High Courts10 Nov 2008Allowed
The State of Tamil Nadu Vs K. Muthusamy and The II Addl. District Sessions Judge and Chief Judicial Magistrate
Madras High Court · (2008) 11 MAD CK 0021
Tamil Nadu Forest Act, 1882 — Section 41, 49A, 49B, 49B(2), 49D
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 29 of 116
High Courts10 Nov 2008Dismissed
Nagasrinivasulu and 2 Others Vs Galada Finance Limited and Shri C. Srinivasa Raghavan
Madras High Court · (2009) 1 CTC 158
Arbitration and Conciliation Act, 1996 — Section 23, 23(1), 25, 25(b), 25(c)Evidence Act, 1872 — Section 1, 16, 34
High Courts07 Nov 2008
S. Sukumar and others Vs Margadarasi Chits Limited, A-Wing, Flat No. 1 and 2, 2nd Floor, Parsn Maners, 602 Anna Salai, Chennai 600006
Madras High Court · (2008) 11 MAD CK 0237
High Courts07 Nov 2008Dismissed
Manager, Valparai Estate, Valparai Vs Smt. Alamelu
Madras High Court · (2008) 11 MAD CK 0222
High Courts07 Nov 2008Allowed
Usha Vs State and The Secretary, Government of Tamil Nadu
Madras High Court · (2009) 1 LW(Cri) 103
High Courts07 Nov 2008Dismissed
M. Rajendra Naidu Vs Sterling Holiday Resorts (India) Ltd. and Others
Madras High Court · (2009) 148 CompCas 170
Companies (Court) Rules, 1959 — Rule 11(9)Companies Act, 1956 — Section 235, 237, 239, 243
High Courts07 Nov 2008
The State of Tamil Nadu Vs Tvl. Bangalore Iyyangar Backery
Madras High Court · (2009) 19 VST 349
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)(B)
High Courts07 Nov 2008Allowed
R. Eswari Vs The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0029
High Courts07 Nov 2008Allowed
M/s. Inter Shoes (P) Ltd. Vs Thiru. K. Subramani and Thirumathi Navamani
Madras High Court · (2009) 2 LW 297
High Courts06 Nov 2008
Parvathi Bhavan Sweets Vs State of Tamil Nadu
Madras High Court · (2009) 22 VST 368
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts06 Nov 2008Dismissed
C. Indira Vs M/s. Senthil and Co.
Madras High Court · (2008) 11 MAD CK 0226
Employees State Insurance Act, 1948 — Section 2(6A)(i), 2(8), 2(9), 51A
High Courts06 Nov 2008Dismissed
Ace Trading Company Vs State of Tamil Nadu
Madras High Court · (2009) 24 VST 467
Tamil Nadu General Sales Tax Act, 1959 — Section 12(2)
High Courts06 Nov 2008
National Insurance Company Ltd. Vs C. Raju @ Rasu, N. Thangavelu and N. Thangavelu
Madras High Court · (2008) 11 MAD CK 0205
High Courts06 Nov 2008Dismissed
C. Manoharan Vs Union of India (UOI) and The Registrar Central Administrative Tribunal Madras Bench
Madras High Court · (2008) 11 MAD CK 0199
High Courts06 Nov 2008
R. Saravanan Vs E. Raju
Madras High Court · (2008) 11 MAD CK 0137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 39, Order 21 Rule 40, Order 21 Rule 40(1), 51Provincial Insolvency Act, 1920 — Section 23, 31, 51, 52, 55
High Courts06 Nov 2008Allowed
D. Peter Francis Vs P.S.B. Educational Trust and The Director, All India Council for Technical Education, Southern Region P.S.B. Educational Trust Vs D. Peter Francis and The Director, All India Council for Technical Education, Southern Region
Madras High Court · (2008) 4 LW 1038 : (2009) 2 MLJ 671
Original Side Rules — Order 9 Rule 8
High Courts06 Nov 2008Allowed
The District Collector cum Inspector of Panchayat, The Assistant Director (Panchayats) and The Tahsildar Vs S. Senthamizh Selvi and The Block Development Officer (Village Panchayats)
Madras High Court · (2009) 1 CTC 356
Contempt of Courts Act, 1971 — Section 14, 15Tamil Nadu Panchayats Act, 1994 — Section 205, 205(1)(a), 205(12), 205(2)
High Courts05 Nov 2008
Ram Sun Fabi Techs Vs State of Tamil Nadu
Madras High Court · (2010) 28 VST 250
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 16, 16(1)
High Courts05 Nov 2008Allowed
Ezhilarasi and C.T. Kaliaperumal Vs The Inspector General of Registration, The Special Deputy Collector (Stamps) and Joint Sub Registrar
Madras High Court · (2008) 11 MAD CK 0234
Stamp Act, 1899 — Section 27, 47ATamil Nadu Stamp (Amendment) Act, 1967 — Section 47A, 47A(1)(2)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3, 5
High Courts05 Nov 2008
Heinz India Private Limited Vs Commissioner of Commercial Taxes and Another
Madras High Court · (2009) 19 VST 366
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Tamil Nadu General Sales Tax Rules, 1959 — Rule 26A