High Courts12 Aug 2008
B. Selvaraj Vs The Commissioner, Madurai City Municipal Corporation, Madurai and Grace Kennet Foundation, 8, Kennett Road, Madurai-625 016
Madras High Court · (2009) 1 LW(Cri) 645
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 53 of 116
High Courts12 Aug 2008
B. Selvaraj Vs The Commissioner, Madurai City Municipal Corporation and Grace Kennet Foundation
Madras High Court · (2009) 1 LW(Cri) 645
Hindu Adoptions and Maintenance Act, 1956 — Section 2, 6, 7, 9(4)Registration of Births and Deaths Act, 1969 — Section 13, 13(3), 14, 15Registration of Births and Deaths Rules, 1970 — Rule 9(3)
High Courts12 Aug 2008Dismissed
Dakshina Mara Nadar Sangam Vs The Secretary to the Government, Revenue Department and Others
Madras High Court · (2008) 5 CTC 333 : (2009) 2 MLJ 309
Tamil Nadu Urban Land Tax Act, 1966 — Section 27, 27(1), 29
High Courts12 Aug 2008Dismissed
Smt. Ramathal Vs Smt. Savithri
Madras High Court · (2008) 08 MAD CK 0066
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 73
High Courts12 Aug 2008Dismissed
Kunjamma @ P.J. Aliamma Vs R. Sankara Subramanian Thevar and Hari Das
Madras High Court · (2008) 08 MAD CK 0045
Easements Act, 1882 — Section 62
High Courts12 Aug 2008Allowed
Satheesh @ Thatheeswaran @ Thamilvanan @ Nagulan Vs Union of India (UOI) and The State of Tamil Nadu
Madras High Court · (2008) 08 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Explosive Substances Act, 1908 — Section 5Foreigners Act, 1946 — Section 14
High Courts12 Aug 2008Dismissed
Commissioner of Income Tax Vs F. Praveen
Madras High Court · (2008) 220 CTR 639
Income Tax Act, 1961 — Section 132(1), 142(1), 143(2), 158BC, 2(22)
High Courts12 Aug 2008
S. Mohamed Usman, M.F. Hameed Oli and Julaiga Gani Vs Indian Overseas Bank, Church Street, Karaikal
Madras High Court · (2008) 08 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(c), 149, 151Constitution of India, 1950 — Article 227
High Courts11 Aug 2008Dismissed
G.V. Krishna Setty and Others Vs Government of Tamil Nadu and Others
Madras High Court · (2008) 08 MAD CK 0104
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 48B, 6Limitation Act, 1963 — Section 5Tamil Nadu Land Acquisition (Amendment) Act, 1996 — Section 48B
High Courts11 Aug 2008Dismissed
G. Parimelazhagan Vs State of Tamil Nadu and Another
Madras High Court · AIR 2009 Mad 54
Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)Penal Code, 1860 (IPC) — Section 497
High Courts11 Aug 2008Dismissed
All India Syndicate Bank Scheduled Caste and Scheduled Tribes Employees Welfare Association Vs The Chairman and Managing Director, Syndicate Bank, The General Manager (Personal and Services Wing), Syndicate Bank, The Deputy General Manager, Syndicate Bank and The Union of India(UOI)
Madras High Court · (2010) 3 CTC 97
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Aug 2008Dismissed
Ambattur Clothing Co. Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2009) 221 CTR 196 : (2010) 326 ITR 245
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 50(3), 50C
High Courts11 Aug 2008Dismissed
Tamil Nadu Housing Board and House Owners Welfare Association Vs The Tamil Nadu Housing Board
Madras High Court · (2008) 08 MAD CK 0080
Constitution of India, 1950 — Article 226
High Courts11 Aug 2008Dismissed
A. Chandrasekar Vs T. Venugopal
Madras High Court · (2008) 08 MAD CK 0064
Civil Procedure Code, 1908 (CPC) — Section 24Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 34
High Courts11 Aug 2008Dismissed
K. Murugesh Vs Registrar, State Human Rights Commission and Others
Madras High Court · AIR 2009 Mad 1
Criminal Procedure Code, 1973 (CrPC) — Section 100, 195, 346Penal Code, 1860 (IPC) — Section 175, 176, 177, 178, 179Protection of Human Rights Act, 1993 — Section 13, 17
High Courts11 Aug 2008Dismissed
Astor Technologies Vs L.B. Thiagarajan
Madras High Court · (2008) 08 MAD CK 0028
Copyright Act, 1957 — Section 17, 18, 19, 30
High Courts08 Aug 2008Allowed
In Re: Vijran Hotels and Estates P. Ltd. In Re: A.R. Foundations P. Ltd.
Madras High Court · (2008) 146 CompCas 386
Companies Act, 1956 — Section 231, 232, 233, 234, 235
High Courts07 Aug 2008Allowed
S. Ponniah Vs Secretary to Government, Revenue Department and Others
Madras High Court · (2008) 119 FLR 846
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts07 Aug 2008Allowed
United Indian Insurance Company Limited, Rural Branch Vs M. Periyasamy and V. Rajasekaran
Madras High Court · (2010) ACJ 300 : (2009) 2 MLJ 469
Motor Vehicles Act, 1939 — Section 103AMotor Vehicles Act, 1988 — Section 157
High Courts07 Aug 2008Allowed
E. Raja Vs State of Tamil Nadu
Madras High Court · (2008) 08 MAD CK 0036
Penal Code, 1860 (IPC) — Section 302, 380, 397, 506Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2), 3(3)