COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 67 of 116

High Courts12 Jun 2008

A. Arputharaj Vs The Corporation of Chennai, The Tamil Nadu Pollution Control Board and The Commissioner of Police

Madras High Court · (2008) 3 LW 163 : (2008) 2 LW(Cri) 737 : (2008) 5 MLJ 1249

Constitution of India, 1950 — Article 21, 226Madras City Municipal Corporation Act, 1919 — Section 220, 223, 226Madras City Police Act, 1888 — Section 41

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High Courts12 Jun 2008

M/s.Nallamani Transport, 11/12, Lala Vet Tax East Veli Street, Madurai-1, National Insurance Co. Ltd., Branch-Ill, No. 2-A, Thirumangalam 2nd Street, Thallakulam, Madurai Vs Brij Mohan Dass Maheswari and Others

Madras High Court · (2008) 06 MAD CK 0006

Motor Vehicles Act, 1988 — Section 149(2), 170Penal Code, 1860 (IPC) — Section 170, 279, 304(A), 337

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High Courts11 Jun 2008

Chopard Builders (P) Ltd. Vs Deputy Commercial Tax Officer and Another

Madras High Court · (2009) 22 VST 134

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High Courts11 Jun 2008Allowed

Subash Vs State of Tamil Nadu

Madras High Court · (2008) 06 MAD CK 0120

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High Courts11 Jun 2008Dismissed

Deputy Commissioner of Income Tax Vs Official Liquidator

Madras High Court · (2008) 305 ITR 418

Income Tax Act, 1961 — Section 263, 28, 29, 30, 31

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High Courts11 Jun 2008Dismissed

Commissioner of Income Tax Vs Appasamy Real Estates Ltd.

Madras High Court · (2008) 06 MAD CK 0081

Income Tax Act, 1961 — Section 143

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High Courts11 Jun 2008

V. Arivuselvan Vs The State of Tamil Nadu and The Dean, Government Mohan Kumaramangalam, Medical College Hospital

Madras High Court · (2008) 5 MLJ 1327

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 23, 8, 9Tamil Nadu Small Industries Development Corporation Limited Service Rules — Rule 6.15, 6.25A, 6.25BTamil Nadu State and Subordinate Services Rules, 1955 — Rule 10(1), 23, 6(1), 8, 9

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High Courts11 Jun 2008Dismissed

Ravi Vs The Commissioner, H.R. and C.E., (Admn. Department) and The Assistant Commissioner, H.R. and C.E., Department

Madras High Court · (2008) 06 MAD CK 0042

Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 22, 63, 64, 65, 67

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High Courts11 Jun 2008

Saivasamy Thevar (died) and 4 others Vs Rajasekaran and 3 others

Madras High Court · (2008) 06 MAD CK 0014

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 82

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High Courts10 Jun 2008Dismissed

John Kennady @ Murugan Vs V. Bhagavathi Rep. By her Power of Attorney P. Cholaraja

Madras High Court · (2008) 06 MAD CK 0124

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 — Article 227

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High Courts10 Jun 2008Dismissed

The Leigh Bazaar Merchants Association Ltd. and The Committee of Trustees of Kaliamman Koil Vs The Commissioner Hindu Religious and Chatirable Endowment (Admn) Dept., The Assistant Commissioner Hindu Religious and Charitable Endowments and The Executive Officer Hindu Religious and Charitable Endowment (Admn) Dept

Madras High Court · (2008) 5 MhLj 1504

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20), 63, 69(1), 9

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High Courts10 Jun 2008

V. Dharmalingam Vs State by Inspector of Police

Madras High Court · (2008) 06 MAD CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts10 Jun 2008Dismissed

The Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and Selvaraj alias I. Raj

Madras High Court · (2008) 06 MAD CK 0093

Constitution of India, 1950 — Article 14, 309Railway Services (Pension) Rules, 1993 — Rule 107(2), 14.2, 31

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High Courts10 Jun 2008Dismissed

M. Sekar Vs Union of India (UOI)

Madras High Court · (2008) 5 MLJ 1158

Constitution of India, 1950 — Article 14, 16, 21Department of Posts Gramin Dak Sevaks (Conduct and Employment) Rules, 2001 — Rule 4

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High Courts10 Jun 2008Allowed

The Commissioner, Kendriya Vidyalaya Sangathan and The Assistant Commissioner, Kendriya Vidyalaya Sangathan Vs N. Kalavathy and The Registrar, Central Administrative Tribunal

Madras High Court · (2008) 06 MAD CK 0079

Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 342, 406, 420, 498(A)

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High Courts10 Jun 2008Dismissed

S. Muthu Vs R. Chandramohan and P. Thangaraju R. Chandramohan Vs S. Muthu and P. Thangaraju

Madras High Court · (2008) 06 MAD CK 0073

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18

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High Courts10 Jun 2008Dismissed

M. Malarvannan Vs Union of India (UOI) and Others

Madras High Court · (2008) 06 MAD CK 0069

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High Courts10 Jun 2008

S. Jalajakumari and M. Mookayya Vs The Personal Assistant (General) to the Collector and Others

Madras High Court · (2008) 5 MLJ 1073

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2Tamil Nadu General Rules — Rule 10, 48

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High Courts10 Jun 2008Allowed

P. Eswaramoorthy and Others Vs R.J.B. Leoraj and Others

Madras High Court · (2008) 3 LLJ 694 : (2008) 4 LW 883 : (2008) 5 MLJ 238

Civil Procedure Code, 1908 (CPC) — Section 115, 40, 48, 48(6), 56Constitution of India, 1950 — Article 254(2)Industrial Disputes Act, 1947 — Section 10, 10(1)

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High Courts10 Jun 2008Dismissed

R. Vasugi Vs Union of India (UOI) and Others Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, G. Senthil Kumar and R. Vasugi

Madras High Court · (2008) 06 MAD CK 0062

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