High Courts22 Feb 2007
National Insurance Co. Limited Vs K. Ellammal and Others
Madras High Court · (2007) 2 ACC 551
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 130 of 157
High Courts22 Feb 2007Allowed
Vantage Leathers India (P) Limited Vs The Secretary, Tamilnadu Sales Tax Appellate Tribunal (AB) and The Commercial Tax Officer
Madras High Court · (2007) 8 VST 412
Central Sales Tax Act, 1956 — Section 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 12(5), 17
High Courts22 Feb 2007Allowed
Narayana Reddy (deceased) (D2) and Others Vs P. Chandra Reddy
Madras High Court · (2007) 02 MAD CK 0243
Civil Procedure Code, 1908 (CPC) — Section 35AEvidence Act, 1872 — Section 68Specific Relief Act, 1963 — Section 10
High Courts22 Feb 2007
K.M. Mohamed Nooruddin Vs P. Ellappan
Madras High Court · (2007) 02 MAD CK 0210
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18A, 23, 23(3), 4, 4(1)
High Courts22 Feb 2007
Subramani Vs Ramasamy and Sengoda Gounder Sengoda Gounder (Died), Subramani, Palaniammal and Nallammal Vs Ramasamy
Madras High Court · (2007) 2 CTC 429 : (2007) 3 MLJ 22
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts22 Feb 2007Dismissed
Rayappan Vs State
Madras High Court · (2007) 02 MAD CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Feb 2007Allowed
TVL Ragam Polymers Vs Commercial Tax Officer
Madras High Court · (2008) 12 VST 43
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 31, 31(3), 32, 33, 34
High Courts22 Feb 2007Dismissed
Cheran Holdings Pvt. Ltd. and K.C.P. Associates Holding Pvt. Ltd. Vs The Home Secretary, Govt. of Tamil Nadu and Others
Madras High Court · (2007) 1 LW(Cri) 478
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 204, 482
High Courts22 Feb 2007Dismissed
M. Rani Vs State of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts22 Feb 2007Allowed
Rajendiran Vs State of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0140
Constitution of India, 1950 — Article 21, 22(5)Madras Prohibition Act, 1937 — Section 4(1)
High Courts22 Feb 2007
Indian Airlines Limited (Southern Region) Vs K. Narayanan, M. Abdullah, V. Masana Muthu and A. Logan L. Radhakrishnan Vs Indian Airlines Limited (Southern Region)
Madras High Court · (2007) 3 LW 591
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25H
High Courts22 Feb 2007Dismissed
Karuppayal and Others Vs Arumugam
Madras High Court · (2007) 02 MAD CK 0135
High Courts22 Feb 2007Dismissed
Muniammal and Others Vs Behtania Residents Welfare Society
Madras High Court · (2007) 3 CTC 725
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Feb 2007
The Special Tahsildar, Adi Dravidar and Tribal Welfare Department Vs Kannu Gounder
Madras High Court · (2007) 02 MAD CK 0050
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 12, 23(1), 4(1), 51A, 9
High Courts22 Feb 2007
Southern Railway License Porters Union Vs Union of India (UOI)
Madras High Court · AIR 2007 Mad 200 : (2007) 2 MLJ 480
Constitution of India, 1950 — Article 14, 19(1), 21, 39, 46
High Courts21 Feb 2007
E. Sekar Vs Sampath Rajkumar
Madras High Court · (2007) 02 MAD CK 0292
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 8, 8(2), 8(5), 9
High Courts21 Feb 2007Dismissed
United India Insurance Company Ltd. Vs Sulochana, Gandhimadhi, Vaishnavi rep. by mother and next friend Gandhimadhi and Velu Sulochana, Gandhimadhi and Vaishnavi rep. by mother and next friend Gandhimadhi Vs United India Insurance Co. Ltd. and Velu
Madras High Court · (2008) ACJ 1818
High Courts21 Feb 2007Dismissed
The Management of Thiruvalluvar Transport Corporation, now State Express Transport Corporation (Tamil Nadu Division I) Ltd. Vs Rathnapandian and The Presiding Officer, Labour Court
Madras High Court · (2007) 02 MAD CK 0260
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10A, 11A, 12(3)Penal Code, 1860 (IPC) — Section 279, 304A, 333
High Courts21 Feb 2007Dismissed
Melvisharam Muslim Educational Society Vs The Tamil Nadu Wakf Board and State of Tamil Nadu by the Collector
Madras High Court · (2007) 02 MAD CK 0258
Civil Procedure Code, 1908 (CPC) — Section 80Societies Registration Act, 1860 — Section 3Wakf (Amendment) Act, 1964 — Section 3
High Courts21 Feb 2007
Tamil Nadu State Transport Corporation Ltd. Vs Mohammed Jabbar, Ummahani Begam and M. Alijohn Thiru Mohammed Jaffer and Smt. Ummaghani Begam Vs Tamil Nadu State Transport Corporation and M. Alijohn
Madras High Court · (2007) 02 MAD CK 0247