High Courts01 Mar 2007
Metropolitan Transport Corporation Ltd. Vs M. Kamala and Another
Madras High Court · (2007) 2 ACC 531
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 125 of 157
High Courts01 Mar 2007Allowed
T. Prabhu, T. Mathiazhagan and Kisorimal Kashiram Marketing and Agencies Private Limited Vs The State
Madras High Court · (2007) 03 MAD CK 0290
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 3(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 32(1)
High Courts01 Mar 2007
Network Fashions Vs Deputy Commercial Tax Officer
Madras High Court · (2009) 19 VST 526
Tamil Nadu General Sales Tax Act, 1959 — Section 31, 36
High Courts01 Mar 2007Dismissed
I.T. Prabhu, T. Mathiazhagan, Kisorimal Kashiram Marketing and Agencies Private Limited, No. 34, Anderson Street, Chennai-1 Vs The State
Madras High Court · (2007) 1 LW(Cri) 367
High Courts01 Mar 2007Dismissed
A. Muthulakshmi Vs The Inspector and The Superintendent of Police
Madras High Court · (2007) 03 MAD CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 156(3), 195, 200
High Courts01 Mar 2007Dismissed
Durai, Durai @ Sudalai and Ramakrishnan @ Durai Vs State
Madras High Court · (2007) 03 MAD CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120, 302, 341, 342
High Courts01 Mar 2007Dismissed
Devi Spinning Mills Ltd. Vs The Appellate Assistant Commissioner, CT. and The Deputy Commercial Tax Officer
Madras High Court · (2007) 2 MLJ 1135
Central Excises and Salt Act, 1944 — Section 35, 35F, 35LConstitution of India, 1950 — Article 226Contonments Act, 1924 — Section 87
High Courts01 Mar 2007
Contemporary Targett Prafull Pvt. Ltd. Vs The Commercial Tax Officer
Madras High Court · (2007) 8 VST 407
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 Courts01 Mar 2007Dismissed
L. Bashyam Vs B. Muthulakshmi and Others
Madras High Court · (2007) 03 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Mar 2007Dismissed
Iadayam Investments Vs M. Ramasamy
Madras High Court · (2007) 2 BC 402
Contract Act, 1872 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts01 Mar 2007Dismissed
S. Rajendran and Others Vs Boojambikai and Others
Madras High Court · (2007) 03 MAD CK 0051
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 122, 123, 126
High Courts01 Mar 2007
Tamil Nadu State Transport Corporation Limited Vs Y. Ranganathan and Others
Madras High Court · (2007) 2 ACC 519
High Courts28 Feb 2007Allowed
Anandan Vs The Secretary to Government, Food, Co-Operation and Consumer Protection Department, The District Magistrate and District Collector and The Secretary to the Government, Food and Consumer Protection Department, Government of India
Madras High Court · (2007) 02 MAD CK 0282
Essential Commodities Act, 1955 — Section 7(1)Penal Code, 1860 (IPC) — Section 414Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts28 Feb 2007Dismissed
B.D. Kaitan and Co. Vs A. Ramamurthy, Proprietor, Murugan Agencies
Madras High Court · (2007) 2 ALD(Cri) 6 : (2007) 2 BC 292
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2007Dismissed
Ravi Prakash Khemka Vs Commissioner of Income Tax
Madras High Court · (2007) 295 ITR 33 : (2008) 167 TAXMAN 115
High Courts28 Feb 2007
Union of India (UOI) Vs K.P. Rathinam and The Central Administrative Tribunal Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and Others
Madras High Court · (2007) 02 MAD CK 0225
Central Civil Services (Pension) Rules, 1972 — Rule 70, 8, 9
High Courts28 Feb 2007Dismissed
Alagar @ Alagarsamy Vs State
Madras High Court · (2007) 02 MAD CK 0192
Arms Act, 1959 — Section 25(1AA), 7Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 324
High Courts28 Feb 2007
Smt. Indira and Pratheep Raja, Minor represented by his mother/Guardian Indira Vs N. Kannan
Madras High Court · (2007) 02 MAD CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 2(1), 488, 488(8), 531
High Courts28 Feb 2007Dismissed
Fisher Xomox Sanmar Ltd., (Formerly known as Xomox Valves India Ltd.) Vs The Assistant Commissioner of Income Tax
Madras High Court · (2007) 02 MAD CK 0160
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(3), 147, 148, 149
High Courts28 Feb 2007Dismissed
Commissioner of Income Tax Vs Sun T.V. Ltd.
Madras High Court · (2007) 211 CTR 108 : (2008) 296 ITR 274
Customs Act, 1962 — Section 50(1)Income Tax Act, 1961 — Section 28, 288(2), 80HHC, 80HHE, 80HHF