High Courts16 Feb 2008Allowed
R. Manohari, M. Sasikala and K. Renuka Devi Vs Arumuga Gounder
Madras High Court · (2008) 02 MAD CK 0085
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5, Order 23 Rule 3, 2(11)
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 97 of 116
High Courts16 Feb 2008Dismissed
Kanagaraj Vs The Inspector of Police
Madras High Court · (2008) 02 MAD CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
High Courts16 Feb 2008
Bajaj Auto Ltd. and State of Maharashtra Vs TVS Motor Company Ltd.
Madras High Court · (2008) 02 MAD CK 0063
High Courts16 Feb 2008Dismissed
Neyveli Lignite Corporation Ltd. Vs N.L.C. Indco Serve Thozhilalar Uzhiyear Sangam and Others NLC Workers Progressive Union and NLC Employees Union Vs N.L.C. Indco Serve Thozhilalar Uzhiyear Sangam and Others
Madras High Court · (2008) 118 FLR 731 : (2008) 2 LLJ 897 : (2008) 3 MLJ 1070
Constitution of India, 1950 — Article 12, 14, 16, 16(1)Industrial Disputes Act, 1947 — Section 12, 12(3), 25G, 36A
High Courts15 Feb 2008Allowed
Commissioner of Income Tax Vs Shri A. Chandran
Madras High Court · (2008) 215 CTR 248 : (2008) 306 ITR 274
Finance Act — Section 113, 132, 4Income Tax Act, 1961 — Section 158A, 158BA, 158BB, 158BB(1), 158BC
High Courts15 Feb 2008
Palaniappa Sago Factory Vs Deputy Commercial Tax Officer and Another
Madras High Court · (2009) 24 VST 248
Constitution of India, 1950 — Article 226
High Courts15 Feb 2008Dismissed
Regional Manager, Tamil Nadu Civil Supplies Corporation Ltd. Vs A. Kalyanasundaram and Assistant Commissioner of Labour, Appellate Side, Under the Tamilnadu Shops and Establishment Act
Madras High Court · (2008) 3 LLJ 941 : (2008) 3 MLJ 347 : (2008) WritLR 868
Constitution of India, 1950 — Article 366Tamil Nadu Shops and Establishments Act, 1947 — Section 11(1), 25, 31, 41, 41(1)
High Courts15 Feb 2008Allowed
S. Manivannan Vs Director of School Education and Others
Madras High Court · (2008) 5 MLJ 642 : (2008) WritLR 441
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 20, 9
High Courts15 Feb 2008Dismissed
Union of India (UOI) Vs A. Kannan and The Central Administrative Tribunal
Madras High Court · (2008) 4 MLJ 424
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15Central Civil Services (Pension) Rules, 1972 — Rule 9Central Vigilance Commission Ordinance, 1999 — Section 8
High Courts15 Feb 2008Dismissed
Vijaya Vs Saraswathi and Others
Madras High Court · (2008) 02 MAD CK 0010
High Courts15 Feb 2008Dismissed
Vijaya Vs Saraswathi and 10 others
Madras High Court · (2008) 02 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115, 151Evidence Act, 1872 — Section 137, 138
High Courts15 Feb 2008
M.M.V. Alagappan and M.M.V. Narayanan Vs Karaikudi Co-operative House Building Society Ltd. and B. Azhakusundaram represented by his Power of Attornery Agent B. Govindarajan B. Azhagusundaram Vs C.T. Azhagia Sundaram and Others
Madras High Court · (2008) 02 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1983 — Section 152, 156, 73, 90
High Courts15 Feb 2008
Arulmighu Chokkanathasamy Thirukoil, the Presiding Deity Chokkanathasamy Chokkalingapuram, Aruppukottai Vs Chokkalingapuram Devangar Varthaga Sangam and The State of Tamil Nadu
Madras High Court · (2008) 02 MAD CK 0004
High Courts14 Feb 2008Dismissed
K.K. Mohandas and Others Vs State of Tamil Nadu and Others K.M. Sankaran Vs State of Tamil Nadu T.V. Sarangadharan Vs State of Tamilnadu
Madras High Court · (2008) 4 MLJ 492 : (2008) WritLR 250
Constitution of India, 1950 — Article 226Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 15, 21
High Courts14 Feb 2008
A. Abdul Khadar and The Divisional Manager, New India Assurance Co. Ltd. Vs V. Sathiyavathi and Others
Madras High Court · (2008) 02 MAD CK 0237
Motor Vehicles Act, 1988 — Section 166
High Courts14 Feb 2008Allowed
State by The Inspector of Police Vs Kutty @ Natarajan
Madras High Court · (2008) CriLJ 3395
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 174, 174(3), 313(1)Criminal Rules of Practice and Circular Orders, 1990 — Rule 72Evidence Act, 1872 — Section 114, 27
High Courts14 Feb 2008Dismissed
Kannika Parameshwari Service Station Bharath Petroleum Dealers Vs Bharath Petroleum Corporation, The Territory Manager (Retail) Bharath Petroleum Corporation and M. Ramanujam
Madras High Court · (2008) 3 LW 970
Companies Act, 1956 — Section 617Madras City Tenants Protection Act, 1922 — Section 1(3), 12, 2(4), 3, 9Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts14 Feb 2008Dismissed
K. Srinivasan Vs The Regional Manager (P and IR), Life Insurance Corporation and The Senior Divisional Manager, Life Insurance Corporation
Madras High Court · (2008) 4 MLJ 631
Evidence Act, 1872 — Section 107, 108
High Courts14 Feb 2008
Prakash and Others Vs Deputy Superintendent of Police and Others
Madras High Court · (2008) 2 DMC 450
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294, 34, 406, 498A
High Courts13 Feb 2008Dismissed
Kamsala Vs State
Madras High Court · (2008) 02 MAD CK 0254
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364