High Courts03 Feb 2007
Regional Director, (Tamilnadu) Employees State Insurance Corporation Vs Ms. Mercury Travels Limited
Madras High Court · (2007) 2 LLJ 734
Employees State Insurance Act, 1948 — Section 2(22), 2(9), 45A, 75
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 141 of 157
High Courts02 Feb 2007Dismissed
V.K. Veeraraghava Reddy Vs The District Revenue Officer and The State of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0340
High Courts02 Feb 2007
K.P. Balaji and K.P. Chakrapani Vs M. Seshadri and S. Kalavathi
Madras High Court · (2007) 02 MAD CK 0331
Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 33, 35, 36, 38, 39
High Courts02 Feb 2007
S. Amutha Vs C. Manivanna Bhupathy
Madras High Court · AIR 2007 Mad 164 : (2007) 2 CTC 97 : (2008) 1 DMC 573 : (2007) 3 LW 443 : (2007) 1 MLJ 916
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1ACriminal Procedure Code, 1973 (CrPC) — Section 327(2)Evidence Act, 1872 — Section 118
High Courts02 Feb 2007Dismissed
K. Shanmugasundaram and S. Kalaivanan Vs The Government of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0271
Constitution of India, 1950 — Article 14, 16, 16(1)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 17(B)Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1)
High Courts02 Feb 2007Dismissed
The Management of Institute of Road Transport Technology Vs S. Arumugam and Others
Madras High Court · (2007) 2 LLJ 312
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 25F, 2A(2)
High Courts02 Feb 2007Dismissed
Axles India Workers' Union Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 2 LLJ 506
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 18(1), 18(3)
High Courts02 Feb 2007Allowed
Madurai Saurashtra Sabha Vs The State of Tamilnadu
Madras High Court · (2007) 2 CTC 11
Constitution of India, 1950 — Article 25, 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 106, 107, 6(2)
High Courts01 Feb 2007Dismissed
Rajammal Vs Gopalakrishnan
Madras High Court · (2007) 02 MAD CK 0341
Criminal Procedure Code, 1973 (CrPC) — Section 198, 207, 482Penal Code, 1860 (IPC) — Section 376, 494, 495, 496, 497Special Marriage Act, 1954 — Section 4
High Courts01 Feb 2007
Murthy and Others Vs State State Vs Lakshmanan and Others
Madras High Court · (2007) 02 MAD CK 0338
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1), 31, 31(2), 313Explosive Substances Act, 1908 — Section 3, 5, 5(3), 6Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 332
High Courts01 Feb 2007Allowed
The Commissioner, Gobichettipalayam Municipality Vs M.M. Rajaram Nadar and M.M. Selvaraj Nadar
Madras High Court · (2007) 1 LW(Cri) 590
Criminal Procedure Code, 1973 (CrPC) — Section 313Tamil Nadu District Municipalities Act, 1920 — Section 102, 108, 30(1), 30(2), 36Tamil Nadu District Municipalities Rules, 1920 — Rule 13, 29, 30(2), 36
High Courts01 Feb 2007Allowed
P. Arumugam Vs Rajamani
Madras High Court · (2007) 02 MAD CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts01 Feb 2007Allowed
Manickam Pillai and Kumar Vs Siva Chidambara Padayachi
Madras High Court · (2007) 02 MAD CK 0269
High Courts01 Feb 2007Allowed
The Commissioner, Gobichettipalayam Municipality, Gobichettipalayam Vs M.M. Rajaram Nadar and Others
Madras High Court · (2007) 1 LW(Cri) 590
High Courts01 Feb 2007Dismissed
Tamil Nadu State Transport Corporation Vs M. Ramesh
Madras High Court · (2007) 02 MAD CK 0197
Motor Vehicles Act, 1988 — Section 128
High Courts01 Feb 2007Dismissed
T. Umayaparvathi and N. Thankasamy Nadar Vs Bhagavathiamma Nadachi and K. Balakrishna Nagamani Nadar
Madras High Court · (2007) 02 MAD CK 0190
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Feb 2007
Dr. Enoch and Dr. Rani Enoch Vs Mary Bai
Madras High Court · (2007) 02 MAD CK 0189
High Courts01 Feb 2007Allowed
Chenrayar Perumal Temple Vs The District Collector and The Special Tahsildar (Adi Dravidar Welfare)
Madras High Court · (2007) 4 CTC 84 : (2007) 5 MLJ 1235
Land Acquisition Act, 1978 — Section 4(1), 4(3)
High Courts01 Feb 2007Dismissed
Tvl. Swamiji Mills Ltd. Vs The Commissioner of Commercial Taxes and The Commercial Tax Officer-II
Madras High Court · (2007) 8 VST 677
Tamil Nadu General Sales Tax Act, 1959 — Section 31, 55, 55(1), 55(2), 55(3)
High Courts01 Feb 2007Allowed
The Ex Officio Secretary to Government Co operation, Food and Consumer Protection Dept., The Collector and The Taluk Supply Officer Vs S.M. Sheik Mohammed
Madras High Court · (2007) 02 MAD CK 0131
Essential Commodities Act, 1955 — Section 6B(2)