COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 22 of 116

High Courts21 Nov 2008Dismissed

ITC Ltd. Vs Norasia Container Lines Ltd. and Others

Madras High Court · (2008) 11 MAD CK 0108

Customs Act, 1962 — Section 112Hazardous Wastes (Management and Handling) Amendment Rules, 2003 — Rule 15Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 15(2)

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High Courts21 Nov 2008

The Deputy Inspector General, Central Industrial Security Force, Southern Zone and The Director General, Central Industrial Security Force Vs S. Ambigapathy

Madras High Court · (2009) 2 MLJ 334 : (2009) 4 SLR 490 : (2008) WritLR 1041

Central Industrial Security Force Act, 1968 — Section 4, 8, 8(3), 9Central Industrial Security Force Rules, 1969 — Rule 29A, 34, 35, 36, 37Constitution of India, 1950 — Article 311, 311(2)

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High Courts21 Nov 2008Dismissed

The Union of India (UOI) and Others Vs R.K. Ranganathan, K.A. Vijayaraj Asst. Collector of Customs and Elumalai Preventive Officer

Madras High Court · (2009) 239 ELT 247

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High Courts21 Nov 2008Dismissed

Paramasivam Vs State by Sub Inspector of Police

Madras High Court · (2008) 11 MAD CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 324, 325

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High Courts21 Nov 2008Dismissed

George Mathew and T.A. Sivaraman Vs The Chairman Board of Governors IIT, The Director IIT, The Registrar IIT and The Assistant Registrar, Admn. - III IIT B. Pattabiraman Vs The Director I.I.T and Others

Madras High Court · (2008) 11 MAD CK 0071

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High Courts21 Nov 2008Allowed

R. Vinayagam Vs Assistant Executive Engineer/Distribution and Executive Engineer/Distribution

Madras High Court · (2008) 11 MAD CK 0052

Tamil Nadu Electricity Board Standing Orders — Order 30(23)

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High Courts21 Nov 2008Dismissed

N. Hariharan @ Hari and Others Vs State by The Deputy Superintendent of Police CB CID, Metro Wing

Madras High Court · (2008) 11 MAD CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 164(2), 164(4), 313Evidence Act, 1872 — Section 10, 106, 9Penal Code, 1860 (IPC) — Section 120B, 201, 302, 323, 341

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High Courts21 Nov 2008Dismissed

M. Noorudeen Vs The State of Tamilnadu

Madras High Court · (2008) 11 MAD CK 0031

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 7

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High Courts21 Nov 2008Dismissed

Ind Bank Housing Limited Vs The Debts Recovery Appellate Tribunal, M. Jayaram, Jagan Mohan Rao and Shristi Estates and Investments Pvt. Ltd.

Madras High Court · (2008) 11 MAD CK 0027

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 18, 18(1)

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High Courts21 Nov 2008Allowed

ICICI Bank Employees' Union Vs Additional Registrar of Trade Unions, Deputy Commissioner of Labour, ICICI Bank Limited and M. Jayakumar

Madras High Court · (2008) 11 MAD CK 0024

Trade Unions Act, 1926 — Section 10, 28, 28(3), 7(2)

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High Courts21 Nov 2008

P. Arumugam and Others Vs The Special Commissioner and Director of Survey and Settlement and Others

Madras High Court · (2008) 11 MAD CK 0014

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35

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High Courts20 Nov 2008Dismissed

Subha Ashok Vs Chirag Patel, Roshani Patel and Vinodh Kumaran Nair, Director of COSMO Foundations Ltd.

Madras High Court · (2008) 11 MAD CK 0232

Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 226

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High Courts20 Nov 2008Dismissed

State of Tamil Nadu Vs State Trading Corporation of India

Madras High Court · (2010) 27 VST 559

Tamil Nadu General Sales Tax Act, 1959 — Section 3(1)

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High Courts20 Nov 2008Dismissed

NVGB Talkies Vs The District Collector

Madras High Court · (2008) 11 MAD CK 0203

Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9

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High Courts20 Nov 2008Dismissed

S. Sabari Karthikeyan Vs Dr. A.R. Padmanabhan and Others

Madras High Court · (2008) 11 MAD CK 0197

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts20 Nov 2008

A. Narayanan Vs The Chief Secretary, Government of Tamil Nadu and Others

Madras High Court · (2008) 11 MAD CK 0194

Constitution of India, 1950 — Article 14, 17, 21, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 7Workmens Compensation Act, 1923 — Section 12, 3

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High Courts20 Nov 2008Dismissed

Tamil Nadu Electricity Board Vs P.N. Kumarapandian and Others

Madras High Court · (2008) 11 MAD CK 0190

Electricity Act, 1910 — Section 24(1)Limitation Act, 1963 — Article 137

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High Courts20 Nov 2008Dismissed

M. Swaminathan Vs The Secretary to Government, Industries Department and Others

Madras High Court · (2009) 1 MLJ 1276

Special Economic Zones Act, 2005 — Section 3, 4Tamil Nadu Bhoodan Yagna Act, 1958 — Section 19Tamil Nadu Land Acquisition for Industrial Purposes Act, 1997 — Section 10(3), 2, 3(1), 3(2), 4(2)

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High Courts20 Nov 2008Dismissed

Uma Swaminathan Vs Patel Kantibhai Ambalal and COSMO Foundations Ltd.

Madras High Court · (2008) 11 MAD CK 0180

Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 226

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High Courts20 Nov 2008

Jayaraman and Others Vs The State

Madras High Court · (2008) 11 MAD CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304(II)

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