COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 49 of 116

High Courts29 Aug 2008Allowed

Compass Shipping and Trading (Private) Ltd. Vs Employees State Insurance Corporation

Madras High Court · (2008) 08 MAD CK 0056

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 1(5), 2(12), 2(9)

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High Courts29 Aug 2008

The Fernhill Palace Vs J.K. Constructions

Madras High Court · (2008) 08 MAD CK 0027

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts29 Aug 2008

K. Rajasekaran Vs K. Sakunthala and Others

Madras High Court · (2009) 1 CivCC 476 : (2009) 5 RCR(Civil) 340

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High Courts28 Aug 2008Dismissed

G. Haresh Chand Vs Gee Gee Granites Ltd. and Others

Madras High Court · (2009) 149 CompCas 353 : (2009) 2 LW 54 : (2009) 4 MLJ 692 : (2009) 95 SCL 285

Companies Act, 1956 — Section 237, 293(1)

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High Courts28 Aug 2008

The Chairman, Bar Council of Tamil Nadu, High Court Campus, Chennai 600 104 Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 08 MAD CK 0113

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High Courts28 Aug 2008Dismissed

P. Jayaraman Vs The Joint Commissioner of Police and The Assistant Commissioner of Police

Madras High Court · (2009) 1 CTC 301

Constitution of India, 1950 — Article 309

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High Courts28 Aug 2008

Jayam Food Processing Industries Vs Sri Bhalram Traders

Madras High Court · (2012) 2 JCC 94 : (2012) 2 RCR(Civil) 82 : (2012) 1 RCR(Criminal) 863 : (2012) 1 RCR(Criminal) 863

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Powers of Attorney Act, 1882 — Section 2

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High Courts28 Aug 2008Dismissed

Commissioner of Income Tax Vs S. Naini

Madras High Court · (2009) 316 ITR 232

Income Tax Act, 1961 — Section 10(10C), 260AIncome Tax Rules, 1962 — Rule 2BA

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High Courts28 Aug 2008Allowed

Settu Asari and Others Vs Saravanan and Balasubramanian

Madras High Court · (2009) 3 LW 82 : (2009) 2 MLJ 142

Civil Procedure Code, 1908 (CPC) — Section 107(2)

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High Courts28 Aug 2008Dismissed

Sudalai and Others Vs State

Madras High Court · (2008) 08 MAD CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120, 120(B), 147, 148, 149

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High Courts28 Aug 2008Allowed

Chairman, Bar Council of Tamil Nadu Vs State of Tamil Nadu and Others

Madras High Court · (2009) CriLJ 854 : (2008) 3 LW 1159 : (2008) WritLR 773

Constitution of India, 1950 — Article 226

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High Courts28 Aug 2008

S and S Industries and Enterprises Ltd. Vs Union of India (UOI) and Others

Madras High Court · (2008) 145 CompCas 689

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts28 Aug 2008Allowed

Sterlite Industries (India) Ltd. Vs Assistant Commissioner of Income Tax and Another

Madras High Court · (2008) 220 CTR 335 : (2008) 305 ITR 339 : (2009) 178 TAXMAN 409

Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 115JA, 139, 142(1), 143(3), 147

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High Courts28 Aug 2008

S. Samy Vs Valliammal

Madras High Court · (2008) 08 MAD CK 0010

Transfer of Property Act, 1882 — Section 106, 106(3), 106(3)

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High Courts28 Aug 2008Allowed

Sethuraman G. Vs Presiding Officer and Another

Madras High Court · (2009) 2 LLJ 374

Industrial Disputes Act, 1947 — Section 25FTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3

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