COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 155 of 157

High Courts05 Jan 2007Dismissed

Karur 80' Road Residents Welfare Association Vs The Secretary, Department of Local Administration and Water Supply, The Government of Tamilnadu and Others

Madras High Court · (2007) 01 MAD CK 0023

Town and Country Planning Act, 1920 — Section 14(3)Town and Country Planning Act, 1971 — Section 1, 29, 33, 33(2)

High Courts04 Jan 2007Dismissed

Palanisamy Vs Ramasamy and Others

Madras High Court · (2007) 01 MAD CK 0273

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1)

High Courts04 Jan 2007Dismissed

Dr. S.H. Sithik Basha Vs Fazal Ahmed

Madras High Court · AIR 2007 Mad 78 : (2006) 5 CTC 609 : (2007) 1 MLJ 320

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1), 257Penal Code, 1860 (IPC) — Section 499, 500

High Courts04 Jan 2007Dismissed

State by The Superintendent Vs A. Viswanathan and Others

Madras High Court · (2007) 01 MAD CK 0205

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 20(1), 24(1), 24(2), 27, 30Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991 — Rule 32(1), 32(2), 33(1), 33(4), 48(1)(B)

High Courts04 Jan 2007Dismissed

Dr. Nandu Dwarakasingh Chhabria and Inter Equipment India Pvt. Ltd. Vs Vijaya Bank, Mayo Hall Branch and Debt Recovery Appellate Tribunal

Madras High Court · (2008) 3 BC 667 : (2007) 136 CompCas 751

Constitution of India, 1950 — Article 226, 226(1), 226(2), 227Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 22(2)

High Courts04 Jan 2007Allowed

Videsh Sanchar Nigam Ltd. Vs C. Dasarathan

Madras High Court · (2007) 01 MAD CK 0197

Industrial Disputes Act, 1947 — Section 2, 2A

High Courts04 Jan 2007

Raji Vs State by Inspector of Police

Madras High Court · (2007) 01 MAD CK 0152

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 304B, 498A

High Courts04 Jan 2007Dismissed

Deen Dayal Medical and Educational Trust Vs The State Government of Tamil Nadu

Madras High Court · (2007) 01 MAD CK 0087

Indian Medical Council Act, 1956 — Section 10A, 10A(2), 33Indian Medical Council Establishment of Medical College Regulations, 1999 — Regulation 3

High Courts04 Jan 2007

Kanagu @ Kanagaraj @ Kanagalingam and Kanagu @ Kanagaraj Vs State

Madras High Court · (2007) 01 MAD CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

High Courts04 Jan 2007

Jayamani Vs The District Collector, Coimbatore District, Collectorate Compound, Coimbatore, The Tahasildhar and T. Swaminathan

Madras High Court · (2007) 01 MAD CK 0034

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

High Courts03 Jan 2007Allowed

The United India Insurance Co. Ltd. and The United India Insurance Vs Nithya Prabhu Cotton Company

Madras High Court · (2007) 01 MAD CK 0278

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 34

High Courts03 Jan 2007Allowed

Kamatchi Vs Natesa Gounder and Jagannathan

Madras High Court · (2007) 01 MAD CK 0276

High Courts03 Jan 2007

P. Kumaresan Vs The Chairman, Railway Board and All India SC/ST Railway Employees Association

Madras High Court · (2007) 01 MAD CK 0270

High Courts03 Jan 2007

K. Jaganmohan Vs D. Ruckmani and K. Aruna

Madras High Court · (2007) 2 CTC 152 : (2007) 2 MLJ 466

High Courts03 Jan 2007Allowed

V.K. Rakesh Vs State

Madras High Court · (2007) 01 MAD CK 0219

Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 324

High Courts03 Jan 2007Allowed

Thiruvengadachari, represented by his power of Attorney Agent R. Villalan Vs Nagarajan and Kaliyaperumal

Madras High Court · (2007) 1 CTC 577 : (2007) 3 MLJ 193

High Courts03 Jan 2007Dismissed

Shri A.M. Rathnam, Sri Surya Movies Vs The Deputy Commissioner of Income Tax

Madras High Court · (2007) 209 CTR 83 : (2007) 292 ITR 126

Income Tax Rules, 1962 — Rule 9A, 9A(6), 9B, 9B(2), 9B(3)

High Courts03 Jan 2007Dismissed

V. Kannan, Venkatachalam and Srinivasan Vs State by District Crime Branch

Madras High Court · (2007) 4 CivCC 549 : (2007) 4 CTC 520 : (2007) 4 RCR(Criminal) 252

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 34, 420

High Courts03 Jan 2007Allowed

V. Ponnusami and Chinnasami Vs N. Lakshmi

Madras High Court · (2007) 01 MAD CK 0108

High Courts03 Jan 2007Allowed

S. Lakshmi Vs The Chief Educational Officer, The Director of School Education, The Head Master, Govt. Higher Secondary School and C. Seethalakshmi

Madras High Court · (2007) 01 MAD CK 0086