COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 100 of 157

High Courts13 Apr 2007Dismissed

Bharath Petroleum Corporation Ltd. Vs Petroleum Employees Union and Others

Madras High Court · (2007) 3 MLJ 214

Constitution of India, 1950 — Article 19, 226Industrial Disputes Act, 1947 — Section 2, 2(1), 22(1), 23, 24Specific Relief Act, 1963 — Section 14, 14(1)

Read judgment

High Courts13 Apr 2007

M. Vincent Vs The Joint Secretary to Government, Home (Services K) Department and Others

Madras High Court · (2007) 04 MAD CK 0269

Tamil Nadu Police Act, 1937 — Section 4(1)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

Read judgment

High Courts13 Apr 2007Allowed

Panchura Estate Ltd. Vs The Tahsildar and The District Forest Officer, Gudalur Division

Madras High Court · (2007) 3 MLJ 481

Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 — Section 41

Read judgment

High Courts13 Apr 2007Allowed

The Lakshmi Vilas Bank Ltd. Vs Auljothi Fibre Industries

Madras High Court · (2007) 04 MAD CK 0224

Read judgment

High Courts13 Apr 2007Allowed

The Commissioner of Prohibition and Excise, The District Collector and The Taluk Excise Officer Vs N. Velappan Nair

Madras High Court · (2007) WritLR 531

Tamil Nadu Toddy and Arrack Shops (Disposal in auction) Rules, 1981 — Rule 15, 21, 21(1), 36(3), 5

Read judgment

High Courts13 Apr 2007Dismissed

Arun Vs G. Sankara Narayanan

Madras High Court · (2007) 04 MAD CK 0193

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts13 Apr 2007

Sindhu (alias) Vedapriya, Yogesh rep. by their uncle and next friend Ganesh, Nagammal and Balaiah Vs Sekar and The Oriental Insurance Company

Madras High Court · (2008) ACJ 1475

Read judgment

High Courts13 Apr 2007Dismissed

N.R. Mahesh Vs N. Ashok

Madras High Court · (2007) 4 BC 252

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

Read judgment

High Courts13 Apr 2007

Janab Mohamed Syed, Trustee, Yousuf Sahab Trust and Charities Vs Mohamed Sali and The Tamil Nadu Wakf Board

Madras High Court · (2007) 04 MAD CK 0147

Civil Procedure Code, 1908 (CPC) — Section 115Waqf Act, 1995 — Section 83(9)

Read judgment

High Courts13 Apr 2007Dismissed

G.V. Lakshminarayanan Vs G.V. Nagammal (A mentally retarded person in the custody of M.E. Devarajan) and Others M.D. Kasthuri and M.E. Devarajan Vs G.V. Lakshminarayanan and D. Kanagaraj

Madras High Court · AIR 2007 Mad 231 : (2007) 3 CTC 1 : (2007) 3 LW 734 : (2007) 3 MLJ 473

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 471

Read judgment

High Courts13 Apr 2007Dismissed

Tamil Nadu Petroproducts Employees Union and TPL-Heavy Chemicals Division, Employees Union Vs The Secretary to Government, Rural Development and Panchayat Raj Department, The Commissioner of Labour, The Chairman, Tamil Nadu Petro Products Ltd. and The State Election Officer, Tamil Nadu Election Commission

Madras High Court · (2007) 3 MLJ 284

Constitution of India, 1950 — Article 226, 243K, 243ZANegotiable Instruments Act, 1881 (NI) — Section 25Representation of the People Act, 1951 — Section 135(B), 135(B)(1), 135(B)(2)

Read judgment

High Courts13 Apr 2007Allowed

The Syndicate of the Manonmaniam Sundaranar University Vs Sri Kumaraguru Swamigal Arts College and Government of Tamil Nadu

Madras High Court · (2007) 4 MLJ 146

Capitation Fee Act, 1992 — Section 11, 12, 4, 4(2), 4(3)Constitution of India, 1950 — Article 26, 30Manonmaniam Sundaranar University Act, 1990 — Section 24

Read judgment

High Courts13 Apr 2007Dismissed