High Courts09 Sept 2008Allowed
Parle Products Private Limited Vs Surya Food and Agro Limited
Madras High Court · (2009) 40 PTC 638
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 47 of 116
High Courts09 Sept 2008Dismissed
Padmavathi Vs Kaveriammal
Madras High Court · (2009) 1 CTC 58
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Sept 2008Dismissed
Dalmia Cement (Bharat) Limited Vs Regional Provident Fund Commissioner
Madras High Court · (2008) 119 FLR 635 : (2009) 1 LLJ 257
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6, 7AIndustrial Disputes Act, 1947 — Section 10A, 12(3), 18(1), 18(3)Tamil Nadu Industrial Disputes Rules, 1958 — Rule 25(1)
High Courts08 Sept 2008
Periyathayee and 4 others Vs Ponnammal and 9 others
Madras High Court · (2008) 09 MAD CK 0154
Limitation Act, 1963 — Section 19, 20, 6, 8Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58(f)
High Courts08 Sept 2008
Santhosh Maize and Industries Limited Vs State of Tamil Nadu and Others
Madras High Court · (2008) 09 MAD CK 0153
Tamil Nadu General Sales Tax Act, 1959 — Section 28A, 3(1), 3(2), 8
High Courts08 Sept 2008Allowed
R. Radha and K.S. Ramasamy Vs Assistant Commissioner, (Land Reforms) (Urban Land Tax) and The Tahsildar
Madras High Court · (2008) 09 MAD CK 0121
Tamil Nadu Urban Land Tax Act, 1966 — Section 10, 11, 12, 14, 14(3)
High Courts08 Sept 2008Dismissed
A. Sivaji and Others Vs The Union of India (UOI) and Others
Madras High Court · (2008) WritLR 1001
Constitution of India, 1950 — Article 14, 19Industrial Disputes Act, 1947 — Section 25NLand Acquisition Act, 1894 — Section 4(1)
High Courts08 Sept 2008Allowed
S. Mira Commodities Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Madras High Court · (2008) 134 ECC 199 : (2008) 160 ECR 199 : (2009) 235 ELT 423 : (2009) 1 MLJ 846
Constitution of India, 1950 — Article 19(1), 226, 301Customs Tariff Act, 1975 — Section 9A, 9CForeign Trade (Development and Regulation) Act, 1992 — Section 3, 5, 6(3), 8A, 8B
High Courts08 Sept 2008Dismissed
P. Kumaran Vs The State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0079
High Courts08 Sept 2008
A.L. Periyanan Shanmugam and Others Vs The Regional Provident Fund Commissioner and Others
Madras High Court · (2008) 09 MAD CK 0077
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2), 18(1), 7A
High Courts08 Sept 2008Dismissed
The United Planters' Association of Southern India, The Coonoor Tea Estates Co. Ltd., Upasi Tea Research Foundation and The Coonoor Tea Estates Co. Ltd. Vs The Government of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0045
Motor Vehicles Act, 1988 — Section 2(33), 2(47), 66(1)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 172(4), 172(6)
High Courts08 Sept 2008Dismissed
E. Muthu Kala Vs State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0028
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(7), 15(8), 15(9)
High Courts06 Sept 2008
National Insurance Company Ltd., Murugesa Naicker Complex, 66, Greams Road, Chennai 600006 Vs Mangalakshmi and Ravichandran
Madras High Court · (2008) 09 MAD CK 0171
Motor Vehicles Act, 1988 — Section 147(5), 149(1)
High Courts06 Sept 2008Dismissed
S. Sridevi Vs T. Rajasubramanian
Madras High Court · (2008) 8 MLJ 29
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Dowry Prohibition Act, 1961 — Section 4Family Courts Act, 1984 — Section 10
High Courts06 Sept 2008
Vivekanandha Educational Society Vs The Pondicherry University
Madras High Court · (2008) 09 MAD CK 0016
Constitution of India, 1950 — Article 19(1)(g), 19(6), 30(1)National Council for Teacher Education Act, 1993 — Section 14Pondicherry Universities Act, 1985 — Section 32(1)(ii), 4(1), 5, 5(17), 5(20)
High Courts05 Sept 2008Dismissed
Commissioner of Income Tax Vs R.K. Exports
Madras High Court · (2009) 319 ITR 442
Income Tax Act, 1961 — Section 260A, 80HHC, 80HHC(2)
High Courts05 Sept 2008Dismissed
Bharat Matrimony Com. P. Ltd. Vs People Interactive (I) Pvt. Ltd.
Madras High Court · AIR 2009 Mad 78 : (2009) 41 PTC 709
Copyright Act, 1957 — Section 16, 17, 2
High Courts05 Sept 2008
S. Neelakandan Vs The Secretary to Government, Revenue Department, Government of Tamil Nadu, Fort. St. George, Chennai - 600 009 and Others
Madras High Court · (2008) 09 MAD CK 0189
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1994 — Section 131, 134, 135
High Courts05 Sept 2008Dismissed
S. Vadivelu Vs The Secretary to Government and The Superintendent of Police
Madras High Court · (2009) 1 CTC 589
Penal Code, 1860 (IPC) — Section 145, 342, 362, 365, 379
High Courts05 Sept 2008
T. Mahadevan Vs The State of Tamil Nadu, The Director, Department for Tamil Development and Culture, The District Collector of Dindigul and The Tahsildar (Revenue)
Madras High Court · (2008) 09 MAD CK 0107
Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Rules, 1984 — Rule 5Tamil Nadu Payment of Pensions to Tamil Scholars and Miscellaneous Provisions Act, 1983 — Section 2, 3, 4, 4(4)V