High Courts27 Aug 1987
Ramasamy Vs Smt. Karuppayee Ammal
Madras High Court · (1987) 08 MAD CK 0047
Workmens Compensation Act, 1923 — Section 10, 2(1)(n)
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,350 of 5,229
High Courts26 Aug 1987Dismissed
State Vs Kadirvel Murugan, Partner, A.D. Kalyanasundara Nadar, Tuticorin
Madras High Court · (1988) LW(Cri) 223
Essential Commodities Act, 1955 — Section 6B
High Courts26 Aug 1987
Prof. S. Jeyasingh and another Vs S. Belmon Thampi and 7 others.
Madras High Court · (1987) 08 MAD CK 0049
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311
High Courts26 Aug 1987
T.R. Kantian Vs K. Govindan
Madras High Court · (1987) 08 MAD CK 0046
Limitation Act, 1963 — Section 29(2), 3, 5
High Courts26 Aug 1987Allowed
S. Krishnan Vs State
Madras High Court · (1987) 08 MAD CK 0044
Penal Code, 1860 (IPC) — Section 409, 477A
High Courts25 Aug 1987
S.K. Nizamuddeen and Another Vs Cholan Roadways Corporation
Madras High Court · (1988) 1 ACC 40
High Courts25 Aug 1987
Raja D.V. Appa Rao Bahadur Vs C.T. Senthilnathan
Madras High Court · (1988) 1 LW 400 : (1988) 2 MLJ 252
High Courts25 Aug 1987
V.S. Ramani Vs S.R. Vasudevan and Another
Madras High Court · (1989) ACJ 235 : (1988) 1 MLJ 264
High Courts25 Aug 1987
V. Jayaraj Vs Thanthai Periyar Transport Corporation Ltd.
Madras High Court · (1989) 2 LLJ 38
High Courts24 Aug 1987
New India Assurance Company Limited Vs Kuppuswami Naidu and Others
Madras High Court · (1988) 2 ACC 311 : (1988) 1 LW 503
Motor Vehicles Act, 1939 — Section 94, 95
High Courts24 Aug 1987
The Managing Director, Thanthai Periyar Transport Corporation Ltd., Villupurm Vs Meerabai Ammal
Madras High Court · (1989) ACJ 139 : AIR 1988 Mad 163
Motor Vehicles Act, 1939 — Section 110
High Courts24 Aug 1987
Binny Limited Vs The Controller of Stores and purchase, Karnataka State Road Transport Corporation and Another
Madras High Court · (1989) 1 LW 106 : (1988) 2 MLJ 464
High Courts24 Aug 1987
Kamala Ganesan and Another Vs Income Tax Officer
Madras High Court · (1992) 198 ITR 152
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 144, 276CC
High Courts24 Aug 1987
Union of India Vs Gopal Engineering Works and Others
Madras High Court · (1988) 68 CTR 119 : (1988) 173 ITR 206
Constitution of India, 1950 — Article 20(1)Income Tax Act, 1961 — Section 136, 276, 276C, 277, 278Penal Code, 1860 (IPC) — Section 193, 196
High Courts24 Aug 1987Allowed
M.R.F. Ltd. and Others Vs The Union of India (UOI) and Others
Madras High Court · (1988) 14 ECR 507
Customs Tariff Act, 1975 — Section 3
High Courts21 Aug 1987Allowed
Balakrishnan Vs State
Madras High Court · (1988) LW(Cri) 15
Penal Code, 1860 (IPC) — Section 300, 307, 308, 332
High Courts20 Aug 1987
Arumuga Muthiriyar Vs The District Revenue Officer and Another
Madras High Court · (1988) 1 LW 211 : (1988) 1 MLJ 428
High Courts19 Aug 1987Allowed
Manickam Vs Food Inspector, Thiagadurgam
Madras High Court · (1987) LW(Cri) 481
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1)
High Courts19 Aug 1987Allowed
Loganathan Vs Raj Mohan and Another
Madras High Court · (1987) 08 MAD CK 0051