Madras High Court Judgments 2008 — Page 31

High Courts31 Oct 2008

C.M.S. Evangelical Suvi David Memorial Higher Secondary School Committee Vs 1. District Registrar, Cheranmahadevi, Tirunelveli District and 2. District Educational Officer, Cheranmahadevi at Tirunelveli, Tirunelveli District. - 7 to 9 omitted

Madras High Court · (2008) 10 MAD CK 0015

Companies Act, 1956 — Section 234(5), 303, 306, 609Constitution of India, 1950 — Article 136, 141, 226Tamil Nadu Societies Registration Act, 1975 — Section 10(1), 10(2), 14, 14(1), 15

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High Courts31 Oct 2008Dismissed

Cash and Gain Finance and Investments and 2 Others Vs Manjula Udaya Shankar

Madras High Court · (2009) 2 CTC 234

Arbitration and Conciliation Act, 1996 — Section 11, 14, 20, 21, 44

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High Courts30 Oct 2008Dismissed

K. Ganesan and Others Vs The Food Inspector, Periyakulam Municipality Theni District

Madras High Court · (2009) 1 LW(Cri) 210

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High Courts30 Oct 2008Dismissed

The Managing Director, Tamil Nadu Agro Industries Development Corporation Limited, Agro House, Tiruvika Industrial Estate, Guindy, Chennai-32 Vs V.T. Lakshmipathy and The Government of Tamil Nadu

Madras High Court · (2008) 10 MAD CK 0148

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High Courts30 Oct 2008Dismissed

C. Harris and M. Narasuraju Vs The State of Tamil Nadu

Madras High Court · (2008) 10 MAD CK 0139

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High Courts30 Oct 2008

Subodh Enterprises Vs Deputy Commercial Tax Officer

Madras High Court · (2009) 21 VST 458

Sales Tax Act — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)

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High Courts30 Oct 2008Dismissed

K.R. Venugopal Vs K.R. Srinivasan and 4 Others

Madras High Court · (2009) 1 CTC 803

Specific Relief Act, 1963 — Section 16(c), 19

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High Courts30 Oct 2008

B. Suresh Babu Vs Nithya

Madras High Court · (2009) 1 LW 596 : (2009) 2 MLJ 267

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 7(1), 8(1)

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High Courts30 Oct 2008Allowed

Mr. Nandagopal and Mrs. N. Gandhimathi Vs The Competent Authority Urban Land Ceiling and the Assistant Commissioner Urban Land Tax, The Commissioner and Director Urban Land Ceiling and Urban Land Tax and The State of Tamil Nadu

Madras High Court · (2009) 2 MLJ 994

Constitution of India, 1950 — Article 226Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10(1), 11(1), 11(3), 11(5), 12

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High Courts30 Oct 2008Dismissed

Tamil Nadu State Transport Corporation (Salem Division-I) Limited Vs Pappathi and Others

Madras High Court · (2008) 10 MAD CK 0046

Motor Vehicles Act, 1988 — Section 163A

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High Courts30 Oct 2008

Gajendran Vs State

Madras High Court · (2008) 10 MAD CK 0010

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High Courts29 Oct 2008

Mr. Ramasamy Athappan and Nandakumar Athappan Vs The Secretariat of the Court, International Chamber of Commerce, 38 Cours Albert 1 er, 75008 Paris, France and Others

Madras High Court · (2008) 10 MAD CK 0151

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 45, 50(1)(a), 50(2), 8Companies Act, 1956 — Section 397, 398, 402, 403

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High Courts29 Oct 2008Dismissed