High Courts25 Mar 1987
V. S. Rahmathullah Vs A. Sivaperumal
Madras High Court · (1987) 03 MAD CK 0006
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,359 of 5,229
High Courts24 Mar 1987
Navarathna and Co. Vs State (Income Tax Officer, Central Circle, Madras)
Madras High Court · (1987) 65 CTR 130 : (1987) 168 ITR 788
Income Tax Act, 1961 — Section 132(1), 276C, 276C(1), 277, 278
High Courts24 Mar 1987
R. Jayaraman Vs Perumal and another
Madras High Court · (1987) 03 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts23 Mar 1987
S. Muthiah Vs Tirunelveli Municipal Council
Madras High Court · (1988) 1 LW 276 : (1988) 2 MLJ 384
Tamil Nadu District Municipalities Act, 1920 — Section 89, 89(1)(a), 89(1)(b)
High Courts23 Mar 1987
S. Ranganathan Vs Kavari Ammal and Others
Madras High Court · (1987) 100 LW 702 : (1987) 2 MLJ 152
Evidence Act, 1872 — Section 114(g)
High Courts23 Mar 1987Dismissed
Harikrishna Jhaver Vs Ram Narayan Bhattad, Madras
Madras High Court · (1988) LW(Cri) 283
Criminal Procedure Code, 1973 (CrPC) — Section 193, 195(1)(b)(i), 340, 340(1)Penal Code, 1860 (IPC) — Section 193, 196, 199, 200
High Courts23 Mar 1987
State Bank of India Vs Mohammed Habhee and Another
Madras High Court · (1988) 2 LW 304 : (1988) 1 MLJ 413
High Courts23 Mar 1987
Income Tax Officer Vs Vino Kumar Didwania
Madras High Court · (1992) 198 ITR 750
Criminal Procedure Code, 1973 (CrPC) — Section 204, 70, 72, 87Income Tax Act, 1961 — Section 277
High Courts20 Mar 1987
R. Jayaraman Vs A. Perumal and Another
Madras High Court · (1987) 2 MLJ 19
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts17 Mar 1987
Visalakshi Ammal Vs Chelliah Pillai and Others
Madras High Court · (1988) 2 LW 389 : (1988) 2 MLJ 511
High Courts17 Mar 1987
K.S.D. Radhakrishnan Vs Deivanai Achi
Madras High Court · (1989) 1 LW 368 : (1989) 1 MLJ 249
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 11(1), Order 21 Rule 21, Order 21 Rule 22, Order 37 Rule 1Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 13, 9
High Courts17 Mar 1987
Kanta P. Mehta and Others Vs Union of India and Others
Madras High Court · (1989) 177 ITR 284
Income Tax Act, 1961 — Section 256(2)
High Courts17 Mar 1987
Mrs. Kanta P. Mehta and Others Vs Union of India and Others
Madras High Court · (1987) 65 CTR 276
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts16 Mar 1987
J. Prasanna Chandrasekaran Vs M/s. Mohan Steel Corporation and 3 others
Madras High Court · (1987) 03 MAD CK 0038
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 30Contract Act, 1872 — Section 45Presidency Towns Insolvency Act, 1909 — Section 108, 99
High Courts13 Mar 1987
R.R. Dalavai Vs The Government of Tamil Nadu All India Students Federation Vs The State of Tamil Nadu
Madras High Court · (1987) 03 MAD CK 0039
Constitution of India, 1950 — Article 14, 15(4), 16(4), 29(2), 46
High Courts13 Mar 1987Allowed
Ramasamy Chettiar Vs State by Food Inspector, Tirunelveli Municipality
Madras High Court · (1988) LW(Cri) 9
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts13 Mar 1987
Ashok Kumar Goyal Vs Manager, E.S.I. Corporation, Madras
Madras High Court · (1988) CriLJ 1084
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)
High Courts13 Mar 1987
Ashok Kumar Goyal Vs Manager, E.S.I Corporatoin
Madras High Court · (1988) CriLJ 1084
Employees State Insurance Act, 1948 — Section 85(e), 85(g)
High Courts13 Mar 1987
A. Thangavel Vs A. Mariappan
Madras High Court · (1987) 03 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A, 115, 39Constitution of India, 1950 — Article 227
High Courts12 Mar 1987Allowed
P.S.N. Badrudeen Vs Mrs. Selvam Raj Kennet and Another
Madras High Court · (1987) 03 MAD CK 0035