High Courts27 Aug 1986
P. Jyothi (alias) Arundathi Vs Sarojini
Madras High Court · (1987) 100 LW 91 : (1987) 1 MLJ 260
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,373 of 5,229
High Courts27 Aug 1986
Hi Life Tapes P. Ltd. Vs Collector of Central Excise and Others
Madras High Court · (1987) 13 ECC 326 : (1986) 26 ELT 935
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11A, 11B, 2, 40
High Courts25 Aug 1986
Sri Sangameswaraswamy Temple Vs A.M. Kunhamo (died) and Others
Madras High Court · (1987) 100 LW 41 : (1987) 1 MLJ 47
High Courts25 Aug 1986
S. Arumugham and 2 others Vs C.K. Venugopal Chettiar and 5 others
Madras High Court · (1986) 08 MAD CK 0034
Presidency Towns Insolvency Act, 1909 — Section 68(1)(a)Transfer of Property Act, 1882 — Section 17, 2(a), 2(d), 23(1), 30
High Courts25 Aug 1986
Savakkattupalayarn Kalaignar Karunanithy Weavers Co-operative P. and S. Society Ltd Vs State of Tamil Nadu and Another
Madras High Court · AIR 1987 Mad 235 : (1986) 99 LW 1071
Constitution of India, 1950 — Article 19(l)
High Courts22 Aug 1986Allowed
S. Muthuswamy Vs Periaswami Moopan
Madras High Court · (1986) 08 MAD CK 0030
High Courts22 Aug 1986
K. Nagarathinam and Another Vs K. Rajammal
Madras High Court · (1987) 100 LW 363 : (1987) 1 MLJ 257
High Courts20 Aug 1986
Savitriammal Vs The Commissioner, Land Revenue, Land Reforms Board of Revenue, Madras 5 and The Authorised Officer, Land Reforms Cuddalore
Madras High Court · (1986) 08 MAD CK 0035
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) (Amendment) Act, 1964 — Section 12
High Courts18 Aug 1986Dismissed
State by the Public Prosecutor Vs Amaldoss and Prameela
Madras High Court · (1988) LW(Cri) 197
Civil Procedure Code, 1908 (CPC) — Section 2(s)Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 313, 36
High Courts14 Aug 1986Allowed
Pattali Vs State
Madras High Court · (1987) LW(Cri) 98
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Madras Prohibition Act, 1937 — Section 4, 4(1)(i), 4(1)(j), 4(2), 4(i)(j)Penal Code, 1860 (IPC) — Section 353, 355, 448, 506(II), 511
High Courts14 Aug 1986
Rajaji Middle School Vs Mariapushpam, The Subordinate Judge of Madurai (Appellate Tribunal) Madurai, The Chief Educational Officer, Madurai, The Madurai District Educational Officer, Madurai
Madras High Court · (1986) 08 MAD CK 0033
Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19, 19(1), 20
High Courts14 Aug 1986
A. Khan Mohammed Vs P. Narayanan Nambiar and Others
Madras High Court · (1986) 99 LW 966 : (1987) 1 MLJ 102
High Courts14 Aug 1986
John F. Fidele and Co. Vs Collector of Customs
Madras High Court · (1994) 53 ECR 255 : (1992) 58 ELT 498
Customs Act, 1962 — Section 46
High Courts14 Aug 1986
Sri Thanthonrisamy Devastanam Vs Ekambaram
Madras High Court · (1986) 08 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts13 Aug 1986
Khadar Shariff and Others Vs Tamil Nadu State Wakf Board and Others
Madras High Court · AIR 1987 Mad 40 : (1986) 99 LW 1041 : (1987) 1 MLJ 159
Waqf Act, 1954 — Section 15, 15(1), 15(2), 36, 41
High Courts13 Aug 1986
Chola Fish and Farms Private Ltd. Vs Commissioner of Income Tax
Madras High Court · (1986) 57 CTR 119 : (1987) 166 ITR 601
Income Tax Act, 1961 — Section 256(1), 32, 33, 33(1)
High Courts13 Aug 1986
Paulus alias Balan Vs Natarajan and Others
Madras High Court · (1987) 2 ACC 250 : (1987) ACJ 853 : (1988) 64 CompCas 343 : (1987) 100 LW 717
Motor Vehicles Act, 1939 — Section 31
High Courts13 Aug 1986
Muthu Vs Government of Tamil Nadu
Madras High Court · AIR 1987 Mad 237 : (1986) 99 LW 849
Land Acquisition Act, 1894 — Section 45, 45(1), 45(2), 45(3), 5A
High Courts11 Aug 1986
M.R. Electronic Components Limited Vs Asst. Registrar of Companies
Madras High Court · (1987) 61 CompCas 8
Companies Act, 1956 — Section 295, 295(4)