COURT ARCHIVE

Madras High Court judgments

1,04,574 judgments · page 3,379 of 5,229

High Courts23 Apr 1986

V. Dhandayuthapani Vs S.P. Krishnamurthi and Others

Madras High Court · AIR 1988 Mad 78 : (1987) 100 LW 527

Civil Procedure Code, 1908 (CPC) — Section 114Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 11Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 14(2)

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High Courts23 Apr 1986

P.R. Seetharaman Vs Government of Tamil Nadu and Others

Madras High Court · AIR 1988 Mad 45

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 3Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 20, 39

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High Courts21 Apr 1986

P. Radhakrishnan Vs High Court of Judicature at Madras and Government of Tamil Nadu

Madras High Court · (1986) 04 MAD CK 0001

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 42 Rule 2, Order 43 Rule 2, 122, 128Constitution of India, 1950 — Article 227, 227(2), 227(2)(b), 227(2)(b)

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High Courts18 Apr 1986Dismissed

Esayaki Konar

Madras High Court · (1986) 04 MAD CK 0024

Prevention of Food Adulteration Act, 1954 — Section 7(i)

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High Courts16 Apr 1986

C. Kamatchi Ammal Vs Kattabomman Transport Corporation Ltd. and Others

Madras High Court · AIR 1987 Mad 173 : (1986) 99 LW 655 : (1987) 1 MLJ 376

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 39 Rule 1Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)

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High Courts15 Apr 1986

The State of Tamil Nadu and The High Court of Judicature, Madras Vs Munusamy

Madras High Court · (1986) 2 LLJ 436

Constitution of India, 1950 — Article 14, 16, 226, 39

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High Courts15 Apr 1986

P. Ramaswamy Vs Dhandayuthapani Finance, Sankari

Madras High Court · AIR 1986 Mad 360 : (1986) 99 LW 404

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1), Order 38 Rule 5(4), 115

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High Courts11 Apr 1986

Chennai Bottling Co. P. Ltd. and Others Vs Assistant Registrar of Companies, Madras and Another

Madras High Court · (1987) 61 CompCas 770

Companies Act, 1956 — Section 58(3), 58(4), 58(5), 58AConstitution of India, 1950 — Article 20(1)

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High Courts11 Apr 1986Allowed

M/s. Sararana Cycle Mart Vs A.S. Vasan

Madras High Court · (1986) 04 MAD CK 0027

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)

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High Courts11 Apr 1986

E. Kesavan Vs Assistant Collector of Customs (Prosecution) Preventive Department Customs House, Madras

Madras High Court · (1987) 27 ELT 640

Criminal Procedure Code, 1973 (CrPC) — Section 465Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 25

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High Courts11 Apr 1986

Subramania Pillai Vs Chellammal and Others

Madras High Court · (1987) 1 MLJ 15

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts08 Apr 1986

Kappurama Mudaliar Vs The Government of Tamil Nadu and Others

Madras High Court · (1987) 1 MLJ 88

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High Courts07 Apr 1986

Nippon Yeesen Kaisha Ltd. Vs Union of India and Others

Madras High Court · AIR 1987 Mad 12 : (1986) 99 LW 366

Bills of Lading Act, 1856 — Section 3Evidence Act, 1872 — Section 101, 104

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High Courts07 Apr 1986

Suman and etc. Vs State of Tamil Nadu and Another etc.

Madras High Court · AIR 1986 Mad 318

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12, 3(1)Constitution of India, 1950 — Article 14, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 162, 172

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High Courts07 Apr 1986

J. Jalajakshi and others Vs The Special Deputy Collector (Land Acquisition) Tamil Nadu Housing Board Schemes, Ashok Nagar Madras

Madras High Court · (1986) 04 MAD CK 0004

Land Acquisition Act, 1894 — Section 18, 21(1A), 23(1A), 23(2), 28

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High Courts05 Apr 1986Dismissed

Hills Plantation Workers' Union (by Gen. Sec.) and Another Vs Anamaila Planters Association and Another

Madras High Court · (1994) 3 LLJ 77

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 7(1), 7(2), 9(1)

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High Courts04 Apr 1986

K. Navaneethan and Others Vs Commissioner of Income Tax

Madras High Court · (1987) 33 TAXMAN 440

Income Tax Act, 1961 — Section 132, 28, 288, 288(5)Income Tax Rules, 1962 — Rule 59

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High Courts03 Apr 1986

G.K. Rao Vs A. Henry

Madras High Court · AIR 1987 Mad 178 : (1986) 99 LW 369

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts02 Apr 1986

Jega Veerapandian Vs B.U. Shanmugham and Others

Madras High Court · AIR 1987 Mad 86 : (1987) 1 MLJ 116

Tamil Nadu District Municipalities Act, 1920 — Section 7(A)Tamil Nadu Municipal Council (Conduct of Election of Chairman and Councillors) Rules, 1978 — Rule 14(4)

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High Courts31 Mar 1986Dismissed

Muthiah Mudaliar and others Vs Dhandapani Mudaliar and another

Madras High Court · (1986) 03 MAD CK 0051

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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