COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 80 of 116

High Courts02 Apr 2008Allowed

Mrs. Remya and Smt. Saraswathi Vs State of Tamil Nadu and Union of India (UOI)

Madras High Court · (2008) 2 LW(Cri) 1162

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 113

High Courts02 Apr 2008Dismissed

Dennison Paulraj and Others Vs Mrs. Mayawinola

Madras High Court · (2009) 2 DMC 252

Protection of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 21, 22Protection of Women From Domestic Violence Rules, 2006 — Rule 6(4), 7

High Courts02 Apr 2008Dismissed

The Secretary to Government, Home (Pol. II) Department and The Director General of Police Vs S. Palaniappan and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 04 MAD CK 0108

High Courts02 Apr 2008Dismissed

Sakthi Masala Private Ltd. Vs The Commissioner of Central Excise and The Directorate General of Central Excise, Intelligence, Chennai Zonal Unit

Madras High Court · (2008) 129 ECC 24 : (2008) 155 ECR 24 : (2008) 6 MLJ 80

Central Excise Rules, 1944 — Rule 173B, 173GCentral Excise Rules, 2002 — Rule 25Central Excises and Salt Act, 1944 — Section 11A(1), 11AC

High Courts02 Apr 2008Dismissed

Smt. Lakshmi Vs Union of India (UOI)

Madras High Court · (2008) 04 MAD CK 0088

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

High Courts02 Apr 2008Dismissed

Government of India and The Member (Services), Telecom Commission Vs Central Administrative Tribunal and Others K. Viswanathan, Smt. Ambika Vijayan, V. Ganesan and Smt. Omana Manoharan Vs The Registrar, Central Administrative Tribunal, Madras Bench and Others

Madras High Court · (2008) 04 MAD CK 0086

Telegraph Engineering Service (Group B) Recruitment Rules, 1981 — Rule 2, 3

High Courts02 Apr 2008Dismissed

Union of India (UOI) Vs K.M. Abdul Khader and The Registrar, Central Administrative Tribunal, Madras Bench

Madras High Court · (2008) 04 MAD CK 0079

High Courts02 Apr 2008Dismissed

P.S. Sesuraj Vs The Deputy Director [Administration], Directorate of Fire and Rescue Services, Mr. R. Jayakumari and The Registrar, Tamilnadu Administrative Tribunal

Madras High Court · (2008) 04 MAD CK 0036

High Courts02 Apr 2008Dismissed

Ranjith Gnanasigamani and Chandrasekaran Vs The State, Sub Inspector of Police, Central Crime Branch, VII Team, Egmore, Chennai and Chalapathy Rao, Asst. General Manager (Marketing), Electrosteel Casting Ltd., 148/150, Luz Church Road, Chennai -600 004

Madras High Court · (2008) 04 MAD CK 0017

High Courts01 Apr 2008Dismissed

The State of Tamil Nadu Vs Kumaran Ashram Medical Trust Teacher Training Institute

Madras High Court · (2008) 04 MAD CK 0190

National Council for Teacher Education Act, 1993 — Section 14(4), 14(6), 16National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2005 — Regulation 7(11), 7(12), 8(10)

High Courts01 Apr 2008Allowed

A.P. Mohammed Ali Vs State

Madras High Court · (2008) 2 LW(Cri) 780

High Courts01 Apr 2008Dismissed

Tamil Nadu Electricity Board Vs Madasamy Konar

Madras High Court · (2008) 5 MhLj 1465

High Courts01 Apr 2008Dismissed

Muthiah Padayachi (deceased) and Others Vs Muthusamy, Manickam, Varadarajan and Kannusamy

Madras High Court · (2009) 1 MLJ 134

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A

High Courts01 Apr 2008

Neyveli Lignite Corporation Limited Vs Metro Machinery Traders and Others The State Trading Corporation of India Limited Vs Metro Machinery Traders and Neyveli Lignite Corporation Limited Metro Machinery Traders Vs Union of India (UOI) and Others

Madras High Court · (2009) 242 ELT 487

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 8Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 19, 23, 24

High Courts01 Apr 2008

Imran Chida, Ali Ahmad Chida and Ms. Shabana Vs State and Smt. Thaseen Fathima

Madras High Court · (2008) 04 MAD CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 161, 178, 179Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 304B, 406, 498A

High Courts01 Apr 2008Dismissed

Antony, Maria Arputham, M. Maria Selvi and G. Edwin Raja Vs Competent Authority and Additional Commissioner (Cinema and Irrigation), Land Admn. Department and Antony Mohan Raj

Madras High Court · (2008) 04 MAD CK 0085

Consumer Protection Act, 1986 — Section 13Land Acquisition Act, 1894 — Section 11, 18, 28ALimitation Act, 1963 — Section 24, 4

High Courts01 Apr 2008Allowed

R. Pandian Vs Deputy Registrar of Cooperative Societies and Extension Officer (Cooperation), Tellar Panchayat Union

Madras High Court · (2008) 04 MAD CK 0080

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15

High Courts01 Apr 2008

Soori @ Sooriampalayanathan @ Marimuthu Vs State by Inspector of Police

Madras High Court · (2008) 04 MAD CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(1)

High Courts01 Apr 2008

The Special Tahsildar (LA) Vs Venugopal Pillai (Died) and Others

Madras High Court · (2008) 04 MAD CK 0034

Land Acquisition Act, 1894 — Section 10(1), 17, 18, 23, 23(1A)

High Courts01 Apr 2008

Palanisatny, S.P. Rajeswari and S.P. Savithiri Vs Gowri Tamil Selvan

Madras High Court · (2008) 04 MAD CK 0004

Limitation Act, 1963 — Section 5