High Courts09 Mar 2007
T.V. Kunjali Vs Union of India (UOI)
Madras High Court · (2009) ACJ 482 : AIR 2007 Mad 284 : (2007) 3 LW 345 : (2007) 3 MLJ 929
Railways Act, 1989 — Section 123, 124, 124A
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 120 of 157
High Courts09 Mar 2007Dismissed
D. Dallasbar Vs State
Madras High Court · (2007) 03 MAD CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Mar 2007Dismissed
Chellaturai Vs The State
Madras High Court · (2007) 03 MAD CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Mar 2007Allowed
K. Muniasamythevar Vs The Deputy Superintendent of Police and The Inspector of Police
Madras High Court · (2007) 3 LW 154 : (2007) 5 MLJ 135
Prevention of Cruelty to Animals Act, 1960 — Section 11, 11(1), 11(3), 12, 14
High Courts09 Mar 2007Dismissed
D. Incent Rani Vs V. Sundaramoorthy
Madras High Court · (2007) 03 MAD CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Penal Code, 1860 (IPC) — Section 304(A)
High Courts09 Mar 2007Dismissed
P.V. Bose Vs The Vice Chairman, Bharathiar Palkalaikoodam, Mrs. Jayasree Narayanan, Head of the Department of Dance, Bharathiar Palkalaikoodam and Mr. Hariharan, Principal Cum Member Secretary, Bharathiar Palkalaikoodam Dr. L. Annapoorna, Mr. P.V. Bose and Mr. S. Suresh Kumar Vs The Secretary for Education, Government of Pondicherry and Others L. Annapoorna and P.V. Bose Vs The Member Secretary, Bharathiar Palkalaikoodam, Bharathiar Centre for performing and Fine Arts (Sponsored by the Government of Pondicherry and affiliated to the Pondicherry University), Mrs. Jayashree Narayanan, Principal incharge, Lecturer Grade I, Bharathiyar Palkalaikoodam and Mr. V.S. Balamurali, Music Department Incharge, Lecturer Grade I, Bharathiyar Palkalaikoodam
Madras High Court · (2007) 2 CTC 480 : (2007) 3 MLJ 387
Constitution of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 12B, 14, 2, 26(1)University Grants Commission Rules, 1956 — Rule 7
High Courts09 Mar 2007Dismissed
B. Kishore, Proprietor, "B Kishore Auto Spares" Vs D. Maragathavalli
Madras High Court · (2007) 2 CTC 797 : (2007) 4 MLJ 251
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts09 Mar 2007Dismissed
Arthanari Goundar Vs Anusuya and Malathi
Madras High Court · (2007) 03 MAD CK 0138
Limitation Act, 1963 — Section 5
High Courts09 Mar 2007Dismissed
Dr. M. Hariharan, Principal, Bharathiar Palkalaikoodam Vs The Principal Secretary to Government, Department Art and Culture, Government of Pondicherry, Vice Chairman, Bharathiar Palkalaikoodam and Others
Madras High Court · (2007) 03 MAD CK 0135
Constitution of India, 1950 — Article 226
High Courts09 Mar 2007Dismissed
Arumugha Thevar Vs The District Revenue Officer and Others
Madras High Court · (2007) 03 MAD CK 0120
High Courts09 Mar 2007Dismissed
Arulmigu Selvavinayagar Temple Vs Vincent and Company Pvt. Ltd.
Madras High Court · (2007) 03 MAD CK 0118
Madras City Tenants Protection (Amendment) Act, 1996 — Section 3Madras City Tenants Protection Act, 1922 — Section 1(3), 9, 9, 9(1), 9(2)
High Courts09 Mar 2007Dismissed
K. Dhanapal Vs The State
Madras High Court · (2007) 03 MAD CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 207, 209, 357(1), 428(1)Madras City Police Act, 1888 — Section 75Penal Code, 1860 (IPC) — Section 149, 302, 307, 323, 324
High Courts09 Mar 2007Dismissed
D. Sekar Vs The State, Deputy Superintendent of Police, SPE CBI
Madras High Court · (2007) 03 MAD CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 207, 428(1)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts09 Mar 2007Allowed
A. Mani Vs The Director of Elementary Education and Others
Madras High Court · (2007) 03 MAD CK 0098
Constitution of India, 1950 — Article 309Tamil Nadu Elementary Education Subordinate Service Rules — Rule 7, 8, 9Tamil Nadu Panchayats Act, 1958 — Section 62A
High Courts09 Mar 2007Dismissed
Sasi Kumar Vs The State
Madras High Court · (2007) 03 MAD CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts09 Mar 2007Dismissed
Smt. Lalitha, Proprietrix: M/s. Lalitha Traders Vs State Bank of Hydrabad and Others
Madras High Court · (2007) 03 MAD CK 0066
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2(d)Banking Regulation Act, 1949 — Section 5(c)Constitution of India, 1950 — Article 227
High Courts09 Mar 2007Allowed
Shakeena and P. Shahul Hameed Vs Bank of India and Others
Madras High Court · AIR 2008 Mad 10 : (2007) 138 CompCas 976
Constitution of India, 1950 — Article 226Income Tax Rules, 1962 — Rule 60Registration Act, 1908 — Section 17
High Courts09 Mar 2007
Periya Karuppan Vs State
Madras High Court · (2007) 03 MAD CK 0030
Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20, 24, 27, 27APenal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2007
Chennai Container Terminal Pvt. Ltd. Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Board of Trustees and Others
Madras High Court · (2007) 3 ARBLR 218 : (2007) 3 MLJ 1
Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Mar 2007Dismissed
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 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 · AIR 2007 Mad 205 : (2007) 2 LW 830 : (2007) 2 MLJ 824
Advocates Act, 1961 — Section 24Constitution of India, 1950 — Article 14Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1995 — Section 15(5), 16, 16(1)