High Courts17 Jul 1987
Sambanda Mudaliar Vs Muthuswami Mudaliar
Madras High Court · (1989) 1 LW 207 : (1989) 1 MLJ 414
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,354 of 5,229
High Courts17 Jul 1987Allowed
State: Food Inspector, Nagercoil Municipality Vs Murugan
Madras High Court · (1987) LW(Cri) 369
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(m)
High Courts15 Jul 1987
S. Valaguruswami Nadar and Others Vs K.V. Anthappan and Others
Madras High Court · (1987) 07 MAD CK 0053
Transfer of Property Act, 1882 — Section 115
High Courts14 Jul 1987
A. Sundarapandian. Vs State by S.I. of Police, Melur Police Station, Madurai District
Madras High Court · (1987) LW(Cri) 364
High Courts14 Jul 1987
T. Vanamamalai and others Vs M. Sivaramakrishnan
Madras High Court · (1987) 07 MAD CK 0048
High Courts14 Jul 1987Allowed
Babu alias Kurian Vs Rajakumar, The Superintendent of Central Prison, Palayamkottai and Director General of Prison, Madras
Madras High Court · (1987) LW(Cri) 398
Penal Code, 1860 (IPC) — Section 392, 397
High Courts14 Jul 1987
United Footwear Pvt. Ltd. Vs Joint Secretary, Govt. of India
Madras High Court · (1989) 42 ELT 193
Customs Act, 1962 — Section 131(3), 25(1)
High Courts13 Jul 1987
The Assistant Commissioner, The Hindu Religious and Charitable Endowments (Admn.) Dept. Vs Swaminatha Iyer and Others
Madras High Court · (1988) 2 LW 484 : (1988) 2 MLJ 344
High Courts13 Jul 1987
Kishanlal Vs Sograj Bantia
Madras High Court · (1987) 07 MAD CK 0007
Negotiable Instruments Act, 1881 (NI) — Section 18
High Courts10 Jul 1987
Sankaran and Another Vs Valliammal and Others
Madras High Court · (1988) 1 ACC 468 : (1988) ACJ 16
High Courts10 Jul 1987
K. Krishnaswami Gounder Vs Palani Gounder and anr
Madras High Court · (1987) 07 MAD CK 0055
High Courts10 Jul 1987Dismissed
K.M.S. Mani Vs Tamizharasi and Another
Madras High Court · (1987) LW(Cri) 499
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts10 Jul 1987Dismissed
Namakkal Municipality Vs Balasubramaniam and 3 others
Madras High Court · (1987) LW(Cri) 520
Tamil Nadu District Municipalities Act, 1920 — Section 175, 176(5), 178, 339(2)
High Courts10 Jul 1987Dismissed
K.M.S. Mani Vs Tamizharasi and Anohter
Madras High Court · (1987) LW(Cri) 499
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 12Tamil Nadu Births and Deaths Registration Act, 1969 — Section 112
High Courts09 Jul 1987Allowed
P. Rajeswari and Another Vs Hotel Imperial and Another
Madras High Court · (1989) ACJ 454 : AIR 1989 Mad 34
Evidence Act, 1872 — Section 165Motor Vehicles Act, 1939 — Section 110B
High Courts08 Jul 1987
A. Kuthalinga Mudaliar Vs The District Supply Officer and Another
Madras High Court · (1988) CriLJ 1401
Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts08 Jul 1987
Elumalai Padayachi Vs District Revenue Officer and Another
Madras High Court · (1988) 1 LW 370 : (1988) 1 MLJ 140
High Courts08 Jul 1987
R. Gopal Shenoy Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1988) ACJ 1036 : (1987) 2 MLJ 448
High Courts08 Jul 1987
A. Kuthalinga Mudaliar Vs The District Supply Officer, Tirunelveli and Another
Madras High Court · (1988) CriLJ 1401
Essential Commodities Act, 1955 — Section 7, 7(1)R.M.I. (R and L) Rules, 1959 — Rule 9