COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 6 of 116

High Courts18 Dec 2008Dismissed

Sha Poosaji Mangilal Vs The South Indian Humanitarian League

Madras High Court · (2009) 1 LW 630 : (2009) 2 MLJ 832

Civil Procedure Code, 1908 (CPC) — Section 92Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 11, 12A, 80G

High Courts18 Dec 2008Allowed

Commissioner of Customs (Exports) Vs Bangalore Mano Filament Pvt. Ltd.

Madras High Court · (2009) 241 ELT 172

Customs Act, 1962 — Section 12, 15, 15(1), 25, 25(1)

High Courts18 Dec 2008

The Union of India (UOI), The Director, Central Vigilance Commission, Government of India and The Deputy Director of Income Tax (Vig) Vs The Central Administrative Tribunal and A.C. Joseph, Dy. Commissioner of Income Tax

Madras High Court · (2008) 12 MAD CK 0095

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15

High Courts18 Dec 2008Allowed

V.K. John Vs W.S. Seetharam, Prema Chandrasekhar and T.R.T. Thirumalvasi

Madras High Court · (2009) 2 LW 460

Civil Procedure Code, 1908 (CPC) — Section 12

High Courts18 Dec 2008Allowed

Subbiah Vs R. Vellaichamy Naicker (Died.) (Muthulakshimi, Nagarajan and Rameswari)

Madras High Court · (2008) 12 MAD CK 0086

Evidence Act, 1872 — Section 11, 13(2), 32(3), 32(7)

High Courts18 Dec 2008

V.V.V. and Sons Edible Oils Limited, (Formerly known as V.V. Vaniaperumal and Sons) Vs The State of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0054

Constitution of India, 1950 — Article 14, 19(1), 301

High Courts18 Dec 2008

Ganesan Vs The Superintendent of Police and The Inspector of Police

Madras High Court · (2008) 12 MAD CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 447

High Courts18 Dec 2008Dismissed

Shankar Reddy and Pappachi @ Papanna @ Papuraj Vs State

Madras High Court · (2008) 12 MAD CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 379

High Courts18 Dec 2008

C. Prasannakumari Vs The State of Tamilnadu

Madras High Court · (2008) 12 MAD CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

High Courts18 Dec 2008Allowed

The Revenue Divisional Officer Vs M. Parasuraman

Madras High Court · (2008) 12 MAD CK 0019

High Courts18 Dec 2008Dismissed

Ramasubbu Vs Loganathan and State

Madras High Court · (2008) 12 MAD CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 319, 397Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A

High Courts18 Dec 2008

V.M. Tanners Vs The Secretary, Sales Tax Appellate Tribunal [Additional Bench] and The Commercial Tax Officer

Madras High Court · (2008) 12 MAD CK 0010

High Courts18 Dec 2008Allowed

Lakshmi Ammal Vs The Principal Commissioner and Commissioner of Urban Land Ceiling and The Assistant Commissioner, Urban Land Ceiling

Madras High Court · (2008) 12 MAD CK 0006

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 10(1), 11(1), 11(3), 11(5)Tamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 8

High Courts18 Dec 2008Dismissed

A. Duraiswamy Pillai Vs The Appellate Authority, Under the Payment of Gratuity Act, Joint Commissioner of Labour (Appeal), The Controlling Authority, Under the payment of Gratuity Act, Asst. Commissioner of Labour and Vimalakumari Proprietrix, Sri Valli Transport

Madras High Court · (2008) 12 MAD CK 0005

High Courts18 Dec 2008Dismissed

A. Thomas Xavier Vs Murugesan

Madras High Court · (2008) 12 MAD CK 0001

High Courts17 Dec 2008

Raman alias Ramu Vs State

Madras High Court · (2009) CriLJ 1915

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118

High Courts17 Dec 2008

S. Prakasam Kuchurayar Vs The State of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0285

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 176Explosive Substances Act, 1908 — Section 3

High Courts17 Dec 2008Dismissed

G. Manoharan Vs A. Rajeswari

Madras High Court · (2008) 12 MAD CK 0281

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts17 Dec 2008Dismissed

Sree Sabari Mills, Unit of the Amalgamated Cold Fields Ltd., K. Sathanur Vs The Revenue Divisional Officer, Sri Rangam Division, The Assistant Commissioner of Labour, (Controlling Authority under the Payment of Gratuity Act), C.T. Solai and R. Raju

Madras High Court · (2009) 148 CompCas 475

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

High Courts17 Dec 2008Dismissed

Uma Vs Salem Sowdambiga Finance and Others

Madras High Court · (2009) 1 LW 730 : (2009) 2 MLJ 407

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 53