High Courts14 Oct 2008Allowed
Mrs. Kalavally Vs Parthasarathy
Madras High Court · (2008) 10 MAD CK 0125
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 37 of 116
High Courts14 Oct 2008Allowed
M.O. Hasan Kuthoos Maricar Ltd. Vs Agate Madras International Finance Ltd., now changed into Agate Finance Ltd.
Madras High Court · (2009) 1 LW(Cri) 71
Criminal Procedure Code, 1973 (CrPC) — Section 482, 561(A)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts14 Oct 2008Dismissed
Sivakami Vs State
Madras High Court · (2008) 10 MAD CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Oct 2008
Rajshree Sugars and Chemicals Limited Vs AXIS Bank Limited, formerly known UTI Bank Limited
Madras High Court · AIR 2011 Mad 144 : (2009) 1 CTC 227 : (2009) 1 CTR 227 : (2008) 8 MLJ 261
Banking Regulation Act, 1949 — Section 35A, 6(1), 6(2)Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts14 Oct 2008Dismissed
C. Malathy Vs Income Tax Officer
Madras High Court · (2009) 308 ITR 105
Income Tax Act, 1961 — Section 143(2), 143(3), 147, 148
High Courts14 Oct 2008Dismissed
Adhinarayanan Vs State by Inspector of Police
Madras High Court · (2008) 10 MAD CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Oct 2008Dismissed
V.P. Raghavendra Rao Vs Inspector of Police, Special Crime Branch, Central Bureau of Investigation
Madras High Court · (2008) 10 MAD CK 0069
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts14 Oct 2008Dismissed
Khader Moideen Vs The State by the Inspector of Police
Madras High Court · (2008) 10 MAD CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Oct 2008Dismissed
M. Vedapuri Vs O.M. Raj and Mangalakshmi
Madras High Court · (2008) 5 CTC 404 : (2009) 3 MLJ 386
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)
High Courts14 Oct 2008Dismissed
Saravana Theatre Vs T. Ramalingam and Others
Madras High Court · (2008) 8 MLJ 1045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 6 Rule 17, 47
High Courts14 Oct 2008Dismissed
Mrs. N. Vimala rep. by her Power Agent Mr. M. Nagarajan Vs K. Krishnan, Mrs. Prema, Sivakumar and K. Boopathy
Madras High Court · (2009) 2 MLJ 241
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts14 Oct 2008Dismissed
D. Ramani and Others Vs Registrar, Central Administrative Tribunal, Madras Bench and Others
Madras High Court · (2008) 10 MAD CK 0057
Central Excise and Customs Department Senior Tax Assistants (Grade C Posts) Recruitment Rules, 2003 — Rule 5Customs Department Inspector (Examiner) (Group C posts) Recruitment Rules, 2002 — Rule 12
High Courts14 Oct 2008Allowed
N. Santharaj and D. Paul Dinakaran Vs The Director of Elementary Education and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2008) 4 LW 578 : (2008) 8 MLJ 589
Constitution of India, 1950 — Article 226
High Courts14 Oct 2008
Sundarambal, Thillaikarasi, Pachayappan and Sheik Mahaboob Basha Vs Panneerselvam and Jambulingam
Madras High Court · (2008) 10 MAD CK 0040
Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35
High Courts14 Oct 2008
Government of India and The Director, Dept. of Pension and Pen. Welfare Vs M.K. Iqbal and The Registrar, Central Administrative Tribunal
Madras High Court · (2008) 10 MAD CK 0039
High Courts14 Oct 2008
Sivaramachandran M. Vs Commissioner, Corporation of Coimbatore
Madras High Court · (2009) 2 LLJ 64
Coimbatore Municipal Corporation Service (D and A) Rule, 1986 — Rule 3, 8(2)
High Courts14 Oct 2008
Menimegalai Ramu and M. Palani Vs K. Rashid Khan and S. Jayam
Madras High Court · (2009) 2 CTC 395
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 148(A)Constitution of India, 1950 — Article 227
High Courts14 Oct 2008
A. Muthuramalingam Vs The Engineering College (Pondicherry) Society and All India Council for Technical Education
Madras High Court · (2009) 2 MLJ 910
High Courts14 Oct 2008Allowed
M/s. P.P.M. Sankanalinga Nadar Sons Vs Dr. D. Rajkumar
Madras High Court · (2009) 2 LW 404
Civil Procedure Code, 1908 (CPC) — Section 34Partnership Act, 1932 — Section 18, 25, 32, 32(1), 32(2)