COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 17 of 116

High Courts02 Dec 2008Dismissed

L. Anandakumar Vs The Presiding Officer, The Central Government Industrial Tribunal cum Labour Court and The Managing Director, Repatriate Co-operative Finance and Development Bank Ltd.

Madras High Court · (2008) 12 MAD CK 0251

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 25F

High Courts02 Dec 2008Dismissed

R. Sundar Raj Vs The Union of India (UOI)

Madras High Court · (2008) 12 MAD CK 0246

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts02 Dec 2008Dismissed

The Branch Manager, National Insurance Co. Ltd. Vs M. Khader Basha, P. Krishnan and S.K. Basha

Madras High Court · (2008) 12 MAD CK 0226

Motor Vehicles Act, 1939 — Section 109AMotor Vehicles Act, 1988 — Section 147(1), 163, 170, 93

High Courts02 Dec 2008Dismissed

S. Tamizhvani Vs C. Johnson @ Vinayagamoorthy

Madras High Court · (2008) 12 MAD CK 0224

High Courts02 Dec 2008Allowed

Chellam Iyer and Another Vs J. Ranganathan and 3 Others

Madras High Court · (2009) 1 CTC 753

High Courts02 Dec 2008Allowed

B. Sekar and two Others Vs S. Latha

Madras High Court · (2009) 3 CTC 681

Criminal Procedure Code, 1973 (CrPC) — Section 161, 198, 482Penal Code, 1860 (IPC) — Section 494, 498A, 506(ii)

High Courts02 Dec 2008Allowed

C. Packianathan Vs Tamil Nadu Handicrafts Development Corporation Ltd.

Madras High Court · (2008) 12 MAD CK 0183

High Courts02 Dec 2008Allowed

T. Ramamurthy Vs Chennai Metropolitan Trans. Corpn. Ltd. and Others

Madras High Court · (2009) ACJ 2172

High Courts02 Dec 2008Allowed

T. Selvambal Vs The Government of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0132

Land Acquisition Act, 1894 — Section 20, 22, 4(1), 6

High Courts02 Dec 2008Dismissed

Abdul Hafiz Vs Sardar and Others

Madras High Court · (2008) 12 MAD CK 0128

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Court Fees Act, 1870 — Section 30

High Courts02 Dec 2008

Venkatesan Vs State

Madras High Court · (2009) CriLJ 1024

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3)Penal Code, 1860 (IPC) — Section 109, 302

High Courts02 Dec 2008Dismissed

M. Umamaheswaran Vs The State and Imtiaz Ahmed

Madras High Court · (2008) 12 MAD CK 0115

Penal Code, 1860 (IPC) — Section 376

High Courts02 Dec 2008Dismissed

The Government of India Vs T.R.T. Thirumalaivasi and The Government of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0113

High Courts02 Dec 2008Dismissed

Texmaco Ltd. Vs K. Mounsamy and The Presiding Officer, Labour Court

Madras High Court · (2008) 12 MAD CK 0089

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts02 Dec 2008Dismissed

Alagumalai Vs Kannammal

Madras High Court · (2008) 12 MAD CK 0083

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

High Courts02 Dec 2008Allowed

Indian Network for People living with HIV/AIDS and Tamil Nadu Networking People with HIV/AIDS Vs Union of India (UOI) and F. Hoffmann-La Roche AG

Madras High Court · (2009) 1 CTC 32 : (2009) 1 LW 41 : (2009) 3 MLJ 791 : (2009) 39 PTC 468

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Constitution of India, 1950 — Article 14, 21, 226Land Acquisition Act, 1894 — Section 4(1), 6(2)

High Courts02 Dec 2008Dismissed

P.H. Paul Manoj Pandian Vs Mr. P. Veldurai

Madras High Court · (2008) 12 MAD CK 0043

Constitution of India, 1950 — Article 13(3), 154, 166Contract Act, 1872 — Section 196Representation of the People Act, 1951 — Section 100(1), 86(1), 9A

High Courts02 Dec 2008Dismissed

R. Annamalai (deceased), A. Prabhavathi, A. Ramanathan and A. Aravindan Vs The Arbitrator and Divisional Engineer (Maintenance), Telecom District Manager and The Accounts Officer, Office of the Telecom District Manager, Department of Telecommunications

Madras High Court · (2008) 12 MAD CK 0026

Constitution of India, 1950 — Article 226Prevention of Damage to Public Property Act, 1984 — Section 2, 3(2)Telegraph Act, 1885 — Section 7B

High Courts02 Dec 2008Dismissed

T.S. Mohan Vs The Chairman, Tamil Nadu Electricity Board and The Chief Engineer (Personnel), Tamil Nadu Electricity Board

Madras High Court · (2008) 12 MAD CK 0012

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1)

High Courts01 Dec 2008

T. Arumai Sounder Rajan Vs State of Tamil Nadu, Board of State Express Transport Corporation and Mr. G. Kotteswaran, Managing Director, Metropolitan Transport Corporation

Madras High Court · (2009) 1 MLJ 1283 : (2009) WritLR 28

Tamil Nadu Industrial Employment (Standing Orders) Rules, 1947 — Rule 17(6)