COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 95 of 116

High Courts20 Feb 2008Allowed

Madras Security Printers and Rosemerta Technologies Pvt. Ltd. Vs State of Tamil Nadu, The State Transport Authority and The Deputy Transport Commissioner

Madras High Court · (2008) 2 CTC 24 : (2008) 220 CTR 350 : (2008) 2 LW 92 : (2008) 4 MLJ 601

Tamil Nadu Transparency in Tenders Act, 1998 — Section 18(2), 8Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 17, 18, 18(5)

High Courts20 Feb 2008Dismissed

Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs A.T. Narendiran and Others

Madras High Court · (2010) ACJ 77

Income Tax Act, 1961 — Section 68(2)Legal Services Authorities Act, 1987 — Section 20(1), 21Motor Vehicles Act, 1988 — Section 163A

High Courts20 Feb 2008Dismissed

M. Govindaraj Vs Dr. V. Nallasivan

Madras High Court · (2008) 3 CivCC 425 : (2008) 4 RCR(Civil) 759

High Courts20 Feb 2008

The Deputy Commissioner, H.R. and C.E., Admn Department, Chennai - 34, The Commissioner, H.R. and C.E., Admn. Department, Chennai -34 Vs V.P. Prithviraj

Madras High Court · (2008) 02 MAD CK 0182

High Courts20 Feb 2008

Arulmigu Kolavizhi Amman Temple Vs R. Shamugham (died) and 48 others

Madras High Court · (2008) 02 MAD CK 0180

Limitation Act, 1963 — Section 10Specific Relief Act, 1963 — Section 34

High Courts20 Feb 2008Dismissed

Dr. M. Ponnuswamy, Professor, Department of Tamil Language, University of Madras Vs University of Madras

Madras High Court · (2008) 2 CTC 211 : (2008) 4 MLJ 538

High Courts20 Feb 2008Dismissed

Gem Granites Vs The Secretary to Government Industries Department, The Director of Geology and Mining Industries Department and The District Collector

Madras High Court · (2008) 4 MLJ 157

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 39, 8A, 8A(1), 8A(3), 8A(4)

High Courts20 Feb 2008Dismissed

Sri Kalaivani Spinners (P) Limited Vs The Customs, Excise and Service Tax Appellate Tribunal and The Commissioner of Central Excise

Madras High Court · (2008) 127 ECC 219 : (2008) 153 ECR 219 : (2008) 227 ELT 515

Central Excise Rules, 1944 — Rule 52A, 57AC(2), 57AE(1)Central Excises and Salt Act, 1944 — Section 3, 3(A)

High Courts20 Feb 2008Dismissed

Sivakalai Muthu Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 4 MLJ 495

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 136Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49

High Courts20 Feb 2008Dismissed

P. Kannan, R. Palanisamy and P. Rajeswari Vs The Authorised Officer, Tamil Nadu Mercantile Bank

Madras High Court · (2008) 02 MAD CK 0055

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17(1)

High Courts20 Feb 2008Allowed

The Commissioner, H.R. and C.E. (A) Department Vs G. Venkatachalapathy (Died) and Others

Madras High Court · (2008) 2 LW 928 : (2008) 3 MLJ 775

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6, 6(18), 6(20), 63, 68

High Courts20 Feb 2008

The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division-I) Limited Vs Mala, Rajasundar and Raja Ravinder

Madras High Court · (2008) 02 MAD CK 0039

High Courts20 Feb 2008

P. Jebac Angel Martin and etc. Vs State

Madras High Court · (2008) CriLJ 3147

Criminal Procedure Code, 1973 (CrPC) — Section 313, 468Penal Code, 1860 (IPC) — Section 109, 34, 406, 407, 408

High Courts20 Feb 2008Dismissed

Tamil Nadu Industrial Development Corporation Ltd. Vs Board for Industrial and Financial Reconstruction and Others (No. 1)

Madras High Court · (2008) 145 CompCas 9

Companies Act, 1956 — Section 255Constitution of India, 1950 — Article 226, 31CSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17(3), 18, 18(2), 18(4)

High Courts20 Feb 2008

M. Chinnasubramanian Vs The Sub Inspector of Police, Crime Branch, Trichirapalli, Srirangam District, Crime No. 26/95

Madras High Court · (2008) 1 LW(Cri) 527

High Courts20 Feb 2008Allowed

Ravi Srinivasa Vs TVS Finance and Services Ltd. (formerly known as Haritha Finance Ltd)

Madras High Court · (2008) 02 MAD CK 0012

High Courts20 Feb 2008Allowed

National Insurance Company Ltd. Vs Paulraj rep. by his father and Natural Guardian R1 Paulraj and Subbaiah (R2 set ex-parte in lower Court)

Madras High Court · (2008) 02 MAD CK 0001

Motor Vehicles Act, 1988 — Section 147, 2

High Courts19 Feb 2008Dismissed

Kannappa Mudaliar Vs Government of Tamil Nadu and Others

Madras High Court · (2008) 02 MAD CK 0244

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)

High Courts19 Feb 2008

Tamil Nadu State Transport Corporation (Division I) Ltd. Vs Ram Mohan and Others

Madras High Court · (2008) 4 MLJ 69

Motor Vehicles Act, 1988 — Section 166

High Courts19 Feb 2008Dismissed

Managing Director, Tamil Nadu State Transport Corporation, (Coimbatore Division) Ltd., formerly known as Cheran Transport Corporation Vs C. Amsaveni and Others

Madras High Court · (2008) 02 MAD CK 0235

Motor Vehicles Act, 1988 — Section 166