High Courts02 Apr 2007
The Commissioner of Income Tax Vs Taj Borewells
Madras High Court · (2007) 291 ITR 232
Evidence Act, 1872 — Section 34Finance Act, 2001 — Section 2(12A)Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 107 of 157
High Courts02 Apr 2007Allowed
M. Senthil Kumar Vs Delta Carriers
Madras High Court · (2007) 4 BC 333
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts01 Apr 2007
Jeer Mutt Vs J. Mohamed Ibrahim and Others
Madras High Court · (2007) 5 CTC 274 : (2007) 2 LW 932 : (2007) 5 MLJ 1226
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 11
High Courts01 Apr 2007
Selvaraj Vs Krishnasamy Reddiar, Chinnasamy, Balasundaram and Tamil Selvan
Madras High Court · (2007) 04 MAD CK 0018
Penal Code, 1860 (IPC) — Section 294, 506
High Courts30 Mar 2007Dismissed
Employees State Insurance Corporation Vs ITC Limited, Packaging and Printing Division
Madras High Court · (2007) 03 MAD CK 0312
Employees State Insurance Act, 1948 — Section 45A
High Courts30 Mar 2007
R. Kumaravadivel Vs Lakshmi, Karthika and Kumar
Madras High Court · (2007) 03 MAD CK 0309
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts30 Mar 2007Allowed
The Southern Railway Vs S. Ponnusamy and Others
Madras High Court · (2007) 3 LW 792 : (2007) 3 MLJ 154
Land Acquisition Act, 1984 — Section 16, 18, 2, 23(1A), 23(2)
High Courts30 Mar 2007Allowed
Captain Dr. R. Bellie and Dr. Smt. Seetha Bellie Vs The Sub Registrar Amudha Vs The State of Tamil Nadu
Madras High Court · AIR 2007 Mad 331 : (2007) 3 CTC 513 : (2007) 3 LW 217 : (2007) 3 MLJ 1025
Constitution of India, 1950 — Article 14, 246Registration (Tamil Nadu Amendment) Act, 1994 — Section 22ARegistration Act, 1908 — Section 22A, 22A(1)
High Courts30 Mar 2007
P.V.S. Gridhar Vs State of Tamil Nadu and Others
Madras High Court · (2007) 03 MAD CK 0285
High Courts30 Mar 2007Allowed
Suseela Vs Palaniswamy
Madras High Court · (2007) 03 MAD CK 0277
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 397, 401
High Courts30 Mar 2007Dismissed
The Gounder and Company Auto Ltd. Vs Mrs. Sara Stally
Madras High Court · (2007) 03 MAD CK 0272
Criminal Procedure Code, 1973 (CrPC) — Section 200, 305
High Courts30 Mar 2007Dismissed
Sree Subha Jayam Chits and Finances Vs E. Jell Sudhakar Jabaraj
Madras High Court · (2007) 03 MAD CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 357, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts30 Mar 2007
General Manager, Bank of Madura Ltd. Vs M. Natesan and The Presiding Officer, Industrial Tribunal
Madras High Court · (2007) 3 MLJ 300
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts30 Mar 2007Dismissed
B and C Mills, Unit of Binny Limited Vs The Chief Inspector of Factories and P. Madhavan
Madras High Court · (2007) 03 MAD CK 0260
Tamil Nadu Factories (Welfare Officers) Rules, 1953 — Rule 6(2), 7
High Courts30 Mar 2007Dismissed
Sumathi and Others Vs N. Balakrishnan and Another
Madras High Court · (2009) ACJ 683
High Courts30 Mar 2007Allowed
B.S. Murugesan Vs The Chief Educational Officer, The District Educational Officer and Rahim Brothers Middle School
Madras High Court · (2007) 03 MAD CK 0192
High Courts30 Mar 2007
The Special Tahsildar, [A.D.W.], Tiruchendur Vs A. Subbiah
Madras High Court · (2007) 03 MAD CK 0041
High Courts30 Mar 2007Dismissed
L.P. Loganathan Vs M. Syed Abutahir
Madras High Court · (2007) 1 LW(Cri) 331
High Courts30 Mar 2007Allowed
Mrs. Vasantha Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu, Fort St. George, Chennai 600 009 and The District Magistrate, and District Collector, Vellore District, Vellore
Madras High Court · (2007) 1 LW(Cri) 484