High Courts05 Nov 2008Dismissed
T.R. Subramanian Vs The State of Tamil Nadu and The Correspondent, George High School
Madras High Court · (2008) 11 MAD CK 0111
Constitution of India, 1950 — Article 21A
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 30 of 116
High Courts05 Nov 2008Dismissed
State of Tamil Nadu Vs Shamanmal Laxmichand
Madras High Court · (2009) 24 VST 446
High Courts05 Nov 2008
1. E. Velusami, 2. E. Arumugham and 3. E. Manickam Vs The Special Tahsildar (L.A) Neighbourhood Scheme, Salem and The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0020
Land Acquisition Act, 1894 — Section 12, 12(2), 4, 4(1), 5A
High Courts05 Nov 2008Dismissed
N. Bose Vs The State of Tamil Nadu
Madras High Court · (2009) 1 CTC 529
High Courts04 Nov 2008Dismissed
The Secretary to Government, Adi Dravidar and Tribal Welfare Department, Fort St. George, Chennai-9, The District Collector, Salem District, The Special Tahsildar (ADW), Sankari, Salem District, Salem District, Salem Vs P. Dhanabakkiam
Madras High Court · (2008) 11 MAD CK 0227
High Courts04 Nov 2008Dismissed
Dakshina Moorthy Vs The Superintendent of Police, Sivagangai District and Others
Madras High Court · (2009) 1 LW(Cri) 105
High Courts04 Nov 2008Allowed
Coonoor Club and Others Vs Commercial Tax Officer and Others
Madras High Court · (2009) 22 VST 59
Constitution of India, 1950 — Article 366, 366(29A)Tamil Nadu Catering Establishments Act, 1958 — Section 2(11)Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts04 Nov 2008Allowed
C. Valli Vs The State of Tamil Nadu
Madras High Court · (2008) 11 MAD CK 0009
High Courts03 Nov 2008Dismissed
State of Tamil Nadu Vs Sharp Designer Wear
Madras High Court · (2009) 24 VST 426
Tamil Nadu General Sales Tax Act, 1959 — Section 12(2)
High Courts03 Nov 2008Allowed
T. Venkateswaran Vs Muthuraj and Others
Madras High Court · AIR 2009 Mad 60 : (2008) 8 MLJ 1073
Constitution of India, 1950 — Article 215, 32Contempt of Courts Act, 1971 — Section 15, 20Protection of Human Rights Act, 1993 — Section 13, 2, 36(2)
High Courts03 Nov 2008
V. Viswanathan Vs The Tamilnadu Civil Supplies Corporation Ltd.
Madras High Court · (2008) 11 MAD CK 0061
High Courts31 Oct 2008Dismissed
State of Tamil Nadu Vs Madura Tarpaulin Manufacturing Company
Madras High Court · (2009) 12 Vat Reporter 93 : (2009) 22 VST 458
High Courts31 Oct 2008
P. Srinivasan and Santhakumari Vs P. Gopal and P. Balaji
Madras High Court · (2009) 1 LW 177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 6 Rule 4, Order 8 Rule 9, 11Trusts Act, 1882 — Section 88, 90
High Courts31 Oct 2008Allowed
Madras Metropolitan Water Supply and Sewerage Board Official and Employees Union Vs The State of Tamil Nadu and Madras Metropolitan Water Supply and Sewerage Board
Madras High Court · (2008) 10 MAD CK 0138
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 3, 32, 4, 4A, 6Life Insurance Corporation Act, 1956 — Section 3Payment of Bonus Act, 1965 — Section 32
High Courts31 Oct 2008
P. Arumugam Vs P. Velusamy
Madras High Court · (2009) 1 CTC 361
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b), 357(3), 397(1), 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts31 Oct 2008
Pyramid Saimira Theatre Ltd. Vs S. Murugan and Others
Madras High Court · (2010) 155 CompCas 42 : (2009) 1 LW 866
Contract Act, 1872 — Section 140Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(18), 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(6), 17, 18
High Courts31 Oct 2008Dismissed
R. Sudalaimuthu Vs Ponnuchamy Ambalam, Thiruppathy and Thangapandi
Madras High Court · (2009) 3 LW 66
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Oct 2008
Smt. Saraswathi Vs P. Shanmugam, Kandasamy, Shanmugasundaram and K. Ganesan
Madras High Court · (2008) 10 MAD CK 0091
Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Section 2(11)Specific Relief Act, 1963 — Section 19
High Courts31 Oct 2008Dismissed
M. Nizamudeen Vs Chemplast Sanmar Limited and Others
Madras High Court · (2009) 3 MLJ 1059
National Environment Appellate Authority Act, 1997 — Section 11, 11(1), 3, 5
High Courts31 Oct 2008
Ravichandran Vs P. Shanmugam and Others
Madras High Court · (2008) 10 MAD CK 0016
Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Section 2(11)Specific Relief Act, 1963 — Section 19