CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 20 of 116

High Courts26 Nov 2008Allowed

Ramaratna Theatre Vs The State of Tamil Nadu

Madras High Court · (2009) WritLR 383

Specific Relief Act, 1963 — Section 9Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 13, 5(1), 5(6), 9ATamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13, 13(1), 36
Read judgment
High Courts25 Nov 2008Dismissed

Joseph @ Polaya Vs State

Madras High Court · (2008) 11 MAD CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Penal Code, 1860 (IPC) — Section 302, 304(I)
Read judgment
High Courts24 Nov 2008

The Lakshmi Mills Company Limited and J. Soundararajan Vs The Assistant Commissioner of Central Excise, Coimbatore III Division, The Assistant Commissioner of Central Excise and The Union of India Tamarai Mills Limited Vs The Deputy Commissioner of Central Excise, The Assistant Commissioner of Central Excise and The Union of India The Superintendent of Central Excise Vs The Deputy Commissioner of Central Excise, The Assistant Commissioner of Central Excise and The Union of India Thirupur Suriya Textiles Pvt Ltd. Vs The Superintendent of Central Excise, The Assistant Commissioner of Central Excise, Dindigul Division, The Commissioner of Central Excise, Madurai Collectorate and The Union of India(UOI) Divya Spinning Mills Private Limited Vs The Superintendent of Central Excise, Gobi Range, Erode Division and Union of India Sumangala Steel Limited Vs Superintendent of Central Excise, Deputy Commissioner of Central Excise, Central Excise Division and Union of India

Madras High Court · (2008) 11 MAD CK 0202

Central Excise (Valuation) Rules, 1975 — Rule 6Central Excise (Valuation) Rules, 2000 — Rule 8Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 6, 8
Read judgment