High Courts23 Aug 1984
Lily Thomas Vs State of Tamil Nadu
Madras High Court · AIR 1985 Mad 240
Constitution of India, 1950 — Article 143, 186, 195, 245, 246Tamil Nadu Payment of Salaries Act, 1951 — Section 12B
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,418 of 5,229
High Courts21 Aug 1984
N.S. Jayaraman Vs C.A. Sunkuramiyer and Another
Madras High Court · AIR 1985 Mad 77 : (1984) 97 LW 453
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(4)
High Courts17 Aug 1984
Sargunam Vs Union of India and Others
Madras High Court · AIR 1986 Mad 301 : (1985) 98 LW 765
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts17 Aug 1984
M. Muthuswamy Vs Special Police Establishment
Madras High Court · (1984) 08 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 476, 482Penal Code, 1860 (IPC) — Section 193
High Courts17 Aug 1984
N. Veeraswami Vs The State
Madras High Court · (1984) 08 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 199(2), 199(5), 470, 482
High Courts17 Aug 1984
Durairaju Vs Natesan
Madras High Court · (1984) 08 MAD CK 0001
Specific Relief Act, 1963 — Section 41(1)
High Courts16 Aug 1984
A. Giridharilal Vs State of Tamil Nadu and Others
Madras High Court · AIR 1985 Mad 234
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(2)Constitution of India, 1950 — Article 19, 19(1), 19(6), 21, 301Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(C)
High Courts16 Aug 1984
P. Rathinavelu Vs G.M. Algarswamy and Another
Madras High Court · AIR 1985 Mad 181 : (1984) 97 LW 530
Constitution of India, 1950 — Article 154, 187(1), 187(3)
High Courts16 Aug 1984
A. Giridharilal Vs The State of Tamil Nadu and Others
Madras High Court · (1985) ILR (Mad) 80 : (1984) 97 LW 581 : (1984) 2 MLJ 333
High Courts14 Aug 1984
Sethurama Udayar Vs Chidambaram Municipality
Madras High Court · (1985) 2 MLJ 6
High Courts14 Aug 1984
Abdul Majeed Vs The Collector and District Magistrate, Ramanathapuram at Madurai, The State of Tamil Nadu and The Superintendent of Central Prison, Madurai.
Madras High Court · (1985) LW(Cri) 356
Madras Prohibition Act, 1937 — Section 4(1)(i)
High Courts14 Aug 1984
Patel Roadways (P) Ltd. Vs The State of Tamil Nadu and Others
Madras High Court · (1986) 1 MLJ 186
High Courts14 Aug 1984
Patel Roadways Private Limited, Madras Vs State of Tamil Nadu and Others
Madras High Court · AIR 1985 Mad 119
Constitution of India, 1950 — Article 14, 19Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 2(3)
High Courts13 Aug 1984
In the matter of Mohamed Ali Jinnah, detenu under Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slumgrabbers Act, 1982 (Tamil Nadu Act No. 14 of 1982) N. Mohamed Moosa Vs The Collector and District Magistrate Ramnad District and two Others and State of Tamil Nadu
Madras High Court · (1984) LW(Cri) 200
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 191Penal Code, 1860 (IPC) — Section 147, 323
High Courts13 Aug 1984
M. Sivananda Gurukkal and others Vs The Chairman, Board of Trustees, Sri Subramaniaswami Devastanam, Vallimalai and The Executive Officer, Sri Subramaniaswami Devastanam Vallimalai
Madras High Court · (1984) 08 MAD CK 0041
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 57
High Courts10 Aug 1984
Vittabai Ammal Vs S. Radhakrishnan and Others
Madras High Court · (1985) ACJ 714 : AIR 1986 Mad 173 : (1985) 98 LW 488
Transfer of Property Act, 1882 — Section 108
High Courts10 Aug 1984
Asia Tobacco Company Ltd. Vs Union of India and Others
Madras High Court · (1985) 45 CTR 306 : (1985) 5 ECC 53 : (1985) 5 ECR 1637 : (1984) 18 ELT 152 : (1985) 155 ITR 568
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11B
High Courts09 Aug 1984Allowed
S. Swaminathan Vs The State of Tamil Nadu and Others
Madras High Court · (1985) ILR (Mad) 361
Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 12, 3, 3(3), 3ATamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 11, 11(2), 12, 12(2), 18
High Courts09 Aug 1984
Union of India and Another Vs St. Joseph Textiles, Karur
Madras High Court · (1986) ACJ 164 : AIR 1985 Mad 360 : (1985) 1 MLJ 274
Railways Act, 1890 — Section 77(1), 77(2), 77(4)
High Courts09 Aug 1984
M.A. Pal Mohammed and Others Vs R.K. Sadarangani and Others
Madras High Court · AIR 1985 Mad 23
Criminal Procedure Code, 1973 (CrPC) — Section 133Easements Act, 1882 — Section 28Madras City Municipal Corporation Act, 1919 — Section 2(20), 2(26), 223(5)