High Courts03 Apr 2007
Annai Teacher Training Institute Vs The State of Tamil Nadu and The Regional Director, National Council for Teacher Education
Madras High Court · (2007) 3 CTC 11
National Council for Teacher Education Act, 1993 — Section 32(2)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 106 of 157
High Courts03 Apr 2007Allowed
Nanjappa Gounder Vs N. Subramaniam Chettiar and Others
Madras High Court · (2007) 3 CTC 437 : (2007) 3 LW 54 : (2007) 2 MLJ 1225
Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 40
High Courts03 Apr 2007
The Deputy Commissioner of Income Tax, Special Range - II Vs Engineering Industrial Foundry Co (Firm) and Others
Madras High Court · (2008) 297 ITR 386
Criminal Procedure Code, 1973 (CrPC) — Section 245Income Tax Act, 1961 — Section 226C, 227, 235, 271(1), 273APenal Code, 1860 (IPC) — Section 193, 196
High Courts03 Apr 2007Allowed
The State of Tamilnadu Vs Kannan Talkies
Madras High Court · (2007) 04 MAD CK 0158
Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 4A, 4B, 4C, 5ATamil Nadu Entertainments Tax Rules, 1939 — Rule 49(1)
High Courts03 Apr 2007Allowed
Amutha Beellarmine Corera Vs Elsie Villavarayer
Madras High Court · (2007) 5 CTC 206 : (2007) 6 MLJ 893 : (2010) 5 RCR(Civil) 542
Evidence Act, 1872 — Section 63, 63(2), 65
High Courts03 Apr 2007Dismissed
R. Shenraj Vs Chennai Metropolitan Development Authority, Corporation of Madras and The Divisional Engineer, Corporation of Chennai, Division 5
Madras High Court · (2008) WritLR 77
High Courts03 Apr 2007Dismissed
M/s. Imperial Granites Pvt. Ltd. and M/s. Gem Granites (Karnataka) Vs State of Tamil Nadu, Madras Metropolitan Water Supply and Sewerage and Drainage Board and The Special Tahsildar, Land Acquisition, Madras Krishna Water Supply Scheme
Madras High Court · (2007) 04 MAD CK 0122
High Courts03 Apr 2007Allowed
D. Paramasivam Vs State by Inspector of Police, SPE CBI EDW
Madras High Court · (2007) 04 MAD CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 120B, 34, 420, 466, 467Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts03 Apr 2007Dismissed
K.M. Corporation Vs The State of Tamil Nadu
Madras High Court · (2008) 11 VST 782
Constitution of India, 1950 — Article 14, 19(1), 21, 265, 323ALand Acquisition Act, 1896 — Section 23ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 17(2)
High Courts03 Apr 2007Dismissed
D. Mohan Vs Mr. N. Kuppan @ Durai, Ms. I. Navaneetha Rani, Mr. A.N. Annamalai and The Sub Registrar
Madras High Court · (2007) 3 MLJ 335
Civil Procedure Code, 1908 (CPC) — Section 15Limitation (Amendment) Act, 1976 — Section 26Limitation Act, 1963 — Article 54
High Courts03 Apr 2007
P. Kaleelul Rahuman Vs The Deputy Superintendent of Police, Special CBI, ACB
Madras High Court · (2007) 04 MAD CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Penal Code, 1860 (IPC) — Section 120B, 409, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts03 Apr 2007
P. Abdul Majid and G. Thirumalai Raj Vs Periathambi @ Mohammed Sultan, Chinnathami @ Meera Levai and Seeni Mohammed
Madras High Court · (2007) 04 MAD CK 0011
Land Encroachment Act, 1905 — Section 7
High Courts03 Apr 2007
S. Sudhakar and Shri Lakshmi Agro Foods Pvt. Ltd. Vs S.S.P. Durairaj (Firm) and Mr. Durairaj, Person-in-Charge, S.S.P. Durairaj (Firm)
Madras High Court · (2008) 36 PTC 150
Trade Marks Act, 1999 — Section 20, 21
High Courts02 Apr 2007
The Workmen, Hackbridge and Hewittic Easun Group Vs The Management, Hackbridge and Hewettic Easun Ltd. and The Presiding Officer, Industrial Tribunal
Madras High Court · (2007) 04 MAD CK 0296
High Courts02 Apr 2007Dismissed
Arukkani, Jayalakshmi, Merappan and Jeangammal Vs Subramaniam
Madras High Court · (2007) 3 MLJ 845
High Courts02 Apr 2007Allowed
M. Subramani Vs P. Shanmugam, P. Ganesan and P. Govindaraj
Madras High Court · (2007) 4 CTC 125 : (2007) 5 MLJ 1232
High Courts02 Apr 2007Dismissed
Kannan Vs State, Inspector of Police
Madras High Court · (2007) 04 MAD CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts02 Apr 2007Dismissed
Sulochanammal and Munusamy Mudaliar Vs S. Ramachandran
Madras High Court · (2007) 04 MAD CK 0162
Transfer of Property Act, 1882 — Section 54
High Courts02 Apr 2007Dismissed
Rajendran Vs Chinnathambi Gounder and Saroja
Madras High Court · (2007) 04 MAD CK 0155
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Transfer of Property Act, 1882 — Section 8
High Courts02 Apr 2007Allowed
The Bank of Tokyo Mitsubishi Limited Vs Spartex Ceramics India Limited, Sparts Holdings Limited and Klen and Marshalls Manufacturers and Exporters Pvt. Limited
Madras High Court · (2007) 139 CompCas 781 : (2007) 2 LW 632 : (2007) 3 MLJ 203
Contract Act, 1872 — Section 178