High Courts29 Jul 1987Dismissed
Parthasaraty Vs Banumathy
Madras High Court · (1988) LW(Cri) 333
Criminal Procedure Code, 1973 (CrPC) — Section 113, 125, 125(2), 126(2), 127(2)
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,353 of 5,229
High Courts29 Jul 1987
Chandran and Sekar Vs N. Ranga Naidu and Jagadeeswariammal
Madras High Court · (1987) 07 MAD CK 0046
Hindu Minority and Guardianship Act, 1956 — Section 6, 8
High Courts28 Jul 1987Allowed
Hyder Ali Vs The State of Tamil Nadu, The Union of India (UOI) and The Superintendent, Central Prison, Madurai
Madras High Court · (1988) LW(Cri) 13
Constitution of India, 1950 — Article 22, 226
High Courts28 Jul 1987Allowed
Ramanathapuram Market Committee, rep, by S. Abdul Jabar, Superintendent, Regulated Market, Karaikudi Vs Mohammed N. Shamshudeen and another
Madras High Court · (1987) LW(Cri) 514
Criminal Procedure Code, 1973 (CrPC) — Section 313, 468
High Courts27 Jul 1987
Rathikanthammal Vs B. Pankajammal and Another
Madras High Court · (1988) 1 LLJ 423
High Courts24 Jul 1987Dismissed
State Vs Chidambaram
Madras High Court · (1987) LW(Cri) 426
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(ia), 7(i)
High Courts24 Jul 1987
Navrathan and Co. Vs State (Income Tax Officer, Central Circle, Madras)
Madras High Court · (1987) 62 CompCas 832
Income Tax Act, 1961 — Section 276C, 277, 278Penal Code, 1860 (IPC) — Section 120B, 193, 196, 420, 511
High Courts24 Jul 1987Allowed
R. Kalyamoorthy Vs State of Tamil Nadu
Madras High Court · (1987) LW(Cri) 522
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts24 Jul 1987
Bank of Madura Ltd. Vs State of Tamil Nadu and Another
Madras High Court · AIR 1988 Mad 267
Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 5
High Courts24 Jul 1987
Ponnuswami Naicker Vs K. Anandan
Madras High Court · (1987) 07 MAD CK 0010
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 10(5)(a), 14(1)(b), 14(1)(b), 16
High Courts23 Jul 1987Allowed
Manikandan and Others Vs Jayaraman
Madras High Court · (1987) LW(Cri) 385
Penal Code, 1860 (IPC) — Section 324
High Courts23 Jul 1987
M.R. Samiappan Vs The Secretary to Government, Revenue Department
Madras High Court · (1988) 1 LW 165 : (1988) 1 MLJ 364
High Courts22 Jul 1987Allowed
K. Marimuthu, V. Ramu and S. Thangamani Vs State Inspector of C.S.C.I.D., Thanjavur
Madras High Court · (1987) LW(Cri) 392
High Courts22 Jul 1987
P.S. Marthandam (deceased) and Others Vs State of Tamil Nadu
Madras High Court · (1987) 07 MAD CK 0006
Criminal Law (Amendment) Ordinance, 1944 — Section 13(3)
High Courts21 Jul 1987
Ebrahim Bathu Vs The District Revenue Officer and Others
Madras High Court · (1987) 2 MLJ 288
Rice Milling Industry (Regulation) Act, 1958 — Section 5
High Courts21 Jul 1987Allowed
Manjula Vs State of Tamil Nadu
Madras High Court · (1987) LW(Cri) 512
Constitution of India, 1950 — Article 226
High Courts20 Jul 1987Dismissed
State Vs Raja and Sankaralingam
Madras High Court · (1988) LW(Cri) 190
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 32
High Courts20 Jul 1987Allowed
State Vs Muthu and Adinarayanan
Madras High Court · (1987) 07 MAD CK 0001
High Courts17 Jul 1987
I. Raju Vs Devaki
Madras High Court · (1987) 07 MAD CK 0040
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 497
High Courts17 Jul 1987Dismissed
N. Kalavathi and Another Vs Nagarajan
Madras High Court · (1990) 1 DMC 285 : (1989) 2 LW 219
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6