High Courts16 Mar 2007
United India Insurance Company Ltd. Vs Anjalai and Others
Madras High Court · (2008) ACJ 1974 : (2007) 4 LW 304 : (2007) 6 MLJ 1618
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 116 of 157
High Courts16 Mar 2007Dismissed
Raja, Paramasivam, Arivalagan and Balu @ Balasubramanian Vs State by the Inspector of Police
Madras High Court · (2007) 03 MAD CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 506(2)
High Courts16 Mar 2007
Arockiaprakash Vs Rangasamy
Madras High Court · (2007) 3 CTC 383 : (2007) 4 LW 298 : (2007) 5 MLJ 46
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26
High Courts16 Mar 2007
The Managing Director, Metropolitan Transport Corporation Ltd., (Chennai Division-I) Ltd. Vs Manikandan
Madras High Court · (2008) ACJ 1981
Motor Vehicles Act, 1988 — Section 163A
High Courts16 Mar 2007
The Managing Director, Tamil Nadu State Transport Corporation, (VPM DVN.1), Ltd. Vs Dr. S. Rajendran
Madras High Court · (2007) 6 MLJ 1050
High Courts16 Mar 2007
S. Mariammal Vs Krishnamurthy, Ramasamy and Saminathan
Madras High Court · (2007) 3 MLJ 321
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts16 Mar 2007Dismissed
Kothandaraman, Anusuya and Mangayarkarasi Vs K. Rajammal
Madras High Court · (2007) 4 CTC 699 : (2007) 6 MLJ 374
High Courts15 Mar 2007Allowed
N. Ravi Vs S. Kasiviswanathan
Madras High Court · (2007) 03 MAD CK 0348
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2007Allowed
G. Amsaveni, G. Dhanraj and V. Rajeswari Vs P. Kanakaraj
Madras High Court · (2007) 3 MLJ 1037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts15 Mar 2007Allowed
E.P.M. Naina Mohamed Vs A. Abdul Azeez
Madras High Court · (2007) 03 MAD CK 0269
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 41 Rule 28
High Courts15 Mar 2007Dismissed
Sridevi Company Vs N.A.S. Jeyaraj
Madras High Court · (2007) 03 MAD CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 207, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts15 Mar 2007
Chandrasekaran Vs The Inspector General, Central Industrial Security Force, The Deputy Inspector General, Central Industrial Security Force and The Commandant, Central Industrial Security Force
Madras High Court · (2007) 03 MAD CK 0228
Central Industrial Security Force Rules, 1969 — Rule 49Constitution of India, 1950 — Article 136, 226
High Courts15 Mar 2007
Bellamma Vs Nagarathnamma, Chinnamma and Munigowaramma
Madras High Court · (2007) 5 CTC 261 : (2007) 2 LW 1006 : (2009) 5 RCR(Civil) 837
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
High Courts15 Mar 2007Dismissed
Kasi Vs State
Madras High Court · (2007) 03 MAD CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Mar 2007Dismissed
Pethan Vs State
Madras High Court · (2007) 03 MAD CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(I), 307, 323, 324
High Courts15 Mar 2007
Subramaniam Vs State
Madras High Court · (2007) 03 MAD CK 0174
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts15 Mar 2007Dismissed
Kerala Hair Dresses Vs D. Krishna Rao and Others
Madras High Court · (2007) 03 MAD CK 0132
Evidence Act, 1872 — Section 85Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 18
High Courts15 Mar 2007Dismissed
G. Ramanikumar, President, State Legal Cell, Bharathiya Janatha Party Vs State of Tamil Nadu and Others G. Krishna, State Joint Secretary, Akhil Bharathiya Vidayarthi Parishad (ABVP) Tamil Nadu Unit Vs State of Tamil Nadu and Others S.M. Sundaram Iyer Vs State of Tamil Nadu
Madras High Court · (2007) 6 MLJ 366
Constitution of India, 1950 — Article 25, 25(1), 25(2), 26, 29Tamil Nadu Education Rules, 1892 — Rule 77Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 25
High Courts15 Mar 2007Allowed
Ramesh Vs The Secretary to the Government, Prohibition and Excise Department, Government of Tamil Nadu, Fort St. George, Chennai 600 009 and The Commissioner of Police, Greater Chennai, Egmore, Chennai 600 008
Madras High Court · (2008) 1 LW(Cri) 73
High Courts15 Mar 2007
Villiupuram Market Committee Vs K. Sekar K. Sekar Vs Villiupuram Market Committee
Madras High Court · (2007) 2 LW 919 : (2007) 3 MLJ 666
Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Section 2(1)Constitution of India, 1950 — Article 136