High Courts13 Oct 2008Dismissed
Thiruvalluvar Higher Secondary School, Vellore Vs Government of Tamil Nadu and others
Madras High Court · (2009) 120 FLR 889
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 38 of 116
High Courts13 Oct 2008Dismissed
T. Jayapandi Vs State Express Transport Corporation Limited, The General Manager (Operation and Administration) and The Branch Manager, State Express Transport Corporation Limited
Madras High Court · (2009) 1 CTC 322
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 9A
High Courts13 Oct 2008Allowed
The Secretary, Bharathidasan College of Arts and Science Vs S. Krubainathan and The Registrar, Bharathiar University
Madras High Court · (2008) 10 MAD CK 0078
Civil Services (Classification, Control and Appeal) Rules — Rule 8, 8(2), 8(6)
High Courts13 Oct 2008
Dr. P. Arthur Daniel Vs The State of Tamil Nadu
Madras High Court · (2008) 10 MAD CK 0055
High Courts13 Oct 2008Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Murugesan
Madras High Court · (2008) 10 MAD CK 0043
High Courts13 Oct 2008Dismissed
Mrs. Divya J. Dolia and Mrs. Beena K. Dolia Vs The Secretary Government of Tamil Nadu Industries Department and Others
Madras High Court · (2009) 1 MLJ 883
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11A, 16, 17Penal Code, 1860 (IPC) — Section 175, 176
High Courts13 Oct 2008Dismissed
J. Jayalalithaa Vs Nakheerangopal
Madras High Court · (2009) 1 CTC 798
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Specific Relief Act, 1963 — Section 34, 42
High Courts30 Sept 2008
T.S. Perumal and Others Vs T.G. Thulasi
Madras High Court · (2008) 5 CTC 545 : (2008) 4 LW 1061 : (2008) 8 MLJ 1064
Civil Procedure Code, 1908 (CPC) — Section 94Limitation Act, 1963 — Section 5
High Courts30 Sept 2008Allowed
Shri Andrew Stern, Chief Executive Officer, British Airways World Cargo, DLF Plaza Towers, DLF Qutab Enclave, Phase 1, Gurgaon - 122022 Vs Labour Enforcement Officer (Central), Ministry of Labour, Government of India, No.26, Haddows Road, SOhastri Bhavan, Chennai - 600006
Madras High Court · (2009) 1 LW(Cri) 192
High Courts30 Sept 2008
The Secretary, Home Department, State of Tamil Nadu, Fort St. George, Chennai -600 009, The Competent Authority/Joint Commissioner, Land Administration, Chepauk, Chennai - 600 005, The Inspector General of Police, Economic Offence Wing, Admiralty Building, Omanthurar Govt. Estate, Chennai -600 002 and The Sub-Registrar, Purasaivalkam Sub-Registration Office, Perambur Barracks Road, Purasaivalkam, Chennai - 7 Vs Sri. Ravichand and Smt. Indra Kavar
Madras High Court · (2008) 09 MAD CK 0206
Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 3, 4(3), 7, 7(6)
High Courts30 Sept 2008Allowed
C.T. Baskaran and Mrs. Vasumathi Baskaran Vs M.P. Jayarajan
Madras High Court · (2009) 1 LW(Cri) 316
High Courts30 Sept 2008
Iffco-Tokio General Insurance Co. Ltd., No. 28, North Usman Road, T. Nagar, Chennai 600 017 Vs Smt.Sulochana and Others
Madras High Court · (2010) ACJ 1522 : (2009) 1 MLJ 453 : (2011) 1 TAC 953
Motor Vehicles Act, 1988 — Section 146(1), 147, 147(1), 147(1)(b)Penal Code, 1860 (IPC) — Section 279, 304AWorkmens Compensation Act, 1923 — Section 2(n)
High Courts30 Sept 2008
S.S. Karthikeyan Vs Sivasalam and K. Venkatachalam
Madras High Court · (2008) 09 MAD CK 0191
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 21, Order 21 Rule 58, Order 21 Rule 98, 58
High Courts30 Sept 2008
C. Raghupathy Vs C. Govindan, Uma Rani and B. Ranganathan
Madras High Court · (2009) 1 CTC 319
High Courts30 Sept 2008Dismissed
Gladys L. Paulsamy Vs The Deputy Inspector General of Prisons Chennai Range, Chennai and The Superintendent Central Prison Vellore -2
Madras High Court · (2008) 09 MAD CK 0182
High Courts30 Sept 2008
The Managing Director, Tamil Nadu State Transport Corporation, Vellore -9 (Villupuram Division-2) Vs Rukku and 5 others
Madras High Court · (2008) 09 MAD CK 0176
High Courts30 Sept 2008Dismissed
The Commissioner of Police, Egmore, Chennai 8 Vs V.P. Kalairajan, A5, Lloyds Colony, Royapettah, Chennai 14
Madras High Court · (2008) 09 MAD CK 0175
Arms Act, 1959 — Section 17, 18, 2, 4(1)Constitution of India, 1950 — Article 19(1)Income Tax Act, 1922 — Section 34
High Courts30 Sept 2008Dismissed
B. Jagadeesh Chandra Bose Vs The Superintendent of Police Kanyakumari District, The Inspector of Police, Mani and The Inspector General of Registration, Govt. of Tamilnadu M. Raju Vs The Superintendent of Police, Kanniyakumari District, The Sub-Inspector of Police, Anju Kirammam Police Station, Kanyakumari District, Paul Rajarathnam and The Inspector General of Registration, Govt. of Tamilnadu
Madras High Court · (2008) 09 MAD CK 0170
High Courts30 Sept 2008Dismissed
Sree Meenakshi Mills Ltd. and Another Vs Workmen, Madurai Workers Union, CITU and Another
Madras High Court · (2009) 2 LLJ 50
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 25M
High Courts30 Sept 2008
Jalandhar M. Reddy and Others and C.V. Sreekumar Vs Madras Boat Club
Madras High Court · (2008) 146 CompCas 366
Companies Act, 1956 — Section 25Tamil Nadu Societies Registration Act, 1975 — Section 3, 4, 4(1), 4(3)