High Courts05 Sept 2008Dismissed
Yadava College Vs The State of Tamil Nadu
Madras High Court · (2008) 09 MAD CK 0084
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 48 of 116
High Courts05 Sept 2008Dismissed
Gowri Mahesh and Rukmani Vs State
Madras High Court · (2008) 09 MAD CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 161, 239Tamil Nadu Prohibition Act, 1937 — Section 4(1)
High Courts05 Sept 2008
Ronaldo Colaco Vs Nelsun Paper Mills Limited
Madras High Court · (2009) 1 LW(Cri) 175
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts04 Sept 2008Allowed
Radheshyam Saini Vs State of M.P. and others
Madras High Court · (2009) 121 FLR 167
High Courts04 Sept 2008Dismissed
S and S Goods Private Limited Vs The Principal Chief Conservator of Forests and Conservator of Forests
Madras High Court · (2008) 09 MAD CK 0143
Tamil Nadu Forest (Amendment) Act, 1992 — Section 49A(2)Tamil Nadu Forest Act, 1882 — Section 35B, 49A, 49A(2), 49D, 55Tamil Nadu Forest Rules — Rule 3
High Courts04 Sept 2008Dismissed
Rediffusion-Dentsu, Young and Rubicam P. Ltd. Vs Solidaire India Ltd.
Madras High Court · (2008) 145 CompCas 693
Companies Act, 1956 — Section 433, 439Contract Act, 1872 — Section 230, 234
High Courts04 Sept 2008
Colgate-Palmolive (India) Limited Vs Anchor Health and Beauty Care Private Ltd.
Madras High Court · (2008) 4 LW 628 : (2008) 7 MLJ 1119 : (2009) 40 PTC 653
Cable Television Networks (Regulation) Act, 1995 — Section 6Cable Television Networks Rules, 1994 — Rule 7, 7(2), 7(4)Communications Act, 2003 — Section 319
High Courts02 Sept 2008Allowed
Mahesn Kumar Vs Adi Nath Exports
Madras High Court · (2008) 09 MAD CK 0174
High Courts02 Sept 2008
Commercial Tax Officer Vs C.P.D. Computer Peripheral Devices Private Limited and Others
Madras High Court · (2009) 21 VST 581
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226, 323A, 323BFinance Act, 1999 — Section 10C, 3, 7, 89
High Courts02 Sept 2008Dismissed
Palani Vs State
Madras High Court · (2009) 1 LW(Cri) 218
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 25, 27A, 35
High Courts02 Sept 2008Dismissed
M. Samayamuthu Vs The Secretary to the Government, Government of Tamil Nadu, Local Authorities and Water Supply, The Inspector of Panchayats and the District Collector, The Block Development Officer, (Village Panchayat) and The Tahsildar K. Thanasingh Vs The Secretary to Government of Tamil Nadu, Local Administration and Water Supply
Madras High Court · (2009) 1 MLJ 289 : (2008) WritLR 979
Constitution of India, 1950 — Article 14, 19(1), 226, 243E, 243FIndustrial Disputes Act, 1947 — Section 25N, 25N(2)Representation of the People Act, 1951 — Section 123(5), 124(5)
High Courts02 Sept 2008Allowed
K. Velayudham Pillai, M. Karunakaran Pillai and N. Krishna Das Vs T. Velayutham Pillai (died) (V. Prama Kumari, V. Thanunathan @ Nageswaran and V. Padmini)
Madras High Court · (2009) 1 MLJ 74
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts02 Sept 2008Dismissed
Hindustan Photo Films Employees Co-operative Stores Vs Presiding Officer, Labour Court and Others
Madras High Court · (2009) 2 LLJ 291
Constitution of India, 1950 — Article 226
High Courts02 Sept 2008
The Commercial Tax Officer Vs C.P.D. Computer Peripheral Devices Private Limited and Tamilnadu Sales Tax Appellate Tribunal (Additional Bench)
Madras High Court · (2008) 09 MAD CK 0036
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226, 323A, 323BFinance Act, 1999 — Section 3, 7, 89
High Courts02 Sept 2008Dismissed
Ambrose and Another Vs Neelamegam
Madras High Court · (2009) 1 CTC 350
Constitution of India, 1950 — Article 227
High Courts01 Sept 2008Allowed
Ravi, 28, V.N. Doss Road, Mount Road, Chennai Vs The Secretary to the Government, Government of Tamil Nadu, Co-operation, Food and Consumer Protection Department, The Commissioner of Police and The Addl. Secretary to the Government of India, Department of Consumer Affairs, Government of India
Madras High Court · (2008) 09 MAD CK 0197
High Courts01 Sept 2008Dismissed
M.M. Synthetics Vs The Commercial Tax Officer-II, The Assistant Commissioner (CT) and The Branch Manager, Tamil Nadu Industrial Investment Corporation Ltd.
Madras High Court · (2008) 09 MAD CK 0087
High Courts01 Sept 2008
South India Viscose Limited Vs Appellate Tribunal (Additional Bench) and Others
Madras High Court · (2008) 09 MAD CK 0061
Central Sales Tax Act, 1956 — Section 6AConstitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 32, 36
High Courts01 Sept 2008Dismissed
Commissioner of Income Tax Vs Sri Narayana Gurtuviah Chetty's Estate and Charities
Madras High Court · (2008) 220 CTR 310 : (2010) 326 ITR 662
Income Tax Act, 1961 — Section 11