High Courts28 Nov 2007
National Insurance Company Limited Vs R. Saraswathy, R. Rajkammal, R. Rajalakshmi and T.D. Vijaya Jayavel
Madras High Court · (2007) 11 MAD CK 0220
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 16 of 157
High Courts28 Nov 2007Allowed
S. Thirugnanasambandam Vs Kaliyaperumal Chettiar
Madras High Court · (2008) 1 CTC 369 : (2008) 1 LW 397 : (2008) 2 MLJ 338 : (2008) 2 RCR(Civil) 794
Civil Procedure Code, 1908 (CPC) — Section 6A
High Courts28 Nov 2007Allowed
The Manager, The Scientific Fertiliser Company Pvt. Ltd. Vs The Presiding Officer, Labour Court and P. Malayannan
Madras High Court · (2007) 6 MLJ 1723
Constitution of India, 1950 — Article 226Dock Workers (Regulation of Employment) Act, 1948 — Section 5AIndustrial Disputes (Amendment) Act, 1982 — Section 24
High Courts28 Nov 2007Dismissed
M. Aruna Vs Teachers' Recruitment Board
Madras High Court · (2007) 11 MAD CK 0160
All India Council for Technical Education Act, 1987 — Section 10(1)Constitution of India, 1950 — Article 309
High Courts28 Nov 2007Dismissed
K. Nehru Vs The Government of Tamil Nadu and The Management of Tamil Nadu Pollution Control Board
Madras High Court · (2007) 11 MAD CK 0159
Constitution of India, 1950 — Article 14, 16
High Courts28 Nov 2007Dismissed
T.L. Vedachalam Vs The State
Madras High Court · (2007) 11 MAD CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 311Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1)
High Courts28 Nov 2007Dismissed
Amar Kumar Mahadevan Vs Karthiyayini
Madras High Court · (2007) 11 MAD CK 0157
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts28 Nov 2007
National Insurance Company Ltd. Vs A.S. Ganesan, G. Sivakami and A.D. Devasy
Madras High Court · (2007) 11 MAD CK 0156
High Courts28 Nov 2007
T. Kaliyamoorthy Vs D.R.O. District Revenue Officer, The Assistant Settlement Officer and Tahsildar
Madras High Court · (2007) 11 MAD CK 0155
Constitution of India, 1950 — Article 226
High Courts28 Nov 2007Dismissed
The Regional Director, Ministry of Company Affairs and The Registrar of Companies Vs Cavin Plastics and Chemicals (P) Ltd.
Madras High Court · (2008) 141 CompCas 475 : (2008) 2 CompLJ 116 : (2008) 1 CTC 273 : (2008) 1 LW 516 : (2008) 1 MLJ 625 : (2008) 85 STC 30
Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 391, 392, 393, 394, 95
High Courts28 Nov 2007Allowed
Ponnusamy Gounder Vs Thotti @ Muthu Gounder and Lakshmi
Madras High Court · (2007) 11 MAD CK 0123
High Courts28 Nov 2007Allowed
M.K. Srinivasan and Kannan Vs Rangarajan
Madras High Court · (2008) 1 LW 338 : (2008) 1 MLJ 435
Central Provinces and Berar Courts Act, 1917 — Section 19Civil Procedure Code, 1908 (CPC) — Section 15, 2(4), 21Probate and Administration Act, 1881 — Section 87
High Courts28 Nov 2007Allowed
The Management of Marudhupandiyar Transport Corporation Vs The Presiding Officer, Labour Court and U. Sivamani
Madras High Court · (2008) 117 FLR 344 : (2008) 1 LLJ 428
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts28 Nov 2007Dismissed
R. Kannan and Others Vs Tamil Nadu Electricity Board
Madras High Court · (2007) 11 MAD CK 0094
Constitution of India, 1950 — Article 14, 16
High Courts28 Nov 2007Allowed
C. Banumathi Vs The Director of Public Health and Preventive Medicine Dept. and The Deputy Director of Public Health Services
Madras High Court · (2007) 11 MAD CK 0093
High Courts28 Nov 2007Dismissed
P. Rajeshkumar Bagmar Vs Swathi Rajeshkumar Bagmar
Madras High Court · AIR 2008 Mad 36 : (2008) 2 DMC 696 : (2008) 1 LW 153 : (2008) 1 MLJ 575
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101Hindu Marriage Act, 1955 — Section 23A, 9, 9(1), 9(2)
High Courts27 Nov 2007Dismissed
K. Nallathambi Vs The Ex. Officio Secretary to Government, Co-operative, Food and Consumer Protection Department, The Additional Collector and The Special Tahsildar (F.S)
Madras High Court · (2007) 11 MAD CK 0292
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A, 7(1)Tamil Nadu Essential Trade Article (Regulation of Trade) Order, 1984 — Section 19(1), 4(1)
High Courts27 Nov 2007Dismissed
S. Chandrasekaran Vs The Ex. Officio Secretary to Government, Co-operative, Food and Consumer Protection Department, The Additional Collector and The Special Tahsildar (F.S)
Madras High Court · (2007) 11 MAD CK 0291
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A, 7(1)
High Courts27 Nov 2007
Shavan Agencies Vs State of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0229
Constitution of India, 1950 — Article 226
High Courts27 Nov 2007Dismissed
Commissioner of Income Tax Vs Shri. T.A. Krishnaswamy
Madras High Court · (2007) 11 MAD CK 0169
Income Tax Act, 1961 — Section 143(1), 148, 246