High Courts20 Nov 2008Dismissed
C. Sangeetha Vs Rengapasiyam
Madras High Court · (2008) 11 MAD CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 23 of 116
High Courts20 Nov 2008
P.A. Adalarasu Vs The Director of Medical Education, The Superintendent Govt. Royapettah Hospital and The Secretary to Govt. Government of Tamilnadu Health Department
Madras High Court · (2008) 11 MAD CK 0123
Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20Tamil Nadu Pension Rules, 1978 — Rule 9
High Courts20 Nov 2008Dismissed
S. Kousalya Vs P.K. Ilavarasan, P. Pugalendhi and N. Velmurugan
Madras High Court · (2008) 11 MAD CK 0120
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Nov 2008Dismissed
Saraf Trading Corporation Vs Union of India (UOI)
Madras High Court · (2008) 11 MAD CK 0106
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 117, 124, 142, 147, 28AACustoms, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 12, 16
High Courts20 Nov 2008Dismissed
Sangeetha Vs District Magistrate and District Collector and State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0084
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161Essential Commodities Act, 1955 — Section 7(1)
High Courts20 Nov 2008Allowed
Senthilvalli and Others Vs State
Madras High Court · (2009) 1 LW(Cri) 330
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 109, 120, 302, 307, 380Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)
High Courts20 Nov 2008
The New India Assurance Co. Ltd. Vs Senthil Kumar and Vaigai Sanitation (P) Ltd. Senthil Kumar Vs Vaigai Sanitation (P) Ltd. and New India Assurance Co. Ltd.
Madras High Court · (2010) ACJ 1587 : (2009) 2 LW 767 : (2011) 1 TAC 725
Motor Vehicles Act, 1939 — Section 110B
High Courts20 Nov 2008Allowed
G.K. Steels (Coimbatore) Ltd. Vs The Commissioner of Central Excise and The Assistant Commissioner of Central Excise, Coimbatore II Division
Madras High Court · (2009) 238 ELT 709
Finance Act — Section 88, 95
High Courts20 Nov 2008Allowed
Dr. S.P. Maharajan Vs State of Tamil Nadu and The Dean Stanley Medical College
Madras High Court · (2008) 11 MAD CK 0054
High Courts20 Nov 2008Allowed
S. Sudha Vs S. Senthilvel
Madras High Court · (2009) 2 LW 862
Hindu Marriage Act, 1955 — Section 13(1)(a)
High Courts19 Nov 2008Allowed
Suresh, Raniammal and Mokkathai Vs State
Madras High Court · (2008) 11 MAD CK 0240
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 336, 34
High Courts19 Nov 2008Allowed
R.V. Refractories Vs District Revenue officer (Stamps) Collectorate and Chief Revenue Officer and Inspector General of Registration
Madras High Court · (2009) 3 MLJ 672
Stamp Act, 1899 — Section 17, 2, 2(14), 47A, 47A(1)State Financial Corporations Act, 1951 — Section 29Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3, 3(3), 3(4), 5
High Courts19 Nov 2008
D. Rani Vs Joinus Interiors and Construction Ltd. and Others
Madras High Court · (2008) 11 MAD CK 0193
Income Tax Rules, 1962 — Rule 60Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 29, 30
High Courts19 Nov 2008Dismissed
A. Neelavathy, K. Vani, A.K. Pani and C. Kanniappa Mandhiri Vs The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0186
Land Acquisition Act, 1894 — Section 48B
High Courts19 Nov 2008Dismissed
The Management Tirunelveli District Central Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and V. Sundararajan
Madras High Court · (2008) 11 MAD CK 0182
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 18, 18(1), 33(C)(2)
High Courts19 Nov 2008
P. Jayaraman Vs Bharat Heavy Electricals Ltd.
Madras High Court · (2009) 2 MLJ 218
Constitution of India, 1950 — Article 142, 226Industrial Disputes Act, 1947 — Section 11A, 2(A)
High Courts19 Nov 2008Dismissed
N. Namitha Vs Pondicherry University and Others
Madras High Court · (2008) 11 MAD CK 0131
Constitution of India, 1950 — Article 226
High Courts19 Nov 2008Allowed
Rayala Corporation Pvt. Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2009) 311 ITR 1 : (2009) 179 TAXMAN 300
Income Tax Act, 1961 — Section 216, 264, 264(3)
High Courts19 Nov 2008Allowed
A. Syed Hassan Vs The Principal District Judge, The Registrar General, High Court and The Secretary to Government, Home (Courts V) Department
Madras High Court · (2009) 1 MLJ 7 : (2009) 4 SLR 469 : (2009) WritLR 69
Constitution of India, 1950 — Article 148, 229, 235, 309, 311(2)Government of India Act, 1935 — Section 241, 242(4)Madras Judicial Ministerial Service Rules, 1955 — Rule 10, 13