High Courts30 Nov 2007
D. Anbarasi and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 11 MAD CK 0037
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 15 of 157
High Courts30 Nov 2007Allowed
Sreekumar T.V. Vs The Registrar, Anna University and Sri Nandhanam College of Engineering and Technology
Madras High Court · (2007) 11 MAD CK 0033
Anna University Act, 1978 — Section 29, 30, 7, 7.9
High Courts30 Nov 2007
Videsh Sanchar Nigam Limited Vs The Special Deputy Commissioner of Labour (Appeals), Authority under Section 41 of the Tamil Nadu Shops and Establishments Act, 1947, Commissioner of Labour, Authority under Section 51 of the Tamil Nadu Shops and Establishments Act, 1947 and S. Gajendran
Madras High Court · (2007) 11 MAD CK 0032
Tamil Nadu Shops and Establishments Act, 1947 — Section 2, 2(3), 41, 51
High Courts30 Nov 2007Dismissed
The Management of Micro Lab Private Limited Vs The Presiding Officer, Labour Court and P.N. Suseela
Madras High Court · (2007) 11 MAD CK 0031
Contract Labour (Regulation and Abolition) Act, 1970 — Section 7Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Employees State Insurance Act, 1948 — Section 2[9), 39(1)
High Courts29 Nov 2007Allowed
Smt. Saroj Goyal and Sachin Goyal Vs State
Madras High Court · (2008) 1 LW(Cri) 97
Electricity Act, 2003 — Section 135(1), 151
High Courts29 Nov 2007
J. Jayalalithaa Vs Assistant Commissioner of Wealth Tax
Madras High Court · (2008) 300 ITR 399
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 245(2), 309Wealth Tax Act, 1957 — Section 35B
High Courts29 Nov 2007Allowed
V. Mani Vs The Secretary to Government, State of Tamil Nadu, Revenue Department
Madras High Court · (2007) 11 MAD CK 0250
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 302, 34, 452Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49
High Courts29 Nov 2007Allowed
N. Seetharaman Vs The Assistant Commissioner of Income Tax
Madras High Court · (2008) 216 CTR 238 : (2008) 298 ITR 210
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(4), 132A, 132A(1), 143, 143(3)
High Courts29 Nov 2007
Commissioner of Income Tax Vs Mangal Tirth Estates Ltd.
Madras High Court · (2008) 214 CTR 253
Income Tax Act, 1961 — Section 260A, 37
High Courts29 Nov 2007
Jain Distributors Vs The Registrar, Tamil Nadu Taxation Special Tribunal, The Commercial Tax Officer and The State of Tamil Nadu
Madras High Court · (2009) 20 VST 375
Constitution of India, 1950 — Article 14, 19(1), 21, 301A
High Courts29 Nov 2007Dismissed
Dr. R. Saravanan Vs The Director of Public Health and Preventive Medicine
Madras High Court · (2007) 11 MAD CK 0211
Constitution of India, 1950 — Article 14, 16, 21, 226Tamil Nadu Medical Services Special Rules, 1970 — Rule 21, 4, 5
High Courts29 Nov 2007Allowed
The Chairman and Managing Director, Tamil Nadu Civil Supplies Corporation Limited and The Senior Regional Manager, Tamil Nadu Civil Supplies Corporation Limited Vs L. Helen, T.T.N. and Sons and K. Kannayiram, Arbitrator
Madras High Court · (2008) 2 ARBLR 166 : (2008) 2 MLJ 27
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3), 75, 81
High Courts29 Nov 2007Allowed
The Special Deputy Tahsildar (Land Acquisition), Chennai Metropolitan Development Authority and The Member Secretary, Chennai Metropolitan Development Authority Vs P. Madhusudanan and Others
Madras High Court · (2007) 11 MAD CK 0153
Land Acquisition Act, 1894 — Section 18, 23, 4(1), 6
High Courts29 Nov 2007
Mepco Industries Limited (successor to Karaikal Chlorates) Vs The Commissioner of Income Tax and The Deputy Commissioner of Income Tax, Special Range II
Madras High Court · (2008) 214 CTR 707
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 264
High Courts29 Nov 2007Dismissed
Sivakumar, Selvam, Pradeep Kumar and Senthilkumar Vs State
Madras High Court · (2008) 1 LW(Cri) 127
Madras City Police Act, 1888 — Section 75(1)
High Courts29 Nov 2007Dismissed
M. Senthilkumar Vs Seven Seas Shipping Services
Madras High Court · (2008) CriLJ 1186
Evidence Act, 1872 — Section 85Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Nov 2007Allowed
P. Lingappan Vs R. Palanisamy
Madras High Court · (2008) 2 BC 699 : (2008) 4 RCR(Civil) 764 : (2009) 5 RCR(Criminal) 78
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts28 Nov 2007Dismissed
Mrs. Manonmani Vs Heavy Vehicles Factory and Others
Madras High Court · (2007) 11 MAD CK 0246
Constitution of India, 1950 — Article 226
High Courts28 Nov 2007Dismissed
Commissioner of Income Tax Vs P. Jeyavelan
Madras High Court · (2007) 11 MAD CK 0225
High Courts28 Nov 2007Dismissed
The Commissioner of Income Tax Vs Tamilnadu Industrial Development Corporation Ltd.
Madras High Court · (2008) 215 CTR 90