COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 13 of 116

High Courts10 Dec 2008Allowed

Muthulakshmi Vs The State of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0087

Madras Prohibition Act, 1937 — Section 4(1A)Penal Code, 1860 (IPC) — Section 468, 471Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3

High Courts10 Dec 2008Allowed

M. Kumar Vs The State of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0085

Tamil Nadu Prohibition Act, 1937 — Section 4(1), 4(1A)

High Courts10 Dec 2008

K. Sivakami Vs S. Krishnan

Madras High Court · (2008) 12 MAD CK 0079

Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts10 Dec 2008Allowed

Bharat Heavy Electricals Ltd. Vs State of Tamilandu, BHEL Society Sanitary Workers Union and BHEL Complex Co-operative Labour Contract Society Limited

Madras High Court · (2008) 12 MAD CK 0068

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 10, 2

High Courts10 Dec 2008Dismissed

Smt. Rajamani and Others Vs Rukmaniammal and Others

Madras High Court · (2008) 12 MAD CK 0060

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 11, Order 9 Rule 9Limitation Act, 1963 — Section 5

High Courts10 Dec 2008Dismissed

Arch Diocese of Madras-Mylapore Society Vs Jayarose Ammal

Madras High Court · (2008) 12 MAD CK 0059

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts09 Dec 2008Allowed

S.P. Jamal and Others Vs S.M. Yahub and Others

Madras High Court · (2008) 12 MAD CK 0180

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts08 Dec 2008Dismissed

G. Lakshmi Vs The Deputy Registrar

Madras High Court · (2008) 12 MAD CK 0334

Constitution of India, 1950 — Article 226

High Courts08 Dec 2008Dismissed

G. Meena Vs The Commissioner of Police (Sub-urban) and Others

Madras High Court · (2008) 12 MAD CK 0332

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts08 Dec 2008

M/s. Tass Women's Group Federation Vs The Government of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0317

High Courts08 Dec 2008Allowed

T. Rajamanickam Vs Binny Ltd. (B and C. Mills), Madras and another

Madras High Court · (2009) 120 FLR 886

High Courts08 Dec 2008

United India Insurance Company Limited Vs Subbulakshmi and S. Hariharan

Madras High Court · (2008) 12 MAD CK 0277

High Courts08 Dec 2008Dismissed

A.B. Aboobakkar Vs Union Territory of Pondicherry and Pondicherry Textile Corpn. Ltd.

Madras High Court · (2008) 12 MAD CK 0249

Constitution of India, 1950 — Article 226

High Courts08 Dec 2008Allowed

The Management of Lakshmi Card Clothing Manufacturing Co. Ltd. Vs M. Ramu and The Presiding Officer, Labour Court

Madras High Court · (2008) 12 MAD CK 0225

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3)

High Courts08 Dec 2008

N. Dhanabal Vs The Chief Engineer (Personnel), Tamil Nadu Electricity Board and The Superintending Engineer

Madras High Court · (2008) 12 MAD CK 0215

High Courts08 Dec 2008Dismissed

K.N. Soundararajan (died), Rukmani Soundararajan, Jayanthi Balakrishnan and Balaji Soundararajan Vs The State of Tamil Nadu

Madras High Court · (2009) 3 MLJ 1322

Land Acquisition Act, 1894 — Section 18, 4(1), 5(A)

High Courts08 Dec 2008Dismissed

V. Sridhar Vs V. Srinivasan

Madras High Court · (2009) 1 CTC 516

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 40

High Courts08 Dec 2008Dismissed

Rakkeeya Gounder and Murugan Vs Kamalambal

Madras High Court · (2008) 12 MAD CK 0148

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9

High Courts08 Dec 2008

M. Chinnusamy Vs The Government of Tamil Nadu and Others

Madras High Court · (2008) 12 MAD CK 0124

High Courts08 Dec 2008

The Management of Tamil Nadu State Transport Corporation (Villupuram) Ltd. Vs The Presiding Officer, Labour Court and Others

Madras High Court · (2008) 12 MAD CK 0111

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 10, 2, 25, 25B, 25F