COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 146 of 157

High Courts29 Jan 2007

Metropolitan Transport Corporation Ltd., (Formerly known as Dr. Ambedkar Transport Corporation Ltd.) Vs N. Kaliaperumal N. Kaliaperumal Vs Metropolitan Transport Corporation Ltd. (Formerly known as Dr. Ambedkar Transport Corporation Ltd.)

Madras High Court · (2007) ACJ 1960 : (2007) 2 CTC 318 : (2007) 3 MLJ 148

Workmens Compensation Act, 1923 — Section 163A

High Courts29 Jan 2007Dismissed

Tamilnadu State Transport Corporation Ltd. (formerly known as P.T.M.G.R. Transport Corporation) Vs V. Kumar

Madras High Court · (2007) 01 MAD CK 0053

Penal Code, 1860 (IPC) — Section 279, 337

High Courts29 Jan 2007

The Commissioner of Income Tax Vs Smt. V. Prema

Madras High Court · (2007) 211 CTR 388 : (2007) 292 ITR 151

Income Tax Act, 1961 — Section 256(1), 69, 69A

High Courts29 Jan 2007Dismissed

M. Beeman Vs The Superintendent of Police

Madras High Court · (2007) 01 MAD CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 457Tamil Nadu Rectified Spirit Rules, 1959 — Rule 11, 6

High Courts29 Jan 2007Dismissed

G. Malathy Vs The State of Tamilnadu and Others

Madras High Court · (2007) 5 MLJ 460

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 22

High Courts29 Jan 2007

Mrs. Ruth Ayyakutti, Dr. S. Augastine and Mrs. J. Adora Inbaraj Vs The Secretary to Government, Housing and Urban Development Department, The Director of Town and Country Planning and The Commissioner of Tirupur Municipality

Madras High Court · (2007) 01 MAD CK 0016

Land Acquisition Act, 1894 — Section 33, 34, 5, 6Land and Boundaries Act — Section 13, 9(2)Tamil Nadu Survey and Boundaries Act, 1923 — Section 5

High Courts29 Jan 2007

The Manager, National Insurance Co. Ltd. Vs Padmavathy and Others

Madras High Court · (2007) 2 LW 182 : (2007) 3 MLJ 349

Motor Vehicles Act, 1988 — Section 110, 110B, 168, 173, 95

High Courts29 Jan 2007Dismissed

The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Divn. III) Ltd. Vs The Presiding Officer, II Addl. Labour Court and S. Aruldoss

Madras High Court · (2007) 01 MAD CK 0012

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 18(1)

High Courts25 Jan 2007Allowed

M. Siva, Assistant and Others Vs The Commissioner, Pallavaram Municipality and The Registrar, Tamil Nadu State Administrative Tribunal

Madras High Court · (2007) 3 MLJ 92 : (2007) WritLR 246

High Courts25 Jan 2007

Murugesan @ Bandari Vs State of Tamil Nadu

Madras High Court · (2007) 01 MAD CK 0241

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323

High Courts25 Jan 2007Dismissed

S. Kasinathan, Santha and Nagavalli Vs Jagadeesan and Others Shanmugham Pillai and Kasinathan Vs Kamalammal, Jagadeesan and Kuppa Mandiri

Madras High Court · (2007) 01 MAD CK 0222

Evidence Act, 1872 — Section 114, 47, 67, 68, 69

High Courts25 Jan 2007Allowed

The Director (Personal), Neyveli Lignite Corporation Ltd. Vs R. Senathipathi, The State of Tamil Nadu and The Director, Directorate of Technical Education

Madras High Court · AIR 2007 Mad 118 : (2007) 135 CompCas 329 : (2007) 1 CompLJ 272 : (2007) 208 ELT 3 : (2007) 1 MLJ 1 : (2007) 75 SCL 20

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts25 Jan 2007Allowed

Pukkraj, Kamalabai, Prakash and Kishore Vs State

Madras High Court · (2007) 01 MAD CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts25 Jan 2007Dismissed

KTA Raja Chettiar and K. Pandian Vs Smt. Rajamani and Others

Madras High Court · (2007) 01 MAD CK 0135

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 21Specific Relief Act, 1963 — Section 22

High Courts25 Jan 2007Dismissed

M. Vijayakumar Vs State of Tamil Nadu

Madras High Court · (2007) 01 MAD CK 0134

Land Acquisition Act, 1894 — Section 4(1), 5A(2), 6, 6(1)

High Courts25 Jan 2007Allowed

D.S. Mahi and Ram Diya Vs The Special Police Establishment

Madras High Court · (2007) 01 MAD CK 0083

Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 5(1), 5(2)

High Courts25 Jan 2007

Dhavamani, Jayaprema and Jayapriya Vs Ideal Spinning Mills Ltd. and United India Insurance Co. Ltd.

Madras High Court · (2007) 2 LW 346

Motor Vehicles Act, 1939 — Section 147(1), 166, 95(2)

High Courts25 Jan 2007Dismissed

Smt. Lakshmi Vs State of Tamil Nadu and Others

Madras High Court · (2007) 01 MAD CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 401Penal Code, 1860 (IPC) — Section 147, 148, 324, 430, 506

High Courts24 Jan 2007

Rajulu and Others Vs State of Tamil Nadu

Madras High Court · (2007) 01 MAD CK 0301

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 8, 8A

High Courts24 Jan 2007

Smt. P. Sreeja Vs Union of India (UOI) and Central Administrative Tribunal, Madras Bench

Madras High Court · (2007) 01 MAD CK 0283