High Courts19 Aug 1987
Lakshmi and Another Vs Tamil Nadu Water And Drainage Board
Madras High Court · (1987) 2 ACC 463
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,351 of 5,229
High Courts19 Aug 1987
Raptakos Brett and Co. Ltd. Vs Union of India and Another
Madras High Court · AIR 1988 Mad 246
Constitution of India, 1950 — Article 226Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 7Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 124, 38(1)
High Courts19 Aug 1987
Lakshmi Ammal and Others Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1988) 1 ACC 545
High Courts18 Aug 1987Dismissed
Dr. A.K. Zainuddin and 2 others Vs Kalyanasundari
Madras High Court · (1987) 08 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts17 Aug 1987
K. Andavar and Another Vs Pandiyan Roadways Corporation Ltd.
Madras High Court · (1988) 1 ACC 148
High Courts17 Aug 1987
Rajagopalan and Others Vs Thirugnanasambandam and Others
Madras High Court · (1988) 1 LW 167 : (1988) 1 MLJ 365
High Courts17 Aug 1987
Rosammal and Others Vs Ashok Kumar Sethi and Others
Madras High Court · (1988) 2 ACC 272
High Courts14 Aug 1987
Nandagopal Gounder Vs Kannan and Another
Madras High Court · (1988) 1 LW 10 : (1987) 2 MLJ 449
High Courts14 Aug 1987Allowed
Seshasayee Paper and Board Ltd. Vs Union of India (UOI) and Others
Madras High Court · (1988) 15 ECC 35 : (1987) 32 ELT 503
Central Excise Rules, 1944 — Rule 56A, 9Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 4, 4(4)Constitution of India, 1950 — Article 265
High Courts14 Aug 1987
The Central Co-operative Bank Ltd. Vs M. Parthasarathi
Madras High Court · (1988) 1 LW 479 : (1988) 1 MLJ 210
High Courts14 Aug 1987Allowed
S. Krishnan Vs The Commissioner, H.R and C.E., Admin Department, Madras 34, and D. Subramaniam
Madras High Court · (1987) 08 MAD CK 0050
High Courts14 Aug 1987
B.R. Chandran Vs Indian Bank
Madras High Court · (1987) 08 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 37, Order 21 Rule 38, 51
High Courts14 Aug 1987Allowed
Soundararajan Vs Subramani and Another
Madras High Court · (1987) 08 MAD CK 0042
High Courts14 Aug 1987
Seetharama Reddiar Vs Sri Arulmighu Arunachaleswarar Devasthanam
Madras High Court · (1988) 1 LW 69 : (1987) 2 MLJ 497
High Courts14 Aug 1987Allowed
Seshasayee Paper and Boards Ltd. Vs Union of India (UOI) and Others
Madras High Court · (1988) 14 ECR 230
Central Excises and Salt Act, 1944 — Section 4(4)(d)(i)
High Courts14 Aug 1987
In re: A. Thiagarajan
Madras High Court · (1987) LW(Cri) 485
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 300, 307, 308
High Courts14 Aug 1987
In Re : Pichai and 2 others
Madras High Court · (1988) LW(Cri) 91
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(4)
High Courts13 Aug 1987
The Government of Tamil Nadu and Others Vs J. Selvaraj
Madras High Court · (1988) 1 MLJ 90
High Courts11 Aug 1987
Susila Bai Ammal and Another Vs R.K. Sethuraman and Others
Madras High Court · (1988) 1 LW 214 : (1988) 1 MLJ 443
High Courts11 Aug 1987
Vairappa Thevar Vs The Special Tahsildar
Madras High Court · (1989) 1 MLJ 387
Constitution of India, 1950 — Article 226