High Courts05 Mar 2007
K. Dakshinamurthy Vs The District Collector
Madras High Court · (2007) 03 MAD CK 0107
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(6)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 124 of 157
High Courts05 Mar 2007Dismissed
The Commissioner of Income Tax Vs Vijay Shanthi Finance Ltd.
Madras High Court · (2008) 296 ITR 302
High Courts05 Mar 2007Dismissed
Commissioner of Income Tax Vs MSK Constructions Pvt. Ltd.
Madras High Court · (2008) 296 ITR 18
Income Tax Act, 1961 — Section 143(3), 148, 271(1), 43B
High Courts05 Mar 2007Allowed
Ganesan Vs State by Inspector of Police
Madras High Court · (2007) 03 MAD CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 164, 207, 209, 313Penal Code, 1860 (IPC) — Section 376, 376(2), 511
High Courts05 Mar 2007Dismissed
Eswari Vs The State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0077
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161(3)
High Courts05 Mar 2007Allowed
D.K. Sriramulu, Vanaja and D.S. Sathish Vs Smt. P. Mallika, Ms. P. Ananthi, P. Kamalakannan and P. Sundaresan Minor 4th respondent rep. by his next friend/ guardian-father Paranthaman
Madras High Court · (2007) 03 MAD CK 0076
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 227
High Courts05 Mar 2007Allowed
Commissioner of Income Tax-VII Vs Sharadha Industries
Madras High Court · (2007) 03 MAD CK 0064
Income Tax Act, 1961 — Section 80HHC, 80HHC(4B)
High Courts05 Mar 2007Allowed
Commissioner of Income Tax-III Vs Kongarar Spinners Ltd.
Madras High Court · (2007) 295 ITR 215 : (2008) 168 TAXMAN 199
Income Tax Act, 1961 — Section 115J, 115J(1), 143(3), 154
High Courts05 Mar 2007
Commissioner of Income Tax Vs Jagath Enterprises (P) Ltd.
Madras High Court · (2008) 301 ITR 60
Income Tax Act, 1961 — Section 143(2), 144, 24(1)
High Courts02 Mar 2007
Metso Minerals (Mumbai) Private Ltd. (formerly known as Mukund Mcnally Wellman Ltd.) Vs Commercial Tax Officer and Another
Madras High Court · (2009) 20 VST 672
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 31, 36, 55
High Courts02 Mar 2007
Kalaichelvi and Others Vs T. Elamasivan and Another
Madras High Court · (2007) 2 ACC 373
High Courts02 Mar 2007
Asif Akbani Vs P.K. Mani
Madras High Court · (2007) CriLJ 2975
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Mar 2007Allowed
Amutha Metals Vs The Commercial Tax Officer
Madras High Court · (2007) 9 VST 478
High Courts02 Mar 2007
Sengodi Vs State of Tamil Nadu
Madras High Court · (2007) 03 MAD CK 0146
Prisons Act, 1894 — Section 40, 59Tamil Nadu Prison Rules, 1983 — Rule 520, 527, 528, 530A, 541
High Courts02 Mar 2007
Forbes and Co (Tea Brokers) Vs The Commercial Tax Officer and The Deputy Commissioner (CT)
Madras High Court · (2007) 03 MAD CK 0057
Central Sales Tax Act, 1956 — Section 13(5), 23(1)Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 31
High Courts02 Mar 2007
The Spl. Tahsildar and Land Acquisition Officer, Tamil Nadu Housing Scheme Vs Thilagam and Others
Madras High Court · (2007) 2 MLJ 1085
Land Acquisition (Amendment) Act, 1984 — Section 11, 4, 6Land Acquisition Act, 1894 — Section 12, 12(2), 18, 19, 20Limitation Act, 1963 — Section 29, 29(2), 5
High Courts02 Mar 2007Dismissed
Ramgopal Estates Pvt. Ltd. Vs The State of Tamil Nadu and The Managing Director, Tamil Nadu Industrial Development Corporation Ltd.
Madras High Court · (2007) 2 CTC 369 : (2007) 2 LW 122
Constitution of India, 1950 — Article 14, 154, 162, 19, 19(1)Environment (Protection) Act, 1986 — Section 25, 3, 6Environment (Protection) Rules, 1986 — Rule 5
High Courts02 Mar 2007
Padmavathi Vs National Highways Authority of India, The Competent Authority, (Land Acquisition), National Highways cum District Revenue Officer and The Special Officer, (Land Acquisition)
Madras High Court · (2007) 03 MAD CK 0050
Competent Authority for Acquisition of Land) Rules, 1998 — Rule 2Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 30, 34
High Courts02 Mar 2007
Mrs. S. Bagavathy Vs State of Tamil Nadu
Madras High Court · (2007) 2 CTC 207 : (2007) 1 LW 892
Banking Regulation Act, 1949 — Section 10BB, 21, 22, 35, 35AChit Funds Act, 1982 — Section 2Civil Procedure Code, 1908 (CPC) — Section 7
High Courts02 Mar 2007Dismissed
K. Ramakrishnan Vs The Government of Tamilnadu and The Neyveli Lignite Corporation
Madras High Court · (2007) WritLR 372
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 12, 13, 14, 16Coal Bearing Areas (Acquisition and Development) Rules, 1957 — Rule 4Constitution of India, 1950 — Article 245, 246, 246(1), 246(2), 246(3)