High Courts13 Nov 1986
S. Aiyadurai Nadar Vs T.R. Sakku Bai and Others
Madras High Court · (1987) 66 CTR 234 : (1987) 168 ITR 161 : (1987) 30 TAXMAN 243
Income Tax Act, 1961 — Rule 2, 51
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,369 of 5,229
High Courts11 Nov 1986Allowed
K. Shakul Mameed Vs Additional Director, Enforcement Directorate and Another
Madras High Court · (1996) 54 ECC 25
High Courts11 Nov 1986
K. Ramasubbu Vs The State and Another
Madras High Court · (1986) 11 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 173(1), 173(2), 173(3)Penal Code, 1860 (IPC) — Section 379
High Courts11 Nov 1986
Balakrishna Pillai Vs A. Kannappa Pillai
Madras High Court · (1986) 11 MAD CK 0008
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 114, 118(a), 3, 4Negotiable Instruments Act, 1881 (NI) — Section 114, 116, 118, 118(a), 27
High Courts10 Nov 1986
S. Vellaikkan Vs The State of Tamil Nadu
Madras High Court · (1986) 11 MAD CK 0043
Land Acquisition Act, 1894 — Section 10, 3, 4, 4(1), 5A
High Courts10 Nov 1986
M. Govindaswami Pillai and Sons, Tiruthuraipoondi, a joint family business by Kartha-M. Govindasami Pillai Vs Surya Traders, Namagiripet, a firm by partner V. Suryanarayanan
Madras High Court · (1986) 11 MAD CK 0007
Contract Act, 1872 — Section 148
High Courts07 Nov 1986
K. Shanmugha Sundara Nadar Vs The Special Tahsildar I and Others
Madras High Court · (1987) 100 LW 652 : (1987) 2 MLJ 170
Land Acquisition Act, 1894 — Section 4(1), 55(1), 5A, 6
High Courts06 Nov 1986
Govindaraja Mudaliar and Others Vs Vaithianatha Mudaliar
Madras High Court · (1986) 11 MAD CK 0034
High Courts05 Nov 1986Dismissed
Sankari Ammal by her power agent, P.L. Meenakshisundaram Vs R. Ranganathan, through his local counsel S.R. Sathivel
Madras High Court · (1987) LW(Cri) 338
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(4), 244, 244(2), 245Penal Code, 1860 (IPC) — Section 420
High Courts05 Nov 1986
S. V. Krishnaswami and others Vs Munion
Madras High Court · (1986) 11 MAD CK 0006
High Courts05 Nov 1986
Neelakanta Pillai alias Gopi and Another Vs Sankaranarayana Thampi Suverna Vilasam Veedu, Pillayarkoil Pidagi, K.K. Dt.
Madras High Court · (1986) 11 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 47
High Courts04 Nov 1986
Pudukkulam alias Kuttikulam Vaharaya Trust Vs T. Kamalambal
Madras High Court · (1988) 1 LW 187 : (1988) 1 MLJ 353
High Courts03 Nov 1986
Nallammal Vs Krishnaswami Naidu and Others
Madras High Court · (1986) 11 MAD CK 0040
High Courts30 Oct 1986
United India Insurance Co., Ltd. and Another Vs K.V.Md. Ayisha Ummal and Others
Madras High Court · (1987) 100 LW 448 : (1987) 2 MLJ 172
High Courts30 Oct 1986
United India Insurance Co. Ltd. and Another Vs K.V. MD. Ayisha Ummal and Others
Madras High Court · (1987) 2 ACC 515
High Courts27 Oct 1986
G. Narayanan and Others Vs R.N. Rajagopalan and Others
Madras High Court · AIR 1987 Mad 75 : (1987) 100 LW 25 : (1987) 1 MLJ 417
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 112, 113, 114, 82, 88Transfer of Property Act, 1882 — Section 5
High Courts27 Oct 1986Dismissed
Elumalai Maistry and others Vs Sermakani
Madras High Court · (1986) 10 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts27 Oct 1986Allowed
Shanmugiah and others Vs State and others
Madras High Court · (1987) LW(Cri) 49
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts24 Oct 1986
Rajeevalochanachar Mahant of Uthirathi Srivaishnavite Mutt and Another Vs D. Ramachar and Another
Madras High Court · (1987) 100 LW 672 : (1987) 2 MLJ 190
Civil Procedure Code, 1908 (CPC) — Section 92, 93Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 3, 5, 5(e), 6
High Courts24 Oct 1986Allowed
V. Ganesa Nadar Vs K. Chellathai Ammal
Madras High Court · AIR 1989 Mad 8 : (1987) 100 LW 431 : (1987) 2 MLJ 25
Civil Procedure Code, 1908 (CPC) — Section 51