COURT ARCHIVE

Madras High Court judgments, 2009

3,885 judgments · page 190 of 195

High Courts12 Jan 2009Dismissed

The Superintending Engineer, Tamil Nadu Electricity Board, The Chief Engineer (Distribution) Tamil Nadu Electricity Board, Tamil Nadu Electricity Board and The Executive Engineer O and M Tamil Nadu Electricity Board Vs Annamalai Cotton Mills P. Limited Annamalai Cotton Mills P. Limited and Pacific Roofings (P) Limited Vs The Tamilnadu Electricity Board

Madras High Court · (2009) 01 MAD CK 0163

Central Excises and Salt Act, 1944 — Section 11A, 11A(1)Constitution of India, 1950 — Article 14, 20, 20(1), 226, 254Contract Act, 1872 — Section 73, 74

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High Courts12 Jan 2009Allowed

The Commissioner of Customs (Sea Port Import) and The Additional Commissioner of Customs Vs Unistar World Trade

Madras High Court · (2009) 162 ECR 122 : (2009) 235 ELT 770 : (2009) 3 MLJ 787

Customs Act, 1962 — Section 111

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High Courts12 Jan 2009Dismissed

Indian Oxygen Employees Union and V. Srinivasan Vs Union of India (UOI), B.O.C. India Ltd. and Datex Ohmeda India (P) Ltd.

Madras High Court · (2009) 01 MAD CK 0143

Constitution of India, 1950 — Article 12, 14, 19(6), 21, 226Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2, 25F, 25FF, 25N, 9A

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High Courts12 Jan 2009

Irfana Begum Vs Mohammed Azam Papa (deceased) and Others Mohammed Asadullah, Mohammed Shamshuddin and Mohammed Sultan Hussain Vs The Special Officer for Wafk and Others Mohamed Rahimuddin Vs Mohamed Sultan Hussain Sundaram Brake Linings Ltd. Vs Corporation of Chennai and Others Suriya Sweets Vs Tamilnadu Pollution Control Board

Madras High Court · (2009) 01 MAD CK 0141

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)Waqf Act, 1995 — Section 89

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High Courts12 Jan 2009Allowed

Amid Stanly and Gracy Vs Lakshmiammal and Mani

Madras High Court · (2009) 01 MAD CK 0134

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts12 Jan 2009

Balmer Lawrie and Co. Ltd. Vs A. Jayachandra Reddy

Madras High Court · (2010) 8 RCR(Civil) 2607

Stamp Act, 1899 — Section 35

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High Courts12 Jan 2009Allowed

V.S. Ranganayaki, V.S. Shanmugasundaram, V.S. Elango and Ponnathal Vs The Joint Director, Hindu Religious and Endowment Department and Others

Madras High Court · (2009) 01 MAD CK 0122

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High Courts12 Jan 2009Dismissed

V.N. Munusamy Vs The Managing Director, State Bank of India, The Dy. General Manager, State Bank of India, Disciplinary Proceedings Section and The Assistant General Manager, State Bank of India, Ganapathy Branch

Madras High Court · (2009) 01 MAD CK 0115

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114

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High Courts12 Jan 2009Dismissed

S. Kalamohini Vs The Secretary to Government, Adi Dravidar and Tribal Welfare Department, The Director, Adi Dravidar Department and The District Adi Dravidar Welfare Officer

Madras High Court · (2009) 01 MAD CK 0108

Constitution of India, 1950 — Article 14, 226

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High Courts12 Jan 2009

M.R. Chandrasekaran, R. Matheswaran and R. Samy Vs S.M. Subramaniam, S. Ramachandran and Ayyathurai

Madras High Court · (2009) 01 MAD CK 0066

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High Courts12 Jan 2009Dismissed

P. Varadharajan Vs The Unit Officer, National Project Construction Corporation Limited MRTS Unit MTP Railways Compound Behind VSNL Government Estate and The Chairman and Managing Director National Project Construction Corporation Limited

Madras High Court · (2009) 2 LLJ 521 : (2009) 2 MLJ 593

Constitution of India, 1950 — Article 226NPCC Employees (Payment of Gratuity) Rules, 1975 — Rule 4, 5, 6

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High Courts12 Jan 2009Allowed

S. Nallamuthu Vs The Inspector General of Registration, The Special Deputy Collector (Stamps) and The Joint Sub Registrar

Madras High Court · (2009) 01 MAD CK 0031

Stamp Act, 1899 — Section 47(A)(1)

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High Courts12 Jan 2009Dismissed

Sakunthala Ammal Vs Meenakshi, Usha and Rethinavelu

Madras High Court · (2009) 01 MAD CK 0028

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts09 Jan 2009

Devaki and Others Vs K. Muneeswari and Others

Madras High Court · (2009) 01 MAD CK 0366

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High Courts09 Jan 2009Allowed

G. Kasturi and Others Vs P. Arumugam and Others

Madras High Court · (2009) 01 MAD CK 0359

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High Courts09 Jan 2009Dismissed

Gnanasabesan Vs Revathi @ Kausalya and Supraja

Madras High Court · (2009) 2 CTC 603

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High Courts09 Jan 2009

Om Saravana Steel Furniture Mart Vs Designated Authority Cum Deputy Commissioner (CT) and Another

Madras High Court · (2009) 25 VST 667

Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002 — Section 4, 5, 6(1), 7, 7(1)

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High Courts09 Jan 2009Dismissed

Managing Director, Tamil Nadu State Transport Corporation Vs Ezhilarasan and Another

Madras High Court · (2009) 3 LLJ 151

Land Acquisition Act, 1894 — Section 11A

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High Courts09 Jan 2009Dismissed

S.T. Meimozhi Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal, Madras Bench

Madras High Court · (2009) 01 MAD CK 0286

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

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High Courts09 Jan 2009Dismissed

C. Saroja and Subramanian Vs Shriram City Union Finance Ltd.

Madras High Court · (2009) 2 MLJ 275

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 21, 21(1), 22

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