COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 76 of 116

High Courts17 Apr 2008Dismissed

R. Anbazhagan Deputy Manager (Mechanical) Tamilnadu Newsprint and Papers Ltd. (TNPL) Vs The State Information Commission, The Managing Director Tamilnadu Newsprint and Papers Ltd. (TNPL), The Chief Manager Tamilnadu Newsprint and Papers Ltd. (TNPL) and Mrs. M. Vijaya

Madras High Court · (2008) 5 MLJ 200

Constitution of India, 1950 — Article 19(2), 21, 97, 99Right to Information Act, 2005 — Section 19, 2, 3, 4, 4(2)

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High Courts17 Apr 2008Dismissed

Sumangala Steels Ltd. Vs The Chairman, Tamilnadu Sales Tax Appellate Tribunal, The Appellate Assistant Commissioner (CT-IV) and The Deputy Commercial Tax Officer

Madras High Court · (2009) 21 VST 394

Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 10(3), 12, 12A, 14, 15

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High Courts17 Apr 2008Dismissed

Dr. C.M.K. Reddy Vs The Settlement Commission (IT/WT), Additional Bench, The Deputy Commissioner of Income Tax, Range XIV, The Commissioner of Income Tax-X and The Commissioner of Income Tax (Appeals-XII)

Madras High Court · (2008) 306 ITR 403

Income Tax Act, 1961 — Section 133A, 143(3), 144, 147, 148Income Tax Rules, 1962 — Rule 44C, 44CA

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High Courts17 Apr 2008Dismissed

Indo International Ltd. and Others Vs Assistant Director, Directorate of Enforcement, The Special Director, Enforcement Foreign Exchange Management Act, Directorate of Enforcement, Government of India and The Registrar, Appellate Tribunal for Foreign Exchange, Ministry of Law, Justice and Company Affairs, Government of India

Madras High Court · (2008) 5 MLJ 1058

Foreign Exchange Management Act, 1999 — Section 10(5), 10(6), 13(1), 16(3), 42(1)

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High Courts17 Apr 2008Dismissed

Rupa and Co. Ltd. Vs Special Commissioner and Commissioner of Commercial Taxes and Commercial Tax Officer

Madras High Court · (2008) 17 VST 303

Central Sales Tax Act, 1956 — Section 6A, 8(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(3), 28A(3), 31A

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High Courts17 Apr 2008

Madras Seva Sadhan Higher Secondary School Vs K.M. Valliappan and The Joint Director of School Education (Higher Education) and Appellate Authority

Madras High Court · (2008) 04 MAD CK 0092

Tamil Nadu Private Recognised Private Schools (Regulation) Act, 1973 — Section 22(1), 22(3), 23, 25, 44Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17(1), 17(2), 17(3)

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High Courts17 Apr 2008Allowed

The State of Tamilnadu and The Director, Teacher Education Research and Training Vs N. Purushotham and Others The Director, Government Examination Vs N. Purushotham The District Elementary Educational Officer, Villupuram Vs C. Salety Mary and The Manager, T. Ariyalur, St. Mary's Church The District Elementary Educational Officer, Erode Vs A.S. Kuppusamy and S.S.V. Higher Secondary School

Madras High Court · (2008) 04 MAD CK 0077

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19

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High Courts17 Apr 2008Dismissed

Palaniappan Vs The District Collector and The Assistant Engineer, PWD - WRO, Irrigation Section

Madras High Court · (2008) 04 MAD CK 0062

Constitution of India, 1950 — Article 21, 226, 51ALand Encroachment Act, 1905 — Section 6Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007 — Rule 5(3), 6(1)

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High Courts17 Apr 2008Allowed

A. Balakumar Vs The Director of Technical Education, The Controller of Examination, Anna University and The Principal, A.R.J. College of Engineering and Technology

Madras High Court · (2008) 04 MAD CK 0054

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High Courts17 Apr 2008Dismissed

Rani Mangammal Transport Corporation Limited, now known as Tamil Nadu State Transport Corporation (Madurai Div. IV) Ltd. Vs The Presiding Officer, Labour Court and C. Muthukaruppan, Driver

Madras High Court · (2008) 04 MAD CK 0027

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B

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High Courts17 Apr 2008Dismissed

The Managing Director, Metropolitan Transport Corporation Ltd. Vs V. Vijaya and Others

Madras High Court · (2008) 2 LW 1099

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts16 Apr 2008Allowed

The Management of Tamil Nadu Electricity Board Vs P. Thanigalvelan and The Presiding Officer II, Labour Court

Madras High Court · (2008) 04 MAD CK 0209

Industrial Disputes Act, 1947 — Section 13, 17

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High Courts16 Apr 2008

O. Mohamed Jahangeer Vs Krishna Nursing Home and Paediatric Centre and The Registrar, Tamilnadu Medical Council

Madras High Court · (2008) 04 MAD CK 0176

Constitution of India, 1950 — Article 226Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002 — Regulation 1.3, 1.3.1, 1.3.2

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High Courts16 Apr 2008Dismissed

E. Kumar alias Vembadian Vs State

Madras High Court · (2008) 04 MAD CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 34, 341, 506(2)

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High Courts16 Apr 2008

Canara Bank and Others Vs S.P. Shanbhogue

Madras High Court · (2008) 04 MAD CK 0143

Evidence Act, 1872 — Section 33(2)

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High Courts16 Apr 2008Allowed

M. Munusamy Vs The State

Madras High Court · (2008) 04 MAD CK 0107

Penal Code, 1860 (IPC) — Section 417, 493, 90

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High Courts16 Apr 2008

G. Subbaraj, S. Tamilselvan @ Subba Reddy, Smt. Suseela Devi and Smt. Kothai Ammal Vs S. Ramachandran

Madras High Court · (2008) 04 MAD CK 0100

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19, 20

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High Courts16 Apr 2008Allowed

Velraj and Murugan Vs The State

Madras High Court · (2008) 04 MAD CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 374(2)General (Criminal) Rules, 1980 — Rule 72Penal Code, 1860 (IPC) — Section 120B, 302, 363, 364

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High Courts16 Apr 2008Dismissed

T. Paramasivam Vs N. Babu and A. Velu Udayar

Madras High Court · (2008) 4 CTC 507 : (2008) 5 MLJ 68

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 20 Rule 12, Order 41 Rule 27, Order 41 Rule 27(1), 151Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 47, 47K, 75, 75(3)

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High Courts16 Apr 2008Dismissed

Samikkannu and Ravi @ Ravichandran Vs The State

Madras High Court · (2008) 04 MAD CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34

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