COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 93 of 116

High Courts26 Feb 2008Dismissed

Murray and Co. Vs Appellate Authority under Central Act 40 of 1971 Public Premises (Eviction of Unauthorised Occupants) Act V. Addl. Judge and Life Insurance Corporation of India

Madras High Court · (2008) 4 MLJ 639

Constitution of India, 1950 — Article 12, 162, 21, 309Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 4, 4(1), 4(2)Transfer of Property Act, 1882 — Section 106

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High Courts26 Feb 2008Allowed

Kannan Vs State

Madras High Court · (2008) 02 MAD CK 0223

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 294(B), 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts26 Feb 2008Allowed

S. Muthuramu Vs State of Tamil Nadu

Madras High Court · (2008) 3 MLJ 766

Stamp Act, 1899 — Section 47A(1), 5Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1)

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High Courts26 Feb 2008Allowed

Rajan, Sekar, Mohan and Rajan Vs State

Madras High Court · (2008) CriLJ 3693

Arms Act, 1959 — Section 25(1A), 27(2), 27(3), 28, 3Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts26 Feb 2008Dismissed

M. Sudhakar Vs Sarala Krishnan and Vimala Bahulayan

Madras High Court · (2008) 02 MAD CK 0205

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts26 Feb 2008

Sri Lalgudi G. Jayaraman, No. 29, Ramajunam Street, T. Nagar, Chennai 600 017, Mrs. Sujatha Vijayaraghavan, No. 20 Murrays Gate Road, Alwarpet, Chennai 600 018 and Mrs. Radha Pushpanjali, 8A Lambeth Avenue, Off Bawa Road, Chennai 600 018 Vs Cleveland Cultural Alliance and Mr. A. Lakahmanan

Madras High Court · (2008) 02 MAD CK 0188

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 10, 13Copyright Act, 1957 — Section 17, 17(c), 2(c), 2(d), 2(f)

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High Courts26 Feb 2008Allowed

Ravi Vs State

Madras High Court · (2008) 02 MAD CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 294, 307, 324, 392, 397

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High Courts26 Feb 2008Dismissed

Suguna and K. Devi Vs Vinod G. Nehemiah and Others Suguna Vs Vinod, Padma and Jeen

Madras High Court · (2008) 2 CTC 433 : (2008) 2 CTLJ 223 : (2008) 3 LW 660 : (2008) 5 MLJ 167 : (2009) 5 RCR(Civil) 16

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Contract Act, 1872 — Section 16, 16(2), 16(3)Evidence Act, 1872 — Section 111

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High Courts26 Feb 2008Dismissed

K. Ganesan Vs Chairman and Managing Director, Nuclear Power Corporation of Indian Limited and SO/H and Inquiring Authority, NPCIL

Madras High Court · (2008) 4 MLJ 438

Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts26 Feb 2008

The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division-I) Limited Vs M. Senthilmurugan

Madras High Court · (2008) 02 MAD CK 0146

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High Courts26 Feb 2008Dismissed

S.R. Jeyaraman and J. Nagarathinam Vs G. Jothirlingam and Others, all are represented by their General Power of Attorney J. Revathy

Madras High Court · (2008) 4 MLJ 86

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40

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High Courts26 Feb 2008Dismissed

Commissioner of Income Tax Vs Shri Swasan Chemicals (M) Pvt. Ltd.

Madras High Court · (2008) 217 CTR 542 : (2008) 300 ITR 115 : (2008) 14 VST 486

Income Tax Act, 1961 — Section 80IA, 80IB

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High Courts26 Feb 2008Allowed

Naseema Begum Vs Mohamed Akbar Badsha

Madras High Court · (2008) 02 MAD CK 0034

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

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High Courts26 Feb 2008Dismissed

Shanmugam Vs State

Madras High Court · (2008) 02 MAD CK 0033

Copyright Act, 1957 — Section 51, 52(A), 65, 68(A)Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 537Penal Code, 1860 (IPC) — Section 224, 302, 511

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High Courts26 Feb 2008Allowed

M. Nagu and Others Vs The District Collector and The Special Tahsildar (ADW)

Madras High Court · (2008) 2 CTC 468 : (2008) 4 MLJ 609 : (2008) WritLR 701

Land Acquisition Act, 1894 — Section 5ATamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2), 4(3), 5Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)

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High Courts26 Feb 2008Dismissed

The State of Tamil Nadu Vs K. Ramaraj and Others

Madras High Court · (2008) 02 MAD CK 0022

Constitution of India, 1950 — Article 309

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High Courts25 Feb 2008Allowed

Ramesh Vs The State of Tamil Nadu

Madras High Court · (2008) 02 MAD CK 0211

Arms Act, 1959 — Section 25(1B), 3, 3(1), 39(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 341

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High Courts25 Feb 2008Dismissed

Tamil Nadu State Retired Transport Employees Association Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 2 LLJ 623

Industrial Disputes Act, 1947 — Section 2Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 16

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High Courts25 Feb 2008Dismissed

S.M. Syed Iqbal Vs The Registrar, University of Madras and The Secretary to Government, Higher Education Department, Government of Tamil Nadu

Madras High Court · (2008) 4 MLJ 518

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High Courts25 Feb 2008Dismissed

V. Shanmugam Vs Union Bank of India, Nungambakkam Branch

Madras High Court · (2010) 7 RCR(Civil) 1801

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 17A

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