COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 27 of 116
High Courts13 Nov 2008Allowed
Rajendran Vs The State
Madras High Court · (2008) 11 MAD CK 0100
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 294, 307, 323
High Courts13 Nov 2008Dismissed
S. Kaladevi Vs V.R. Somasundaram, S. Priya and S. Soundarajan
Madras High Court · (2009) 2 MLJ 361
High Courts13 Nov 2008Dismissed
B.K. Krishnamurthy Vs S. Balasubramanian and Rajni Foundation Pvt. Ltd.
Madras High Court · (2008) 11 MAD CK 0090
High Courts13 Nov 2008Dismissed
The Director of School Education and Others Vs S. Jambu Kumaran
Madras High Court · (2008) 11 MAD CK 0079
High Courts13 Nov 2008
GDA Technoligies Ltd. Vs The Deputy Director, Employees State Insurance Corporation
Madras High Court · (2008) 11 MAD CK 0075
Employees State Insurance Act, 1948 — Section 45A, 75
High Courts13 Nov 2008
India Pistons Limited Vs The Regional Provident Fund Commissioner and The Presiding Officer, Employees Provident Funds
Madras High Court · (2009) 1 MLJ 572
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2A, 7A
High Courts13 Nov 2008Dismissed
The Management, Maduranthagam Co-op. Sugar Mills Ltd. Vs The Joint Commissioner of Labour Appellate authority under the payment of Gratuity Act and Others
Madras High Court · (2008) 11 MAD CK 0033
Factories Act, 1948 — Section 46
High Courts12 Nov 2008Allowed
Meenambal @ Meena Vs C. Senthilkumar and B. Ranganayaki
Madras High Court · (2009) 2 MLJ 227
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts12 Nov 2008
Gearcase India Vs Commercial Tax Officer and Another
Madras High Court · (2010) 28 VST 468
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 3(1), 3(2), 3(2C), 4
High Courts12 Nov 2008Dismissed
Kamdar Exports, Exporter and Importers Vs The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0178
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 10(3), 12, 12A, 14, 15
High Courts12 Nov 2008Allowed
B. Ranganayaki Vs C. Senthilkumar and Meenambal @ Meena
Madras High Court · (2009) 1 MLJ 1314
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts12 Nov 2008Allowed
Dr. G. Elangovan Vs The Director of Medical Education and The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0152
Constitution of India, 1950 — Article 14, 16
High Courts12 Nov 2008Dismissed
V. Thanikachalam Vs D. Balakrishnan
Madras High Court · (2008) 11 MAD CK 0141
Civil Procedure Code, 1908 (CPC) — Section 10A
High Courts12 Nov 2008
State of Tamil Nadu Vs Moti Sales Corporation
Madras High Court · (2009) 21 VST 442
Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3)
High Courts12 Nov 2008Dismissed
C. Selvakumar alias Murugesan Vs State by Inspector of Police
Madras High Court · (2008) 11 MAD CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 31, 31(2), 313Explosive Substances Act, 1908 — Section 3, 5, 5(3), 6Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts12 Nov 2008Dismissed
I.I.558 Kuthiraichandal Primary Co-operative Bank Limited Vs A. Asokan and Villupuram District Committee of Common Cadre Services for Secretaries of Primary Agricultural Co-Operative Bank
Madras High Court · (2009) 1 MLJ 18 : (2009) WritLR 397
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 21Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2
High Courts12 Nov 2008Dismissed
S. Kala Vs The Registrar of Co-operative Societies, The Co-operative Sub-Registrar and Special Officer, Mithiravayal Primary Agricultural Co-operative Bank and The Deputy Registrar, Mithiravayal Primary Agricultural Co-operative Bank
Madras High Court · (2008) 11 MAD CK 0042
Constitution of India, 1950 — Article 12, 226
High Courts12 Nov 2008Allowed
Ravichandran Vs State
Madras High Court · (2008) 11 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts12 Nov 2008Allowed
Sri Vaishnava Sri Padam Kainkaryam Association Vs M.S. Rajagopalan
Madras High Court · (2012) 6 CTC 781 : (2013) 1 RCR(Rent) 292
Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4), 23(2), 25, 4