High Courts17 Dec 2008Dismissed
Christ Matric Higher Secondary School Vs The District Collector, Appellate Authority, The Tahsildar, The Revenue Inspector and The Correspondent, Adhiaman Matriculation School
Madras High Court · (2008) 12 MAD CK 0237
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 7 of 116
High Courts17 Dec 2008Dismissed
J. Ivan Vs Alphonse Lourdu Mary
Madras High Court · (2008) 12 MAD CK 0230
Divorce Act, 1869 — Section 36, 41
High Courts17 Dec 2008Dismissed
G. Ramalingam Vs The Election Commission of India
Madras High Court · (2008) 12 MAD CK 0201
Constitution of India, 1950 — Article 190(3), 191(20)
High Courts17 Dec 2008Dismissed
N. Vasudeva Gramani and Others Vs S. Jagadeesan and S. Viswanathan
Madras High Court · (2009) 2 LW 537 : (2009) 2 MLJ 501
Civil Procedure Code, 1908 (CPC) — Section 115Madras City Tenants Protection Act, 1922 — Section 2(4)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11
High Courts17 Dec 2008
The Management of Binny Limited (Formerly known as Buckingham and Carnatic Mills Ltd.) Vs The Presiding Officer, Principal Labour Court and Others
Madras High Court · (2008) 12 MAD CK 0195
Industrial Disputes Act, 1947 — Section 12(3), 33(2), 33C, 33C(2)
High Courts17 Dec 2008Dismissed
N. Dhandayutham Vs The Government of Tamil Nadu and The Special Tahsildar, Adi Dravidar Welfare P. Balasubramanian, K. Chandrasekar and S. Selvaraj Vs The Government of Tamil Nadu Bagavathi Gounder (Deceased) and Others Vs The Government of Tamil Nadu
Madras High Court · (2008) 12 MAD CK 0189
Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 47Tamil Nadu Land Acquisition Act, 1978 — Section 20, 22, 4(1), 5
High Courts17 Dec 2008
M. Peyapandian Vs The Sub-Registrar, Checkanoorani and The Special Deputy Collector (Stamps)
Madras High Court · (2008) 12 MAD CK 0168
Registration Act, 1908 — Section 47A, 54, 55
High Courts17 Dec 2008
N. Sheik Mohamed Vs The Deputy General Manager and Grievance Redressal Officer, State Bank of Travancore and The Manager, State Bank of Travancore, Colachel Branch
Madras High Court · (2008) 12 MAD CK 0167
High Courts17 Dec 2008
Mahalakshmi Tiles Vs The Secretary, Sales Tax Appellate Tribunal (AB), The Appellate Assistant Commissioner, (Commercial Taxes) and The Commercial Tax Officer (FAC)
Madras High Court · (2008) 12 MAD CK 0166
Tamil Nadu General Sales Tax Act, 1959 — Section 24(2)
High Courts17 Dec 2008
D. Devaraj Athisayaraj Vs The Superintendent of Police and The Inspector of Police, (Crime Branch)
Madras High Court · (2008) 12 MAD CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 406, 463, 464, 465, 468
High Courts17 Dec 2008Dismissed
Rajesh Surana Vs Rekha
Madras High Court · (2008) 12 MAD CK 0149
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 19
High Courts17 Dec 2008Dismissed
M. Palanichamy Vs The Director of Special, Village Panchayat and Others
Madras High Court · (2008) 12 MAD CK 0122
High Courts17 Dec 2008Allowed
Mukesh Kumar Ravin Vs The Governmet of India, Ministry of Home Affairs and The Secretary, Government of Tamilnadu, Home (city I) Department
Madras High Court · (2009) WritLR 372
Citizenship Act, 1955 — Section 4(1), 5, 5(1)
High Courts17 Dec 2008Allowed
Dindigul Pettai Sathangudi Shatriya Nadar Uravinmurai and Thirumangalam Pandiar Kula Shatriya Nadar Uravinmurai Vs Selvaraj Sundar and Abraham
Madras High Court · (2009) 3 LW 229
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts17 Dec 2008Dismissed
M. Ali Hussain Vs The Tamil Nadu Wakf Board and Janab MES Ansari
Madras High Court · (2009) 1 LW 753 : (2009) 2 MLJ 342
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 5Waqf Act, 1954 — Section 43(4A)
High Courts17 Dec 2008Dismissed
L. Lakshmi Narayanan Vs V. Anandan, V. Vijayakumar, The Commissioner, Corporation of Chennai and The Area Engineer, Corporation of Chennai
Madras High Court · (2008) 12 MAD CK 0057
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 2, Order 26 Rule 9Madras City Municipal Corporation Act, 1919 — Section 256
High Courts17 Dec 2008
V.L. Personal Care (P) Ltd. Vs State of Tamil Nadu
Madras High Court · (2009) 24 VST 400
Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3), 3(2)
High Courts17 Dec 2008
Jayaraman Vs The District Collector and The Superintendent of Police
Madras High Court · (2008) 12 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts17 Dec 2008Allowed
S.P. Paulraj Vs State
Madras High Court · (2009) CriLJ 2107
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
High Courts16 Dec 2008Dismissed
K. Balasubramainan Vs The Pondicherry Co-operative Central Land Development Bank Ltd. and R. Parthasarathy
Madras High Court · (2008) 12 MAD CK 0330