High Courts21 Dec 1984
Devendra Nainar Vs Badrabagu Nainar and Others
Madras High Court · (1985) 98 LW 874 : (1985) 2 MLJ 311
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,409 of 5,229
High Courts21 Dec 1984
U.P. Nataraja Pillai and Another Vs Madurai Municipal Corporation and Another
Madras High Court · (1986) 1 MLJ 122
High Courts21 Dec 1984
S.P. Vairavan Chittiar and S.P. Kasi Chettiar Vs The Sales Service and Transports (P) Ltd.
Madras High Court · (1985) LW(Cri) 46
Penal Code, 1860 (IPC) — Section 405
High Courts21 Dec 1984
D. Rajaiah Vs Dhanapal and Another
Madras High Court · AIR 1986 Mad 99 : (1985) 98 LW 135
Guardians and Wards Act, 1890 — Section 17, 17(l), 19Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts21 Dec 1984
C. Arasakumar and Another Vs Union of India
Madras High Court · (1986) 9 ECC 270 : (1985) 98 LW 516
Constitution of India, 1950 — Article 14Foreign Exchange Regulation Act, 1947 — Section 23, 23D, 5(1)
High Courts21 Dec 1984
Arunachalarn and Co. and Others Vs M. Sadasivarn
Madras High Court · AIR 1985 Mad 354 : (1985) 98 LW 169
Civil Procedure Code, 1908 (CPC) — Order 42 Rule 2, 100Partnership Act, 1932 — Section 43, 69, 7
High Courts20 Dec 1984
A.M.P. Arunachalam Vs Sri Krishna Tiles and Potteries (Madras) Private Limited and Others
Madras High Court · (1985) 2 MLJ 506
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts20 Dec 1984
Badrinath Vs The Government of Tamil Nadu and Others
Madras High Court · AIR 1986 Mad 3 : (1985) 98 LW 468
Constitution of India, 1950 — Article 226
High Courts20 Dec 1984
M. Jamal Company Vs Union of India and Others
Madras High Court · (1985) 6 ECC 202 : (1985) 21 ELT 369
Customs Act, 1962 — Section 11(2), 111, 12, 12(1), 13
High Courts19 Dec 1984
State by Public Prosecutor Vs K.R. Balakrishnan
Madras High Court · (1985) LW(Cri) 74
High Courts19 Dec 1984
Mohammed Abdulla Vs P.M. Abdul Rahim
Madras High Court · AIR 1985 Mad 379 : (1985) 98 LW 195
Civil Procedure Code, 1908 (CPC) — Section 13, 43, 44A, 47
High Courts18 Dec 1984
M.K. Julaikamuthu Nachiar Vs Chelliah Kavendar, The Special Tahsildar (DR) Nagapattinam and The Appellate Authority (Debt Relief), Revenue Divisional Officer, Nagapattinam
Madras High Court · (1984) 12 MAD CK 0058
High Courts18 Dec 1984
R. Ganapathy Subramaniam Vs Enfield India Ltd., Madras, The Additional Commissioner for Workmens' Compensation Madras-4
Madras High Court · (1985) 2 LLJ 77 : (1984) 97 LW 651
Factories Act, 1948 — Section 2
High Courts18 Dec 1984
S.R. Arulprakasam Vs Prema Malini Vasan, Income Tax Officer, Central Circle-XV, Madras
Madras High Court · (1987) 163 ITR 487
Income Tax Act, 1961 — Section 139, 139(5), 271(1), 276C(1), 277
High Courts17 Dec 1984
Ram Sumer Puri Mahant Vs State of U.P. and others.
Madras High Court · (1985) LW(Cri) 84
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Dec 1984
Andalammal Vs Rajeswari Vedachalarn (deceased by Lrs.) and Others
Madras High Court · AIR 1985 Mad 321 : (1894) ILR (Mad) 324 : (1985) 98 LW 248
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 16(1), 16(2), 16(3)Evidence Act, 1872 — Section 3
High Courts15 Dec 1984Dismissed
Transworld Shipping Services (I) (P) Ltd. Vs Owners and Other Persons Interested In The Vessel "M. V. Sister Star" and Universal Shipping Transport Inc.
Madras High Court · (1984) 12 MAD CK 0057
Contract Act, 1872 — Section 69, 70Customs Act, 1962 — Section 116, 148, 42Major Port Trusts Act, 1963 — Section 64
High Courts14 Dec 1984
Rajambal and Others Vs Veeramuthu Udayar and Others
Madras High Court · (1986) 99 LW 175 : (1986) 1 MLJ 225
High Courts14 Dec 1984
S. Sundaram Pillai and Others Vs P. Govindaswami and Another
Madras High Court · AIR 1985 Mad 199 : (1987) 62 CompCas 414 : (1984) 97 LW 630
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 115Companies Act, 1956 — Section 106(1), 108, 82, 84Specific Relief Act, 1963 — Section 39
High Courts14 Dec 1984
State Vs K. Subramaniam
Madras High Court · (1984) 12 MAD CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 313