High Courts20 Oct 2008
K.R. Ramaswamy @ Traffic Ramaswamy Vs State and Others
Madras High Court · (2009) 3 MLJ 1188
Explosives Act, 1884 — Section 14(2)Explosives Rules, 1983 — Rule 135, 135(1), 137
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 36 of 116
High Courts20 Oct 2008Allowed
S. Anthony and another Vs Union of India and others
Madras High Court · (2008) 10 MAD CK 0009
High Courts17 Oct 2008Dismissed
Sreenivas and Co. Vs State of Tamil Nadu
Madras High Court · (2009) 19 VST 39
Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 5Constitution of India, 1950 — Article 286(3)
High Courts17 Oct 2008
Elavarasi Vs Iyyanar
Madras High Court · (2008) 10 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Section 10, 151Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts17 Oct 2008Dismissed
Uttamchand Galada, Vasanth Bala Galada, Manish Galada and P. Vasantha Kumari Vs The State of Tamil Nadu and The Chennai Metropolitan Development Authority
Madras High Court · (2008) 10 MAD CK 0063
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 36, 4, 4(1), 48, 48(1)
High Courts17 Oct 2008Dismissed
Tamil Nadu Handicrafts Development Corporation Limited and The Superintendent, Brass Artware Production Centre Vs The Inspector of Factories, Range No. II, Madurai General Workers' Union and S. Sundaramoorthy
Madras High Court · (2008) 10 MAD CK 0056
Constitution of India, 1950 — Article 38, 39, 42, 43, 43ATamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 2, 3
High Courts16 Oct 2008Dismissed
State Vs Sakkaravarthy
Madras High Court · (2008) 10 MAD CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324
High Courts16 Oct 2008Dismissed
K. Kiroubagarane Vs The High Court of Judicature at Madras, The Government of Pondicherry and S. Mohana Kumari
Madras High Court · (2008) 10 MAD CK 0001
Constitution of India, 1950 — Article 16(4)
High Courts15 Oct 2008
M/s Alagar Exports Vs M/s Islamic Republic of Iran Shipping Lines of Tehran and David Farrington Fair Wind Shipping Ltd.
Madras High Court · (2008) 10 MAD CK 0111
Arbitration Act, 1940 — Section 34, 44, 48, 9Arbitration and Conciliation Act, 1996 — Section 34, 45, 45, 46, 47Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Oct 2008
Devi Constructions Vs The Commissioner of Central Excise (Appeals)
Madras High Court · (2008) 221 CTR 72 : (2008) 12 STR 691 : (2009) 19 STT 461 : (2008) 18 VST 415
Central Excise Rules, 1944 — Rule 57CCCentral Excises and Salt Act, 1944 — Section 11D, 35FCENVAT (Credit) Rules, 2001 — Rule 6
High Courts15 Oct 2008Dismissed
K. Velayutham Vs Venkata Naicker Trust
Madras High Court · (2009) 1 CTC 71 : (2009) 1 LW 360
Civil Procedure Code, 1908 (CPC) — Section 80Madras City Tenants Protection Act, 1922 — Section 11, 3, 9, 9(1)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts15 Oct 2008Allowed
K.A. Duraisamy and P.D. Chockalingam Vs The Government of Tamilnadu
Madras High Court · (2009) 1 MLJ 755
Constitution of India, 1950 — Article 19(1), 19(6)Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders (Regulation) Act, 1984 — Section 11, 12, 13, 14, 15Tamil Nadu Town and Country Planning Act, 1971 — Section 113
High Courts15 Oct 2008Allowed
N. Soundiramourty Chetty Vs Union of India (UOI) and The Central Administrative Tribunal
Madras High Court · (2008) 10 MAD CK 0086
High Courts15 Oct 2008Dismissed
Smt. Jyothi Vs The Commissioner of Police and The Secretary to Government, Home, Prohibition and Excise Department
Madras High Court · (2008) 10 MAD CK 0082
Constitution of India, 1950 — Article 22(5), 226Preventive Detention Act, 1950 — Section 3(1)
High Courts15 Oct 2008Dismissed
K. Arunachalam Vs District Collector and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2008) 10 MAD CK 0080
High Courts15 Oct 2008Dismissed
M.P. Kanakan Vs Government of Tamil Nadu
Madras High Court · (2008) 10 MAD CK 0070
Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(5)
High Courts15 Oct 2008
B. Ramesh Vs The Registrar of Co.operative Societies, V.C. 96, Cheyyar Division Revenue and Rural Development Department Employees Cooperative Thrift and Credit Society and The Enquiry Officer
Madras High Court · (2009) 2 MLJ 355(1)
Tamil Nadu Co-operative Societies Rules, 1988 — Rule 104
High Courts15 Oct 2008Allowed
The Branch Manager, National Insurance Co. Ltd. Vs M. Mansoor Ali, M. Mallika Begam, Kalil Ahmed @ Kaleel and S.A. Rajamohammed M. Mansoor Ali and M. Mallika Begam Vs Kalil Ahmed @ Kaleel, S.A. Rajamohammed and The Branch Manager, National Insurance Co. Ltd.
Madras High Court · (2008) 10 MAD CK 0003
High Courts14 Oct 2008Dismissed
Ranganatha Iyengar Vs Thangarasu
Madras High Court · (2009) 2 LW 809
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts14 Oct 2008
Jayakumari Vs K. Venugopalraj, M. Balasubramanian and G.M. Syed Fasiuddin
Madras High Court · (2008) 10 MAD CK 0144
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 407Evidence Act, 1872 — Section 126