COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 101 of 116

High Courts07 Feb 2008Dismissed

Manivannan and S. Krishnamoorthy Vs P.R. Adhikesavan

Madras High Court · (2008) 02 MAD CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 218, 220, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 410, 411, 414, 415, 420

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High Courts07 Feb 2008Dismissed

C. Gopal and Others Vs Tamil Nadu Co-operative State Agriculture and Rural Development Bank Ltd.

Madras High Court · (2008) 02 MAD CK 0081

Constitution of India, 1950 — Article 12Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 180Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149, 150, 151, 151[4)

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High Courts07 Feb 2008Dismissed

Asmath Bee, Halima Bee, Khamrun and Padma Bai Vs State of Tamil Nadu

Madras High Court · (2008) 02 MAD CK 0080

Land Acquisition Act, 1894 — Section 18, 18(2)

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High Courts06 Feb 2008Allowed

P. Benedict Fernandez Vs Rajiv Bhatia, Proprietor

Madras High Court · (2008) 02 MAD CK 0249

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 313(1), 357(3), 357(4)Negotiable Instruments Act, 1881 (NI) — Section 118A, 138, 139

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High Courts06 Feb 2008Dismissed

M.R. Balaji and V. Srikumar Vs The State of Tamil Nadu Secretary to Government, Home Department, The Director General of Police and The Director General of Police Chairman, T.N. Uniformed Services Recruitment Board

Madras High Court · (2008) 02 MAD CK 0236

Constitution of India, 1950 — Article 14, 16, 309Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 14

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High Courts06 Feb 2008Allowed

The Chief Electrical Inspector to Government (Incharge) Vs T. Murugesan, M.S. Jayagopal and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 02 MAD CK 0222

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High Courts06 Feb 2008Dismissed

Sekar and Others Vs State

Madras High Court · (2008) 02 MAD CK 0214

Penal Code, 1860 (IPC) — Section 109, 366, 376

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High Courts06 Feb 2008

B. Jagadeesh Vs The Union Bank of India

Madras High Court · (2008) 02 MAD CK 0200

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 31

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High Courts06 Feb 2008Allowed