COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 62 of 116

High Courts01 Jul 2008

Air India Vs Development Services (India) Pvt. Ltd., Oriental Insurance Co. Ltd., M/s Spencer and Co. Ltd. and M/s K.L.M. Royal Dutch Airways

Madras High Court · (2008) 07 MAD CK 0003

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5), Order 41 Rule 33, Order 8 Rule 8ALimitation Act, 1963 — Section 21, 4, 4(1), 4(1)

High Courts30 Jun 2008Allowed

The Special Tahsildar (LA), Polur Vs Pachiappan and Prachath

Madras High Court · (2008) 06 MAD CK 0144

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

High Courts30 Jun 2008Dismissed

Commissioner of Income Tax Vs Sundaram Clayton Ltd.

Madras High Court · (2010) 321 ITR 69

Income Tax Act, 1961 — Section 80HHC

High Courts30 Jun 2008Allowed

The Waterbase Limited Vs Union of India (UOI)

Madras High Court · (2008) 121 ECC 9 : (2008) 157 ECR 9

Central Excises and Salt Act, 1944 — Section 3

High Courts30 Jun 2008Allowed

R. Subbian Vs The Director of Elementary Education, The District Elementary Education Officer, The Assistant Educational Officer and The Accountant General (A and E)

Madras High Court · (2008) 06 MAD CK 0108

High Courts30 Jun 2008Allowed

Calcium (India) Private Limited Vs Customs, Excise, Gold (Control) Appellate Tribunal, South Zonal Bench and The Commissioner of Central Excise

Madras High Court · (2009) 234 ELT 591 : (2010) 19 STR 458

Central Excises and Salt Act, 1944 — Section 2, 37BConstitution of India, 1950 — Article 226, 323A, 323B

High Courts30 Jun 2008Allowed

Sony C. Varghese and Others Vs Union of India (UOI) and Others

Madras High Court · (2008) 06 MAD CK 0075

Constitution of India, 1950 — Article 16, 309

High Courts30 Jun 2008

The Tamil Nadu Water Supply and Drainage Board, Secretariat Staff Association Vs The Tamil Nadu Water Supply and Drainage Board The Tamil Nadu Water Supply and Drainage Board, Administrative Staff Association and The Tamil Nadu Water Supply and Drainage Board, Accounts Officials Association Vs The Secretary to Government, Government of Tamil Nadu, Rural Development and Water Supply Department, The Managing Director, The Tamil Nadu Water Supply and Drainage Board and The President, TWAD Board, Secretariat Staff Assn. K. Parthasarathy and Others Vs The Tamil Nadu Water Supply and Drainage Board

Madras High Court · (2008) 06 MAD CK 0050

Constitution of India, 1950 — Article 14, 39Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 5

High Courts30 Jun 2008Allowed

D. Kannan Vs Central Bank of India

Madras High Court · (2008) 06 MAD CK 0048

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(1), 9Central Reserve Police Force Rules, 1955 — Rule 27Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25, 25(1)

High Courts30 Jun 2008Dismissed

M. Malathi, G. Kumaraguruparan and R. Sarangarajan Vs P. Manikandan and Others

Madras High Court · (2008) 06 MAD CK 0041

High Courts30 Jun 2008

Mariappan Vs A.R. Safiullah, Mr. Daniel, Jayam Industries and M.A. Rajabudeen, Proprietor, trading as Shalimar Traders A.R. Safiullah Vs Mr. Daniel, Jayam Industries, M.A. Rajabudeen, Proprietor, trading as Shalimar Traders and Mariappan

Madras High Court · (2008) 5 CTC 97 : (2008) 3 LW 775 : (2008) 6 MLJ 1117 : (2008) 38 PTC 341

Civil Procedure Code, 1908 (CPC) — Section 151Designs Act, 2000 — Section 23Patents Act, 1970 — Section 13(4), 2(j)

High Courts30 Jun 2008Dismissed

Mariappan Vs A.R. Safiullah and Others

Madras High Court · (2008) 38 PTC 341

High Courts27 Jun 2008Dismissed

Muniswami Vs M. Manickam and 3 others

Madras High Court · (2009) 1 CTC 81 : (2009) 2 LW 817

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts27 Jun 2008Dismissed

E.R. Sathiskumar and E.R. Sharmila Vs K.S. Krishnamoorthy

Madras High Court · (2008) 06 MAD CK 0145

Evidence Act, 1872 — Section 107, 108Specific Relief Act, 1963 — Section 34, 35

High Courts27 Jun 2008Dismissed

T. Allimuthu and Another Vs The State of Tamil Nadu, The State Transport Authority-cum-Transport Commissioner and The Regional Transport Officer

Madras High Court · (2009) 1 CTC 148

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 113, 113, 114, 114, 115

High Courts27 Jun 2008Allowed

Lakshmi and Others Vs N.A. Nasia and Another

Madras High Court · (2009) ACJ 2606 : (2009) 1 LW 148

Constitution of India, 1950 — Article 12Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 158(6), 165, 166(2), 166(4)

High Courts27 Jun 2008Dismissed

A. Vahithkhan Vs Director of Family Welfare, Joint Director of Health Services, (Family Welfare Wing) and The Medical Officer, Nallur Primary Health Centre

Madras High Court · (2008) 06 MAD CK 0134

Constitution of India, 1950 — Article 226, 227, 32

High Courts27 Jun 2008Allowed

V. Ponramu Vs B. Usharani, M. Shankar, K. Baskaran and C. Kirubakharan

Madras High Court · (2008) 4 LW 46 : (2009) 1 MLJ 126

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11, Order 9 Rule 9, 151

High Courts27 Jun 2008

New India Assurance Company Limited Vs Andiyappan, Jaya and Rajathi

Madras High Court · (2008) 8 MLJ 732

Motor Vehicles Act, 1988 — Section 11, 149, 149(2), 149(7), 163APenal Code, 1860 (IPC) — Section 304(A)

High Courts27 Jun 2008

Chandragiri Construction Company Vs The Chief Engineer, P.W.d. Water Resources Organisation, Chennai Region and Others

Madras High Court · (2011) 1 APLJ 95

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 14, 226