High Courts30 Mar 2007
P. Umspathy and Another Vs S. Muthupandian
Madras High Court · (2008) 1 BC 44
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 108 of 157
High Courts29 Mar 2007Dismissed
Rengaswami (deceased), Pappammal and R. Murugasamy Vs Ramaswami (Died), Pappayyammal, R. Nallasivam and The Assistant Director of Survey and Land Records
Madras High Court · (2007) 03 MAD CK 0315
High Courts29 Mar 2007Dismissed
P. Manikasundaram Vs Sivasambu
Madras High Court · (2007) 03 MAD CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 29, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Mar 2007Allowed
B. Suryakantham Vs A. Kothandaramiah
Madras High Court · (2007) 03 MAD CK 0313
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Mar 2007
Foto Pan Colour Lab Vs The Managing Director, The Tamilnadu Industrial Investment Corporation Ltd., The Regional Manager, The Tamilnadu Industrial Investment Corporation Ltd., The Branch Manager, The Tamilnadu Industrial Investment Corporation Ltd. and E. Kasthuri
Madras High Court · (2007) 03 MAD CK 0306
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts29 Mar 2007
The Tamil Nadu Highways and Rural Work Employees' Cooperative Thrift and Credit Society Ltd. Vs The Presiding Officer, Labour Court and N. Ramadoss N. Ramadoss Vs The Tamil Nadu Highways and Rural Work Employees' Cooperative Thrift and Credit Society Ltd. and The Presiding Officer, Labour Court
Madras High Court · (2007) 3 LW 743 : (2007) 6 MLJ 1109
Industrial Disputes Act, 1947 — Section 11A, 2A(2)
High Courts29 Mar 2007Dismissed
Rajendran Vs Malarkodi, Malathi and Anupriya
Madras High Court · (2007) 03 MAD CK 0264
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Mar 2007Dismissed
S. Ramanujam Vs A. Akilan
Madras High Court · (2007) 03 MAD CK 0263
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Mar 2007Allowed
T. Ramaiya Vs National Insurance Co. Ltd. and Another
Madras High Court · (2008) ACJ 2096 : (2007) 2 LW 995
Motor Vehicles Act, 1988 — Section 94
High Courts29 Mar 2007Allowed
Thiru Arooran Sugars Ltd. Vs The State Industries Promotion Corporation of Tamil Nadu Limited, The Assistant Commissioner (CT), Zone IV and The Assistant Commissioner (CT)
Madras High Court · (2007) 9 VST 614
High Courts29 Mar 2007Dismissed
P. Shanmuga Sundaram, M. Palanisamy and M. Ramasamy Vs M. Periasamy
Madras High Court · (2007) 03 MAD CK 0188
High Courts29 Mar 2007Allowed
S. Radhakrishnan Vs The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board and The Assistant Director, Khadi and Village Industries Board
Madras High Court · (2007) 03 MAD CK 0074
Tamil Nadu Pension Rules, 1978 — Rule 9(2)
High Courts29 Mar 2007Dismissed
Rajamudaliar and Others Vs Arulmigu Kamatchiamman Koil
Madras High Court · (2007) 03 MAD CK 0035
Transfer of Property Act, 1882 — Section 106
High Courts29 Mar 2007Dismissed
Dharma Raj Vs The State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 173(2), 190(1), 209Penal Code, 1860 (IPC) — Section 354, 376, 377, 511Tamil Nadu Prevention of Harassment of Women (Amendment) Act, 2002 — Section 4
High Courts29 Mar 2007Dismissed
T.K. Lakshmanan Vs Tamil Nadu Electricity Board
Madras High Court · (2007) 03 MAD CK 0005
Electricity (Supply) Act, 1948 — Section 45Electricity Act, 1910 — Section 12, 13, 14, 15, 16Tamil Nadu Electricity Distribution Code, 2004 — Section 27(6)
High Courts29 Mar 2007Allowed
M. Vedamanickam Nadar Vs M. Sudalaikannu Thevar
Madras High Court · (2007) 03 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 11, 13, 32Specific Relief Act, 1963 — Section 34
High Courts28 Mar 2007Dismissed
Kothuval Amirunnissa Vs The Commissioner, Vaniambadi Municipality, Vaniambadi, Vellore District
Madras High Court · (2007) 1 LW(Cri) 422
High Courts28 Mar 2007Dismissed
Rajeswari, Sekar and Rajendran Vs K.M. Kumarasamy, Ravichandran and M. Ramesh
Madras High Court · (2007) 4 MLJ 442
Evidence Act, 1872 — Section 92
High Courts28 Mar 2007Dismissed
Smt. Ramayee Vs The State
Madras High Court · (2007) 03 MAD CK 0317
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts28 Mar 2007Allowed
Bannari Amman Mills, V.P. Subramaniam and S. Rathinambal Vs Fenner (India) Ltd.
Madras High Court · (2007) 03 MAD CK 0311
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2)