COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 119 of 157

High Courts12 Mar 2007Allowed

K. Damodaran Vs The Director General of Police, The Superintendent of Police, 'Q' Branch C.I.D. and The Accountant General (Accounts and Entitlements)

Madras High Court · (2007) 03 MAD CK 0213

Tamil Nadu Pension Rules, 1978 — Rule 71(3)

High Courts12 Mar 2007Allowed

G. Narappa Reddy Vs The Commissioner, Corporation of Madras and The Special Officer, Corporation of Madras

Madras High Court · (2007) 03 MAD CK 0211

High Courts12 Mar 2007Allowed

Jagmogan Lamba Vs P.N. Writer and Co. and The Special Dy. Commissioner of Labour, Appellate Authority under the Tamil Nadu Shops and Establishments Act, 1947

Madras High Court · (2007) 2 LLJ 623

Industrial Disputes Act, 1947 — Section 17B

High Courts12 Mar 2007

C.C. Eliamma and C.C. Kurian Vs State of Tamil Nadu

Madras High Court · (2007) 03 MAD CK 0207

Tamil Nadu Forest Act, 1882 — Section 24, 6

High Courts12 Mar 2007

Kanchipuram Silk Handloom Weavers' Co operative Marketing Society Ltd. Vs The Commissioner of Income tax, The Addl. Commissioner of Income tax, Vellore Range and The Income tax Officer

Madras High Court · (2008) 296 ITR 63

Income Tax Act, 1961 — Section 139(1), 139(8), 142(1), 143(2), 148Tamil Nadu Co-operative Societies Rules, 1988 — Rule 117A, 117A(5), 40, 40(5)

High Courts12 Mar 2007

M. Ganesan Vs The Vice Chairman, The Settlement Commission (IT and WT), Additional Bench and The Income tax Officer

Madras High Court · (2007) 210 CTR 46 : (2008) 299 ITR 456

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5), 139(8), 148, 215Income Tax Rules, 1962 — Rule 117A, 40

High Courts12 Mar 2007Dismissed

Thavasi Vs State

Madras High Court · (2007) 03 MAD CK 0180

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts12 Mar 2007Dismissed

Velmurugan Vs State

Madras High Court · (2007) 03 MAD CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 394, 397

High Courts12 Mar 2007Dismissed

Jeyammal and Kamalammal Vs Alagammal and Muthammal

Madras High Court · (2007) 03 MAD CK 0149

High Courts12 Mar 2007Dismissed

Rasi Silks and K. Arunachalam Vs T.A. Venkatachalam and Others

Madras High Court · (2007) 3 CTC 152 : (2007) 3 LW 61 : (2007) 3 MLJ 998

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25

High Courts12 Mar 2007Dismissed

S. Alagarswamy Vs The Income Tax Officer and The Commissioner of Income Tax (Appeals)

Madras High Court · (2008) 296 ITR 43

Income Tax Act, 1961 — Section 249(4)

High Courts12 Mar 2007Dismissed

R.T.M.L.M.S. Higher Secondary School Vs The Government of Tamil Nadu

Madras High Court · (2007) 03 MAD CK 0121

Constitution of India, 1950 — Article 30, 30(1), 30(2), 45Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 14(A), 4Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 6, 8, 9

High Courts12 Mar 2007Dismissed

The Management of Melur Primary Agricultural Cooperative Bank Ltd. Vs N. Raja and The Presiding Officer Labour Court

Madras High Court · (2007) 2 LLJ 609

Industrial Disputes Act, 1947 — Section 12, 12(3), 2, 33C(2)

High Courts12 Mar 2007Allowed

P. Kappusami Vs Chennai Port Trust

Madras High Court · (2007) 03 MAD CK 0111

High Courts12 Mar 2007

C. Muthukrishnan Vs The Commissioner, Mathuranthagam Municipality and M. Saravanan

Madras High Court · (2007) 03 MAD CK 0027

High Courts09 Mar 2007Allowed

Jothi and Another Vs Kumaravel

Madras High Court · (2007) 3 CivCC 103 : (2007) 5 RCR(Civil) 459

High Courts09 Mar 2007Allowed

V. Punniakoti and C. Munusamy Vs The Spl. Commissioner and Commissioner of Revenue Administration and Others

Madras High Court · (2007) 03 MAD CK 0344

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 22, 4

High Courts09 Mar 2007Dismissed

M. Subramaniam and Others Vs The Executive Officer, Chinnavedampatti Town Panchayat and The District Collector

Madras High Court · (2007) 2 CTC 808 : (2007) 3 MLJ 769

Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(2)

High Courts09 Mar 2007Allowed

R. Veeraragavan Vs The State of Tamil Nadu D. Govindarajulu and Others Vs The State of Tamil Nadu, The Bar Council of Tamilnadu, The Tamilnadu Advocates Association and The Chairman, The Trustee Committee, The Tamilnadu Advocates' Welfare Fund. S. Seshachalam Vs The Secretary to the Government, Law Department, The Chairman, The Bar Council of Tamilnadu, The Tamilnadu Advocates Association and The Chairman, The Trustee Committee, The Tamilnadu Advocates' Welfare Fund, Bar Council of Tamilnadu A.L. Namasivayam and Others Vs The Secretary to the Government, Government of Tamil Nadu, Law Department, The Chairman, The Bar Council of Tamilnadu, The President, The Tamilnadu Advocates Association (M.H.A.A.) and The Chairman, The Trustee Committee, The Tamilnadu Advocates' Welfare Fund

Madras High Court · (2007) 4 KLT 19

Advocates Act, 1961 — Section 24Constitution of India, 1950 — Article 14Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1995 — Section 15(5), 16, 16(1), 16(1A), 16(6)

High Courts09 Mar 2007

S. Palaniswamy and Another Vs Chinnakali and Others

Madras High Court · (2009) ACJ 297