COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 92 of 116

High Courts28 Feb 2008Dismissed

The State of Tamil Nadu Vs Dr. P. Sudhakar, The Secretary, Tamil Nadu Public Service Commission and The Registrar, Tamil Nadu Administrative Tribunal Dr. P. Sudhakar Vs The Secretary, Tamil Nadu Public Service Commission, The Secretary to Government, Health and Family Welfare Department and The Director of Public Health and Preventive Medicine

Madras High Court · (2008) 02 MAD CK 0148

High Courts28 Feb 2008Dismissed

National Insurance Company Ltd. Vs Mariyammal and The Management, Nadumalai Estate

Madras High Court · (2008) 02 MAD CK 0098

Workmens Compensation Act, 1923 — Section 10, 3, 30

High Courts28 Feb 2008Allowed

Y. Mohamed Ali Vs The State of Tamil Nadu and The Union of India (UOI)

Madras High Court · (2008) 02 MAD CK 0093

High Courts28 Feb 2008Dismissed

Mrs. Surekha Vs The Commissioner and Secretary to the Government, Department of Revenue, The Inspector General of Registration and The District Registrar, Registrar of Assurances

Madras High Court · (2008) 2 LW 1120 : (2008) 4 MLJ 837

Constitution of India, 1950 — Article 14, 226Stamp Act, 1899 — Section 33A, 40, 40(1), 47A, 56

High Courts28 Feb 2008

N. Kumudhanathan Vs R. Shobana and United India Insurance Company Limited

Madras High Court · (2008) 02 MAD CK 0036

Motor Vehicles Act, 1988 — Section 166

High Courts28 Feb 2008Allowed

K.R. Somasekara Vs The Director of Elementary Education, The District Elementary Educational Officer and The Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 02 MAD CK 0027

High Courts28 Feb 2008

Sujatha Balaraman Vs T. Dileeban

Madras High Court · (2008) 02 MAD CK 0007

High Courts27 Feb 2008Allowed

J.M. Arumugham Vs State and Others

Madras High Court · (2008) 1 LW(Cri) 568

Criminal Procedure Code, 1973 (CrPC) — Section 161, 363(5), 363(6)Criminal Rules of Practice and Circular Orders, 1990 — Rule 339Madras High Court Appellate Side Rules, 1965 — Order 12 Rule 3

High Courts27 Feb 2008Dismissed

Salem Mohammedpura Parimala Sunnath Jammath Masjid Committee Vs P.A. Kareem and 25 others

Madras High Court · (2008) 02 MAD CK 0193

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 9Waqf Act, 1995 — Section 3(r), 33, 35, 36, 37

High Courts27 Feb 2008Dismissed

Vishnu Dutt Sharma Vs Manju Sharma

Madras High Court · (2008) 02 MAD CK 0189

Hindu Marriage Act, 1955 — Section 13, 13B

High Courts27 Feb 2008Allowed

Sarojini and Vijayalakshmi Vs Mohandoss, Muthupandi Thevar and Katthanathevar

Madras High Court · (2008) 2 RCR(Civil) 656

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63

High Courts27 Feb 2008Dismissed

M. Palani Vs Meenakshi

Madras High Court · AIR 2008 Mad 162

Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 19, 2

High Courts27 Feb 2008Dismissed

A. Palani Vs Bank of India

Madras High Court · (2008) 02 MAD CK 0168

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 2 Rule 2, 11

High Courts27 Feb 2008Dismissed

S. Gopal and S. Baskar Vs T.V. Paramasivam

Madras High Court · (2008) 2 CTC 400 : (2008) 5 MLJ 29

Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(1), 10(3), 25

High Courts27 Feb 2008Dismissed

P. Selvaraj Vs Jayarani and Others

Madras High Court · (2008) 02 MAD CK 0129

Penal Code, 1860 (IPC) — Section 328, 342, 363, 366

High Courts27 Feb 2008Dismissed

K. Soundararaj Vs K. Dhanalakshmi

Madras High Court · (2008) 02 MAD CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 146Penal Code, 1860 (IPC) — Section 420

High Courts27 Feb 2008

The Chairman, Teachers' Recruitment Board Vs R. Mahalakshmi and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 02 MAD CK 0049

High Courts27 Feb 2008Allowed

The Commissioner for Revenue Administration, The District Collector and The Revenue Divisional Officer Vs K. Bharathan

Madras High Court · (2008) 02 MAD CK 0015

Tamil Nadu State and Subordinate Services Rules, 1961 — Rule 49, 49A

High Courts27 Feb 2008Dismissed

The Divisional Manager, New India Assurance Co Ltd., Rekha Towers, Kamarajar Salai, Madurai - 625009 Vs Mulji Virji Thakkar, Smt. Radha Ben Mulji Thakker and Nayan Mulji Thakker

Madras High Court · (2008) 02 MAD CK 0008

Constitution of India, 1950 — Article 12, 47

High Courts27 Feb 2008Dismissed

The President, Thanjavur Diocese Society, Joseph Lionel and Munsif Vs Nirmala Nagar, Thanjavur by its Representatives Subramanian and Others

Madras High Court · (2008) 02 MAD CK 0002

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 58Tamil Nadu Town and Country Planning Act, 1971 — Section 3(13)(a)