High Courts19 Jan 2009Dismissed
Kaliammal and Others Vs P. Marimuthu and C.K. Selvaraj
Madras High Court · (2009) 3 MLJ 654
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 188 of 195
High Courts19 Jan 2009Allowed
F. Ashok Kumar Vs T. Kamalakannan
Madras High Court · (2009) 01 MAD CK 0215
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Jan 2009Dismissed
R.I. Jebaraj Vs Union of India (UOI) and The Bureau of Immigration
Madras High Court · AIR 2009 Mad 127 : (2009) 2 MLJ 396 : (2010) 8 RCR(Civil) 2633 : (2009) WritLR 257
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 3
High Courts19 Jan 2009Dismissed
Smt. Palaniammal and A. Ravindran Vs The Government of Tamil Nadu
Madras High Court · (2009) 01 MAD CK 0190
Constitution of India, 1950 — Article 14, 47Motor Vehicles Act, 1988 — Section 29(1), 42(1), 42(3), 68F(1), 70Succession Act, 1925 — Section 118
High Courts19 Jan 2009Dismissed
R. Muthukrishnan Vs The Managing Director, Tamil Nadu State Transport Corporation (Salem) Limited, The Board of Directors and The Secretary to Government, Transport Department
Madras High Court · (2009) 01 MAD CK 0189
High Courts19 Jan 2009Allowed
S. Devi Vs State of Tamil Nadu and The Director, The Directorate of Teachers' Education, Research and Training
Madras High Court · (2009) 01 MAD CK 0182
High Courts19 Jan 2009Allowed
Pathikarasi Vs The Special Commissioner and Commissioner Hindu Religious and Charitable Endowment Admn., Department and Arulmigu Ekambaranathar Thirukoil
Madras High Court · (2009) 01 MAD CK 0175
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34(A), 34(A)(3)
High Courts19 Jan 2009
G.K. Anbu and A. Mohan Vs The Tamil Nadu Industrial Investment Corporation Limited and The Board of Directors/Appellate Authority
Madras High Court · (2009) 01 MAD CK 0173
Constitution of India, 1950 — Article 14, 16
High Courts19 Jan 2009Allowed
R. Kandasamy Vs The Presiding Officer, Labour Court and The Management, Sri Arya Bhavan
Madras High Court · (2009) 01 MAD CK 0151
Tamil Nadu Catering Establishments Act, 1958 — Section 19, 19(2)
High Courts19 Jan 2009Dismissed
M. Venkatesh Perumal Vs Union of India (UOI)
Madras High Court · (2009) 01 MAD CK 0148
Army Rules, 1954 — Rule 13(3), 173
High Courts19 Jan 2009Dismissed
The Management, Seyadu Beedi Company Vs The Appellate Authority under Payment of Gratuity Act and Assistant Commissioner of Labour, (Controlling Authority under the Payment of Gratuity Act)
Madras High Court · (2009) 3 LLJ 35
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2Industrial Disputes Act, 1947 — Section 33(C)(2)Payment of Gratuity Act, 1972 — Section 7(7)
High Courts19 Jan 2009Dismissed
The Management, South India Bank Limited Vs The Deputy Commissioner of Labour (Appeals), R. Visalakshi, R. Manoranjitham (minor rep. by guardian R. Visalakshi) and R. Janarthanam (rep. by guardian R. Visalakshi)
Madras High Court · (2009) 01 MAD CK 0125
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2), 41(3)
High Courts19 Jan 2009Dismissed
K. Karuppiah Vs B. Kubendran
Madras High Court · (2009) 4 MLJ 174
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 8(5)
High Courts19 Jan 2009Allowed
The Pondicherry Housing Board Employees' Union and The Pondicherry Housing Board Staff Union Vs The Government of Pondicherry and The Pondicherry Housing Board
Madras High Court · (2009) 01 MAD CK 0114
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2Payment of Bonus Act, 1965 — Section 10, 2(1), 22, 32, 36
High Courts19 Jan 2009Allowed
Krishnammal Vs State of Tamil Nadu
Madras High Court · (2009) 01 MAD CK 0111
Constitution of India, 1950 — Article 21, 22(1), 226, 32
High Courts19 Jan 2009Allowed
Lalchand Brothers Vs Purushotham Mundra
Madras High Court · (2009) 2 CTC 137
Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 11
High Courts19 Jan 2009
Mr. G. Irudayasamy Vs The Director of School Education and Others
Madras High Court · (2009) 01 MAD CK 0094
Constitution of India, 1950 — Article 226, 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(3)
High Courts19 Jan 2009Dismissed
M. Balasubramani Vs The Commandant, OIC Records, AD Arty Records, ADGM Centre, The Officer Commanding, RR and D Bty/ADGM Centre and The Recruiting Officer, Branch Recruiting Office (Army)
Madras High Court · (2009) 01 MAD CK 0088
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts19 Jan 2009Dismissed
P. Bakthavatchalam Vs B. Mohanasundari, Indian Bank, Centurian Bank and Jaisankar
Madras High Court · (2009) 2 LW 617
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Pondicherry Court Fees and Suits Valuation Act, 1972 — Section 11(2), 25, 40, 40(1)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40
High Courts19 Jan 2009Dismissed
Mohammed Abdur Raheem @ Ramuvel Vs State Bank of India
Madras High Court · (2009) 2 MLJ 589
Banking Regulation Act, 1949 — Section 10(1)Constitution of India, 1950 — Article 311(2)Dowry Prohibition Act, 1961 — Section 4