COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 115 of 116

High Courts03 Jan 2008

G.K. Amaranathan Vs The Special Commissioner and Director of Survey and Settlement, The Additional Director of Survey and Land Records and The Assistant Director of Survey and Land Records

Madras High Court · (2008) 01 MAD CK 0104

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 35

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High Courts03 Jan 2008

Ilangovan Vs The State

Madras High Court · (2008) 01 MAD CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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High Courts03 Jan 2008Dismissed

M. Duraisamy Vs The Principal Commissioner and Commissioner of Revenue Administration and The District Magistrate and the Collector

Madras High Court · (2008) 01 MAD CK 0094

Arms Act, 1959 — Section 13(1), 13(2)

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High Courts03 Jan 2008

The Managing Director, Tamil Nadu State Transport Corporation (Kumbakonam Division II) Vs D. Rani and Others

Madras High Court · (2008) 01 MAD CK 0086

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High Courts03 Jan 2008Dismissed

T.T.G. Industries Limited Vs S.P. Padmavathy, A.R.N. Suppiah and S.P. Arulappa

Madras High Court · (2008) 01 MAD CK 0081

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

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High Courts03 Jan 2008

The Manager, The Oriental Insurance Company Ltd. Vs T. Pushpam and Others

Madras High Court · (2008) 01 MAD CK 0072

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High Courts03 Jan 2008Dismissed

The Oriental Insurance Co. Ltd. Vs Nagudevar, Valli, K. Solaimalai and Narayanan

Madras High Court · (2008) 01 MAD CK 0057

Motor Vehicles Act, 1939 — Section 103A, 94, 95, 95(2), 96(2)

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High Courts03 Jan 2008Dismissed

Xavier Dhanaraj Vs The Secretary to Government, Public Works Department, Government of Tamil Nadu, The Chief Engineer, General Public Works Department and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 1 MLJ 1303

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts03 Jan 2008

Sundaramoni Venkatesan Vs T. Karthikeyan and Others

Madras High Court · (2008) 2 CTC 654 : (2008) 1 LW 522 : (2008) 1 MLJ 851

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts02 Jan 2008Allowed

P. Neethimani Vs The Registrar of Cooperative Societies, Joint Registrar of Cooperative Societies, Perambalur Region, The Deputy Registrar of Cooperative Societies and The Commissioner, Milk Production and Dairy Development Department

Madras High Court · (2008) 01 MAD CK 0243

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High Courts02 Jan 2008Dismissed

S.A. Rasheed Vs R.K. Kamalakaran and 15 others

Madras High Court · (2008) 01 MAD CK 0226

Limitation Act, 1963 — Section 10Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 28, 30Trusts Act, 1882 — Section 1, 14, 59, 60, 63

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High Courts02 Jan 2008Allowed

The Secretary to Government, Government of Tamil Nadu, Municipal Administration and Water Supply Department and The Commissioner of Municipal Administration Vs P. Nagasubramanian and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 01 MAD CK 0207

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High Courts02 Jan 2008Dismissed

A.S. Sampathkumar Vs Union of India (UOI) and Others

Madras High Court · (2008) 01 MAD CK 0204

Forest Service (Appointment by Promotion) Regulations, 1966 — Regulation 9Forest Service (Recruitment) Rules, 1966 — Rule 8Forest Service Seniority Rules, 1977 — Rule 3(3)(2)

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High Courts02 Jan 2008

K. Saktheeananth Vs The Secretary to Government, Law Department, Government of Tamil Nadu, The Director of Legal Studies, Directorate of Legal Studies, The Vice Chancellor, Dr. Ambedkar Law University and The Principal, Dr. Ambedkar Law College

Madras High Court · (2008) 2 LW 1127 : (2008) 1 MLJ 930

Constitution of India, 1950 — Article 19(1)

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High Courts02 Jan 2008Allowed

Kannagi Vs The State of Tamilnadu

Madras High Court · (2008) 01 MAD CK 0126

Constitution of India, 1950 — Article 21, 22, 22(5)Madras Prohibition Act, 1937 — Section 4(1)Penal Code, 1860 (IPC) — Section 328

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High Courts02 Jan 2008Dismissed

Salem Textiles Limited 'B' Unit Vs The Chairman, Tamil Nadu Electricity Board and The Superintending Engineer, Tamil Nadu Electricity Board

Madras High Court · (2008) 1 MLJ 844

Finance Act, 1994 — Section 65(5), 66(3), 68Finance Act, 2000 — Section 116, 117Finance Act, 2003 — Section 158

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High Courts02 Jan 2008

T.G. Balasundaram Vs Jothibai

Madras High Court · (2008) 01 MAD CK 0109

Registration Act, 1908 — Section 17, 49Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)Transfer of Property Act, 1882 — Section 53A

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High Courts02 Jan 2008Dismissed

The Management of Injipara Estate Vs Thyilammal

Madras High Court · (2008) 1 MLJ 1103

Plantations Labour Act, 1951 — Section 16A, 16A(1), 16B, 2Workmens Compensation Act, 1923 — Section 3

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High Courts02 Jan 2008Dismissed

Ms. Vijay Auto Agency, Hero Honda Dealers Vs Senthil Arumugam

Madras High Court · (2008) 01 MAD CK 0101

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts02 Jan 2008

H. Mohamed Ibrahim Kaleel and Others Vs The State

Madras High Court · (2008) CriLJ 3167 : (2008) 1 LW(Cri) 263

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 239, 397(1)Dowry Prohibition Act, 1961 — Section 4

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