High Courts30 Sept 2008Dismissed
Soma Nachiappa Chettiar Vs S.M. Muthuraman
Madras High Court · (2008) 5 CTC 802 : (2009) 3 MLJ 1071
Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 88
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 39 of 116
High Courts30 Sept 2008Dismissed
N. Bhoopathy and Others Vs Srinivasa Naicker (died) and Others
Madras High Court · (2008) 5 CTC 673 : (2009) 3 MLJ 1172
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4
High Courts30 Sept 2008Allowed
Amina Beevi Vs Abdul Jabbar
Madras High Court · (2009) 3 CTC 528
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Sept 2008Dismissed
M. Murali Vs The Chairman, Tamil Nadu Housing Board and C. Kamaraj, Secretary and Personnel Officer, Tamil Nadu Housing Board
Madras High Court · (2008) 09 MAD CK 0124
High Courts30 Sept 2008Dismissed
Cambridge Solutions Ltd. (Formerly known as Scandent Solutions Corporation Ltd.) Vs Global Software Ltd. and Others
Madras High Court · AIR 2009 Mad 74
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34
High Courts30 Sept 2008Dismissed
V.S. Paulraj Vs The Chairman, Central Board of Trustees
Madras High Court · (2008) 8 MLJ 609 : (2009) 4 SLR 755 : (2009) WritLR 335
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Interest Act, 1978 — Section 3
High Courts30 Sept 2008Allowed
Radha Ammal (died) and Others Vs Manthi Reddiar
Madras High Court · (2008) 4 LW 714 : (2008) 8 MLJ 619
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 35
High Courts30 Sept 2008
S. Brigida Vs District Vigilance Committee and Others
Madras High Court · (2008) 09 MAD CK 0072
High Courts30 Sept 2008
Madura Coats Ltd. Vs The Collector of Central Excise and Others
Madras High Court · (2008) 09 MAD CK 0068
Central Excise Rules, 1944 — Rule 173B, 173G, 173Q, 8(1), 9(1)Central Excises and Salt Act, 1944 — Section 11A(1), 5A(1)Customs Act, 1962 — Section 3(1)
High Courts30 Sept 2008Dismissed
Pugalraj Vs Assistant Commercial Tax Officer, Assistant Commissioner, Commercial Taxes, State of Tamilnadu and N. Inbamurthy
Madras High Court · (2008) 09 MAD CK 0066
Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 45, 45(1), 63, 72Tamil Nadu General Sales Tax Rules, 1959 — Rule 40
High Courts30 Sept 2008Dismissed
Singer India Limited Vs Christ Church
Madras High Court · (2008) 09 MAD CK 0064
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 29 Rule 2Constitution of India, 1950 — Article 12, 14, 226, 32Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts30 Sept 2008Allowed
Kitchan Buhari and Others Vs State
Madras High Court · (2008) 09 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172, 313Evidence Act, 1872 — Section 114, 145, 161Penal Code, 1860 (IPC) — Section 109, 120(B), 147, 148, 149
High Courts30 Sept 2008
L. Mala Vs The Tahsildar (Birth and Death Controlling Authority)
Madras High Court · (2008) 09 MAD CK 0056
Constitution of India, 1950 — Article 226
High Courts30 Sept 2008
Iffco-Tokio General Insurance Co. Ltd. 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)Penal Code, 1860 (IPC) — Section 279, 304AWorkmens Compensation Act, 1923 — Section 2
High Courts30 Sept 2008Allowed
K. Elayaperumal Vs The Deputy Inspector General of Police, Madurai Range, The Superintendent of Police
Madras High Court · (2008) 09 MAD CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 302, 326, 341
High Courts30 Sept 2008Allowed
The Secretary to Government (Agriculture), Govt. of Pondicherry, Chief Secretariat Govt. of Puducherry, The Director, Agricultural Department and The Director of Accounts and Treasuries Vs A. Mohamed Thaheer and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2009) 3 MLJ 533
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(1), 16Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(1), 69(2), 9, 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 173(2), 190, 190(1)
High Courts30 Sept 2008Allowed
J. Abila Thangarani Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2009) 3 MLJ 771
High Courts30 Sept 2008Dismissed
Anurag Jain Vs Authority for Advance Rulings and Another
Madras High Court · (2009) 222 CTR 270 : (2009) 308 ITR 302 : (2009) 183 TAXMAN 383
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 10(3), 17, 17(3), 245D(4), 245I
High Courts30 Sept 2008
A. Diravidamani Vs Chitradevi, Annai Saradha Mani Primary School and Sri Ramakrishna Matriculation H.S. School
Madras High Court · (2008) 09 MAD CK 0021
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11(2), Order 21 Rule 17, Order 21 Rule 17(4), Order 21 Rule 30Constitution of India, 1950 — Article 226
High Courts30 Sept 2008
Dr. Rajah Muthiah Chettiar Charitable and Educational Trust Vs State of Tamil Nadu, The Permanent Committee for the Fixation of Fees in Self Financing Professional Colleges and The Director of Medical Education
Madras High Court · (2008) 09 MAD CK 0019
Constitution of India, 1950 — Article 142, 19(1)(g), 30(1)Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section 4