High Courts13 Feb 2008
Metropolitan Transport Corporation (Division II) Limited Vs Parveen Banu
Madras High Court · (2008) 02 MAD CK 0247
Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 98 of 116
High Courts13 Feb 2008Allowed
J.M. Reddy Cars Vs P.B. Mythili
Madras High Court · (2008) 02 MAD CK 0227
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 7(1), 7(2)
High Courts13 Feb 2008
The Managing Director, Karnataka Road Transport Corporation Limited Vs G. Poongodi and Others
Madras High Court · (2008) 02 MAD CK 0198
High Courts13 Feb 2008
Jagannathan Vs State
Madras High Court · (2008) 02 MAD CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 394, 397
High Courts13 Feb 2008Allowed
Mil Merin Gas Agencies Vs TVS Finance and Services Ltd. Formerly known as Harita Finance Ltd. and Mr. R. Muralikrishnan
Madras High Court · (2008) 2 ARBLR 578 : (2008) 3 LW 599 : (2008) 4 MLJ 316
Arbitration and Conciliation Act, 1996 — Section 36, 9
High Courts13 Feb 2008Dismissed
Tamil Nadu Mercantile Bank Limited Vs Mrs. G. Vijayalakshmi
Madras High Court · (2008) 2 LW 1103 : (2008) 4 MLJ 6
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16Debts Recovery Tribunal Act, 1993 — Section 19(21), 20, 20(3), 22(2), 24Limitation Act, 1963 — Article 123
High Courts13 Feb 2008
The Managing Director, Annai Sathya Transport Corporation Limited Vs Lakshmi Ammal @ Laksumana, R. Venu and K.M. Venkatesappa
Madras High Court · (2008) 02 MAD CK 0051
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 151
High Courts13 Feb 2008
A. Alima Vs A. Charles Vincent Paul
Madras High Court · (2009) 1 ALT(Cri) 363 : (2008) CriLJ 3443
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Feb 2008Dismissed
N. Jagadeesan Vs K. Selvam, M. Srinivasan and S. Sivanesan
Madras High Court · (2008) 02 MAD CK 0256
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 10(4), 19, 2(8)Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20, 8(1)
High Courts12 Feb 2008Dismissed
The Oriental Insurance Company Ltd. Vs Nagaraj, Balamurugan, Maniammal [Minors rep. by father and guardian Nagaraj] and The Management, Bombay Burmah Trading Corporation Ltd.
Madras High Court · (2006) ACJ 2587 : (2008) 2 CTC 407 : (2008) 117 FLR 745 : (2008) 3 LLJ 61 : (2008) 2 LW 189 : (2008) 4 MLJ 58
Workmens Compensation Act, 1923 — Section 10, 3, 3(1), 30
High Courts12 Feb 2008
G. Chala Vs The Director of Primary School Education, The District Elementary Educational Officer and The Additional Assistant Elementary Educational Officer, Mugaiyur Union
Madras High Court · (2008) 02 MAD CK 0234
High Courts12 Feb 2008Allowed
P. Kannadas Vs M. Shanti and Others
Madras High Court · (2008) 02 MAD CK 0176
High Courts12 Feb 2008
P. Chandran and 6 others Vs Devaki and Others
Madras High Court · (2008) 02 MAD CK 0167
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 31, 151
High Courts12 Feb 2008Allowed
The Select Committee constituted for the year 1994 I.P.S. Select List and The Director General of Police Vs R. Radhakrishnan, IPS, Deputy Commissioner of Police, The Registrar, Central Administrative Tribunal, Union Public Service Commission and Union of India (UOI)
Madras High Court · (2008) 02 MAD CK 0165
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10(1), 23(1)
High Courts12 Feb 2008Allowed
Kumarasen Vs The Inspector General of Registration, The District Registrar, Registration Department and The Sub Registrar
Madras High Court · (2008) 4 MLJ 74
Stamp Act, 1899 — Section 56(1)
High Courts12 Feb 2008Allowed
The Executive Officer, Selection Grade Town Panchayat Vs The Joint Commissioner of Commercial Taxes, The Assistant Commercial Tax Officer and The Deputy Commercial Tax Officer
Madras High Court · (2008) 02 MAD CK 0083
Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001 — Section 2, 3, 3(2)
High Courts11 Feb 2008
Thangaraj Vs S. Aruljothi and Shanmugavel
Madras High Court · (2008) 02 MAD CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Feb 2008
Lilly Stanislaus Vs The Chairman, T.N.E.B., The Chief Engineer, T.N.E.B. and The Assistant Engineer, T.N.E.B.
Madras High Court · (2008) 3 MLJ 160 : (2008) WritLR 278
Constitution of India, 1950 — Article 21, 226, 236, 32, 367General Clauses Act, 1897 — Section 2(42)
High Courts11 Feb 2008Dismissed
Gujarat Industrial Investment Corporation Limited Vs Sterling Holiday Resorts (India) Ltd.
Madras High Court · (2008) 143 CompCas 39 : (2008) 3 CompLJ 404 : (2008) 3 MLJ 1359 : (2009) 91 SCL 253
Companies (Court) Rules, 1959 — Rule 11Companies Act, 1956 — Section 433, 434, 434(1), 439(1)
High Courts11 Feb 2008Dismissed
V. Subramanian Vs The Registrar General, High Court of Judicature at Madras and The Under Secretary, Debt Recovery Tribunals, Ministry of Finance, Departmental of Financial Services
Madras High Court · (2008) 02 MAD CK 0199