High Courts10 Apr 2007Dismissed
Sarasu, Ponnerian @ Pachamuthu, Perumal and Mani Vs Ramasamy
Madras High Court · (2007) 3 LW 1059
Evidence Act, 1872 — Section 31, 32, 35, 85Registration Act, 1908 — Section 33
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 103 of 157
High Courts10 Apr 2007Dismissed
Bhaskar, Kumarraj, Arumugasamy and Kanagaraj Vs State
Madras High Court · (2007) 04 MAD CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324
High Courts10 Apr 2007
Mrs. J. Surja Devi Bagmar Vs Mr. Haji M.A. Rahman
Madras High Court · (2007) 04 MAD CK 0169
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ALimitation Act, 1963 — Section 3(2)
High Courts10 Apr 2007Dismissed
N. Vidhyasagar Vs The Deputy Manager, Syndicate Bank
Madras High Court · (2007) 6 MLJ 1246
Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 409
High Courts10 Apr 2007Allowed
E. Antony, rep. by its Power of Attorney Chandrapappa Vs Special Tahsildar (Adi Dravidar Welfare) and The Collector
Madras High Court · (2007) 04 MAD CK 0141
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 23, 4, 4(1), 4(2), 4(3)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 5(1)
High Courts10 Apr 2007Dismissed
Mani Vs Group Commandant, Central Industrial Security Force, The Deputy Inspector General (S-2), Central Industrial Security Force and The Director General, Central Industrial Security Force
Madras High Court · (2008) WritLR 68
Central Industrial Security Force Rules, 1969 — Rule 31, 34
High Courts10 Apr 2007
G. Priyamalini Vs K. Rangasamy
Madras High Court · (2007) 04 MAD CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120, 342, 347, 357, 363
High Courts10 Apr 2007Dismissed
Saroja, Santha and Gopikrishnan Vs Saraswathi, N.L.N. Lakshmanan Chettiar and N.L. Valliammal
Madras High Court · (2007) 04 MAD CK 0126
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1), 37(2)
High Courts10 Apr 2007Dismissed
UCO Bank Vs Digboi Refinery, Indian Oil Corporation Ltd., (Assam Oil Division) and Banking Ombudsman
Madras High Court · (2008) 1 BC 469 : (2007) 3 MLJ 346
High Courts10 Apr 2007Dismissed
The Tamil Nadu Electricity Board Vs R. Raja
Madras High Court · (2007) 4 CTC 225 : (2007) 5 MLJ 1297
Electricity Act, 1910 — Section 24(4)
High Courts10 Apr 2007Dismissed
M.M. Shanmugasundaram, Kasthuri, Samundeeswari and Bhavani Vs Balasubramanian, Chandrasekaran and Sakunthala
Madras High Court · (2007) 4 MLJ 1221
Hindu Adoptions and Maintenance Act, 1956 — Section 19(1), 21, 22(2)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts10 Apr 2007Dismissed
T. Nagarajan Vs The Director of School Education, The Inspector of Anglo Indian Schools, The Governing Body and The Chief Educational Officer
Madras High Court · (2007) 3 MLJ 344
Constitution of India, 1950 — Article 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 18
High Courts10 Apr 2007
Maris Devotta Vs The Superintendent of Police and The Inspector of Police
Madras High Court · (2007) 04 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 5
High Courts09 Apr 2007
B. Muthukumar Vs Krishnarajan
Madras High Court · (2007) 4 BC 316
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Apr 2007Dismissed
South India Corporation Ltd. Vs Commercial Tax Officer and Another
Madras High Court · (2009) 19 VST 598
Tamil Nadu General Sales Tax Act, 1959 — Section 55, 7C
High Courts09 Apr 2007Allowed
Josco Polymers Pvt. Ltd. Vs C.P. Mohideen and Co.
Madras High Court · (2007) 04 MAD CK 0250
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Apr 2007
R. Selvaraj Vs The Special District Revenue Officer and Competent Authority, Land Acquisition (National Highways) and Mrs. Sasikala
Madras High Court · (2007) 04 MAD CK 0209
High Courts09 Apr 2007Dismissed
Anantham Ammal, Murugesan, Rangarajan and Jayanthi Vs Kamalambal (Exparte), Balasubramanian, Rajammal (Exparte) and Lalitha (Exparte)
Madras High Court · (2007) 2 LW 978 : (2007) 4 MLJ 44
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Apr 2007Dismissed
Balagurusami Pillai (deceased) and Others Vs Lakshmi Ammal (died) and Others
Madras High Court · (2007) 3 CTC 32 : (2007) 3 MLJ 483
Hindu Minority and Guardianship Act, 1956 — Section 6Hindu Succession Act, 1956 — Section 14(1)Limitation Act, 1908 — Article 141