High Courts01 Dec 2008Dismissed
T.S. Rajaram Vs Bharathidasan University and The Principal, Anjalaiammal Mahalingam Engineering College
Madras High Court · (2008) 12 MAD CK 0313
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 18 of 116
High Courts01 Dec 2008Allowed
P. Gopalasamy Vs A. Palanisamy Chettiar
Madras High Court · (2009) 2 LW 560
Benami Transactions (Prohibition) Act, 1988 — Section 3(a), 3(b), 4, 4(1), 4(3)(a)Specific Relief Act, 1963 — Section 38
High Courts01 Dec 2008Dismissed
MSPL Gases Limited Vs Steel Authority of India Limited and Others
Madras High Court · (2008) 12 MAD CK 0199
Companies Act, 1956 — Section 18Constitution of India, 1950 — Article 14, 226
High Courts01 Dec 2008
A.R. Periyasamy Vs G. Karunakaran
Madras High Court · (2008) 12 MAD CK 0198
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts01 Dec 2008Dismissed
K. Vijayakumaran Vs The Chief General Manager State Bank of India and The Presiding Officer Central Government Industrial Tribunal-Cum-Labour Court
Madras High Court · (2008) 12 MAD CK 0192
Industrial Disputes Act, 1947 — Section 11A
High Courts01 Dec 2008
Eastern Electrics Vs The State of Tamil Nadu
Madras High Court · (2008) 12 MAD CK 0171
Central Sales Tax Act, 1956 — Section 15, 2, 8(2), 8(2A), 9(2)Tamil Nadu Additional Sales Tax Act, 1970 — Section 1, 1(2), 16, 2(1), 2(2)Tamil Nadu General Sales Tax Act, 1959 — Section 22, 22(2), 8
High Courts01 Dec 2008Dismissed
R. Mageswari Vs A. Sengoda Goundar, The State Transport Appellate Tribunal and The Regional Transport Authority
Madras High Court · AIR 2009 Mad 87 : (2009) 2 MLJ 513 : (2008) WritLR 1053
Motor Vehicles Act, 1988 — Section 103(2), 88(8)Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 6(4), 7Tamil Nadu Motor Vehicles Rules, 1989 — Rule 3
High Courts01 Dec 2008
The Special Officer Vs The Appellate Authority under the Payment Allowance Act, (Deputy Commissioner of Labour), The Authority under the Payment Subsistence Allowance Act, (Asst. Commr of Labour) and M. Kanagasabapathy
Madras High Court · (2008) 12 MAD CK 0112
Constitution of India, 1950 — Article 226Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2
High Courts01 Dec 2008Dismissed
D. Soundarrajan Vs The Presiding Officer labour Court and The Management of Tirupur Textiles Ltd. The Management of Tirupur Textiles Ltd. Vs The Presiding Officer labour Court and D. Sounderrajan
Madras High Court · (2008) 12 MAD CK 0104
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Nov 2008Allowed
The Union Public Service Commission Vs M.R. Rany and Union of India (UOI)
Madras High Court · (2008) 11 MAD CK 0239
Constitution of India, 1950 — Article 14
High Courts28 Nov 2008
State Vs Moobarak, Sankar, Moorthi @ Sathiyamoorthi and Raju
Madras High Court · (2008) 11 MAD CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 324, 341, 506
High Courts28 Nov 2008Dismissed
Mr. Ganesan and Mr. G. Prabhu Vs The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0159
Constitution of India, 1950 — Article 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 232, 397, 401, 482Penal Code, 1860 (IPC) — Section 147, 148, 304, 307, 323
High Courts28 Nov 2008Allowed
Thiruvaduthurai Adheenam Gurumaha Sannithanam Seervalarseer Siva-prakasa Pandara Sannadhi, Hereditary Trustee and Huqdar of Tiruchendur Arulmigu Subramaniaswami Thirukovil Santhil Thirupani Kattalai Vs K. Manickam and Others
Madras High Court · (2008) 11 MAD CK 0156
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 135
High Courts28 Nov 2008Allowed
Dr. E. Muralidharan Vs Union of India (UOI), Government of India, Dr. M.S. Ananth, Director, I.I.T., Dr. A.E. Muthunayagam, Chairman, Board of Governors, I.I.T. and Dr. Usha Titus, Former Registrar, I.I.T., Director, Social Welfare Department, Government of Kerala
Madras High Court · (2009) 2 MLJ 417 : (2009) WritLR 179
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 226(2), 32, 329
High Courts28 Nov 2008Dismissed
M. Lakshmi Vs The Secretary to Government, State of Tamil Nadu Home Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2008) 11 MAD CK 0116
Penal Code, 1860 (IPC) — Section 147, 148, 323, 341, 364(A)
High Courts28 Nov 2008Dismissed
S. Mabu Basha, Proprietor, Bharath Lottery Agency Vs Union of India (UOI), The Secretary, Home Department, Govt. of Union Territory of Pondicherry, Inspector General of Police and Senior Superintendent of Police
Madras High Court · (2008) 11 MAD CK 0109
Constitution of India, 1950 — Article 239, 239(1)General Clauses Act, 1897 — Section 3(23)Lotteries (Regulation) Act, 1998 — Section 13, 13(2), 4, 5
High Courts28 Nov 2008Dismissed
T. Ganesan and Mrs. N. Rajakanni Vs B. Murugeswaran and Kaleeswaran
Madras High Court · (2008) 11 MAD CK 0105
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Nov 2008
His Holiness Sivaprakasa Pandara Sannithi Vs The Commissioner, Hindu Religious and Charitable Endowments Department and Others
Madras High Court · (2008) 11 MAD CK 0067
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21, 78, 78(1), 78(2), 78(4)
High Courts28 Nov 2008Allowed
Renuka Devi, Sampath, Rama and Senthilnathan Vs The Assistant Commissioner, Urban Land Tax
Madras High Court · (2008) 11 MAD CK 0053
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11(5), 11(6), 7(2), 9(5)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4Tamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 8(2)
High Courts28 Nov 2008
G.P. Rajendran Vs M. Valarmathi
Madras High Court · (2008) 11 MAD CK 0048
Hindu Marriage Act, 1955 — Section 24, 9