High Courts01 Feb 2007Dismissed
P. Jayaraj Vs R. Saroja
Madras High Court · (2007) 02 MAD CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 142 of 157
High Courts01 Feb 2007
K. Durai Vs Valliammal
Madras High Court · (2007) 02 MAD CK 0117
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Feb 2007Allowed
T.H. Mohammed Firdous and Others Vs Amichand and Others
Madras High Court · (2007) 3 LW 644
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 16(1), 23, 23(4), 36
High Courts01 Feb 2007
S. Jayakumar Vs The Inspector General of Registration
Madras High Court · (2007) 02 MAD CK 0060
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts01 Feb 2007Dismissed
S. Girija, Proprietrix, Dinesh Babu Transport Vs General Manager, Food Corporation of India
Madras High Court · (2007) 02 MAD CK 0058
Constitution of India, 1950 — Article 14, 226
High Courts01 Feb 2007Dismissed
Mr. Sampath Kumar Vs K.R. Rathinam
Madras High Court · (2007) 02 MAD CK 0034
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2
High Courts01 Feb 2007Dismissed
Spices Valley Estate Ltd. Vs TC Forexpress Ltd., (Formerly known as Synergy Forexpress Ltd.)
Madras High Court · (2007) 3 CompLJ 148 : (2007) 3 LW 128 : (2007) 4 MLJ 643
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10
High Courts01 Feb 2007Allowed
Industrial Development Bank of India Limited by Deputy General Manager and The Authorised Officer Vs Kamaldeep Synthetics Limited
Madras High Court · AIR 2007 Mad 173 : (2007) 139 CompCas 68 : (2007) 5 CompLJ 139 : (2007) 2 CTC 397 : (2007) 3 LW 834 : (2007) 78 SCL 113
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 13(9)
High Courts01 Feb 2007Allowed
Murugesan and Arumugam Vs Kuppammal, Marimutu, Veeramani and Shardha
Madras High Court · (2007) 02 MAD CK 0024
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4
High Courts01 Feb 2007Allowed
V. Kannapiran Vs State
Madras High Court · (2007) 1 LW(Cri) 487
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 201(2)
High Courts31 Jan 2007Allowed
The Tamil Nadu State Housing Board Vs T.R. Sheshachalam (died) and Others
Madras High Court · (2007) 01 MAD CK 0281
Land Acquisition Act, 1894 — Section 30, 31(2), 4(1), 5A, 6
High Courts31 Jan 2007Allowed
V. Ramesh Vs G. Vengaivel, G. Mahendran, G. Kamalakannan and G. Senthil Kumar rep. by his elder brother
Madras High Court · (2007) 01 MAD CK 0248
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts31 Jan 2007Dismissed
Vellore Municipality Vs S. Shanmugam
Madras High Court · (2007) 01 MAD CK 0240
High Courts31 Jan 2007
K. Muthu Vs A. Mohamed Yusuf Khan, Zeaddin, A. Sarbudin and A. Zahir Hussain
Madras High Court · (2007) 01 MAD CK 0239
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(3)
High Courts31 Jan 2007Allowed
Vijayalakshmi Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2007) 01 MAD CK 0187
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 111, 111(1), 112, 132
High Courts31 Jan 2007Dismissed
T. Gnanamani Ammal Vs The Avaniappuram Town Panchayat
Madras High Court · (2007) 4 CTC 67 : (2007) 5 MLJ 243
High Courts31 Jan 2007Dismissed
Muthulakshmi and Nagarajan Vs Muthulakshi
Madras High Court · (2007) 01 MAD CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 417Penal Code, 1860 (IPC) — Section 405, 415, 417, 420
High Courts31 Jan 2007Dismissed
S. Ramesh Vs The Registrar, University of Madras and R. Jaganathan
Madras High Court · (2007) 01 MAD CK 0143
High Courts31 Jan 2007
Libra Construction and Finance Limited Vs Inspector of Police and Others The Tamil Nadu Tobacco Company, Uzhiyargal and Thozhilalargal Sangam, (CITU) Vs The Government of Tamil Nadu and Tamil Nadu Tobacco Company Limited
Madras High Court · (2007) 01 MAD CK 0129
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10, 25N
High Courts31 Jan 2007Dismissed
Commissioner of Income Tax Vs Nonmag Wires Pvt. Ltd.
Madras High Court · (2008) 214 CTR 413
Income Tax Act, 1961 — Section 115, 143(1), 143(3), 154, 43B