COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 72 of 116

High Courts30 Apr 2008Dismissed

R. Udayakumar, Assistant Professor in Mechanical Engineering, rep. by his Power of Attorney Mrs. V. Sugandhi Vs The National Institute of Technology

Madras High Court · (2008) 04 MAD CK 0003

Central Civil Services (Leave) Rules, 1972 — Rule 12, 7.1.1

High Courts29 Apr 2008Allowed

Coimbatore Bar Association Vs State of Tamil Nadu and Others

Madras High Court · (2008) 04 MAD CK 0191

Constitution of India, 1950 — Article 226, 32

High Courts29 Apr 2008

National Insurance Co. Ltd. Vs Tasneem Kowser and Others

Madras High Court · (2008) ACJ 367

High Courts29 Apr 2008

P. Rajeswari and Others Vs Union of India (UOI)

Madras High Court · (2009) ACJ 2726

Railways Act, 1989 — Section 123Workmens Compensation Act, 1923 — Section 4A(3)

High Courts29 Apr 2008Allowed

S. Samson Vs Authorization Committee for Implementation of Human Organ Transplantation

Madras High Court · AIR 2008 Mad 227

Constitution of India, 1950 — Article 21Transplantation of Human Organs and Tissues Act, 1994 — Section 9, 9(6)

High Courts29 Apr 2008

N. Ramu and Others Vs S. Prabhakaran and United India Insurance Co. Ltd. United India Insurance Co. Ltd. Vs M. Raj and Others

Madras High Court · (2008) 04 MAD CK 0162

High Courts29 Apr 2008Dismissed

D. Ramamurthy and B. Easwaraiah Vs R. Sekar, Executive Authority, Kottivakam Panchayat and Mr. K. Rajaraman I.A.S., Addl. Commissioner, Civil Supplies and Consumer Protection

Madras High Court · (2008) 04 MAD CK 0158

High Courts29 Apr 2008Allowed

Shri Thillaiamman Devasthanam Vs P. Thillainayagam and P. Thillainatarajan both sons of Ponnambalam Pillai

Madras High Court · (2009) 2 LW 871 : (2008) 5 MLJ 1025

Constitution of India, 1950 — Article 19(1)Specific Relief Act, 1963 — Section 38(3), 39Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 61, 62, 63, 70

High Courts29 Apr 2008Dismissed

Perumal Vs Chinnammal, Saraswathy and Rukmani

Madras High Court · (2008) 04 MAD CK 0145

High Courts29 Apr 2008Dismissed

M. Ashok Kumar Vs The Secretary to Government Home (Police IV) Department and Others

Madras High Court · (2008) 04 MAD CK 0141

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 15, 23, 3, 39

High Courts29 Apr 2008

R. Amirthaveni Vs The District Employment Exchange Officer and The Hon'ble District Judge The Registrar General, High Court Vs The State of Tamilnadu

Madras High Court · (2008) 3 LW 884 : (2008) 5 MLJ 1252

Constitution of India, 1950 — Article 14, 16, 16(3), 16(4), 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2, 3, 4, 4(1), 4(2)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10A

High Courts29 Apr 2008

Sivakasi Region Tax Payers Association Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 4 LW 415 : (2008) 5 MLJ 1425

Constitution of India, 1950 — Article 21Limitation Act, 1963 — Article 112, 27Tamil Nadu Land Encroachment Act, 1905 — Section 2

High Courts29 Apr 2008Allowed

Lalitha, Malathi, A. Srinivasan and A. Prabhu Vs V. Arjunan

Madras High Court · (2008) 5 MLJ 901

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16, 1C

High Courts29 Apr 2008Dismissed

Dr. P.V.G. Patrudu Vs C.P. Ramanathan

Madras High Court · (2008) 04 MAD CK 0051

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100Transfer of Property Act, 1882 — Section 105

High Courts29 Apr 2008Dismissed

A. Dorai, Chinnammal and Nirmala Vs R. Sundara Naicker

Madras High Court · (2008) 04 MAD CK 0049

Civil Procedure Code, 1908 (CPC) — Section 100Madras City Tenants Protection Act, 1922 — Section 9, 9Transfer of Property Act, 1882 — Section 109

High Courts29 Apr 2008Allowed

Falcon Tyres Limited Vs TVS Srichakara Tyres Limited

Madras High Court · (2008) 04 MAD CK 0046

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 — Section 11(1), 19, 19(1), 2, 22

High Courts29 Apr 2008Allowed

Shanthi, Revathi, Anandhi and Priya Vs K. Nallasamy and Tamil Nadu State Transport Corporation (Combater Division II) Limited

Madras High Court · (2008) 6 MLJ 214

Motor Vehicles Act, 1988 — Section 163A

High Courts29 Apr 2008Allowed

Velayutham, Jeyaraj and Seeni alias Selvaraj Vs K. Thangavelu

Madras High Court · (2008) 04 MAD CK 0037

High Courts29 Apr 2008Dismissed

N. Moshin Ahmed Vs Abdul Hussain Kulsumbi Public Charitable Trust

Madras High Court · (2008) 04 MAD CK 0035

Civil Procedure Code, 1908 (CPC) — Section 100, 96Transfer of Property Act, 1882 — Section 106

High Courts29 Apr 2008Dismissed

M.G. Venkatesan Vs Kamachi and Corporation of Madras

Madras High Court · (2008) 04 MAD CK 0032

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226