High Courts04 Mar 2008Dismissed
Anbu @ Anbarasu Vs State
Madras High Court · (2008) 1 LW(Cri) 398
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 332, 336, 366
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 90 of 116
High Courts04 Mar 2008Dismissed
Ashok Kumar Vs K. Sabarinathan, Jeyalakshmi and Repatriates Co-op. Finance and Development Bank Ltd.
Madras High Court · (2008) 2 CTC 483 : (2008) 2 LW 185 : (2008) 4 MLJ 762
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts04 Mar 2008Dismissed
The Commissioner of Income Tax Vs Chennai Properties and Investments Ltd.
Madras High Court · (2008) 303 ITR 33
High Courts04 Mar 2008
The Tamil Nadu Electricity Board Vs Tamil Nadu Electricity Employees Congress and Others Tamil Nadu Electricity Employees Congress Vs The Tamil Nadu Electricity Board and Executive Staff Union and Tamil Nadu Electricity Workers Federation
Madras High Court · (2008) 03 MAD CK 0086
Industrial Disputes Act, 1947 — Section 12(3)
High Courts04 Mar 2008Allowed
P. Maragathamani and K. Thangavelu Vs The Revenue Divisional Officer and General Manager (In-charge), Bharat Heavy Electricals Limited
Madras High Court · (2008) 4 MLJ 729 : (2008) WritLR 529
Constitution of India, 1950 — Article 136, 14, 226
High Courts04 Mar 2008
The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division-I) Limited Vs S. Bernathu Mary and Others
Madras High Court · (2008) 03 MAD CK 0061
Motor Vehicles Act, 1988 — Section 166
High Courts04 Mar 2008
Nachammal, Valliammal, Palanisamy and Gomathi Vs Sadasivam, C. Balasubramaniam and National Insurance Company Limited
Madras High Court · (2008) 4 MLJ 1130
High Courts03 Mar 2008
K. Rengasamy and Another Vs Revathi and Others
Madras High Court · (2009) ACJ 2463 : (2008) 2 LW 603
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts03 Mar 2008Dismissed
Better Label Manufacturing Co. Ltd. Vs Commissioner of Customs
Madras High Court · (2008) 228 ELT 331
Finance Act, 1998 — Section 87, 88, 92, 95Income Tax Act, 1961 — Section 246, 260A, 264
High Courts03 Mar 2008Dismissed
Kasimuthu @ Kasi Vs State by Asst. Commissioner of Police
Madras High Court · (2008) 03 MAD CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 304, 304B, 498A
High Courts03 Mar 2008
Sarbi Petroleum and Chemicals Pvt. Ltd. and Rajiv Bhatnagar, Director, Sarbi Petroleum and Chemicals Pvt. Ltd. Vs Caltex Lubricants India Ltd.
Madras High Court · (2008) 03 MAD CK 0106
Penal Code, 1860 (IPC) — Section 403, 406, 417, 418, 420
High Courts03 Mar 2008
P. Sivakumar Vs P. Viswanathan, V. Kavitha and V. Ragupathy (Minors are rep. by their Father P. Viswanathan)
Madras High Court · (2008) 03 MAD CK 0096
Limitation Act, 1963 — Section 5
High Courts03 Mar 2008
Lahari recording Company Limited Vs Music Master Audio Video Manufacturing Co. (P) Ltd. and Others
Madras High Court · (2008) 3 CTC 385 : (2008) 2 LW 580 : (2008) 37 PTC 121 : (2009) 5 RCR(Civil) 37 : (2009) 5 RCR(Criminal) 112
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3Copyright Act, 1957 — Section 13, 14, 2, 2(1), 2(2)
High Courts03 Mar 2008Dismissed
State Vs Raja alias Jacob and Another
Madras High Court · (2008) CriLJ 2728
Criminal Procedure Code, 1973 (CrPC) — Section 174, 235(1), 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 341
High Courts03 Mar 2008Dismissed
P.S. Devaraj Vs The Managing Director, Metropolitan Transport Corporation Ltd. The Managing Director, Metropolitan Transport Corporation Ltd. Vs P.S. Devaraj
Madras High Court · (2009) ACJ 843 : (2008) 2 CTC 487 : (2008) 5 MLJ 189
Motor Vehicles Act, 1988 — Section 166
High Courts03 Mar 2008Dismissed
The Commissioner of Income Tax Vs Western Agencies Madras (P) Ltd.
Madras High Court · (2008) 305 ITR 301
Income Tax Act, 1961 — Section 144, 147, 159(6), 189, 189(3)
High Courts03 Mar 2008
Saleem @ Abdul Saleem @ Thangalagu, Kudhoos @ Abdul Kudhoos and Abdul Khadder @ Raja @ Haja @ Abuka Vs State State Vs Abdulkadhar @ Raja @ Hhaja @ Abukka and Others
Madras High Court · (2008) 03 MAD CK 0076
Arms Act, 1959 — Section 25(1), 3Constitution of India, 1950 — Article 258(1)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 174(8), 313
High Courts03 Mar 2008Dismissed
Alagesan and Others Vs State
Madras High Court · (2008) CriLJ 3300 : (2009) 1 RCR(Criminal) 125
Criminal Procedure Code, 1973 (CrPC) — Section 107, 172, 172(3), 207, 91
High Courts03 Mar 2008Allowed
Yeshpal Vs Vijayakumar
Madras High Court · (2008) 2 LW(Cri) 834
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Mar 2008Dismissed
M/s. Sarbn Petroleum and Chemicals Pvt. Ltd., 9, Moonstone Apartments, 65/E, Linking Road, Santacruz (W), Mumbai 400 054 and Rajiv Bhatnagar, Director, M/s. Sarbi Petroleum and Chemicals Pvt. Ltd., 9, Moonstone Apartments, 65/E, Linking Road, Santacruz (W), Mumbai 400 054 Vs M/s. Caltex Lubricants India Ltd., Gold Crest, 54-55, North Usman Road, T. Nagar, Chennai 600 017
Madras High Court · (2008) 03 MAD CK 0011