High Courts21 Oct 2008Dismissed
T. Ramamoorthy Vs The District Inspector General of Police and Others
Madras High Court · (2010) 1 LW(Cri) 79
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 35 of 116
High Courts21 Oct 2008
Sampath alias Muthu Naidu Vs Venkatesan, Krishnaveni and Rajakumari
Madras High Court · (2008) 10 MAD CK 0026
High Courts21 Oct 2008Allowed
G. Nagarajan Vs The Secretary to Government Home (SC) Dept., The Director General of Police, Dr. Radhakrishnan Salai and The Superintendent of Police
Madras High Court · (2008) 10 MAD CK 0025
High Courts21 Oct 2008Dismissed
K. Raghupathy Vs K.R. Panneerselvam
Madras High Court · (2008) 10 MAD CK 0021
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts20 Oct 2008Dismissed
K. Irene Hilda Magdelene Vs T. Fredish Paul
Madras High Court · (2008) 10 MAD CK 0158
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Oct 2008Allowed
Commissioner of Income Tax Vs Kattabomman Transport Corporation Ltd.
Madras High Court · (2010) 324 ITR 71
Motor Vehicles Act, 1988 — Section 146(3)
High Courts20 Oct 2008
Commissioner of Income Tax Vs Kovilpatti Lakshmi Roller Flour Mills Ltd.
Madras High Court · (2010) 322 ITR 517
Income Tax Act, 1961 — Section 31, 37, 43B
High Courts20 Oct 2008Dismissed
Tamil Nadu Assistant Agricultural Officers Association Vs State of Tamil Nadu
Madras High Court · (2008) 10 MAD CK 0137
High Courts20 Oct 2008
Iyyam Perumal Vs The Secretary Government of Tamil Nadu, Prohibition and Excise Department Fort St.George, Chennai 9
Madras High Court · (2009) 1 LW(Cri) 532
High Courts20 Oct 2008Allowed
Commissioner of Income Tax Vs Lotus Roofings P. Ltd.
Madras High Court · (2010) 326 ITR 307
Taxation Laws (Amendment) Act, 1991 — Section 234C, 32(1)
High Courts20 Oct 2008Dismissed
Murugaiyan Vs State
Madras High Court · (2008) 10 MAD CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(II)
High Courts20 Oct 2008Allowed
B. Ammu Vs State of Tamil Nadu and Another
Madras High Court · (2009) CriLJ 866 : (2009) 1 MLJ 1090
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 107, 109, 306, 309, 380
High Courts20 Oct 2008Allowed
Maheswari Vs M. Ramesh and Jayavel (not necessary party)
Madras High Court · (2008) 10 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Oct 2008
N. Jayalakshmi and E. Chandravadanam Vs The State of Tamil Nadu, The Member Secretary/Chairman, Teachers Recruitment Board, The Director of School Education and The Director of Government Examinations
Madras High Court · (2008) 10 MAD CK 0083
High Courts20 Oct 2008Allowed
Ganesan, Murugesan and G. Sankar Vs Palanisamy and Others
Madras High Court · (2008) 10 MAD CK 0077
Civil Procedure Code, 1908 (CPC) — Section 30
High Courts20 Oct 2008
A. Saraswathy Vs Sundaresan, Lakshmibai, Amirthavalli and Mohan Asari
Madras High Court · (2008) 10 MAD CK 0061
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2
High Courts20 Oct 2008
A. Saraswathy Vs Sundaresan and Pollachi Municipality
Madras High Court · (2008) 10 MAD CK 0060
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2
High Courts20 Oct 2008Dismissed
T. Krishnamurthy Vs The Registrar of Co-operative Societies (Housing), The Deputy Registrar of Co-operative Societies (Housing), Salem Region and No. S-1523, Dr. Ambedhkar Salem City Co-operative House Building Society Ltd.
Madras High Court · (2008) 10 MAD CK 0059
High Courts20 Oct 2008
V. Parameswaran Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 10 MAD CK 0058
Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4