High Courts01 Mar 2008Allowed
Durai @ Durai Murugan, Ignesh @ Chellakutty, Stalin and Doss Vs State
Madras High Court · (2008) 03 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 91 of 116
High Courts01 Mar 2008Allowed
Palaniammal, Rukmaniammal and Valliammal Vs The District Collector and The Special Tahsildar (Land Acquisition), Adi Dravidar Welfare
Madras High Court · (2008) 4 MLJ 451 : (2008) WritLR 740
Harijan Welfare Scheme Act, 1978 — Section 4(1), 4(2)Harijan Welfare Scheme Rules — Rule 3, 3(1)
High Courts29 Feb 2008Dismissed
V. Lakshmi Vs State of Tamil Nadu, Tamil Nadu Housing Board and Amavasai
Madras High Court · (2008) 02 MAD CK 0209
Tamil Nadu State Housing Board Act, 1961 — Section 86Tamil Nadu State Housing Board Service Regulations, 1969 — Regulation 6(1), 6(2)
High Courts29 Feb 2008Dismissed
Tamil Nadu Electricty Board Vs M/s. Anand Traders Pvt. Ltd.
Madras High Court · (2008) 02 MAD CK 0187
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts29 Feb 2008Dismissed
State by Inspector of Police Vs Sakilan and Others
Madras High Court · (2008) 02 MAD CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324
High Courts29 Feb 2008Allowed
Valli, Sengottaiyan, Neelambal and Periyathayee (Minors 2 and 3 are rep. by Guardian Next Friend Mother) Vs Sidhan and Others
Madras High Court · (2008) 02 MAD CK 0160
Workmens Compensation Act, 1923 — Section 2(1), 3, 4
High Courts29 Feb 2008Allowed
New Kenilworth Hotel Pvt. Ltd. Vs State of Tamil Nadu and Others
Madras High Court · (2008) 4 MLJ 657
Development and Regulation Act, 1952 — Section 8A
High Courts29 Feb 2008Allowed
Workmen of Jothi Engineering Works Vs The State of Tamil Nadu
Madras High Court · (2008) 02 MAD CK 0037
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2
High Courts29 Feb 2008Allowed
Wipro Limited, Thiru Vi Ka Industrial Estate and Wipro Chandrika Limited Vs Oushadha Chandrika Ayurvedic India (P) Limited, Oushadha Chandrika Research Centre and Narayana Stores
Madras High Court · AIR 2008 Mad 165 : (2008) 3 CTC 724 : (2008) 2 LW 430 : (2008) 3 MLJ 1 : (2008) 37 PTC 269 : (2008) 4 RCR(Civil) 669 : (2009) 5 RCR(Criminal) 89
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 120, 20Copyright Act, 1957 — Section 62, 62(1), 62(2)Trade Marks Act, 1999 — Section 134, 134(1), 134(2)
High Courts29 Feb 2008Dismissed
Tata Iron and Steel Co. Ltd. Vs Omega Cables Ltd.
Madras High Court · (2008) 142 CompCas 468 : (2008) 2 CompLJ 209
High Courts29 Feb 2008Allowed
D. Nagarajan and Co. Vs The Chief Regional Manager and duly Constituted Attorney Hindustan Petroleum Corporation Ltd.
Madras High Court · (2008) 02 MAD CK 0021
Constitution of India, 1950 — Article 14, 19(1), 226Defence of India Act, 1971 — Section 10(2), 20, 29Essential Commodities Act, 1955 — Section 2, 3
High Courts28 Feb 2008
Rani and Others (Rep. by their mother and natural guardian Rani) Vs The Managing Director, Tamil Nadu State Transport Corporation Ltd.
Madras High Court · (2008) 02 MAD CK 0212
Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304(A), 337
High Courts28 Feb 2008Dismissed
Manikandan and Others Vs The Chairman, Tamil Nadu Uniformed Services Recruitment Board V. Muthukumar and Others Vs The Director General of Police K. Anandakumar Vs State of Tamil Nadu S. Ramesh Vs The Superintendent of Police, Perambalur District and The Superintendent of Police, Thiruvallur District
Madras High Court · (2008) 2 LW 106 : (2008) 2 MLJ 1203 : (2009) 3 SLJ 259
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16, 17, 18Constitution of India, 1950 — Article 14, 16, 20(2), 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 232, 235, 239
High Courts28 Feb 2008Allowed
S. Babu Vs M/s. J.K. Industries Ltd.
Madras High Court · (2008) 02 MAD CK 0194
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AEvidence Act, 1872 — Section 34
High Courts28 Feb 2008
A. Savariar Vs The Secretary, Tamil Nadu Public Service Commission, Chennai 600002 and The Chairman, Tamil Nadu Public Service Commission, Chennai 600002
Madras High Court · (2008) 02 MAD CK 0192
High Courts28 Feb 2008Allowed
All India Anna Dravida Munnetra Kazhagam Vs M.P. Chinnadurai and 3 others
Madras High Court · (2008) 02 MAD CK 0181
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 7 Rule 11, 9Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 14, 15
High Courts28 Feb 2008Dismissed
Mr. G. Baskaran Vs S. Mohammed Ali Jinnah and I. Mohammed Rajapdheen
Madras High Court · (2008) 02 MAD CK 0179
High Courts28 Feb 2008Allowed
Rengashamy Sasiharan Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2008) 02 MAD CK 0161
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3
High Courts28 Feb 2008Dismissed
P. Retnaswamy Vs A. Raja and Venkatasubramaniam
Madras High Court · (2008) 3 CTC 1 : (2009) 1 LW 368 : (2008) 3 MLJ 638
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 16 Rule 1, Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 4Evidence Act, 1872 — Section 1, 101, 103, 118, 3Specific Relief Act, 1963 — Section 16, 19, 20