Madras High Court Judgments 2009 — Page 192

High Courts07 Jan 2009

M.V. Dhanasekaran Vs K. Kovindaraju

Madras High Court · (2009) 01 MAD CK 0281

Civil Procedure Code, 1908 (CPC) — Section 149, 151Constitution of India, 1950 — Article 227Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 4

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High Courts07 Jan 2009Dismissed

The Special Tahsildar Vs Parvathy

Madras High Court · (2009) 01 MAD CK 0276

Tamil Nadu Land Acquisition Act, 1978 — Section 18, 23, 4(1)

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High Courts07 Jan 2009Allowed

Arulmigu Ananda Vinayakar @ Thattan Pillaiyar Koil Vs Kamalam @ Kamalathammal, Karunanithi and Tamil Nadu Mercantile Bank

Madras High Court · (2009) 3 CTC 702

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High Courts07 Jan 2009

N. Prabhakaran Nair Vs The State of Tamil Nadu

Madras High Court · (2009) 4 MLJ 74 : (2010) 6 SLR 465

Tamil Nadu Ministerial Service Rules — Rule 8, 8A, 9Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12, 12(A), 48

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High Courts07 Jan 2009

Jayaraman and Murugaiyan Vs Paneerselvam and Achiammal

Madras High Court · (2009) 01 MAD CK 0171

Stamp Act, 1899 — Section 35

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High Courts07 Jan 2009Dismissed

The Government of Tamil Nadu Vs S. Jayalakshmi and Others

Madras High Court · (2009) 1 LW 811 : (2009) 5 MLJ 391

Land Acquisition Act, 1894 — Section 23Stamp Act, 1899 — Section 47A, 47A(1), 47A(2), 47A(3), 9(1)State Financial Corporations Act, 1951 — Section 29

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High Courts07 Jan 2009

Jayaraman, J. Ashok Kumar and J. Sathish Kumar Vs Limichand

Madras High Court · (2009) 01 MAD CK 0152

Evidence Act, 1872 — Section 73

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High Courts07 Jan 2009Dismissed

Kanhirandi Abdul Azeez Vs K.M. Abdul Gafoor

Madras High Court · (2009) 01 MAD CK 0137

Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(3)

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High Courts07 Jan 2009Dismissed

Hilda Pushpavathi and Gnanaruban Vs Duraikkannu

Madras High Court · (2009) 3 CTC 235 : (2009) 4 MLJ 189

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High Courts07 Jan 2009Allowed

V. Kasthuri Vs R. Sivaprakasam and Others

Madras High Court · (2009) 1 LW 861

Constitution of India, 1950 — Article 162, 341, 73

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High Courts07 Jan 2009Allowed

V.S.O. Balakrishnan, P.K. Selvaraj, Proprietor, Sri Lakshmi Exports, Duraipandi @ Periasamy, Proprietor, Meenakshi Granites and C. Panneer Mohamad Vs The District Collector, The Assistant Director of Geology and Mining and The District Collector

Madras High Court · (2009) 01 MAD CK 0089

Constitution of India, 1950 — Article 226Tamil Nadu Mines and Minerals (Regulation and Development) Act, 1957 — Section 21(5)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36C

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High Courts07 Jan 2009Dismissed

N. Lakshmana Doss Vs The Secretary to Government of Tamil Nadu Department of Registration and Others

Madras High Court · (2009) 01 MAD CK 0084

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 136, 226, 227, 32, 329BTamil Nadu Societies Registration Act, 1975 — Section 14, 34A, 52

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High Courts07 Jan 2009Dismissed

Tirupur Lorry Urimaiyalargal Sangam Vs The Joint Commissioner, HR and CE Department, The Assistant Commissioner, HR and CE Department, The Executive Officer, Arulmigu Mariamman Vinayakar Thirukoil and The Secretary to Government, HR and CE Department

Madras High Court · (2009) 2 LW 283 : (2009) 6 MLJ 1081

Constitution of India, 1950 — Article 14, 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21, 34A, 34A(2), 34A(3)

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High Courts07 Jan 2009Dismissed

Swaminathan Vs R.V. Rajendran and Others

Madras High Court · (2009) 01 MAD CK 0050

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Hindu Succession Act, 1956 — Section 14(1)

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High Courts07 Jan 2009Dismissed

State Bank of India, Stressed Assets Management Branch Vs Southern Petrochemical Industries Corporation Limited, (SPIC) Indian Bank, thousand Lights Branch and Others Vs Southern Petrochemical Industries Corporation Limited and Others

Madras High Court · (2009) 5 MLJ 676

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(20), 19(8)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 10, 13(4), 9

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High Courts07 Jan 2009Allowed

V. Sundaram Vs The Deputy Registrar Cooperative Societies (Milk) Vellore Circle and The Vellore-Tiruvannamalai District Milk Producers Cooperative Union Ltd.

Madras High Court · (2009) 01 MAD CK 0029

Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1961 — Section 130, 138, 139, 167, 167(1)

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High Courts07 Jan 2009Allowed

T.K. Sons Vs The Government of Tamil Nadu and Others

Madras High Court · (2009) 01 MAD CK 0027

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High Courts07 Jan 2009Dismissed

Kabulath Beevi (Deceased) and Others Vs Muthathal and Others

Madras High Court · (2009) 01 MAD CK 0018

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High Courts06 Jan 2009Dismissed

Thomas Vs The State of Tamil Nadu

Madras High Court · (2009) 01 MAD CK 0363

Penal Code, 1860 (IPC) — Section 147, 148, 199, 200, 323

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High Courts06 Jan 2009

The Management of Cheran Transport Corporation Vs G. Balasubramaniam, The Presiding Officer, Labour Court and The Industrial Tribunal

Madras High Court · (2009) 2 LLJ 645

Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 33(2)Industrial Disputes Act, 1947 — Section 10, 2A(2), 33(2)

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Madras High Court judgments, 2009