High Courts29 Jan 2008Dismissed
Keyaram Hotels (P) Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2008) 215 CTR 456 : (2008) 300 ITR 118
Income Tax Act, 1961 — Section 22
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 105 of 116
High Courts29 Jan 2008
Ganga Foundry Vs Ganga Engineering Works, V.P. Gangaswamy and G. Dhanapal
Madras High Court · (2008) 01 MAD CK 0192
Trade and Merchandise Marks Act, 1958 — Section 12, 2(1), 4(2)Trade Marks Act, 1999 — Section 29(2)
High Courts29 Jan 2008
Sholinganallur Kumaran Nagar Pakuthi Vaal Makkal Nala Munnetra Sangam Vs State of Tamil Nadu and Haaciendaa Infotech and Realtors (P) Ltd. Gandhi Nagar Residence Welfare Assocation Vs The District Collector and Others Haaciendaa Infotech and Realtors (P) Ltd. Vs S. Aathikeshaiah, Secretary to Government, Revenue Department, Secretariat, Rameshram Mishra, Special Commissioner and Commissioner for Land Acquisition and Pradeep Yadav, The District Collector
Madras High Court · (2008) 3 MLJ 141
Constitution of India, 1950 — Article 21, 48A, 51(A)(G)Societies Registration Act, 1860 — Section 5, 6, 7
High Courts29 Jan 2008Dismissed
Canara Bank Vs The Presiding Officer, Industrial Tribunal and N. Krishnamoorthy
Madras High Court · (2008) 2 MLJ 414
High Courts29 Jan 2008Dismissed
The Union of India (UOI) and Others Vs V. Suresh Babu and Mrs. R. Chitra
Madras High Court · (2008) 01 MAD CK 0148
Transfer Guidelines Rules, 2004 — Rule 18, 6, 6(B)Transfer Guidelines Rules, 2006 — Rule 7(3)
High Courts29 Jan 2008Allowed
D. Padmini Vs The Registrar General, High Court
Madras High Court · (2008) 3 MLJ 241
Constitution of India, 1950 — Article 229, 229(1), 229(2)Tamil Nadu Pension Rules, 1978 — Rule 21, 23, 5
High Courts29 Jan 2008
Indira Iron and Steel Works and Others Vs Age Impex International Inc. and Others
Madras High Court · (2008) 4 BC 12
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 2
High Courts29 Jan 2008
M. Periyakaruppan and K. Suppiah Vs Nachiyappan and Palaniyappan
Madras High Court · (2008) 01 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Registration Act, 1908 — Section 17(1)(b)Stamp Act, 1899 — Section 33(1), 35, 38(2)
High Courts28 Jan 2008Allowed
P. Ravichandran Vs Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2008) 01 MAD CK 0232
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)
High Courts28 Jan 2008Dismissed
Palanisamy and Another Vs Milka Nutrients P. Ltd. and Others
Madras High Court · (2008) 144 CompCas 619 : (2008) 6 MLJ 1081
Companies Act, 1956 — Section 10F, 397, 398, 403
High Courts28 Jan 2008
Superintending Engineer Vs Murali Raja
Madras High Court · (2008) 5 MLJ 1337
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts28 Jan 2008Dismissed
T.S.T. Kaznavi Vs Tamil Nadu Electricity Board
Madras High Court · (2008) 2 MLJ 703
Electricity (Supply) Act, 1948 — Section 42, 51Electricity Act, 1910 — Section 12, 13, 14, 15, 16Electricity Act, 2003 — Section 164, 173, 174, 175, 185
High Courts28 Jan 2008
United India Insurance Co. Ltd. Vs V. Rajavelu and G. Chandra Sekar
Madras High Court · (2008) 01 MAD CK 0170
Motor Vehicles Act, 1988 — Section 166, 168
High Courts28 Jan 2008Allowed
P. Sivachandran Vs M.P. Purushotham
Madras High Court · (2008) 5 CTC 409 : (2008) 2 MLJ 427
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 11(4), 23(4), 25
High Courts28 Jan 2008Dismissed
R. Ramachandran Vs State of Tamil Nadu
Madras High Court · (2008) 01 MAD CK 0044
Central Motor Vehicles Rules, 1989 — Rule 47, 47(1)Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 44
High Courts28 Jan 2008
R.V.S. College of Pharmaceutical Sciences Vs The Tamilnadu Dr. M.G.R. Medical University
Madras High Court · (2008) 01 MAD CK 0037
High Courts28 Jan 2008Dismissed
Nadadur Varadhan Vs Deputy Director of Enforcement, Enforcement Directorate, Government of India, Director of Enforcement, Enforcement Directorate, Government of India, The Reserve Bank of India and The Manager, State Bank of India, NRI Branch
Madras High Court · (2008) 2 CTC 198 : (2008) 4 MLJ 738
Constitution of India, 1950 — Article 14, 19(1)Foreign Exchange Regulation Act, 1947 — Section 20(3)Foreign Exchange Regulation Act, 1973 — Section 38, 50, 51, 53, 6(4)
High Courts28 Jan 2008
Superintending Engineer, Virudhunagar Electricity Distribution Circle, Tamil Nadu Electricity Board Vs Murali Raji
Madras High Court · (2008) 5 MLJ 1337
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts25 Jan 2008Allowed
Ganapathy Thevar Vs Shanmuga Thevar
Madras High Court · (2008) 6 MhLj 220
Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118, 20