COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 105 of 157

High Courts04 Apr 2007

Elcot Power Controls Ltd. Vs Special Committee Under Section 16-D of The TNGST Act, 1959 and Others

Madras High Court · (2009) 20 VST 237

Tamil Nadu General Sales Tax Act, 1959 — Section 12(2), 12(3), 16DTamil Nadu Value Added Tax Act, 2006 — Section 88

High Courts04 Apr 2007

State Vs Rathinam @ Rathinan and Others Bakkiam Vs Rathinam @ Rathinan and Others

Madras High Court · (2007) 04 MAD CK 0198

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 376

High Courts04 Apr 2007

State Vs Anbazhagan Bakkiam Vs Anbazghagan and State

Madras High Court · (2007) 04 MAD CK 0197

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 174, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 120B, 201, 218, 302

High Courts04 Apr 2007Allowed

Central Bank of India Staff Union Vs Central Bank of India and Central Bank of India Employees Union

Madras High Court · (2007) 04 MAD CK 0196

High Courts04 Apr 2007

Dr. P. Arumugham Vs The State of Tamil Nadu and Others

Madras High Court · (2007) 4 LW 1030 : (2008) 1 MLJ 917

Constitution of India, 1950 — Article 21, 22, 23, 24, 25Employees State Insurance Act, 1948 — Section 2(2), 39Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17, 24(3)

High Courts04 Apr 2007Allowed

P. Perumal Vs A.V. Sureshbabu, The State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2007) 4 MLJ 160

Promotion Regulations — Regulation 9Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 16B, 2(1), 27, 9

High Courts04 Apr 2007

Mrs. Meera R. Paul Vs The Member Secretary, The Chennai Metropolitan Development Authority and Others

Madras High Court · (2007) 04 MAD CK 0156

Application, Assessment and Collection of Regularisation Fee (Chennai Metropolitan Area) Rules, 1999 — Rule 3(2)Tamil Nadu Town and Country Planning Act, 1971 — Section 56

High Courts04 Apr 2007Dismissed

Chinna Poojari and Rasi Gounder Vs K. Ramsami and K. Natesan

Madras High Court · (2007) 04 MAD CK 0154

Civil Procedure Code, 1908 (CPC) — Section 100(5)Transfer of Property Act, 1882 — Section 55(1), 8

High Courts04 Apr 2007Dismissed

K. Damodara Menon, Partner of Guru Industries, Now Vikas Industries Vs The Deputy Commercial Tax Officer, The Commercial Tax Officer and Tamil Nadu Industrial Investment Corporation

Madras High Court · (2007) 10 VST 38

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Tamil Nadu General Sales Tax Act, 1959 — Section 51

High Courts04 Apr 2007Dismissed

Murugesa Gounder Vs Narayanasamy and Others

Madras High Court · (2007) 04 MAD CK 0097

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

High Courts04 Apr 2007Allowed

A. Ramasamy Vs P. Ramasamy @ Poochi and Others

Madras High Court · (2007) 04 MAD CK 0092

Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in Panchayats) Rules, 2001 — Rule 15(2), 18

High Courts04 Apr 2007Allowed

Tamil Nadu Housing Board Vs A.P. Damodrasamy (died) and Others Andal Ammal and Jayachandran Vs The State of Tamil Nadu and Tamil Nadu Housing Board

Madras High Court · (2007) 04 MAD CK 0081

Land Acquisition (Central) Act, 1962 — Section 3, 4(1), 5A, 5A(2), 6

High Courts04 Apr 2007Allowed

N. Nedunchezhian Vs The Management of Canara Bank

Madras High Court · (2007) 04 MAD CK 0062

Constitution of India, 1950 — Article 226, 32

High Courts04 Apr 2007

G. Dorai Raj Vs The State of Tamil Nadu

Madras High Court · (2007) 04 MAD CK 0020

High Courts03 Apr 2007Allowed

Lourduswamy A. Vs Deputy Chief Security Commissioner, Railway Protection Force and Another

Madras High Court · (2008) 116 FLR 271 : (2008) 2 LLJ 31

High Courts03 Apr 2007

Dr. T.K. Shanmugasundaram Vs Commissioner of Income Tax and Others

Madras High Court · (2008) 303 ITR 387

Income Tax Act, 1961 — Section 220(6), 271, 274

High Courts03 Apr 2007

Dy. Commissioner of Income Tax Vs Engineering Industrial Foune Ry. Co. (Firm) and Others

Madras High Court · (2007) 04 MAD CK 0261

High Courts03 Apr 2007Allowed

Ramanathan Chettiar Vs Subbaraya Gounder and Kuppusamy Gounder

Madras High Court · (2007) 04 MAD CK 0207

Evidence Act, 1872 — Section 69Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts03 Apr 2007Allowed

Hemalatha Vs K. Vasundharadevi

Madras High Court · (2007) 04 MAD CK 0184

Evidence Act, 1872 — Section 145

High Courts03 Apr 2007Allowed

M. Shashikanth Vs The Union of India (UOI)

Madras High Court · (2007) 04 MAD CK 0168