COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 57 of 116

High Courts22 Jul 2008Dismissed

Batcha Vs Union of India (UOI) and Others

Madras High Court · (2008) 07 MAD CK 0085

Civil Procedure Code, 1908 (CPC) — Section 80Pondicherry Settlement Act, 1970 — Section 23(1)Waqf Act, 1954 — Section 27, 4, 4(3), 5, 6

High Courts22 Jul 2008Dismissed

Jai Enterprises Vs Omega Cables Ltd.

Madras High Court · (2008) 145 CompCas 56 : (2009) 1 CompLJ 293 : (2009) 91 SCL 54

Companies Act, 1956 — Section 290, 292, 433, 434, 434(1)Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18

High Courts22 Jul 2008

P. Mahavishnu Vs The General Manager, Tamilnadu State Government Transport Corporation (Madurai) at Tirunelveli

Madras High Court · (2008) 07 MAD CK 0007

Constitution of India, 1950 — Article 21

High Courts21 Jul 2008Dismissed

Sri Varasidhi Vinayagar Sath Sangam Vs The Commissioner, H.R. and C.E. Department E. Devarajan Vs The Commissioner, Hindu Religious and Charitable Endowments Department, Nungambakkam High Road, Madras-600034 and The Deputy Commissioner, Hindu Religious and Charitable Endowments Department, Nungambakkam High Road, Madras-600034

Madras High Court · (2008) 07 MAD CK 0137

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts21 Jul 2008Dismissed

The Commissioner of Income Tax Vs M/s. Bannari Amman Sugars Limited

Madras High Court · (2008) 07 MAD CK 0068

Income Tax Act, 1961 — Section 115JA, 143(3)

High Courts21 Jul 2008

A. Chandrasekaran and Others Vs The Director of Rural Development and Others

Madras High Court · (2008) 07 MAD CK 0063

High Courts21 Jul 2008Dismissed

PL.K. Naghappan Vs Monopolies and Restrictive Trade Practices Commission

Madras High Court · (2008) 07 MAD CK 0050

Monopolies and Restrictive Trade Practices Act, 1969 — Section 36A

High Courts21 Jul 2008Dismissed

Shree Krishna Woollen Mills P. Ltd. Vs Official Liquidator of F.D. Stewart P. Ltd. (In Liquidation)

Madras High Court · (2008) 144 CompCas 720 : (2009) 89 SCL 355

Companies Act, 1956 — Section 458ALimitation Act, 1963 — Article 137, 18, 19

High Courts21 Jul 2008Allowed

International Steel House Vs Tamil Nadu Steels Limited and The Official Liquidator, High Court

Madras High Court · (2008) 07 MAD CK 0030

High Courts21 Jul 2008Dismissed

K. Sathuru Sankaravelan Vs The Government of Tamilnadu and Others

Madras High Court · (2008) 07 MAD CK 0025

Constitution of India, 1950 — Article 226, 309Evidence Act, 1872 — Section 32, 35Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 48, 49, 49, 49(C), 49A

High Courts21 Jul 2008Dismissed

Kayalvizhi Vs S. Parthasarathy and K. Navamani

Madras High Court · (2008) 07 MAD CK 0005

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 106, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 97

High Courts20 Jul 2008

Chinnathambi and Satheesh @ Satheeshkumar Vs State

Madras High Court · (2008) 07 MAD CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302

High Courts18 Jul 2008

Oriental Insurance Company Ltd. Vs G. Elango @ Sundararajan and Another

Madras High Court · (2009) 1 LLJ 181

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Motor Vehicles Act, 1939 — Section 110AA, 140, 95, 95(1), 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1)

High Courts18 Jul 2008Allowed

B.V.V. Paper Industries Ltd. Vs Commercial Tax Officer

Madras High Court · (2008) 145 CompCas 815 : (2008) 18 VST 262

Madras Revenue Recovery Act, 1864 — Section 8Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 17(3), 18

High Courts18 Jul 2008Allowed

The Divisional Manager, The New India Assurance Company Limited Vs Vinayaga Moorthi and Others

Madras High Court · (2010) ACJ 1605 : (2008) 7 MLJ 588

Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 147, 147(1), 2(14), 2(35), 2(40)

High Courts18 Jul 2008Allowed

East Coast Steel Ltd. Vs Owners and other persons interested in the Vessel M.V. Meera, now in Madras Port and rep. by the Master

Madras High Court · (2008) 07 MAD CK 0035

Major Port Trusts Act, 1963 — Section 60Supreme Court Act, 1981 — Section 20, 20(2), 20(3), 20(7)

High Courts17 Jul 2008Allowed

Velu @ Ravichandran and Veeramani Vs State by Inspector of Police, Paringipettai Police Station

Madras High Court · (2008) 07 MAD CK 0077

High Courts17 Jul 2008Allowed

State Bank of India Vs Nihar Fathima Proprietrix Professional Couriers, Professional Couriers (P) Ltd. and Tamilnadu Mercantile Bank Ltd.

Madras High Court · (2008) 7 MLJ 411

High Courts17 Jul 2008Allowed

M. Ramesh Kumar Vs The Secretary to Government, Health and Family Welfare Department and Others

Madras High Court · (2008) 07 MAD CK 0017

Constitution of India, 1950 — Article 14, 16, 16(2), 19(1)

High Courts16 Jul 2008

G.K. Govindarajulu Vs R. Alamelu and Others

Madras High Court · (2008) 07 MAD CK 0130