COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 94 of 116

High Courts25 Feb 2008Dismissed

Federation of K.K. Nagar Residents' Welfare Associations Vs The State of Tamil Nadu and Chennai Metropolitan Water Supply and Sewerage Board

Madras High Court · (2008) 02 MAD CK 0107

Constitution of India, 1950 — Article 21, 47, 48A, 51A

High Courts25 Feb 2008

Duraisamy Vs The Managing Director, Tamil Nadu State Transport Corporation Limited

Madras High Court · (2008) 02 MAD CK 0102

Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 337

High Courts25 Feb 2008Allowed

The Government of Tamil Nadu Vs K. Mani and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 02 MAD CK 0052

Prevention of Corruption Act, 1988 — Section 7

High Courts25 Feb 2008Allowed

The Secretary to Government of Tamil Nadu, Revenue Department Vs R.K. Sevaraj and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 5 MLJ 782

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39

High Courts25 Feb 2008Allowed

Commissioner of Income Tax Vs M. Chelladurai and Others

Madras High Court · (2008) 218 CTR 61 : (2009) 317 ITR 370 : (2009) 176 TAXMAN 31

Income Tax Act, 1961 — Section 10(10C), 143(1), 143(2), 192, 244AIncome Tax Rules, 1962 — Rule 2B, 2BAInstitutes of Technology Act, 1961 — Section 3

High Courts22 Feb 2008

The Management, HH 256 Nedumpirai Primary Agricultural Co-op. Bank Limited Vs The Presiding Officer, Labour Court and K. Gunabushanam

Madras High Court · (2008) 02 MAD CK 0215

High Courts22 Feb 2008Allowed

Mrs. Meenakshi Sathish Vs Southern Petrochemical Industries Corporation Ltd. (SPIC) and AGTEC Marketing Service

Madras High Court · (2008) 1 LW(Cri) 445

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 45, 63, 72

High Courts22 Feb 2008Dismissed

Dr. R. Venkatapathy, Partner, Dinamalar Tamil Daily Newspaper, 219, Anna Salai, Chennai 600002 Vs Sun TV Network Ltd.

Madras High Court · (2008) 02 MAD CK 0174

High Courts22 Feb 2008Dismissed

T. Ayyappan Pillai Vs The Chief Educational Officer and The Registrar, Tamil Nadu Administrative Tribunal, High Court

Madras High Court · (2008) 02 MAD CK 0149

High Courts22 Feb 2008Dismissed

K. Padmanathan Vs M. Somasundaram

Madras High Court · (2008) 02 MAD CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 317(4)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts22 Feb 2008Dismissed

P. Samiappa Gounder Vs The Regional Transport Authority and The State Transport Appellate Tribunal

Madras High Court · (2008) 2 LW 165 : (2008) 4 MLJ 1213

High Courts22 Feb 2008

Rengammal, Anbuselvi, Maheswari and Devakumari Vs V. Paneerselvam and The New India Assurance Co. Ltd.

Madras High Court · (2008) 02 MAD CK 0059

Motor Vehicles Act, 1988 — Section 166, 168

High Courts22 Feb 2008Dismissed

G. Selvamoorthy Vs B. Gajaraj, G. Ashok Kumar, Heerachand Jain and Gunavathi Jain

Madras High Court · (2008) 02 MAD CK 0057

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

High Courts21 Feb 2008

P. Baggiam, P. Anandakannan, P. Senthilkumar and P. Srinivasan Vs V. Viswanathan and The Oriental Insurance Company Limited The Oriental Insurance Company Limited Vs P. Baggiam and Others

Madras High Court · (2008) 02 MAD CK 0229

Motor Vehicles Act, 1988 — Section 166

High Courts21 Feb 2008

M.S. Gnanasoundari Vs Indian Bank and The Debts Recovery Tribunal - II

Madras High Court · (2008) 4 BC 64 : (2008) 3 MLJ 886

Constitution of India, 1950 — Article 136Legal Services Authorities Act, 1987 — Section 21(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

High Courts21 Feb 2008Dismissed

S. Rajapandi Vs The Superintendent of Police and The Deputy Inspector General of Police, Vellore Range

Madras High Court · (2008) 02 MAD CK 0130

Penal Code, 1860 (IPC) — Section 294, 323, 506

High Courts21 Feb 2008Allowed

K. Vasantha Vs M. Velusamy and Others

Madras High Court · (2008) 02 MAD CK 0126

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4)

High Courts21 Feb 2008Allowed

Shanmugam and Kamaleeswari Vs State

Madras High Court · (2008) 02 MAD CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120(B), 201, 201(2), 302

High Courts21 Feb 2008

A. Palaniappan Vs The Collector, The Revenue Divisional Officer, The Hereditrary Trustee and The Commissioner, HR and CE Board

Madras High Court · (2008) 3 LW 61 : (2008) 2 MLJ 1225

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 482Penal Code, 1860 (IPC) — Section 147, 148, 153(A), 188, 353

High Courts21 Feb 2008

Indian Overseas Bank Vs G.S. Rajshekaran

Madras High Court · (2008) 4 MLJ 1012

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 34