High Courts11 Sept 2008Disposed Off
S.M. Shamsudeen Vs The Chief Commissioner of Income Tax II
Madras High Court · (2008) 09 MAD CK 0178
Income Tax Act, 1961 — Section 139(1), 142(1), 144, 220(2), 234
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 46 of 116
High Courts11 Sept 2008Dismissed
Palanisamy Vs State, Angamuthu and Santhosam
Madras High Court · (2009) 1 CTC 737
Constitution of India, 1950 — Article 21
High Courts11 Sept 2008
N.N.S.S.R.M.P. Nachiappa Chettiar and N. Arunachalam Vs CT.AL. Nachiappa Chettiar, S. Lakshmanan Chettiar and The Arulmighu Nagara Sivankoil @ Meenakshi Sundareswarar Thirukkoil
Madras High Court · (2008) 09 MAD CK 0108
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 1 Rule 8(3), Order 1 Rule 8(5)
High Courts11 Sept 2008Dismissed
P. Kamaraj Vs The Joint Registrar of Cooperative Societies and D.P. 2 Periyakottai Primary Agricultural Co-operative Bank
Madras High Court · (2008) 09 MAD CK 0052
High Courts10 Sept 2008Dismissed
Johnsi Rani @ Arasi Vs State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0185
High Courts10 Sept 2008
Golden Jubilee Flat Owners Welfare Association Vs State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0164
Constitution of India, 1950 — Article 12, 21, 51A
High Courts10 Sept 2008
S. Kamal Vs Special Commissioner and Commissioner of Land Administration and Others
Madras High Court · (2008) 09 MAD CK 0148
Tamil Nadu Protection of Kanmoi and Removal of Encroachment Rules, 2007 — Rule 6(1)
High Courts10 Sept 2008
Capt. DVR Foundation for HRD Vs State of Tamil Nadu and Others
Madras High Court · (2008) 09 MAD CK 0138
Tamil Nadu Land Encroachment Act, 1905 — Section 2, 6, 7
High Courts10 Sept 2008Allowed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench and S. Rangarajan
Madras High Court · (2008) 09 MAD CK 0109
Constitution of India, 1950 — Article 14Railway Services (Pension) Rules, 1993 — Rule 407
High Courts10 Sept 2008
C. Kulandaivelu Vs The Collector and The Assistant Director of Geology and Mining
Madras High Court · (2008) 09 MAD CK 0095
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(8), 8(8)
High Courts10 Sept 2008Allowed
S.C. Dhatchayani Vs A. Sathar Essa
Madras High Court · (2008) 4 CTC 759 : (2008) 3 LW 1189 : (2008) 7 MLJ 845
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1946 — Section 7(3)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 10(5), 3, 3(10)
High Courts10 Sept 2008Allowed
T. Gopalakrishnan Vs Murugeswari
Madras High Court · (2009) 1 LW 332
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts10 Sept 2008
Irusammal Vs The State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0030
High Courts10 Sept 2008Allowed
G. Kanchana Vs S. Ganesan
Madras High Court · (2009) 2 LW 826
Hindu Marriage Act, 1955 — Section 24
High Courts10 Sept 2008
Asmath Kathu Vs Lal Khan and Others
Madras High Court · (2008) 09 MAD CK 0012
Evidence Act, 1872 — Section 101, 114, 40, 55, 68Stamp Act, 1899 — Section 2(1), 2(10), 23ATransfer of Property Act, 1882 — Section 53
High Courts10 Sept 2008Dismissed
State Bank India Vs Gopal alias Gopalan and Another
Madras High Court · AIR 2009 Mad 50 : (2009) 1 CTC 449
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34
High Courts09 Sept 2008
Union of India (UOI) Vs P. Gomri and 4 others
Madras High Court · (2008) 09 MAD CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 174Railways Act, 1989 — Section 123, 123(c), 123(C)(2), 124(a), 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts09 Sept 2008Allowed
Indian Overseas Bank Vs Sree Aravindh Steels Ltd., Sri S.B. Shankar and The Inspector of Police
Madras High Court · AIR 2009 Mad 10 : (2008) 2 LW(Cri) 1294
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(2), 13(3A), 13(4)
High Courts09 Sept 2008Dismissed
Indian Bank, Paridi Plastronics and Classic Marketing Vs V.G.P. Finance Ltd. and Another
Madras High Court · (2008) 145 CompCas 802 : (2008) 8 MLJ 468
Companies Act, 1913 — Section 227(2), 230Companies Act, 1956 — Section 529A, 529A(1), 536(2)English Companies Act, 1948 — Section 227
High Courts09 Sept 2008
K. Balamurugan and 7 others Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 09 MAD CK 0025
Constitution of India, 1950 — Article 14, 19, 21, 47, 48A