COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 136 of 157
High Courts09 Feb 2007Allowed
Lakshmi Ammal and N. Kasiviswanathan Vs T.M. Mohamad Kasim
Madras High Court · (2007) 02 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts09 Feb 2007Dismissed
Prabhakaran and Shanta Vs Parish Priest, St. Michael's Church
Madras High Court · (2007) 4 CTC 86 : (2007) 5 MLJ 1237
Transfer of Property Act, 1882 — Section 106, 106(1)
High Courts09 Feb 2007Dismissed
Tamil Nadu Magnesite Limited Vs The State of Tamil Nadu
Madras High Court · (2007) 8 VST 289
Constitution of India, 1950 — Article 226Goa, Daman and Diu Sales Tax Act, 1964 — Section 10Sales of Goods Act, 1930 — Section 17, 23(1), 23(3), 3, 4
High Courts09 Feb 2007Allowed
Mars Vs Mares Confectioneries P. Ltd.
Madras High Court · (2007) 34 PTC 642
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1Evidence Act, 1872 — Section 57, 85Trade and Merchandise Marks Act, 1958 — Section 21, 29
High Courts08 Feb 2007Dismissed
M.C. Gopal and Others Vs S. Gajendra Naid, K.V. Dhandapani Chettiar and Madurai Naidu
Madras High Court · (2007) 02 MAD CK 0311
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47
High Courts08 Feb 2007
A. Kalabai Vs P. Pattammal, P. Palani and P. Balan
Madras High Court · (2007) 2 MLJ 801
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Feb 2007Dismissed
B. Krishnamurthy Vs The Commissioner of Agricultural Income Tax and The Agricultural Income Tax Officer
Madras High Court · (2007) 02 MAD CK 0301
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 17(4)
High Courts08 Feb 2007Allowed
Rajnarayana Hosiery Exports Pvt. Ltd. Vs Thiruppathi Knitt Fabrics A Partnership Firm Cotton Hosiery Exporters, Mr. P. Padmanabhan, Partner Thiruppathi Knitt Fabrics A Partnership Firm Cotton Hosiery Exporters and Kamallammal, Partner Thiruppathi Knitt Fabrics A Partnership Firm Cotton Hosiery Exporters
Madras High Court · (2007) 02 MAD CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 219, 219(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Feb 2007Dismissed
K. Loganathan Vs The Government of Tamil Nadu
Madras High Court · (2007) 3 CTC 785 : (2007) 2 MLJ 1118 : (2008) WritLR 524
Companies Act, 1956 — Section 617Land Acquisition Act, 1894 — Section 3, 3B, 4(1), 5A, 6
High Courts08 Feb 2007
Azhagan Vs State
Madras High Court · (2007) 02 MAD CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts08 Feb 2007Dismissed
Ramasamy (Alias) Sathiyaraj (died) and Others Vs Sivaprakasam and Others
Madras High Court · (2007) 02 MAD CK 0097
High Courts08 Feb 2007Dismissed
Appa Rao Garden Co-operative Housing Site Society Vs P.S. Padmanabhan (died), Mrs. Mythili Padmanabhan, Asha Krishna Kumar and Arvind
Madras High Court · (2007) 02 MAD CK 0083
High Courts08 Feb 2007Dismissed
Nahar Enterprises Vs The Chairman, Tamil Nadu Electricity Board, The Asst. Executive Engineer, CEDC/CENTRAL/Sowcarpet and The Asst. Executive Engineer, Operation and Maintenance, Tamil Nadu Electricity Board, Chennai Division
Madras High Court · (2007) 3 LW 136 : (2007) 5 MLJ 59
Civil Procedure Code, 1908 (CPC) — Section 100, 9Constitution of India, 1950 — Article 226
High Courts08 Feb 2007Allowed
S. Jeyaraj Vs Loyola College Society
Madras High Court · (2007) 02 MAD CK 0055
High Courts08 Feb 2007Allowed
P. Sengottaian Gounder Vs M.K. Mani and The District Collector
Madras High Court · (2007) 02 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Section 148, 151, 96Limitation Act, 1963 — Section 5
High Courts08 Feb 2007Allowed
Sri Lakshmi Enterprises Vs R. Ramakrishnan
Madras High Court · (2007) 4 ARBLR 515
Arbitration and Conciliation Act, 1996 — Section 8
High Courts07 Feb 2007
T. Muthusamy Vs The Revenue Divisional Officer
Madras High Court · (2007) 02 MAD CK 0324
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts07 Feb 2007Dismissed
D. Saraswathy, L. Latha and R. Panneerselvam Vs K. Krishnasamy and Others
Madras High Court · (2007) 3 CTC 712 : (2007) 4 MLJ 1252
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession (Amendment) Act, 2005 — Section 6(1)Tamil Nadu Hindu Succession (Amendment) Act, 1989 — Section 29A
High Courts07 Feb 2007
B.S. Chinnasamy Gounder Vs The Regional Transport Authority and The State Transport Appellate Tribunal
Madras High Court · AIR 2007 Mad 288 : (2007) 2 MLJ 1104
Motor Vehicles Act, 1939 — Section 60(1)Motor Vehicles Act, 1988 — Section 2, 42(1), 60(1), 84, 86Tamil Nadu Motor Vehicles Rules, 1989 — Rule 172(6), 201, 202