High Courts23 Nov 2007Dismissed
R. Kumar and K. Kanchana Devi Vs G. Rajagopal
Madras High Court · (2007) 11 MAD CK 0170
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 384, 406, 420, 422, 423
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 19 of 157
High Courts23 Nov 2007Dismissed
N.K.S.M. Shahul Hameed Vs The Commissioner, Panchayat Union, The Assistant Director of Panchayat and The District Collector
Madras High Court · (2007) 11 MAD CK 0143
Tamil Nadu Panchayats Act, 1994 — Section 205, 205(1)
High Courts22 Nov 2007
T.S. Pandian Vs The Tamil Nadu Electricity Board
Madras High Court · (2007) 11 MAD CK 0295
High Courts22 Nov 2007
Sree Velmurugan Industries Vs The Superintending Engineer, Pudukottai Electricity, The Accounts Officer/Revenue, Pudukottai Electricity and The Special Officer, Thirumeyyam Rural Electric Cooperative Society
Madras High Court · (2007) 11 MAD CK 0290
High Courts22 Nov 2007Dismissed
Ramayee and 5 others Vs Palaniammal
Madras High Court · (2007) 11 MAD CK 0273
Limitation Act, 1963 — Section 5
High Courts22 Nov 2007Dismissed
V. Babu Rajendra Prasad Vs The Secretary, Agriculture Department and Others
Madras High Court · (2007) 11 MAD CK 0263
High Courts22 Nov 2007Dismissed
Nitai Chandra Roy and Subhas Banerjee Vs Director General, CISF and Others
Madras High Court · (2007) 11 MAD CK 0248
High Courts22 Nov 2007
The Branch Manager, Oriental Insurance Co. Vs Rajumani and Others
Madras High Court · (2007) 11 MAD CK 0241
Motor Vehicles Act, 1988 — Section 149(2), 149(7), 168(3), 174
High Courts22 Nov 2007
R. Elangovan and Others Vs The Commissioner, Erode Municipality and Local Fund Audit Department
Madras High Court · (2007) 11 MAD CK 0240
High Courts22 Nov 2007Allowed
V. Shanthi Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer, Tamil Nadu Electricity Board and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2008) 1 MLJ 598
Hindu Marriage Act, 1955 — Section 13(1)
High Courts22 Nov 2007Allowed
T. Tamilarasi, M. Shanthi and R. Muthukrishnan Vs The Government of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0238
Constitution of India, 1950 — Article 309
High Courts22 Nov 2007
Vijayakumar Vs N. Vasantha N. Vasantha Vs Vijayakumar
Madras High Court · (2007) 11 MAD CK 0237
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(2), 11(3), 11(4), 20
High Courts22 Nov 2007
R. Bhaskaran Vs The National Stock Exchange of India Ltd.
Madras High Court · (2007) 11 MAD CK 0236
Securities Contracts (Regulation) Act, 1956 — Section 23L, 4
High Courts22 Nov 2007Allowed
Sundaram Medical Foundation Vs The Chief Revenue Controlling Officer Cum Inspector General of Registration and Others
Madras High Court · (2007) 11 MAD CK 0235
Stamp Act, 1899 — Section 47A, 47A(1), 47A(10)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 10, 15, 4, 4(1), 7
High Courts22 Nov 2007
Bharat Kashavlal Patel @ Arvind Gohel Vs State
Madras High Court · (2007) 11 MAD CK 0234
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165
High Courts22 Nov 2007Dismissed
Engineers Associates, Mechanical Engineers Vs J. Parvathi and J. Revathi
Madras High Court · (2007) 5 CTC 835 : (2008) 1 MhLj 764
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts22 Nov 2007Dismissed
T. Kannan Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 11 MAD CK 0232
Constitution of India, 1950 — Article 14, 16, 235, 309Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services Under the State) Act, 1993 — Section 5Tamil Nadu Engineering Service Special Rules — Rule 2
High Courts22 Nov 2007Dismissed
Sree Visalam Chit Funds Ltd. Vs State of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0222
Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 138B(1)Tamil Nadu District Municipalities Act, 1920 — Section 124(D)(4), 124D
High Courts22 Nov 2007Dismissed
Dr. D. Ramachandran and Dr. N. Praveen Vs The Director of Public Health and Preventive Medicine
Madras High Court · (2007) 11 MAD CK 0213
Constitution of India, 1950 — Article 14, 16, 21, 226Tamil Nadu Medical Services Special Rules, 1970 — Rule 21, 4, 5
High Courts22 Nov 2007Dismissed
Manoharan Vs The Deputy Inspector General of Police, Tirunelveli Range and The Superintendent of Police
Madras High Court · (2007) 11 MAD CK 0210
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17(1)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3(1), 3(1)