High Courts22 Nov 2007Allowed
The Special Tahsildar, Adi Dravidar Welfare Vs Karappan
Madras High Court · (2007) 11 MAD CK 0192
Land Acquisition Act, 1894 — Section 18, 4(1)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 20 of 157
High Courts22 Nov 2007Dismissed
Moosa Sulaiman Vs E.I.D. Parry Staff Gratuity Fund by Trustees, Parry and Company Ltd. and E.I.D. Parry India Ltd.
Madras High Court · (2008) ACJ 350
High Courts22 Nov 2007Dismissed
V.S. Boys Higher Secondary School Vs Durairaj and Smt. Lakshmi
Madras High Court · (2008) 1 LW 299 : (2008) 1 MLJ 855
Contract Act, 1872 — Section 16
High Courts22 Nov 2007
K. Balaraman Vs P. Renuka
Madras High Court · (2008) 1 LW 403
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
High Courts22 Nov 2007
K. Elangovan Vs K. Saravanan and The Sub-Inspector of Police
Madras High Court · (2007) 11 MAD CK 0108
High Courts22 Nov 2007
The State of Tamil Nadu Vs T.R. Surrendranath
Madras High Court · (2007) 11 MAD CK 0107
High Courts22 Nov 2007Allowed
Dr. M.R. Morris Vs Dr. Jayaseelan Mathias and Dr. M.J. Moses
Madras High Court · (2007) 11 MAD CK 0098
High Courts22 Nov 2007
Karuppaswamy Thevar Vs The State
Madras High Court · (2007) 11 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts21 Nov 2007Allowed
Backiasamy K.P. Vs Appellate Authority under the Payment of Gratuity Act, 1972 and Regional Labour Commissioner (Central) and Others
Madras High Court · (2008) 1 LLJ 575
Payment of Gratuity Act, 1972 — Section 7(7)
High Courts21 Nov 2007Allowed
K.P. Backiasamy Vs Appellate Authority under Payment of Gratuity Act, 1972 and Regional Labour Commissioner and Others
Madras High Court · (2008) 116 FLR 977
Payment of Gratuity (Central) Rules, 1972 — Rule 10(1)Payment of Gratuity Act, 1972 — Section 7(7)
High Courts21 Nov 2007
Chiranjeevi Wind Energy Ltd. Vs Centre for Wind Energy Technology
Madras High Court · (2007) 11 MAD CK 0270
Constitution of India, 1950 — Article 14, 19, 19(1), 19(2) to(6), 21Police Act, 1861 — Section 12
High Courts21 Nov 2007Allowed
Sreeranga Nachiar (deceased) and 7 others Vs Athi Chettiar
Madras High Court · (2007) 11 MAD CK 0264
Specific Relief Act, 1963 — Section 16, 16(c), 16(c), 22(2)
High Courts21 Nov 2007Allowed
D. Appu @ Appunu Vs The State of Tamilnadu
Madras High Court · (2007) 11 MAD CK 0261
Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 397, 506Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts21 Nov 2007Dismissed
R. Uma Krupa Vs Tamil Nadu Industrial Investment Corporation Limited and Others
Madras High Court · (2007) 11 MAD CK 0256
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14Government Grants Act, 1895 — Section 3
High Courts21 Nov 2007Dismissed
M. Palani and G. Lakshmiammal Vs R. Periasamy
Madras High Court · (2007) 11 MAD CK 0227
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts21 Nov 2007
A. Asokan Vs Government of Tamil Nadu and Others
Madras High Court · (2007) 11 MAD CK 0204
Tamil Nadu Ministerial Service Rules — Rule 30
High Courts21 Nov 2007Allowed
M. Ramesh Vs The Secretary, Home, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2007) 11 MAD CK 0118
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 120, 147, 148, 201, 302
High Courts21 Nov 2007Allowed
Mari @ Maran Vs The Secretary to Government, Government of Tamil Nadu, Home, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2007) 11 MAD CK 0115
Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 392, 397, 506Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts21 Nov 2007Allowed
Samim Vs The State of Tamilnadu
Madras High Court · (2007) 11 MAD CK 0114
Constitution of India, 1950 — Article 21, 22, 22(5)Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts21 Nov 2007
M. Ragini Murugesan Vs The District Revenue Officer and The District Supply Officer
Madras High Court · (2007) 11 MAD CK 0069
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3), 3(3B), 3(3C), 6A, 6A(3)