COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 89 of 116

High Courts06 Mar 2008Dismissed

Consumer Right Protection Council Vs The Secretary, Ministry of Information and Broadcasting, Shastri Bhavan, New Delhi-110001 and Others

Madras High Court · (2008) 03 MAD CK 0007

Constitution of India, 1950 — Article 14, 142, 21, 226, 32Telecom Regulatory Authority of India Act, 1997 — Section 11, 11(b)(ii)(iii), 11a(ii), 36Telegraph Act, 1885 — Section 4

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High Courts06 Mar 2008

The Kuzhithurai Municipality Vs The Secretary of Kanyakumari Diocese (CSI), Nagercoil

Madras High Court · (2008) 03 MAD CK 0005

Limitation Act, 1963 — Section 14Suits Valuation Act, 1887 — Section 11Tamil Nadu District Municipalities Act, 1920 — Section 23, 23A, 24, 25, 26

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High Courts05 Mar 2008Allowed

Beekey Enterprises Vs Quarantine Officer (SR) Chennai The State of Tamil Nadu, Animal Quarantine and Certification Services, The Secretary, Ministry of Agriculture and The Deputy Commissioner of Customs, Gr. I Seaport-Import

Madras High Court · (2008) 127 ECC 137 : (2008) 153 ECR 137 : (2008) 228 ELT 182

Live-Stock Importation Act, 1898 — Section 3(1), 3A

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High Courts05 Mar 2008

The Management of Tamil Nadu Newsprint and Paper Mills Vs The Workmen of Tamil Nadu Newsprint and Paper Mills and The Principal Labour Court The Workmen of Tamil Nadu Newsprint and Paper Mills Vs The Principal Labour Court and The Management of Tamil Nadu Newsprint and Paper Mills

Madras High Court · (2008) 119 FLR 380 : (2008) 2 LLJ 906 : (2008) 3 MLJ 1080

Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 11ATamil Nadu Industrial Employment (Standing Orders) Rules, 1947 — Rule 16

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High Courts05 Mar 2008Dismissed

Gunasekar and 3 others Vs Special Tahsildar, Adi Dravidar Welfare, Tirunelveli

Madras High Court · (2008) 03 MAD CK 0189

Civil Procedure Code, 1908 (CPC) — Section 2(14)Court Fees Act, 1870 — Section 8Land Acquisition Act, 1894 — Section 15, 18, 4, 5, 6

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High Courts05 Mar 2008

A.R. Abdul Latheef Vs A.R. Mohammed Iliyas, Fathima Bibi, Mumtaz Begum and Karur Vysya Bank

Madras High Court · (2008) 03 MAD CK 0177

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High Courts05 Mar 2008Allowed

E. Balu and Others Vs The Special Tahsildar, (Land Acquisition), Salem Neighbourhood Scheme and The State of Tamil Nadu

Madras High Court · (2008) 03 MAD CK 0174

Land Acquisition Act, 1894 — Section 11, 11(A), 4(1), 5(A), 5A(1)Tamil Nadu Land Acquisition Rules — Rule 3, 4

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High Courts05 Mar 2008Allowed

Thiyagavalli Panchayathai Serntha Nochikkadu Grama Vivasayigal Pathukappu Mattrum Makkal Pothunala Sangam Vs The Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai -2, The Inspector General of Registration, Santhome High Road, Santhome, Chennai - 28, The Joint-II Sub Registrar, Thiruppadiripuliyur, Cuddalore -2 and The District Registrar, District Registrar's Office, Cuddalore District

Madras High Court · (2008) 03 MAD CK 0162

Constitution of India, 1950 — Article 300AElectricity (Supply) Act, 1948 — Section 29(2)

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High Courts05 Mar 2008Dismissed

P. Ramasamy Vs The Government of Tamil Nadu

Madras High Court · (2008) 03 MAD CK 0113

Evidence Act, 1872 — Section 32(5)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49A

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High Courts05 Mar 2008Allowed

P. Venkatesan Vs The State of Tamilnadu and Others

Madras High Court · (2009) 3 LW 130 : (2008) 4 MLJ 211

Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 3, 4, 4(3), 7, 7(1)

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High Courts05 Mar 2008

N. Palaniappan Vs The State of Tamilnadu

Madras High Court · (2008) 3 MLJ 1382

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High Courts05 Mar 2008

Jayaprakash Vs Manikandan rep. by guardian and mother Pappathi and National Insurance Company

Madras High Court · (2008) 03 MAD CK 0079

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High Courts05 Mar 2008Dismissed

Nazir Hussain and Kuttu @ Javed Vs State represeted by Inspector of Police

Madras High Court · (2008) 03 MAD CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 380

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High Courts05 Mar 2008Allowed

Md. Abbas Mohideen Vs Government of India and Others

Madras High Court · (2008) 2 LLJ 587

Coast Guard (Discipline) Rules, 1983 — Rule 26, 63, 64, 65Coast Guard Act, 1978 — Section 119, 16, 42, 51, 51(1)Constitution of India, 1950 — Article 226, 311(2)

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High Courts05 Mar 2008