High Courts08 Apr 2008Dismissed
R. Gopi and Others Vs Saravanan Gopalan and M. Prabhakaran
Madras High Court · (2008) 4 MLJ 928
Industrial Disputes Act, 1947 — Section 17B, 33
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 79 of 116
High Courts06 Apr 2008
R. Karuppusamy Gounder and K. Sivagami Vs The Regional Manager, Tamilnadu Co-operative Marketing Federation, Coimbatore, The Deputy Registrar of Co-operative Societies, Coimbatore, R. Vellingiri Godown Keeper, 5/1, Bajanaikoil Street, Angalakurichi, Pollachi and K.K. Ramasami, Junior Assistant, Kanuvai, Coimbatore
Madras High Court · (2009) 6 CTC 765
Contract Act, 1872 — Section 182Tamil Nadu Co-operative Societies Act, 1983 — Section 75, 90, 90(1), 90(1)(c), 90(5)
High Courts04 Apr 2008Dismissed
K. Jeyaraman Vs M/s. Sundaram Industries Ltd.
Madras High Court · (2008) 04 MAD CK 0203
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 25, 25(3)Limitation Act, 1963 — Section 18
High Courts04 Apr 2008Allowed
K. Ganesan Vs The Managing Director, Metropolitan Transport Corporation Chennai, Limited
Madras High Court · (2008) 5 MLJ 787
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 38, 47
High Courts04 Apr 2008Dismissed
T. Narayanan Vs The District Executive Magistrate-cum-District Collector and Power Grid Corporation of India Limited
Madras High Court · (2008) 4 MLJ 1024 : (2009) WritLR 573
Constitution of India, 1950 — Article 136, 14, 226, 227Electricity (Supply) Act, 1948 — Section 45Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts04 Apr 2008Dismissed
R. Kannan rep. by his Power Agent, K. Sivasubramanian Vs Power Grid Corporation (India) Limited
Madras High Court · (2008) 4 MLJ 892
Constitution of India, 1950 — Article 136, 14, 226, 227Electricity (Supply) Act, 1948 — Section 45Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts04 Apr 2008Dismissed
Sahyadri Solvex Private Ltd. and G.C. Shivakumar Vs State Bank of India, Bangalore City Branch
Madras High Court · (2008) 143 CompCas 28 : (2008) 2 LW 1125 : (2008) 5 MhLj 1462
Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 22, 25
High Courts04 Apr 2008Dismissed
Shree Trading Corporation Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer/Transmission, Tamil Nadu Electricity Board, Easun Products of India Pvt. Ltd. and Universal Cables Limited
Madras High Court · (2008) 2 CTLJ 298 : (2008) 4 MLJ 932
High Courts04 Apr 2008
Tvl. Swastik Laminators Vs The State of Tamil Nadu
Madras High Court · (2008) 04 MAD CK 0087
High Courts04 Apr 2008
Vignesh Kanniayaram rep. by its mother and natural guardian, Dr. T. Chandrakala Vs Power Grid Corporation of India Limited
Madras High Court · (2008) 04 MAD CK 0068
Constitution of India, 1950 — Article 136, 14, 226, 227Electricity (Supply) Act, 1948 — Section 45Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts04 Apr 2008Dismissed
Gopaliappa Vs Madanagiriappa, Muniappa, Nanjudappa and Thimmarayappa
Madras High Court · (2008) 4 MLJ 781
Limitation Act, 1963 — Article 144
High Courts03 Apr 2008
N. Rengaraj Vs P. Dhamodarasamy
Madras High Court · (2009) 319 ITR 216
Criminal Procedure Code, 1973 (CrPC) — Section 188, 220(1), 221(1), 221(2), 249General Clauses Act, 1897 — Section 26Income Tax Act, 1961 — Section 276C(2)
High Courts03 Apr 2008Allowed
V.P. Kandasamy and Others Vs The Tahsildar, The Assistant Commissioner, Hindu Religious Charitable and Endowment Board and Sri Muttathu Royan Temple
Madras High Court · (2008) 04 MAD CK 0180
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 10, 11, 11(2), 11(3), 46
High Courts03 Apr 2008Allowed
A. Muthukumaraswamy Chettiar Vs The Collector of Villupuram District and The Special Tahsildar, Adi Dravidar Welfare
Madras High Court · (2008) 04 MAD CK 0120
Constitution of India, 1950 — Article 14, 21, 300ATamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 16, 2, 22, 4, 4(1)
High Courts03 Apr 2008Dismissed
T.S. Arun Kumar Vs The S.H.O. T.S. Arun Kumar and The Inspector of Police Vs Rajendran
Madras High Court · (2008) 1 LW(Cri) 597
Consumer Protection Act, 1986 — Section 16Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 164, 437(1), 438Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 294
High Courts03 Apr 2008Dismissed
The Director of School Education and The District Educational Officer Vs S. Shanmugam and The Correspondent, Danish Mission Higher Secondary School
Madras High Court · (2008) 04 MAD CK 0097
Constitution of India, 1950 — Article 14
High Courts03 Apr 2008
Lakshmi, Vinothkumar, Vijai Anand and Kamala Vs Metropolitan Transport Corporation Ltd. Metropolitan Transport Corporation Limited Vs V. Kannan (Deceased) Lakshmi, Vinothkumar, Vijai Anand and Kamala
Madras High Court · (2008) 04 MAD CK 0010
Motor Vehicles Act, 1988 — Section 140, 87Penal Code, 1860 (IPC) — Section 337
High Courts03 Apr 2008Dismissed
D. Prakasam Vs State
Madras High Court · (2008) CriLJ 3471
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 304, 323, 34
High Courts02 Apr 2008
Commissioner of Income Tax Vs Pentagon Industries
Madras High Court · (2010) 324 ITR 89
High Courts02 Apr 2008Dismissed
Neyveli Lignite Corporation Vs The Neyveli Lignite Corporation
Madras High Court · (2008) 5 MLJ 1146
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1)