High Courts11 Apr 2007
The Government of Tamil Nadu and Others Vs R. Dhanalakshmi
Madras High Court · (2007) 04 MAD CK 0278
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 102 of 157
High Courts11 Apr 2007Allowed
Muthumari Vs Nagaraja and Raja and The Inspector of Police
Madras High Court · (2007) 2 DMC 574
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 304(B), 306, 498(A)
High Courts11 Apr 2007Dismissed
Kannan @ Prabhu @ Prabhu Kannan, Desinghu Rajan @ Desinghu, Ganesan and Sivakumar @ Kumar @ Sappanikumar Vs State
Madras High Court · (2007) 04 MAD CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 34, 341
High Courts11 Apr 2007Dismissed
S. Sampoornam and A. Srinivasan Vs P.V. Kuppuswamy and Others
Madras High Court · (2007) 3 CTC 529 : (2007) 3 LW 365 : (2007) 6 MLJ 116
Civil Procedure Code, 1908 (CPC) — Section 22Evidence Act, 1872 — Section 95
High Courts11 Apr 2007Allowed
Govindaraja Naidu and Thayarammal Vs Meenatchi Sundaram, Rajaram and Pandurangan
Madras High Court · (2007) 5 CTC 859 : (2008) 1 MhLj 810
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 32, 68Succession Act, 1925 — Section 63
High Courts11 Apr 2007
Brigadier Chaitanya Prakash and Hindustan Photo Films Manufacturing Co. Ltd. Vs Sri. H. Omkarappa M. Omkarappa Vs Public Enterprises Selection Board, Spices Trading Corporation Ltd. and M.C. Ponanna
Madras High Court · (2007) 04 MAD CK 0116
Constitution of India, 1950 — Article 14, 16, 311HPF Service Rules — Rule 3, 6
High Courts11 Apr 2007Allowed
R. Nagamani and R. Jayalakshmi Vs The Government of Tamil Nadu by Secretary School Education Department, The Director of School Education, The District Educational Officer and The Additional Assistant Elementary Educational Officer
Madras High Court · (2007) 3 MLJ 9
High Courts11 Apr 2007Dismissed
M. Latchumanan Vs State
Madras High Court · (2007) 04 MAD CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 415, 482Penal Code, 1860 (IPC) — Section 409, 415, 420
High Courts11 Apr 2007Dismissed
R. Palani Kumaraswamy Vs A. Ramachandra Shastri and Mrs. Usha Rajamanickam
Madras High Court · (2007) 04 MAD CK 0005
Succession Act, 1925 — Section 232, 276
High Courts10 Apr 2007
Sivananda Steels Ltd. Vs Commercial Tax Officer
Madras High Court · (2009) 23 VST 449
Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)
High Courts10 Apr 2007
Pandyan Grama Bank Vs Presiding Officer, Industrial Tribunal and Another
Madras High Court · (2008) 116 FLR 892
High Courts10 Apr 2007Allowed
K. Muthuramalingam Vs Kalyani Ragunathan
Madras High Court · (2007) 04 MAD CK 0290
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1), 14(3), 25
High Courts10 Apr 2007Dismissed
C.N. Krishnan (deceased) and Others Vs The Management of Indra Cotton Mills (P) Limited and The Presiding Officer, II Additional Labour Court
Madras High Court · (2007) 2 LLJ 700
Industrial Disputes Act, 1947 — Section 33(c)(2)
High Courts10 Apr 2007
S. Dhanapalan Vs The Chief Enforcement Officer
Madras High Court · (2007) 04 MAD CK 0281
Criminal Procedure Code, 1973 (CrPC) — Section 207Foreign Exchange Regulation Act, 1973 — Section 27, 33(2), 40, 51, 56
High Courts10 Apr 2007Allowed
C. Arivazhagan Vs The State of Tamil Nadu and The Kumarapalayam Municipality
Madras High Court · (2007) 115 FLR 470 : (2007) 3 LLJ 229
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2
High Courts10 Apr 2007Dismissed
P. Venkatesh and Others Vs The Chairman, Tamil Nadu Housing Board, The Executive Engineer, Tamil Nadu Housing Board, The Chairman, Chennai Metropolitan Development Authority Thalamuthu Natarajan Maligai and P. Kalimuthu, IPS., DGP (Retd)
Madras High Court · (2008) WritLR 81
High Courts10 Apr 2007Allowed
State Bank of India Vs The Presiding Officer, Industrial Tribunal and K. Ibrahim
Madras High Court · (2007) 2 LLJ 968
High Courts10 Apr 2007Dismissed
Anna Marie Philomine @ Juthitha Ignace Vs Union Territory of Pondicherry
Madras High Court · (2007) 04 MAD CK 0266
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3(2), 4(1), 5A, 6
High Courts10 Apr 2007Allowed
M.O.P. Iyengar Charities Vs The Special Tahsildar (Revenue Recovery), C.M.W.S.S. Board, The Senior Accounts Officer, C.M.W.S.S. Board and The Commissioner, Corporation of Chennai
Madras High Court · (2007) 2 CTC 270 : (2007) 2 LW 1097 : (2007) 4 MLJ 119
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 34
High Courts10 Apr 2007Allowed
E. Antony, rep. by its Power of Attorney Vs Special Tahsildar (Adi Dravidar Welfare) and The Collector
Madras High Court · (2007) 04 MAD CK 0255
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 23, 4, 4(1), 4(2), 5(1)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 5(1)