High Courts19 Aug 2008
R. Ravichandran Vs Tamil Nadu Magnesium and Marine Chemicals Ltd.
Madras High Court · (2008) 08 MAD CK 0049
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 52 of 116
High Courts19 Aug 2008Dismissed
The State of Tamil Nadu Vs K. Selvaraj
Madras High Court · (2008) 08 MAD CK 0019
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14Displaced Persons (Verification of Claims) Supplementary Rules, 1954 — Rule 18
High Courts19 Aug 2008Dismissed
Sun T.V. Network Limited Vs State of Tamil Nadu and Others
Madras High Court · (2008) 08 MAD CK 0018
Cable Television Networks (Regulation) Act, 1995 — Section 2Constitution of India, 1950 — Article 19(1), 226, 227Copyright Act, 1957 — Section 63
High Courts19 Aug 2008
Villupuram District Central Co-operative Bank Limited Vs R. Santhanam Deputy Registrar of Co-operative Societies, Office of the Deputy Registrar of Co-operative Societies, Tindivanam and The Cuddalore District Central Co-operate Bank Limited R. Santhanam Vs Deputy Registrar of Co-operative Societies, Office of the Deputy Registrar of Co-operative Societies, Thindivanam, The Cuddalore District Central Co-operative Bank Limited and Villupuram District Central Co-operative Bank Limited
Madras High Court · (2008) 08 MAD CK 0009
Industrial Disputes Act, 1947 — Section 2(k)
High Courts18 Aug 2008
Ponds India (Ltd.), Retired Employees Welfare Association and R. Muralidoss Vs Ponds Employees Welfare Trust and Hindustan Lever Ltd.
Madras High Court · (2008) 08 MAD CK 0109
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 92
High Courts18 Aug 2008Allowed
Senthil Vadivel Pepsico India Holdings Pvt. Ltd., Wise Park, Industrial Development Area, Kanjikode (East) P.O. Palakkad - 678 621, Kerala State and Pepsi Co., India Holdings Pvt. Ltd., Wise Park, Industrial Development Area, Kanjikode (East) P.O. Palakkad - 678 621, Kerala State Vs P. Nallathambi
Madras High Court · (2008) 08 MAD CK 0073
High Courts18 Aug 2008Dismissed
Commissioner of Income Tax Vs Poompuhar Shipping Corporation
Madras High Court · (2008) 08 MAD CK 0070
High Courts18 Aug 2008Dismissed
C. Rathinavel Vs The State of Tamil Nadu
Madras High Court · (2008) 08 MAD CK 0041
Wild Life (Protection) Act, 1972 — Section 2(2), 29, 35, 38, 39
High Courts18 Aug 2008Allowed
R. Sukanya Vs R. Sridhar and Others
Madras High Court · AIR 2008 Mad 244 : (2009) 2 CivCC 103 : (2008) 5 CTC 228 : (2009) 5 RCR(Civil) 323
Childrens Act, 1960 — Section 36Constitution of India, 1950 — Article 12, 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 337
High Courts18 Aug 2008Dismissed
Commissioner of Income Tax Vs Nexus Computer (P) Ltd.
Madras High Court · (2008) 219 CTR 54 : (2009) 313 ITR 144 : (2009) 177 TAXMAN 202
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 143(1), 36(1), 43B
High Courts18 Aug 2008
R. Sridharan Vs The Presiding Officer, Principal Family Court, Chennai-104 and R. Sukanya
Madras High Court · (2008) 08 MAD CK 0011
Constitution of India, 1950 — Article 226, 5Foreign Marriage Act, 1969 — Section 17, 18, 18(1), 4, 5Hindu Marriage Act, 1955 — Section 1, 1(2), 17, 19, 19(iii)(a)
High Courts14 Aug 2008
V. Subramaniam Vs State of Tamil Nadu and Others
Madras High Court · (2010) ACJ 1861
Constitution of India, 1950 — Article 19(1), 21, 21A, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 304A, 336, 342, 366, 376(2)
High Courts14 Aug 2008Dismissed
Smt. Bagirathi and Others Vs S. Manivanan and S. Venkatesan
Madras High Court · (2008) 3 LW 1054
Hindu Succession (Amendment) Act, 2005 — Section 6(1), 6(3), 6(5)Hindu Succession Act, 1956 — Section 29A, 6, 8Madras City Tenants Protection Act, 1922 — Section 9
High Courts14 Aug 2008
G. Moorthy Vs Inspector of Police, Central Crime Branch, Team 2, Egmore, Chennai
Madras High Court · (2008) 08 MAD CK 0072
High Courts14 Aug 2008Allowed
The National Insurance Company Ltd. Vs Nagaraj and Ranagasamy
Madras High Court · (2009) 2 LW 813 : (2009) 2 MLJ 164
Workmens Compensation Act, 1923 — Section 2(1)
High Courts14 Aug 2008
Smt. Bagirathi and Others Vs S. Manivanan and Another
Madras High Court · AIR 2008 Mad 250
Hindu Succession Act, 1956 — Section 29A, 6, 6(1), 6(3), 6(5)Madras City Tenants Protection Act, 1922 — Section 9
High Courts13 Aug 2008Dismissed
Tamil Nadu State Transport Corporation (Villupuram) Limited Vs Joint Commissioner of Labour (Conciliation) and Another
Madras High Court · (2009) 2 LLJ 208
Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2)
High Courts13 Aug 2008Dismissed
A. Mohamed Ali and Others Vs The District Collector and The Executive Officer, Oddanchathram Town Panchayat, (Special Grade)
Madras High Court · (2008) 08 MAD CK 0026
Constitution of India, 1950 — Article 226
High Courts13 Aug 2008Dismissed
Rajini Venugopal Vs Additional Commissioner of Income Tax and Another Kumudini Venugopal Vs Addl. Commissioner of Income Tax
Madras High Court · (2009) 221 CTR 199
Income Tax Act, 1961 — Section 144A, 50(2), 50C
High Courts13 Aug 2008
Anjalai Ammal Vs Duraisamy and Thangavel
Madras High Court · (2008) 08 MAD CK 0015
Transfer of Property Act, 1882 — Section 122, 123