COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 21 of 116

High Courts24 Nov 2008

Little Flower Primary School Vs The Joint Director of Elementary Education, The District Elementary Education Officer, The Assistant Elementary Education Officer and G. Jothi

Madras High Court · (2009) 1 CTC 289

Penal Code, 1860 (IPC) — Section 323, 324, 506Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 22(1), 22(2), 23, 24Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 13(3), 15, 17(1), 17(2)

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High Courts24 Nov 2008Dismissed

J. Jayalakshmi and T.V. Sivasubramanian Vs Kathija Beevi, Basheer Ahmed, The Commissioner, Corporation of Chennai and The Chairman, Chennai Metro Water Supply and Sewerage Board

Madras High Court · (2008) 11 MAD CK 0104

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

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High Courts24 Nov 2008

The Director of Industries and Commerce Vs P.N. Kumar and The Official Liquidator, High Court as Liquidator of Sears Electronics Limited (in liquidation)

Madras High Court · (2009) 151 CompCas 476 : (2009) 1 CTC 393 : (2009) 1 LW 774

Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6

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High Courts24 Nov 2008

K. Maheswari Vs Ashwani Kumar

Madras High Court · (2008) 11 MAD CK 0082

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 11, 11(1), 11(2), 11(3)

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High Courts24 Nov 2008Dismissed

Tuticorin Port United General Workers Union Vs The Government of India

Madras High Court · (2008) 11 MAD CK 0072

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High Courts24 Nov 2008Dismissed

National Insurance Co. Ltd. Vs K. Ampujam, Selvi K. Sujatha, P. Venkatesan and E. Janakibama

Madras High Court · (2008) 11 MAD CK 0059

Motor Vehicles Act, 1988 — Section 149(2), 170, 173Penal Code, 1860 (IPC) — Section 304A

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High Courts24 Nov 2008

K. Ganapathy, Jothimani, Sermavijayarajan and Raja Prabhu Vs P.K. Vaigundamani and Tamil Vani

Madras High Court · (2008) 11 MAD CK 0043

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 73

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High Courts21 Nov 2008Allowed

Southern Petrochemical Industries Corporation Ltd. Vs Income Tax Officer

Madras High Court · (2009) 224 CTR 90 : (2009) 316 ITR 292

Income Tax Act, 1961 — Section 139(5), 143, 144B, 144B(4), 147

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High Courts21 Nov 2008Dismissed

P. Muthupandi Vs State

Madras High Court · (2009) CriLJ 1943 : (2008) 2 LW(Cri) 1338

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 124(A), 153(A)Unlawful Activities (Prevention) Act, 1967 — Section 13(1), 13(1)(2)

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High Courts21 Nov 2008