High Courts18 Sept 2008Allowed
R. Palanisamy Vs The Management of Cambodia Mills A Unit of NTC (TN and P) Ltd.
Madras High Court · (2008) 09 MAD CK 0126
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 44 of 116
High Courts18 Sept 2008Dismissed
R. Damodaran Vs The District Collector, The Revenue Divisional Officer, Revenue Divisional Office, The Executive Officer, Aravakurichi Special Grade Panchayat and Vivekanandan
Madras High Court · (2008) 09 MAD CK 0078
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts18 Sept 2008
Mr. T.N. Arumugam Prop. Sri Jayalakshmi Textiles Vs The Chief Commissioner of Income Tax and The Income Tax Officer
Madras High Court · (2009) 308 ITR 216
Income Tax Act, 1961 — Section 148, 234
High Courts18 Sept 2008Allowed
R. Palanisamy Vs The Management of Cambodia Mills
Madras High Court · (2008) 09 MAD CK 0048
Constitution of India, 1950 — Article 226
High Courts17 Sept 2008Dismissed
Tamil Nadu Sugar Corporation Ltd. Vs State of Tamil Nadu
Madras High Court · (2009) 21 VST 158
High Courts17 Sept 2008Allowed
Srinivasan @ Kulla Seenu Vs The District Collector and The District Magistrate, Kancheepuram, Kancheepuram, District at Kancheepuram, The Secretary to the Government, Government of Tamil Nadu (Home) Prohibition and Excise Dept, Fort St. George, Chennai 600009
Madras High Court · (2008) 09 MAD CK 0186
High Courts17 Sept 2008Dismissed
Indian Bank Vs Commercial Tax Officer and Others
Madras High Court · (2009) 2 LW 962 : (2008) 18 VST 562
Constitution of India, 1950 — Article 254(2)Debts Recovery Tribunal Act, 1993 — Section 17, 19Madras Revenue Recovery Act, 1864 — Section 27
High Courts17 Sept 2008Allowed
S. Marimuthu Vs The Commissioner, Hindu Religious and Charitable Endowment Department and Others
Madras High Court · (2008) 4 LW 859 : (2009) 2 MLJ 1018
Representation of the People Act, 1951 — Section 7, 9ATamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 26(1), 27, 28, 54(3)Transfer of Property Act, 1882 — Section 6
High Courts17 Sept 2008Allowed
C. Anantha Jeyakuma Vs C. Murugapriya
Madras High Court · (2009) 2 LW 43
Hindu Marriage Act, 1955 — Section 13(1)
High Courts17 Sept 2008Allowed
Mariammal Thevar Vs The State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0141
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3, 3(1), 3(2)
High Courts17 Sept 2008Dismissed
National Insurance Co. Ltd. Vs A. Saroja and Others
Madras High Court · (2010) ACJ 1221
Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts17 Sept 2008Allowed
Mrs. Vasantha and Others Vs Special Deputy Collector (Stamps) District Collector Officer Complex, The Sub-Registrar-I and The Thasildhar
Madras High Court · (2008) 09 MAD CK 0122
Stamp Act, 1899 — Section 47A, 47A(1), 47A(2)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4, 6, 7
High Courts17 Sept 2008Dismissed
Dr. S. Ponnuraj Vs Dr. M. Sundaravadivelu, The Registrar, Gandhigramam Rural Institute, (Deemed University)
Madras High Court · (2008) 09 MAD CK 0116
High Courts17 Sept 2008Dismissed
V. Kasi Vs The Inspector General of Registration and Others
Madras High Court · (2008) 09 MAD CK 0115
Tamil Nadu Societies Registration Act, 1975 — Section 15(3), 15(4), 34, 5(3), 5(4)
High Courts17 Sept 2008Dismissed
A. Sivasankaran Vs The Secretary, Department of Environment and Forest, The Principal, Chief Conservation of Forest and The District Forest Officer
Madras High Court · (2008) 09 MAD CK 0110
High Courts17 Sept 2008Dismissed
Dr. A. Manonmani Duraipandian The Chairman, Thiruppuvanam Panchayat Union Vs The District Collector, The Assistant Director of Panchayat, The Revenue Divisional Officer and The Commissioner, Thiruppuvanam Panchayat Union
Madras High Court · (2008) 09 MAD CK 0106
Tamil Nadu Panchayats Act, 1994 — Section 212, 212(2), 212(3), 212(5), 212(7)
High Courts17 Sept 2008Allowed
Varuni Biomass Energy Products Private Ltd. Vs The District Collector and Others
Madras High Court · (2009) 19 VST 484
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Constitution of India, 1950 — Article 226Madras Revenue Recovery Act, 1864 — Section 22, 36, 37A, 38, 38(1)
High Courts17 Sept 2008Dismissed
AL. Ramanathan Vs The Government of India and The National Highways Authority of India
Madras High Court · (2008) 09 MAD CK 0080
National Highways Act, 1956 — Section 3A(1), 3C(1), 3C(2)
High Courts17 Sept 2008Allowed
M. Kalavathy Vs K. Chitra, Block Development Officer, Also Returning Officer
Madras High Court · (2008) 4 LW 65 : (2009) 3 MLJ 345
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 114Representation of the People Act, 1951 — Section 83(1)
High Courts17 Sept 2008
P. Sivasubramaniam and P. Natarajan Vs S. Sundararajan, P. Rathinam @ Nagarathinam, P. Vadivukumar and Chinnathal
Madras High Court · (2008) 4 LW 137
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5(1)Evidence Act, 1872 — Section 63, 68Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)