High Courts28 Mar 2007Allowed
R.M. Thiagarajan Vs The State
Madras High Court · (2007) 03 MAD CK 0283
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 109 of 157
High Courts28 Mar 2007Dismissed
G. Munivelu Vs S. Masilamani and The State
Madras High Court · (2007) 03 MAD CK 0276
Penal Code, 1860 (IPC) — Section 468Registration of Births and Deaths Act, 1969 — Section 13(3), 15, 25, 8Tamil Nadu Registration of Births and Deaths Rules, 2000 — Rule 11(6)
High Courts28 Mar 2007Dismissed
R. Shanmugam Vs State, by Inspector of Police
Madras High Court · (2007) 03 MAD CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts28 Mar 2007
Armcess Engineers (P) Ltd. Vs The Regional Provident Fund Commissioner and The Union of India (UOI)
Madras High Court · (2007) 03 MAD CK 0258
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts28 Mar 2007Dismissed
Talbros Automotive Components Ltd. Vs State of Tamil Nadu and Another
Madras High Court · (2008) 16 VST 578
Central Sales Tax Act, 1956 — Section 6, 6A, 6A(1), 9(2A)Central Sales Tax Rules, 1957 — Rule 12(5)Constitution of India, 1950 — Article 226
High Courts28 Mar 2007Dismissed
A. Koil Raj Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 03 MAD CK 0198
Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 10, 10(3), 11(2), 14(4), 18
High Courts28 Mar 2007
A. Kasi and A. Viswanathan Vs The Assistant Commissioner, Urban Land Tax, The District Revenue Officer and The Tahsildar
Madras High Court · (2007) 03 MAD CK 0196
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 4
High Courts28 Mar 2007Allowed
Pandian Vs R. Rani and Others
Madras High Court · (2007) 03 MAD CK 0193
High Courts28 Mar 2007Dismissed
Peter Ramesh Kumar Vs Executive Director, Marshalls Power and Communication India (P) Ltd. and Others
Madras High Court · (2007) 114 FLR 1167 : (2007) 2 LLJ 742
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts28 Mar 2007Allowed
Palani K. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2007) 2 LLJ 612
Industrial Disputes Act, 1947 — Section 18(3), 2A(2)
High Courts28 Mar 2007Allowed
S.B. Steels Vs The Collector of Central Excise, The Asst. Collector of Central Excise and The Superintendent of Central Excise, Podanur Range
Madras High Court · (2007) 212 ELT 316
Central Excise Rules, 1944 — Rule 230, 230(1)Central Excises and Salt Act, 1944 — Section 11A
High Courts28 Mar 2007Dismissed
G. Ramaswamy Vs The Taluk Excise Officer, The District collector, Tiruchirapalli and The State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0042
High Courts27 Mar 2007Dismissed
K. Karunakaran Vs Mrs. K. Uma, K. Maheswari, K. Prem Kumar and K. Dinesh Kumar
Madras High Court · (2007) 03 MAD CK 0321
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Mar 2007Dismissed
R. Sowrirajan Vs T. Kala, T. Ravichandran, T. Sivasankari and Sardambal (died)
Madras High Court · (2007) 2 LW 257 : (2007) 6 MLJ 1112
Land Acquisition Act, 1894 — Section 16, 6, 7Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 16, 25, 4
High Courts27 Mar 2007
New Horizon Sugar Mills Ltd. Vs Union of India (UOI) and Others T. Sethurajan and Others Vs The Commissioner of Labour and Puduvai Pradesa Sarkarai Aali Thozhilalar Sangam
Madras High Court · (2007) 03 MAD CK 0319
Companies Act, 1956 — Section 58AConstitution of India, 1950 — Article 13, 14, 19(1), 21, 226Industrial Disputes Act, 1947 — Section 25FF
High Courts27 Mar 2007
R. Sowrirajan Vs D. Kala and Others D. Kala, D. Ravichandran and D. Sivasankari, rep. by mother and Guardian, D. Kala Vs The State of Tamil Nadu
Madras High Court · (2007) 2 LW 625
Constitution of India, 1950 — Article 137, 142, 226, 32Land Acquisition Act, 1894 — Section 10, 11A, 4(1), 5A, 6
High Courts27 Mar 2007Allowed
A. Manoharan Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer/Distribution, Madras Region, Tamil Nadu Electricity Board and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2007) 03 MAD CK 0316
Evidence Act, 1872 — Section 114Tamil Nadu Electricity Board Service Rules — Rule 106
High Courts27 Mar 2007
A.J. Baskaran Vs Tamil Nadu State Transport Corporation Villupuram Division I Limited Tamil Nadu State Transport Corporation Villupuram Division I Limited Vs A.J. Baskaran
Madras High Court · (2007) 3 MLJ 405 : (2007) WritLR 692
Constitution of India, 1950 — Article 14, 226
High Courts27 Mar 2007Allowed
Kancharla Veeraiah Vs State
Madras High Court · (2007) 03 MAD CK 0304
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 442, 451Prevention of Corruption Act, 1988 — Section 11, 12, 2, 7
High Courts27 Mar 2007Dismissed
M. Nithyanandam Vs V.P. Senthilkumaran
Madras High Court · (2007) 03 MAD CK 0303
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Negotiable Instruments Act, 1881 (NI) — Section 138