COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 32 of 116

High Courts28 Oct 2008Dismissed

KR Teacher Training Institute for Women Vs The State of Tamil Nadu and Others Self-financing Private Teacher Training Institutes Association (Regd.) Vs The State of Tamil Nadu, The National Council for Teacher Education and The Regional Director, National Council for Teacher Education, Southern Regional Committee

Madras High Court · (2008) 10 MAD CK 0159

Constitution of India, 1950 — Article 14, 246, 254, 254(2)National Council for Teacher Education Act, 1993 — Section 14, 14(3), 14(6), 14A, 17(1)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2005 — Regulation 7(11), 7(12), 8(10)

High Courts28 Oct 2008Dismissed

Adivaram Varthagargal Sangam Palani and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 10 MAD CK 0156

Industrial Disputes Act, 1947 — Section 25F, 25NLimitation Act, 1963 — Section 10Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 109, 2, 78, 78(1), 78(4)

High Courts28 Oct 2008

Champion Plastics (India) Pvt. Ltd. Vs Commercial Tax Officer

Madras High Court · (2010) 28 VST 463

Tamil Nadu General Sales Tax Rules, 1959 — Rule 32(5), 52, 52(1)

High Courts28 Oct 2008Dismissed

State Vs Varghese

Madras High Court · (2008) 10 MAD CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 207Evidence Act, 1872 — Section 27Railway Property (Unlawful Possession) Act, 1966 — Section 3

High Courts28 Oct 2008Allowed

R. Meshaak and R. Rajan Vs G. Devasitham

Madras High Court · (2008) 10 MAD CK 0031

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts24 Oct 2008

Dr. E. Sayed Ali Vs Union of India (UOI) and Others

Madras High Court · (2009) 1 LW 129 : (2009) 3 MLJ 751

Constitution of India, 1950 — Article 15(1), 15(4), 16(4), 16(4A), 16(4B)General Clauses Act, 1897 — Section 3(8)

High Courts24 Oct 2008Dismissed

Veeran Vs Veeravarmalle and Another

Madras High Court · AIR 2009 Mad 64 : (2009) 1 LW 36 : (2009) 2 MLJ 213

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112

High Courts24 Oct 2008Dismissed

Deivanai Ammal Vs Kumarayee Ammal, Panchavarnam and Sathuragiriyan

Madras High Court · (2009) 2 LW 457

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1(3)Stamp Act, 1899 — Section 35(a)

High Courts24 Oct 2008

Neraichelvi Vs K. Ranganatham, Devakiammal (deceased), The Tamil Nadu Housing Board and A. Mohana

Madras High Court · (2009) 1 LW 542

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66Land Acquisition Act, 1984 — Section 11, 16, 18, 31(2), 4(1)Transfer of Property Act, 1882 — Section 43, 72(2), 73, 73(2)

High Courts24 Oct 2008

The Superintending Engineer, Nagapattinam Electricity Distribution Circle, Tamil Nadu Electricity Board and The Executive Engineer, Operation and Maintenance, Tamil Nadu Electricity Board Vs The Inspector of Labour and D. Athmanathan

Madras High Court · (2009) 4 MLJ 472

Constitution of India, 1950 — Article 14, 226, 309Electricity (Supply) Act, 1948 — Section 79C, 79KEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

High Courts24 Oct 2008

T.M. Kamalanathan Vs Government of Tamil Nadu and Others

Madras High Court · (2009) 1 MLJ 634

Constitution of India, 1950 — Article 21, 226, 32Representation of the People Act, 1951 — Section 29(7), 29A, 29A(5)Tamil Nadu District Municipalities Act, 1920 — Section 183, 183(4), 186, 186(2), 321

High Courts24 Oct 2008Dismissed

G. Elumalai Vs G. Venkatesan and Others

Madras High Court · (2008) 4 LW 1005 : (2009) 3 MLJ 883

High Courts24 Oct 2008Allowed

Saraswathi Agencies Vs The Sales Tax Appellate Tribunal (Main Bench) and The Deputy Commercial Tax Officer

Madras High Court · (2009) 21 VST 200

Central Sales Tax Act, 1956 — Section 11, 12(1), 12(2), 12(3), 3

High Courts23 Oct 2008Dismissed

Union of India (UOI) Vs The Central Administrative Tribunal

Madras High Court · (2008) 10 MAD CK 0153

Constitution of India, 1950 — Article 226

High Courts23 Oct 2008

Alfine Knit Private Limited Vs Commercial Tax Officer

Madras High Court · (2009) 21 VST 359

Tamil Nadu Value Added Tax Act, 2006 — Section 88(2)Tamil Nadu Value Added Tax Rules, 2007 — Rule 4(8)

High Courts23 Oct 2008Allowed

G. Arockiasamy Vs C. Mariaraj

Madras High Court · (2009) 2 LW 170

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3), 151

High Courts23 Oct 2008

The Farm Tea Estate Syndicate Vs The Tamil Nadu Tea Plantations Ltd., a Government of Tamil Nadu Undertaking

Madras High Court · (2008) 10 MAD CK 0120

Contract Act, 1872 — Section 74Interest Act, 1978 — Section 3(5)

High Courts23 Oct 2008Allowed

Annis Anandhi, Shobia, Master Shana and Master Sharan Vs Kanaga Annie Anandhi and Zareena @ Gladys Vs The District Manager, Food Corporation of India

Madras High Court · (2009) 3 LW 369

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 227

High Courts23 Oct 2008

C. Viswanathan Vs The State of Tamil Nadu

Madras High Court · (2009) 1 LW 368

Madras Prohibition Act, 1937 — Section 18(1)

High Courts23 Oct 2008

The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division I) Limited Vs Annapoorani and Kandasamy

Madras High Court · (2008) 10 MAD CK 0094

Motor Vehicles Act, 1988 — Section 163A