CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 110 of 116

High Courts11 Jan 2008Dismissed

S.S. Sree Amman Investments Vs S.M. Subbiah

Madras High Court · (2008) 01 MAD CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 465, 471
Read judgment
High Courts11 Jan 2008Allowed

Ebenezer Teacher Training Institute for Women Vs The State of Tamil Nadu

Madras High Court · (2008) 2 MLJ 623 : (2008) WritLR 369

Constitution of India, 1950 — Article 15, 19(6), 30(1), 31BTamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services Under the State) Act, 1993 — Section 3(2)
Read judgment
High Courts10 Jan 2008Allowed

Dynasty Developers Private Limited Vs Jumbo World Holdings Limited, A company incorporated and existing in accordance with the laws of British Virgin Islands, Dandvati Investments and Trading Company Pvt. Ltd., A Company incorporated and existing in accordance with the laws of India, Jerom Trading and Investment Limited, A company incorporated and existing in accordance with the laws of India and Gordon Woodrroffe Limited, Now known as GWL Properties Limited, A Company incorporated and existing in accordance with the laws of India

Madras High Court · AIR 2008 Mad 119 : (2008) 2 ARBLR 249 : (2008) 1 CTC 580 : (2008) 1 LW 557 : (2008) 2 MLJ 1

Arbitration Act, 1940 — Section 2, 20, 20(2), 3, 31Arbitration and Conciliation Act, 1996 — Section 2(1), 42, 47, 9Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 120, 16, 17, 18
Read judgment