High Courts06 Mar 2007Dismissed
The State of Tamil Nadu Vs A. Kandasamy and Others
Madras High Court · (2007) 2 CTC 225 : (2007) 3 LW 355 : (2007) 4 MLJ 236
Land Acquisition Act, 1894 — Section 2, 4(1), 5A, 6, 9(1)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 123 of 157
High Courts05 Mar 2007Dismissed
Commissioner of Income Tax Vs Smt. A.E. Sarojini
Madras High Court · (2007) 03 MAD CK 0365
High Courts05 Mar 2007Allowed
Compania Naviera 'SODNOC' Vs Bharat Refineries Ltd. and Mr. Christopher J.W. Moss
Madras High Court · AIR 2007 Mad 251 : (2008) 1 ARBLR 344 : (2007) 3 MLJ 1062
Arbitration and Conciliation Act, 1996 — Section 18, 46, 47, 48, 49Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 46
High Courts05 Mar 2007Dismissed
Tamilnadu Civil Supplies Corp. Ltd. Vs Mr. R. Sampath, Handling and Transport Contractor and Mr. V. Chandran DRO (Rtd.) Arbitrator
Madras High Court · (2007) 03 MAD CK 0335
High Courts05 Mar 2007
N. Dhanraj N. Kochar and Others Vs D.R. Foundations and Estates Pvt. Ltd., M.S. Hameed and S. Abdul Rawoof D.R. Foundations and Estates Pvt. Ltd., M.S. Hameed and S. Abdul Rawoof Vs N. Dhanraj N. Kochar and Others
Madras High Court · (2007) 03 MAD CK 0334
High Courts05 Mar 2007Allowed
Prime Technologies Division of Hindustan Ferro and Industries Ltd. Vs Mr. N. Vasudevan, I.A.S., Chairman Industry Facilitation Council and Hamsa Watch Glass Pvt. Ltd.
Madras High Court · (2007) 03 MAD CK 0330
Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(2), 16(3), 16(6)Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 6(2)
High Courts05 Mar 2007Dismissed
K.V. Harikrishnan, P. Shankar, M.K. Palani and K.H. Gajendran Vs The Advocate General High Court
Madras High Court · (2007) 03 MAD CK 0328
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 118, 118(2), 6(19), 63, 64
High Courts05 Mar 2007
Munian Vs Kunnan
Madras High Court · (2007) 03 MAD CK 0327
Stamp Act, 1899 — Section 35
High Courts05 Mar 2007
Punjab and Sind Bank International Banking Division Vs Waczech Leather Industry and Nihal Enterprises
Madras High Court · (2007) 03 MAD CK 0326
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts05 Mar 2007Dismissed
Mrs. Jayanthi Selvarajan and Mr. P. Selvarajan Vs Shiva Texyarn Limited (formerly known as Annamalai Finance Ltd.)
Madras High Court · (2007) 03 MAD CK 0325
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts05 Mar 2007Dismissed
P.R. Hemachandra Babu Vs Rangaraj and Others Rangaraj and Others Vs P.R. Hemachandra Babu
Madras High Court · (2007) 03 MAD CK 0324
Civil Procedure Code, 1908 (CPC) — Section 11, 12
High Courts05 Mar 2007
Sri Panduranga Brick Works Vs Gururaghavendra Foundations Pvt. Ltd. and Mr. Sethumadhavan Senior Manager Indian Overseas Bank Choolai Branch
Madras High Court · (2007) 3 CTC 157 : (2007) 4 MLJ 863
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6
High Courts05 Mar 2007Dismissed
Muthu Pandi and Velsamy Vs State by Inspector of Police
Madras High Court · (2007) 03 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Mar 2007Dismissed
Latshmanan, Subbiah and Venkatachalam Vs State by the Inspector of Police
Madras High Court · (2007) 03 MAD CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 506
High Courts05 Mar 2007Allowed
A. Arthaneri and A. Srinivasan Vs S. Seshagiri Rao and Others
Madras High Court · (2007) 03 MAD CK 0153
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts05 Mar 2007
G.S. Sampath Vs G.N. Saravanan
Madras High Court · (2007) 03 MAD CK 0143
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 11, 25
High Courts05 Mar 2007Dismissed
Prabhakar Paharia Vs Mrs. Kokila S. Shah and Mrs. Malti N. Shah
Madras High Court · (2007) 03 MAD CK 0140
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25
High Courts05 Mar 2007Allowed
M. Aswath Vs Jeeja Baby and Others
Madras High Court · (2007) 2 CTC 803 : (2007) 2 LW 1013 : (2007) 3 MLJ 902
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2)
High Courts05 Mar 2007Dismissed
Prabhalachandra Raj Vs Padmanabhan and Others Padmanabhan, Jayakumar, Sivakumar and Ravikumar Vs Prabhalachandra Raj, Kuppuraj and Susila Ammal
Madras High Court · (2007) 03 MAD CK 0109
High Courts05 Mar 2007Dismissed
Varanavasi Gounder Vs E.S. Krishnaswami
Madras High Court · (2007) 03 MAD CK 0108