High Courts22 Aug 2008Dismissed
Perfect Automotive Components and Another Vs Premier Instruments and Controls Ltd.
Madras High Court · (2009) 39 PTC 324
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 51 of 116
High Courts22 Aug 2008Dismissed
Octrix Holdings (S) Pte. Ltd., P.O.Box No. 338, Siglap Post Office, Singapore 914 507, 116, Lavender St, No. 04-03, Pek Cheran Building, Singapore 338 and Vs Vrikish Transworld Holdings Ltd. and Others
Madras High Court · (2009) 2 LW 708
High Courts21 Aug 2008Dismissed
The Managing Director, Tamilnadu State Transport Corporation Ltd. Vs K. Rajamanickkam
Madras High Court · (2008) 08 MAD CK 0086
High Courts21 Aug 2008Dismissed
K. Selvan Vs The President Thiruparamkundram Cooperative Primary Agricultural and Rural Development Bank Limited and The Additional Registrar of Cooperative Societies
Madras High Court · (2008) 08 MAD CK 0085
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FTamil Nadu Co-operative Societies Rules, 1988 — Rule 149
High Courts21 Aug 2008Allowed
State Vs Pudhu Raja and Angammal
Madras High Court · (2008) 08 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 174, 302Penal Code, 1860 (IPC) — Section 201, 302, 304, 304(b), 34
High Courts21 Aug 2008Dismissed
Murugan Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2008) 08 MAD CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(1), 20, 8Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2)
High Courts21 Aug 2008Allowed
M.M.T.C. Vs Vicnivass Agency and Mr. Justice P.N. Nag (Retd.), Sole Arbitrator
Madras High Court · (2008) 3 LW 1063 : (2009) 1 MLJ 199
Arbitration Act, 1940 — Section 14, 22Arbitration and Conciliation Act, 1996 — Section 33Civil Procedure Code, 1908 (CPC) — Section 107(1)
High Courts21 Aug 2008Allowed
K.R. Shanmuganathan Vs The Chairman, Common Cadre Authority/Joint Registrar of Coop Societies, The Special Officer, Kattu Brammanavayal Primary Agricultural Coop Bank and The Special Officer, Kadampatti Primary Agricultural Co-op. Bank
Madras High Court · (2008) 08 MAD CK 0022
High Courts21 Aug 2008
The Special Tahsildar (Adi Dravidar Welfare), Gudiyatham Vs G.N. Govinda Chetty and 4 others
Madras High Court · (2008) 08 MAD CK 0006
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts20 Aug 2008Dismissed
P. Perumal Gounder Vs The Secretary, Home Department, Government of Tamil Nadu, Director General of Police, Superintendent of Police and Central Bureau of Investigation, Special Crime Branch
Madras High Court · (2008) 08 MAD CK 0087
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts20 Aug 2008Allowed
Pattu @ Patturaj and Others Vs State
Madras High Court · (2008) 08 MAD CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Aug 2008Allowed
K.T. Patchaimal, District Secretary Vs The Superintendent of Police and Others
Madras High Court · (2008) 08 MAD CK 0121
Constitution of India, 1950 — Article 19, 19(1), 19(2)Police Act, 1861 — Section 30(2), 30(3)
High Courts19 Aug 2008Dismissed
G.V. Films Ltd. Vs S. Priyadarshan and Another and Tax Recovery Officer
Madras High Court · (2009) 223 CTR 158 : (2009) 310 ITR 130
Civil Procedure Code, 1908 (CPC) — Section 144Income Tax (Certificate Proceedings) Rules, 1962 — Rule 16, 2, 30, 39, 40Income Tax Act, 1961 — Section 293
High Courts19 Aug 2008
Renuka Vs Chennakesavalu Naidu
Madras High Court · (2008) 08 MAD CK 0110
Contract Act, 1872 — Section 16, 16(3), 19(A)Evidence Act, 1872 — Section 111
High Courts19 Aug 2008Allowed
K. Nehru Vs The State of Tamil Nadu and The Management of Tamil Nadu Pollution Control Board
Madras High Court · (2008) 08 MAD CK 0105
Constitution of India, 1950 — Article 14, 16Tamil Nadu Pollution Control Board Service Regulations, 1988 — Regulation 10, 10(2)
High Courts19 Aug 2008Dismissed
Rajkumar Impex (P) Ltd. Vs Dy. Commissioner of Income Tax
Madras High Court · (2008) 08 MAD CK 0101
High Courts19 Aug 2008Dismissed
Commissioner of Income Tax Vs Ideal Garden Complex P. Ltd.
Madras High Court · (2008) 307 ITR 176
Income Tax Act, 1961 — Section 119, 143(1), 143(3), 147, 148Wealth Tax Act, 1957 — Section 16(2), 16(4), 17, 2
High Courts19 Aug 2008Dismissed
S. Ekanathan Vs D. Balwant Singh (Deceased) rep. by its Legal Representatives Indira Devi and Others
Madras High Court · (2009) 1 CTC 65 : (2008) 4 LW 1063 : (2009) 1 MLJ 400
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 10(3)
High Courts19 Aug 2008Allowed
The Managing Director, Tamilnadu State Transport Corporation, Kumbakonam-Divn III Vs Shanthi and Veerappan
Madras High Court · (2010) ACJ 517
Motor Vehicles Act, 1988 — Section 163APenal Code, 1860 (IPC) — Section 304(A)
High Courts19 Aug 2008Dismissed
T.N. Andal Vs The Chairman, Tuticorin Port Trust and The Presiding Officer, Industrial Tribunal
Madras High Court · (2008) 08 MAD CK 0057
Industrial Disputes Act, 1947 — Section 11ATuticorin Port Employees (Leave) Regulations, 1979 — Regulation 20(2)