High Courts04 Jan 2008Dismissed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench and Others
Madras High Court · (2008) 01 MAD CK 0200
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 114 of 116
High Courts04 Jan 2008
K.V. Perumal Vs Tamil Nadu Administrative Tribunal and Others
Madras High Court · (2008) 01 MAD CK 0193
High Courts04 Jan 2008Allowed
The Director General of Police, Central Reserve Police Force, The Inspector General of Police (OPS and Training), Central Reserve Police Force and T.R. Arora Vs P.M. Ramalingam
Madras High Court · (2008) 2 MLJ 543
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14, 226, 309, 311
High Courts04 Jan 2008
Rajini, Kumar, Mohan and Mathi @ Mathialagan @ Mathivanan Vs State by the Inspector of Police
Madras High Court · (2008) 01 MAD CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
High Courts04 Jan 2008Dismissed
Union of India (UOI) Vs G. Loganayaki, V. Yuvarani, V. Rajesh and V. Dinesh
Madras High Court · (2008) 1 MLJ 1110
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 101, 102Railways Act, 1989 — Section 113, 122, 123, 123(2), 124
High Courts04 Jan 2008Allowed
ICICI Bank Limited Vs Lakshminarayanan
Madras High Court · (2009) 1 CTC 22
Bank of Madura Employees Pension Regulations, 1995 — Regulation 2, 29, 3, 35Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts04 Jan 2008
C.M. Devaraj Vs V. Narasiah Naidu
Madras High Court · (2008) 01 MAD CK 0083
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(4), 23
High Courts04 Jan 2008
MRF Ltd. Vs M.R.F. Thozhilalar Sangham The Management of MRF Ltd. and Others Vs M.R.F. Thozhilalar Sanghm and Government of Pondicherry MRF Thozhilalar Sangam Vs The Commissioner of Labour (Registrar of Trade Unions) and MRF Employees Union
Madras High Court · (2008) 01 MAD CK 0078
Constitution of India, 1950 — Article 14, 19, 226Industrial Disputes Act, 1947 — Section 2, 25, 25T, 25URegistration of Trade Unions Act, 1926 — Section 7(2)
High Courts04 Jan 2008Dismissed
S. Kumaresan Vs The Commissioner of Municipal Administration
Madras High Court · (2008) 01 MAD CK 0068
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 17, 17(1), 8(9)
High Courts04 Jan 2008
Sun TV Ltd. and Mr. V. Raja Vs Dinamalar
Madras High Court · (2008) 01 MAD CK 0064
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 19, 19(1), 19(2)
High Courts04 Jan 2008Allowed
Natarajkumar Vs Deputy Superintendent of Police, CBI BS and FC
Madras High Court · (2008) 01 MAD CK 0061
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts04 Jan 2008Dismissed
K. Perumal, K. Palanimuthu, K. Pushpam and K. Alagarammal Vs State of Tamil Nadu
Madras High Court · (2009) 2 MLJ 231
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5, 5A, 6
High Courts04 Jan 2008Dismissed
Bank of Baroda Employees Union Vs Bank of Baroda
Madras High Court · (2008) 2 LLJ 253
High Courts04 Jan 2008Dismissed
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Chandrasekaran and Others
Madras High Court · (2008) 01 MAD CK 0041
Motor Vehicles Act, 1988 — Section 147(1)
High Courts03 Jan 2008Dismissed
The Special Tahsildar (LA), Revenue Divisional Officer Vs T.S. Mohan Rao and The Superintending Engineer
Madras High Court · (2008) 01 MAD CK 0240
Land Acquisition Act, 1894 — Section 18, 23, 4(1)
High Courts03 Jan 2008
T. Karunanidhi Vs The Deputy Salt Commissioner, The Salt Commissioner, Dy. Superintendent of Salt, Covelong Salt Factory and Chandy Flo Iodised Salt Co. Ltd.
Madras High Court · (2008) 01 MAD CK 0130
High Courts03 Jan 2008
N. Jayaprakash Vs The District Manager - I, Tamil Nadu State Marketing Corporation Limited
Madras High Court · (2008) 01 MAD CK 0128
High Courts03 Jan 2008Allowed
V. Andiappan Vs State of Tamil Nadu
Madras High Court · (2008) 01 MAD CK 0117
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 9Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 13, 17Tamil Nadu Civil Services Rules — Rule 17
High Courts03 Jan 2008
The Oriental Insurance Company Ltd. Vs R. Rajakumar and Others
Madras High Court · (2008) 01 MAD CK 0115
High Courts03 Jan 2008
The Divisional Manager, The Oriental Insurance Co. Ltd. Vs S. Thangavel, Easwari and A. Lakshmanan
Madras High Court · (2008) 01 MAD CK 0106