COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 61 of 116

High Courts02 Jul 2008Allowed

N. Padmini Vs Deputy Inspector General of Prison, Chennai Range and Others

Madras High Court · (2008) CriLJ 4781 : (2008) 2 LW(Cri) 1329

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 32A, 8(C)

High Courts02 Jul 2008Dismissed

T.G. Gopalakrishnan Vs G. Rajammal alias Mani

Madras High Court · AIR 2008 Mad 267

High Courts02 Jul 2008Dismissed

T. Shyla and Vs Secretary to Govt. Collegiate Education and Others

Madras High Court · AIR 2008 Mad 266 : (2008) 3 LW 912

High Courts02 Jul 2008Allowed

The Management of Catter Pillar India Private Ltd. Vs The Presiding Officer, Principal Labour Court, T. Soundararajan and The Management of Hindustan Motors Earth Moving Equipments Division Hindustan Motors Limited, (Earth Moving Equipment Division) Vs The Presiding Officer, Principal Labour Court, T. Soundararajan and The Management of Catter Pillar India Private Ltd.

Madras High Court · (2008) 6 MLJ 809

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11, 11A, 2A(2)

High Courts02 Jul 2008

State Vs K.P.S. Jayachandran

Madras High Court · (2008) CriLJ 4501 : (2008) 2 LW(Cri) 948

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 173, 2, 202, 207Penal Code, 1860 (IPC) — Section 201, 203, 218, 302, 34

High Courts02 Jul 2008Allowed

Chandrammal and Others Vs S. Sankar (died) and Others

Madras High Court · (2008) 3 LW 471 : (2009) 3 MLJ 1041

Hindu Marriage Act, 1955 — Section 11, 16(1)

High Courts02 Jul 2008Allowed

P. Govindan Vs The State by Inspector of Police

Madras High Court · (2008) CriLJ 4263

Criminal Procedure Code, 1973 (CrPC) — Section 374(3)Penal Code, 1860 (IPC) — Section 366, 375, 376, 415, 417

High Courts01 Jul 2008Dismissed

Shri Laxmi Cotton Traders Ltd. Vs Sree Sanku Chakara Mills Ltd.

Madras High Court · (2008) 144 CompCas 442 : (2009) 1 CompLJ 560 : (2008) 3 LW 457

Companies Act, 1956 — Section 433

High Courts01 Jul 2008Dismissed

Muthuswamy Vs Kamalathal and Aruchamy Nadar

Madras High Court · (2008) 07 MAD CK 0115

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99

High Courts01 Jul 2008Allowed

Ganesan @ Bomb Ganesan Vs The Secretary to Government Home, Prohibition and Excise Department, Government of Tamil Nadu, Fort St. George and The Commissioner of Police, Chennai City Police, Egmore, Chennai-8

Madras High Court · (2009) 2 LW(Cri) 828

High Courts01 Jul 2008Allowed

Dr. Gopal Ramanathan Vs Jayashree

Madras High Court · (2008) 07 MAD CK 0104

Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib)

High Courts01 Jul 2008Dismissed

M. Chidambaram and M.S. Jayaprakash Narayanan Vs State

Madras High Court · (2008) 07 MAD CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 34, 511Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14

High Courts01 Jul 2008Dismissed

Mariappan Vs State

Madras High Court · (2008) 07 MAD CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 417

High Courts01 Jul 2008Allowed

Tamil Nadu State Transport Corporation Ltd. Vs Padiyan

Madras High Court · (2008) 07 MAD CK 0059

Penal Code, 1860 (IPC) — Section 279, 337

High Courts01 Jul 2008Dismissed

Farouk Irani and Another Vs Registrar of Companies and Another

Madras High Court · (2008) 144 CompCas 342 : (2009) 1 CompLJ 112 : (2009) 89 SCL 224

Companies (Court) Rules, 1959 — Rule 11Companies Act, 1956 — Section 161(2)(9), 209A, 628, 633, 633(1)

High Courts01 Jul 2008Dismissed

Rajarajeswari Packaging Products Vs Dev Fasteners Ltd.

Madras High Court · (2008) 144 CompCas 351 : (2009) 1 CompLJ 556 : (2008) 3 LW 460 : (2008) 7 MLJ 433

Companies Act, 1956 — Section 433, 434(1)

High Courts01 Jul 2008Allowed

H. Anwar Basha Vs The Registrar General (Incharge), Madras High Court and The Principal District Judge

Madras High Court · (2008) 3 LW 401

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 16(1), 16(3)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8

High Courts01 Jul 2008Allowed

D. Gunabushanam Vs The Management of Tamil Nadu Electricity Board and The Presiding Officer, II Addl. Labour Court

Madras High Court · (2008) 07 MAD CK 0043

Tamil Nadu Electricity Board Services Regulations — Rule 106

High Courts01 Jul 2008Allowed

The New Indian Assurance Co. Ltd. Vs Prabhu and Others

Madras High Court · (2010) ACJ 336 : (2008) 7 MLJ 229

Motor Vehicles Act, 1988 — Section 147, 147(1), 149, 149(1), 149(2)

High Courts01 Jul 2008Dismissed

R. Kaaruppan Vs Govt. of India and Others

Madras High Court · AIR 2008 Mad 264 : (2008) 3 LW 424