High Courts19 Feb 2007Dismissed
Rajendran Vs Bensam Robinson
Madras High Court · (2007) 211 ELT 368
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 133 of 157
High Courts19 Feb 2007Allowed
The President, Mecca Masjid Endowments and The Secretary, Mecca Masjid Endowments Vs The Tamil Nadu Wakf Board and Others
Madras High Court · (2007) 02 MAD CK 0147
Waqf Act, 1995 — Section 64, 64(3)
High Courts19 Feb 2007Dismissed
Basha alias Syeed Dawood Saheb and Shajahan alias Syed Murthuza Shah Saheb Vs Babu alias Syed Zahiruddin also called Syed Jama Baksh Ali Sha Sarguru, hereditary Trustee and Mutavalli of Old Qberstan Wakf and Chan alias Syed Akbar Ali
Madras High Court · (2007) 02 MAD CK 0138
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts19 Feb 2007Dismissed
The Madras Presidency Homoeopathic Association Vs The Registrar, Tamil Nadu Homoeopathy Medical Council
Madras High Court · (2007) WritLR 762
Constitution of India, 1950 — Article 21, 41Contract Act, 1872 — Section 23Homoeopathy Central Council (Amendment) Act, 2002 — Section 12A, 12B
High Courts19 Feb 2007Allowed
The State of Tamil Nadu Vs Kasthuribai Baskaran
Madras High Court · (2007) 02 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Regulations, Estates and Inam Abolition and Ryotwari Settlement Act, 1948 — Section 3
High Courts16 Feb 2007Allowed
R. Ramakrishnan Vs State of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0303
Land Acquisition Act, 1894 — Section 45, 45(1), 45(2), 45(3)Post Office Act, 1898 — Section 28, 29Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2), 4(3), 5(1)
High Courts16 Feb 2007
Ponmani Jesai and M. Selvaraj Vs Valliammai
Madras High Court · (2007) 2 BC 446
Criminal Procedure Code, 1973 (CrPC) — Section 207Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts16 Feb 2007
Concord Industries Vs The Executive Officer and President, Town Panchayat
Madras High Court · (2007) 02 MAD CK 0281
Tamil Nadu District Municipalities Act, 1920 — Section 2, 3Tamil Nadu Panchayats Act, 1958 — Section 161
High Courts16 Feb 2007
Shree Ambika Sugars Ltd. Vs Commercial Tax Officer and Others
Madras High Court · (2009) 20 VST 697
High Courts16 Feb 2007Dismissed
Sembulingam Vs Paramasivam and Others
Madras High Court · (2007) 02 MAD CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 173, 209, 210, 220(1), 221(1)General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 148, 188, 323, 325, 326
High Courts16 Feb 2007Allowed
Ramasamy, Sengeni, Nagooran and Rajendran Vs State by the Inspector of Police
Madras High Court · (2007) 02 MAD CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 207, 209Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts16 Feb 2007Dismissed
Chennai Port Trust and Others Vs Regional Central Apprenticeship Adviser
Madras High Court · (2007) 1 LW(Cri) 574
High Courts16 Feb 2007Allowed
Janab Dr. Hisamuddin Papa Saheb, Janab Khadeer Ahmed Sahib, Janab Ameer Bin Obeid Sahib and Janab Kauser Hussain papa Sahib Vs E. Niyamathulla and Others
Madras High Court · (2007) 2 MLJ 1069
Civil Procedure Code, 1908 (CPC) — Section 92, 93Constitution of India, 1950 — Article 226WAKF (Amendment) Act, 1984 — Section 32, 32(1)
High Courts16 Feb 2007Allowed
Smt. Vijaya Lakshmi @ Sindhuja Vs R. Suresh Kumar
Madras High Court · (2007) 02 MAD CK 0066
Hindu Marriage Act, 1955 — Section 10
High Courts16 Feb 2007
C. Sudharsanan Vs State of Tamil Nadu and Others
Madras High Court · (2007) 02 MAD CK 0036
Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 15A, 15A(1), 2, 3
High Courts16 Feb 2007Dismissed
Kumar Textiles Vs The Marine Products Export Development Authority
Madras High Court · (2007) 02 MAD CK 0010
Export (Quality Control and Inspection) Act, 1963 — Section 6Marine Products Export Development Authority Act, 1972 — Section 14(1), 17, 33, 33(1), 34
High Courts16 Feb 2007Dismissed
Shri Andal Alagar Kalyana Mandapam Private Limited and Others Vs The Union of India (UOI) and Others
Madras High Court · (2007) 4 LW 682
Land Acquisition Act, 1894 — Section 11A, 4, 4(1), 5ANational Highways Act, 1956 — Section 3, 3A(1), 3A(2), 3C(1), 3C(2)
High Courts15 Feb 2007Dismissed
N. Viswanathan, P. Krishnan and N.H. Subramanian Vs Union of India (UOI) and The Cotton Textile Export Promotion Council
Madras High Court · (2007) WritLR 1109
Companies Act, 1956 — Section 26Constitution of India, 1950 — Article 12, 226
High Courts15 Feb 2007
Sri Venkateswara Oxygen (P) Ltd. Vs Commercial Tax Officer
Madras High Court · (2009) 20 VST 528
Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12A, 16
High Courts15 Feb 2007Allowed
Mulla Hussainy Bhai Mulla Akberally and Others Vs Olympic Industries
Madras High Court · (2007) 4 CTC 111 : (2007) 5 MLJ 388
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(2), 28(7)