COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 112 of 157

High Courts23 Mar 2007Allowed

The District Collector and The Special Tahsildar, (Adi Dravidar and Tribal Welfare Department) Vs P. Muthulakshmi

Madras High Court · (2007) 03 MAD CK 0296

Land Acquisition Act, 1894 — Section 4(1)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4, 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3

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High Courts23 Mar 2007Allowed

C.V. Ramakrishan Vs Dr. V. Ramakrishna Rao and Others

Madras High Court · (2007) 03 MAD CK 0295

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A

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High Courts23 Mar 2007

S. Viwanathan and Others Vs The Board of Directors, Tamil Nadu Minerals Limited and The Chairman and Managing Director, Tamil Nadu Minerals Limited

Madras High Court · (2007) 03 MAD CK 0287

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14, 14.10, 4.1

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High Courts23 Mar 2007Allowed

K. Askar Ali Vs The Corporation of Tirunelveli

Madras High Court · (2007) 03 MAD CK 0286

Tamil Nadu Pension Rules, 1978 — Rule 22, 22(2)

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High Courts23 Mar 2007Allowed

Q-1243 Pudhuvakudi Primary Agricultural Co-opearative Bank Vs The Assistant Commissioner of Labour and Jainulladheen

Madras High Court · (2007) 03 MAD CK 0282

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High Courts23 Mar 2007Allowed

Mrs. Syed Basheerunnissa Tasneem and Mr. H.S.M. Sakkauff Vs Syed Mohideen Ahmed Khaderi, Mrs. Imtiaz Imammamuddin @ Sabreen, Syeda Famida Banu and Syed Ahmed Hussaini

Madras High Court · (2007) 03 MAD CK 0281

Specific Relief Act, 1963 — Section 40(2)

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High Courts23 Mar 2007

B. Ramachandran and S.S. Abdul Hameed Vs State

Madras High Court · (2007) 03 MAD CK 0244

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 428Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts23 Mar 2007

Coimbatore Pioneer Mills Limited Vs Commercial Tax Officer and Another

Madras High Court · (2008) 15 VST 547

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High Courts23 Mar 2007Dismissed

P.A. Shanmugham, Proprietor, Cirussti Vs S.K. Krishnakanth, Proprietor, Indian theatre Production, A.N. Subbiah, Vinitha Associates Limited and Gemini Colour Laboratory, Owned by Gemini Industries and Imaging Ltd.

Madras High Court · (2007) 03 MAD CK 0202

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High Courts23 Mar 2007

The Deputy Commissioner of Civil Supplies and The Assistant Commissioner of Civil Supplies Vs S. Damodaran

Madras High Court · (2008) 1 LW 1020 : (2007) 3 MLJ 196

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 6E

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High Courts23 Mar 2007Allowed

V. Maheswari Vs The Secretry, Tamil Nadu Manual Labour Social Security and Welfare Board, The Divisional Manager, United India Insurance Corporation and The Deputy Inspector of Labour

Madras High Court · (2007) 2 LLJ 963 : (2007) 3 MLJ 295

Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 — Section 20, 3, 3(1)

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High Courts23 Mar 2007Dismissed

Asaraf Ali and Others Vs The State and Sitthi Sarbunisha

Madras High Court · (2007) 03 MAD CK 0065

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High Courts23 Mar 2007

Mariappan and Krishnammal Vs State

Madras High Court · (2007) 03 MAD CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34

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High Courts23 Mar 2007Dismissed

R. Muniasamy Vs The District Collector and Others

Madras High Court · (2007) 03 MAD CK 0033

Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18(4), 18(5)Tamil Nadu Land Encroachment Act, 1905 — Section 2

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High Courts23 Mar 2007

Dadha Estates Pvt. Ltd. Vs C. Ravindran and Others LIC Housing Finance Ltd. Vs Dadha Estates Pvt. Ltd.

Madras High Court · AIR 2007 Mad 217

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 2(1), 31, 34

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High Courts23 Mar 2007Allowed

Mr. R. Visveswaran Vs Enforcement Officer, Enforcement Directorate, Southern Zone

Madras High Court · (2007) 03 MAD CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 4, 5Foreign Exchange Management Act, 1999 — Section 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(3), 56(1), 68, 71

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High Courts23 Mar 2007Allowed