High Courts16 Jul 2008Dismissed
The Special Tahsildar (Adi Dravidar Welfare), Vellore Vs Munusamy Mandhiri
Madras High Court · (2008) 07 MAD CK 0118
Land Acquisition Act, 1894 — Section 18, 4(1)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 58 of 116
High Courts16 Jul 2008Allowed
M. Gopalakrishnan Vs The Union of India (UOI)
Madras High Court · (2008) 07 MAD CK 0075
Bank Employees Pension Regulations, 1995 — Regulation 3(3), 5
High Courts16 Jul 2008
Tamil Nadu State Transport Corporation (Villupuram Division) Ltd. Formerly known as Thanthai Periyar Transport Corporation Vs Elumalai
Madras High Court · (2008) 07 MAD CK 0056
Motor Vehicles Act, 1988 — Section 140, 166
High Courts16 Jul 2008Allowed
Gajendran Vs Smt. Vasantha Bai and Smt. Suseela
Madras High Court · (2009) 2 MLJ 159
Hindu Succession Act, 1956 — Section 23Transfer of Property Act, 1882 — Section 44
High Courts16 Jul 2008Dismissed
Commissioner of Income Tax Vs Late N. Kasi Viswanathan
Madras High Court · (2008) 305 ITR 371
Income Tax Act, 1961 — Section 10, 143(1), 45, 54EA, 54EA(1)
High Courts16 Jul 2008
Tamil Nadu State Transport Corporation (K-Dn I) Ltd. Vs Ganesan
Madras High Court · (2008) 07 MAD CK 0013
Penal Code, 1860 (IPC) — Section 279, 338
High Courts15 Jul 2008Dismissed
Kasturi and Sons Ltd. Vs The State Trading Corporation of India Limited
Madras High Court · (2008) 07 MAD CK 0082
High Courts15 Jul 2008Allowed
Ceebros Property Development Pvt. Ltd. Vs Vanisri and A. Karunakaran
Madras High Court · (2008) 4 ARBLR 272 : (2008) 4 LW 125 : (2008) 7 MLJ 271
High Courts15 Jul 2008Allowed
Mrs. Vasanthi Thiagarajan, Principal, Sishya School Vs R. Nageswaran
Madras High Court · (2008) 3 LW 838 : (2008) 7 MLJ 287
Consumer Protection Act, 1986 — Section 13(2), 13(4)Limitation Act, 1963 — Section 5Tamil Nadu Consumer Protection Rules, 1987 — Rule 88, 89
High Courts14 Jul 2008Dismissed
The Branch Manager, National Insurance Company Limited Vs Shanmugathai and Others
Madras High Court · (2008) 7 MLJ 613
Motor Vehicles Act, 1988 — Section 163(A), 3, 95
High Courts14 Jul 2008Dismissed
Pandian Vs State
Madras High Court · (2008) 07 MAD CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 352
High Courts14 Jul 2008Dismissed
Irene Isabella Vs Authorised Officer, State Bank of India, Udagamandalam Branch and Another
Madras High Court · AIR 2009 Mad 3 : (2008) 4 LW 556 : (2009) 2 MLJ 1030
Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(3), 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 17(2)
High Courts14 Jul 2008Allowed
Malarkodi and Others Vs The Secretary to the Government of Tamilnadu, Adi Dravida and Tribal Welfare Department and Others Janma and Others Vs The Secretary to the Government of Tamilnadu, Adi Dravida and Tribal Welfare Department and Others S. Rani Vs The Secretary to the Government of Tamilnadu, Adi Dravida and Tribal Welfare Department and Others
Madras High Court · (2008) 4 LW 29
Constitution of India, 1950 — Article 14, 162, 226, 73Land Acquisition Act, 1894 — Section 11, 23(1A), 23(2), 30, 31Tamil Nadu Land Acquisition (Amendment) Act, 1996 — Section 48B
High Courts14 Jul 2008
Singer India Limited Vs Christ Church
Madras High Court · (2008) 3 LW 1138 : (2008) 8 MLJ 727
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Jul 2008Dismissed
Hindustan Petroleum Corporation Ltd. Vs Inspector General of Registration and Others
Madras High Court · AIR 2009 Mad 34 : (2008) 4 LW 95
Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 269ULMadras City Tenants Protection Act, 1922 — Section 9, 9, 9(1)
High Courts11 Jul 2008Allowed
R. Ramachandraiah Vs The Government of Tamil Nadu
Madras High Court · (2008) 07 MAD CK 0024
High Courts10 Jul 2008
Fathima Saw Mill Vs B.G. and Sons and Others
Madras High Court · (2008) 07 MAD CK 0114
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts10 Jul 2008
National Oxygen Limited Vs Commissioner of Customs
Madras High Court · (2010) 18 STR 241
Central Excises and Salt Act, 1944 — Section 35G(1), 35G(3)Constitution of India, 1950 — Article 226, 32Customs Act, 1962 — Section 111, 112, 129B, 130, 18
High Courts10 Jul 2008Allowed
P.K. Pandian Vs Komala
Madras High Court · AIR 2009 Mad 51
Evidence Act, 1872 — Section 63, 65, 67, 74, 74(2)
High Courts10 Jul 2008
UC MAS Mental Arithmetic (India) Pvt. Ltd. Vs Banu Arjun and Others
Madras High Court · (2008) 4 ARBLR 218
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)