COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 129 of 157

High Courts26 Feb 2007Allowed

K. Mani Vs The Secretary to Government, Health and Famiy Welfare Department, The Director of medical and Rural Health Services, The Joint Director of Medical Services, Government Headquarters Hospital and The Superintendent of Police

Madras High Court · (2007) 3 MLJ 34

Constitution of India, 1950 — Article 21, 38, 39, 41, 43

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High Courts26 Feb 2007Dismissed

S. Sivasubramanian and Others Vs The Estate Officer, Cordite Factory

Madras High Court · (2007) 02 MAD CK 0077

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 5, 5(1)

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High Courts26 Feb 2007

Sivakama Sundari Ravi Vs State by Inspector of Police and Ravi Viswanathan

Madras High Court · (2007) 1 DMC 682

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)

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High Courts26 Feb 2007Allowed

K. Sowmiya @ Sharmila Vs V. Sathish @ Sathish Kumar

Madras High Court · (2007) 02 MAD CK 0053

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High Courts26 Feb 2007Allowed

The State of Tamil Nadu Vs Natesan Agencies (Plantations)

Madras High Court · (2007) 1 CTC 513

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Land Acquisition Act, 1894 — Section 24(2)Limitation Act, 1963 — Section 14

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High Courts26 Feb 2007Dismissed

Commissioner of Income Tax Vs Pioneer Breeding Farms

Madras High Court · (2007) 295 ITR 78

Income Tax Act, 1961 — Section 143(3), 271(1)(c)

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High Courts26 Feb 2007

Balamurugan Vs State

Madras High Court · (2007) 02 MAD CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304, 307, 341

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High Courts23 Feb 2007Dismissed

Manicka Padayachi, Kasiammal, Rajendran and Ravi Vs Chinnaiyan

Madras High Court · (2007) 02 MAD CK 0280

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts23 Feb 2007Allowed

Anbumathi Traders and Others Vs State of Tamil Nadu and Others

Madras High Court · (2009) 20 VST 829

Tamil Nadu General Sales Tax Act, 1959 — Section 80

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High Courts23 Feb 2007

A.D.R. Plastics Vs The Commercial Tax Officer

Madras High Court · (2008) 12 VST 438

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31, 36

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High Courts23 Feb 2007Dismissed

The Management of Tamil Nadu State Transport Corporation, (Coimbatore Divn. I) Ltd. Vs The Presiding Officer, Industrial Tribunal and C. Rajendran

Madras High Court · (2007) 02 MAD CK 0245

Industrial Disputes Act, 1947 — Section 14, 33(2)

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High Courts23 Feb 2007

SRC Projects (P) Ltd. Vs Commercial Tax Officer and Another

Madras High Court · (2009) 19 VST 447

Tamil Nadu General Sales Tax Act, 1959 — Section 24(3), 7FTamil Nadu General Sales Tax Rules, 1959 — Rule 16, 18, 18(7), 18A, 18F

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High Courts23 Feb 2007Allowed

Regina Bai and K.B. Jaya Vs The Managing of NAFED (Processed Foods) and Presiding Officer, Labour Court

Madras High Court · (2008) 1 LLJ 43

Industrial Disputes Act, 1947 — Section 25F

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High Courts23 Feb 2007Dismissed

Sree Lakshmi Products Vs State Bank of India

Madras High Court · AIR 2007 Mad 148 : (2007) 78 SCL 257

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 14, 226

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High Courts23 Feb 2007Dismissed

The Lakshmi Mills Company Ltd., Palladam Branch Vs The Deputy Chief Inspector of Factories and The President, Kovai Periyar Mavatta Dravida Panchalai Thozhilalar Munnetra Sangam

Madras High Court · (2007) 02 MAD CK 0180

Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3

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High Courts23 Feb 2007Dismissed

M. Malliga Vs The Commissioner of Police, The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The Inspector of Police

Madras High Court · (2007) 02 MAD CK 0168

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 341, 392, 397, 398, 448

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High Courts23 Feb 2007Allowed

Regina Bai and K.B. Jaya Vs The Managing of NAFED (Processed Foods) and The Presiding Officer, Labour Court

Madras High Court · (2008) 1 LLJ 43

Industrial Disputes Act, 1947 — Section 25F

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High Courts23 Feb 2007Dismissed

Kalaivani @ Florance Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2007) 02 MAD CK 0092

Penal Code, 1860 (IPC) — Section 324, 326, 341, 387, 435

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High Courts23 Feb 2007

Sri Varalakshmi Oil Refineries (P) Ltd. Vs The Deputy Commercial Tax Officer

Madras High Court · (2007) 02 MAD CK 0076

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High Courts23 Feb 2007Allowed

M. Natarajan Vs The Managing Director, Chennai Metropolitan water Supply and Sewerage Board and Chennai Metropolitan Water Supply and Sewerage Board

Madras High Court · (2007) 02 MAD CK 0046

CMWSS Board Employees (Discipline and Appeal) Regulations, 1978 — Regulation 6(1), 6(3), 6(4)

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