High Courts23 Nov 2007Dismissed
Vellingiri Gounder (died), Rajendran, Mahendran and Sethuramalingam Vs Ayyaswami (died) and Others
Madras High Court · (2008) 2 LW 934
Limitation Act, 1963 — Article 113, 4Specific Relief Act, 1963 — Section 16
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 18 of 157
High Courts23 Nov 2007Allowed
Chitrapandi Vs Janakaraj, Kamala, Muthupandi and The Deputy Superintendent of Police
Madras High Court · (2008) CriLJ 1087
Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 304B, 406
High Courts23 Nov 2007
R. Ramasamy Vs The District Collector and The Inspector, CS CID
Madras High Court · (2007) 11 MAD CK 0226
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3(3C), 3B, 6A, 6A(3)
High Courts23 Nov 2007Dismissed
The Special Tahsildar (Land Acquisition) Adi Dravidar Welfare Vs Sornambal @ Sornasundari and Selvaraj Sornambal @ Sornasundari Vs The Special Tahsildar (Land Acquisition) Adi Dravidar Welfare and Selvaraj Selvaraj Vs The Special Tahsildar (Land Acquisition) Adi Dravidar Welfare and Sornambal @ Sornasundari
Madras High Court · (2008) 2 CTC 171
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts23 Nov 2007Allowed
Hari @ Man Road Hari Vs State
Madras High Court · (2007) 11 MAD CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 209, 267, 272, 309(2)Penal Code, 1860 (IPC) — Section 294, 307, 324, 392, 397
High Courts23 Nov 2007Allowed
M. Rani Munirathinam Vs The State of Tamil Nadu
Madras High Court · (2008) 1 MLJ 532
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 23A
High Courts23 Nov 2007Allowed
Fareeda Textiles Vs Sha Jewantharaj Asshok Kumar rep. Mandate holder, Ashok Kumar Lunia
Madras High Court · (2008) 4 BC 411 : (2008) 3 CTC 416
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts23 Nov 2007
Tamil Nadu State Transport Corporation (Kumbakonam Dn-II) Ltd. Vs P. Karuppusamy
Madras High Court · (2008) 1 LLJ 460 : (2008) 3 LW 90 : (2008) 1 MLJ 694
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts23 Nov 2007Dismissed
Pudukottai Central Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and K. Saminathan K. Saminathan Vs The Presiding Officer, Labour Court and Pudukottai Central Co operative Bank Ltd.
Madras High Court · (2008) 1 LLJ 588 : (2008) 3 MLJ 456
Constitution of India, 1950 — Article 14, 226
High Courts23 Nov 2007Dismissed
S. Pitchai Namassivayam Vs The Divisional Security Commissioner, Railway Protection Force, Southern Railway, Palghat Division and The Chief Security Commissioner, Railway Protection Force, Southern Railway
Madras High Court · (2007) 11 MAD CK 0181
Constitution of India, 1950 — Article 226, 32Railway Protection Force Rules, 1987 — Rule 153
High Courts23 Nov 2007Dismissed
Ravindra Kumar Vs Padmanaban
Madras High Court · (2007) 11 MAD CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 386, 397, 398Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Nov 2007Allowed
Skins Tane Co. Vs Central Bank of India
Madras High Court · (2008) 1 LW 316 : (2008) 1 MLJ 483
Contract Act, 1872 — Section 171
High Courts23 Nov 2007Dismissed
Chairman, Tamil Nadu Electricity Board and Superintending Engineer, Tamil Nadu Electricity Board Vs Mrs. Lalitha, Manikandan and Lakshmi
Madras High Court · (2008) 4 LW 289 : (2008) 1 MLJ 103
Electricity Rules, 1956 — Rule 91, 91(1)
High Courts23 Nov 2007Allowed
Jaleel Ramjan Sha Vs State
Madras High Court · (2008) 1 CTC 619
Arms Act, 1959 — Section 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 267, 272, 309(2), 317Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts23 Nov 2007Dismissed
Pacha Gounder and Thayammal Vs The Government of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0176
High Courts23 Nov 2007
A. Fathumuthu Vs The District Revenue Officer and The Inspector of Police, Civil Supplies CID
Madras High Court · (2007) 11 MAD CK 0175
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3), 3(3B), 3(3C), 6A, 6A(3)
High Courts23 Nov 2007
A. Rajasingh, T. Densingh Lasarus, A. Manoharan and Naga Limited Vs The Food Inspector, Lakkampatty Panchayat
Madras High Court · (2008) CriLJ 642
Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 11(1)(A), 11(2), 13(2A)Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts23 Nov 2007Allowed
Mrs. P. Meena Vs Nikon Forex Private Limited
Madras High Court · (2007) 11 MAD CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Nov 2007Allowed
TVS Finance and Services Ltd. Vs The Additional Deputy Commissioner, Central Crime Branch, The Additional Director General of Police and The Inspector of Police, Central Crime Branch-II
Madras High Court · (2007) 11 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 418, 420
High Courts23 Nov 2007Dismissed
Terry Gold India Limited, Mr. Vinodh Singh, Mr. Ajay Singh and Mr. S.S.R. Kishen Vs TVS Finance and Services Ltd. Goldwon Textiles Limited, Mr. S.S.R. Kishen and Mrs. Shanthi Singh Vs TVS Finance and Services Ltd. (Formerly known as TVS Lakshmi Credit Limited)
Madras High Court · (2008) CriLJ 1329
Arbitration and Conciliation Act, 1996 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142