High Courts13 Apr 2007Allowed
Bala Krishnan R Vs M.D., Tasmac Ltd. and Others
Madras High Court · (2007) 114 FLR 530 : (2008) 1 LLJ 82
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 101 of 157
High Courts12 Apr 2007Allowed
S. Rajaram Vs S. Seenivasan
Madras High Court · (2008) 1 BC 656 : (2008) 1 CivCC 214 : (2007) 5 RCR(Civil) 799 : (2007) 4 RCR(Criminal) 106
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts12 Apr 2007Allowed
Nowshad Vs The Secretary to the Government, Food, Co-operation and Consumer Protection Department, Chennai 600 009, The Commissioner of policce,Detaining Authority,Coimbatore City. The Secretary to the Government, Food and Consumer Protection Department,Government of India,New Dehli.
Madras High Court · (2007) 1 LW(Cri) 538
High Courts12 Apr 2007Allowed
The Madras High Court Staff Association Vs Government of Tamil Nadu and The Registrar General, High Court of Madras Government College Teachers" Manram (Tamil Nadu) Vs Government of Tamil Nadu
Madras High Court · (2007) 4 MLJ 152
Civil Services (Classification, Control and Appeal) Rules — Rule 41, 42, 44General Provident Fund Rules, 1956 — Rule 13Payment of Gratuity Act, 1972 — Section 8
High Courts12 Apr 2007Allowed
Kamaruddin Saheb Vs K.T. Palaniappa Nadar and Others
Madras High Court · (2007) 3 MLJ 226
Contract Act, 1872 — Section 61, 62, 63Transfer of Property Act, 1882 — Section 122, 126, 33Trusts Act, 1882 — Section 3, 77
High Courts12 Apr 2007Dismissed
Raju and Others Vs Kamalasaraswathy
Madras High Court · (2007) 04 MAD CK 0283
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Apr 2007Dismissed
S. Rangarajan, R. Varadarajan and G. Durairajan Vs Nathan's Foundations Pvt. Ltd. and Others
Madras High Court · (2007) 3 CTC 662 : (2007) 5 MLJ 298
Constitution of India, 1950 — Article 227
High Courts12 Apr 2007Dismissed
Mayakrishnan Vs The Deputy Superintendent of Police
Madras High Court · (2007) 04 MAD CK 0273
Criminal Procedure Code, 1973 (CrPC) — Section 207, 408Penal Code, 1860 (IPC) — Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts12 Apr 2007
Capt. D. Karunakar, Director, Manito Electronics Pvt. Ltd., Lt.Cl. A.C. Viswanathan, Director, Manito Electronics Pvt. Ltd., Mr. Cherian Varghese, Director, Manito Electronics Pvt. Ltd., Geojith, Securities Ltd. and Mr. Suprabhat Lala, Director, Manito Electronics Pvt. Ltd., Geojith, Securities Ltd. Vs Tamil Nadu News Print and Papers Ltd.
Madras High Court · (2008) 1 BC 117 : (2007) 138 CompCas 22 : (2007) 4 CTC 318
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts12 Apr 2007Allowed
S. Duraisamy and Others Vs The Joint Registrar of Co-operative Societies, Salem Region, The Deputy Registrar of Co-operative Societies and K.K. 124 Kolathur Primary Agricultural Co-operative Bank Limited
Madras High Court · (2007) 04 MAD CK 0210
High Courts12 Apr 2007
T. Gnanavel Vs T.S. Kanagaraj and Suganthi Prem Kumar Mrs. Pushpammani Ammani (decd) (by her legal representatives T.S. kanakaraj and Mrs. Suganthi Prem Kumar) Vs T. Gnanavel
Madras High Court · (2007) 4 CTC 650 : (2009) 3 LW 546 : (2007) 6 MLJ 597
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 6
High Courts12 Apr 2007Allowed
The Management of Kancheepuram Murugan Silk Weavers Co operative Production and Sales Society Ltd. Vs The Presiding Officer, Industrial Tribunal and The Secretary, Kancheepuram Murugan Silk Co-operative Society, Weavers Union
Madras High Court · (2007) 04 MAD CK 0148
Industrial Disputes Act, 1947 — Section 2Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 — Section 52, 54
High Courts12 Apr 2007Dismissed
K. Kalaiyan @ Sivankalai Vs State
Madras High Court · (2007) 04 MAD CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 392, 397
High Courts12 Apr 2007
Sri Devi Nagar Residences Welfare Association Vs Subbathal and Others
Madras High Court · (2007) 04 MAD CK 0091
High Courts12 Apr 2007
A.V. Gopalakrishnan Vs O.L.V.R. Paramanandam
Madras High Court · (2007) 04 MAD CK 0089
Evidence Act, 1872 — Section 45Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts12 Apr 2007
A.V. Rojer Vs J. Janet Sudha
Madras High Court · (2007) 04 MAD CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts11 Apr 2007Dismissed
K. Deenadayalan Vs A.K. Sumathi
Madras High Court · (2007) 4 BC 276
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2007Dismissed
V. Veeramani and G. Balasubramanian Vs State of Tamil Nadu and The Tamil Nadu Uniformed Services Recruitment Board
Madras High Court · (2007) 3 MLJ 676
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 21, 226, 309, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 248(1)
High Courts11 Apr 2007Dismissed
Amudha Vs The State of Tamilnadu and Chinnasamy
Madras High Court · (2007) 04 MAD CK 0280
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts11 Apr 2007Dismissed
Chellamuthu and Muthusamy Vs Krishnan, Bagyam and Muthu
Madras High Court · (2007) 4 CTC 383 : (2007) 5 MLJ 1219
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10