High Courts12 Dec 2008Allowed
K. Krishnasamy and K. Arumugam Vs Smt. Chinnammal and Haridass @ Andi
Madras High Court · (2008) 12 MAD CK 0135
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 11 of 116
High Courts12 Dec 2008Dismissed
The Managing Director, Tamil Nadu State Transport Corporation, (Salem Division II) Ltd. Vs M. Murugayan and The Presiding Officer, Labour Court
Madras High Court · (2008) 12 MAD CK 0118
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 18(1), 2(A)(2)
High Courts12 Dec 2008
Arumugam and Sakthi @ Sakthivel Vs State
Madras High Court · (2008) 12 MAD CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 147, 148, 302, 34
High Courts12 Dec 2008
The Managing Director, Tamil Nadu State Transport Corporation (Madurai Division-1) Vs Lakshmi and Balakrishnan
Madras High Court · (2008) 12 MAD CK 0076
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts12 Dec 2008
K. Nalliannan and National Insurance Co. Ltd. Divisional Office Vs Saraswathi and Others
Madras High Court · (2008) 12 MAD CK 0065
High Courts12 Dec 2008Allowed
K. Ambalanatha Doss Vs The Special Officer, Kanyakumari District Central Co-operative Bank and The Assistant Commissioner of Labour
Madras High Court · (2009) 3 MLJ 1360
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 14
High Courts12 Dec 2008Dismissed
J. Anvar Sathath Vs The Tamil Nadu Public Service Commission
Madras High Court · (2008) 12 MAD CK 0056
Constitution of India, 1950 — Article 226Tamil Nadu Public Service Commission Procedure Rules, 1996 — Rule 28, 5
High Courts12 Dec 2008
Anna Mathew and Others Vs N. Kannadasan Presiding Officer, Tamil Nadu State Consumer Disputes Redressal Commission, The Government of Tamil Nadu, The Union of India (UOI) and The Registrar General R. Jaikumar and Others Vs High Court of Judicature at Madras and N. Kannadasan Presiding Officer, Tamil Nadu State Consumer Disputes Redressal Commission Ajoy Khose, M. Muthupandian, R. Kamatchi Sundaresan and V. Porkodi Vs N. Kannadasan Presiding Officer, Tamil Nadu State Consumer Disputes Redressal Commission and Others
Madras High Court · (2009) 1 LW 87
Advocates Act, 1961 — Section 49(1)Bar Council of India Rules, 1975 — Rule 10(1), 7Constitution of India, 1950 — Article 124, 124(4), 132(1), 133(1), 134A
High Courts12 Dec 2008
Tamil Nadu Small Industries Corporation Limited Vs Indian Bank
Madras High Court · (2008) 12 MAD CK 0045
High Courts12 Dec 2008Dismissed
The Managing Director, Tamil Nadu State Transport Corporation, (Salem Division II) Ltd. Vs Manickam and The Presiding Officer, Labour Court
Madras High Court · (2008) 12 MAD CK 0041
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts12 Dec 2008Dismissed
Rajeswari Puthaga Nilayam Vs The Government of Tamil Nadu
Madras High Court · (2008) 12 MAD CK 0037
Constitution of India, 1950 — Article 14, 19(1), 21
High Courts12 Dec 2008
Divisional Manager, United India Insurance Co. Ltd. Vs Mariammal, Rasupillai and The Correspondent, Nehru Matriculation School
Madras High Court · (2008) 12 MAD CK 0024
High Courts11 Dec 2008
Concept and Devices Vs State of Tamil Nadu
Madras High Court · (2010) 29 VST 41
Tamil Nadu Sales Tax Appellate Tribunal Regulations, 1959 — Regulation 12
High Courts11 Dec 2008Dismissed
M. Masood Khan Vs Sherin Jahan
Madras High Court · (2008) 12 MAD CK 0283
Guardians and Wards Act, 1890 — Section 12
High Courts11 Dec 2008
National Insurance Company Ltd. Vs Murugan and Muralikrishna
Madras High Court · (2008) 12 MAD CK 0260
High Courts11 Dec 2008
A. Balaraman, B. Thara, B. Manikandan and B. Meenakshi Vs The Deputy Registrar of Co-operative Societies, B. Ramesh and V.C. 96, Cheyyar Division Revenue and Rural Development Department Employees' Co-operative Thrift and Credit Society Ltd.
Madras High Court · (2009) 1 LW 681 : (2009) 3 MLJ 1032
High Courts11 Dec 2008Dismissed
K.R. Palaniswami Vs The Co-operative Societies Special Tribunal (The Principal District Judge), The Deputy Registrar of Co-operative Societies, The Special Officer, Hills Living People, 'Lamp' Co-operative Society and A. Balasubramaniam
Madras High Court · (2008) 12 MAD CK 0243
High Courts11 Dec 2008Allowed
Senaithalaivar Mahajana Sangam Charitable Trust and Another Vs A.K. Loganathan
Madras High Court · (2009) 3 CTC 264
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1, Order 6 Rule 2, Order 6 Rule 4
High Courts11 Dec 2008
Dr. Chinnaraj Joseph Jaikumar Vs The Director of Collegiate Education and Others The Governing Council of American College Vs The Director of Collegiate Education, The Joint Director of Collegiate Education and Dr. Chinnaraj Joseph Jaikumar The Governing Council of American College Vs The Director of Collegiate Education, The Joint Director of Collegiate Education, The Bishop and Chairman, The Governing Council of American College and Dr. Chinnaraj Joseph Jaikumar
Madras High Court · (2008) 12 MAD CK 0162
Constitution of India, 1950 — Article 12, 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 145Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11, 12, 18(2), 19, 19
High Courts11 Dec 2008Dismissed
R. Indira Vs S. Sathish Kumar
Madras High Court · (2008) 12 MAD CK 0147