COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,343 of 5,229

High Courts17 Nov 1987Allowed

Tamil Nadu State Housing Board, Madras Vs Shanmugha Sundara Nadar and Others

Madras High Court · AIR 1989 Mad 20 : (1987) 2 MLJ 170

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 4, 4(1), 54, 6

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High Courts17 Nov 1987

P.M. Naina Mohammed Rowther Vs Kapporchand Jain

Madras High Court · (1988) 1 LW 495 : (1988) 1 MLJ 261

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High Courts17 Nov 1987

Kovilpatti Steel Rolling Industries P. Ltd. Vs Commercial Tax Officer, Kovilpatti and Others

Madras High Court · (1988) 71 STC 383

Tamil Nadu General Sales Tax Act, 1959 — Section 33

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High Courts17 Nov 1987

Messrs. Mercantile Credit Corporation Ltd., Trichi Vs V. Amaravathi and Others

Madras High Court · (1987) 11 MAD CK 0005

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High Courts16 Nov 1987

Nainar Mohammad Rowther and Another Vs Vijayasankar and Others

Madras High Court · (1988) 2 LW 73 : (1988) 1 MLJ 407

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High Courts16 Nov 1987Allowed

Singaram Vs Union of India

Madras High Court · (1989) LW(Cri) 200

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

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High Courts16 Nov 1987

K. Premkumar, Deputy Superintendent of Police, Office of the Inspector General of Police Vs The Revenue Divisional Officer, Usilampatti, Madurai District

Madras High Court · (1988) LW(Cri) 52

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High Courts16 Nov 1987

V.S.S. Velayudam Vs K. Palanichamy

Madras High Court · (1988) 1 LW 249 : (1988) 2 MLJ 113

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High Courts16 Nov 1987

Krishnaveni Ammal Vs Sundaralakshmi Ammal

Madras High Court · AIR 1988 Mad 352 : (1987) 100 LW 1188 : (1988) 2 MLJ 290

Limitation Act, 1963 — Article 65, 67

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High Courts13 Nov 1987

P.V. Kothandarama Raju Vs The Common Fund belonging to Senguntha Mudaliar

Madras High Court · (1988) 2 LW 19 : (1988) 1 MLJ 242

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High Courts13 Nov 1987

S. Ramiah Vs Ariyakudi Kalyana Krishna Hospital Trust by Managing Trustee VE. RM. K. Ramasamy Chettiar and Others

Madras High Court · (1988) 1 LW 409 : (1988) 1 MLJ 237

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High Courts12 Nov 1987

S. Benziger Vs Licy and Others

Madras High Court · (1988) 1 LW 369 : (1988) 1 MLJ 131

Civil Procedure Code, 1908 (CPC) — Section 10, 151

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High Courts12 Nov 1987

V.R. Arunachalam Chettiar Vs Vayinagaram and Others

Madras High Court · (1989) 2 MLJ 94

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High Courts12 Nov 1987Dismissed

State by Public Prosecutor Vs V. Ramasamy and other

Madras High Court · (1988) LW(Cri) 452

Criminal Procedure Code, 1973 (CrPC) — Section 468, 469(a)(b)

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High Courts12 Nov 1987

Ramaswami Pillai Vs T.S. Soundarapandia Mudaliar

Madras High Court · (1987) 2 MLJ 367

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High Courts12 Nov 1987

C.V. Kannappan and others Vs S. N. Srikantan and others

Madras High Court · (1987) 11 MAD CK 0004

Madras City Tenants Protection Act, 1922 — Section 9

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High Courts11 Nov 1987

Asia Tobacco Co. Ltd. Vs Union of India and Another

Madras High Court · (1988) 16 ECC 62 : (1988) 33 ELT 279

Central Excise Rules, 1944 — Rule 2, 209, 4, 5, 52Central Excises and Salt Act, 1944 — Section 11A, 2, 37, 37(2)

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High Courts11 Nov 1987

Revathi C.P. Equipment Ltd. and Another Vs Patel Roadways Pvt. Ltd. and Others

Madras High Court · (1988) 1 ACC 534 : (1988) ACJ 319 : (1988) 1 LW 252

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High Courts10 Nov 1987

The Collector of Madras Vs N. Sundaram

Madras High Court · (1988) 2 LW 461 : (1988) 2 MLJ 122

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High Courts10 Nov 1987Dismissed

State by Public Prosecutor Vs Solai alias Solayapppn and N.K. Subbiah

Madras High Court · (1989) LW(Cri) 21

Prevention of Food Adulteration Act, 1954 — Section 1(ia)(a)(b), 7(l)(a)(ii)

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