High Courts23 Dec 2008Allowed
Selvaraj Vs The District Magistrate and District Collector and The State of Tamilnadu
Madras High Court · (2008) 12 MAD CK 0174
Penal Code, 1860 (IPC) — Section 302, 379, 380, 395, 396
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 2 of 116
High Courts23 Dec 2008Dismissed
M. Penchalaiah Vs Union of India (UOI) and The Central Administrative Tribunal
Madras High Court · (2008) 12 MAD CK 0146
Constitution of India, 1950 — Article 21
High Courts23 Dec 2008Allowed
V. Elumalai Naicker Vs The Government of Tamil Nadu
Madras High Court · (2009) WritLR 451
Constitution of India, 1950 — Article 226Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10(1), 11(1), 11(3), 11(5), 11(6)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3(1), 4
High Courts23 Dec 2008
R. Rajanarayanan Vs Joint Director of School Education, (Secondary Education), District Educational Officer, The Secretary and Correspondent, K.S.O. High School and V. Shyamala
Madras High Court · (2009) 3 MLJ 279 : (2009) WritLR 871
Constitution of India, 1950 — Article 14, 16Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 43, 43(2)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4), 4, 5
High Courts23 Dec 2008
United India Insurance Co. Ltd. Vs A. Elango and Venkatesan
Madras High Court · (2008) 12 MAD CK 0140
High Courts23 Dec 2008
M. Subramaniam Gounder Vs The Government of Tamil Nadu and Others
Madras High Court · (2008) 12 MAD CK 0139
Land Encroachment Act, 1905 — Section 7
High Courts23 Dec 2008
The Management of Airport Authority of India Vs The Presiding Officer, Industrial Tribunal, P. Nirmala and Balaji Telecom Services
Madras High Court · (2008) 12 MAD CK 0134
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts23 Dec 2008Dismissed
Narammal Vs Shenbagavalli, Vijayalakshmi, Shenbagaraj and Chandravathi through her mother and guardian
Madras High Court · (2009) 1 LW 900
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 8
High Courts23 Dec 2008
Seshasayee Paper and Boards Limited Vs The Union of India (UOI)
Madras High Court · (2008) 12 MAD CK 0123
Civil Procedure Code, 1908 (CPC) — Section 34Railway General Traffic Rules — Rule 125, 125(1), 180Railways Act, 1890 — Section 106, 27A
High Courts23 Dec 2008Dismissed
Itel Industries Pvt. Ltd. Vs Ind. Solders and Alloys Pvt. Ltd.
Madras High Court · (2009) 4 LW 179
Civil Procedure Code, 1908 (CPC) — Section 46
High Courts23 Dec 2008Allowed
H. Mohamed John, S. Vincent De Paul and S. Kumarasamy Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 12 MAD CK 0097
High Courts23 Dec 2008Allowed
Seenivasan @ Vasu Vs The District Magistrate and District Collector and The State of Tamilnadu
Madras High Court · (2008) 12 MAD CK 0082
Penal Code, 1860 (IPC) — Section 302, 379, 380, 395, 396
High Courts23 Dec 2008Dismissed
K. Muthusamy Pillai Vs Smt. Mallika, Smt. Nachiyarammal and P. Saravanakumar
Madras High Court · (2008) 12 MAD CK 0069
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts23 Dec 2008
Bakelite Hylam Ltd. Vs The Customs, Excise and Gold (Control) Appellate Tribunal and The Commissioner of Central Excise
Madras High Court · (2008) 161 ECR 183
Central Excise Rules, 1944 — Rule 173Q, 226, 9(2)Central Excises and Salt Act, 1944 — Section 11, 11A, 11A(1), 11AC, 3Constitution of India, 1950 — Article 14, 19, 226, 226(2)
High Courts23 Dec 2008
K.S. Sheik Abdul Cader Vs The Chairman, Tamil Nadu Wakf Board and Others
Madras High Court · (2008) 12 MAD CK 0048
High Courts23 Dec 2008
Alamelu and others Vs Kunjalam and others
Madras High Court · (2008) 12 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Section 151, 152Specific Relief Act, 1963 — Section 40
High Courts23 Dec 2008
Kannuchamy Vs The District Collector and The Superintendent of Police
Madras High Court · (2008) 12 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts23 Dec 2008
S.P. Sivagami Vs The District Collector and The Tahsildar
Madras High Court · (2008) 12 MAD CK 0028
High Courts23 Dec 2008
G. Sundar Raj Vs The Regional Transport Authority and The Secretary, The Regional Transport Authority
Madras High Court · (2008) 12 MAD CK 0027
High Courts23 Dec 2008Dismissed
Trendy Moods Vs Customs, Excise and Gold (Control) Appellate Tribunal (now known as Customs, Excise and Service Tax Appellate Tribunal) and Commissioner of Customs
Madras High Court · (2009) 235 ELT 231
Customs Act, 1962 — Section 129E