High Courts13 Mar 2007Dismissed
Iswari Vs State
Madras High Court · (2007) 03 MAD CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 118 of 157
High Courts13 Mar 2007Dismissed
Rajaraman Vs State
Madras High Court · (2007) 03 MAD CK 0176
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts13 Mar 2007Dismissed
Subramaniyan Vs State
Madras High Court · (2007) 03 MAD CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts13 Mar 2007Dismissed
V. Ponnaiya (deceased) and Others Vs Nandagopal
Madras High Court · (2007) 03 MAD CK 0145
High Courts13 Mar 2007Allowed
Jeyapal and Jegannathan rep. by his father Jayapal Vs Veerappan and Others
Madras High Court · (2007) 03 MAD CK 0144
Civil Procedure Code Amendment Act, 1976 — Section 66Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40Transfer of Property Act, 1882 — Section 126
High Courts13 Mar 2007
Tamil Nadu Computer Science B.Ed. Graduate Teachers Welfare Society Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 03 MAD CK 0131
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 166(1)
High Courts13 Mar 2007
S. Manickam Vs The Secretary to Government, Industries Department, The Managing Director, Tamil Nadu Magnesite Ltd. and India Magnesite Products Ltd. R. Thangavelu Vs The Secretary to Government, Industries Department, The Managing Director, Tamil Nadu Magnesite Ltd., India Magnesite Products Ltd. and The Managing Director, India Magnesite Products Ltd.
Madras High Court · (2007) 6 MLJ 1253 : (2007) WritLR 474
High Courts13 Mar 2007Dismissed
S. Gunasekaran Vs The Chairman, Common Cadre Authority, Joint Registrar of Co-operative Societies, Erode Region, The Deputy Registrar of Co-operative Societies and K. 464 Unjalur Kolathupalayam Agriculture Cooperative Bank Ltd.
Madras High Court · (2007) 03 MAD CK 0124
Tamil Nadu Co-operative Societies Act, 1983 — Section 75, 75(1), 75(3), 76, 80Tamil Nadu Primary Agricultural Cooperative Banks Common Cadre Service Regulations, 2000 — Regulation 28, 29
High Courts13 Mar 2007Dismissed
The Karur Vysya Bank Limited Vs The Karur Vysya Bank Employees' Union and Government of India, Ministry of Labour
Madras High Court · (2007) 2 LLJ 983 : (2007) 3 MLJ 257
Industrial Disputes Act, 1947 — Section 10, 12(5), 2, 9A
High Courts13 Mar 2007Dismissed
Mummalapedu Rathinavelu Chettiar and Ethirajammal Trust Vs R. Balaraman
Madras High Court · (2007) 03 MAD CK 0113
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Madras City Tenants Protection Act, 1922 — Section 9
High Courts13 Mar 2007Allowed
Irudhayamary Vs The State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0081
Arms Act, 1959 — Section 25(1)(A)Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120, 307, 353, 387, 397
High Courts13 Mar 2007Allowed
Gene Vs Gabriel
Madras High Court · (2008) 1 BC 167
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 256(2), 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Mar 2007Dismissed
Fire Challenger Vs The Assistant Commissioner of Income Tax
Madras High Court · (2007) 03 MAD CK 0364
Income Tax Act, 1961 — Section 147, 148, 152(2), 246, 271(1)
High Courts12 Mar 2007Allowed
The Thanthi Trust Vs Director-General of Income Tax (Exemptions) Income Tax Department and Assistant Director of Income Tax (Exemptions)-II
Madras High Court · (2007) 03 MAD CK 0346
Income Tax Act, 1961 — Section 11, 11(4A), 119(2), 234A, 234B
High Courts12 Mar 2007Dismissed
Aditanar Educational Institution Vs The Assistant Director of Income Tax (Exemption-II)
Madras High Court · (2008) 297 ITR 376
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(22)Societies Registration Act, 1860 — Section 10(22), 11, 12, 12AA, 13(1)
High Courts12 Mar 2007Dismissed
Baywest Power and Energy Private Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2008) 296 ITR 532
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 121, 122, 123, 124
High Courts12 Mar 2007Dismissed
Marshals' Supersoft Technologies Limited Vs The Income Tax Officer
Madras High Court · (2008) 296 ITR 77
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 80IA
High Courts12 Mar 2007Dismissed
K. Loganathan Vs Punniakotti Naicker and Kuppusamy Naicker
Madras High Court · (2007) 03 MAD CK 0251
High Courts12 Mar 2007Dismissed
E.K. Lingamurthy and L. Parameswari Vs The Settlement Commissioner (IT and WT), Additional Bench and The Commissioner of Income Tax
Madras High Court · (2007) 210 CTR 296 : (2007) 293 ITR 76 : (2008) 174 TAXMAN 298
Income Tax Act, 1961 — Section 132, 158BA, 158BB(4), 246D, 32(2)
High Courts12 Mar 2007Dismissed
V. Kandasamy and 3 Others Vs Dakshinamoorthy
Madras High Court · (2007) 1 LW(Cri) 370