COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 75 of 116

High Courts22 Apr 2008Dismissed

Dr. S. Ching Chyang Ching Vs The Registrar, Tamil Nadu Administrative Tribunal and The Director of Elementary Education

Madras High Court · (2008) 04 MAD CK 0075

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts22 Apr 2008Dismissed

The Government of Tamil Nadu Vs K.M. Shahul Hameed @ K.M. Ramesh and The Registrar, Tamil Nadu Administrative Tribunal K.M. Shahul Hameed Vs The Government of Tamil Nadu

Madras High Court · (2008) 04 MAD CK 0074

Government Servants Conduct Rules, 1973 — Rule 7(3)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts22 Apr 2008Allowed

Anthony Harry Vs The Registrar of City Civil Court and The Estate Officer (Assistant Commissioner of Police and PRO to the Commissioner of Police)

Madras High Court · (2008) 04 MAD CK 0066

Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 10, 4

High Courts22 Apr 2008Allowed

Sukumaran Vs Panneerselvam and Ayyasami

Madras High Court · (2008) 04 MAD CK 0056

Evidence Act, 1872 — Section 114, 68, 92Specific Relief Act, 1963 — Section 19, 27

High Courts22 Apr 2008Dismissed

R. Arunachalam Vs The Govt. of Tamil Nadu N. Gunasekaran and N. Kailasam Vs The Govt. of Tamil Nadu and Others

Madras High Court · (2008) 04 MAD CK 0040

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 226, 32

High Courts22 Apr 2008Dismissed

Ganesan Vs G. Pushpam

Madras High Court · (2008) 04 MAD CK 0013

High Courts21 Apr 2008

A. Nakkeeran Vs The Inspector General of Registration, Chennai -600 028, The Special Deputy Collector (Stamps), Cuddalore and The Special Tahsildar (Stamps)m Villupuram

Madras High Court · (2008) 04 MAD CK 0197

Stamp Act, 1899 — Section 47(A), 47(A)(1), 47(A)(5)

High Courts21 Apr 2008Allowed

M/s. Tufflite Plastics Pvt. Ltd. Vs Sree Anjali and M/s. Rajashree Automotive Pvt. Ltd.

Madras High Court · (2008) 04 MAD CK 0195

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 10(2)

High Courts21 Apr 2008

Tata Coffee Limited and K. Manohar Vs State of Tamil Nadu and Others

Madras High Court · (2008) 3 LW 286

Constitution of India, 1950 — Article 16, 226Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 23, 24, 25, 26, 32

High Courts21 Apr 2008

A. Vijayakumar and A. Udhayakumar Vs The Tamil Nadu Chief Controlling Authority and Inspector General of Registration, No. 120, Santhome High Road, Chennai - 600 028 and The Special Deputy Collector (Stamps) Virudhunagar Collectorate, Virudhunagar

Madras High Court · (2008) 04 MAD CK 0177

Limitation Act, 1963 — Section 5

High Courts21 Apr 2008Allowed

Kandasamy and Udayakumar Vs State

Madras High Court · (2008) 04 MAD CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 294B, 302, 323, 34, 506

High Courts21 Apr 2008

Mrs. N. Krishnaveni Vs P.L. Narasimha Rao P.L. Narasimha Rao Vs Mrs. N. Krishnaveni

Madras High Court · (2008) 5 MLJ 78

Civil Procedure Code, 1908 (CPC) — Section 146, 151, 47Constitution of India, 1950 — Article 142, 227Evidence Act, 1872 — Section 68

High Courts21 Apr 2008Dismissed

Chidambara Krishnan alias Duraiappa alias Durai and Maharajan Vs The State

Madras High Court · (2008) 04 MAD CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 374, 374(2)Penal Code, 1860 (IPC) — Section 120B, 302, 307, 342, 392

High Courts21 Apr 2008Dismissed

K. Jeganathan Vs Union of India (UOI)

Madras High Court · (2008) 04 MAD CK 0050

All India Services (Conduct) Rules, 1968 — Rule 10, 11, 12, 13, 14Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 311

High Courts21 Apr 2008Allowed

The Masjid-E-Aalishan @ Military Mosque Vs The Union of India (UOI) and Others

Madras High Court · (2008) 04 MAD CK 0019

Waqf Act, 1954 — Section 4, 4(3), 5, 5(1), 5(2)

High Courts21 Apr 2008Dismissed

S.P.D. Karuppaiya Vs State

Madras High Court · (2009) 1 LW(Cri) 132

High Courts17 Apr 2008Dismissed

Omega S.A. Vs Avanti Kopp Electricals Ltd. and Another

Madras High Court · (2008) 38 PTC 676

High Courts17 Apr 2008Dismissed

Regional Director, E.S.I. and Another Vs Rahimaniya Sago Factory, by Subsequent Purchaser, Syed Mustafa Sago Factory

Madras High Court · (2008) 119 FLR 116 : (2009) 1 LLJ 344

Employees State Insurance (Central) Rules, 1950 — Rule 9Employees State Insurance Act, 1948 — Section 45, 45A, 93A

High Courts17 Apr 2008Dismissed

V. Sasi Vs State

Madras High Court · (2008) 04 MAD CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

High Courts17 Apr 2008Allowed

Jawahar Santhakumar Vs Union of India (UOI) and Others

Madras High Court · (2008) 5 MLJ 994

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(1)Administrative Service (Recruitment) Rules, 1954 — Rule 4(2), 8(1), 9Administrative Tribunals Act, 1985 — Section 5(1)