High Courts09 Sept 1987
Rajalakshmi Ammal Vs Duraiswamy Gounder and Others
Madras High Court · (1988) 2 MLJ 457
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,349 of 5,229
High Courts09 Sept 1987
Kaliamurthy Vs Viswanathan
Madras High Court · (1987) 09 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25, 27
High Courts09 Sept 1987
Sudarsanam, Neelavathy and Subramania Naidu Vs State, Deputy Superintendent of Police, Ponneri Division
Madras High Court · (1988) LW(Cri) 256
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 174, 280, 309(2), 482Dowry Prohibition Act, 1961 — Section 4
High Courts08 Sept 1987
Gomathi Ammal Vs S. Senthattia Pillai
Madras High Court · (1987) 09 MAD CK 0047
Evidence Act, 1872 — Section 4General Clauses Act, 1897 — Section 3(22)
High Courts07 Sept 1987
Tamil Nadu Newsprint and Papers Limited Vs The Appraiser, Appraising Department, Group II, Madras Customs, The Assistant Collector of Customs, Appraising Department, Group II, Madras Customs and The Union of India (UOI)
Madras High Court · (1988) 14 ECR 548
Customs Act, 1962 — Section 25
High Courts07 Sept 1987
C. Shanmugam and Others Vs Pallavan Transport Corporation
Madras High Court · (1988) 1 ACC 199 : (1988) ACJ 536
High Courts07 Sept 1987
Tamil Nadu Newsprint and Papers Ltd., Madras Vs Appraiser, Madras Customs and Others
Madras High Court · (1988) 15 ECC 6 : (1988) 33 ELT 22
Customs Act, 1962 — Section 14, 25, 25(1)
High Courts04 Sept 1987
Messrs. T.N.K. Estates, a regd. partnership firm of planters, Madras, by their partner carrying on business at 498, Mint St., Madras and Others Vs Kotchuman Mathew and Others
Madras High Court · (1987) 09 MAD CK 0049
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 145General Clauses Act, 1897 — Section 6(c)
High Courts03 Sept 1987
Seethamma and Others Vs The Director of Fire Services
Madras High Court · (1987) 2 ACC 557 : (1988) ACJ 425
Motor Vehicles Act, 1988 — Section 110A
High Courts02 Sept 1987Allowed
Rangaraj Vs State by C.B., C.I.D., Madras
Madras High Court · (1987) LW(Cri) 424
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts02 Sept 1987
Ammayappan Vs The Additional Collector in-charge and Collector and Others
Madras High Court · (1988) 1 LW 196 : (1988) 2 MLJ 293
High Courts02 Sept 1987
Karuppanna Gounder and Others Vs Ammal Appan
Madras High Court · (1988) 1 LW 194 : (1988) 1 MLJ 376
High Courts01 Sept 1987
Venkataswami Motor Service P.N. Palayam Vs C.K. Chinnaswamy and Others
Madras High Court · (1988) 1 ACC 571 : (1989) ACJ 371
High Courts01 Sept 1987
Anna Transport Corporation Ltd. Vs Mani and Others
Madras High Court · (1988) 2 ACC 8 : (1989) ACJ 325
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts01 Sept 1987
Santhi Vs The Managing Director Cholan Roadways Corporation and Another
Madras High Court · (1988) 1 ACC 67 : (1988) ACJ 568
High Courts01 Sept 1987Allowed
Kali Aerated Water Works, Tiruchirapalli Vs Rashid and Others
Madras High Court · AIR 1989 Mad 9
Trade Marks Act, 1940 — Section 21
High Courts01 Sept 1987Dismissed
Sangili Thevar (deceased) and 7 others Vs The District Forest Settlement Officer
Madras High Court · (1987) 09 MAD CK 0003
High Courts31 Aug 1987
Vathapa Gounder and Others Vs Thambayi Ammal and Others
Madras High Court · (1989) 2 MLJ 67
High Courts31 Aug 1987
United India Insurance Company Limited Vs Dhanalakshmi and Others
Madras High Court · (1988) 2 ACC 223 : (1988) ACJ 215
High Courts31 Aug 1987
United India Insurance Co. Ltd. Vs Dhanalakshmi and Others
Madras High Court · (1987) 2 ACC 538 : (1987) 100 LW 1021
Motor Vehicles Act, 1939 — Section 95