COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 126 of 157

High Courts28 Feb 2007Dismissed

Raghubir Prasad Garg, Proprietor, Bhagwati Steel Trading Co. Vs Prahir Kumar Pandey, Proprietor, Associated Steel Supply Agency

Madras High Court · (2007) 2 ALD(Cri) 9 : (2007) 2 BC 387

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts28 Feb 2007Dismissed

Gopal Vs Kamalam, G. Nataraj and G. Loganathan

Madras High Court · (2007) 02 MAD CK 0143

High Courts28 Feb 2007

United India Insurance Co. Ltd. Vs Jabeen and Others

Madras High Court · (2007) 3 MLJ 58

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, Order 3 Rule 1, 47

High Courts28 Feb 2007

B. Lakshmiah Vs N.V. Balasubramanian

Madras High Court · (2007) 02 MAD CK 0085

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1), 25, 8(5)

High Courts28 Feb 2007

Tvl. Aruna Malai College of Education and Kalaimahal College of Education Vs The Secretary to Government, Higher Education Department, The Bharathidasan University and The Regional Director, Southern Regional Committee, National Council of Teacher Education

Madras High Court · (2007) 4 MLJ 129

Bharathidasan University Act, 1981 — Section 39, 40Bharathidasan University Statutes Rules — Rule 33National Council for Teacher Education Act, 1993 — Section 14(3), 14(4), 14(6), 17(1), 4(6)

High Courts28 Feb 2007Allowed

Rameswaram Port Visai Padagu Meenavar Sangam Vs State of Tamil Nadu

Madras High Court · (2007) 1 LW 988

Criminal Procedure Code, 1973 (CrPC) — Section 345, 346Tamil Nadu Marine Fishing Regulation Act, 1983 — Section 14(1), 17, 18, 19, 20

High Courts28 Feb 2007Dismissed

The Tamil Nadu Civil Supplies Corporation Limited Vs The Tamil Nadu Civil Supplies Corporation Employees' Union and The Labour Court

Madras High Court · (2007) 02 MAD CK 0006

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2K

High Courts28 Feb 2007

The Society of St. Joseph's College Vs Union of India (UOI) and The Post Master

Madras High Court · (2007) 3 LW 654

Constitution of India, 1950 — Article 141, 226, 30, 32Land Acquisition Act, 1894 — Section 4(1), 6Madras City Tenants Protection Act, 1922 — Section 9, 9(1)

High Courts27 Feb 2007Dismissed

Kanyakumari District Central Cooperative Bank Vs K. Durairaj and Others

Madras High Court · (2007) 2 CTC 427 : (2007) 3 MLJ 177

Co-operative Societies Rules — Rule 149(6)Industrial Disputes Act, 1947 — Section 25H

High Courts27 Feb 2007Allowed

P. Subbiah Gounder Vs Sakthi Gopala Krishnan, Jayaraman and Mylathal

Madras High Court · (2007) 02 MAD CK 0287

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Succession Act, 1925 — Section 97

High Courts27 Feb 2007Dismissed

A. Fatima Vs Appropriate Authority

Madras High Court · (2007) 295 ITR 210 : (2008) 169 TAXMAN 406

High Courts27 Feb 2007

Chevro Leather Manufacturers Vs Commercial Tax Officer

Madras High Court · (2009) 20 VST 878

High Courts27 Feb 2007

Chevro Leather Manufacturers Vs Commercial Tax Officer (Addl.) and Another

Madras High Court · (2009) 20 VST 974

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 31, 36Tamil Nadu General Sales Tax Rules, 1959 — Rule 52

High Courts27 Feb 2007

Greaves Ltd. Vs V.S. Raghavan and Vijayaraghavan

Madras High Court · (2007) 2 CTC 262 : (2007) 3 LW 1052 : (2007) 4 MLJ 229

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23, 25, 4

High Courts27 Feb 2007Allowed

GEA Energy System India Ltd. Vs Germanischer Lloyd Aktiengesellschaft

Madras High Court · (2009) 149 CompCas 689

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Company Regulations, 1956 — Regulation 73(2)Contract Act, 1872 — Section 27

High Courts27 Feb 2007Dismissed

TVS Motor Company Ltd., (formerly known as TVS Suzuki Ltd.) Vs The Assistant Commissioner of Income Tax

Madras High Court · (2007) 209 CTR 334 : (2007) 293 ITR 394

Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 90, 90(1), 90(3), 91Income Tax Act, 1961 — Section 143, 148, 80HH, 88

High Courts27 Feb 2007Dismissed

Ramasamy and Selvaraj Vs Kamalammal, Jayaraj, Dhanaraj and Kanagaraj

Madras High Court · (2007) 4 CTC 81

High Courts27 Feb 2007Dismissed

Arumugam and Murugan alias Murugesan Vs The State

Madras High Court · (2007) 02 MAD CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 449

High Courts27 Feb 2007

Rajam Vs State

Madras High Court · (2007) 02 MAD CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 304, 341, 364

High Courts27 Feb 2007

D. Valli Vs The Addl. chief Engineer (Purchase and Administration), North Chennai Thermal Power Station and The Superintending Engineer (Purchase and Administration), North Chennai Thermal Power Station E. Chinnaraj Vs Tamil Nadu Electricity Board and The Addl. Chief Engineer (Purchase and Administration), North Chennai Thermal Power Station

Madras High Court · (2007) 02 MAD CK 0150

Industrial Disputes Act, 1947 — Section 17