High Courts18 Feb 1985
Subramanian Vs State
Madras High Court · (1985) LW(Cri) 59
Penal Code, 1860 (IPC) — Section 326, 341
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,405 of 5,229
High Courts18 Feb 1985
A.V. Varkey Vs Collector of Nilgiris and Others
Madras High Court · (1986) 99 LW 76 : (1986) 1 MLJ 241
High Courts18 Feb 1985
Jensen Enterprises Vs Collector of Customs, Cochin and Another
Madras High Court · (1986) 7 ECC 17 : (1985) 22 ELT 21
Customs Act, 1962 — Section 110, 110(1), 113, 113(1), 114(1)
High Courts15 Feb 1985
A.M. Ponnuswamy Nadar Vs The State of Tamil Nadu and Another
Madras High Court · (1985) 2 MLJ 492
High Courts15 Feb 1985
Thulasiammal and Others Vs Joint Secretary to The Government of India
Madras High Court · (1987) 30 ELT 415
Civil Procedure Code, 1908 (CPC) — Section 13Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 134, 14, 20(3), 22, 22(4)
High Courts14 Feb 1985
Sri Ganesh Match Works Vs Union of India and Another
Madras High Court · (1986) 9 ECC 285 : (1985) 20 ELT 247
Central Excise Rules, 1944 — Rule 10, 11, 173E, 173G, 173J
High Courts14 Feb 1985
V. Swaminathan Vs The Advocate General of Tamil Nadu, Madras, Messrs. Jai Bharat Cotton Industries and Messrs Jai Hanuman Cotton Press
Madras High Court · (1985) 02 MAD CK 0045
Constitution of India, 1950 — Article 226
High Courts14 Feb 1985
C. Kamatchi Ammal Vs Kattabomman Transport Corporation Ltd. and Others
Madras High Court · AIR 1985 Mad 295
Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts13 Feb 1985
S. Balasubramaniam Vs Shamsu Thalreez and Others
Madras High Court · (1985) 98 LW 536 : (1985) 2 MLJ 168
High Courts13 Feb 1985
Central Board of Excise and Customs Vs Ashok Leyland, Madras
Madras High Court · (1986) 7 ECC 10 : (1985) 5 ECR 2320 : (1985) 22 ELT 17
Customs Act, 1962 — Section 108, 128, 130, 130(1), 14(1)
High Courts12 Feb 1985
N.R. Chinnasamy Chettiar and Another Vs The State of Tamil Nadu and Others
Madras High Court · (1985) 98 LW 523 : (1985) 2 MLJ 383
High Courts12 Feb 1985
N.R. Chinnasamy Chettiar and Another Vs State of Tamil Nadu and Others
Madras High Court · AIR 1986 Mad 168
Constitution of India, 1950 — Article 226Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9B
High Courts12 Feb 1985
K.M. Amir Abdul Kader Vs The Deputy Director, Enforcement Directorate, Madras
Madras High Court · AIR 1986 Mad 140 : (1985) 5 ECC 277
Customs Act, 1962 — Section 110Foreign Exchange Regulation Act, 1973 — Section 33, 41, 53(1), 9(1)
High Courts11 Feb 1985
Delhi Properties and Building Society (Pvt.) Ltd. Vs The Assistant Commissioner of Urban Land Tax and Another
Madras High Court · (1985) 98 LW 342 : (1985) 2 MLJ 362
High Courts11 Feb 1985
S. Thanikodi Vs Ramuthayee
Madras High Court · AIR 1986 Mad 263 : (1985) 98 LW 164
Hindu Marriage Act, 1955 — Section 23(2), 9
High Courts11 Feb 1985
The State of Tamil Nadu Vs East Coast Constructions and Industries
Madras High Court · (1986) 61 STC 337
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4, 5, 7, 7A
High Courts11 Feb 1985
Commissioner of Income Tax Vs United India Fire and General Insurance Co.
Madras High Court · (1990) 182 ITR 355
Income Tax Act, 1961 — Section 28
High Courts07 Feb 1985
Dhanavel Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 358
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts07 Feb 1985
Methala Balarama Veetil Vannathan Veetil Pathooty Umma Vs The Administrator, Appellate Authority, Under Mahe Land Reforms Act and Others
Madras High Court · (1985) 2 MLJ 195
High Courts06 Feb 1985
In Re: A. Sharbudeen
Madras High Court · (1986) 1 ACC 40 : (1987) ACJ 623
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389(3), 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337