High Courts05 Feb 2007Allowed
Commissioner of Income Tax Vs Rotork Controls India Ltd.
Madras High Court · (2007) 1 CTC 477 : (2007) 209 CTR 297 : (2007) 293 ITR 311
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 140 of 157
High Courts05 Feb 2007Dismissed
The State Government of Tamil Nadu Vs K.S. Annapparaja (Died) and A. Lingammal
Madras High Court · (2007) 02 MAD CK 0033
High Courts03 Feb 2007Dismissed
Ramdoss and Lakshmi ammal Vs Balaraman
Madras High Court · (2007) 1 CTC 591 : (2008) 2 LW 1149 : (2007) 3 MLJ 82
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts03 Feb 2007Dismissed
D. Jagadeesan Vs Bank of Baroda
Madras High Court · (2007) 2 LLJ 562
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Feb 2007Dismissed
K.J. Bastian Vs Electro Wire Link Industries
Madras High Court · (2007) 02 MAD CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
High Courts03 Feb 2007
S.K. Palani Rajan Vs Rajeswari and Others
Madras High Court · (2007) 289 ITR 61
High Courts03 Feb 2007Allowed
T. Govindarajan, T. Rajagopalan, R. Komalavallil and K.N. Soodamani Vs T. Soundarajan
Madras High Court · (2007) 2 MLJ 901
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64
High Courts03 Feb 2007Allowed
Jyothi Bhelliappa Vs P.M. Belliappa
Madras High Court · (2007) 02 MAD CK 0318
Specific Relief Act, 1963 — Section 34
High Courts03 Feb 2007Dismissed
P. Murugan Vs State by Inspector of Police
Madras High Court · (2007) 02 MAD CK 0310
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts03 Feb 2007Allowed
The Management of Dairy Development Corporation and The Tamil Nadu Co-operative, Milk Producer's Federation Limited Vs The Presiding Officer, 1st Additional Labour Court and Others
Madras High Court · (2007) 2 LLJ 43
Industrial Disputes Act, 1947 — Section 33(2)
High Courts03 Feb 2007Dismissed
R. Srinivasan @ Ramasamy Vs State by The Inspector of Police, Kangayam Police Station, Kangayam, Erode District, Palanisamy, Subramani and Thangavelu
Madras High Court · (2007) 1 LW(Cri) 385
High Courts03 Feb 2007Allowed
N. Munusamy Vs The Managing Director, The Tamil Nadu Water Supply and Drainage Board and Tamil Nadu Water Supply and Drainage Board
Madras High Court · (2007) 02 MAD CK 0201
Constitution of India, 1950 — Article 14, 16, 226
High Courts03 Feb 2007
Jayachandran Vs K.A. Swamy and United India Insurance Co.
Madras High Court · (2007) 02 MAD CK 0154
High Courts03 Feb 2007Dismissed
A. Natarajan Vs Ponniammal alias Ponnammal and Udaya Hardwares represented by Rajadasa Nadar
Madras High Court · (2007) 02 MAD CK 0120
Specific Relief Act, 1963 — Section 13(1), 14(1)
High Courts03 Feb 2007Dismissed
P. Jayabalan Vs The Revenue Divisional Officer
Madras High Court · (2007) 02 MAD CK 0115
Constitution of India, 1950 — Article 14, 341, 342
High Courts03 Feb 2007
Haringtons, owned by Madanlal Sales Pvt. Ltd. Vs The Commissioner and Secretary, Rural Development and Local Administration Department, Government of Tamil Nadu, The Chairman and Managing Director, Chennai Metro Water and sewerage Board, The Area Manager, Area 5 Chennai Metro Water and Sewerage Board and The Special Tahsildar (RR), Chennai Metro Water and Sewerage Board
Madras High Court · (2007) 02 MAD CK 0114
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 2, 34, 34(2), 34(3), 35
High Courts03 Feb 2007Allowed
P. Natarajan Vs S. Venkatesan
Madras High Court · (2007) 02 MAD CK 0109
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Feb 2007Dismissed
G. Manickam Vs State
Madras High Court · (2007) 02 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Penal Code, 1860 (IPC) — Section 201Prevention of Corruption Act, 1988 — Section 11, 13, 13(1), 13(2), 19
High Courts03 Feb 2007Allowed
IVP Limited Vs BP Refineries
Madras High Court · (2007) 02 MAD CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313, 434Evidence Act, 1872 — Section 85Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(1), 20
High Courts03 Feb 2007
G. Thilaga Vs The Inspector General of Registration, The Deputy Inspector General of Registration and The District Registrar
Madras High Court · (2007) 02 MAD CK 0098