COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 33 of 116

High Courts23 Oct 2008Allowed

Padmanabhan A. Vs Joint Commissioner of Labour and Another

Madras High Court · (2009) 3 LLJ 414 : (2009) 2 MLJ 560

Companies Act, 1956 — Section 385(1)(C)Industrial Disputes Act, 1947 — Section 17BPayment of Gratuity Act, 1972 — Section 4(6), 5A

High Courts23 Oct 2008Allowed

Chinnammal (died) and Others Vs Chokkanna Gounder (died) and Others

Madras High Court · (2008) 10 MAD CK 0076

High Courts23 Oct 2008

P. Narayanan Vs Kasi

Madras High Court · (2009) 3 MLJ 47

Stamp Act, 1899 — Section 40(1)

High Courts23 Oct 2008Dismissed

Duraisamy and Murugesan Vs Subbaraya Reddy

Madras High Court · (2008) 10 MAD CK 0052

Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17(1), 49

High Courts23 Oct 2008

United India Insurance Co. Limited Vs V. Ramanujam, R. Janaki, R. Rathinasamy and L. Pandian

Madras High Court · (2008) 10 MAD CK 0045

Motor Vehicles Act, 1988 — Section 163(A)

High Courts23 Oct 2008Dismissed

Velu Achari Vs The Special Commissioner-cum-Commissioner, H.R. and C.E. Department, The Assistant Commissioner, H.R. and C.E. Department, The Joint Commissioner, H.R. and C.E. Department and P.V. Thiagaraja Achari

Madras High Court · (2009) 3 MLJ 18

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70(1)

High Courts23 Oct 2008Dismissed

Black Thunder Theme Park Private Limited and Others Vs State of Tamil Nadu

Madras High Court · (2008) 10 MAD CK 0028

Constitution of India, 1950 — Article 246Tamil Nadu Entertainments Tax (Amendment) Act, 1998 — Section 2, 3(2A), 3(4), 4, 4B

High Courts23 Oct 2008Allowed

John Roase Vs State by Inspector of Police

Madras High Court · (2009) CriLJ 2354

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts23 Oct 2008Dismissed

D. Arumuga Nadar Vs K. Muthulakshmi

Madras High Court · (2009) 1 CTC 352

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 29

High Courts23 Oct 2008Dismissed

Manoharan Vs Rangabashyam and 4 others

Madras High Court · (2009) 1 CTC 628

Evidence Act, 1872 — Section 112, 113Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35, 36

High Courts22 Oct 2008Allowed

Marikannu Vs The Commissioner of Police, Tricuchirappalli City, Tiruchirappalli, The Secretary to Government, Prohibition and Excise Department, Tamil Nadu Government, Secretariat Chennai-9 and The Inspector of Police, Air Port Police Station Trichy District

Madras High Court · (2009) 1 LW(Cri) 91

High Courts22 Oct 2008Dismissed

N. Thangavel Vs The Director /T and C, Railway Board, The Divisional Railway Manager, Chennai Division, Southern Railway and Indian Railway Catering and Tourism Corporation Ltd.

Madras High Court · (2008) 10 MAD CK 0134

Constitution of India, 1950 — Article 14, 19(1), 226

High Courts22 Oct 2008Dismissed

Regional Provident Fund Commissioner Vs Prabha Beverages Private Ltd. and The Presiding Officer, Employees Provident Funds Appellate Tribunal

Madras High Court · (2009) 120 FLR 422 : (2009) 3 LLJ 208

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 19A, 2, 2A, 7A

High Courts22 Oct 2008Dismissed

C. Thirugnanasambandam Vs Neyveli Lignite Corporation Ltd.

Madras High Court · (2008) 10 MAD CK 0116

Constitution of India, 1950 — Article 226

High Courts22 Oct 2008Dismissed

Salem Managar Mavatta ullatchithurai Oozhiar Sangam Vs The State of Tamil Nadu and The Commissioner, Salem City Municipal Corporation

Madras High Court · (2009) WritLR 413

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1), 2A

High Courts22 Oct 2008Dismissed

N. Sekar Vs The Principal District Judge Cum Co-operative Tribunal, The Deputy Registrar of Co-operative Societies and Z.827, Ammapettai Primary Agricultural Co-op. Bank Limited

Madras High Court · (2009) 4 MLJ 456 : (2008) WritLR 1059

Tamil Nadu Co-operative Societies Rules, 1988 — Rule 104, 104(9), 173, 82

High Courts22 Oct 2008Dismissed

MD.SPL.21, Gudalur Co-operative Stores Ltd. Vs The Deputy Commissioner of Labour, Under the Tamil Nadu Shops and Establishments Act and R. Rajendran

Madras High Court · (2009) WritLR 143

Constitution of India, 1950 — Article 226

High Courts22 Oct 2008Dismissed

Anikadavu Madamanai Lathekarar Kulam Sri Venkatesa Perumal Thirukovil Arakkattalai rep. by its President R. Venkudusamy, Anikadavu Madamanai Lathekarar Kulam Sri Venkatesa Perumal Thirukovil Arakkattalai and K. Shanmugha Sundaram Vs K. Thandapani and Others

Madras High Court · (2009) 1 CTC 416

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 104, 115, 141, 151Constitution of India, 1950 — Article 226, 227

High Courts22 Oct 2008Allowed

Chandrasekaran Vs State

Madras High Court · (2009) 1 LW(Cri) 93

High Courts22 Oct 2008Allowed

Ravinthiran @ John Ravinthiran Vs State of Tamil Nadu

Madras High Court · (2008) 10 MAD CK 0006