High Courts09 Jun 2008Allowed
P. Munirathnam Vs Union of India (UOI)
Madras High Court · (2008) 06 MAD CK 0072
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 21, 22, 22(5), 311(2)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 69 of 116
High Courts09 Jun 2008Dismissed
The Management of Arasu Rubber Corporation Ltd. Vs The Presiding Officer, Industrial Tribunal, The workmen, Kanyakumari District Estate Supervisors Staffs and Employees Union and The workmen, Tamil Nadu Arasu Rubber Corporation Watchers Union
Madras High Court · (2008) 06 MAD CK 0066
Industrial Disputes Act, 1947 — Section 25FFA, 9ATamil Nadu Industrial Disputes Rules, 1958 — Rule 57
High Courts09 Jun 2008Allowed
Tamil Nadu State Transport Corporation (Madurai Division-II) Ltd. Vs G. Ramakrishnan and Another
Madras High Court · (2008) 3 LLJ 350
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts09 Jun 2008Dismissed
P. Mathappan and Others Vs The Deputy Commissioner of Labour (Appellate Authority under the Payment of Gratuity Act), The Assistant Commissioner of Labour (Controlling Authority under the Payment of Gratuity Act) and The Management of Chemplast Sanmar Ltd. (Previously known as Chemicals and Plastics India Ltd.)
Madras High Court · (2008) 06 MAD CK 0063
Industrial Disputes Act, 1947 — Section 18(1), 33C(2)Payment of Gratuity Act, 1972 — Section 2, 4(1)
High Courts09 Jun 2008Dismissed
P. Jeyapandi and N. Rameswari Vs The Revenue Divisional Officer, N.S. Elangovan and Karuppasamy
Madras High Court · (2008) 06 MAD CK 0061
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1994 — Section 153(2), 205(10), 205(11), 205(3), 206
High Courts09 Jun 2008Dismissed
N. Punitha Vs State of Tamil Nadu and Others
Madras High Court · AIR 2008 Mad 229
Motor Vehicles Act, 1988 — Section 177, 178, 179, 180, 181
High Courts09 Jun 2008Dismissed
Kwality Spinning Mills Ltd. and Another Vs India Cements Capital Finance Ltd. and Another
Madras High Court · (2008) 145 CompCas 288 : (2009) 1 CompLJ 591
Arbitration and Conciliation Act, 1996 — Section 13(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts09 Jun 2008
V. Manickam Engineers Private Limited Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 06 MAD CK 0044
Arbitration Act, 1940 — Section 20, 23Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 16, 16(1), 5, 63, 8
High Courts09 Jun 2008
W. Ruben Franklin Vs The Government of Tamilnadu
Madras High Court · (2008) 5 MLJ 1322
Constitution of India, 1950 — Article 226
High Courts09 Jun 2008Dismissed
Commissioner of Income Tax Vs Raj Finlease Ltd.
Madras High Court · (2008) 220 CTR 306
Income Tax Act, 1961 — Section 139(5), 143(3), 147, 148
High Courts09 Jun 2008Dismissed
Management of Madras Motors Ltd. Vs Presideing Officer, Labour Court and Others
Madras High Court · (2008) 3 LLJ 345
Constitution of India, 1950 — Article 14, 226Food Corporation of India Staff Regulations, 1971 — Regulation 75
High Courts09 Jun 2008Allowed
AL. Ramanathan Amutha and Co. Vs The Government of India and National Highways Authority of India
Madras High Court · (2008) 5 MLJ 888
Arbitration Act, 1940 — Section 16, 17, 3(A)(1), 3C, 3IConstitution of India, 1950 — Article 136, 17, 19(1), 227, 300A
High Courts09 Jun 2008Dismissed
A. Saravanan Vs The Presiding Officer, Industrial Tribunal and The Management of Madras Port Trust
Madras High Court · (2008) 06 MAD CK 0001
High Courts03 Jun 2008Dismissed
M. Haridass and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 5 MLJ 1174
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 51Constitution of India, 1950 — Article 14, 21, 226, 254, 254(2)
High Courts03 Jun 2008Dismissed
N. Ramakrishnan Vs The Disciplinary Authority, Deputy General Manager, Appellate Authority, General Manager, Central Bank of India and General Manager, Central Bank of India
Madras High Court · (2008) 06 MAD CK 0088
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts03 Jun 2008Dismissed
Dr. P. Rajaji Vs The State of Tamil Nadu, The Madras Advocates Co-Operative Society Ltd. and The Election Officer, The Madras Advocates Co-Operative Society Ltd. D. Kulasekaran Vs The State of Tamil Nadu and X-146 Madras Advocates Co-Operative Society Ltd. (Canteen) N. Venkatesh Vs The State of Tamil Nadu and S. 7557, Noganoor Primary Agricultural Co-operative Bank Limited
Madras High Court · (2009) 1 MLJ 31
Constitution of India, 1950 — Article 162, 226, 324, 324(1)
High Courts03 Jun 2008
V.P. Kalairajan Vs The Commissioner of Police
Madras High Court · (2008) 06 MAD CK 0070
Arms Act, 1959 — Section 13, 14, 17, 17(7), 3Penal Code, 1860 (IPC) — Section 143, 147, 153, 188, 294
High Courts02 Jun 2008Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Kumbakonam Division -No. I, Ltd. Vs Govindaraj
Madras High Court · (2008) 06 MAD CK 0157
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts27 May 2008Allowed
M.R. Shanmugam @ Thenkovan Vs State
Madras High Court · (2009) 1 LW(Cri) 530
High Courts16 May 2008Dismissed
R. Ramasamy Vs The Secretary, Ministry of Transport, Chennai, The Transport Commissioner, Chennai 5, The Regional Transport Officer, Bye-pass Road, Madurai (South), Madurai and Union of India
Madras High Court · (2008) 05 MAD CK 0015
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 10(2)(c), 107, 110(1), 111, 111(1)