High Courts30 Sept 2008Dismissed
Subramanian Vs Kuppusamy (died) and 7 others
Madras High Court · (2009) 1 CTC 615
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 40 of 116
High Courts30 Sept 2008Allowed
Stanes Tyre and Rubber Products Ltd. Vs Tolins Tread and Allied Products
Madras High Court · (2010) 158 CompCas 50 : (2008) 4 LW 878
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 433, 434(1), 439Interest Act, 1978 — Section 3, 3(1), 3(3)
High Courts29 Sept 2008
M/s. Oriental Insurance Co., Ltd. City Branch Office II Floor, Ganesh Complex, No. 6-1, Lawsons Road, Cantonment, Tiruchirappalli Vs Rajamani and 6 others (Minors RR3 to 5 are declared as major and mother and guardian discharged from guardianship as per order of this Court dated 27.04.2007 made in M.P. No. 1, 2, 4 and 5 of 2007)
Madras High Court · (2008) 09 MAD CK 0200
High Courts29 Sept 2008Dismissed
Dr. N. Rangabashyam Vs Mrs. Zeenath Begaum
Madras High Court · (2008) 09 MAD CK 0199
High Courts29 Sept 2008
Reliance Industries Limited Vs Luxmi Laboratories (P) Limited and P.L. Sudhakar
Madras High Court · (2008) 09 MAD CK 0198
High Courts29 Sept 2008Dismissed
Gnanasoundary @ Gnasoundaram and 6 others Vs Vaithianatha Sivacharyar, 11/1 Netheeswara Agraharam, Koilpathu, Karaikal
Madras High Court · (2009) 2 LW 773
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17
High Courts29 Sept 2008
Dr. P. Rajaji, Advocate, No. 92, Soorappa Mudali Street, Triplicane, Chennai -600 005 Vs The State of Tamil Nadu and The Madras Advocates Co-operative Society Ltd.
Madras High Court · (2008) 09 MAD CK 0180
Constitution of India, 1950 — Article 162, 243ZA, 243ZC, 73Government of India Act, 1935 — Section 49(2), 8
High Courts29 Sept 2008Dismissed
Sri Manicka Vinayagar Spinning Mills Vs State Bank of India and Others
Madras High Court · (2011) 1 BC 42
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts29 Sept 2008Allowed
S. Rajendran Vs The Superintendent of Police, The Deputy Superintendent of Police and The Inspector of Police
Madras High Court · (2008) 09 MAD CK 0149
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 258, 468(2)Penal Code, 1860 (IPC) — Section 153A
High Courts29 Sept 2008
Union of India (UOI) Vs R. Rangarajan and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2008) 4 LW 611 : (2008) 8 MLJ 312 : (2009) 4 SLR 720 : (2009) WritLR 82
Central Services (Medical Attendance) Rules, 1944 — Rule 1Constitution of India, 1950 — Article 14, 21, 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23D
High Courts29 Sept 2008Dismissed
Southern Roadways Ltd. Vs The Deputy Commissioner of Income Tax
Madras High Court · (2008) 09 MAD CK 0113
Income Tax Act, 1961 — Section 139, 143(2), 143(3), 147, 148
High Courts29 Sept 2008Dismissed
Mrs. K.V.K. Mohanavalli Vs The Union of India (UOI) and The Deputy Commissioner of Income Tax
Madras High Court · (2008) 09 MAD CK 0112
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 141(1), 142(1), 148
High Courts29 Sept 2008Allowed
J. Chelladurai Vs The Chief Commissioner of Income Tax, The Commissioner of Income Tax-I, The Deputy Commissioner of Income Tax and The Tax Recovery Officer I, Income Tax Department
Madras High Court · (2008) 09 MAD CK 0071
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 220(2), 220(2A)
High Courts29 Sept 2008
K. Mohan Rao Vs 1. Super Diamond Tools, P. Eknath Rao, T. Vijayaraghavan and N.P.K. Menon, Arbitrator
Madras High Court · (2008) 09 MAD CK 0020
High Courts26 Sept 2008
The New India Assurance Co. Ltd. Vs K. Chandrasekar and A. Jankiraman
Madras High Court · (2008) 09 MAD CK 0157
High Courts26 Sept 2008
M. Chandra Vs The Commissioner Corporation of Madurai/Registrar of Births and Deaths
Madras High Court · (2008) 09 MAD CK 0142
Registration of Births and Deaths Act, 1969 — Section 17
High Courts26 Sept 2008Allowed
R. Kannan Vs State by Sub-Inspector of Police
Madras High Court · (2008) 09 MAD CK 0130
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 41, 92
High Courts26 Sept 2008Allowed
Arulmigu Sankaranarayanaswamy Thirukovil Vs The Inspector General of Registration, The Sub Registrar and Kalappakulam Village Panchayat
Madras High Court · (2008) 09 MAD CK 0128
Constitution of India, 1950 — Article 162, 226Registration Act, 1908 — Section 22ATamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34, 34(1)
High Courts26 Sept 2008Dismissed
Arjunan Vs Santhi @ Venkateshwari
Madras High Court · (2008) 09 MAD CK 0123
Constitution of India, 1950 — Article 227
High Courts26 Sept 2008Allowed
V. Sankar Vs Director General of Police and Chairman, Tamilnadu Uniformed Services Recruitment Board
Madras High Court · (2008) 09 MAD CK 0111