High Courts22 Sept 2008Dismissed
Jesunamam Vs The Union of India (UOI) and Others
Madras High Court · (2008) 09 MAD CK 0147
Land Acquisition Act, 1894 — Section 23(1)A, 4National Highways Act, 1956 — Section 3A(1), 3D(1), 3G(3)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 43 of 116
High Courts22 Sept 2008Dismissed
S. Manikandaraj and Others Vs The Executive Officer, Special Village Panchayat
Madras High Court · (2008) 09 MAD CK 0145
Constitution of India, 1950 — Article 226
High Courts22 Sept 2008Dismissed
S. Rangarajan Vs The District Registrar, The Sub-Registrar, Srirangam Sun Registrar's Officer and The Idol of Arulmighu Sri Ranganathar
Madras High Court · (2008) 4 LW 411 : (2009) 3 MLJ 172
Registration Act, 1908 — Section 22ATamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34(1)Trusts Act, 1882 — Section 34
High Courts22 Sept 2008Dismissed
Tamil Nadu Muruga Baktha Peravai Vs The Special Commissioner-cum-Secretary to Government, Personnel and Administrative Reforms Department, Government of Tamil Nadu, The Secretary to Government, Hindu Religious and Charitable Endowment Department, Government of Tamil Nadu, The Commissioner, Hindu Religious and Charitable Endowment Department, Government of Tamil Nadu and The Joint Commissioner/Executive Officer, Arulmighu Subramanian Swamy Temple
Madras High Court · (2008) 4 LW 675 : (2009) 2 MLJ 697
Constitution of India, 1950 — Article 25, 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 107, 63(C)
High Courts22 Sept 2008Dismissed
B.T. Kumar @ B.T. Arasakumar President Vs The District Magistrate and District Collector and The Superintendent of Police
Madras High Court · (2008) 09 MAD CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(4), 144(5), 144(6)
High Courts22 Sept 2008Dismissed
Kumaresan Vs The Commissioner Hindu Religious and Charitable Endowment Board and Others P. Harikrishnan Managing Trustee Arulmigu Eswari Padhra Kaliamman Temple Vs The Assistant Commissioner Hindu Religious Charitable Endowment Administration Department and The Executive Officer A/m. Isakki Amman Thirukoil Muppandal
Madras High Court · (2008) 09 MAD CK 0090
Civil Procedure Code, 1908 (CPC) — Section 145Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 57Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(11)
High Courts22 Sept 2008Dismissed
A. Alaguponnu Vs The Union of India (UOI)
Madras High Court · (2008) 09 MAD CK 0082
Penal Code, 1860 (IPC) — Section 182
High Courts22 Sept 2008Dismissed
P.S. Sridhar Vs Corporate Media Men Advertising Pvt. Ltd.
Madras High Court · (2008) 09 MAD CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 34, 406, 420, 467, 468
High Courts22 Sept 2008Dismissed
Ramanathan @ Arunachalam Vs The District Revenue Officer, The Revenue Divisional Officer, The Tahsildar and V.R. Sebtgukbatgab Chettiar
Madras High Court · (2008) 09 MAD CK 0023
Evidence Act, 1872 — Section 68, 73Succession Act, 1925 — Section 63, 63(C)
High Courts19 Sept 2008
P. Moorthinathan Vs District Educational Officer and Secretary, Nehru Higher Secondary School
Madras High Court · (2008) 09 MAD CK 0214
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18(1), 22(3)
High Courts19 Sept 2008
Nathalie Vandenbyvanghe Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 09 MAD CK 0203
High Courts19 Sept 2008
C. Annadurai Vs District Educational Officer and Secretary, Nehru Higher Secondary School
Madras High Court · (2008) 09 MAD CK 0201
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18(1), 22(3)
High Courts19 Sept 2008
N. Raja Vs The Inspector of Police, Gobichettipalayam Police Station, Erode and The Superintendent, Central Prison, Coimbatore
Madras High Court · (2008) 09 MAD CK 0183
High Courts19 Sept 2008
M/s. Kone Elevator India Pvt. Ltd. Vs M/s. Indo Pacific Software and Entertainment Ltd.
Madras High Court · (2008) 09 MAD CK 0181
Arbitration and Conciliation Act, 1996 — Section 11, 11(11), 11(12)(b), 2, 2(1)(e)Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20Contract Act, 1872 — Section 28
High Courts19 Sept 2008Allowed
S. Thenmozhi Vs The Director of School Education, Government of Tamil Nadu, The District Educational Officer and The Secretary, Sir Sivaswami Ayyar Higher Secondary School
Madras High Court · (2009) 1 CTC 535
High Courts19 Sept 2008Dismissed
Narayanasamy Gounder and Another Vs K. Sekar
Madras High Court · (2009) 1 CTC 452
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 4(1), 4(2), 5Constitution of India, 1950 — Article 14
High Courts19 Sept 2008
P. Janakumar Vs G. Pandiyaraj
Madras High Court · (2010) 1 ALD(Cri) 3 : (2009) 1 CTC 763 : (2008) 2 LW(Cri) 1262
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 200, 243
High Courts19 Sept 2008Dismissed
Jhonson Kennedy Vs Margaret Rita
Madras High Court · (2008) 09 MAD CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482, 488, 488(4)
High Courts19 Sept 2008Allowed
S. Chakravarthi Vs The District Collector, Thiruvallur, Thiruvallur District and The Government of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0017
Forest (Conservation) Act, 1980 — Section 2(ii)
High Courts18 Sept 2008Allowed
The Management of Cambodia Mills Vs The Presiding Officer, Special Industrial Tribunal and R. Palanisamy
Madras High Court · (2008) 09 MAD CK 0162
Industrial Disputes Act, 1947 — Section 33(2)