COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 104 of 116

High Courts31 Jan 2008Dismissed

Balaji Diesel, Sales Mart Vs Dalton Ceramic Industries

Madras High Court · (2008) 01 MAD CK 0216

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

High Courts31 Jan 2008

Bank of India Vs B. Sundari and Another

Madras High Court · (2008) 4 BC 309

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 34

High Courts31 Jan 2008

Dr. Radhakrishnan Teacher Training Institute Vs The Director of Teacher Education Research and Training and Others Dr. Radhakrishnan Teacher Training Institute Vs Dr. Radhakrishnan Teacher Training Institute and Others

Madras High Court · (2008) 01 MAD CK 0186

High Courts31 Jan 2008

James Fredrick and Another Vs Coromandel, Indag Products India Ltd. and Others

Madras High Court · (2008) 141 CompCas 911 : (2008) 85 SCL 351

High Courts31 Jan 2008Allowed

V. Murugan Vs The Commissioner, Madurai Corporation

Madras High Court · (2008) 01 MAD CK 0005

Constitution of India, 1950 — Article 310Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Fundamental Rules — Rule 56(1), 56(3)

High Courts30 Jan 2008Dismissed

S. Thomas and Manali Petrochemicals Ltd. Technical Employees' Union Vs The State of Tamil Nadu and The Management of Manali Petrochemicals Ltd.

Madras High Court · (2008) 01 MAD CK 0248

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 2, 7

High Courts30 Jan 2008Allowed

Shanthi Vs The District Collector and Inspector of Panchayat, Dindigul District, The Block Development Officer (Village Panchayat), Dindigul Panchayat Union, Dindigul and M. Raja, Panchayat President (Temporary) Seelapadi Panchayat, Dindigul District

Madras High Court · (2008) 01 MAD CK 0233

High Courts30 Jan 2008

Sri Mappillai Vinayakar Cine Complex Vs Commercial Tax Officer

Madras High Court · (2008) 146 CompCas 110 : (2010) 97 SCL 252 : (2008) 14 VST 459 : (2008) WritLR 223

Revenue Recovery Act, 1864 — Section 27Tamil Nadu General Sales Tax Act, 1959 — Section 25, 26Tamil Nadu General Sales Tax Rules, 1959 — Rule 40

High Courts30 Jan 2008

Palani Andavar Cotton and Synthetic Spinners Ltd. Vs Solyraj and Others

Madras High Court · (2008) 144 CompCas 600 : (2008) 2 LLJ 887

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25N, 9ASick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25

High Courts30 Jan 2008

Union of India (UOI) Vs V. Kennedy R. Chithra and V. Kathiravan Vs Union of India (UOI) Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench

Madras High Court · (2008) 01 MAD CK 0212

Central Civil Services (Temporary Service) Rules, 1965 — Rule 10(5), 2, 5, 5(1)Constitution of India, 1950 — Article 311(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts30 Jan 2008Allowed

Venkammal (Died), M. Guruvenkata Ramaniya, N. Rajalakshmi and N. Vilvarani Vs The Special Tahsildar, A.D.W.

Madras High Court · (2008) 01 MAD CK 0196

Land Acquisition Act, 1894 — Section 18, 23, 4(1)

High Courts30 Jan 2008Dismissed

The Managing Director, Tamilnadu State Transport Corporation Ltd. Vs Thirumalai rep. by his father and guardian Vijayaraj

Madras High Court · (2008) 01 MAD CK 0195

High Courts30 Jan 2008Dismissed

Parimala @ Parimala Gandhi and Sethuraman Vs State

Madras High Court · (2008) 01 MAD CK 0189

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32

High Courts30 Jan 2008Dismissed

V. Purushothaman (Deceased) (P. Lakshmi, P. Murugesan, P. Hemavathi and P. Basu) Vs Kuppusamy

Madras High Court · (2008) 01 MAD CK 0188

Limitation Act, 1963 — Article 54

High Courts30 Jan 2008Allowed

A. Abida Banu Vs A. Mohammed Sanalluah

Madras High Court · (2008) 01 MAD CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts30 Jan 2008Dismissed

Pichaipillai and Soundararajan Vs The State by The Inspector of Police

Madras High Court · (2008) 01 MAD CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324

High Courts30 Jan 2008Dismissed

Commissioner of Income Tax Vs Southern Group Industries Ltd.

Madras High Court · (2008) 300 ITR 113

Income Tax Act, 1961 — Section 43B, 80IA

High Courts30 Jan 2008Allowed

Ravi Enterprises and Others Vs Indian Bank and Others

Madras High Court · (2008) 3 BC 67

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

High Courts29 Jan 2008Dismissed

The Chief Postmaster General, The Postmaster General, Central Region and The Superintendent of Posts, Nagapattinam Division Vs The Registrar, Central Administrative Tribunal, Madras Bench, K. Jothi and S. Radha

Madras High Court · (2008) 01 MAD CK 0199

High Courts29 Jan 2008Dismissed

R. Bharathiammal and B. Vijayakumar Vs Union of India (UOI)

Madras High Court · (2008) 01 MAD CK 0198

Constitution of India, 1950 — Article 14, 16