High Courts21 Jan 1987
Deputy Commissioner (C.T.), Coimbatore Division, Coimbatore Vs South India Viscose Limited
Madras High Court · (1987) 01 MAD CK 0043
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,363 of 5,229
High Courts21 Jan 1987
D. Anbalagan Vs The Tamil Nadu Public Service Commission and The Treasury Officer Vellore, North Arcot District
Madras High Court · (1987) 2 LLJ 55
High Courts21 Jan 1987
Vasudeva Pillai Trust Vs Thirugnanasambandam
Madras High Court · (1987) 100 LW 713 : (1987) 2 MLJ 259
Transfer of Property Act, 1882 — Section 106
High Courts21 Jan 1987
Ismail Bibi and Others Vs Five Gori Thaikka Wakf at Vridhachalam and Another
Madras High Court · (1987) 100 LW 298 : (1987) 1 MLJ 440
Constitution of India, 1950 — Article 227
High Courts21 Jan 1987
Veera Manikandan Vs A.K. Chakrapani
Madras High Court · (1987) 100 LW 774 : (1987) 2 MLJ 70
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts20 Jan 1987
Rahamat Bibi alias Rahamat Unnissa Vs Abdul Gaffur and Others
Madras High Court · (1987) 100 LW 1014 : (1988) 1 MLJ 1
High Courts20 Jan 1987
Vel Metal Industries Vs The State of Tamil Nadu
Madras High Court · (1988) 68 STC 55
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31, 36, 7
High Courts20 Jan 1987
National Mineral Development Corporation Ltd. Vs The State of Tamil Nadu
Madras High Court · (1987) 67 STC 1
Central Sales Tax Act, 1956 — Section 2, 3, 4, 4(1), 4(2)Tamil Nadu General Sales Tax Act, 1959 — Section 36
High Courts20 Jan 1987
Brakes India Ltd., Madras Vs Assistant Collector of Central Excise, Madras II DN and Another
Madras High Court · (1988) 17 ECC 144 : (1988) 15 ECR 307 : (1988) 33 ELT 654 : (1988) 1 MLJ 107
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
High Courts20 Jan 1987
Rahamat Bibi Vs Abdul Gaffur and Others
Madras High Court · AIR 1988 Mad 150 : (1987) 100 LW 1014
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2
High Courts20 Jan 1987
G. Subashini and Another Vs P. Lakshmi Bai
Madras High Court · (1987) 100 LW 489 : (1987) 2 MLJ 107
High Courts20 Jan 1987
The State of Tamil Nadu Vs Balanja Industries
Madras High Court · (1989) 72 STC 220
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts19 Jan 1987
R. Kannan Adityan and Another Vs B.S. Adityan and Others
Madras High Court · (1987) 100 LW 877 : (1988) 2 MLJ 123
High Courts13 Jan 1987
M.H. Ravindranath and Another Vs M.L. Hanumantha Rao and Others
Madras High Court · AIR 1988 Mad 177 : (1987) 100 LW 606 : (1987) 2 MLJ 384
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts13 Jan 1987
I.M.H. Ravindaranath and Another Vs M.L. Hanumantha Rao and Another
Madras High Court · (1987) 100 LW 606 : (1987) 2 MLJ 384
High Courts13 Jan 1987
Income Tax Officer Vs Balaji Chit Funds and Others
Madras High Court · (1988) 69 CTR 171 : (1988) 170 ITR 12 : (1988) 38 TAXMAN 47
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276, 277
High Courts12 Jan 1987
Annasami Pandian and others Vs The District Revenue Officer, Ramanathapuram at Madurai and Others
Madras High Court · (1987) 01 MAD CK 0061
High Courts12 Jan 1987
Selvaraj Vs K. Mumtaz Begum
Madras High Court · AIR 1987 Mad 261 : (1987) 100 LW 510 : (1987) 2 MLJ 27
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)
High Courts12 Jan 1987
Madras Boat Club Vs The Government of Tamil Nadu and The Employees State Insurance Corporation
Madras High Court · (1987) 01 MAD CK 0007
Employees State Insurance Act, 1948 — Section 1(5), 2, 2(12), 75
High Courts09 Jan 1987Dismissed
V. Balasubramanian Vs The E.I.D. Parry (India) Ltd.
Madras High Court · (1987) 01 MAD CK 0060
Companies Act, 1956 — Section 630