High Courts15 Dec 2008Dismissed
V. Baskaran Vs Kannika Devi
Madras High Court · (2009) 2 LW 920
Family Courts Act, 1984 — Section 19, 7(1), 8Hindu Marriage Act, 1955 — Section 13(1), 9
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 10 of 116
High Courts15 Dec 2008Dismissed
The Management, Metropolitan Transport Corporation, (Division I) Ltd. Vs A. Panneer Selvam and The Presiding Officer, Labour Court
Madras High Court · (2008) 12 MAD CK 0193
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 2(OO), 25(F)
High Courts15 Dec 2008
R. Kasi Vs The Joint Director of School Education (Secondary), The Chief Educational Officer, The District Educational Officer and The School Committee
Madras High Court · (2008) 12 MAD CK 0153
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(1), 23
High Courts15 Dec 2008
Rita Enterprises Vs The Sales Tax Officer and The Deputy Commercial Tax Officer
Madras High Court · (2008) 12 MAD CK 0094
Constitution of India, 1950 — Article 226
High Courts15 Dec 2008
Jai Bhawani Steel Enterprises Ltd. Vs Commissioner of Customs (Appeals) and Deputy Commissioner of Customs
Madras High Court · (2008) 12 MAD CK 0092
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128, 129E, 28(1), 28(2), 28AB
High Courts15 Dec 2008Allowed
Azeez Vs Achiammal and Others
Madras High Court · (2008) 12 MAD CK 0063
Central Motor Vehicles Rules, 1989 — Rule 55, 81Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 147, 157, 29A, 31, 50
High Courts15 Dec 2008Dismissed
V. Ravichandran and Others Vs The Management M.R.F. Limited and The Presiding Officer, Labour Court
Madras High Court · (2009) 3 MLJ 241
Apprentices Act, 1961 — Section 2Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(1), 2(A), 25F, 25N
High Courts15 Dec 2008Dismissed
Chandra and Another Vs Venkatesan
Madras High Court · (2009) 2 CTC 160
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts12 Dec 2008Allowed
N.B. Raju and Others Vs N.M. Halan
Madras High Court · (2008) 12 MAD CK 0349
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Dec 2008Dismissed
Malini Srinivasan Vs Canara Bank, Asset Recovery Management Branch and The Debt Recovery Appellate Tribunal
Madras High Court · AIR 2009 Mad 94 : (2009) 2 LW 785
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 21
High Courts12 Dec 2008
Tamil Nadu Panchayat Overhead Tank Operators and Sweepers State Union Vs The Govt. of Tamil Nadu
Madras High Court · (2008) 12 MAD CK 0322
High Courts12 Dec 2008Dismissed
R. Ravindran Vs The State of Tamil Nadu and The High Court of Madras
Madras High Court · (2008) 12 MAD CK 0288
High Courts12 Dec 2008
Paramasivam and Kamuthai Vs State
Madras High Court · (2008) 12 MAD CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(1), 326, 34
High Courts12 Dec 2008
SP. Regunathan Ambalam Vs Periakarupan Ambalam and Others
Madras High Court · (2008) 12 MAD CK 0272
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Court Fees and Suits Valuation Act, 1955 — Section 25, 37(2), 40
High Courts12 Dec 2008Dismissed
Murugesan and Others Vs State
Madras High Court · (2008) 12 MAD CK 0269
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts12 Dec 2008
A. Gurunathan @ Sivaji Vs J. Muthulakshmi, J. Vijayakumar, Kumudhavalli Manoharan and Geethanjali Sankar
Madras High Court · (2009) 3 MLJ 760
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6
High Courts12 Dec 2008Allowed
P. Subramanian Vs The Commissioner, Tiruchirapalli City Corporation
Madras High Court · (2008) 12 MAD CK 0217
High Courts12 Dec 2008
Jerald Ravi Vs The Additional Assistant Elementary Educational Officer, CKRC Middle School and The District Educational Officer
Madras High Court · (2008) 12 MAD CK 0216
Constitution of India, 1950 — Article 226
High Courts12 Dec 2008
Dr. S. Rajesh Vs The State of Tamil Nadu and Others
Madras High Court · (2009) 1 MLJ 1103 : (2009) WritLR 223
Constitution of India, 1950 — Article 16, 226Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 4, 48, 5
High Courts12 Dec 2008Dismissed
Selvam and Others Vs The State
Madras High Court · (2008) 12 MAD CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302