High Courts14 Nov 2008Dismissed
Palaniammal, Tirumoorthi and Krishnammal Vs Palanisamy rep. by Next friend wife Palaniammal
Madras High Court · (2008) 11 MAD CK 0140
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 26 of 116
High Courts14 Nov 2008Dismissed
K. Meenambigai Vs Poovanandan
Madras High Court · (2008) 11 MAD CK 0103
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts14 Nov 2008Dismissed
The Management of Bharat Heavy Electricals Ltd. Vs The Presiding Officer, Labour Court and M. Ganesan
Madras High Court · (2009) 120 FLR 1064 : (2009) 2 LLJ 147
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 25BLimitation Act, 1963 — Section 5
High Courts14 Nov 2008Dismissed
Dr. S. Bhuvaneshwar Karthik Vs The Tamil Nadu Public Service Commission and Tamil Nadu Dr. MGR. Medical University A. Esai Amutha Prabha Vs Controller of Examinations, Tamil Nadu Public Service Commission, Government Estate, Tamil Nadu Public Service Commission and Under Secretary Tamil Nadu Public Service Commission, Government Estate
Madras High Court · (2009) 1 MLJ 483
Constitution of India, 1950 — Article 226Dentists Act, 1948 — Section 2
High Courts14 Nov 2008Dismissed
Trichy Premier CT Scans Pvt. Ltd. Vs Commissioner of Customs
Madras High Court · (2008) 11 MAD CK 0062
Customs Act, 1962 — Section 111, 112, 114(A), 124, 125(2)
High Courts14 Nov 2008Dismissed
Dr. R. Venu Vs The State Level Scrutiny Committee and Secretary to Government, Adi Dravidar and Tribal Welfare Department
Madras High Court · (2008) 11 MAD CK 0049
Constitution of India, 1950 — Article 341, 341(1), 342, 366(24)Representation of the People Act, 1950 — Section 20
High Courts14 Nov 2008Dismissed
Kumaraguru Finance Vs M. Ganesan Proprietor Raja Lorry Service
Madras High Court · (2008) 11 MAD CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 207, 255(1)Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts14 Nov 2008
C. Sathiyanathan Vs Veeramuthu
Madras High Court · (2009) CriLJ 1512 : (2009) 1 LW(Cri) 229
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 174, 200, 200(1)Penal Code, 1860 (IPC) — Section 463, 464, 465, 466, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 18, 19, 20, 23
High Courts13 Nov 2008
A.M. Basheer Ahmed Vs Indian Council of Medical Research and Others
Madras High Court · (2008) 11 MAD CK 0242
High Courts13 Nov 2008
N.P. Murugan Vs M/s. Himachale Pradesh Horticultural Produce Marketing and Processing Corporation
Madras High Court · (2008) 11 MAD CK 0223
Civil Procedure Code, 1908 (CPC) — Section 144, 152, 26
High Courts13 Nov 2008Dismissed
M/s. India Pistons Limited, A-4, Industrial Estate, Maraimalai Nagar, Kanchipuram District Vs The Regional Provident Fund Commissioner, Tamil Nadu and Pondicherry States Employees Provident Funds, 20, Royapettah High Road, Chennai 600014 and The Presiding Officer, Employees Provident Funds Appellate Tribunal, 7th Floor, 60 Skylark Building, New Place, New Delhi 110019
Madras High Court · (2008) 11 MAD CK 0219
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)(d), 2A, 7A
High Courts13 Nov 2008
N. Ulaganathan Vs The State of Tamil Nadu, The Chairman, Khadi and Village Industries Board and The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board
Madras High Court · (2008) 11 MAD CK 0192
Tamil Nadu Khadi and Village Industries Board Service Regulations, 1966 — Regulation 34
High Courts13 Nov 2008
Madras Cements Limited Vs State of Tamil Nadu and The Tamil Nadu Electricity Board
Madras High Court · (2008) 11 MAD CK 0183
Electricity (Supply) Rules, 1956 — Rule 63, 63(2), 65, 69Electricity Act, 1910 — Section 37Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 4
High Courts13 Nov 2008Allowed
The Secretary to Government Revenue Department, The Special Commissioner and Commissioner of Revenue Administration, The District Collector and The District Revenue Officer Vs S. Ponnaiah
Madras High Court · (2009) 2 MLJ 363 : (2009) 8 SLR 21
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts13 Nov 2008Allowed
Murugesan Vs The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 161, 302, 304, 304(1), 324
High Courts13 Nov 2008
S. Ravi and Others Vs International Airports Authority of India and Ex-Servicemen Airlink Transport, Service Limited
Madras High Court · (2008) 11 MAD CK 0151
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10, 10(1)
High Courts13 Nov 2008Dismissed
Mrs. V. Pankajavalli Vs The Regional Transport Officer and The Joint Transport Commissioner (E)
Madras High Court · (2008) 11 MAD CK 0150
Central Motor Vehicles Rules, 1989 — Rule 54Motor Vehicles Act, 1988 — Section 47, 73
High Courts13 Nov 2008Dismissed
Chinnusamy Vs Rathinavelu
Madras High Court · (2008) 11 MAD CK 0143
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3Evidence Act, 1872 — Section 66
High Courts13 Nov 2008Allowed
Dr. Manjula Jothi Vs B. Kannammal and Others
Madras High Court · (2008) 11 MAD CK 0142
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1)