COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 50 of 116

High Courts27 Aug 2008Dismissed

Ranjith Vs The State of Tamil Nadu

Madras High Court · (2008) 08 MAD CK 0047

Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 392Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

High Courts27 Aug 2008Dismissed

M.K. Gulam Rasul Vs A/M. Dharmaraja @ Dhrowapathi Amman Temple

Madras High Court · (2008) 08 MAD CK 0044

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101

High Courts27 Aug 2008

Kamalakshi Pandyurangan College of Pharmacy Vs The President, Ayyampalayam Village Panchayat, Tiruvannamalai

Madras High Court · (2008) 08 MAD CK 0013

High Courts26 Aug 2008

GHCL Limited, Earlier Known as the Sree Meenakshi Mills Limited Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 08 MAD CK 0107

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 16, 16B, 23, 40, 40(a)

High Courts26 Aug 2008

P. Muthazhegan Vs B. Krishna Murthy Rao and Another

Madras High Court · (2009) ACJ 2716

High Courts26 Aug 2008Dismissed

R. Munuswamy Vs The District Collector, Vellore, Vellore District and Others

Madras High Court · (2008) 08 MAD CK 0094

High Courts26 Aug 2008Allowed

Rajaram Jora Vs Registrar, CEGAT

Madras High Court · (2009) 14 STR 451

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 128, 128(1), 153General Clauses Act, 1897 — Section 27

High Courts26 Aug 2008Dismissed

The Regional Director, Employees State Insurance Corporation Vs Anandha Silks Paradise

Madras High Court · (2008) 119 FLR 577 : (2009) 1 LLJ 275

High Courts26 Aug 2008

Ramaswamy Konar Vs The Special Commissioner and Commissioner of Land Reforms, The Assistant Commissioner, Urban Land Tax and The Special Tahsildar, Urban Land Tax (Collection)

Madras High Court · (2008) 08 MAD CK 0021

Constitution of India, 1950 — Article 226Tamil Nadu Urban Land Tax Act, 1966 — Section 10, 11, 14, 15, 2(13)

High Courts25 Aug 2008Allowed

Y.N. Enterprises Vs Commercial Tax Officer

Madras High Court · (2010) 28 VST 241

Constitution of India, 1950 — Article 226

High Courts25 Aug 2008Dismissed

Commissioner of Income Tax Vs Tamilnadu Electricity Board

Madras High Court · (2009) 223 CTR 389

Income Tax Act, 1961 — Section 139(1), 139(5), 264, 44AB, 80

High Courts25 Aug 2008Dismissed

Thambi alias Giri and Another Vs V.M. Duraisamy and 10 Others

Madras High Court · (2009) 1 CTC 97

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 74, 76, 77, 91, 92Madras Prohibition Act, 1937 — Section 4(1)(A)

High Courts25 Aug 2008Dismissed

State of Tamil Nadu Vs Vaikundam Rubber Co. Ltd. and Another

Madras High Court · (2008) 18 VST 93

Tamil Nadu General Sales Tax Act, 1959 — Section 2

High Courts25 Aug 2008

Chandrasekaran V. Ramamthan @ Suresh represented by Power of Attorney R. Chandrasekaran, R. Chandrasekaran and and C. Parthavardhini Vs Alur Lalithalakshmi Vinaya

Madras High Court · (2008) 08 MAD CK 0016

Hindu Marriage Act, 1955 — Section 13B

High Courts25 Aug 2008Dismissed

Commissioner of Income Tax Vs S. Padmanabhan

Madras High Court · (2009) 316 ITR 235

Income Tax Act, 1961 — Section 10(10C)

High Courts25 Aug 2008Dismissed

Commissioner of Gift Tax Vs A. Vajjiram and Bros.

Madras High Court · (2010) 326 ITR 551

Income Tax Act, 1961 — Section 44AD

High Courts22 Aug 2008Dismissed

Higher Secondary School Computer Teachers Association Vs Tamil Nadu Computer Science B. Ed. Graduate Teachers Welfare Society and Others State of Tamil Nadu Vs N. Jayalakshmi, Tamil Nadu Arasu Melnilai Palli Kanini Asiriyargal Nala Sangam and Ewde District Computer Teachers Association E. Chandravadana Vs State of Tamil Nadu S. Rajamani and Others Vs The Government of Tamil Nadu

Madras High Court · (2008) 08 MAD CK 0118

Constitution of India, 1950 — Article 16(1), 320, 320(3)

High Courts22 Aug 2008Allowed

Lanson Cars (P) Ltd. Vs Commercial Tax Officer

Madras High Court · (2009) 19 VST 414

Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12

High Courts22 Aug 2008Dismissed

Management of Chemplast Sanmar Ltd. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2008) 119 FLR 582 : (2009) 1 LLJ 251

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A), 6(2A)

High Courts22 Aug 2008Allowed

Pondicherry Engineering College and Selection Committee, Pondicherry Engineering College Vs A. Muthuramalingam, S. Himavathi, B. Rami Reddy and All India Council for Technical Education

Madras High Court · (2008) 08 MAD CK 0042

Constitution of India, 1950 — Article 226