COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 34 of 116

High Courts21 Oct 2008Dismissed

The Branch Manager, Oriental Insurance Company Ltd., 555/1, G.H. Road, Theni Vs Rathinasabapathi @ Sabapathi and M.R.Ganesh (The 2nd respondent herein is set exparte in the lower Court)

Madras High Court · (2008) 10 MAD CK 0149

Motor Vehicles Act, 1988 — Section 147, 17Penal Code, 1860 (IPC) — Section 279, 337, 377Workmens Compensation Act, 1923 — Section 11, 19, 2(1), 2(i)(n), 2(n)

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High Courts21 Oct 2008Allowed

Sriram Chits Tamil Nadu (P) Ltd. Vs State of Tamil Nadu and Others

Madras High Court · AIR 2009 Mad 68 : (2008) 4 LW 1052

Chit Funds Act, 1982 — Section 89Chit Funds Rules, 1984 — Rule 49, 49(1), 49(6), 50, 50(1)

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High Courts21 Oct 2008Dismissed

R. Shankar, R. Nagarajan and R. Gunasekaran Vs The South Indian Bank Ltd., Padappai Branch and The Chairperson, Debt Recovery Appellate Tribunal

Madras High Court · (2008) 10 MAD CK 0127

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31(A)

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High Courts21 Oct 2008Dismissed

Sterlite Industries Ltd. SIPCOT Industrial Complex Vs The Customs Excise and Gold (Control) Appellate Tribunal West Zonal Bench, The Customs, Excise and Gold (Control) Appellate Tribunal South Zonal Bench and The Commissioner of Central Excise

Madras High Court · (2008) 10 MAD CK 0117

Central Excise (Valuation) Rules, 1975 — Rule 6(1)Central Excises and Salt Act, 1944 — Section 14A, 35F, 4(1)

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High Courts21 Oct 2008Dismissed

M. Sreekumar Vs The Government of Tamil Nadu

Madras High Court · (2008) 10 MAD CK 0114

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High Courts21 Oct 2008Allowed

V.L. Ramanathan Vs Salem Nagarathar Sangam

Madras High Court · (2008) 5 CTC 792 : (2009) 1 MLJ 1174

Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 227

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High Courts21 Oct 2008Dismissed

R. Vijayakumar Vs M. Ravindran, Sr. Advocate, Administrator, Anubhav Group of Companies (In Liquidation), The Official Liquidator, High Court and J. Sekar

Madras High Court · (2009) 147 CompCas 223 : (2010) 1 CompLJ 761 : (2010) 99 SCL 71

Companies Act, 1956 — Section 477

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High Courts21 Oct 2008Dismissed

Tamil Nadu State Transport Corporation (Villupuram Dvn. I) Ltd., formerly known as Thanthai Periyar Transport Corporation Ltd. Vs The Presiding Officer, Labour Court and A. Ashokkumar

Madras High Court · (2008) 10 MAD CK 0106

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)

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High Courts21 Oct 2008Allowed

N. Panneerselvam Vs The Secretary to Government Public Works Department, The Secretary, Tamil Nadu Public Service Commission and The Principal Chief Engineer (WRO) and Chief Engineer (General), Public Works Department

Madras High Court · (2009) 1 MLJ 54

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High Courts21 Oct 2008Allowed

V. Ganesan Vs S. Ranganathan, Tamil Nadu Electricity Board by Chairman and Assistant Engineer, C.E.D.C.

Madras High Court · (2008) 10 MAD CK 0098

Tamil Nadu Electricity Distribution Code, 2004 — Rule 27, 27(1), 27(2), 27(3), 27(4)

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High Courts21 Oct 2008Allowed

Commissioner of Income Tax Vs Kovai Medical Centre and Hospitals Limited

Madras High Court · (2010) 228 CTR 302 : (2009) 313 ITR 262

Income Tax Act, 1961 — Section 134(4), 143(3), 32(1), 34, 56

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High Courts21 Oct 2008Dismissed

K. Anser Baig and Others Vs The Government of Tamilnadu

Madras High Court · (2008) 10 MAD CK 0085

Constitution of India, 1950 — Article 14, 39

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High Courts21 Oct 2008Dismissed

Mrs. Farhana Sait Vs Assistant Commissioner of Income Tax, Range-II, Tax Recovery Officer, Range II and Assistant Commissioner of Income Tax

Madras High Court · (2009) 222 CTR 465 : (2009) 308 ITR 257 : (2009) 181 TAXMAN 105

Income Tax Act, 1961 — Section 220(2), 222, 264, 281Income Tax Rules, 1962 — Rule 11, 11(1), 11(6), 48

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High Courts21 Oct 2008Dismissed

P. Balamurugan Vs The Government of Tamil Nadu and The Principal, Thangavelu Engineering College

Madras High Court · (2009) 1 MLJ 1337

Constitution of India, 1950 — Article 136

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High Courts21 Oct 2008Allowed

Neelambal, Krishnaveni, Senthamizhselvi and Rathinambal Vs The District Collector, The Land Reforms Officer, The Tahsildar and Meganathan

Madras High Court · (2009) 4 MLJ 454

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9

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High Courts21 Oct 2008Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Muthulakshmi and Others

Madras High Court · (2008) 10 MAD CK 0047

Penal Code, 1860 (IPC) — Section 304A

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High Courts21 Oct 2008Dismissed

Industrial Development Bank of India Vs Rajalakshmi Mills Ltd. and Others

Madras High Court · (2008) 10 MAD CK 0044

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High Courts21 Oct 2008

The Tamil Nadu Consumers Cooperative Federation Ltd. Vs T.A. Jayalakshmi and Others T.A. Jayalakshmi, V. Haridas, V. Ravindran and V. Sudhakar Partners, Vasu Studios Vs The Government of Tamil Nadu and Others

Madras High Court · (2009) 1 LW 547 : (2009) 2 MLJ 53

Constitution of India, 1950 — Article 226, 300A, 32Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 11, 11(1), 11(3), 11(5)

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High Courts21 Oct 2008Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Boochiammal and Others

Madras High Court · (2008) 10 MAD CK 0032

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High Courts21 Oct 2008

S. Parasakthi Ammal Vs Bharath State Bank and V. Ramaswami V. Ramasamy Vs Bharath State Bank and S. Parasakthi Ammal Bharat State Bank of India Vs S. Parasakthiammal

Madras High Court · (2008) 10 MAD CK 0030

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