High Courts19 Mar 2008Dismissed
S. Akilan and Others Vs Chandran and Others
Madras High Court · (2008) 03 MAD CK 0180
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 21, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 97
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 84 of 116
High Courts19 Mar 2008Dismissed
V.S. Sivakumar and M. Pitchai Battar Vs State of Tamil Nadu
Madras High Court · (2008) 03 MAD CK 0146
Constitution of India, 1950 — Article 14, 15, 16, 17, 21
High Courts19 Mar 2008Allowed
B. Krishnan Vs Tamilnadu Water Supply and Drainage Board
Madras High Court · (2008) 4 MLJ 776
High Courts19 Mar 2008Dismissed
D. Sendilkumar Vs M. Sadasivam
Madras High Court · (2008) 03 MAD CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts19 Mar 2008Dismissed
Thendral Sampath Vs C.U. Sampath
Madras High Court · (2008) 03 MAD CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(3), 482
High Courts19 Mar 2008
The Superintending engineer, Tamil Nadu Electricity Board and The Chief Engineer, Tamil Nadu Electricity Board, Trichy Region Vs T.A. Paramasivam
Madras High Court · (2008) 3 LW 199 : (2008) 4 MLJ 1006
High Courts19 Mar 2008Dismissed
C. Chinnasamy Reddiar Vs The Executive Officer, Musiri Town Panchayat, Musiri
Madras High Court · (2008) 03 MAD CK 0006
High Courts18 Mar 2008Dismissed
Commissioner of Income Tax Vs D. Raja alias Ilayaraja and Ilayaraja Multinational
Madras High Court · (2009) 313 ITR 124
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts18 Mar 2008Dismissed
K. Selvaraj (died) (S. Krishnaveni, S. Nagadepa and S. Pradeep) Vs The Commissioner and Others V.C. Ajeeth Kumar Vs The Indian Oil Corporation and Others
Madras High Court · (2008) 03 MAD CK 0150
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 466, 472Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 57(1), 62, 63
High Courts18 Mar 2008Dismissed
Union of India (UOI) Vs Shri A. Ganesan and The Registrar, Central Administrative Tribunal, Madras Branch
Madras High Court · (2008) 4 MLJ 521
Administrative Tribunals Act, 1985 — Section 14, 15, 17, 19, 28Constitution of India, 1950 — Article 226, 227, 32, 323
High Courts18 Mar 2008Allowed
K. Vellikannu Vs Tamilnadu State Transport Corporation (Villupuram Division-1) Ltd.
Madras High Court · (2008) 03 MAD CK 0138
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)
High Courts18 Mar 2008Dismissed
Mohanan Vs Tater Finance Syndicate
Madras High Court · (2008) 03 MAD CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Mar 2008
Branch Manager, New India Assurance Co. Ltd. Vs A. Mary Imelda Jayaseeli and Others
Madras High Court · (2009) ACJ 2865
High Courts18 Mar 2008
Lt. Col. M.K. Sanga Vs Union of India (UOI) and Others
Madras High Court · (2008) 03 MAD CK 0067
Army Act, 1950 — Section 123Army Rules, 1954 — Rule 177
High Courts18 Mar 2008Dismissed
S.M.M. Ahamed Meeran Vs State of Tamil Nadu, The Chennai Metropolitan Development Authority and The Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · (2008) 03 MAD CK 0051
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 6, 81Tamil Nadu Town and Country Planning Act, 1971 — Section 59, 60, 9E(1)
High Courts18 Mar 2008Allowed
Rajendran Vs State
Madras High Court · (2008) 03 MAD CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 100(4), 100(8), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 187
High Courts18 Mar 2008Dismissed
Krishnammal Vs The Revenue Divisional Officer and Others
Madras High Court · (2008) CriLJ 2845 : (2008) 2 LW(Cri) 1022
Criminal Procedure Code, 1973 (CrPC) — Section 211, 216Penal Code, 1860 (IPC) — Section 120, 201, 217, 218, 220
High Courts18 Mar 2008
Sundaravalli Ammal Vs Government of Tamil Nadu and Others
Madras High Court · (2008) 3 CivCC 623 : (2008) 4 JCR 394 : (2008) 2 LW 124 : (2008) 3 RCR(Civil) 104 : (2008) 1 RCR(Rent) 515
Constitution of India, 1950 — Article 14, 21, 300ALand Acquisition Act, 1894 — Section 5ATamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 11(1)
High Courts17 Mar 2008Allowed
Chitrahar Traders and Neyveli Lignite Corporation Limited Vs The Commissioner of Commercial Taxes, The Commercial Tax Officer and The Commercial Tax Officer (FAC)
Madras High Court · (2008) 14 VST 439
Merchant Shipping Act, 1958 — Section 42, 52Tamil Nadu General Sales Tax Act, 1959 — Section 28A
High Courts17 Mar 2008Dismissed
Paramananthan Yoganatham Vs Intelligence Officer, Narcotics Central Bureau, South Zonal Unit, Chennai
Madras High Court · (2008) 03 MAD CK 0160