COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 71 of 116

High Courts30 Apr 2008

S. Khusboo Vs Kanniammal

Madras High Court · (2008) 2 LW(Cri) 811

Constitution of India, 1950 — Article 129, 19, 19(1), 19(2), 215Criminal Procedure Code, 1973 (CrPC) — Section 125, 196, 199, 199(1), 199(6)Indecent Representation of Women (Prohibition) Act, 1986 — Section 3, 4, 6

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High Courts30 Apr 2008Allowed

Mohammad Rabeek Vs State

Madras High Court · (2008) 04 MAD CK 0163

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 380, 457

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High Courts30 Apr 2008Dismissed

The Commissioner, H.R. and C.E. Admn. Department and The Deputy Commissioner, H.R. and C.E. Admn. Department Vs T. Azhagappan, P. Gurusamy, Nagarajan and B. Bhoopathy

Madras High Court · (2008) 04 MAD CK 0161

Civil Procedure Code, 1908 (CPC) — Section 80Madras Hindu Religious Endowments Act, 1926 — Section 9(12)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(17), 6(18), 6(20), 63, 70(2)

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High Courts30 Apr 2008Allowed

Smt. Rohini Lingam Vs State

Madras High Court · (2008) 5 MLJ 822

Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 21, 226, 32, 9(5)Criminal Procedure Code, 1973 (CrPC) — Section 541

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High Courts30 Apr 2008

D. Ramagopal Vs State by Inspector of Police and Thiru. R. Pongiyappan, II Metropolitan Magistrate

Madras High Court · (2008) 2 LW(Cri) 1043

Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Judges (Protection) Act, 1985 — Section 3Judicial Officers Protection Act, 1850 — Section 1

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High Courts30 Apr 2008

Kala Agencies Vs The Deputy General Manager (LPG), Indian Oil Corporation Ltd. and The Chief Area Manager, Indian Oil Corporation Ltd.

Madras High Court · (2008) 04 MAD CK 0123

Constitution of India, 1950 — Article 226

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High Courts30 Apr 2008Dismissed

Premchand Jain, Suresh Kumar and Kattariya Jewellers Vs Jupiter Jewel Tech. and S. Sarveswaran

Madras High Court · (2008) 04 MAD CK 0112

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Apr 2008Dismissed

Management of Vickson Tools Vs Palanichamy and Nandivarman, Civil Engineer

Madras High Court · (2010) ACJ 1891

Workmens Compensation Act, 1923 — Section 2, 4

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High Courts30 Apr 2008

Tamil Nadu State Transport Corporation Vs Tvl. Ashoka Service, The Regional Transport Authority and The State Transport Appellate

Madras High Court · (2008) 5 MLJ 600

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 100, 217(1), 68C, 68F(1A)Motor Vehicles Act, 1988 — Section 217, 217A, 41(6)

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High Courts30 Apr 2008

G. Gayathri and Others Vs K. Ramesh and Others

Madras High Court · (2008) 04 MAD CK 0073

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High Courts30 Apr 2008Dismissed

S.A. Abdul Rasheed Vs The Tamil Nadu Housing Board

Madras High Court · (2008) 5 MhLj 1496

Constitution of India, 1950 — Article 12, 14, 226Tamil Nadu State Housing Board Act, 1961 — Section 138

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High Courts30 Apr 2008

Reserve Bank of India Vs Integrated Finance Company Ltd. Integrated Finance Company Depositors Association and Others Vs Integrated Finance Company Ltd.

Madras High Court · (2008) 3 CTC 705 : (2008) 3 LW 267 : (2008) 5 MLJ 980

Companies Act, 1956 — Section 10E, 235, 236, 237, 238Reserve Bank of India Act, 1934 — Section 41

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High Courts30 Apr 2008Allowed

R. Kuttiswamy Vs Joint Director of School Education (Secondary Education), District Educational Officer, Secretary, Sabhanayaga Mudaliar Higher Secondary School and Government of Tamil Nadu

Madras High Court · (2008) 04 MAD CK 0065

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4), 15(4A)

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High Courts30 Apr 2008

All India Association of Customs, Central Excise and Narcotics, Electronic Maintenance Engineers and C. Balakrishnan Vs Union of India (UOI) and Others

Madras High Court · (2008) 04 MAD CK 0044

Constitution of India, 1950 — Article 148, 309

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High Courts30 Apr 2008Dismissed

Sasikala Vs The State of Tamil Nadu

Madras High Court · (2008) 04 MAD CK 0031

Constitution of India, 1950 — Article 21Foreigners Act, 1946 — Section 3(2)Passports Act, 1967 — Section 12(1), 12(1)(3)1(A), 12(1)(A)

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High Courts30 Apr 2008Dismissed

Thangaraj Vs The State

Madras High Court · (2008) 04 MAD CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 341

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High Courts30 Apr 2008Dismissed

M. Gullappa and Muthappa Vs Krishnamma and Others

Madras High Court · (2008) 04 MAD CK 0023

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 100Debt Relief Act, 1979 — Section 3, 9Tamil Nadu Debt Relief Act, 1978 — Section 8(5)

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High Courts30 Apr 2008Allowed

Dhandapani and Karunaiammal Vs The State of Tamil Nadu

Madras High Court · (2008) 5 MLJ 1416

Land Acquisition (Tamil Nadu) Rules — Rule 2, 4Land Acquisition Act, 1894 — Section 10, 11, 4(1), 55(1), 55(2)

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High Courts30 Apr 2008Dismissed

Sugavaneswara Spinning Mills Ltd. and Others Vs S. Arunachalam and Others

Madras High Court · (2008) 143 CompCas 676 : (2008) 3 LW 105 : (2008) 5 MLJ 155 : (2008) 88 SCL 31

Civil Procedure Code, 1908 (CPC) — Section 151, 152Companies Act, 1956 — Section 10E(5), 284, 397, 398, 402Company Law Board Regulations, 1991 — Regulation 44, 45

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High Courts30 Apr 2008Dismissed

The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore Division I) Limited Vs Baby and 4 others

Madras High Court · (2008) 04 MAD CK 0005

Motor Vehicles Act, 1988 — Section 163APenal Code, 1860 (IPC) — Section 279, 304A

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