Constitution of India, 1950 — Article 79(1)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1999 — Section 33(1), 45, 45(1), 46(1), 47

Read judgment

High Courts19 Feb 2008Allowed

Adhikesavan Vs Kalavathi

Madras High Court · (2008) 3 MLJ 268

Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23

Read judgment

High Courts19 Feb 2008Dismissed

The General Manager, Dept. of Telecom, Bharat Sanchar Nigam Ltd. Vs R. Ganesan

Madras High Court · (2008) 4 CivCC 68 : (2008) 4 RCR(Civil) 662

Telegraph Act, 1885 — Section 7B

Read judgment

High Courts18 Feb 2008Dismissed

Rengathan, Rajangam, Govindarasu and Elayaperumal Vs Santhanapakiammal

Madras High Court · (2008) 4 MLJ 354

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3

Read judgment

High Courts18 Feb 2008Allowed

K. Raghavendran and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2008) 3 MLJ 893

Constitution of India, 1950 — Article 16(4A), 226, 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 22A

Read judgment

High Courts18 Feb 2008Dismissed

The Secretary to Government, Government of Tamil Nadu, Department of School Education and The Director of School Education Vs K.M. Benedict Crizal, The Correspondent, B.M. High School

Madras High Court · (2008) 02 MAD CK 0177

Constitution of India, 1950 — Article 30(1)

Read judgment

High Courts18 Feb 2008Dismissed

K. Rahavan Vs B.T. Padmanaban Nadar, R. Chandran Jeyalal Nadar and A.A. Murugesan

Madras High Court · (2008) 02 MAD CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 177, 19(3)Penal Code, 1860 (IPC) — Section 120, 403, 404

Read judgment

High Courts16 Feb 2008

Muniammal Vs The Superintendent of Police and The Inspector of Police

Madras High Court · (2008) 1 LW(Cri) 573

Criminal Procedure Code, 1973 (CrPC) — Section 174

Read judgment

High Courts16 Feb 2008Dismissed

Rajamanikkam, Subramaniam, Palani and Paramasivam Vs Abdul Rashid (died) represented by his power agent wife Mahathipa Beevi and Others

Madras High Court · (2008) 2 LW 1138 : (2008) 5 MLJ 1083

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

Read judgment

High Courts16 Feb 2008

National Federation of Indian Women Tamil Nadu Council Vs Government of Tamil Nadu and The Regional Officer, Central Board of Film Certification

Madras High Court · (2008) 02 MAD CK 0178

Cinematograph Act, 1952 — Section 16, 2, 7, 7AConstitution of India, 1950 — Article 19(1)

Read judgment

High Courts16 Feb 2008Disposed Off

The Special Officer and Commissioner, Tiruchirapalli Corporation, Tiruchirapalli Vs Hindu Mission Hospital

Madras High Court · (2008) 02 MAD CK 0166

Income Tax Act, 1961 — Section 80GTamil Nadu District Municipalities Act, 1920 — Section 86, 86(e)

Read judgment

High Courts16 Feb 2008Dismissed

JMC Educational Trust Vs Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench and Another

Madras High Court · (2008) 217 CTR 263 : (2008) 10 STR 436 : (2008) 14 VST 307

Finance Act, 1994 — Section 35(F), 65(26), 75A, 77, 78

Read judgment

High Courts16 Feb 2008

Tamil Nadu Tobacco Company Ltd. Vs The Tamil Nadu Tobacco Company Uzhiyargal and Thozhilalargal Sangam (CITU), The Government of Tamil Nadu and The Industrial Tribunal Libra Construction and Finance Limited Vs Inspector of Police and Others

Madras High Court · (2008) 02 MAD CK 0156

Industrial Disputes Act, 1947 — Section 10, 10(2)

Read judgment

High Courts16 Feb 2008Dismissed

The State of Tamil Nadu Vs Basheer Ahamed Khan and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2008) 02 MAD CK 0139

Read judgment

High Courts16 Feb 2008Allowed

Abner Alex Vs State

Madras High Court · (2008) 02 MAD CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 307, 34, 406, 420

Read judgment

High Courts16 Feb 2008

P. Sekar Vs The Registrar, Tamil Nadu Administrative Tribunal, The Director of Animal Husbandry and The Assistant Director, Animal Husbandry Department

Madras High Court · (2008) 3 CTC 23 : (2008) 5 MLJ 646 : (2008) WritLR 902

Constitution of India, 1950 — Article 136, 226

Read judgment

High Courts16 Feb 2008

Bajaj Auto Ltd. and State of Maharashtra Vs TVS Motor Company Ltd. TVS Motor Company Limited Vs Bajaj Auto Limited

Madras High Court · (2008) 1 LLJ 726 : (2008) 36 PTC 417

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 1911 — Section 2(8), 26(1), 51, 53Patents (Amendment) Act, 2002 — Section 48

Read judgment