High Courts21 Jan 2009
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and Others
Madras High Court · (2009) 01 MAD CK 0032
Constitution of India, 1950 — Article 39
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 186 of 195
High Courts21 Jan 2009Allowed
Janab Haji K.B. Nawabjan, Janab Haji S.A. Zaman, Janab G.M. Syed Fasiuddin and Janab Haji K.B. Munvar Basha Vs S.S. Constructions and Sharfunissa Begum Sahiba Mosque Walf
Madras High Court · (2009) 2 LW 649 : (2009) 6 MLJ 1071
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts20 Jan 2009Allowed
Arya Vysya Samajam Vs R. Murali and The Sub Registrar
Madras High Court · AIR 2009 Mad 108 : (2009) 2 LW 647 : (2009) 6 MLJ 885 : (2010) 8 RCR(Civil) 2622
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts20 Jan 2009
Krishnammal and B. Sakthi Balan Vs Venkatrayalu Naidu and Others
Madras High Court · (2009) 2 CTC 319 : (2009) 2 MLJ 587
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)Constitution of India, 1950 — Article 227
High Courts20 Jan 2009
R.K. Singh, Chief General Manager, Postal Life Insurance PLI Directorate Vs Central Administrative Tribunal and Others
Madras High Court · (2009) 01 MAD CK 0334
High Courts20 Jan 2009Dismissed
J. Jayalalithaa Vs The Assistant Commissioner of Wealth Tax
Madras High Court · (2009) CriLJ 3114 : (2009) 222 CTR 470 : (2009) 309 ITR 277 : (2009) 1 LW(Cri) 459 : (2010) 6 RCR(Criminal) 2798 : (2009) 179 TAXMAN 212
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 192, 200
High Courts20 Jan 2009Dismissed
Sivagangai Municipality Vs C. Meenakshisundaram and another
Madras High Court · (2009) 2 CTC 68
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 96Constitution of India, 1950 — Article 227Tamil Nadu District Municipalities Act, 1920 — Section 36
High Courts20 Jan 2009Dismissed
Tamil Nadu State Transport Corporation (Madurai Division IV) Ltd. Vs Muthulakshmi, , Mariammal, Ramya and C. Balusamy
Madras High Court · (2009) 01 MAD CK 0280
High Courts20 Jan 2009Dismissed
M. Selvaraj and P. Muniappan Vs The State
Madras High Court · (2009) 01 MAD CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 7, 8
High Courts20 Jan 2009
K. Veerappa Gounder Vs Pushpathal
Madras High Court · (2009) 01 MAD CK 0250
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 8, Order 13 Rule 9, Order 13 Rule 9(1)
High Courts20 Jan 2009
Arasammal and Sivan Vs Periashola Estate Private Limited
Madras High Court · (2009) 01 MAD CK 0236
High Courts20 Jan 2009
The State of Tamil Nadu Vs Tvl. Macwin Explosives and Accessories (P) Ltd.
Madras High Court · (2010) 33 VST 19
Central Sales Tax Act, 1956 — Section 20, 6A(2), 9(2)
High Courts20 Jan 2009Dismissed
Kaliyambal and Nagaraj Vs Padmini @ Gandhimathi and Others
Madras High Court · (2009) 4 LW 432 : (2009) 8 MLJ 1300
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 33 Rule 10, Order 33 Rule 11, 151Pondicherry Civil Courts (Amendment) Act, 2005 — Section 4, 4(4)Pondicherry Court Fees and Suits Valuation Act, 1972 — Section 11, 11(2)
High Courts20 Jan 2009Allowed
Vijay Nataraj and Rajesh Vs Manoranjitham
Madras High Court · (2009) 01 MAD CK 0206
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27
High Courts20 Jan 2009Allowed
S. Ramalingam Vs Subbulakshmi Ammal
Madras High Court · (2009) 01 MAD CK 0180
Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts20 Jan 2009Dismissed
The Ambur Cooperative Sugar Mills Ltd. Vs The Ambur Cooperative Sugar Mills National Workers Union and The Government of Tamil Nadu
Madras High Court · (2009) 121 FLR 834 : (2009) 3 LLJ 128 : (2009) 5 MLJ 387
Industrial Disputes Act, 1947 — Section 10A, 9A
High Courts20 Jan 2009Dismissed
Duraisamy Pillai Vs Periannan Pillai and Palaniyandi Pillai
Madras High Court · (2009) 01 MAD CK 0131
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 151
High Courts20 Jan 2009Dismissed
General Manager, Integral Coach Factory and The Controller of Stores (Construction), South Eastern Railway Vs S. Venkatesan and The Presiding Officer, Central Govt. Industrial Tribunal-cum-Commissioner of Labour
Madras High Court · (2009) 01 MAD CK 0104
Industrial Disputes Act, 1947 — Section 2, 25, 25F