High Courts29 Jul 1986
K. Jayaraman Vs Income Tax Officer
Madras High Court · (1987) 59 CTR 137 : (1988) 172 ITR 447
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,375 of 5,229
High Courts29 Jul 1986
Sardar Beg Sahib Vs Sidhani Bi
Madras High Court · (1986) 07 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 128
High Courts28 Jul 1986
Krishna Sheriff and Nazir Hussain Vs Inspector of Police, C.B.C.I.D., Madras
Madras High Court · (1988) LW(Cri) 454
Criminal Procedure Code, 1973 (CrPC) — Section 173Official Secrets Act, 1923 — Section 13, 13(3), 5, 5(1)(a), 5(2)Penal Code, 1860 (IPC) — Section 120B, 381
High Courts28 Jul 1986
Unnis, V.A. Vs Management of M.A. Khizar Hussain and Sons and Another
Madras High Court · (1987) 2 LLJ 484
Industrial Disputes Act, 1947 — Section 17B, 33C(2)
High Courts25 Jul 1986
S. Krishnaswamy and Another Vs Authorised Officer (Land Reforms)
Madras High Court · (1987) 100 LW 269 : (1987) 1 MLJ 479
High Courts25 Jul 1986Dismissed
S. Muthiah Vs V. Dhanakodi and A.S.M. Kandasamy
Madras High Court · (1986) 07 MAD CK 0038
Civil Procedure Code, 1908 (CPC) — Section 35AContract Act, 1872 — Section 126, 129, 140, 141
High Courts25 Jul 1986
Subramanian and another Vs Malar Selvi and another
Madras High Court · (1986) 07 MAD CK 0002
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a), 10(3)(a)(i)
High Courts24 Jul 1986
K. Anantharaju Vs The State Transport Authority, Madras and Others
Madras High Court · AIR 1987 Mad 245
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1939 — Section 68
High Courts24 Jul 1986
Duraikkannu Vs State
Madras High Court · (1986) 07 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 189, 353
High Courts24 Jul 1986
Abdul Azeez Vs Food Inspector, Ulundurpet
Madras High Court · (1988) CriLJ 1171
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 417(3)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 20, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts24 Jul 1986
T.K. Subramaniam Vs Chief Controlling Revenue Authority (Stamps) and Inspector General of Registration, Madras
Madras High Court · AIR 1987 Mad 260 : (1986) 99 LW 1040
Stamp Act, 1899 — Article 23, 2(10)
High Courts23 Jul 1986
Selvarajan and Company Vs Registrar of Companies, Madras and Another
Madras High Court · (1987) 62 CompCas 220
Companies Act, 1956 — Section 12, 13, 15, 30, 33Company Regulations, 1956 — Regulation 17
High Courts22 Jul 1986
Plastubes Vs The Tamil Nadu Small Industries Development Corporation
Madras High Court · (1987) 100 LW 13 : (1987) 1 MLJ 324
High Courts22 Jul 1986Dismissed
Kaliaperumal Vs Anandan Nambiar
Madras High Court · (1986) 07 MAD CK 0001
Penal Code, 1860 (IPC) — Section 500
High Courts21 Jul 1986
D. Jayaraman Vs Govt. of Tamil Nadu and Another
Madras High Court · AIR 1987 Mad 215
Constitution of India, 1950 — Article 167, 169(l), 212(l), 226
High Courts16 Jul 1986
A. Syed Ali Vs University of Madras and Another
Madras High Court · AIR 1988 Mad 124
Madras University Act, 1923 — Section 33
High Courts16 Jul 1986
S.K. Raman Vs The Management of Kundah Rural Cooperative Agricultural Society Ltd. and Another
Madras High Court · (1987) 1 LLJ 487 : (1986) 99 LW 1103 : (1986) 99 LW 1102
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1), 41(2)
High Courts15 Jul 1986Allowed
New India Maritime Agencies (Pvt.) Ltd. Vs The Assistant Director, Enforcement Directorate
Madras High Court · (1987) 13 ECC 128
Foreign Exchange Regulation Act, 1973 — Section 5, 9
High Courts15 Jul 1986
The Management of Chandra Textiles (P.) Ltd. Vs N. Palaniswamy and Another
Madras High Court · (1987) 1 MLJ 269