High Courts26 Mar 2007Dismissed
Commissioner of Income Tax Vs L.K. Ramasamy
Madras High Court · (2007) 03 MAD CK 0038
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 111 of 157
High Courts26 Mar 2007Allowed
Vaikundasamy and Others Vs The State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 107, 107(1), 108, 109, 110
High Courts26 Mar 2007
Vinitha Associates Ltd. and Another Vs Lakshna Holdings Pvt. Ltd. and Others
Madras High Court · (2007) 4 ARBLR 575
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 43Limitation Act, 1963 — Article 137
High Courts24 Mar 2007
M.A. Nachimuthu Vs Thiru N. Ravichandran
Madras High Court · (2007) 03 MAD CK 0300
Criminal Procedure Code, 1973 (CrPC) — Section 138, 200, 207, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Mar 2007Allowed
K. Muthukrishnan Vs Government of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0293
Constitution of India, 1950 — Article 226Tamil Nadu State Housing Board Act, 1961 — Section 155, 155(1)
High Courts24 Mar 2007Allowed
The General Manager, Shipping Corporation of India Ltd. Vs A. Maria John
Madras High Court · (2009) ACJ 418
Merchant Shipping Act, 1958 — Section 101, 101(2)(J), 147, 434AWorkmens Compensation Act, 1923 — Section 15, 17, 19(2), 2, 2(1)
High Courts24 Mar 2007Allowed
K.P. Subramaniam Vs The Management of Ashok Leyland Ltd. and The Presiding Officer, III Additional Labour Court
Madras High Court · (2007) 03 MAD CK 0284
Industrial Disputes Act, 1947 — Section 2
High Courts24 Mar 2007
K. Sathyamurthi Vs The State of Tamil Nadu and University Grants Commission
Madras High Court · (2007) 4 MLJ 171 : (2007) WritLR 950
Constitution of India, 1950 — Article 14, 16
High Courts24 Mar 2007Allowed
V.K. Santhosh Kumar Vs P.B. James Baby
Madras High Court · (2007) 03 MAD CK 0243
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Mar 2007Allowed
Nagammal Vs Valliammal
Madras High Court · AIR 2007 Mad 177 : (2007) 3 CTC 633 : (2007) 2 LW 1008 : (2007) 5 MLJ 1367
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54, 60
High Courts24 Mar 2007Allowed
A.S. Krishnan Vs N.S. Venkatarama Pillai (deceased) and Others
Madras High Court · (2007) 3 LW 551 : (2007) 6 MLJ 309
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 70, 70(2)
High Courts24 Mar 2007Allowed
Hariram, Selvam, Ramakrishnan and Vadivel Vs State
Madras High Court · (2007) 03 MAD CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209Penal Code, 1860 (IPC) — Section 147, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Mar 2007Dismissed
T. Kannan Vs Liberty Creations Ltd. and Others
Madras High Court · (2007) 2 LW 246
Cinematograph Act, 1952 — Section 5A, 5BConstitution of India, 1950 — Article 19, 32
High Courts24 Mar 2007Dismissed
T. Muthupandian and Siva @ Sivasubramaniam Vs State Inspector of Police
Madras High Court · (2007) 1 LW(Cri) 364
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Mar 2007Dismissed
Tax Recovery Officer and Another Vs S. Ramakrishnan
Madras High Court · (2007) 213 CTR 222
Income Tax Act, 1961 — Section 226(3)
High Courts24 Mar 2007Dismissed
K. Sundaram Pillai and Manoharan Vs The District Collector and Others
Madras High Court · (2007) 03 MAD CK 0009
General Clauses Act, 1897 — Section 3Transfer of Property Act, 1882 — Section 3
High Courts24 Mar 2007Dismissed
Madasamy Chettiar and Durai Vs Rajamaniraj @ Raj, S. Duraisingam, S. Nayinar and N. Parvathi
Madras High Court · (2007) 03 MAD CK 0003
Transfer of Property Act, 1882 — Section 106
High Courts23 Mar 2007Dismissed
A. Asokan Vs The II 558 Kudhiraichandal Primary Agricultural Co-op. Bank Ltd. and The Villupuram District Committee of Common Cadre Service for Secretaries of Primary Agricultural Co operative banks
Madras High Court · (2007) 3 MLJ 164
Constitution of India, 1950 — Article 21
High Courts23 Mar 2007Dismissed
V. Subramania Chettiar Vs V.K. Balasubramanian, V.K. Rathinam and K.B. Palaniappan
Madras High Court · (2007) 03 MAD CK 0340
High Courts23 Mar 2007Dismissed
Management, Chennai Central Cooperative Bank Ltd. Vs The Joint Commissioner of Labour, (Appellate Authority under the Payment of Gratuity Act, 1972) and Others
Madras High Court · (2007) 2 CTC 604 : (2007) 114 FLR 762 : (2007) 3 MLJ 699
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 12(3), 2Payment of Gratuity Act, 1972 — Section 14, 2, 4(5)