High Courts06 Dec 2007Allowed
N. Pandikumar Vs The State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0133
Constitution of India, 1950 — Article 14, 16, 162
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 12 of 157
High Courts06 Dec 2007Allowed
A. Velu Vs The Director of Elementary Education, The District Elementary Educational Officer and The Asst. Elementary Educational Officer
Madras High Court · (2007) 12 MAD CK 0119
High Courts06 Dec 2007Allowed
Siva Vs The State of Tamilnadu
Madras High Court · (2007) 12 MAD CK 0084
Penal Code, 1860 (IPC) — Section 147, 148, 302, 336, 341Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Dec 2007Allowed
K. Jeevarathinam Vs The State of Tamilnadu
Madras High Court · (2008) 1 LW(Cri) 158
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
High Courts06 Dec 2007Allowed
R. Devaraj Vs The Managing Director, Tamil Nadu State Transport Corporation (Kumbakonam) Ltd. and The General Manager, Tamil Nadu State Transport Corporation (Kumbakonam) Ltd., Karaikudi Region
Madras High Court · (2007) 12 MAD CK 0082
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)
High Courts06 Dec 2007
K.R. Sivasankar Vs K.R. Ramamoorty and Others
Madras High Court · (2007) 12 MAD CK 0050
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 68Hindu Adoptions and Maintenance Act, 1956 — Section 12
High Courts06 Dec 2007
V. Arunachalam Vs The State of Tamil Nadu
Madras High Court · (2008) 1 LW(Cri) 156
Penal Code, 1860 (IPC) — Section 323, 341, 379, 380, 392Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Dec 2007
Jayapandian Vs The District Revenue Officer and The Inspector of Police, Civil Supplies CID.
Madras High Court · (2007) 12 MAD CK 0003
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3B), 3(3C), 6A, 6A(3), 6C
High Courts06 Dec 2007Allowed
Murugesan Vs State
Madras High Court · (2007) 12 MAD CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 302, 34, 341
High Courts06 Dec 2007
G. Valli and G.S. Chandra Vs R. Umapathy and The New India Assurance Co. Ltd.
Madras High Court · (2007) 12 MAD CK 0001
High Courts05 Dec 2007Dismissed
C. Prema Vs The State of Tamilnadu and The Chairman, Tamil Nadu Housing Board
Madras High Court · (2007) 12 MAD CK 0273
Land Acquisition Act, 1894 — Section 4(1), 6Land Acquisition Rules — Rule 3B
High Courts05 Dec 2007Dismissed
State Bank of India Vs M. Raja
Madras High Court · (2007) 12 MAD CK 0128
Industrial Disputes Act, 1947 — Section 36A
High Courts05 Dec 2007Dismissed
Logithakshan, Murugesan and K.S. Kannayan Vs E.S. Rahima Bibi and Others
Madras High Court · (2007) 12 MAD CK 0076
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 16(1)
High Courts05 Dec 2007Allowed
Kasim Maraikkayar and Kannuvappa @ Abubakkar Vs Haji Kathija Beevi Trust
Madras High Court · AIR 2008 Mad 91 : (2008) 1 CTC 190 : (2008) 1 LW 303 : (2008) 2 MLJ 392
High Courts05 Dec 2007Dismissed
Pro Musicals Vs The Joint Commissioner of Customs (Preventive), Marine and Preventive Wing, The Commissioner of Customs, (Marine - Preventive) and The Commissioner of Customs (Air)
Madras High Court · (2008) 124 ECC 169 : (2008) 150 ECR 169 : (2008) 227 ELT 182
Customs Act, 1962 — Section 110(2)
High Courts05 Dec 2007Dismissed
Abdul Azeez Sons and Company Vs Indian Bank
Madras High Court · (2007) 12 MAD CK 0072
General Clauses Act, 1897 — Section 13, 13(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17
High Courts05 Dec 2007Allowed
Haji M.A. Ahmed Sadakathullah Maraicair Vs A. Mohideen Abdul Khader and Others
Madras High Court · (2008) 2 CTC 208 : (2008) 1 MLJ 454
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Dec 2007Dismissed
N. Ayyasamy Vs S.K. Chinnasamy
Madras High Court · (2008) 4 BC 645
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 313Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Dec 2007
Sudhakar Vs The State of Tamilnadu and The Superintendent of Central Prison
Madras High Court · (2007) 12 MAD CK 0245
Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts04 Dec 2007
Kannadasan Vs The State of Tamilnadu
Madras High Court · (2007) 12 MAD CK 0241
Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)