COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,396 of 5,229

High Courts24 Jul 1985

K.P. Marimuthu (Since Deceased), Ramayee, Mariamma, Devaki, Raman, Lakshmanan, Krishnaveni, Anbu Selvi, Bhagyalakshmi and Kumaravalli Vs The Superintendent of Police, Dharmapuri, The Deputy Inspector General of Police, Western Range, Coimbatore., Inspector General of Police, Mylapore, Madras and State of Tamil Nadu

Madras High Court · (1986) 1 LLJ 229

Industrial Disputes Act, 1947 — Section 2A, 33C, 33C(1), 33C(2)Workmens Compensation Act, 1923 — Section 33

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High Courts24 Jul 1985

S. Dharmar and ors Vs State by the Inspector of Police, Thiruvottiyur Police Station and Others

Madras High Court · (1985) LW(Cri) 219

Penal Code, 1860 (IPC) — Section 302

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High Courts23 Jul 1985

Padmavathi Ramachandran Vs The State of Tamil Nadu

Madras High Court · (1985) LW(Cri) 286

Imports and Exports (Control) Act, 1947 — Section 3(1)

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High Courts23 Jul 1985

Surajmal Lallubhai and Company Exports Madras (P.) Ltd., Bombay Vs Inspector of Police, Bombay and Others

Madras High Court · (1986) 61 STC 352

Constitution of India, 1950 — Article 226(1)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts23 Jul 1985

Kamala Industrial Unit Vs State Bank of India and Another

Madras High Court · (1997) 1 MLJ 664

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High Courts19 Jul 1985

Rajeswari Vs Baluchamy and Others

Madras High Court · (1985) LW(Cri) 329

Penal Code, 1860 (IPC) — Section 494

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High Courts19 Jul 1985

Jagir Singh and Another Vs The State

Madras High Court · AIR 1986 Mad 183

Criminal Procedure Code, 1973 (CrPC) — Section 160(1)Penal Code, 1860 (IPC) — Section 179

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High Courts17 Jul 1985

Harry Gupta and Another Vs The Madras Port Trust and Others

Madras High Court · (1986) 1 MLJ 73

Major Port Trusts Act, 1963 — Section 21, 28

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High Courts17 Jul 1985

Jivaraj Motilal Vs Marthaka Plastic Industries and Others

Madras High Court · (1985) 98 LW 366 : (1985) 2 MLJ 256

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 37 Rule 2(3), Order 37 Rule 3

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High Courts17 Jul 1985

Smt. Sri Lakshmi Vs Muthuveeran Chettiar and Others

Madras High Court · (1985) 2 MLJ 420

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High Courts17 Jul 1985

Hany Gupta Vs Madras Port Trust and Another

Madras High Court · (1987) 1 LLJ 482

Major Port Trusts Act, 1963 — Section 21, 28

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High Courts16 Jul 1985Allowed

Standard Electric Appliances Vs The Superintendent of Central Excise and Others

Madras High Court · (1986) 7 ECR 278

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High Courts16 Jul 1985

V. Mathialagan Vs Government of Tamil Nadu and The Superintendent, Central Prison, Trichi

Madras High Court · (1985) LW(Cri) 241

Constitution of India, 1950 — Article 226

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High Courts16 Jul 1985

Standard Electric Appliances, Tuticorin Vs Superintendent of Central Excise, Tirunelveli and Others

Madras High Court · (1986) 8 ECC 87 : (1986) 23 ELT 302

Central Excises and Salt Act, 1944 — Section 4, 4(4)

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High Courts15 Jul 1985Dismissed

K. Periasami Vs Rajendran and Another

Madras High Court · (1985) CriLJ 1721

Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 313Indian Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts10 Jul 1985

K. Mohideen Sahib Vs Theodre Samuel

Madras High Court · (1985) 2 MLJ 354

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High Courts10 Jul 1985

N. Kesia Pillai Vs Collector of Central Excise, Madras and Others

Madras High Court · (1986) 24 ELT 537

Central Excise Rules, 1944 — Rule 151, 223ACentral Excises and Salt Act, 1944 — Section 5, 5(2)

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High Courts10 Jul 1985

T.R. Karunakaran and Brothers and Another Vs State of Tamil Nadu by Assistant Commissioner, Urban Land Tax and Another

Madras High Court · (1985) 98 LW 620 : (1986) 1 MLJ 152

Tamil Nadu Urban Land Tax Act, 1966 — Section 2(6), 5

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High Courts09 Jul 1985Dismissed

Ramakrishna Industries (P.) Ltd. and Others Vs P.R. Ramakrishnan and Others

Madras High Court · (1988) 64 CompCas 425

Companies (Court) Rules, 1959 — Rule 11Companies Act, 1956 — Section 397, 398, 433, 434, 439(1)

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High Courts09 Jul 1985

Rasu Pillai Vs The Addl. Tahsildar (kudiyiruppu), Mayiladuthurai and Others

Madras High Court · (1985) 98 LW 424 : (1985) 2 MLJ 390

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