COURT ARCHIVE

Madras High Court judgments, 2008

2,313 judgments · page 99 of 116

High Courts11 Feb 2008Dismissed

C.R. Chenthilkumar Vs K. Sutha

Madras High Court · (2008) 2 DMC 278

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 136Hindu Marriage Act, 1955 — Section 11, 13(1), 23(1), 23A, 9

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High Courts11 Feb 2008

D. Nicholas Vs Md. Nazzimuddin I.A.S., Member Secretary cum Managing Director, Chennai Metropolitan Development Authority, Mr. N.P. Vijayakumar I.A.S., The Commissioner Corporation of Chennai and Purasai Muslim Welfare Association

Madras High Court · (2008) 02 MAD CK 0157

Madras City Municipal Corporation Act, 1919 — Section 256(1), 256(2), 256(3), 256A, 378

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High Courts11 Feb 2008Allowed

Mr. A. Ramamurthy Vs The Income Tax Officer

Madras High Court · (2009) 222 CTR 414

Finance (No. 2) Act, 1998 — Section 90, 90(1), 91Income Tax Act, 1961 — Section 143, 155

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High Courts11 Feb 2008

P.G. Foils Limited Vs Income Tax Settlement Commission, Additional Bench and Assistant Commissioner of Income Tax

Madras High Court · (2008) 215 CTR 537 : (2008) 302 ITR 331

Income Tax Act, 1961 — Section 147, 148

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High Courts11 Feb 2008Dismissed

K. Jayachandran, Deputy Inspector of Survey and Land Records Vs State of Tamil Nadu

Madras High Court · (2008) 3 CTLJ 465 : (2008) 3 MLJ 390

Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts11 Feb 2008Dismissed

Rani Vs Kaliammal, M. Murugan and Smt. Pasurai

Madras High Court · (2008) 02 MAD CK 0137

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High Courts11 Feb 2008Dismissed

L.K. Subramanian Vs Mr. N. Ramalingam, General Manager, The Mangement of Lakshmi Vilas Bank Ltd.

Madras High Court · (2008) 02 MAD CK 0112

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High Courts11 Feb 2008

T. Tamilchelvan Vs State, Inspector of Police, CCIW Vellore Unit

Madras High Court · (2008) 02 MAD CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 386, 387Penal Code, 1860 (IPC) — Section 408, 409, 477(A)Probation of Offenders Act, 1958 — Section 3, 4, 4(1), 5(1), 5(2)

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High Courts11 Feb 2008Allowed

Areva T and D India Ltd. (formerly known as ALSTOM Ltd.) Vs Income Tax Officer-II (International Taxation)

Madras High Court · (2008) 218 CTR 128 : (2008) 299 ITR 76

Income Tax Act, 1961 — Section 201(1A)

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High Courts11 Feb 2008Allowed

Chand Narain Langar Vs Punjab and Sindh Bank and Others

Madras High Court · (2008) 02 MAD CK 0038

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21

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High Courts11 Feb 2008Allowed

I. Sivasubramanian Vs Special Commissioner and Commissioner of Land Administration, Disaster and Disaster Relief Department, The District Collector and Thiru. Chellappa Pillai

Madras High Court · (2008) 2 CTC 160 : (2008) 3 LW 960 : (2008) 3 MLJ 1402

Tamil Nadu Farmers Management of Irrigation System Election Rules, 2002 — Rule 14(3), 16, 16(2), 25(4), 25(5)Tamil Nadu Farmers Management of Irrigation Systems Act, 2000 — Section 12, 17, 2, 22, 3

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High Courts11 Feb 2008

Glory Jeeva Rita Vs Executive Director, Bharat Petroleum Corporation Ltd. and Others

Madras High Court · (2008) 3 ARBLR 588

Arbitration Act, 1940 — Section 18, 41Arbitration and Conciliation Act, 1996 — Section 17, 22, 36, 38, 39Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts08 Feb 2008Allowed

U. Balasubramaniam Vs The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board

Madras High Court · (2008) 02 MAD CK 0241

Tamil Nadu Khadi and Village Industries Board Service Regulations, 1966 — Regulation 31

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High Courts08 Feb 2008

M. Sivakumar, P. Paramasivam and K. Murugaiya Vs The Joint Registrar of Co-op. Societies/Revisional Authority

Madras High Court · (2008) 02 MAD CK 0228

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High Courts08 Feb 2008Dismissed

B. Narayanaswamy Vs The State of Tamil Nadu

Madras High Court · (2008) 4 MLJ 596

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 2, 48

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High Courts08 Feb 2008

Mr. L. Vasudevan Vs The Inspector of General of Registration, The Deputy Inspector General of Registration, The District Registrar and The Sub Registrar

Madras High Court · (2008) 02 MAD CK 0133

Stamp Act, 1899 — Section 47(A)(1), 47(A)(10), 47(A)(2), 47(A)(3), 47(A)(5)

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High Courts08 Feb 2008

R. Elumalai Vs M. Singara Mudaliar, Raju and Sampath

Madras High Court · (2008) 02 MAD CK 0119

Evidence Act, 1872 — Section 101Specific Relief Act, 1963 — Section 19, 27

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High Courts08 Feb 2008Dismissed

Mahaboob Basha Vs Kasthuri Noorjahan, Saddam Hussain and Mohd. Hussain

Madras High Court · (2008) 2 LW(Cri) 1116

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2)

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High Courts08 Feb 2008

S. Tamilmani Vs The Principal Chief Conservator of Forest

Madras High Court · (2008) 02 MAD CK 0087

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

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High Courts08 Feb 2008Dismissed

Tamil Nadu Chess Association Vs The District Registrar and Tamil Nadu Chess Association

Madras High Court · (2008) 3 CTC 16 : (2008) 3 MLJ 180 : (2008) WritLR 343

Constitution of India, 1950 — Article 226Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 3, 4Registration Act, 1908 — Section 47, 72(2)

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