High Courts16 Jun 2008Dismissed
Vaiyapuri P. Vs Executive Director-Reviewing Authority and Others
Madras High Court · (2009) 1 LLJ 462
Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17(4), 4
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 66 of 116
High Courts16 Jun 2008Dismissed
Asvini Fisheries P. Ltd. (formerly known as Asvini Fisheries Ltd.) Vs Deputy Commissioner of Income Tax
Madras High Court · (2010) 326 ITR 344
Income Tax Act, 1961 — Section 143(1), 143(3), 28, 80HHC, 80HHC(3)
High Courts16 Jun 2008
M. Radhakrishnan Vs State of Tamil Nadu and High Court of Judicature at Madras
Madras High Court · (2008) 3 LW 157 : (2008) 5 MLJ 273
Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules, 2007 — Rule 5
High Courts16 Jun 2008Dismissed
The Senior Regional Manager, Tamilnadu Civil Supplies Corporation Ltd. and The Chairman and Managing Director, Tamilnadu Civil Supplies Corporation Ltd. Vs The Inspector of Labour and Others
Madras High Court · (2008) 06 MAD CK 0040
Constitution of India, 1950 — Article 14, 16Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 11(1), 25, 3, 31, 41Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)
High Courts16 Jun 2008Allowed
Union of India (UOI) and Another Vs Rajesh Damani, Proprietor, Allied General Sales Corporation
Madras High Court · (2008) 4 ARBLR 615
Arbitration Act, 1940 — Section 2, 8, 8(3)
High Courts16 Jun 2008
S.R. Raja Vs Sharma Transport and United India Insurance Co. Ltd.
Madras High Court · (2008) 06 MAD CK 0013
Motor Vehicles Act, 1988 — Section 149, 149(2), 170
High Courts16 Jun 2008
Kumaravel Vs State
Madras High Court · (2009) CriLJ 262
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 304
High Courts13 Jun 2008Dismissed
S.P. Ramasamy Vs The Special Tahsildar (Land Acquisition) Namakkal Rural Scheme and The Executive Engineer-cum-Administrative Officer, Tamil Nadu Housing Board, Salem Housing Board
Madras High Court · (2008) 06 MAD CK 0155
Land Acquisition Act, 1894 — Section 18, 23(1A), 28
High Courts13 Jun 2008Dismissed
S. Karuppiah Vs Veeraiah and Others
Madras High Court · (2008) 06 MAD CK 0150
Constitution of India, 1950 — Article 226
High Courts13 Jun 2008Allowed
The Oriental Insurance Company Ltd. Vs Amma Ponnu and Arumugam
Madras High Court · (2008) 06 MAD CK 0098
High Courts13 Jun 2008
T. Ranganathan Vs The State of Tamil Nadu
Madras High Court · (2008) 06 MAD CK 0043
Constitution of India, 1950 — Article 311(1)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 12, 17, 3, 8, 9ATamil Nadu Government Business Rules, 1978 — Rule 35, 35(4)
High Courts13 Jun 2008Allowed
The Chairman, Navodaya Vidyalaya Samiti, Ministry of HRD, The Commissioner, Navodaya Vidyalaya Samiti and Hazarika Vs Dr. T. Murugesan, The Deputy Commissioner/Director Collector, The Additional Deputy Commissioner and The Registrar, Central Administrative Tribunal
Madras High Court · (2008) 5 MLJ 261
Constitution of India, 1950 — Article 226Education Code — Article 81
High Courts13 Jun 2008Dismissed
Bank of Baroda Employees Union Vs Bank of Baroda
Madras High Court · (2008) 06 MAD CK 0034
High Courts13 Jun 2008Dismissed
Tarapore and Co. Vs Tax Recovery Officer and Another
Madras High Court · (2008) 218 CTR 697
Constitution of India, 1950 — Article 19Income Tax Act, 1961 — Section 16(1), 201, 281Income Tax Rules, 1962 — Rule 11, 11(6), 86
High Courts13 Jun 2008Dismissed
Natarajan Vs Kaliaperumal
Madras High Court · (2009) 1 LLJ 335
Workmens Compensation Act, 1923 — Section 2(1)
High Courts13 Jun 2008
Government of Tamil Nadu and Rasipuram Muncipality Vs K.S.R. Murugesan
Madras High Court · (2008) 06 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3
High Courts12 Jun 2008
United India Insurance Co. Ltd., Cuddalore Vs P. Balasubramanian and Daivanayaga Reddiar
Madras High Court · (2008) 06 MAD CK 0146
Motor Vehicles Act, 1988 — Section 149, 166(i), 170
High Courts12 Jun 2008Dismissed
The State of Tamil Nadu Vs R. Nagamani and R. Jayalakshmi
Madras High Court · (2008) 06 MAD CK 0143
High Courts12 Jun 2008
V. Mohanan and V. Ramesh Vs Estate of E. Narayanan rep. By his legal heirs K.R. Omana and Others
Madras High Court · (2008) 06 MAD CK 0141
High Courts12 Jun 2008Dismissed
The Commissioner of Customs and Central Excise Vs Kannapiran Steel Re-rolling Mills and The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench
Madras High Court · (2008) 06 MAD CK 0114
Central Excise Rules, 1944 — Rule 96ZO(3), 96ZP(3)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AB, 11ACCustoms Act, 1962 — Section 112, 125