High Courts12 Jan 2007Allowed
K. Balswami Vs Director of Pension and The Treasury Officer
Madras High Court · (2007) 2 CTC 494 : (2007) 3 MLJ 385
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 151 of 157
High Courts12 Jan 2007
D. Kannan Vs The Director of Planning, National Highways Authority of India and Others
Madras High Court · (2007) 3 LW 747
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 30National Highways Act, 1956 — Section 3, 3A, 3A(3), 3C(1), 3C(2)
High Courts12 Jan 2007Dismissed
The General Manager, Canara Bank and The Executive Engineer, Canara Bank Vs L.M.V. Devakumar, Senior Manager, Canara Bank, District Coordinator
Madras High Court · (2007) 01 MAD CK 0184
Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12(1), 24, 7(2)Constitution of India, 1950 — Article 309, 311(2)
High Courts12 Jan 2007Allowed
S. Kanagasabai and Others Vs The Secretary to Government Agricultural Department Government of Tamilnadu and Others
Madras High Court · (2007) 01 MAD CK 0124
Constitution of India, 1950 — Article 226, 309Tamil Nadu Agricultural Engineering Service Special Rules — Rule 1, 1(B), 6
High Courts12 Jan 2007
C. Damodarasamy Vs Government of India and Life Insurance Corporation of India
Madras High Court · (2007) 2 MLJ 1153
Constitution of India, 1950 — Article 12, 14, 310, 311Life Insurance Corporation (Employees) Pension Rules, 1995 — Rule 18, 23, 3, 3(1), 30Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 12, 39, 39(1), 5, 7
High Courts12 Jan 2007
The Intelligence Officer Narcotic Control Bureau Vs M. Shaik Mohammad and Others
Madras High Court · (2007) 01 MAD CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 24(2), 29, 35
High Courts12 Jan 2007Allowed
P. Selvaraj Vs The Management of Shardlow India Limited, The Joint Commissioner of Labour and The Assistant Commissioner of Labour
Madras High Court · (2007) 1 LLJ 1048
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(14)Industrial Disputes Act, 1947 — Section 12(3)
High Courts11 Jan 2007Allowed
N. Munisamy Vs The Director of School Education, The Joint Director of School Education, (Higher Secondary), The Chief Educational Officer and The Headmaster, Government Higher Secondary School
Madras High Court · (2007) 01 MAD CK 0262
Tamil Nadu Pension Rules, 1978 — Rule 43(2)
High Courts11 Jan 2007Dismissed
Roshan Commercial Trades (P) Ltd. Vs Deputy Commercial Tax Officer
Madras High Court · (2009) 20 VST 303
Tamil Nadu General Sales Tax Act, 1959 — Section 24(1), 24(3)
High Courts11 Jan 2007Dismissed
Ramu (since deceased) through L.R. Vs H. Ramachandran and Another
Madras High Court · (2007) ACJ 1588 : (2007) 3 LW 1062
Succession Act, 1925 — Section 306
High Courts11 Jan 2007Allowed
P.R. Ramakrishnan Vs P. Govindarajan
Madras High Court · (2008) 1 CivCC 430 : (2008) 1 RCR(Criminal) 33
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2)Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2007Dismissed
Venkatasami Vs Govinda Gowdu, Gurrappa and Kakasuradu
Madras High Court · (2007) 01 MAD CK 0118
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts11 Jan 2007
P. Tamilselvi Vs The State of Tamilnadu and Dharmapuri District Central Co-operative Bank Ltd.
Madras High Court · (2007) 01 MAD CK 0116
High Courts11 Jan 2007Dismissed
V. Kannadasan Vs Sirajunnissa Bivi
Madras High Court · (2007) 01 MAD CK 0038
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b), 2(i), 25, 8(5)
High Courts11 Jan 2007Allowed
G. Jayaraman Mudaliar Vs Devarajan
Madras High Court · (2007) 01 MAD CK 0033
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 9 Rule 13, Order 9 Rule 7Limitation Act, 1963 — Section 5
High Courts11 Jan 2007Allowed
Union of India (UOI) and The Head Record Officer, Railway Mail Service, 'T' Division Vs G. Sivaramakrishnan and The Registrar, Central Administrative Tribunal
Madras High Court · (2007) WritLR 144
Penal Code, 1860 (IPC) — Section 307, 332, 333Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts10 Jan 2007Dismissed
Kamala, Rajalakshmi and Shanmugam Vs Ramachandran and Nandakumar
Madras High Court · (2007) 1 MLJ 863
High Courts10 Jan 2007Dismissed
M. Selvam Vs Union of India (UOI) and K. Senji
Madras High Court · (2008) 3 MLJ 453
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007
Ananda Kathirone Vs The Presiding Officer, Principal Labour Court and The Management of Addison and Co. Ltd. The Management of Addison and Co. Ltd. Vs The Presiding Officer, Principal Labour Court and Ananda Kathirone
Madras High Court · (2007) 2 LLJ 295
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 14, 31Tamil Nadu Industrial Disputes Rules, 1958 — Rule 65(5)
High Courts10 Jan 2007Dismissed
Raju Naicker Vs State
Madras High Court · (2007) 01 MAD CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302