COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 55 of 116

High Courts01 Aug 2008Allowed

Wescare (India) Limited Vs Subuthi Finance Limited and Another

Madras High Court · (2008) 4 ARBLR 278 : (2010) 4 CompLJ 456

Arbitration Act, 1940 — Section 20(1), 20(2), 20(3), 20(5)Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 7, 7(3), 7(4)

High Courts01 Aug 2008

M/s. ABB Limited Vs Bhagwandas Metals Limited

Madras High Court · (2008) 08 MAD CK 0014

Contract Act, 1872 — Section 73, 74

High Courts31 Jul 2008Allowed

A.J. Mapillai Mohadeen Vs Sub-Registrar, Registration Department and Others

Madras High Court · AIR 2008 Mad 256 : (2008) 5 CTC 239 : (2008) 7 MLJ 506 : (2009) 5 RCR(Civil) 240 : (2009) 106 RD 282

Constitution of India, 1950 — Article 14Stamp Act, 1899 — Section 17, 27, 3, 47A, 47A(1)State Financial Corporations Act, 1951 — Section 29

High Courts31 Jul 2008

Mayavan, Perumal, Jayapal and Meenakumari Vs Radhakrishnan and Others

Madras High Court · (2008) 07 MAD CK 0086

Hindu Marriage Act, 1955 — Section 11, 16Hindu Succession Act, 1956 — Section 6Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 3, 4

High Courts31 Jul 2008

Dhanalakshmi and 5 others Vs K. Loganathan and K. Krishnamurthy

Madras High Court · (2008) 07 MAD CK 0010

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

High Courts31 Jul 2008Dismissed

A.S. Subramanian Vs State

Madras High Court · (2009) CriLJ 239 : (2008) 2 LW(Cri) 1049

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 432, 433Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 131(1), 20, 7

High Courts30 Jul 2008

The Land Acquisition Officer Special Tahsildar (Adi Dravidar Welfare) Vs Munusamy

Madras High Court · (2008) 7 MLJ 298

Land Acquisition Act, 1894 — Section 18(1), 4(1), 51A

High Courts30 Jul 2008

Janakaran and Others Vs State

Madras High Court · (2008) 07 MAD CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341

High Courts30 Jul 2008Allowed

Kamal Hasaan, P.A. Kothanda Rama Setty and Geetha Ravishankar Rep. By her Power Agent Kokila Thanu Vs M/s. P.L. Finance and Investment Ltd. and M/s. Premier Housing and Industrial Enterprises Limited

Madras High Court · (2008) 07 MAD CK 0090

High Courts30 Jul 2008

Assistant Commissioner of Income Tax Vs Pallava Granite Industries

Madras High Court · (2008) 219 CTR 614

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 80HHC

High Courts30 Jul 2008Dismissed

Rajeswari (deceased), A.K. Balakrishna Pillai, B. Thirulochana Kumari and Janarthanam Vs The Official Assignee, High Court

Madras High Court · (2008) 07 MAD CK 0028

High Courts29 Jul 2008Allowed

A. Abdul Rahman Vs P. Dnandapani, Special Officer, Pudupet Co-operative Society Ltd., No. 15, Thulasingam Street, Pudupet, Chennai - 2

Madras High Court · (2008) 07 MAD CK 0116

High Courts29 Jul 2008Dismissed

Commissioner of Income Tax Vs Qatalys Software Technologies Ltd.

Madras High Court · (2009) 308 ITR 249

High Courts29 Jul 2008Dismissed

Ganesapandi and Others Vs State

Madras High Court · (2009) CriLJ 232

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149

High Courts29 Jul 2008

S.K. Anwerjan Vs C. Leelavathi and Others

Madras High Court · (2011) 2 MLJ 146

Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 62Succession Act, 1925 — Section 213

High Courts28 Jul 2008Dismissed

Rajan A.V. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2009) 1 LLJ 623

Industrial Disputes Act, 1947 — Section 2(A)(2), 25B, 25F, 2A

High Courts28 Jul 2008

State Vs Logu Ayyappan, President, Periyar Dravidar Kazhagam

Madras High Court · (2008) 7 MLJ 245

Constitution of India, 1950 — Article 19(1), 19(3)

High Courts25 Jul 2008Allowed

Dr. Christopher Asir, Bishop of Church of South India, Madurai and Ramnad Diocese, East Veli Street, Madurai, Dr. V. George Selvakumar, Vice Principal, American College, American College, Madurai-02 and Dr. M. Davamani Christopher, Bursar of American College, Madurai-02 Vs The Revenue Divisional Officer, Madurai and 10 Others

Madras High Court · (2009) 1 LW(Cri) 297

High Courts25 Jul 2008Allowed

M/s. Ramnath Publications Pvt. Ltd. and K. Natarajan Vs A.R. Madana Gopal, K. Rajendran, A.R. Ravichandran and A.R. Venkatesh

Madras High Court · (2008) 07 MAD CK 0091

Specific Relief Act, 1963 — Section 16(c)

High Courts25 Jul 2008

The Special Tahsildar, Land Acquisition, Adi Dravidar Welfare Tirupathur, Vellore District Vs Rajamanickam, Muthammal, Kuppusamy and Duraisamy

Madras High Court · (2008) 07 MAD CK 0072

Land Acquisition Act, 1894 — Section 18, 4(1)