High Courts11 Mar 2008Dismissed
Ponnambalam Vs Pitchai
Madras High Court · (2008) 03 MAD CK 0183
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 87 of 116
High Courts11 Mar 2008
N. Poongodi, M.B.B.S., A. Rajeswaran, M.B.B.S. DCh. and Pooranam Vs V. Irulappan, M.Sc.
Madras High Court · (2008) 2 LW(Cri) 1101
High Courts11 Mar 2008
National Insurance Co. Ltd. Vs P. Murugan and Others
Madras High Court · (2009) ACJ 2411
High Courts11 Mar 2008Dismissed
Nagarajan and Others Vs State
Madras High Court · (2008) 03 MAD CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts11 Mar 2008
The Special Tahsildar Adi Dravidar Welfare Vs D. Sakthivel
Madras High Court · (2008) 2 LW 151 : (2008) 3 MLJ 1415
Land Acquisition Act, 1894 — Section 18(1), 18(2), 23, 4(1), 54
High Courts11 Mar 2008Dismissed
Embassy Hotels (P) Ltd. Vs Benjamin Proprietor of Nirmala Industries
Madras High Court · (2008) 2 MLJ 1219
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(3), Order 41 Rule 6
High Courts11 Mar 2008Allowed
Usman Sharif Vs The Superintending Engineer, CEDC/N, The Executive Engineer, O and M, Tamilnadu Electricity Board and The Asst. Executive Engineer, O and M/Madhavaram/C ED C/North, Tamilnadu Electricity Board
Madras High Court · (2008) 03 MAD CK 0072
Electricity Act, 1910 — Section 26, 26(1), 26(6)
High Courts11 Mar 2008
D. Ramachandran Vs The Sub Collector, The Superintending Engineer, Tamil Nadu Electricity Board, Rajadurai and R. Lalitha The Sub Collector Vs D. Ramachandran, The Superintending Engineer, Tamil Nadu Electricity Board, Rajadurai and R. Lalitha
Madras High Court · (2008) 2 LW 143 : (2008) 4 MLJ 123
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(1A)
High Courts11 Mar 2008
AVM Studio Vs The Union of India (UOI)
Madras High Court · (2008) 217 CTR 267 : (2008) 10 STR 353 : (2008) 13 VST 201
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 65(119), 67, 68, 73(1)
High Courts11 Mar 2008
C. Chokkalingam Vs S. Samuel Muthiah, Executive Engineer, Operation and Maintenance, Tamil Nadu Electricity Board and S. Saravanan, Junior Engineer, Tamil Nadu Electricity Board
Madras High Court · (2008) 03 MAD CK 0054
High Courts10 Mar 2008Allowed
Sanitary sales and Services Vs A.C. Sivakumar
Madras High Court · (2008) 03 MAD CK 0197
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11, 4, 8(5)
High Courts10 Mar 2008
K.V. Shetty Vs Woodbrier Estates Limited and Others
Madras High Court · (2008) 03 MAD CK 0147
High Courts10 Mar 2008Dismissed
Arun Kapur and Vinay Kumari Vs Atul Kapur
Madras High Court · (2008) 03 MAD CK 0125
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Mar 2008Dismissed
P. Ramaraj Vs The Registrar General, High Court of Madras and The Government of Tamil Nadu
Madras High Court · (2008) 5 MLJ 275
Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 302, 307, 506(2)Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3(1)
High Courts10 Mar 2008Allowed
The Assistant Commissioner of Income Tax Vs Apollo Hospitals Enterprises Limited
Madras High Court · (2008) 2 CTC 1 : (2008) 215 CTR 460 : (2008) 300 ITR 167 : (2008) 4 MLJ 222
Banking Regulation Act, 1949 — Section 5Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts07 Mar 2008Dismissed
Vadamalai Vs State by Inspector of Police
Madras High Court · (2008) 03 MAD CK 0199
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 304B, 306
High Courts07 Mar 2008Allowed
The State of Tamil Nadu Vs Gold Quest International Pvt. Ltd. and Sarumathy Chandrasekaran
Madras High Court · (2008) 03 MAD CK 0175
High Courts07 Mar 2008Allowed
Elumalai Vs State represeted by Inspector of Police
Madras High Court · (2008) 03 MAD CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Mar 2008Dismissed
G.P. Venkatesa Mudaliar Vs The Commissioner, Corporation of Chennai
Madras High Court · (2008) 4 LW 448 : (2009) 2 MLJ 702
Madras City Municipal Corporation Act, 1919 — Section 137B
High Courts07 Mar 2008Allowed
The State of Tamil Nadu Vs GoldQuest International Pvt. Ltd., Union of India (UOI) and Sarumathy Chandrasekaran
Madras High Court · (2008) 03 MAD CK 0128
Companies Act, 1956 — Section 624Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 320, 482