High Courts22 Mar 2007Dismissed
The Kinathukadavu Primary Agricultural Co-operative bank Ltd. Vs State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0338
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 12, 26(1)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 113 of 157
High Courts22 Mar 2007Dismissed
K.R. Andu Gowder Vs Ammu Ammal and Others
Madras High Court · (2007) 03 MAD CK 0301
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 211
High Courts22 Mar 2007Dismissed
Amirthammal Vs Karunesa Mudaliar, Kanniappa Mudaliar, Selvaraj @ Raju and Nagappan
Madras High Court · (2007) 03 MAD CK 0271
High Courts22 Mar 2007Allowed
Ramalingam Chettiar and Others Vs Sankaraiya Chettiar, Gunalan and Palani
Madras High Court · (2007) 03 MAD CK 0270
Evidence Act, 1872 — Section 92, 94
High Courts22 Mar 2007Dismissed
Thiru Anjaya and The New India Assurance Company Limited Vs Smt. L. Lakshmi, L. Nadhiya and L. Devi
Madras High Court · (2009) ACJ 1354 : (2007) 4 LW 701 : (2007) 6 MLJ 1807
Workmens Compensation Act, 1923 — Section 2(1), 3, 3(1), 30
High Courts22 Mar 2007Allowed
Muthu Vs The District Magistrate and District Collector and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise IX
Madras High Court · (2007) 03 MAD CK 0186
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts22 Mar 2007Dismissed
Syed Hakkim and Others Vs State
Madras High Court · (2007) 03 MAD CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts22 Mar 2007Allowed
A. Chinnaiya Vs Mrs. Amirtham, A. Subbiah and Mrs. Sigappi
Madras High Court · (2007) 03 MAD CK 0162
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(1)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts22 Mar 2007Dismissed
Eastern Common Effluent Treatment Company Private Limited Vs The Tamil Nadu Pollution Control Board and Tamil Nadu Electricity Board Veerapandi Common Effluent Treatment Plant Private Limited Vs The Tamil Nadu Pollution Control Board
Madras High Court · (2007) 2 LW 252 : (2007) 3 MLJ 361
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 132, 133, 134, 136, 19(1)
High Courts22 Mar 2007Allowed
T. Tamilarasan Vs Arokkiasamy, Thomas and Devasagayam
Madras High Court · (2007) 3 CTC 456 : (2007) 2 LW 999 : (2007) 3 MLJ 857
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28Evidence Act, 1872 — Section 114, 17, 21, 58
High Courts22 Mar 2007Dismissed
P.N.S. Sindha Madhar Vs S. Akkani Beevi and Others
Madras High Court · (2007) 03 MAD CK 0082
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts22 Mar 2007Allowed
S. Natarajan Vs State of Tamil Nadu and Secretary to Government of India, Ministry of Home Affairs (Department of Internal Security)
Madras High Court · (2007) 03 MAD CK 0046
Penal Code, 1860 (IPC) — Section 120, 224, 307, 332, 353
High Courts22 Mar 2007
ITC Limited Vs The State of Tamil Nadu
Madras High Court · (2007) 2 CTC 577 : (2007) 5 MLJ 897 : (2007) 7 VST 367 : (2007) WritLR 329
Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 226, 301, 302, 303, 303(1)Madras General Sales Tax Act, 1939 — Section 3
High Courts21 Mar 2007Dismissed
Das Lagerway Wind Turbines Ltd. Vs Cynosure Investments Private Ltd.
Madras High Court · (2008) 1 ARBLR 97 : (2009) 147 CompCas 149
Arbitration and Conciliation Act, 1996 — Section 16(1), 8Companies Act, 1956 — Section 397, 398, 402, 403
High Courts21 Mar 2007Dismissed
Commissioner of Income Tax Vs Ashok Leyland Ltd.
Madras High Court · (2007) 03 MAD CK 0367
High Courts21 Mar 2007Dismissed
Commissioner of Income Tax Vs Varalakshmi Chemind P. Ltd.
Madras High Court · (2008) 303 ITR 174
Income Tax Act, 1961 — Section 143(3), 271(1)
High Courts21 Mar 2007
G.R. Silambu, G.R. Muthusamy and G.M. Rajamani Gounder Vs K.R. Arumugam and Others
Madras High Court · (2007) 03 MAD CK 0349
High Courts21 Mar 2007Dismissed
Kesavalu Naidu Vs The Chennai Metropolitan Development Authority and R. Sivapraksam
Madras High Court · (2007) 03 MAD CK 0242
Constitution of India, 1950 — Article 14, 226
High Courts21 Mar 2007
Tamil Nadu State Express Trans. Corpn. Ltd. Vs A. Revathy
Madras High Court · (2009) ACJ 351
High Courts21 Mar 2007
Okey Textiles Vs Commissioner of Commercial Taxes and Another
Madras High Court · (2009) 20 VST 232
Tamil Nadu General Sales Tax Act, 1959 — Section 12(2), 12(3), 16DTamil Nadu Value Added Tax Act, 2006 — Section 88