High Courts09 Jan 2008
New India Insurance Co. Ltd. Vs Santhamani and Others
Madras High Court · (2008) 01 MAD CK 0242
Motor Vehicles Act, 1988 — Section 10, 10(2), 149(1), 149(2), 149(4)Penal Code, 1860 (IPC) — Section 279, 337
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 111 of 116
High Courts09 Jan 2008Allowed
S. Ramalingam Vs Union of India (UOI) and Others
Madras High Court · (2008) 01 MAD CK 0238
Industrial Disputes Act, 1947 — Section 25G
High Courts09 Jan 2008Allowed
Kannusamy Naicker Vs State
Madras High Court · (2008) 01 MAD CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2008Allowed
N. Sekar, V.K. Thiagarajan, V. Thulasiraman and M. Veeramalai Vs The Director of Audit for Milk Co-operatives, Aavin Illam and Others
Madras High Court · (2008) 01 MAD CK 0164
High Courts09 Jan 2008Dismissed
The Government of Tamil Nadu Vs Tamil Nadu Government Transport, Retired Employees Welfare Association (formerly known as Tamil Nadu Transport Employees Urimagal Sangam) and Others The State of Tamil Nadu Vs B. Nesamony, The State Express Transport Corporation (TN) Limited, The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore) Ltd. and The Administrator, TNSTC Employees Pension Fund Trust The Government of Tamil Nadu Vs State Transport and Transport Corporations, Retired Employees Welfare Association and Others
Madras High Court · (2008) 1 MLJ 817
Constitution of India, 1950 — Article 142Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu State Transport Corporation Employees Pension Fund Rules, 1978 — Rule 13, 14, 16, 2, 7
High Courts09 Jan 2008Allowed
Nalina Ammal and Kalyankumar Vs Lakshmi Ammal and The Inspector of Police
Madras High Court · (2008) 01 MAD CK 0107
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151
High Courts09 Jan 2008Allowed
The Commissioner, Coimbatore Corporation Vs A. Michael Raj and The Corporation Education Officer, Coimbatore Corporation
Madras High Court · (2008) 2 MLJ 540
High Courts09 Jan 2008Dismissed
Tamil Nadu Health Development Forum Vs The Government of India and Others
Madras High Court · (2008) 2 MLJ 12
Constitution of India, 1950 — Article 14, 21, 226Drugs and Cosmetics Act, 1940 — Section 26A
High Courts09 Jan 2008Dismissed
Government of India, Ministry of Communications and Information Technology, Department of Posts and The Senior Superintendent of Post Offices, Nilgiri Division Vs M. Jeyapal and The Registrar, Central Administrative Tribunal
Madras High Court · (2008) 01 MAD CK 0088
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(2), 12(4), 14(2)
High Courts09 Jan 2008
G. Deivasigamani and Others Vs Metropolitan Transport Corporation Ltd.
Madras High Court · (2008) 1 MLJ 1107
Arbitration and Conciliation Act, 1996 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 110A
High Courts09 Jan 2008Dismissed
The Regional Director, ESI Corporation Vs Prakash Metal Industries
Madras High Court · (2008) 01 MAD CK 0075
Employees State Insurance Act, 1948 — Section 45A, 75
High Courts09 Jan 2008
The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division II) Ltd. Vs Malarvizhi
Madras High Court · (2008) 01 MAD CK 0039
High Courts09 Jan 2008
B. Purushothaman (Died), P. Indhurani and Pratheep Kumar rep. by his mother and natural guardian, P. Indhurani Vs K. Chandran, The Inspector General of Registration, The Joint Sub-Registrar-I and The Tahsildar
Madras High Court · (2008) 01 MAD CK 0023
High Courts09 Jan 2008Dismissed
V. Lakshmanamoorthy and G. Panneerselvam Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2008) 01 MAD CK 0017
High Courts09 Jan 2008
V.I. Microo System Pvt. Ltd. Vs State of Tamil Nadu and Others
Madras High Court · AIR 2008 Mad 232
Motor Vehicles Act, 1988 — Section 3, 3(2), 4, 76Motor Vehicles Taxation Rules — Rule 13(1), 13(1A)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 11, 13, 13(1), 13(1A)
High Courts08 Jan 2008Allowed
Pon Venkatesh K. and Another Vs Employees' State Insurance Corporation
Madras High Court · (2009) 2 LLJ 675
Employees State Insurance Act, 1948 — Section 40, 45A, 85
High Courts08 Jan 2008Allowed
K.S. Mohamed Ibrahim, K.A. Sahul Hameed and A. Abdul Jaleel Vs Mohamed Habibullah
Madras High Court · (2008) 2 MLJ 589
Limitation Act, 1963 — Article 47, 54, 24, 3, 3(1)
High Courts08 Jan 2008Dismissed
Commissioner of Central Excise Vs Customs, Excise and Gold (Control) Appellate Tribunal, South Regional Bench and Elgi Ultra Industries Limited
Madras High Court · (2008) 125 ECC 123 : (2008) 151 ECR 123 : (2008) 227 ELT 361
Central Excise Rules, 1944 — Rule 56A, 57GCentral Excises and Salt Act, 1944 — Section 35H
High Courts08 Jan 2008Allowed
S. Kanniappan Vs State of Tamil Nadu
Madras High Court · (2008) 01 MAD CK 0152
Madras Prohibition Act, 1937 — Section 4(1)Penal Code, 1860 (IPC) — Section 328
High Courts08 Jan 2008
United India Insurance Co. Ltd. Vs Sarasu and Others
Madras High Court · (2008) 01 MAD CK 0142