High Courts08 Feb 2008Allowed
P. Appasamy Vs Samy Lourde Joseph and Oumadevi
Madras High Court · (2008) 3 MLJ 367
Contract Act, 1872 — Section 230
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 100 of 116
High Courts08 Feb 2008Dismissed
Ranganathan Vs The Co-operative Sub-Registrar/Sale Officer Nellikuppam Building House Building Society Ltd., The Secretary Nellikuppam Building House Building Society Ltd. and The Deputy Registrar (Housing) Arbitrator
Madras High Court · (2008) 3 MLJ 137
High Courts08 Feb 2008Allowed
A. Thangapandi Vs M. Sivabalan and Others
Madras High Court · (2008) 3 MLJ 155 : (2008) WritLR 310
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts08 Feb 2008Dismissed
M. Ratnavel Vs The Managing Director, Tamil Nadu Housing Board
Madras High Court · (2008) 02 MAD CK 0058
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 9Tamil Nadu State Housing Board Service Regulations, 1969 — Regulation 37
High Courts08 Feb 2008Allowed
P.V. Arumugam Vs Gurusamy and Others
Madras High Court · (2008) 4 BC 237
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts08 Feb 2008Allowed
Special Grade Town Panchayat, Valliyoor Vs Arasi
Madras High Court · (2009) 2 LW 887
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 9Specific Relief Act, 1963 — Section 34
High Courts07 Feb 2008
United India Insurance Company Limited Vs T. Muthulakshmi and T.R. Shanmugam
Madras High Court · (2008) 02 MAD CK 0253
High Courts07 Feb 2008Dismissed
T. Jayanandan Vs The State of Tamil Nadu
Madras High Court · (2008) 02 MAD CK 0252
Constitution of India, 1950 — Article 226, 300ATamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 5A, 6, 8Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 5(1)
High Courts07 Feb 2008
Vijayakumar and New India Assurance Company Limited Vs Venkatapathy
Madras High Court · (2008) 02 MAD CK 0251
Motor Vehicles Act, 1988 — Section 168
High Courts07 Feb 2008Dismissed
Emirates Finance (P) Ltd. Vs V. Harikrishnan
Madras High Court · (2008) 02 MAD CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Feb 2008Dismissed
Commissioner of Customs (Exports) Vs Choice International
Madras High Court · (2008) 128 ECC 31 : (2008) 154 ECR 31 : (2008) 228 ELT 190
Customs Act, 1962 — Section 129B, 129E, 18(1), 18(2)
High Courts07 Feb 2008
N. Srinivasan Vs The Govt. of Tamilnadu and Others
Madras High Court · (2008) 02 MAD CK 0226
High Courts07 Feb 2008Dismissed
Dr. N. Iyyanar Vs The Secretary to Government, Health and Family Welfare Department and Others
Madras High Court · (2008) 3 MLJ 415
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 31, 35, 9
High Courts07 Feb 2008
S. Venkateswaran and Others Vs Jayasuriya Teachers Education and Training College, The Director of Teacher Education, Research and Training, The Director of Government Examination and The Regional Director, National Council for Teacher Education Jeyasuriya College of Education Vs The Member Secretary, National Council for Teacher Education (NCTE), The Regional Director, National Council for Teacher Education, Southern Regional Committee and The Director of Teacher Education
Madras High Court · (2008) 02 MAD CK 0213
High Courts07 Feb 2008
Mrs. S. Clara Vs State of Tamil Nadu and Another
Madras High Court · (2008) CriLJ 2477
Criminal Procedure Code, 1973 (CrPC) — Section 188
High Courts07 Feb 2008
ICICI Bank Ltd. Vs Official Liquidator
Madras High Court · (2008) 142 CompCas 1 : (2009) 89 SCL 147
High Courts07 Feb 2008Dismissed
E. Saraswathi Vs The Commissioner, Corporation of Chennai, The Zonal Officer and The Assistant Commissioner (Works), Corporation of Chennai
Madras High Court · (2008) 02 MAD CK 0132
Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20
High Courts07 Feb 2008Dismissed
Commissioner of Central Excise Vs Customs, Excise and Gold (Control) Appellate Tribunal and Mettur Spinning Mills Ltd.
Madras High Court · (2008) 02 MAD CK 0124
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 2, 35H(I)
High Courts07 Feb 2008Dismissed
Ambedkar Vs The State
Madras High Court · (2008) 02 MAD CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(2), 498A
High Courts07 Feb 2008Allowed
S. Saraswathi and Others Vs The State Government of Tamil Nadu
Madras High Court · (2008) 3 MLJ 200
Constitution of India, 1950 — Article 254, 254(1), 254(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 7Land Acquisition Act, 1894 — Section 10, 11, 4, 4(1), 4(1A)