COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 56 of 116

High Courts25 Jul 2008Allowed

Infosys Technologies Ltd. Vs Special Commissioner and Commissioner of Commercial Taxes and Another

Madras High Court · (2009) 233 ELT 56 : (2008) 17 VST 256

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Central Sales Tax Act, 1956 — Section 10A, 2, 8(3)Constitution of India, 1950 — Article 366(12)

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High Courts25 Jul 2008

A. Karuppiah Vs The State of Tamilnadu and Others

Madras High Court · (2008) 07 MAD CK 0047

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High Courts25 Jul 2008

Parvathi Vs K. Sivalingam and Mariyayee

Madras High Court · (2008) 07 MAD CK 0009

Hindu Marriage Act, 1955 — Section 11, 16Evidence Act, 1872 — Section 76, 77, 79

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High Courts24 Jul 2008Dismissed

P. Palanisamy Vs Regional Manager, Tamil Nadu Forest Plantation Corporation Ltd., Indira Nagar, Machuvadi, Pudukkottai, Managing Director, Tamil Nadu Forest Plantation Corporation Ltd., Tiruchirappalli and The Presiding Officer, Labour Court Tiruchirappali, (Pudukkottai Camp)

Madras High Court · (2008) 07 MAD CK 0136

Industrial Disputes Act, 1947 — Section 11A

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High Courts24 Jul 2008Allowed

C. Pazhamalai Pillai(died) and Others Vs Chinnadurai and The State of Tamil Nadu

Madras High Court · (2009) 2 LW 752

Easements Act, 1882 — Section 15

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High Courts24 Jul 2008

Thai Nagar Welfare Association Vs Special Commissioner, Member Secretary, Tirunelveli Local Town Planning Authority, Commissioner, Tirunelveli Municipal Corporation and P. Saroja

Madras High Court · (2008) 07 MAD CK 0112

Tamil Nadu Parks, Play Fields and Open Spaces (Preservation and Regulation) Act, 1959 — Section 2Tamil Nadu Town and Country Planning Act, 1971 — Section 113, 49(2)

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High Courts24 Jul 2008Allowed

Western Transport Agency Vs The Regional Director, ESI Corporation

Madras High Court · (2008) 07 MAD CK 0089

Employees State Insurance Act, 1948 — Section 1(5), 2(13), 2(17), 40, 40(2)

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High Courts24 Jul 2008Allowed

Sundaram Brake Linings Ltd. Vs Kotak Mahindra Bank Ltd., M.S. Subramanian and G. Manikandan Kotak Mahindra Bank Ltd. Vs Sunddram Brake Linings Ltd., M.S. Subramanian and G. Manikandan

Madras High Court · (2010) 4 CompLJ 345

Arbitration Act, 1940 — Section 24Arbitration and Conciliation Act, 1996 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 89

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High Courts24 Jul 2008Allowed

P. Kasumani Vs The Superintendent of Central Prison, Salem and The Inspector of Police, Karumalaikuudal Police Station, Namakkal District

Madras High Court · (2008) 07 MAD CK 0014

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High Courts23 Jul 2008Dismissed

Muniammal Vs Annadurai (Deceased) and others

Madras High Court · (2008) 07 MAD CK 0123

Evidence Act, 1872 — Section 114, 68Succession Act, 1925 — Section 63, 63(c), 68

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High Courts23 Jul 2008

Sivasamy, Manickkam and Karuppian Vs Poomalai, Lakshmi and Thirupathi Lakshmi (died), Sivasamy, Manickam and Karuppian Vs Poomalai and Others

Madras High Court · (2008) 5 CTC 294 : (2009) 1 MLJ 441

Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 57(4)Succession Act, 1925 — Section 63

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High Courts23 Jul 2008Dismissed

V. Venkatasubramanian Vs State

Madras High Court · (2008) 07 MAD CK 0084

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

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High Courts23 Jul 2008

Dr. L. Prakash Vs The Superintendent, Puzhal Central Prison -1, Puzhal, Chennai

Madras High Court · (2008) 07 MAD CK 0076

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High Courts23 Jul 2008Dismissed

The National Insurance Company Limited Vs M. Pappa and Others

Madras High Court · (2008) 7 MLJ 573

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High Courts23 Jul 2008Allowed

M. Mohammed Ibrahim Vs The State of Tamil Nadu

Madras High Court · (2008) 07 MAD CK 0015

Tamil Nadu Pension Rules, 1978 — Rule 19, 49

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High Courts23 Jul 2008

The Special Tahsildar, Land Acquisition, Adi Dravidar Welfare, Vellore Vs Smt. Krishnaveni Ammal

Madras High Court · (2008) 07 MAD CK 0011

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

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High Courts23 Jul 2008Dismissed

Commissioner of Income Tax Vs Zonal Officer-V, Corporation of Chennai

Madras High Court · (2010) 320 ITR 491

Income Tax Act, 1961 — Section 194C, 260A, 272A(2)

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High Courts22 Jul 2008Allowed

Divisional Manager, New India Assurance Co. Ltd. Vs S.V. Mani and Others

Madras High Court · (2010) ACJ 1540

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(1)Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 173

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High Courts22 Jul 2008Dismissed

Deen Dayal Medical and Educational Trust Vs Housing and Urban Development Corpn. Ltd. and Others

Madras High Court · AIR 2009 Mad 81 : (2009) 1 MLJ 875

Constitution of India, 1950 — Article 12, 226

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High Courts22 Jul 2008Dismissed

Hindustan Petroleum Corporation Ltd. and Another Vs Presiding Officer, Central Government Labour Court cum Industrial Tribunal and Others

Madras High Court · (2009) 120 FLR 223 : (2009) 1 LLJ 425

Constitution of India, 1950 — Article 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 21(4)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25(2)

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