High Courts26 Dec 2007Allowed
Vividh Hi-Fab Vs Gen Energy Systems-India Limited
Madras High Court · (2007) 12 MAD CK 0058
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Section 151, 33, 47
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 1 of 157
High Courts26 Dec 2007Dismissed
Nagarajan Vs A.K. Jambulinga
Madras High Court · (2007) 12 MAD CK 0057
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(20)(1), 10(3)
High Courts20 Dec 2007
M.G.R. @ Chidambaram Gounder Vs State by Inspector of Police
Madras High Court · (2007) 12 MAD CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 302, 506
High Courts20 Dec 2007Dismissed
A. Rathinasamy Vs Housing and Urban Development Corporation Ltd., (Coimbatore Retail Financing Unit)
Madras High Court · (2007) 12 MAD CK 0270
Criminal Procedure Code, 1973 (CrPC) — Section 200, 219, 220, 220(1), 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Dec 2007Allowed
Amaravathi Enterprises Vs Karaikudi Chettinadu
Madras High Court · (2008) 36 PTC 688
Trade Marks Act, 1999 — Section 28, 34
High Courts20 Dec 2007Dismissed
M. Isaac Vs The Church of South India and Others
Madras High Court · (2009) 2 CTC 631
High Courts20 Dec 2007Dismissed
M.C. Manickam Chettiar Vs Indrani Karmegam and 4 others
Madras High Court · (2007) 12 MAD CK 0252
Specific Relief Act, 1963 — Section 19, 19(b)Transfer of Property Act, 1882 — Section 52
High Courts20 Dec 2007
A. Anandhkumar, Partner of A.S. Distributors Vs K.C. Annamalai Gounder, A. Sakthi and A.S. Distributors
Madras High Court · (2008) 1 LW 1023
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5), Order 6 Rule 17Limitation Act, 1877 — Section 22Limitation Act, 1963 — Section 21
High Courts20 Dec 2007Dismissed
N. Thangamani Vs S. Duraivelu
Madras High Court · (2007) 12 MAD CK 0228
Registration Act, 1908 — Section 17ATransfer of Property Act, 1882 — Section 53
High Courts20 Dec 2007
The Special Tahsildhar, Land Acquisition Vs Sevathiammal and The Defence Estate Officer
Madras High Court · (2007) 12 MAD CK 0221
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 4(1), 53
High Courts20 Dec 2007Allowed
R. Muralidaran and Others Vs The District Registrar and Sidharth Heights Apartments Owners Association
Madras High Court · (2008) 2 LW 75 : (2008) 1 MLJ 1308
Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 10(1), 10(2), 11(1), 12, 12(4)Tamil Nadu Societies Registration Rules, 1978 — Rule 15, 15(1), 17, 17(2)
High Courts20 Dec 2007Dismissed
Ramesh and Saravanan Vs State
Madras High Court · (2007) 12 MAD CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Dec 2007Allowed
D. Shanmugha Desikar Vs The Commissioner, Hindu Religious and Charitable Endowment and The Deputy Commissioner
Madras High Court · (2008) 1 LW 782 : (2008) 3 MLJ 687
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 2(18), 9(12)
High Courts20 Dec 2007Allowed
S. Prasantha Kumar Vs The District Revenue officer, The District Elementary Educational Officer and The Tahsildar
Madras High Court · (2007) 12 MAD CK 0201
High Courts20 Dec 2007Dismissed
Vellusamy and Others Vs Kannan and Balasubramanian
Madras High Court · (2007) 12 MAD CK 0186
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts20 Dec 2007
Dasan Vs State of Tamil Nadu and Sundar Raj
Madras High Court · (2008) 2 LW(Cri) 840
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 202, 203
High Courts20 Dec 2007Allowed
New Hope Food Industries (P) Limited Vs Pioneer Bakeries (P) Limited and Mr. K. Jayakrishnan
Madras High Court · (2008) 1 LW 675 : (2008) 3 MLJ 575 : (2008) 36 PTC 400
Trade Marks Act, 1999 — Section 28, 30, 31, 34, 35
High Courts20 Dec 2007Dismissed
T. Malaravan Vs A.S. Maheswari
Madras High Court · (2007) 12 MAD CK 0164
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 324
High Courts20 Dec 2007Dismissed
S.K.A. Abdul Kader Vs Vijayalakshmi
Madras High Court · (2008) 2 CTC 192 : (2008) 2 LW 770 : (2008) 1 MLJ 938
Guardians and Wards Act, 1890 — Section 10, 29, 3, 7, 8Hindu Minority and Guardianship Act, 1956 — Section 2, 8(2)Original Side Rules — Order 21 Rule 2, Order 21 Rule 3
High Courts20 Dec 2007Dismissed
The Chairman, Tamil Nadu Electricity Board, The Chief Engineer/Personnel, Tamil Nadu Electricity Board and The Superintending Engineer Vs Smt. Arayee
Madras High Court · (2008) 1 MLJ 951 : (2008) WritLR 385
Constitution of India, 1950 — Article 14, 16