High Courts10 Jan 2007Allowed
Mrs. Thamaraiammal and Another Vs The Executive Magistrate-cum-Revenue Divisional Officer and Another
Madras High Court · (2007) 01 MAD CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 152 of 157
High Courts10 Jan 2007Allowed
Hemalatha Ramesh Vs State by Inspector of Police (Crime) and Lalitha
Madras High Court · (2007) 1 LW(Cri) 387
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Jan 2007Allowed
V. Pichaipillai Vs The Managing Director, Tamil Nadu Slum Clearance Board
Madras High Court · (2007) 01 MAD CK 0126
Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 34, 35, 36, 37Tamil Nadu Slum Clearance Board Non Technical Officers Service Rules, 1972 — Rule 2, 2(25), 31, 4
High Courts10 Jan 2007Allowed
Krishnamoorthy Vs Parasuraman, Yashoda, Jayalakshmi and Saroja
Madras High Court · (2007) 2 CTC 538 : (2007) 3 LW 974
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts10 Jan 2007Allowed
S. Seethalakshmi Vs The Chief General Manager (Maintenance), Southern Telecom Region, BSNL, The General Manager (Maintenance), STR, BSNL and The Deputy General Manager (Maintenance), STR, BSNL
Madras High Court · (2007) 01 MAD CK 0113
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007Allowed
Durai Elumalai Vs N. Kamalammal
Madras High Court · (2007) 01 MAD CK 0089
High Courts10 Jan 2007
Southern Roadways Ltd. Vs E.S.I. Corporation
Madras High Court · (2007) 2 ACC 76 : (2007) 5 CTC 263 : (2007) 115 FLR 946 : (2007) 1 LLJ 922 : (2007) 3 LW 1014
Employees State Insurance Act, 1948 — Section 2(22), 2(9), 39, 75
High Courts10 Jan 2007Dismissed
E. Sarojini and E. Kamala Vs Mahendran, Ravi and Parvathi Ammal
Madras High Court · (2007) 01 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jan 2007Dismissed
P. Balasubramaniam Vs D. Dhanapandian
Madras High Court · (2007) 01 MAD CK 0272
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 11, 25, 8, 8(5)
High Courts09 Jan 2007
Jayaraman and Others Vs Perunayammal and Pachamuthu
Madras High Court · (2007) 01 MAD CK 0208
Easements Act, 1882 — Section 8Transfer of Property Act, 1882 — Section 6, 8
High Courts09 Jan 2007Allowed
Ramalingam Vs State
Madras High Court · (2007) 01 MAD CK 0159
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts09 Jan 2007Allowed
N. Mohanam Vs Tamil Nadu State Scrutiny Committee, Adi Dravidar Welfare Department, District Collector and Oil and Natural Gas Corporation Ltd.
Madras High Court · (2007) 01 MAD CK 0133
High Courts09 Jan 2007
Munusamy Vs The Inspector of Police
Madras High Court · (2007) 01 MAD CK 0069
Penal Code, 1860 (IPC) — Section 307, 341, 506
High Courts09 Jan 2007Allowed
Mohammed Abdul Malik Vs The Presiding Officer, IInd Additional Labour Court and T. Karunakaran
Madras High Court · (2007) 2 LLJ 281
Industrial Disputes Act, 1947 — Section 10, 33(C)(2)
High Courts09 Jan 2007Allowed
Thiru Sundaram Vs The Commissioner of Police and Government of Tamil Nadu
Madras High Court · (2007) 01 MAD CK 0014
Penal Code, 1860 (IPC) — Section 120B, 307, 364A, 386, 392
High Courts09 Jan 2007Dismissed
M.M. Rubber Company Limited Vs The Union of India (UOI)
Madras High Court · (2007) 116 ECC 508 : (2007) 142 ECR 508
Central Excises and Salt Act, 1944 — Section 11A
High Courts08 Jan 2007
Indian Oil Corporation Ltd. Vs Andhra Cargo Transport
Madras High Court · (2007) 01 MAD CK 0280
Arbitration and Conciliation Act, 1996 — Section 8
High Courts08 Jan 2007Allowed
Pachammal Vs Government of India
Madras High Court · (2007) 01 MAD CK 0271
Pension Regulations for Army, 1961 — Rule 13, 213
High Courts08 Jan 2007
Balakumar and Others Vs Inspector of Police
Madras High Court · (2007) 1 LW(Cri) 532
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(4)Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 323
High Courts08 Jan 2007Allowed
M. Kannan Vs Management of FAL Industries Ltd.
Madras High Court · (2007) 01 MAD CK 0209
Industrial Disputes Act, 1947 — Section 17B