High Courts07 Dec 2007Allowed
S. Jaffar Ali Vs Sheik Dasthagir and Mumtaj
Madras High Court · (2007) 12 MAD CK 0146
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 22(2)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 11 of 157
High Courts07 Dec 2007
Dr. Abdul Gaffoor, I.T.I. Vs The Government of India, Directorate General of Employment and Training, Ministry of Labour and The Commissioner, Employment and Training Department
Madras High Court · (2008) WritLR 170
High Courts07 Dec 2007Dismissed
Andi, Ponnaiya, Chinnakalai and Vellaichamy Vs The State
Madras High Court · (2008) 2 LW(Cri) 741
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 190, 190(1), 460Penal Code, 1860 (IPC) — Section 294, 424, 427, 447
High Courts07 Dec 2007Dismissed
T.K. Suresh Vs The Chief Educational Officer, The District Educational Officer and The Secretary, Gandhi Higher Secondary School
Madras High Court · (2007) 12 MAD CK 0101
High Courts07 Dec 2007
R. Ranganathan Vs The Superintendent of Police and The Deputy Inspector General of Police, Salem Range
Madras High Court · (2007) 12 MAD CK 0015
High Courts07 Dec 2007Dismissed
Eastern Trading Company, Eastern Chemicals and Minerals Pvt. Ltd., Universal Enterprises and Amka Trading Company Vs Kalpana Lamps and Components Ltd. and S. Nandagopal
Madras High Court · (2008) 1 LW 814 : (2008) 3 MLJ 680
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 21, 34, 34(2), 34(3), 75
High Courts07 Dec 2007Dismissed
Sathrasala Sharath Babu Vs Shanthilal Kothari and Others
Madras High Court · (2008) 4 MLJ 533
Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 244A, 256(1), 256(2), 256(3), 256A
High Courts07 Dec 2007Dismissed
C. Kanagasabapathy Vs The Director of Town Panchayat, The Assistant Director of Town Panchayat and The Executive Officer, Selection Grade Town Panchayat
Madras High Court · (2007) 12 MAD CK 0012
High Courts07 Dec 2007
L.R. Seetharaman Vs V.S. Muthusamy
Madras High Court · (2008) 3 CTC 659 : (2008) 4 RCR(Civil) 348 : (2008) 4 RCR(Criminal) 727
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Dec 2007Dismissed
R. Rajangam Vs The Commissioner of Prohibition and Excise Chepauk
Madras High Court · (2007) 12 MAD CK 0281
Contract Act, 1872 — Section 13Madras Prohibition Act, 1937 — Section 4Tamil Nadu Liquor (Licence and Permit) Rules, 1981 — Rule 19, 19A, 19B, 21
High Courts06 Dec 2007Dismissed
The Board of Trustees of the Port of Madras Vs Shaw Wallace and Company Ltd. and G.B. Aslam and Company
Madras High Court · (2008) 232 ELT 22
Bills of Lading Act, 1856 — Section 1Contract Act, 1872 — Section 151Major Port Trusts Act, 1963 — Section 2, 61, 62
High Courts06 Dec 2007
United India Insurance Co. Ltd. and Chemidye Manufacturing Co. P. Ltd. formerly known as Chemidye Trading Co. Ltd. Vs Assam Bengal Roadways Ltd.
Madras High Court · (2009) 2 LW 865 : (2008) 3 MLJ 771
Carriers Act, 1865 — Section 10, 9
High Courts06 Dec 2007Dismissed
R. Elanchizhian Vs The Secretary to Government, State of Tamil Nadu, Prohibition and Excise, The Commissioner, Prohibition and Excise, The Assistant Commissioner, Prohibition and Excise and The District Collector
Madras High Court · (2007) 12 MAD CK 0243
Constitution of India, 1950 — Article 299(1)Tamil Nadu Liquor (Retail Vending) Rules, 1985 — Rule 13, 13(1), 13(4), 13(5), 13(7)
High Courts06 Dec 2007Allowed
Gopal Vs The State of Tamilnadu
Madras High Court · (2007) 12 MAD CK 0242
Penal Code, 1860 (IPC) — Section 336, 341, 379, 380, 397Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Dec 2007Allowed
A. Venkatesan Vs The Superintending Engineer, Tamilnadu Electricity Board, The Executive Engineer, Operation and Maintenance/West Tamilnadu Electricity Board and The Assistant Engineer, Operation and Maintenance/West Tamilnadu Electricity Board
Madras High Court · (2007) 12 MAD CK 0235
Electricity Act, 1910 — Section 26(6)
High Courts06 Dec 2007
C. Muniappan and Others Vs State R. Kesava Chandran @ Murthy Vs D.K. Rajendran and Others
Madras High Court · (2008) 1 LW(Cri) 162
Constitution of India, 1950 — Article 14, 21Criminal Law (Amendment) Act, 1932 — Section 7(1)(A)Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)
High Courts06 Dec 2007
Thiagarajan Vs The Superintendent of Police, The Additional Director General of Police, (Law and Order) and The Deputy Inspector General of Police, Ramanathapuram Range
Madras High Court · (2007) 12 MAD CK 0176
Constitution of India, 1950 — Article 226
High Courts06 Dec 2007
V.S. Veerasamy Vs State by Inspector of Police
Madras High Court · (2007) 12 MAD CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 157, 173Penal Code, 1860 (IPC) — Section 120, 423, 424, 441, 447
High Courts06 Dec 2007Dismissed
K. Chelladurai Vs The Chairman, Tamil Nadu Uniform Service Recruitment Board
Madras High Court · (2007) 12 MAD CK 0169
High Courts06 Dec 2007Allowed
Ansar Vs State of Tamilnadu
Madras High Court · (2007) 12 MAD CK 0134
Madras Prohibition Act, 1937 — Section 14, 4, 4(1)Penal Code, 1860 (IPC) — Section 279Tamil Nadu Excise Act, 1971 — Section 57