High Courts08 Dec 2008Allowed
T. Chandrasekaran Vs The Secretary, Tamil Nadu Public Service Commission, Government Estate
Madras High Court · (2008) 12 MAD CK 0106
Constitution of India, 1950 — Article 341
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 14 of 116
High Courts08 Dec 2008Dismissed
Raj Kumar Khemka Vs Union of India (UOI) and Janata Sahakari Bank Ltd. NEPC Agro Foods Limited Vs Janata Sahakari Bank Ltd. and Kishore Tea
Madras High Court · AIR 2009 Mad 143 : (2009) WritLR 56
Banking Regulation (Amendment) Act, 1965 — Section 5Banking Regulation Act, 1949 — Section 3, 5, 56Companies Act, 1956 — Section 3, 591
High Courts08 Dec 2008Allowed
Rajamanickam T. Vs Binny Ltd. (B and C Mills) and Another
Madras High Court · (2009) 2 LLJ 142
Industrial Disputes Act, 1947 — Section 12(3), 9A
High Courts08 Dec 2008
Kotak Mahindra Bank Ltd. Vs Amalgam Leather Pvt. Ltd. and K. Jagannatha Rao
Madras High Court · (2008) 12 MAD CK 0040
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 19(2), 19(24), 20(1), 20(3)
High Courts08 Dec 2008Allowed
C. Saradambal Vs Padmavathi (died) and 16 others
Madras High Court · (2008) 12 MAD CK 0020
Evidence Act, 1872 — Section 68
High Courts08 Dec 2008Dismissed
P.K. Shanmuga Sundaram Vs State
Madras High Court · (2008) 12 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173(4), 173(5), 173(8)Penal Code, 1860 (IPC) — Section 419, 420
High Courts05 Dec 2008Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Lakshmi and Others
Madras High Court · (2008) 12 MAD CK 0345
High Courts05 Dec 2008
Eastern Electrics Vs State of Tamil Nadu
Madras High Court · (2009) 22 VST 544
Central Sales Tax Act, 1956 — Section 15, 2, 8(2), 8(2A), 9(2)Tamil Nadu Additional Sales Tax Act, 1970 — Section 16, 2(1), 2(2), 24(3)Tamil Nadu General Sales Tax Act, 1959 — Section 22, 22(2), 3B, 8
High Courts05 Dec 2008Dismissed
Unik Traders Vs Union of India (UOI)
Madras High Court · (2009) 241 ELT 338
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 301Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 5
High Courts05 Dec 2008
K.P. Srinivasan Vs The Director of Collegiate Education, The Regional Jt. Director of Collegiate Education, Coimbatore Region, The Registrar and The Secretary
Madras High Court · (2008) 12 MAD CK 0244
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15
High Courts05 Dec 2008
The special Tahsildar, (L.A.) Neighbourhood Scheme Vs T.A. Thaiyan Padayachi (died) and Others
Madras High Court · (2009) 1 LW 717
Land Acquisition Act, 1984 — Section 18, 23(1), 23(1A), 23(2), 4Stamp Act, 1899 — Section 47A
High Courts05 Dec 2008Allowed
Commissioner of Income Tax Vs K. Thangamani
Madras High Court · (2009) 221 CTR 742 : (2009) 309 ITR 15 : (2009) 177 TAXMAN 499
Income Tax Act, 1922 — Section 10, 10(1)Income Tax Act, 1961 — Section 132, 147, 2(24), 3
High Courts05 Dec 2008Dismissed
R. Meenakshi Vs K. Raja @ Sundaresasarma also known as K. Sundararajan
Madras High Court · (2008) 12 MAD CK 0221
Hindu Marriage Act, 1955 — Section 12(1)
High Courts05 Dec 2008Allowed
The Vice Chancellor, Bharathiar University and The Registrar-cum-Returning Officer, Bharathiar University Vs B. Markandan A. Raja Vs B. Markandan, The Vice Chancellor, Bharathiar University and The Registrar-cum-Returning Officer, Bharathiar University
Madras High Court · (2009) WritLR 6
Bharathiar University Act, 1981 — Section 17, 24, 50Constitution of India, 1950 — Article 226
High Courts05 Dec 2008Dismissed
P. Subbulakshmi Vs State of Tamil Nadu and Others
Madras High Court · (2009) 1 LW 740
Constitution of India, 1950 — Article 14, 19(1), 243, 243E, 243QRepresentation of the People Act, 1951 — Section 123(5), 124(5)Tamil Nadu District Municipalities Act, 1920 — Section 3B(1), 3B(3), 3CC, 3CC(1), 3P(1)
High Courts05 Dec 2008Dismissed
C. Packirisamy Vs Assistant Commissioner of Income Tax
Madras High Court · (2009) 315 ITR 293
Income Tax Act, 1961 — Section 80U
High Courts05 Dec 2008Dismissed
Medical Council of India Vs SRM University and The State Government of Tamil Nadu SRM University Vs Government of India, Medical Council of India and The State Government of Tamil Nadu
Madras High Court · (2008) 12 MAD CK 0133
High Courts05 Dec 2008Allowed
Iqra Traders Vs The Commercial Tax Officer and Others The Commercial Tax Officer Vs The Registrar, The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2009) 21 VST 245
Central Sales Tax Act, 1956 — Section 5, 5(1), 5(2), 5(3)Income Tax Act, 1961 — Section 80I
High Courts05 Dec 2008Dismissed
M. Raju Vs The Presiding Officer, I Addl. Labour Court and The Management of Metro Transport Corporation (Division-II) Ltd. The Management of Metropolitan Transport Corporation Ltd. Vs Raju and The Presiding Officer, I Addl. Labour Court
Madras High Court · (2008) 12 MAD CK 0099
Industrial Disputes Act, 1947 — Section 11A, 2A(2)