COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 145 of 157

High Courts29 Jan 2007Dismissed

State Vs Balamurugan

Madras High Court · (2007) 01 MAD CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 20(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 23, 29, 5

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High Courts29 Jan 2007Dismissed

M.H. Kuppusamy, P.A. Balasubramanian and D. Balasubramanian Vs The Tamil Nadu Electricity Board

Madras High Court · (2007) 01 MAD CK 0144

Electricity (Supply) Act, 1948 — Section 79Electricity Boards Service Regulations — Regulation 97Tamil Nadu Electricity Board Regulations, 1967 — Regulation 7

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High Courts29 Jan 2007Dismissed

S. Dhanapal Vs A. Jerome, Madhu, The United India Insurance Co. Ltd., Branch 3 and The Oriental Insurance Co. Ltd., Branch II

Madras High Court · (2007) 2 ACC 226 : (2008) ACJ 2480

Insurance Act, 1938 — Section 36, 95Road Traffic Act, 1930 — Section 35Road Traffic Act, 1972 — Section 143

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High Courts29 Jan 2007

S.P. Kavittha Vs The Teachers Recruitment Board

Madras High Court · (2007) 01 MAD CK 0138

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High Courts29 Jan 2007

The Managing Director, Metropolitan Transport Corporation Ltd. Vs G. Mannar Mannan, P. Patturaji and The Branch Manager, United India Insurance Co. Ltd.

Madras High Court · (2008) ACJ 1773

Motor Vehicles Act, 1988 — Section 163A

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High Courts29 Jan 2007Allowed

National Insurance Co. Ltd. Vs K.N. Gurunathan and K.M. Palanisamy

Madras High Court · (2007) 2 ACC 104 : (2008) ACJ 378

Motor Vehicles Act, 1988 — Section 149

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High Courts29 Jan 2007

Dr. Buddhanesan Sundararaj Vs The Director of Medical and Rural Health Services and Others

Madras High Court · (2007) 01 MAD CK 0110

Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts29 Jan 2007Dismissed

Vijayalakshmi Ammal Vs Paneerselvam and Kumaravel

Madras High Court · (2007) 01 MAD CK 0104

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(2)

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High Courts29 Jan 2007Allowed

Alamelu Ammal Vs Ramanujam

Madras High Court · (2007) 01 MAD CK 0102

Evidence Act, 1872 — Section 102, 103, 68, 73Negotiable Instruments Act, 1881 (NI) — Section 88

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High Courts29 Jan 2007Dismissed

Senthilvel Vs State by Station House Officer

Madras High Court · (2007) 01 MAD CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 207, 357(1)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498(1)A, 498A

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High Courts29 Jan 2007Allowed

The District Collector, The Divisional Engineer, Highways and Rural Works and The Assistant Divisional Engineer, Highways and Rural Works Vs Thangaraj

Madras High Court · (2007) 01 MAD CK 0100

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts29 Jan 2007

A. Arasu Vs The Govt. of Tamilnadu

Madras High Court · (2007) 01 MAD CK 0099

Constitution of India, 1950 — Article 14, 16(1)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 48

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High Courts29 Jan 2007Allowed

New City Steel Traders Vs The Regional Manager, M.S.T.C. Ltd. and The Senior Manager, M.S.T.C. Ltd.

Madras High Court · (2007) 01 MAD CK 0098

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High Courts29 Jan 2007Dismissed

S. Dharmaraj Vs The Chairman and Disciplinary Authority, Pandyan Grama Bank and The Board of Directors, Pandyan Grama Bank

Madras High Court · (2007) 01 MAD CK 0097

Constitution of India, 1950 — Article 226Pandyan Grama Bank (Staff) Service Regulations, 1980 — Regulation 24, 3, 30(1)

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High Courts29 Jan 2007Allowed

S. Seyed Mashook and S. Seyed Ahmed Vs The State of Tamil Nadu

Madras High Court · (2007) 3 LW 389

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 6(1)Tamil Nadu Urban Land Tax Act, 1966 — Section 1, 10(1), 11(1), 11(3), 11(5)

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High Courts29 Jan 2007Allowed

L. Kannappan and L. Thirunavukarasu Vs The Government of Tamil Nadu

Madras High Court · (2007) 01 MAD CK 0082

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 11, 12, 3, 7Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

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High Courts29 Jan 2007Dismissed