High Courts12 Feb 2007Dismissed
P. Senthilkumar Vs The Deputy Commissioner of Income Tax
Madras High Court · (2007) 2 MLJ 741
Income Tax Act, 1961 — Section 143, 158BD
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 135 of 157
High Courts12 Feb 2007Allowed
K.P. Jayaraman Vs The District Magistrate and District Collector and The State of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0123
Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 332
High Courts12 Feb 2007Dismissed
Mrs. N. Lakshmi Vs M.R.P. Finance
Madras High Court · (2007) 1 LW(Cri) 549
High Courts12 Feb 2007Dismissed
Jagadeeswaran Textiles P. Limited Vs The Commercial Tax Officer
Madras High Court · (2007) 8 VST 195
Companies Act, 1956 — Section 433Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22, 25, 3(1)
High Courts12 Feb 2007Dismissed
R. Egambaram Vs The Chairman, Chennai Port Trust, The Deputy Chairman, Chennai Port Trust and The Controller of Stores, Chennai Port Trust
Madras High Court · (2007) 02 MAD CK 0031
Madras Port Trust Employees (Classification, Control and Appeal) Regulations, 1988 — Regulation 8Madras Port Trust Employees (Classification, Control and Appeal) Rules, 1988 — Rule 21
High Courts12 Feb 2007Allowed
K. Loganthan Vs Rajalakshmi and Others
Madras High Court · (2007) 2 MLJ 748
Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2), 73, 73(2), 96Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40, 40(1), 50
High Courts12 Feb 2007Dismissed
Karuppa gounder, Velusamy, Duraisamy and Magudeswaran Vs Soundaram
Madras High Court · AIR 2007 Mad 175 : (2007) 2 LW 349 : (2007) 2 MLJ 783
High Courts12 Feb 2007Allowed
K.L. Bhat Vs The Deputy Commissioner of Labour and Bharat Overseas Bank
Madras High Court · (2007) 02 MAD CK 0021
Bharat Overseas Bank Limited Officers Conduct Discipline Appeal Regulations, 1990 — Regulation 46Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1), 41(3)
High Courts12 Feb 2007Allowed
N. Prabu Raj, N. Swarnalatha and S. Vidyalakshmi Vs Pioneer Software Park Pvt Ltd. and Others
Madras High Court · (2007) 02 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 27
High Courts09 Feb 2007Dismissed
M. Radhakrishnan Vs P. Lakshmipathy
Madras High Court · (2007) 02 MAD CK 0319
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(3)
High Courts09 Feb 2007Dismissed
S. Sundaram, V. Chidambaram and AL. N. Alagappan Vs ICICI Bank Limited
Madras High Court · (2007) 2 LLJ 941
Bank of Madura Employees Pension Regulations, 1995 — Regulation 18, 2, 28, 35, 36Constitution of India, 1950 — Article 19(1), 19(5), 226, 31(1), 311(2)
High Courts09 Feb 2007
Ms. Zahida Jabeen Vs Mr. Kamaluddin Fakkiri, The Correspondent, Justice Basheer Ahamed Syeed Women's College and Mr. Sheik Hameed, Regional Joint Director of Collegiate Education
Madras High Court · (2007) 02 MAD CK 0306
High Courts09 Feb 2007
Ravindra Maheswari Vs Commercial Tax Officer
Madras High Court · (2009) 20 VST 422
Tamil Nadu General Sales Tax Act, 1959 — Section 27
High Courts09 Feb 2007Dismissed
K. Sundaaravelu @ K. Balasundaram Vs The Deputy Commissioner of Police, Central Crime Branch, Egmore, Chennai 600 008 and The Sub Inspector Police, Central Crime Branch, (Land Grabbing Section), Thousand Lights Police Station, Chennai
Madras High Court · (2007) 1 LW(Cri) 361
High Courts09 Feb 2007
Y.M.C.A. College Sports, Higher Secondary School (Sports Wing) Vs The Presiding Officer, Principal Labour Court and P. Rajamanickam
Madras High Court · (2007) 115 FLR 250 : (2007) 2 LLJ 780
Industrial Disputes Act, 1947 — Section 2, 2A(2)
High Courts09 Feb 2007Dismissed
Waterfall Estate (East) Pvt. Limited Vs The State of Tamil Nadu
Madras High Court · (2007) 138 CompCas 57 : (2008) 81 SCL 434
Companies Act, 1956 — Section 397, 398, 399Stamp Act, 1899 — Section 33A
High Courts09 Feb 2007
Hindustan Insecticides Ltd. Vs Kulothunga Chozan, Partner, Sri Lakshmi and Co. and Veerapandian, Partner, Sri Lakshmi and Co.
Madras High Court · (2007) 02 MAD CK 0199
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 207Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2), 142
High Courts09 Feb 2007
K. Sundaaravelu @ K. Balasundaram Vs The Deputy Commissioner of Police, Central Crime Branch and Sub-Inspector Police, Central Crime Branch, (Land Grabbing Section)
Madras High Court · (2007) 1 LW(Cri) 361
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 190, 200Penal Code, 1860 (IPC) — Section 147, 341, 342, 420, 448
High Courts09 Feb 2007Allowed
Ravi @ Ravichandran and Subramaniam Vs State
Madras High Court · (2007) CriLJ 2052 : (2007) 1 LW(Cri) 555
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Penal Code, 1860 (IPC) — Section 114, 302, 341, 449
High Courts09 Feb 2007Allowed
Director of School Education Vs R. Prema Bai and The Manager and Correspondent, Saraswathi Sangam Middle School
Madras High Court · (2007) 02 MAD CK 0075
Civil Procedure Code, 1908 (CPC) — Section 80