COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 137 of 157

High Courts07 Feb 2007

Alagu and Others Vs District Collector and The Special Tahsildar (Land Acquisition), Adi Dravidars Welfare, Unit-I

Madras High Court · (2007) 2 MLJ 1168

Land Acquisition (Amendment) Act, 1984 — Section 20, 45Land Acquisition Act, 1894 — Section 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1)

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High Courts07 Feb 2007

S. Duraisingh Gangatharan Vs The Engineer in Chief, Water Resource Organization, Public Works Department and Others

Madras High Court · (2007) 3 LW 384 : (2007) 5 MLJ 384

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts07 Feb 2007

National Insurance Co. Ltd. Vs Mozhi Arasi and Others

Madras High Court · (2008) ACJ 2199 : (2007) 2 MLJ 732

Motor Vehicles Act, 1988 — Section 173

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High Courts07 Feb 2007Dismissed

Dr. R. Lakshmi Vs State of Tamil Nadu and Others

Madras High Court · (2007) 02 MAD CK 0106

Constitution of India, 1950 — Article 226, 309

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High Courts07 Feb 2007Allowed

Govinda Pillai, Pitchayee Ammal Pillai and Velmurugan Pillai Vs The Special Tasildhar, Adhi Dravida Welfare, (Land Acquisition) and The District Collector Khaleeur Rahaman and Salimabi Vs State of Tamil Nadu

Madras High Court · (2007) 2 MLJ 753

Land Acquisition Act, 1894 — Section 4Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4, 4(1), 4(2), 4(3)

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High Courts07 Feb 2007

Padmavathi Ammal and N. Udhayasankar Vs N. Dhinakara Rao and Others

Madras High Court · (2007) 02 MAD CK 0064

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Limitation Act, 1963 — Section 5

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High Courts07 Feb 2007Dismissed

Commissioner of Income Tax Vs Dr. K. Senthilnathan

Madras High Court · (2007) 291 ITR 30

Income Tax Act, 1961 — Section 113, 132, 132A, 158BC

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High Courts07 Feb 2007Dismissed

Commissioner of Income Tax Vs Neotech Company (Firm)

Madras High Court · (2007) 210 CTR 310 : (2007) 291 ITR 27

Income Tax Act, 1961 — Section 113, 132, 132A, 158BC

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High Courts06 Feb 2007Dismissed

The State of Tamil Nadu Vs Hindustan Petroleum Corporation Ltd.

Madras High Court · (2007) 02 MAD CK 0337

Companies Act, 1956 — Section 617Standards of Weights and Measures (Enforcement) Act, 1985 — Section 24, 24(1), 24(2)Standards of Weights and Measures Act, 1976 — Section 2

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High Courts06 Feb 2007Dismissed