High Courts04 Dec 2007Dismissed
Commissioner of Income Tax Vs Carborandum Universal Ltd.
Madras High Court · (2008) 215 CTR 376
Income Tax Act, 1961 — Section 271, 271(1), 32, 35AB
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 14 of 157
High Courts03 Dec 2007Dismissed
K. Rayar Vs Special Tahsildar, Revenue Court, Tahsildar-cum-Tenancy Record Officer, District Revenue Officer, Additional District Judge and Lakshmiammal
Madras High Court · (2007) 12 MAD CK 0279
High Courts03 Dec 2007Allowed
Vijaya Vs The Commissioner of Police, The Govt. of Tamil Nadu and The Superintendent of Central Prison
Madras High Court · (2008) 1 LW(Cri) 160
Penal Code, 1860 (IPC) — Section 147, 148, 302, 336, 341
High Courts03 Dec 2007Dismissed
Kone Elevator India Pvt. Ltd. Vs The Commercial Tax Officer
Madras High Court · (2008) 18 VST 394
Central Sales Tax Act, 1956 — Section 9(2A)Tamil Nadu Additional Sales Tax Act, 1970 — Section 2(1)Tamil Nadu Additional Sales Tax Rules, 1970 — Rule 9
High Courts03 Dec 2007Dismissed
Thirunavukarasu Vs The Government of Tamilnadu
Madras High Court · (2007) 12 MAD CK 0238
Constitution of India, 1950 — Article 226
High Courts03 Dec 2007
Y. Nesaiyan and E. Murugan Vs The District Revenue Officer and The Inspector of Police, CS CID
Madras High Court · (2007) 12 MAD CK 0237
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3), 3(3B), 3(3C), 6A, 6A(3)
High Courts03 Dec 2007Dismissed
Kumarasamy and Yoganathan Vs Chinnammal and Others
Madras High Court · (2007) 12 MAD CK 0199
High Courts03 Dec 2007Allowed
Nagaraj @ Lolai Nagaraj @ Mohamed Esak Vs The Secretary to Government, Prohibition and Excise Department, The Commissioner of Police, Detaining Authority and The Inspector of Police, Law and Order
Madras High Court · (2008) 1 LW(Cri) 150
Penal Code, 1860 (IPC) — Section 392, 397, 506
High Courts03 Dec 2007
P. Pandiyammal Vs The Government of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0130
High Courts03 Dec 2007Allowed
R. Sampath Vs Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2007) 12 MAD CK 0067
Arbitration and Conciliation Act, 1996 — Section 34
High Courts03 Dec 2007
D. Rathinam Vs The Secretary to Government, Government of Tamil Nadu, Housing and Urban Development Department, The Special Tahsildar, Land Acquisition-II, Tamil Nadu Housing Board, The Chairman/cum/Managing Director, Tamil Nadu Housing Board and The Executive Engineer and Administrative Officer, Dr. J.J. Nagar Division
Madras High Court · (2008) 1 LW 411 : (2008) 2 MLJ 530
Land Acquisition Act, 1894 — Section 11, 16, 17, 17A, 23Tamil Nadu State Housing Board (Amendment) Act, 1996 — Section 16BTamil Nadu State Housing Board Act, 1961 — Section 2(9), 4, 72
High Courts03 Dec 2007
D. Rathinam Vs The Secretary to Government, Government of Tamil Nadu, Housing and Urban Development Department, The Special Tahsildar, Land Acquisition II, Tamil Nadu Housing Board, The Chairman cum Managing Director, Tamil Nadu Housing Board and The Executive Engineer and Administrative Officer, Dr. J.J. Nagar Division
Madras High Court · (2008) 1 LW 411 : (2008) 2 MLJ 530
Land Acquisition Act, 1894 — Section 11, 16, 17, 17A, 23Tamil Nadu State Housing Board (Amendment) Act, 1996 — Section 16BTamil Nadu State Housing Board Act, 1961 — Section 2(9), 35, 4, 4(1), 40
High Courts03 Dec 2007
P. Ponnuswami Vs The District Educational Officer, The Director of School Education, Secretary to Government, School Education and The Director of Pensions
Madras High Court · (2007) 12 MAD CK 0064
High Courts03 Dec 2007Allowed
Durai Vs The Secretary to the Government, Prohibition and Excise Dept. and The Commissioner of Police
Madras High Court · (2007) 12 MAD CK 0063
Penal Code, 1860 (IPC) — Section 120(B), 419, 420, 466, 468
High Courts03 Dec 2007Allowed
Jayachandran Vs The Secretary to the Government, Prohibition and Excise Dept. and The Commissioner of Police
Madras High Court · (2007) 12 MAD CK 0062
Penal Code, 1860 (IPC) — Section 120(B), 419, 420, 466, 468
High Courts03 Dec 2007Dismissed
Commissioner of Income Tax Vs Tarapore and Co.
Madras High Court · (2007) 12 MAD CK 0061
Income Tax Act, 1961 — Section 271(1)
High Courts03 Dec 2007Dismissed
The Managing Director, Tamilnadu State Transport Corporation Ltd. Vs Souriammal and Others
Madras High Court · (2007) 12 MAD CK 0060
High Courts03 Dec 2007Allowed
Kala Vs The Secretary to Government (Home), Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2008) 1 CTC 737
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts03 Dec 2007Dismissed
Parasakthi and Pichamuthu Vs Chidambara Gounder and Others
Madras High Court · (2007) 12 MAD CK 0023
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts30 Nov 2007
M. Shanmugam Vs UCO Bank, Salem Cones and K. Susheela
Madras High Court · (2007) 11 MAD CK 0141
Civil Procedure Code, 1908 (CPC) — Section 151