COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 82 of 116

High Courts27 Mar 2008Allowed

S. Senthil Kumar and S. Sridevi Vs The Executive Engineer (Distribution), Tamil Nadu Electricity Board and The Assistant Executive Engineer (Operation and Maintenance)

Madras High Court · (2008) 4 MLJ 546

Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 126, 135, 135(1), 153, 153(2)Tamil Nadu Electricity Supply Code, 2004 — Regulation 23AA

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High Courts27 Mar 2008Dismissed

Dr. Poovendran Vs The State of Tamil Nadu

Madras High Court · (2008) 03 MAD CK 0102

Tamil Nadu Medical Services Special Rules, 1970 — Rule 21

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High Courts27 Mar 2008Dismissed

Gain-N-Nature Food Products Vs Union of India (UOI) and Others Galaxy Amaze Kingdom Ltd. and Others Vs Union of India (UOI)

Madras High Court · (2008) 03 MAD CK 0091

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 2(1)

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High Courts27 Mar 2008

Sampangi Vs State

Madras High Court · (2008) 03 MAD CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 326, 376

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High Courts27 Mar 2008Dismissed

J. Parthiban and Others Vs State of Tamil Nadu

Madras High Court · AIR 2008 Mad 203 : (2008) 2 LW 989 : (2008) 3 MLJ 657

Airports Authority of India Act, 1994 — Section 12, 12(3), 19, 21, 22Constitution (Seventh Amendment) Act, 1956 — Section 26Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997 — Section 2, 3, 3(2)

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High Courts27 Mar 2008Dismissed

Kannammal and Others Vs The State of Tamil Nadu

Madras High Court · (2008) 03 MAD CK 0029

Land Acquisition Act, 1894 — Section 16(B), 23(1A), 23(2), 4(1), 48B

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High Courts27 Mar 2008Allowed

Kuilambal and B. Nathigan Vs The Director of School Education, The Joint Director (Secondary) of School Education, The Chief Educational Officer and P.V. Selvaraj High School

Madras High Court · (2008) 03 MAD CK 0019

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High Courts26 Mar 2008Allowed

Pandiyan Graphites India Ltd. and Another Vs T.V.S. Finance and Services Ltd. and Another

Madras High Court · (2008) 4 ARBLR 621

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 18

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High Courts26 Mar 2008Dismissed

The Karur Vysya Bank Limited Vs Income Tax Officer, Central Information Branch-III and Union of India (UOI)

Madras High Court · (2008) 03 MAD CK 0143

Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 133(6), 272A(2), 285BA

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High Courts26 Mar 2008Allowed

Economist Communications Ltd. Vs The Chief Controlling Revenue Authority/Inspector General of Registrar and The Sub-Registrar/District Registrar

Madras High Court · (2008) 03 MAD CK 0039

Stamp Act, 1899 — Section 2, 2(10), 56(1)

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High Courts26 Mar 2008

Union of India (UOI), The Central Ground Water Board and The Union Public Service Commission Vs The Registrar, Central Administrative Tribunal, Chennai Bench, B. Umapathi and G.Y. Setty

Madras High Court · (2008) 03 MAD CK 0034

Central Ground Water Board (Scientific Group A Post) Recruitment Rules, 1985 — Rule 7Central Ground Water Board (Scientific Group A Post) Recruitment Rules, 1987 — Rule 6, 6(2), 6(3)

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High Courts26 Mar 2008Dismissed

Akshaya Textiles Limited Vs The Tahsildar and Others

Madras High Court · (2008) 143 CompCas 66

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APayment of Gratuity Act, 1972 — Section 8Payment of Wages Act, 1936 — Section 8

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High Courts26 Mar 2008

P.S. James Arulraj and BF. Asuntha Auxilia Vs The Government of Tamil Nadu and Others P.S. James Arulraj Vs K. Gokila Veni BF. Asuntha Auxilia Vs Hemalatha

Madras High Court · (2008) WritLR 539

Constitution of India, 1950 — Article 21

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High Courts26 Mar 2008

Konusi Subramaniyam Vs Inspector of Police

Madras High Court · (2008) 03 MAD CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(1), 341

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High Courts25 Mar 2008

R. Vino @ Veincentza and A. Davidson Vs Maria Grace Benefit Fund Ltd.

Madras High Court · (2008) 03 MAD CK 0179

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 227

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High Courts25 Mar 2008Allowed

Rukumani Vs State

Madras High Court · (2008) 2 LW(Cri) 776

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 306, 309

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High Courts25 Mar 2008Dismissed

Koppinedi Mangayamma and Others Vs The Union Territory of Pondicherry

Madras High Court · (2008) 03 MAD CK 0141

Land Acquisition Act, 1894 — Section 5A

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High Courts25 Mar 2008Dismissed

P. Babu Venkatesh, Kandayammal and Padmavathi Vs Rani

Madras High Court · (2008) 2 LW(Cri) 451

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Protection of Women From Domestic Violence Act, 2005 — Section 19, 19(7), 2, 23(2), 31

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High Courts25 Mar 2008Allowed

V. Kanna and V. Krishnan Vs The District Collector and The Special Tahsildar, Adi Dravidar Welfare Dept.

Madras High Court · (2008) 3 LW 539 : (2008) 4 MLJ 745

Constitution of India, 1950 — Article 14, 21, 300ALand Acquisition (Tamil Nadu) Rules — Rule 4Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3), 5, 5A(1)

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High Courts25 Mar 2008Dismissed

M. Ramasamy Gounder Vs S. Karuppathal and Others

Madras High Court · (2008) 03 MAD CK 0132

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Limitation Act, 1963 — Section 5

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