COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 74 of 116

High Courts24 Apr 2008Dismissed

Shirley Water Vs The Director of School Education and Others

Madras High Court · (2008) 3 LW 355 : (2008) 5 MLJ 659

Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4)

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High Courts24 Apr 2008Dismissed

Sri Krishna Alloys Vs Tamil Nadu Electricity Board

Madras High Court · (2008) 5 MLJ 559

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49(2)

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High Courts24 Apr 2008Dismissed

PL. K. Nagappan, Managing Director, Ex-Nagappan Recoveries (P) Ltd. Vs Monopolies and Restrictive Trade Practice Commission and Mr. Amit Yadav, Head of Risk Management, American Express International Inc.

Madras High Court · (2008) 5 MLJ 1375

Competition Act, 2002 — Section 66Contract Act, 1872 — Section 18, 28Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 12B, 15, 16B, 2

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High Courts24 Apr 2008Allowed

M.U.A. Armugaperumal and Sons Vs Additional Commercial Tax Officer (FAC)

Madras High Court · (2008) 16 VST 188

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(1), 16(2)

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High Courts24 Apr 2008

Renganayaki Vs Jagadambal Ammal

Madras High Court · (2008) 04 MAD CK 0008

Transfer of Property Act, 1882 — Section 67A

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High Courts24 Apr 2008Dismissed

Venkatesh Babu Vs The State A. Jeyaraj and Mohan Vs R. Rajkumar and The State

Madras High Court · (2008) 04 MAD CK 0006

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High Courts23 Apr 2008Allowed

Shilpa Shetty and Reema Sen Vs T. Dakshinamurthy

Madras High Court · (2008) 2 LW(Cri) 930

Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 203, 204, 482, 70(2)Evidence Act, 1872 — Section 3Indecent Representation of Women (Prohibition) Act, 1986 — Section 3, 4, 6

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High Courts23 Apr 2008Allowed

The Management of Asia Tobacco Company Ltd. Vs The Presiding Officer, Labour Court and Thiru. V. Prakash

Madras High Court · (2008) 04 MAD CK 0082

Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10, 25B, 2S

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High Courts23 Apr 2008

A. Srinivasan and Others Vs District Collector and Others

Madras High Court · AIR 2008 Mad 211 : (2008) WritLR 887

Land Acquisition (Amendment) Act — Section 15, 18, 23, 23(2), 28Land Acquisition Act, 1894 — Section 23(1A)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(1), 8(2), 8(3), 8(4), 8(5)

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High Courts22 Apr 2008