High Courts27 Nov 2007Dismissed
Commissioner of Income Tax Vs Bilahari Enterprises Pvt. Ltd. (formerly known as Bilahari Investments P. Ltd.)
Madras High Court · (2008) 215 CTR 208
Income Tax Act, 1961 — Section 145, 5
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 17 of 157
High Courts27 Nov 2007
K. Subramaniam Vs Deputy Commercial Tax Officer
Madras High Court · (2007) 11 MAD CK 0167
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts27 Nov 2007
K. Subramaniam Vs The Deputy Commercial Tax Officer
Madras High Court · (2007) 11 MAD CK 0166
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts27 Nov 2007
R. Ravichandran Vs Gayathiri
Madras High Court · (2007) 11 MAD CK 0165
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
High Courts27 Nov 2007
Thybama, Mohammed Adul and Mohammed Azan Vs The Union of India (UOI), Ministry of Defence and Ambaresan
Madras High Court · (2007) 11 MAD CK 0164
High Courts27 Nov 2007Dismissed
P. Murugan Vs Vairavel and Others
Madras High Court · (2007) 11 MAD CK 0106
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts27 Nov 2007Dismissed
T. Marimuthu Vs Chief Engineer, Tamil Nadu Electricity Board (Personal), Regional Chief Engineer, Tamil Nadu Electricity Board and Superintending Engineer (Central), Tamil Nadu Electricity Board
Madras High Court · (2007) 11 MAD CK 0100
High Courts27 Nov 2007Allowed
Shanmugham and Others Vs State
Madras High Court · (2007) 11 MAD CK 0058
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts26 Nov 2007
L. Thamayanthi and Others Vs The Catholic Syrian Bank Ltd., The Hon'ble Presiding Officer, The Debt Recovery Tribunal-1 and The Hon'ble Presiding Officer, The Debt Recovery Appellate Tribunal
Madras High Court · (2007) 11 MAD CK 0228
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts26 Nov 2007Dismissed
M. Nagasundaram Vs The State
Madras High Court · (2007) 11 MAD CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 324
High Courts26 Nov 2007
The Branch Manager, United India Insurance Co. Ltd. Vs S. Thiyagarajan and Parthiban
Madras High Court · (2007) 11 MAD CK 0085
High Courts26 Nov 2007
Nav Bharat Enterprises Vs Airports Authority of India
Madras High Court · (2007) 11 MAD CK 0084
Constitution of India, 1950 — Article 226
High Courts26 Nov 2007Dismissed
G.A. Sridhar and Others Vs The Union of India (UOI), Secretary to Ministry of Industry and Commerce, Department of Industrial Policy and Promotion, The Deputy Salt Commissioner and NTPC Tamil Nadu Energy Company Limited A. Kishtappa Chetty and Others Vs The Deputy Salt Commissioner, NTPC Tamil Nadu Energy Company Ltd. and Hindustan Petroleum Corporation Ltd.
Madras High Court · (2008) WritLR 355
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23A, 30
High Courts26 Nov 2007Dismissed
Manuelmony Matriculation School Vs The Principal, Labour Court and N. Rajendran
Madras High Court · (2008) 1 MLJ 21
Constitution of India, 1950 — Article 136, 226, 254(2), 30(1), 41Industrial Disputes Act, 1947 — Section 10, 11A, 12, 19, 2Tamil Nadu Education Rules, 1892 — Rule 13
High Courts26 Nov 2007Allowed
A.S. Pillai and Others Vs Union of India (UOI)
Madras High Court · (2007) 11 MAD CK 0081
Constitution of India, 1950 — Article 14, 309
High Courts26 Nov 2007Dismissed
N. Mangalchand Vaid and Others Vs The Secretary to Government of Tamil Nadu, Forests and Fisheries Department, The Collector of the Nilgiris, The Personal Assistant (General) to the Collector of the Nilgiris and the Secretary of the Committee constituted under the TNPPF Act and The District Forest Officer, Gudalur Division
Madras High Court · (2008) 1 MLJ 476
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 63Tamil Nadu Preservation of Private Forests Act, 1949 — Section 1(2), 2, 2A
High Courts26 Nov 2007
Cottage Industries Exposition Limited Vs The Chief Controlling Revenue Authority (Inspector General of Registrations), The District Revenue Officer (Stamps) and The Sub Registrar
Madras High Court · (2007) 11 MAD CK 0079
Income Tax Act, 1961 — Section 269UD(1), 269UE(2), 269UH(1), 269UH(2)Stamp Act, 1899 — Section 47A, 47A(1), 47A(10), 47A(5), 47A(6)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 10
High Courts26 Nov 2007
Andhra Pradesh State Transport Corporation Vs Krishnan (died) and Others
Madras High Court · (2007) 11 MAD CK 0078
High Courts26 Nov 2007Allowed
Annadurai and Muruan Vs The State
Madras High Court · (2007) 11 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts26 Nov 2007Allowed
R. Anand Vs P. Indu
Madras High Court · (2008) 2 LW 254 : (2008) 4 MLJ 1172
Constitution of India, 1950 — Article 136, 142Dowry Prohibition Act, 1961 — Section 2, 4Hindu Marriage Act, 1955 — Section 13, 13(1)