High Courts22 Dec 2008Allowed
S. Rajendran Vs G.R. Rajan
Madras High Court · (2008) 12 MAD CK 0022
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 4 of 116
High Courts22 Dec 2008
S. Venkateswaran and Stellarani Vs V. Parthasarathy Naidu
Madras High Court · (2008) 12 MAD CK 0007
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11, 11(4), 2(1), 23(2)
High Courts19 Dec 2008Allowed
Gem Agencies Vs Assistant Commissioner (CT)
Madras High Court · (2009) 21 VST 362
Tamil Nadu Value Added Tax Act, 2006 — Section 88(2)Tamil Nadu Value Added Tax Rules, 2007 — Rule 4(8)
High Courts19 Dec 2008
G. Kathirvel Vs Superintendent of Police and The Deputy Inspector General of Police, Villupuram Range
Madras High Court · (2008) 12 MAD CK 0342
Madras City Police Act, 1888 — Section 75Penal Code, 1860 (IPC) — Section 201, 302Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts19 Dec 2008Allowed
K. Sekaran Vs The Government of Tamil Nadu
Madras High Court · (2008) 12 MAD CK 0333
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 18(1), 33Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts19 Dec 2008Dismissed
T. Venkatesa Chetty Vs G. Balu and Others
Madras High Court · (2008) 12 MAD CK 0318
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(a), Order 9 Rule 7, Order 9 Rule 8
High Courts19 Dec 2008Allowed
G. Sivakumar, R. Subramanian and Subhiksha Super Market and Pharmacy, owned by Subhiksha Trading Services Pvt. Ltd., No. 146, RK. Mutt Road, Mandaveli Chennai-600028 Vs Food Inspector, City Municipal Corporation of Coimbatore
Madras High Court · (2009) 1 LW(Cri) 344
High Courts19 Dec 2008
Rajangam Vs The Superintendent of Police, The Sub Registrar and The Inspector of Police
Madras High Court · (2008) 12 MAD CK 0293
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts19 Dec 2008
E. Madhavan Nair Vs The Deputy Commissioner, Administration, H.R. and C.E. and Others
Madras High Court · (2008) 12 MAD CK 0291
High Courts19 Dec 2008Allowed
Sams Axis City Promoters Private Limited Vs The Member Secretary, The Tiruchirapalli Local Planning Authority, The Director, Tamil Nadu Town and Country Planning and The Commissioner, Tiruchirapalli Corporation
Madras High Court · (2008) 12 MAD CK 0290
Tamil Nadu Town and Country Planning Act, 1971 — Section 37, 38, 39, 49
High Courts19 Dec 2008Allowed
K. Chella Thangam and Others Vs Jesintha Mary and D. Maria Arputham
Madras High Court · (2008) 12 MAD CK 0278
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts19 Dec 2008Allowed
A. Manokaran Vs The Management of Futura Polyesters Ltd., (formerly known as Indian Organic Chemicals Ltd.) and The Presiding Officer, I Addl. Labour Court
Madras High Court · (2009) 3 MLJ 1019
Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 2, 20
High Courts19 Dec 2008Allowed
Srinivasan and Others Vs State
Madras High Court · (2008) 12 MAD CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 258(1)Madras City Police Act, 1888 — Section 45, 46
High Courts19 Dec 2008
Vijayakumar Vs The District Collector and The Superintendent of Police
Madras High Court · (2008) 12 MAD CK 0220
Prevention of Cruelty to Animals Act, 1960 — Section 11
High Courts19 Dec 2008Allowed
Ramachandran Vs State
Madras High Court · (2008) 12 MAD CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302
High Courts19 Dec 2008Dismissed
T.G. Krishnamurthy Vs The Assistant Registrar of Companies
Madras High Court · (2009) 148 CompCas 226 : (2009) 2 CompLJ 246 : (2009) 1 LW(Cri) 244
Companies Act, 1956 — Section 159, 160, 161, 162, 162(1)Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 472
High Courts19 Dec 2008Allowed
Renganathan and Sundari Vs Kannusamy
Madras High Court · (2008) 12 MAD CK 0181
High Courts19 Dec 2008
Helan Gildas Vs The District Collector and The Special Tahsildar, Land Acquisition (NHA-1, Project)
Madras High Court · (2008) 12 MAD CK 0163
Land Acquisition Act, 1894 — Section 11
High Courts19 Dec 2008
S. Nandakumar Vs The State Level Scrutiny Committee
Madras High Court · (2008) 12 MAD CK 0159
High Courts19 Dec 2008Allowed
Mr. N.S. Rama Rao Vs State
Madras High Court · (2009) 1 LW(Cri) 346
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 408, 411, 414, 420