High Courts16 May 2008Allowed
The Managing Director, Tamil Nadu State Transport Corporation (K-Dn. I) Ltd. Vs Subramanian
Madras High Court · (2008) 05 MAD CK 0010
Penal Code, 1860 (IPC) — Section 279, 337, 338
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 70 of 116
High Courts16 May 2008Allowed
K. Devakumar Vs A. Raja and The Oriental Insurance Company Limited
Madras High Court · (2008) 05 MAD CK 0003
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 337
High Courts15 May 2008
A. Mathivanan and G. Chandrasekaran Vs The District Registrar (Societies) Administration and Others
Madras High Court · (2008) 05 MAD CK 0008
Tamil Nadu Societies Registration Act, 1975 — Section 26
High Courts14 May 2008Dismissed
A. Jayagopal Alwar Vs The Assistant Commissioner of Central Excise (Legal)
Madras High Court · (2008) 129 ECC 203 : (2008) 155 ECR 203 : (2008) 230 ELT 212
Central Excise Rules, 1944 — Rule 173C, 173F, 173G, 173Q, 174Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11AB, 11ACCriminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts14 May 2008Allowed
R. Premakumari Vs State of Tamil Nadu
Madras High Court · (2008) 3 LW 383 : (2008) 5 MLJ 1349
Constitution of India, 1950 — Article 14, 16
High Courts14 May 2008Dismissed
The Management of Bharat Heavy Electricals Limited Vs S. Srinivasalu and Others A. Thanupillai and Others Vs The Personnel Manager, Bharat Heavy Electricals Limited and The Secretary to Government of India, Ministry of Labour Bharat Heavy Electricals Limited - Ex Apprentice Association Vs The Management of Bharat Heavy Electricals Limited
Madras High Court · (2009) WritLR 16
Apprentices Act, 1961 — Section 2, 22, 22(1), 22(2), 4Apprenticeship Rules, 1991 — Rule 6, 6(3)Industrial Disputes Act, 1947 — Section 12
High Courts14 May 2008Allowed
The Unemployed Secondary Grade Teachers Welfare Association Vs The State of Tamil Nadu
Madras High Court · (2008) 6 MLJ 224 : (2008) WritLR 747
Constitution of India, 1950 — Article 14, 15, 16, 16(2), 16(3)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 10Employment Exchanges (Compulsory Notification of Vacancies) Rules, 1960 — Rule 1, 2(5), 3, 3(2), 8
High Courts13 May 2008
S. Lakshmi Prabha Vs The Government of Tamil Nadu
Madras High Court · (2008) 05 MAD CK 0013
Constitution of India, 1950 — Article 14, 21
High Courts13 May 2008Dismissed
C. Krishnan Vs The District Educational Officer (General) and The General Manager, Tamil Nadu State Transport Corporation (Salem Division I) Ltd.
Madras High Court · (2008) 05 MAD CK 0006
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 136, 226, 311
High Courts12 May 2008Allowed
Indira Vs Tamil Nadu State Express Transport Corporation Ltd. and Tamil Nadu Transport Corporation Ltd.
Madras High Court · (2008) 05 MAD CK 0012
High Courts12 May 2008Dismissed
Tamil Nadu State Transport Corporation Limited Vs R. Shereen Begam, Zamruth Begum and Mohammed Usman
Madras High Court · (2008) 05 MAD CK 0004
Motor Vehicles Act, 1988 — Section 163APenal Code, 1860 (IPC) — Section 279, 338
High Courts06 May 2008Allowed
P. Umarani, M.P. Bharathi and M.P. Swetha Vs J. Kuppammal and Oriental Insurance Company Limited
Madras High Court · (2008) 05 MAD CK 0009
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts06 May 2008Dismissed
V.P. Thamaraiselvi Vs Indian Bank and Others
Madras High Court · (2008) 143 CompCas 662 : (2008) 3 LW 511
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
High Courts30 Apr 2008
M/s. Kotak Mahindra Bank Ltd., ARD, 6th Floor, Vinay Bhawya Complex, Kalina, Santacruz (East), Mumbai 400098 Vs Union of India and Catholic Syrian Bank Ltd.
Madras High Court · (2008) 04 MAD CK 0207
Banking Regulation Act, 1949 — Section 5, 5(c)Companies Act, 1956 — Section 620 AReserve Bank of India Act, 1934 — Section 45(1)(A)(6)
High Courts30 Apr 2008
The Land Acquisition Officer, Special Tahsildar, Adi Dravidar Welfare (LA), Paramakudi Vs Kader Ussain
Madras High Court · (2008) 04 MAD CK 0189
High Courts30 Apr 2008
A. Ravishankar Prasad and A. Manohar Prasad Vs State by Superintendent of Police, C.B.I., Banking Securities and Fraud Cell, Bangalore
Madras High Court · (2008) 04 MAD CK 0185
High Courts30 Apr 2008Dismissed
Tirunelveli CMS-Evangelical Church Vs The District Registrar and The District Elementary Educational Officer and Others
Madras High Court · (2008) 04 MAD CK 0175
Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 15, 15(1), 34, 34(1), 34(3)Tamil Nadu Societies Registration Rules, 1978 — Rule 17, 17(2), 50(1), 50(2)
High Courts30 Apr 2008Dismissed
R. Ravichandran, Manager, Kodanad Estate Vs The President, The Executive Authority, Kodanad Village Panchayat and Kodanad Village Panchayat
Madras High Court · (2008) 04 MAD CK 0173
High Courts30 Apr 2008
Somasundaram and M/s. Sri Sethu Spinning Mills (India) Pvt. Ltd. Vs M/s. Anguparameswari Textiles P. Ltd.
Madras High Court · (2008) 04 MAD CK 0169
Arbitration Act, 1940 — Section 2(1)(e), 2(e), 27(c), 36, 8Arbitration and Conciliation Act, 1996 — Section 11, 2(e), 34, 36, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 2(4)
High Courts30 Apr 2008
P.V. Kadiravan Vs Kallar Kalvi Kazhagam and Others
Madras High Court · (2008) 04 MAD CK 0168
Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 15, 15(1), 17(2), 34, 34(1)