COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,368 of 5,229

High Courts24 Nov 1986

The Chief General Manager State Bank of India Vs The Presiding Officer, Central Government Industrial Tribunal, The General Secretary, State Bank's Staff Union, The General Secretary, State Bank's Employees' Union, The Secretary, State Bank Women Staff Union

Madras High Court · (1987) 1 LLJ 66 : (1991) 2 MLJ 93

Payment of Bonus Act, 1965 — Section 17

High Courts21 Nov 1986

K.N. Gangappa and Another Vs A.M. Subramanya Mudaliar

Madras High Court · AIR 1988 Mad 182 : (1987) 100 LW 306 : (1987) 1 MLJ 256

Civil Procedure Code, 1908 (CPC) — Section 51

High Courts21 Nov 1986

Sivaperumal, as trustee of Thangam Pillai Trust Vs N.L.S. Seethalakshmi Ammal (died) (Managing Trustee of N.K.N.K.R. Dharma Trust Madurai), N.R. Muthu Krishnier and N.S. Rajaram

Madras High Court · (1986) 11 MAD CK 0039

Transfer of Property Act, 1882 — Section 106, 111, 111(g), 111(h), 114

High Courts21 Nov 1986

A. Perumal Vs R. Jayaraman and Others

Madras High Court · AIR 1987 Mad 115 : (1987) 2 MLJ 19

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 7(2)

High Courts20 Nov 1986

5 No. Beedi Factory Vs The Secretary Mavatta Beedi Thozhilalar ITU Sangam and Others

Madras High Court · (1987) 1 MLJ 287

Industrial Disputes Act, 1947 — Section 10(1)(c)

High Courts19 Nov 1986

A. Srinivasan Vs The State

Madras High Court · (1987) LW(Cri) 39

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts19 Nov 1986

Pallavan Transport Corporation Ltd. (Metro) Vs P. Murthy and etc.

Madras High Court · (1989) ACJ 413 : AIR 1989 Mad 14

Motor Vehicles Act, 1939 — Section 110B

High Courts19 Nov 1986

A. Shanmugham Vs Lakshmipathy Naidu and Another

Madras High Court · (1987) 100 LW 99 : (1987) 1 MLJ 320

High Courts19 Nov 1986

S. Guhan and Others Vs Rukmini Devi Arundale and Others

Madras High Court · AIR 1988 Mad 1 : (1987) 100 LW 182

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 92

High Courts18 Nov 1986

Ashok Kumar Luria Vs Abdul Majeed Ahmed and Others

Madras High Court · AIR 1988 Mad 325

Partition Act, 1893 — Section 3

High Courts18 Nov 1986

Madras Petrochem Limited Vs Union of India and Others

Madras High Court · (1987) 12 ECC 236 : (1987) 11 ECR 225 : (1987) 28 ELT 5

Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 4(4)

High Courts18 Nov 1986

A. Bhagavathi Ammal and Others Vs Sethu

Madras High Court · AIR 1987 Mad 224 : (1987) 100 LW 419 : (1987) 1 MLJ 454

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2), 18(3)Hindu Marriage Act, 1955 — Section 13

High Courts18 Nov 1986

A. Ahathinamiligai Vs Arumughnam

Madras High Court · (1986) 11 MAD CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts17 Nov 1986

Income Tax Officer Vs K. Jayaraman

Madras High Court · (1987) 168 ITR 757 : (1987) 100 LW 317

Income Tax Act, 1961 — Section 120

High Courts15 Nov 1986Dismissed

Pandurangam Vs The State by Inspector of Police, Thirukazhukundrem Chengalpattu District and Thirty four Others

Madras High Court · (1987) LW(Cri) 400

Criminal Procedure Code, 1973 (CrPC) — Section 244Penal Code, 1860 (IPC) — Section 125, 147, 148, 302, 325Tamil Nadu District Police Act, 1859 — Section 8, 9

High Courts14 Nov 1986

K.N. Devarajulu Naidu Vs The Authorised Officer (Land Reforms)

Madras High Court · (1987) 100 LW 673 : (1987) 2 MLJ 179

High Courts14 Nov 1986

Ganapathi and Another Vs Balasubramania Gounder

Madras High Court · AIR 1987 Mad 124 : (1987) 100 LW 18 : (1987) 1 MLJ 280

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts14 Nov 1986

Gajalakshmi, Srivarammal and Anusuya Vs T.V. Lakshmipathi Naidu and Others

Madras High Court · (1986) 11 MAD CK 0003

Land Acquisition Act, 1894 — Section 18

High Courts14 Nov 1986

Papathi Ammal Vs Kulitalai Cane Farms (P) Limited

Madras High Court · (1987) 100 LW 567 : (1987) 2 MLJ 162

High Courts13 Nov 1986

Assistant Collector of Customs, Madras and Others Vs Orient Tools and Gauges Limited

Madras High Court · (1987) 12 ECC 221 : (1987) 11 ECR 653 : (1987) 28 ELT 262