High Courts03 Dec 2008Dismissed
Management, Tamil Nadu Cements Corporation Ltd. Vs K. Kandasami
Madras High Court · (2009) 122 FLR 259 : (2009) 2 LLJ 113
Workmens Compensation Act, 1923 — Section 4(1), 4(2)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 16 of 116
High Courts03 Dec 2008Dismissed
G. Lakshmi Ammal and Bakthavatsalu Naidu Vs The District Collector and The Special Tahsildar, Adi Dravidar Welfare
Madras High Court · (2008) 12 MAD CK 0245
Land Acquisition Act, 1894 — Section 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)
High Courts03 Dec 2008Allowed
R.K. Herbals Vs The State of Tamilnadu
Madras High Court · (2010) 251 ELT 514 : (2009) 24 VST 373
Income Tax Act, 1961 — Section 254Tamil Nadu General Sales Tax Act, 1959 — Section 36(3)
High Courts03 Dec 2008Dismissed
Dhanasekaran Vs The A.R.C. School Board
Madras High Court · (2009) 1 CTC 779
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(b), 2, 29, 30
High Courts03 Dec 2008Allowed
The Tamil Nadu Electricity Board Vs C. Selvaraj, Mr. Navaneetham, Junior Engineer/S.S., Tamil Nadu Electricity Board and Mr. S. Swaminathan, Junior Engineer/Distribution, Tamil Nadu Electricity Board
Madras High Court · (2008) 12 MAD CK 0190
Constitution of India, 1950 — Article 14, 16, 16(1)Tamil Nadu Electricity Board Services Regulations — Regulation 106, 98
High Courts03 Dec 2008Dismissed
Rethinaboobathy Ammal Vs The District Collector, The Special Tahsildar, Adi Dravidar Welfare and Pakkirisamy
Madras High Court · (2008) 12 MAD CK 0172
Land Acquisition Act, 1894 — Section 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2), 5(1)
High Courts03 Dec 2008
Mariappan and Others Vs State
Madras High Court · (2008) 12 MAD CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts03 Dec 2008Dismissed
Ambrose Vs Sivabakkiam, The Tahsildar and Tamil Nadu Government
Madras High Court · (2008) 12 MAD CK 0158
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts03 Dec 2008Allowed
Dr. H.B.N. Shetty Vs Govt. of Tamil Nadu
Madras High Court · (2009) 2 MLJ 931
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 2(c)Constitution of India, 1950 — Article 366(17)Tamil Nadu Land Reforms (Special Appellate Tribunal) Rules — Rule 17
High Courts03 Dec 2008Dismissed
M. Venkataraman Vs The District Collector and The Special Tahsildar, (ADW)
Madras High Court · (2008) 12 MAD CK 0126
Land Acquisition Act, 1894 — Section 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)
High Courts03 Dec 2008Allowed
K.V. Sridharan and S. Ragupathy Vs S. Sundaramoorthy and The Principal Chief Postmaster General
Madras High Court · (2009) 120 FLR 878 : (2009) 2 LLJ 145 : (2009) 3 MLJ 1320 : (2008) WritLR 1051
Constitution of India, 1950 — Article 12Trade Unions Act, 1926 — Section 13
High Courts03 Dec 2008Dismissed
V. Ravi @ P.V. Ravi Vs V. Balakrishnan and Others
Madras High Court · (2008) 12 MAD CK 0119
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts03 Dec 2008Dismissed
Shri Devi Karumariamman Temple Vs V. Satchidanandam and M. Munirathinam
Madras High Court · (2008) 12 MAD CK 0117
High Courts03 Dec 2008
S. Swaminathan Vs The State
Madras High Court · (2008) 2 LW(Cri) 1396
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 2, 41, 42Evidence Act, 1872 — Section 27
High Courts03 Dec 2008Dismissed
Joseph and Siluvairajan Vs Jeyaseeli @ Cisili, Xavier @ Xavier Christober Nayagam and Arul Flower Mary
Madras High Court · (2008) 12 MAD CK 0064
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts02 Dec 2008Dismissed
K. Narasimhan Vs The Collector and The Tahsildar
Madras High Court · (2008) 12 MAD CK 0338
Constitution of India, 1950 — Article 226Tamil Nadu Land Encroachment Act, 1905 — Section 10, 6, 7
High Courts02 Dec 2008Dismissed
A.P. Dhayalan Vs The Collector and The Tahsildar
Madras High Court · (2008) 12 MAD CK 0337
Constitution of India, 1950 — Article 226Tamil Nadu Land Encroachment Act, 1905 — Section 10, 6, 7
High Courts02 Dec 2008
M. Thangamuthu Vs M. Chandra and Others
Madras High Court · (2009) 1 LW 153 : (2009) 1 MLJ 152
Constitution of India, 1950 — Article 332Evidence Act, 1872 — Section 35, 61, 64Representation of the People Act, 1951 — Section 100(1), 101, 125(A), 3, 5
High Courts02 Dec 2008Dismissed
Muthulakshmi Vs Desiya Azhagan
Madras High Court · (2009) 2 CivCC 645 : (2009) 1 CTC 285
High Courts02 Dec 2008Allowed
The Management of State Express Transport Corporation (Tamilnadu Division-I) Limited Vs The Presiding Officer, Labour Court and S. Lazar
Madras High Court · (2008) 12 MAD CK 0255
Industrial Disputes Act, 1947 — Section 25B, 25F