High Courts10 Sept 1985
M.M. Rubber Company Ltd. Vs Presiding Officer (Addl.) Labour Court and Others
Madras High Court · (1986) 1 MLJ 426
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,394 of 5,229
High Courts10 Sept 1985
M.M. Rubber Co. Ltd., Madras Vs S. Natarajan, The Presiding Officer, Labour Court, Madras
Madras High Court · (1985) 2 LLJ 364 : (1986) 99 LW 99
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(I)Motor Vehicles Act, 1988 — Section 60
High Courts04 Sept 1985
Annai Indira Labour Contract Co-operative Society Vs The Deputy Registrar, Co-operative Societies and Another
Madras High Court · (1985) 2 MLJ 398
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Sept 1985
Palaniandi Vs Logambal and Others
Madras High Court · (1986) 99 LW 155 : (1986) 1 MLJ 9
High Courts02 Sept 1985
R.M. Appavu Chettiar and Sons Vs Appellate Assistant Commissioner (Ct) and Another
Madras High Court · (1987) 66 STC 273
High Courts29 Aug 1985
Sivasubramaiam alias kandaswami Vs Mohideen Pitchal
Madras High Court · (1986) 99 LW 198 : (1986) 1 MLJ 235
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts26 Aug 1985Dismissed
Perumal Vs Jalamuthu (Died) and Others
Madras High Court · (1985) 08 MAD CK 0026
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115
High Courts23 Aug 1985
P. Govindarajulu, P. Thangamani Vs The Superintendent of Police, South Arcot District
Madras High Court · (1987) 2 LLJ 104
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts22 Aug 1985Dismissed
H.K. Bava Vs N.T. Rahmataunissa and Kamrunnissa
Madras High Court · (1985) 08 MAD CK 0025
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(iii), 10(3)(a), 10(3)(a)(i), 10(3)(i), 10(8)
High Courts22 Aug 1985Allowed
A. Sam Manoharan Vs Jasmine Henna Halen and Rajesh rep. by his mother and guardian
Madras High Court · (1985) 08 MAD CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 458Divorce Act, 1869 — Section 3Hindu Marriage Act, 1955 — Section 10(iii), 12, 15, 19, 9
High Courts22 Aug 1985
V. Savarimuthu Vs Special Director of Enforcement and Others
Madras High Court · AIR 1987 Mad 11 : (1986) 99 LW 77
Constitution of India, 1950 — Article 227Foreign Exchange Regulation Act, 1973 — Section 51, 52, 54
High Courts20 Aug 1985
B. Ravindran Vs State
Madras High Court · (1985) LW(Cri) 227
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts20 Aug 1985
Assistant Collector of Central Excise, Erode and Another Vs Yarn and Cloth Processing Centre, Erode
Madras High Court · (1986) 24 ELT 281
Central Excise Rules, 1944 — Rule 10
High Courts20 Aug 1985
S. Muthumanicakam Vs State of Tamil Nadu and Others
Madras High Court · AIR 1986 Mad 179
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts19 Aug 1985Allowed
N. Krishnaswamy Mudaliar Vs The Controller and Authorised Officer of Buildings, North Arcot, Fort Vellore and others
Madras High Court · (1985) 08 MAD CK 0023
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts14 Aug 1985
J. Antony Costa Vs The Authorised Officer (Land Reforms)
Madras High Court · (1985) 98 LW 889 : (1986) 1 MLJ 150
High Courts14 Aug 1985
Basavayya Vs Dasappa Basavayya Vs Kemban Basavayya Vs Ramayya Basavayya Vs State by Inspector of Police, Denkanikottai
Madras High Court · (1985) LW(Cri) 335
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts13 Aug 1985
Union of India and Others Vs Deccan Sugar and Abkari Company Ltd., Madras
Madras High Court · (1987) 12 ECC 201 : (1986) 24 ELT 259
Central Excise Rules, 1944 — Rule 10, 173J, 8(1)
High Courts13 Aug 1985
Ramaswami Gounder and Murugan Vs State
Madras High Court · (1985) LW(Cri) 186
Criminal Procedure Code, 1973 (CrPC) — Section 482