High Courts27 Mar 2007
D. Nirmala Devi Vs V.M. Dhanasekaran
Madras High Court · AIR 2007 Mad 330 : (2007) 4 MLJ 1263
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 110 of 157
High Courts27 Mar 2007Dismissed
D.W. Samuel and S. Rajamani Vs The Registrar, Central Administrative Tribunal, Madras Bench and Others
Madras High Court · (2007) 03 MAD CK 0280
Constitution of India, 1950 — Article 16(4)
High Courts27 Mar 2007Allowed
The Executive Officer, Arulmighu Thiruvalleswarar thirukkoil and P.S. Shanmugasundaram Vs Jagathambigai Nagar Co-Operative House Site Society and Others
Madras High Court · (2007) 2 LW 1035 : (2007) 4 MLJ 476
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 13, 34, 41
High Courts27 Mar 2007
Ramakrishna Balasubramanian, rep. by his duly attested power agent P.R. Balasubramanian Vs Ms. Priya Ganesan, The Commissioner of Police and The Inspector of Police
Madras High Court · AIR 2007 Mad 210 : (2008) 1 LW(Cri) 74 : (2008) 1 MhLj 801
Citizenship Act, 1955 — Section 4(1)(3)Civil Procedure Code, 1908 (CPC) — Section 13, 2(6)Hindu Minority and Guardianship Act, 1956 — Section 6, 7
High Courts27 Mar 2007Allowed
V. Perumal (deceased) rep. by Legal Representatives Kamalam and Others Vs The State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0256
High Courts27 Mar 2007
The Superintending Engineer Vs The Presiding Officer, Second Addl. Labour Court and M. Vedagiri
Madras High Court · (2007) 03 MAD CK 0255
Contributory Provident Fund Rules, 1962 — Regulation 37, 38, 41Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Mar 2007Dismissed
V. Kandasamy and Others Vs The State of Tamil Nadu and The Managing Director, Tamilnadu State Transport Corporation
Madras High Court · (2007) 03 MAD CK 0194
High Courts27 Mar 2007Allowed
C. Ram Mohan, C. Madan Mohan, C. Raj Mohan and C. Prem Mohan Vs The Government of Tamil Nadu by Secretary, Revenue Department, The Principal Commissioner and Commissioner of Land Reforms and The Assistant Commissioner/Competent Authority, Urban Land Ceiling
Madras High Court · (2008) WritLR 93
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 10(1), 11, 11(5), 3BTamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 8
High Courts27 Mar 2007Allowed
Manuel Vs The State of Tamil Nadu
Madras High Court · (2007) 2 LW 886 : (2007) 4 MLJ 218
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 5 Rule 20, Order 5 Rule 20(1)Limitation Act, 1963 — Section 5
High Courts26 Mar 2007
Rajnarayanan Textiles Ltd. Vs Commercial Tax Officer
Madras High Court · (2009) 20 VST 338
Tamil Nadu General Sales Tax Act, 1959 — Section 10
High Courts26 Mar 2007Allowed
Rathinam Vs The Special Tahsildar (ADW) and The District Collector
Madras High Court · (2007) 03 MAD CK 0310
Harijan Welfare Schemes Act, 1978 — Section 4(2), 4(3)
High Courts26 Mar 2007Allowed
P.S. Mathar Vs The Commandant, CISF Unit, Chennai Port Trust and Assistant Commandant (Admn.), Chennai Port Trust, CISF
Madras High Court · (2007) 03 MAD CK 0307
Central Industrial Security Force Rules, 1969 — Rule 35
High Courts26 Mar 2007
Henry Paul Vs Karpagam Esther and Chitra Nancy Minor rep. by mother and guardian, Karpagam Esther
Madras High Court · (2007) 03 MAD CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Mar 2007Allowed
Indian Oil Corporation Ltd. and S. Sridhar, Assistant Manager (Sales), Indian Oil Corporation Ltd. Vs Kamala Filling Station and Chennai Tourists Car Operators Association
Madras High Court · (2007) 03 MAD CK 0262
High Courts26 Mar 2007Dismissed
The Commissioner of Income Tax Vs K. Ramasamy
Madras High Court · (2008) 296 ITR 358
Income Tax Act, 1961 — Section 113, 132, 139, 139(1), 158B
High Courts26 Mar 2007Dismissed
Thirupathy Kumar Khemka and Raj Kumar Khemka Vs The Commissioner of Income Tax
Madras High Court · (2007) 210 CTR 287 : (2007) 291 ITR 122
Income Tax Act, 1961 — Section 132, 132(4), 139, 139(1), 142(1)
High Courts26 Mar 2007Dismissed
Ranjith Kumar and Nedumaran Vs State
Madras High Court · (2007) 03 MAD CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 450
High Courts26 Mar 2007Allowed
Jeyabharathi Vs State
Madras High Court · (2007) 03 MAD CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts26 Mar 2007Dismissed
Murugesan Vs State
Madras High Court · (2007) 03 MAD CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
High Courts26 Mar 2007Dismissed
V.S. Somasundaram and Karthik represented by father and guardian V.S. Somasundaram Vs S. Pandarinathan
Madras High Court · (2007) 03 MAD CK 0047