COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 85 of 116

High Courts17 Mar 2008Dismissed

Balaji Distilleries Ltd. Vs The Secretary to Government, State of Tamil Nadu and Others

Madras High Court · (2010) 157 CompCas 305 : (2008) 17 VST 59

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(4), 13A, 15, 16, 17Sick Industrial Companies (Special Provisions) Regulations — Regulation 19, 19(5)

High Courts17 Mar 2008Dismissed

H. Rajkumar Vs The Tamil Nadu Electricity Board

Madras High Court · (2008) 03 MAD CK 0124

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2

High Courts17 Mar 2008Dismissed

Power Cetre Pvt. Ltd. Vs R. Prabhakar

Madras High Court · (2008) 03 MAD CK 0112

Civil Procedure Code, 1908 (CPC) — Section 47, 9Tamil Nadu Shops and Establishments Act, 1947 — Section 2, 41, 41(2)

High Courts17 Mar 2008Allowed

Mrs. Goundathal, A. Kuppusami, Mrs. Palaniammal and Mrs. Meenakshi Vs Government of Tamil Nadu

Madras High Court · (2008) 3 MLJ 1339

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

High Courts17 Mar 2008Dismissed

Govindaraj Vs State by Inspector of Police

Madras High Court · (2008) 03 MAD CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 321, 324, 326, 34

High Courts17 Mar 2008Dismissed

Commissioner of Income Tax Vs S and S Power Switchgear Ltd.

Madras High Court · (2008) 218 CTR 701 : (2009) 138 ITR 187

Income Tax Act, 1961 — Section 32(2)

High Courts17 Mar 2008Allowed

Vridambal and another Vs Anjalai and 3 others

Madras High Court · (2008) 03 MAD CK 0004

Transfer of Property Act, 1882 — Section 54, 58

High Courts14 Mar 2008Allowed

Jayaprakash Samantaray Vs State and M. Anbazhagan Managing Partner Heritage Builders Pondicherry

Madras High Court · (2008) 03 MAD CK 0196

High Courts14 Mar 2008Dismissed

M.V.R.A. Soundararajan, M.V.R.A. Pandiyarajan, M.V.R.A. Mohanrajan and Dindigul District Tax Payers Sangam Vs The Commissioner, Dindigul Municipality

Madras High Court · (2008) 03 MAD CK 0107

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 81, 82, 83, 84Tamil Nadu District Municipalities Rules, 1920 — Rule 10, 8, 9, 9A

High Courts14 Mar 2008Dismissed

Thambaiya Naidu Vs The State of Tamil Nadu and Ramu

Madras High Court · (2008) 2 LW 571 : (2008) 4 MLJ 41

Civil Procedure Code, 1908 (CPC) — Section 91, 91(1), 91(2)Easements Act, 1882 — Section 15

High Courts14 Mar 2008Dismissed

Mrs. Guruvinder Kaur, Prop. Guru International Vs Surya Agencies and Sanova International

Madras High Court · (2008) 1 LW(Cri) 455 : (2008) 5 MLJ 1445

Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts14 Mar 2008Dismissed

A. Narayana Pillai Vs Revenue Divisional Officer (Land Acquisition Officer) and The District Collector

Madras High Court · (2008) 4 MLJ 503

Land Acquisition Act, 1894 — Section 11, 18, 31, 31(2), 33

High Courts14 Mar 2008

P. Balamani and A. Saraswathi Vs The District Magistrate and District Collector and The Chief Engineer, Power Grid Corporation of India Ltd. (A Government of India Enterprise)

Madras High Court · (2008) 2 CTC 555 : (2008) 4 MLJ 22

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 45Electricity Act, 1910 — Section 12, 13, 14, 15, 16

High Courts14 Mar 2008

D. Mahadevan Vs The Director General of Police

Madras High Court · (2008) 4 MLJ 88

Penal Code, 1860 (IPC) — Section 294, 300, 300(1), 323, 325Tamil Nadu District Police Act, 1859 — Section 10, 8Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 13, 14, 3

High Courts14 Mar 2008Dismissed

M. Marimuthu Vs State, Inspector of Police

Madras High Court · (2008) 03 MAD CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts14 Mar 2008Dismissed

The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore Division-I) Ltd. Vs Alagu Marimuthu and Others

Madras High Court · (2008) 03 MAD CK 0052

High Courts14 Mar 2008

Thirumala Aqua Process Vs Bureau of Indian Standards, Southern Regional Office and Bureau of Indian Standards, Coimbatore Branch Office

Madras High Court · (2008) 03 MAD CK 0031

Bureau of Indian Standards Act, 1986 — Section 15, 15(1), 16, 5(5)

High Courts14 Mar 2008Dismissed

G. Rajagopal Vs Superintending Engineer and Others

Madras High Court · (2008) 119 FLR 313 : (2008) 3 LW 226 : (2009) 1 SLR 18

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 16, 16(1), 16(2)

High Courts14 Mar 2008

Bharatiya Janatha Party Vs The Greater Chennai Commissioner of Police, Office of the Commissioner of Police, Egmore, Chennai and The Inspector of Police, R-l Mambalam Police Station, T. Nagar, Chennai 600 017

Madras High Court · (2008) 2 LW(Cri) 757

High Courts14 Mar 2008Dismissed

Murugan Vs State

Madras High Court · (2008) 03 MAD CK 0009