Madras High Court Judgments 2008

High Courts30 Dec 2008Dismissed

GK Harihara Rajan Vs Neethi Devi, Lillian James and Robert James

Madras High Court · (2008) 12 MAD CK 0151

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 147, 227Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 5, 6, 7

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High Courts23 Dec 2008

Branch Manager, United India Insurance Co. Ltd. Vs Nagammal, Unnamalai and V.B. Krishnan

Madras High Court · (2009) ACJ 865 : (2009) 1 CTC 1 : (2009) 1 LW 702 : (2009) 2 MLJ 853 : (2009) 2 RCR(Civil) 36

Constitution of India, 1950 — Article 136, 142Motor Vehicles (Amendment) Act, 1994 — Section 46Motor Vehicles Act, 1939 — Section 110A, 95, 95(1), 96(4), 96(5)

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High Courts23 Dec 2008Allowed

P. Subburaj Vs State, Inspector of Police, C.B.I

Madras High Court · (2009) 1 LW(Cri) 117

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 21, 4, 4(1), 5(1), 5(2)

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High Courts23 Dec 2008Allowed

S.A. Manikandaraja Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 12 MAD CK 0312

Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 13, 39, 39(1), 39(6), 40Tamil Nadu Panchayats Act, 1994 — Section 125

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High Courts23 Dec 2008Allowed

S. Lakshmanan Vs L. Mahalakshmi and Subbaiah and L. Sivaram rep by his mother and guardian 1st respondent Mrs. L. Mahalakshmi

Madras High Court · (2009) 2 LW 911

Civil Procedure Code, 1908 (CPC) — Section 141, 24Hindu Marriage Act, 1955 — Section 9

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High Courts23 Dec 2008

Madras Corporation Staff Co-op. Stores Limited Vs Commercial Tax Officer and Another

Madras High Court · (2010) 28 VST 400

Constitution of India, 1950 — Article 12Tamil Nadu General Sales Tax Act, 1959 — Section 17

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High Courts23 Dec 2008

Ruby Chlorates Pvt. Ltd. Vs The Secretary to Government, Energy Department, The Chairman, Tamilnadu Electricity Board, The Chief Engineer, Tamilnadu Electricity Board, Distribution and The Superintending Engineer, Tamilnadu Electricity Board

Madras High Court · (2008) 12 MAD CK 0298

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High Courts23 Dec 2008

K. Karuppasamy Vs The State Chief Information Commissioner, Tamil Nadu Information Commission, The Public Information Officer-cum-Assistant, Director of Panchayats, Rural Development Department and The Assistant Public Information Officer-cum-Deputy Block Development Officer, Kayathar Panchayat Union

Madras High Court · (2008) 12 MAD CK 0297

Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 20, 7

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High Courts23 Dec 2008

A. Jayaraman, P. Vijayakumar and V. Periyasamy Vs The Commissioner, Thottiyam Panchayat Union

Madras High Court · (2008) 12 MAD CK 0296

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High Courts23 Dec 2008Dismissed

Sudalaikannu Vs The Secretary, Municipal Administration and Water Supply Department and Others

Madras High Court · (2008) 12 MAD CK 0286

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High Courts23 Dec 2008Allowed

M. Kumar Vs S. Subbiah Kone and Shiek Mohammad

Madras High Court · (2009) 2 LW 398

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts23 Dec 2008

The United India Insurance Co. Ltd. Vs Kusalakumari @ Kusuma, Padmavathi, Vijayashanthi and Sri Sankara Vidyalaya

Madras High Court · (2008) 12 MAD CK 0259

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High Courts23 Dec 2008

Anthoniraj Vs The Superintendent of Police, The Deputy Superintendent of Police and The Inspector of Police

Madras High Court · (2008) 12 MAD CK 0209

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 294, 341, 506

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High Courts23 Dec 2008

A.Vellaichamy Vs The District Collector, The District Revenue Officer and The Tahsildar

Madras High Court · (2008) 12 MAD CK 0208

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High Courts23 Dec 2008

Arumugam Vs The Superintendent of Police and The Inspector of Police

Madras High Court · (2008) 12 MAD CK 0207

Penal Code, 1860 (IPC) — Section 307, 323, 324, 341, 342Police Standing Order — Section 748(2)

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High Courts23 Dec 2008Dismissed

Vembaiyan Vs Sakthivel

Madras High Court · (2008) 12 MAD CK 0179

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High Courts23 Dec 2008

K.T. Sundaram Vs T. Soundaiya, The District Collector

Madras High Court · (2008) 12 MAD CK 0178

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High Courts23 Dec 2008Allowed

Selvaraj Vs The District Magistrate and District Collector and The State of Tamilnadu

Madras High Court · (2008) 12 MAD CK 0174

Penal Code, 1860 (IPC) — Section 302, 379, 380, 395, 396

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High Courts23 Dec 2008Dismissed

M. Penchalaiah Vs Union of India (UOI) and The Central Administrative Tribunal

Madras High Court · (2008) 12 MAD CK 0146

Constitution of India, 1950 — Article 21

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High Courts23 Dec 2008Allowed

V. Elumalai Naicker Vs The Government of Tamil Nadu

Madras High Court · (2009) WritLR 451

Constitution of India, 1950 — Article 226Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10(1), 11(1), 11(3), 11(5), 11(6)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3(1), 4

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Madras High Court judgments, 2008