High Courts06 Jan 2009Allowed
V. Sivaramalingam Vs The State Election Commission and Others
Madras High Court · (2009) 01 MAD CK 0355
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 193 of 195
High Courts06 Jan 2009
T.R. Vijayanandan Vs The District Collector and The Zonal Officer, Life Insurance Corporation of India
Madras High Court · (2009) 1 CTC 385
High Courts06 Jan 2009
Commissioner of Income Tax Vs United India Insurance Co. Ltd.
Madras High Court · (2009) 01 MAD CK 0316
Income Tax Act, 1961 — Section 194AMotor Vehicles Act, 1988 — Section 171, 201
High Courts06 Jan 2009Dismissed
V. Ravimenon Vs R. Ebinessar, B.K. Devaram and Josugu
Madras High Court · (2009) 1 CTC 775
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(ii), Order 22 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts06 Jan 2009Dismissed
Sellayya and Chokkalingam Vs Divisional Excise Officer and State of Tamilnadu
Madras High Court · (2009) 01 MAD CK 0293
Madras Prohibition Act, 1937 — Section 56B, 95(B)
High Courts06 Jan 2009Allowed
Selvi M. Shyamala Vs Tamil Nadu State Scrutiny Committee
Madras High Court · (2009) 2 MLJ 278 : (2009) WritLR 287
Constitution of India, 1950 — Article 226
High Courts06 Jan 2009Dismissed
The Pentecostal Mission Vs Union of India (UOI), State of Tamil Nadu and The Regional Transport Officer
Madras High Court · (2009) 01 MAD CK 0187
Constitution of India, 1950 — Article 25Motor Vehicles Act, 1988 — Section 2(29), 2(33), 2(47), 41(4), 43
High Courts06 Jan 2009Dismissed
M. Subramanian (dead) and Others Vs The State of Tamil Nadu
Madras High Court · (2009) 01 MAD CK 0160
Constitution of India, 1950 — Article 14, 19, 31CIndustrial Disputes Act, 1947 — Section 33(1), 33(2)Land Acquisition Act, 1894 — Section 11, 23(1)(A), 23(2), 28, 29(1)
High Courts06 Jan 2009
A. Dhanapakiyam (Died) substituted by A. Dhakshinamoorthy Vs The Secretary to Government, Tamil Nadu Legislative Assembly and The District Collector
Madras High Court · (2009) 3 MLJ 222 : (2009) WritLR 248
Tamil Nadu Legislators Pension Rules, 1977 — Rule 296, 9A, 9BTamil Nadu Payment of Salaries Act, 1951 — Section 12B, 12B(1), 12B(2), 12B(2A), 12B(2B)
High Courts06 Jan 2009Dismissed
S. Prabakaran, V. Dinesh and Thirugnanam @ Thirugnana Sambantham Vs The State of Tamil Nadu
Madras High Court · (2009) 01 MAD CK 0158
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 307, 324
High Courts06 Jan 2009Allowed
Senthil Kumar (a) Senthil Vs State of Tamil Nadu
Madras High Court · (2009) CriLJ 1243 : (2009) 2 MLJ 482
Immoral Traffic (Prevention) Act, 1956 — Section 3(2), 4(1), 5(1), 6(1), 7(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Jan 2009
V.K. Seshasayee Vs Debts Recovery Appellate Tribunal, UCO Bank (Formerly United Commercial Bank), Chennai Main Branch, Indian Overseas Bank, Vadalur Branch and Syndicate Bank, Chennai Main Branch
Madras High Court · (2009) 01 MAD CK 0144
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 21
High Courts06 Jan 2009
Palaniammal Vs The District Collector and The Land Acquisition Officer and Special Tahsildar (ADW)
Madras High Court · (2009) 01 MAD CK 0140
Land Acquisition Act, 1894 — Section 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4(1), 4(2)
High Courts06 Jan 2009Allowed
Kamala Vs State by The Secretary to Government, Home, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2009) 01 MAD CK 0135
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 323, 341, 392, 397, 427
High Courts06 Jan 2009Dismissed
Vathsala Vs The Secretary to Government, State of Tamil Nadu, Home Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2009) CriLJ 1247
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 120, 147, 148, 149
High Courts06 Jan 2009Allowed
Smt. Kasthuri Vs The District Collector and District Magistrate, The Secretary to Government, State of Tamil Nadu, Home, Prohibition and Excise Department and The Superintendent, Central Prison
Madras High Court · (2009) 01 MAD CK 0132
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 62Penal Code, 1860 (IPC) — Section 147, 148, 294, 302, 307
High Courts06 Jan 2009
M. Gopal Gounder (deceased), G. Perumal and Mrs. Jayalakshmi Vs The Special Tahsildar, Land Acquisition, Adi Dravidar Welfare Scheme, The Collector of Villupuram District and The State of Tamil Nadu
Madras High Court · (2009) 4 MLJ 1267
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 15(4), 16(4), 226, 341Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4, 4(1), 4(2), 5(1)
High Courts06 Jan 2009Dismissed
Senthil @ Senthilkumar and Others Vs State of Tamil Nadu
Madras High Court · (2009) 01 MAD CK 0126
Constitution of India, 1950 — Article 14, 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 332
High Courts06 Jan 2009
The Director (SR/WC) Vs All India Rural Postal Employees Union Bharatiya Postal Employees Union Vs Union of India (UOI) and Others
Madras High Court · (2009) 01 MAD CK 0121
Central Service (Recognition of service association) Rules, 1993 — Rule 4, 5, 6, 7, 8Constitution of India, 1950 — Article 14, 19(1), 226, 309Forest Service (Recruitment) Regulations — Regulation 3, 5
High Courts06 Jan 2009Dismissed
A. Manikandan @ Toyyamani Vs The Secretary to Government, Government of Tamil Nadu Home, Prohibition and Excise Department and The District Collector and District Magistrate
Madras High Court · (2009) 01 MAD CK 0118
Penal Code, 1860 (IPC) — Section 147, 148, 294, 302, 323