High Courts21 Mar 2007Dismissed
S. Parvatham Ammal and S. Venkatesan Vs T.S. Ganesan T.S. Ganesan Vs Venkatesan and Others
Madras High Court · (2007) 03 MAD CK 0221
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 114 of 157
High Courts21 Mar 2007Allowed
Kolammal (died) and Dr. A. Nagarajan Vs The State of Tamil Nadu and The Chairman, Tamil Nadu State Housing Board
Madras High Court · AIR 2007 Mad 258
Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 4(1), 6Land Acquisition Rules — Rule 3
High Courts21 Mar 2007
S.K. Mydeen (as per the charge sheet) M.S. Moideen Abdul Kader (Real Name) Vs The State
Madras High Court · (2007) 03 MAD CK 0187
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 326
High Courts21 Mar 2007Allowed
Chandru Vs The Commissioner of Police and State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0185
Penal Code, 1860 (IPC) — Section 120, 302, 34, 364, 387
High Courts21 Mar 2007Dismissed
Ajith @ Ajamaitheen Vs State
Madras High Court · (2007) 03 MAD CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 324
High Courts21 Mar 2007Dismissed
Kumar @ Palanisamy Vs State
Madras High Court · (2007) 03 MAD CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 302, 379, 404
High Courts21 Mar 2007Dismissed
N.M. Gopinath Vs C. Sreelatha and Others
Madras High Court · (2007) 03 MAD CK 0156
Drugs and Cosmetics Rules, 1945 — Rule 65
High Courts21 Mar 2007Allowed
The Chairman, Tamil Nadu Electricity Board Vs P. Thulasimani
Madras High Court · (2007) 03 MAD CK 0095
Evidence Act, 1872 — Section 106
High Courts21 Mar 2007
G. Anthony Selvaraj Vs The Secretary to Government, Home (Police 1-A) Department
Madras High Court · (2007) 03 MAD CK 0091
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 376Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 20, 20(1)
High Courts21 Mar 2007Dismissed
Soundaram Vs State
Madras High Court · (2007) 03 MAD CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 341, 452
High Courts21 Mar 2007Dismissed
Murugesan Vs State
Madras High Court · (2007) 03 MAD CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts21 Mar 2007Allowed
National Insurance Co. Ltd., Motor Third Party Claims Vs S. Umasundari and Others
Madras High Court · (2007) 03 MAD CK 0067
High Courts21 Mar 2007Dismissed
Roshan Commercial Traders (P) Ltd. Vs Tax Recovery Officer and Others
Madras High Court · (2007) 210 CTR 599 : (2008) 303 ITR 166 : (2008) 170 TAXMAN 497
Income Tax Act, 1961 — Section 222, 223, 224, 225, 226(3)
High Courts20 Mar 2007Dismissed
The Chief Engineer - Personnel, Tamil Nadu Electricity Board Vs The Presiding Officer, Labour Court and R. Suriyanarayanan
Madras High Court · (2007) 03 MAD CK 0352
Tamil Nadu Electricity Board Services Regulations — Regulation 94, 96(1)
High Courts20 Mar 2007Allowed
P. Rajeswari Vs The Vice Chancellor, The Tamil Nadu Dr. MGR Medical University and The Registrar, The Tamil Nadu Dr. MGR Medical Unviversity
Madras High Court · (2007) 3 MLJ 1050
Constitution of India, 1950 — Article 14, 16, 21Industrial Disputes Act, 1947 — Section 25FTamil Nadu Medical University Act, 1987 — Section 12(4)
High Courts20 Mar 2007Dismissed
M. Bhaskaran Reddiar Vs The District Collector, The Special Tahsildar (Adi Dravidar Welfare) and The District Adi Dravidar Welfare Officer
Madras High Court · (2007) 3 MLJ 1003 : (2007) WritLR 682
Tamil Nadu Adi Dravidar Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3)
High Courts20 Mar 2007
Amaresan and Thairiyalakshmi Vs Vaidyanathan
Madras High Court · (2007) 03 MAD CK 0347
High Courts20 Mar 2007Allowed
R. Perumayee Ammal Pillai (deceased) and Others Vs The District collector and The President, Chettynaickenpatti Panchayat
Madras High Court · (2007) 03 MAD CK 0343
Tamil Nadu Panchayats Act, 1994 — Section 201(1), 202(2)Tamil Nadu Panchayats Building Rules, 1997 — Rule 3(1)
High Courts20 Mar 2007
Ganga Nair Matriculation School Vs The Secretary to Government School Education Department, The Director, Tamil Nadu Matriculation Schools and The Inspector of Matriculation Schools
Madras High Court · (2007) 3 MLJ 94 : (2007) WritLR 1040
High Courts20 Mar 2007Dismissed
The Management of Madras Aluminium Co. Ltd. Vs R. Paulmanickam (deceased) and Others
Madras High Court · (2007) 2 LLJ 975
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(3), 18