High Courts07 Mar 2008Dismissed
K. Muniyandi Vs The State of Tamil Nadu and S. Planisamy
Madras High Court · (2008) 03 MAD CK 0126
Tamil Nadu District Municipalities Act, 1920 — Section 40A, 40A(12), 40A(2), 40A(3), 40A(4)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 88 of 116
High Courts07 Mar 2008Allowed
Sankar @ Krishnan Vs State
Madras High Court · (2008) 03 MAD CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 380, 404
High Courts07 Mar 2008Dismissed
A. Kaliyappan Vs District Collector and Special Tahsildar (Adi Dravidar Welfare)
Madras High Court · (2008) 4 MLJ 81 : (2008) WritLR 632
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4, 4(1), 4(2), 4(3)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)
High Courts07 Mar 2008
K. Kamala, K. Suguna, K. Sarala and K. Vijayalakshmi Vs C. Vijayakumar and The United India Insurance Co. Ltd.
Madras High Court · (2008) 03 MAD CK 0100
Motor Vehicles Act, 1988 — Section 166, 168
High Courts07 Mar 2008
M. Arularasan Vs The State of Tamil Nadu and The Neyveli Lignite Corporation
Madras High Court · (2008) 4 MLJ 906
Constitution of India, 1950 — Article 162, 163, 19(1), 32, 73Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997 — Section 10, 17, 18, 2, 3Tamil Nadu Acquisition of Land for Industrial Purposes Rules, 2001 — Rule 9
High Courts07 Mar 2008Allowed
S.S. Ramaswamy Vs The Special Commissioner of Civil Supplies and Consumer Protection, The District Revenue Officer and The District Supply Officer
Madras High Court · (2008) 2 LW 599 : (2008) 5 MLJ 662
Constitution of India, 1950 — Article 14Tamil Nadu Kerosene (Regulation of Trade) Order, 1973 — Order 5.8Tamil Nadu Kerosene (Regulation of Trade) Rules, 1973 — Rule 5, 5.8, 78
High Courts07 Mar 2008
V. Ananthan Vs Manoharan and The New India Assurance Co. Ltd.
Madras High Court · (2008) 03 MAD CK 0075
Motor Vehicles Act, 1988 — Section 149(2), 149(7), 163A, 166, 168(3)Penal Code, 1860 (IPC) — Section 279, 330
High Courts07 Mar 2008
A. Uma Rani Vs The District Collector and The President T.M. Kumar Vs The District Collector, The Commissioner Panchayat Union, The President and Uma Rani (Part time Panchayat Clerk)
Madras High Court · (2008) 5 MLJ 11 : (2008) WritLR 319
Tamil Nadu Panchayats Act, 1994 — Section 47, 47(1), 47(2), 47(3)Tamil Nadu Village Panchayats (Devolution and Delegation of Presidents Function) Rules, 1999 — Rule 9
High Courts07 Mar 2008
K.B. Subramaniam Vs Sathyavathamma, Niranjan and Suhurlatha
Madras High Court · (2008) 03 MAD CK 0069
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 9(3)
High Courts07 Mar 2008Dismissed
Niranjan Reddy Vs Mrs. Nukalapathy Sururlatha, Mrs. E. Sathyavathamma and K.B. Subramaniam
Madras High Court · (2008) 3 MLJ 1363
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 16(2), 16(3), 19ALimitation Act, 1963 — Article 137, 56, 59, 91
High Courts07 Mar 2008Dismissed
S. Vimala Vs The Secretary to Government Municipal Administration and Water Supply Department, The Director of Town Panchayat and The Assistant Director of Town Panchayat M. Asokan Vs The District Collector and Others
Madras High Court · (2008) 4 MLJ 11
Constitution of India, 1950 — Article 243B, 243B, 243Q, 243Q(1), 243Q(2)Tamil Nadu District Municipalities Act, 1920 — Section 103, 12C, 13B, 3(18A), 3(29A)Tamil Nadu Panchayats Act, 1994 — Section 119, 120, 132, 133, 134
High Courts07 Mar 2008Dismissed
Ultra Tech Cement Limited Vs The Secretary to Government, Commercial Taxes and Religious Endowments Dept. and Others
Madras High Court · (2008) 16 VST 481
Tamil Nadu General Sales Tax Act, 1959 — Section 17(4)Tamil Nadu General Sales Tax Rules, 1959 — Rule 48ATamil Nadu Value Added Tax Act, 2006 — Section 31, 32, 33, 33(1)
High Courts07 Mar 2008
J.B. Joe Vilwarayar, President, Singikulam Barathakula Ikkiya Santhai, Valliyoor, Kashmir and Stanley (for themselves and on behalf of Barathakula People in representative capacity) Vs Loordhu Ammal (died) and Others
Madras High Court · (2008) 03 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts06 Mar 2008Dismissed
Fuaad Musvee and Hajee Ebrahim Sait Wakf Vs M. Shuaib Musvee, M. Najm Musvee, Md. Hussain Sait and Basheer Sait
Madras High Court · (2008) 03 MAD CK 0194
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1995 — Section 3, 83, 85
High Courts06 Mar 2008Allowed
Arulmighu Sri. Subramaniaswami Thirukovil through its Joint Commissioner/Executive Officer, Thiruchendur Vs Thiruchendur Panchayat Union
Madras High Court · (2008) 03 MAD CK 0184
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115, 17, 18, 19, 20
High Courts06 Mar 2008Dismissed
Lakshmi Srinivas Savings and Chit Funds Syndicate Private Limited Vs J.S. Raman
Madras High Court · (2008) 4 BC 198
Banking Regulation Act, 1949 — Section 8Chit Funds Act, 1982 — Section 12, 12(1)
High Courts06 Mar 2008Dismissed
The Management of Hindustan Lever Limited Vs Deputy Commissioner of Labour (Appellate Authority under the Tamil Nadu Shops and Estates Act) and M.V. Raghuvir
Madras High Court · (2008) 4 MLJ 214
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts06 Mar 2008
K. Anandhi Vs District Educational Officer, PLWA Higher Secondary School and P. Ganapathy P. Ganapathy Vs The Director of School Education and Others
Madras High Court · (2008) 3 LW 192 : (2008) 6 MLJ 893
Constitution of India, 1950 — Article 14Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 13(4), 15, 15(4)
High Courts06 Mar 2008Dismissed
G.M., T.N. State Transport Corporation Ltd. Vs Udayasuriyan
Madras High Court · (2008) 118 FLR 815 : (2008) 3 LLJ 538 : (2008) 2 LW 140
Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47
High Courts06 Mar 2008Allowed
SCM Creations Vs Assistant Commissioner of Income Tax
Madras High Court · (2008) 218 CTR 126 : (2008) 304 ITR 319
Income Tax Act, 1961 — Section 80IA