High Courts10 Dec 2007
Tamil Nadu Wakf Board Vs Hakkim M. Mohamed Moideen, Anand and Sub-Registrar
Madras High Court · (2008) 2 LW 230 : (2008) 1 MLJ 833
Waqf Act, 1954 — Section 25, 25(7), 4(1), 4(3), 5Waqf Act, 1995 — Section 36
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 10 of 157
High Courts10 Dec 2007Dismissed
Rexin Sea (India) Vs Union of India (UOI)
Madras High Court · (2008) 125 ECC 12 : (2008) 151 ECR 12 : (2008) 226 ELT 504
Central Excise Rules, 1944 — Rule 57A, 57GConstitution of India, 1950 — Article 19(1)
High Courts10 Dec 2007Dismissed
K.V. Ananthakrushnan Vs The Registrar, High Court, The Chairman Rules Committee, High Court, Union of India (UOI) and The State of Tamil Nadu
Madras High Court · (2008) 1 MLJ 9
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 13, 214, 215, 216, 217General Clauses Act, 1897 — Section 3(29)
High Courts10 Dec 2007
M. Sivachalapathy and The New India Assurance Company Ltd. Vs Sadasivam and K. Palaniswamy
Madras High Court · (2007) 12 MAD CK 0053
High Courts10 Dec 2007
The Commissioner of Income Tax Vs Income Tax Settlement Commission, Additional Bench and Ms. J. Jayalalitha
Madras High Court · (2008) 214 CTR 155 : (2009) 310 ITR 10 : (2008) 1 MLJ 214
Income Tax Act, 1961 — Section 245C, 245C(1), 245D, 254D(1), 68Income Tax Settlement Commission (Procedure) Rules, 1997 — Rule 15
High Courts10 Dec 2007
Anthony and Others Vs The State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0043
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts07 Dec 2007Allowed
Kanyakumari Medical Mission, C.S.I. Hospital Vs The Municipal Commissioner, Kuzhithurai Municipality and The District Collector
Madras High Court · (2008) WritLR 286
Tamil Nadu District Municipalities Act, 1920 — Section 83, 83(1)
High Courts07 Dec 2007Dismissed
P. Suresh Vs The Commissioner, Coonoor Municipality
Madras High Court · (2007) 12 MAD CK 0272
Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Rules, 1920 — Rule 8
High Courts07 Dec 2007
G. Karmegam, Mrs. Meenalochiniammal and K.G. Ramana Vs The Joint Sub-Registrar, IV Gowri Plaza, Bye Pass Road, Madurai-10, The Special Deputy Collector, Stamps, Collectorate, Madurai-20 and The Revenue Divisional Officer, Madurai M. Kalpana Devi Vs The Special Deputy Collector (Stamps), Madurai-20 and The Sub-Registrar-II, Dindigul R. Mahendran Vs The State of Tamil Nadu T. Venkatesan, rep. by his Power Agent, M. Kalpana Devi Vs The Sub-Registrar-II, Dindigul
Madras High Court · (2007) 12 MAD CK 0251
High Courts07 Dec 2007Dismissed
Nizamuddin and Dr. S. Fathima Beevi both represented by his Power of Attorney Agent Shajahan Vs The Superintending Engineer, Highways Administration M.O.S.R.T. and H. Department of Road Transport and Highways, The Assistant Divisional Engineer, National Highways, The Project Director (I/C), The National Highways Authority of India and The District Collector
Madras High Court · (2007) 12 MAD CK 0239
Constitution of India, 1950 — Article 19(1), 300AControl of National Highways (Land and Traffic) Act, 2002 — Section 11, 23, 23(2), 23(3), 26
High Courts07 Dec 2007Dismissed
Saravanakumar Vs Thenmozhi
Madras High Court · (2007) 12 MAD CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 210Protection of Women From Domestic Violence Act, 2005 — Section 3
High Courts07 Dec 2007
Sugumari Vs The Secretary to Government, Home Department and Others
Madras High Court · (2007) 12 MAD CK 0222
High Courts07 Dec 2007Dismissed
M. Abdul Samath Vs The District Supply Officer
Madras High Court · (2007) 12 MAD CK 0217
Constitution of India, 1950 — Article 226
High Courts07 Dec 2007Dismissed
H. Selvaraj Nadar Vs State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0215
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 28Tamil Nadu Registration (Amendment) Act, 1997 — Section 2
High Courts07 Dec 2007Allowed
A. Chandra Bose, S. Raju and D. Michael Vs The Executive Engineer, Distribution, Tamilnadu Electricity Board
Madras High Court · (2008) 4 MLJ 886 : (2008) WritLR 164
Constitution of India, 1950 — Article 14
High Courts07 Dec 2007Dismissed
Sundaram Motors, (a Division of T.V.Sundaram Iyengar and Sons) Vs B. Lalitha
Madras High Court · (2008) 2 MLJ 370
Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Section 151Consumer Protection Act, 1986 — Section 21
High Courts07 Dec 2007Dismissed
Chandrakumar Thomas Vs Government of Tamil Nadu and Others
Madras High Court · (2007) 12 MAD CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 363Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts07 Dec 2007Allowed
A. Shanmugasundaram (deceased), S. Anna Poornam, S. Kannagi and S. Rajendran Vs The Management of Dinakaran, The management of Navasakthi and The Presiding Officer, Principal Labour Court
Madras High Court · (2007) 12 MAD CK 0149
Industrial Disputes Act, 1947 — Section 12(3), 33C(2)
High Courts07 Dec 2007Dismissed
The Chief Engineer, National Highways Vs Gammon India Ltd.
Madras High Court · (2008) 3 LW 593
Arbitration Act, 1940 — Section 30
High Courts07 Dec 2007Dismissed
Tamil Nadu Small Industries Corporation Vs Southern Railway
Madras High Court · (2007) 12 MAD CK 0147
Arbitration Act, 1940 — Section 14, 17, 29, 30Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 23, 28