High Courts28 Nov 2008Dismissed
P. Surlivel Vs Joint Registrar of Co-op. Societies and The Management Kanni Sevai Patti Primary Agricultural Co-op. Bank
Madras High Court · (2008) 11 MAD CK 0022
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 19 of 116
High Courts28 Nov 2008Allowed
Gunaseelan Vs State by Inspector of Police (Crime No. 151/2006)
Madras High Court · (2009) 1 CTC 731
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 294(b), 302, 324, 341, 506(2)
High Courts27 Nov 2008Dismissed
R. Jayasankar Vs The Assistant Commissioner, Food and Drugs Administration and Government of Pondicherry its Secretary, Home Ministry, The Secretariat
Madras High Court · (2008) 11 MAD CK 0241
Drugs and Cosmetics Rules, 1945 — Rule 65A, 66(2)
High Courts27 Nov 2008Allowed
Loganathan Vs The Director General Railway Protection Force, The Commandant III Battalion, Railway Protection and Special Force and The Inspector General Railway Protection Special Force
Madras High Court · (2009) 3 MLJ 272
Railway Protection Force Rules, 1987 — Rule 104, 104.5, 153, 153.12, 153.9
High Courts27 Nov 2008Dismissed
Chandran Vs Mariappan
Madras High Court · (2009) 3 MLJ 651
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 26, 26(1)
High Courts27 Nov 2008Dismissed
Velmurugan Vs Joseph
Madras High Court · (2008) 11 MAD CK 0179
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Nov 2008
State Express Transport Corporation, formerly known as Thiruvalluvar Transport Corporation and P.C. Johnson Vs The Presiding Officer, Industrial Tribunal
Madras High Court · (2008) 11 MAD CK 0149
Industrial Disputes Act, 1947 — Section 33(2), 33C(2)
High Courts27 Nov 2008Dismissed
Southern Railway Employees' Co-operative Credit Society Ltd., L. Arputharaj and D. Anandam Vs The Central Registrar/Joint Secretary to Government of India, Ministry of Agriculture, Department of Agriculture and Co-operation and Others
Madras High Court · (2008) 11 MAD CK 0068
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 18, 19, 22, 22(1)
High Courts27 Nov 2008Dismissed
C. Krishnamoorthy Vs The Director General of Police, The Deputy Inspector General of Police, Coimbatore Range and The Superintendent of Police, Coimbatore Rural
Madras High Court · (2009) 3 MLJ 260
Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 3
High Courts27 Nov 2008
K. Iyappan Vs The District Collector, The Commissioner, Kumaratchi Panchayat Union and M.S. Elangovan
Madras High Court · (2008) 11 MAD CK 0023
Constitution of India, 1950 — Article 14Tamil Nadu Panchayats Act, 1958 — Section 53Tamil Nadu Panchayats Act, 1994 — Section 204(1), 96(1)
High Courts27 Nov 2008Allowed
N. Balammal Vs Perinbamuthu and Others
Madras High Court · (2009) 2 CTC 45
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Nov 2008Dismissed
V. Gowri Vs Gandhi and another
Madras High Court · (2009) 1 CTC 571
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)(a), 25
High Courts26 Nov 2008Allowed
R. Vinobaji Vs The Director, The Family Welfare Department, The Deputy Director, Medical Rural Health Services and Family Welfare, The Deputy Director of Health Services and The Medical Officer, Primary Health Centre
Madras High Court · (2008) 11 MAD CK 0211
Constitution of India, 1950 — Article 19, 21Penal Code, 1860 (IPC) — Section 120(B), 409, 465, 467, 468
High Courts26 Nov 2008Allowed
K. Rayar Vs The Senior Divisional Manager, (Disciplinary Authority), Life Insurance Corporation of India and The Zonal Manager, (The Appellate Authority), Life Insurance Corporation of India
Madras High Court · (2008) 11 MAD CK 0196
Constitution of India, 1950 — Article 12, 14, 19, 19(1)Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 25, 25(1), 25(4), 39
High Courts26 Nov 2008Dismissed
S. Parameswari Vs Balasubramanian, Sub Registrar and State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0189
Contract Act, 1872 — Section 2, 25
High Courts26 Nov 2008Allowed
V. Kannappan and 19 Ors. and Others Vs Additional Secretary, Ministry of Finance and Company Affairs, (Banking and Insurance), Managing Director and Chief Executive Officer, ICICI Bank Limited and Assistant General Manager, ICICI Bank Limited
Madras High Court · (2009) 2 MLJ 438
Bank of Madura Employees Pension Regulations, 1995 — Regulation 14, 2, 29, 3(9), 30Banking Regulation Act, 1941 — Section 44
High Courts26 Nov 2008Dismissed
Madras Race Club Vs The Secretary to Government, Labour and Employment Department, The Employees State Insurance Corporation, Madras Race Club Staff Union and Tamil Nadu Race Club General Employees' Union
Madras High Court · (2008) 11 MAD CK 0184
Companies Act, 1956 — Section 25Employees State Insurance Act, 1948 — Section 1(5), 87, 90
High Courts26 Nov 2008
The Workmen of Kongurar Textile Mills Ltd. Vs The Management of Kongurar Textile Mills Ltd. and The Joint Commissioner of Labour (Conciliation)
Madras High Court · (2008) 11 MAD CK 0144
Constitution of India, 1950 — Article 19, 21
High Courts26 Nov 2008Dismissed
The State Express Transport Corporation (Tamilnadu) Ltd. Vs Moorthy
Madras High Court · (2008) 11 MAD CK 0133
High Courts26 Nov 2008
R. Kaaruppan Vs The State of Tamilnadu and Chennai Rifle Club
Madras High Court · (2008) 11 MAD CK 0065
Constitution of India, 1950 — Article 226, 32