High Courts06 Nov 1984
P.M. Kulandaive lsamy Vs Inspector of Police C.C.I.W.C.I.D. Coimbatore Rurel Crime No. 6/82
Madras High Court · (1984) LW(Cri) 255
Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,414 of 5,229
High Courts06 Nov 1984
P. Vembadimuthu Vs Director of Medical Services and Family Welfare and Another
Madras High Court · (1985) 2 MLJ 499
Penal Code, 1860 (IPC) — Section 332, 506
High Courts26 Oct 1984
Syed Mohideen Vs Govt. of Tamilnadu and Another
Madras High Court · AIR 1986 Mad 188 : (1985) 2 LLJ 348
Constitution of India, 1950 — Article 309Tamil Nadu Ministerial Service Rules — Rule 11, 35
High Courts26 Oct 1984
In Re: Rekkan alias Rakka Perumal and Others
Madras High Court · (1984) 10 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Oct 1984
D. Murugesan and Others Vs State
Madras High Court · (1984) LW(Cri) 283
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts25 Oct 1984
The New India Assurance Co. Ltd Vs C.B. Shankar and Others
Madras High Court · (1985) 2 ACC 352 : (1985) 98 LW 431 : (1985) 2 MLJ 410
Motor Vehicles Act, 1988 — Section 2(21), 3
High Courts25 Oct 1984
New India Assurance Co. Ltd. Vs C.B. Shannnkar and Others
Madras High Court · (1986) ACJ 82 : (1988) 64 CompCas 909
Motor Vehicles Act, 1939 — Section 96(2)
High Courts25 Oct 1984
Registrar, Annamalai University, Chidambaram Vs C.R. Lakshmikanthan and Others
Madras High Court · AIR 1985 Mad 174
Annamalai University Act, 1928 — Section 14, 16, 18, 21, 22
High Courts24 Oct 1984
The Management of Needle Industries Vs The Presiding Officer, Labour Court, Coimbatore
Madras High Court · (1986) 1 LLJ 405
Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 12(5), 2
High Courts24 Oct 1984
Vinay Engineering Vs Neyvelilignite Corporation Ltd. and Another
Madras High Court · (1985) 98 LW 122
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Oct 1984
Vinay Engineering Vs Neyyeh Ligonite Corporation Limited and Another
Madras High Court · AIR 1985 Mad 213 : (1985) 1 MLJ 426
Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 126, 128
High Courts24 Oct 1984
S. Subramania Gothavari and Another Vs K.S.G. Sivajothiammal and Others
Madras High Court · (1986) 99 LW 132 : (1986) 1 MLJ 321
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28
High Courts19 Oct 1984
Musiri Cooperative Land Development Bank Ltd. Vs Ranganathan and Others
Madras High Court · (1985) 2 LLJ 128 : (1984) 97 LW 548 : (1985) 1 MLJ 67
Madras General Sales Tax Act, 1939 — Section 18
High Courts19 Oct 1984
P. Ramaswamy Vs Sri-la-Sri Somasundara Sri Gnanasambanda Desika Paramacharia Swamigal, Adheenakartha, Madurai Adheenam
Madras High Court · (1984) 10 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts18 Oct 1984
Rajasekaran and 2 others Vs State
Madras High Court · (1985) LW(Cri) 24
City Police Act — Section 75
High Courts17 Oct 1984
S.V. Sivalinga Nadar Vs S.V. Chandrapandian and 4 others
Madras High Court · (1984) 10 MAD CK 0026
Arbitration Act, 1940 — Section 14(2), 30, 33Companies Act, 1956 — Section 188
High Courts17 Oct 1984
K.M. Ubaidur Rahman and K.U. Khaleel Rahman Vs K.E. Theerthamalai, Deputy Commercial Tax Officer, Enforcement II, Villupuram
Madras High Court · (1984) LW(Cri) 222
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Tamil Nadu General Sales Tax Act, 1959 — Section 45(2)(cc)
High Courts17 Oct 1984
W.P.A. Soundarapandian High School, Madras Vs The Joint Director of School Education (Secondary Education) and Appellate Authority, Madras and Another
Madras High Court · AIR 1986 Mad 37
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 20, 21
High Courts16 Oct 1984
The Government of Tamil Nadu and Another Vs G. Kalyanam
Madras High Court · (1985) 2 MLJ 218