High Courts02 Jan 2008Dismissed
K. Manohara Selvan Vs K. Thavamani and Others
Madras High Court · (2008) 01 MAD CK 0097
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 116 of 116
High Courts02 Jan 2008
V.G. Natarajan and National Insurance Company Limited Vs Singaravelu and Others
Madras High Court · (2008) 01 MAD CK 0096
High Courts02 Jan 2008Dismissed
Sri Vinayaka Spinning Mills Vs Sathiya rep. by her natural guardian and Mother Sellammal and Raja
Madras High Court · (2008) 01 MAD CK 0095
High Courts02 Jan 2008
K. Arunachalam Vs State of Tamil Nadu and The Commissioner, Sivaganga Municipality
Madras High Court · (2008) 01 MAD CK 0073
Constitution of India, 1950 — Article 14, 16, 162
High Courts02 Jan 2008
N. Gopal Vs The Government of Tamil Nadu and The Tamil Nadu Housing Board
Madras High Court · (2008) 01 MAD CK 0059
High Courts02 Jan 2008
The Divisional Manager, United India Insurance Company Limited Vs Murugan and S. Piramuthu
Madras High Court · (2008) 01 MAD CK 0048
High Courts01 Jan 2008Dismissed
M.Pa. Basheer Agameth and 3 others Vs Kathija Beevi and 13 others
Madras High Court · (2008) 01 MAD CK 0235
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 16 Rule 21, Order 18 Rule 3A, Order 8 Rule 1
High Courts01 Jan 2008Dismissed
Sams Axis City Promoters Private Limited Vs The Member Secretary, The Trichirappalli Local Planning Authority, The Commissioner, Trichirappalli Corporation and The Director, Tamil Nadu Town and Country Planning
Madras High Court · (2008) 01 MAD CK 0227
Land Acquisition Act, 1894 — Section 4, 6Tamil Nadu Town and Country Planning Act, 1971 — Section 19, 19(1), 2(23), 20, 20(1)
High Courts01 Jan 2008Dismissed
Manivannan Vs The District Collector and Inspector of Panchayat, The Tahsildar and The Block Development Officer
Madras High Court · (2008) 01 MAD CK 0225
Tamil Nadu Panchayats Act, 1994 — Section 2(16), 205, 205(1), 205(11), 205(12)
High Courts01 Jan 2008Dismissed
R.M. Sundaram @ Meenakshisundaram Vs Sri Kayarohanasamy and Neeladhakshiamman Temple, Nagapattinam Sri Kayarohanasamy and Neeladhakshiamman Temple, Nagapattinam Vs R.M. Sundaram @ Meenakshisundaram
Madras High Court · (2008) 01 MAD CK 0210
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 11, 80, 9Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 122, 123
High Courts01 Jan 2008Dismissed
Dr. L. Prakash Vs The State of Tamil Nadu
Madras High Court · (2008) 01 MAD CK 0185
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 482Immoral Traffic (Prevention) Act, 1956 — Section 5, 6
High Courts01 Jan 2008Allowed
Dr. A.C. Senthil Kumar Vs Directorate of Medical Education and Others
Madras High Court · (2008) 01 MAD CK 0004
Constitution of India, 1950 — Article 15(4), 16(4), 335
High Courts01 Jan 2008Allowed
Hindustan Life Care Vs Mr. N. Ramesh, and The Hon'ble Sole Arbitrator, Justice S.S. Subramani
Madras High Court · (2008) 01 MAD CK 0001
Arbitration Act, 1940 — Section 17, 36Arbitration and Conciliation Act, 1996 — Section 11(5), 16, 17, 19, 2(b)Industrial Disputes Act, 1947 — Section 10A