food Adulteration Act, 1954 — Section 14, 16(1A)(i), 19, 2(ia), 7(i)

High Courts20 Nov 1987Dismissed

Rajammal Vs K.P. Perumal

Madras High Court · (1988) LW(Cri) 73

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts20 Nov 1987

Mohamed Ali and others Vs K.G. Nagaraja Mannair and others

Madras High Court · (1987) 11 MAD CK 0018

Transfer of Property Act, 1882 — Section 53, 53A

High Courts19 Nov 1987

A.P. Muthu alias Adaikappan and Others Vs Oa.Pr.M.Ar. Adaikappa Chettiar alias A.R. Adaikappa Chettiar (died) and Others

Madras High Court · (1987) 2 MLJ 454

High Courts19 Nov 1987

T.P.T.S. and Company Vs Sudali Ammal and Another

Madras High Court · (1988) 2 ACC 20

High Courts19 Nov 1987

Mymon Bi and Another Vs State of Tamil Nadu and Another

Madras High Court · (1988) 1 LW 257 : (1987) 2 MLJ 280

Land Acquisition Act, 1894 — Section 4(1), 5A

High Courts19 Nov 1987

Sree Ramakrishna Cattle-feed Manufacturers Vs Commercial Tax Officer, No. I, Virudhunagar and Another

Madras High Court · (1987) 11 MAD CK 0009

Tamil Nadu General Sales Tax Act, 1959 — Section 17(1), 17(3)

High Courts19 Nov 1987

Raja and others Vs Radha Ammal and others

Madras High Court · (1987) 11 MAD CK 0001

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 25(d), 26, 40, 7

High Courts18 Nov 1987

Munisamy Vs The Superintendent, Central Prison, Salem

Madras High Court · (1988) LW(Cri) 189

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 306(4)(b)

High Courts18 Nov 1987

Chenpaga alias Pankajammal and Others Vs Thangammal (deceased) and Others

Madras High Court · (1988) 2 LW 501 : (1988) 2 MLJ 208

High Courts18 Nov 1987Allowed

Srinivasagam Pillai Vs Kuttiah and Others

Madras High Court · AIR 1989 Mad 18 : (1988) 1 LW 100

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

High Courts18 Nov 1987

Shabbir Hussain Vs Government of Tamil Nadu and J. Foolchand and Co.

Madras High Court · (1987) 11 MAD CK 0003

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 33, 5, 7