High Courts17 Sept 2008Allowed
Singaraj, Karupiah, Niraru and N. Balamurugan Vs The State of Tamil Nadu and Others
Madras High Court · (2009) 1 MLJ 416
Constitution of India, 1950 — Article 21, 21A, 226Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 45 of 116
High Courts17 Sept 2008Allowed
Maharaja Prithvi Engineering College Vs The Director of Technical Education and The Controller of Examinations, Anna University
Madras High Court · (2009) 4 MLJ 1048
High Courts17 Sept 2008Allowed
S. Periyakaruppan Vs Revenue Divisional Officer and The Tahsildar
Madras High Court · (2008) 09 MAD CK 0046
Tamil Nadu Pawnbrokers Act, 1943 — Section 14ATamil Nadu Pawnbrokers Rules, 1943 — Rule 11B, 3
High Courts17 Sept 2008Dismissed
T. Paramasivam Udayar, P. Senthamarai Kannan and S. Elavalagan Vs The Election Commission of India and Others
Madras High Court · (2008) 09 MAD CK 0033
High Courts17 Sept 2008Allowed
Thiruvenkadam Vs Saroja and 2 Others
Madras High Court · (2009) 1 CTC 138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Sept 2008Allowed
Union Bank of India, Oppanakara Street, Coimbatore-641 001 Vs K.R. Jewellers, KRS Suresh and KRSA Sundari
Madras High Court · (2008) 09 MAD CK 0010
High Courts17 Sept 2008
A.R. Abdul Thumb Vs N.H. Md. Obaidullah Massood, General Secretary, Haarath Syed Thurabuddeen Sah Qadariyul Chishthy Dargah, Advisory Committee, Govt. Stanley Hospital Compound, Chennai -600 001 and The Tamil Nadu Wakf Board, No. 7/4, 9th Cross Street, Indira Nagar, Adyar, Chennai - 600 020
Madras High Court · (2008) 09 MAD CK 0005
Waqf Act, 1995 — Section 65, 83, 83(1), 83(2), 84
High Courts16 Sept 2008
P.K. Sekar Babu Vs The State Election Commissioner, Tamil Nadu Election Commission, Revathy Street, Vadapalani, Chennai-26, The Chief Secretary, State of Tamil Nadu, Fort St. George, Chennai-9, The Commissioner of Police, Egmore, Chennai-8 and The Commissioner, Corporation of Chennai, Ripon Buildings, Chennai-3
Madras High Court · (2008) 09 MAD CK 0194
Constitution of India, 1950 — Article 19(1)(a)
High Courts16 Sept 2008Allowed
The Orient Litho Press Vs The Commercial Tax Officer - I and The Joint Commissioner (CT)-III (SMR) Office of the Commissioner of Commercial Taxes
Madras High Court · (2008) 09 MAD CK 0146
Central Sales Tax Act, 1956 — Section 2
High Courts16 Sept 2008Dismissed
L. Bhojan Vs The Managing Director, the Nilgiris District Central Co-operative Bank Limited, (N.D.C.C.B.L.) and The Registrar of Co-operative Societies
Madras High Court · (2008) 09 MAD CK 0096
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu Shops and Establishments Act, 1947 — Section 40(1)
High Courts16 Sept 2008Dismissed
V. Mariaraj Vs The District Collector and The Tahsildar
Madras High Court · (2008) 09 MAD CK 0053
Tamil Nadu Inam Estates, Lease holds and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 — Section 2(2)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11A
High Courts16 Sept 2008Dismissed
The South Travancore Tobacco Plantations Private Limited Vs The District Collector, The Tahsildar, The Village Administrative Officer and The Sub-Inspector of Police
Madras High Court · (2008) 09 MAD CK 0047
Constitution of India, 1950 — Article 226
High Courts16 Sept 2008
Ammaiappan Vs General Manager, Canara Bank and Others
Madras High Court · (2009) 1 LLJ 847
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts16 Sept 2008
M. Ravi Vs Tamil Nadu State Transport Corporation (Salem) Limited
Madras High Court · (2008) 09 MAD CK 0037
Constitution of India, 1950 — Article 14, 16Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 21, 22
High Courts16 Sept 2008Allowed
S. Narayanasamy Vs The Registrar General, High Court of Madras, The Accountant General (A and E), 361 and The Tamil Nadu Housing Board
Madras High Court · (2008) 09 MAD CK 0022
Constitution of India, 1950 — Article 14, 21Tamil Nadu Pension Rules, 1978 — Rule 70, 9
High Courts15 Sept 2008Dismissed
S. Vani Vs The Superintendent of Police, Sivagangai District, The Deputy Superintendent of Police, Sivagangai District, Sivagangai and The Inspector of Police, Tiruppathur Town Police Station, Tiruppathur, Sivagangai District Ganesan Vs The Station House Officer, Ayyampettai Police Station, Thanjavur District and The Superintendent of Police, Thanjavur, Thanjavur District E.S.V. Pandian Vs The Superintendent of Police, Thirunelveli District, Thirunelveli and Others
Madras High Court · (2008) 09 MAD CK 0144
High Courts12 Sept 2008Dismissed
T.T.V. Dhinakaran Vs Enforcement Officer, Enforcement Directorate Chennai
Madras High Court · (2008) 09 MAD CK 0184
High Courts12 Sept 2008Dismissed
Tamil Nadu Mercantile Bank Vs State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0089
Constitution of India, 1950 — Article 254(2)Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 3, 7, 8
High Courts12 Sept 2008
Inlac Grand Stone Ltd. Vs Management of Inlac Grand Stone Ltd. and others
Madras High Court · (2008) 09 MAD CK 0029
High Courts12 Sept 2008Allowed
Southern Petrochemical Industries Corporation Limited Vs Vision Medilink, 5 Celler Neptune Tower
Madras High Court · (2009) 4 CTC 386