High Courts25 Jan 2008Dismissed
Commissioner of Customs Vs Aristo Spinners Pvt. Ltd.
Madras High Court · (2008) 129 ECC 127 : (2008) 155 ECR 127
Customs Act, 1962 — Section 130, 27, 27(1)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 106 of 116
High Courts25 Jan 2008Allowed
Leelammal Dependent Mother of Ex. GS 175646H DVRMT Late K. Bhaskar Vs Union of India (UOI)
Madras High Court · (2008) 01 MAD CK 0201
Central Civil Services (Pension) Rules, 1972 — Rule 54Constitution of India, 1950 — Article 14
High Courts25 Jan 2008Dismissed
Commissioner of Customs Vs Virudhunagar Textile Mills Ltd.
Madras High Court · (2008) 128 ECC 91 : (2008) 154 ECR 91 : (2008) 230 ELT 411
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 11A, 11B, 128, 128A, 129
High Courts25 Jan 2008Allowed
P.K. Duraisami Vs Commissioner, H.R. and C.E., Admn., Department and Deputy Commissioner, H.R. and C.E., Admn., Department
Madras High Court · (2008) 1 LW 945 : (2008) 2 MLJ 829
Madras Hindu Religious Endowments Act, 1926 — Section 9(5)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 45(1), 6(11), 63, 69(1), 70(1)
High Courts25 Jan 2008
H.N. Umashankar Vs State Bank of Mysore
Madras High Court · (2008) 2 MLJ 803
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18Debts Recovery Tribunal Act, 1993 — Section 19(25), 20, 21
High Courts25 Jan 2008Dismissed
J. Selvaretnam Vs The Additional Commissioner of Industries Commerce/The Registrar, Directorate of Industries and Commerce, The Special Officer, Tamil Nadu Industrial Co-operative Bank Ltd. and P. Subramanian, Assistant Director, (Industrial Co-operatives)/Official Liquidator/Inspection Officer under Section 82 of TNCS Act
Madras High Court · (2008) 01 MAD CK 0031
High Courts25 Jan 2008Allowed
Dharmalingam Vs Special Tahsildar (Land Acquisition)
Madras High Court · (2008) 01 MAD CK 0010
Land Acquisition Act, 1894 — Section 18, 23, 4(1)
High Courts24 Jan 2008
The Managing Director, Tamil Nadu State Transport Corporation (Division-2) Ltd. Vs J. Senthil Kumar
Madras High Court · (2008) 01 MAD CK 0254
High Courts24 Jan 2008Dismissed
S.R. Mahesh Kumar Vs K.R. Krishnamoorthy
Madras High Court · (2008) 4 BC 467
Criminal Procedure Code, 1973 (CrPC) — Section 468Negotiable Instruments Act, 1881 (NI) — Section 136, 138, 142
High Courts24 Jan 2008Dismissed
M. Kandasamy Vs The District Collector, The Tahsildar and Murugan
Madras High Court · (2008) 01 MAD CK 0177
High Courts24 Jan 2008Dismissed
A. Ramaswamy Vs The Revenue Divisional Officer, The Revenue Divisional Officer and The Tahsildar
Madras High Court · (2008) 01 MAD CK 0173
High Courts24 Jan 2008
Mr. Sha Ukchand, Mrs. Shanthi Devi and U. Ashok Kumar Vs Mr. Yogesh
Madras High Court · (2008) 01 MAD CK 0162
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts24 Jan 2008
R. Rajendran Vs M. Jagir Hussain and National Insurance Company Ltd. National Insurance Co. Ltd. Vs Rajendran and Zakir Hussain
Madras High Court · (2008) 01 MAD CK 0160
High Courts24 Jan 2008
Shembayee Ammal Vs The Assistant Commissioner, HR and CE Admn. Department and The Executive Officer A/m. Koodal Azhagar Temple
Madras High Court · (2008) 01 MAD CK 0156
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 63, 64(1)
High Courts24 Jan 2008Allowed
Kamsan, Sekar and Gobi Vs State
Madras High Court · (2008) 01 MAD CK 0155
Penal Code, 1860 (IPC) — Section 120(B), 302, 307
High Courts24 Jan 2008Dismissed
A.C. Sekar Vs The Deputy Registrar of Co-operative Societies, The Special Officer, H.H. 517 Vettavalam Primary Agricultural Co-op Bank and G. Azhagammal
Madras High Court · AIR 2008 Mad 224 : (2008) 1 CTC 838 : (2008) 2 MLJ 733
Right to Information Act, 2005 — Section 11(3), 18(3), 19, 19(3), 8(1)
High Courts24 Jan 2008
Ketan A. Shah Vs Devendrakumar Hiralal Veecumesee and Others Deepak Biharilal Adalja and Others Vs Devendrakumar Hiralal Veecumesee and Others
Madras High Court · (2008) 1 LW 1012 : (2008) 2 MLJ 617
High Courts24 Jan 2008
Radhabai Vs Arunagiri, Muthulakshmi, The Manager, UCO, Main Officer (Near Government Hospital) and The Director of Industrial Department
Madras High Court · (2008) 1 LW 950 : (2008) 2 MLJ 880
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 10, 11, 16, 17, 18Evidence Act, 1872 — Section 101, 102, 103, 104, 111
High Courts24 Jan 2008
H. Ummal Farook Vs Dr. M. Rajaram, I.A.S., The Managing Director, Tamil Nadu Housing Board and K. Jayachandiran, The Executive Engineer
Madras High Court · (2008) 01 MAD CK 0143
High Courts24 Jan 2008Dismissed
Dr. P. Elangovan Vs The Commissioner and Secretary, Health and Family Welfare Department, The Director of Medical and Rural Health Services, Teynampet and The Director of Public Health and Preventive, Medicine
Madras High Court · (2008) 4 MhLj 670 : (2008) 4 MLJ 670
Constitution of India, 1950 — Article 226Tamil Nadu Government Servants (Disciplinary and Appeals) Rules — Rule 17, 17(b)Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 8