COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 41 of 116

High Courts26 Sept 2008Allowed

Tata Steel Limited Vs V.V. Minerals and Others

Madras High Court · (2008) 4 LW 790 : (2009) 4 MLJ 274

Civil Procedure Code, 1908 (CPC) — Section 96Mineral Concession Rules, 1960 — Rule 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 3

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High Courts26 Sept 2008Dismissed

A. Mohamed Ali Vs The Tamil Nadu Industrial Investment Corporation Limited and Mrs. Usha Rani

Madras High Court · AIR 2009 Mad 44 : (2009) 1 LW 352 : (2009) 3 MLJ 809 : (2008) WritLR 959

Constitution of India, 1950 — Article 226, 228, 300AContract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29, 29(1), 31

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High Courts26 Sept 2008

K. Chokkar Vs The Corporation of Madurai

Madras High Court · (2008) 09 MAD CK 0091

Constitution of India, 1950 — Article 19(1)Madurai City Municipal Corporation Act, 1971 — Section 356, 358, 358(1)

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High Courts26 Sept 2008

Narayani Vs Managing Director, Coastal Packer Private Ltd. and Another

Madras High Court · (2008) 119 FLR 1059

Workmens Compensation Act, 1923 — Section 4(1), 4A(3)

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High Courts26 Sept 2008Dismissed

Commissioner of Income Tax Vs RPIL Signalling Systems Ltd.

Madras High Court · (2010) 328 ITR 283

Income Tax Act, 1961 — Section 32(2)

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High Courts26 Sept 2008Dismissed

The Government of Tamil Nadu Vs S.K. Subbiah

Madras High Court · (2008) 09 MAD CK 0035

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49

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High Courts26 Sept 2008Dismissed

Jegannathan and George Vs Raju Sigamani

Madras High Court · (2008) 4 LW 1008 : (2009) 3 MLJ 778

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts25 Sept 2008Dismissed

Y. Samuvel Vs The Government of Tamilnadu and Others

Madras High Court · (2008) 09 MAD CK 0179

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High Courts25 Sept 2008Dismissed

Soundararajan R. Vs Management Hi Life Textiles and Another

Madras High Court · (2009) 2 LLJ 53

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25B

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High Courts25 Sept 2008Dismissed

Dr. E. Muralidharan Vs Venkataraman and Company and Another

Madras High Court · AIR 2009 Mad 40 : (2008) 4 LW 590 : (2009) 2 MLJ 1009

Arbitration and Conciliation Act, 1996 — Section 34, 43(3), 9

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High Courts25 Sept 2008

K.V. Balu Vs Padma Duraisamy

Madras High Court · (2008) 09 MAD CK 0163

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 34, Order 21 Rule 72, Order 21 Rule 92, Order 43 Rule 1

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High Courts25 Sept 2008Dismissed

P. Devendran and another Vs C. Raghunatha Reddy

Madras High Court · (2009) 3 CTC 531

Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b), 23, 23(1)(b)

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High Courts25 Sept 2008Dismissed

Bell Products Private Limited Vs M.K. Gupta, Proprietor, Sri Balaji Industries

Madras High Court · (2009) 1 MLJ 1014 : (2009) 39 PTC 277

Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 104(2)Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 17, 19, 19(1), 20

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High Courts25 Sept 2008Dismissed