COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 104 of 157

High Courts09 Apr 2007Dismissed

Dr. M. Vinobaji Vs Central Registrar of Co-op. Societies and Others Dr. V. Thamilalagan and Dr. P.M. Rajagopalan Vs Central Registrar of Co-op. Societies and Others Dr. M. Muthukrishnan Vs Central Registrar of Co-op. Societies and Others Dr. A. Balasubramaniam Vs Central Registrar of Co-op. Societies and Others The Indian Medical Practitioners' Co-op. Pharmacy and Stores Ltd. Vs The Commissioner of Police and Others

Madras High Court · (2007) 3 MLJ 708

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts09 Apr 2007

Sampath Vs State and M. Santhi

Madras High Court · (2007) 2 DMC 516

Criminal Procedure Code, 1973 (CrPC) — Section 207, 320, 482Penal Code, 1860 (IPC) — Section 406, 498(A)Probation of Offenders Act, 1958 — Section 12, 3, 4

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High Courts09 Apr 2007Allowed

Madras Cements Limited Vs K. Gunasekaran

Madras High Court · (2007) 04 MAD CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts09 Apr 2007Dismissed

The Commissioner of Income Tax Vs Chensing Ventures

Madras High Court · (2007) 212 CTR 539 : (2007) 291 ITR 258 : (2007) 163 TAXMAN 175

Income Tax Act, 1961 — Section 133A, 14, 143(2), 260A, 69

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High Courts09 Apr 2007Allowed

A. Yesoda Vs The Collector and The Divisional Development Officer

Madras High Court · (2007) 04 MAD CK 0069

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 8Tamil Nadu Civil Services (Discipline and Appeal) Act — Section 17Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts09 Apr 2007Allowed

K. Palani Vs State of Tamil Nadu

Madras High Court · (2007) 04 MAD CK 0068

Penal Code, 1860 (IPC) — Section 147, 323, 324, 341Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts09 Apr 2007

Tamil Nadu State Transport Corporation (Madurai Division II) Ltd., (formerly known as Kattabomman Transport Corporation Ltd.) and A. Anandaraj Vs The Registrar, State Consumer Disputes Redressal Commission, The President, District Consumer Disputes Redressal Forum and Ariyanagayam

Madras High Court · (2007) 5 CTC 248 : (2007) 3 LW 719

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High Courts09 Apr 2007

A. Yousuf Khan, Ashraf Khan, Sakhirunnisa and A. Ajmal Khan Vs Inspector of Police, All Women Police Station, Kothawalchavadi Police Station and The Inspector of Police, All Women Police Station, Madipakkam

Madras High Court · (2007) 04 MAD CK 0036

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts09 Apr 2007Allowed

Bar Council of Tamil Nadu Vs Commercial Tax Officer

Madras High Court · (2007) 9 VST 542

Advocates Act, 1961 — Section 3, 5Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts09 Apr 2007Allowed

R. Kapanipathi Rao Vs Special Commissioner and Commissioner of Land Reforms, Assistant Commissioner of Urban Land Tax and Special Tahsildar (U.L.T.)

Madras High Court · (2007) 04 MAD CK 0025

Tamil Nadu Urban Land Tax Act, 1966 — Section 11, 12, 14, 14, 15

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High Courts09 Apr 2007Dismissed

Pushpa Bala Jagam Vs K. Ananda Kumar, K. Subbalakshmi and K.H. Rao

Madras High Court · (2007) 04 MAD CK 0002

Succession Act, 1925 — Section 222, 276

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High Courts05 Apr 2007Allowed

Sri Kanchi Kamakoti Madam Vs The State of Tamil Nadu

Madras High Court · (2007) 3 MLJ 278

Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 109

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High Courts05 Apr 2007Allowed

Paramasivam and Elumalai Vs State by The Inspector of Police

Madras High Court · (2007) 04 MAD CK 0170

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 109, 302, 304, 341

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High Courts05 Apr 2007Dismissed

Tamilnadu Village Administrative Officers Munnetra Sangam Vs The State of Tamilnadu and Others

Madras High Court · (2007) 04 MAD CK 0165

Constitution of India, 1950 — Article 226, 227

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High Courts05 Apr 2007Allowed

Venkatesan @ Maya Venkatesan Vs State of Tamil Nadu

Madras High Court · (2007) 04 MAD CK 0160

Constitution of India, 1950 — Article 21

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High Courts05 Apr 2007

Vetrivel Murugan and Others Vs State

Madras High Court · (2007) 04 MAD CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts05 Apr 2007Dismissed

The Divisional Engineer (West), Tamil Nadu Electricity Board Vs J. Rajendra Prasad

Madras High Court · (2007) 4 CTC 472 : (2007) 3 MLJ 282

Electricity Act, 1910 — Section 39(1), 44

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High Courts05 Apr 2007

Subramanya Gounder Vs Perumalammal

Madras High Court · (2007) 04 MAD CK 0088

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51

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High Courts05 Apr 2007Dismissed

M.L. Balasubramaniam Vs State by Inspector of Police ACB/CBI

Madras High Court · (2007) 04 MAD CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 120, 201, 409, 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts05 Apr 2007Allowed

Philip Manovan Jebaraj Vs State

Madras High Court · (2007) 04 MAD CK 0054

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