COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 22 of 157

High Courts20 Nov 2007Allowed

Chinnathambi Vs The State of Tamil Nadu

Madras High Court · (2007) 11 MAD CK 0262

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)

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High Courts20 Nov 2007Dismissed

A. Jothilakshmi and R. Arumugapandiarajan Vs R. Nagarajan and N. Bhagyalakshmi

Madras High Court · (2007) 11 MAD CK 0245

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts20 Nov 2007Allowed

Durairaj, Palani and Sandana Sekar Vs State

Madras High Court · (2007) 11 MAD CK 0244

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324

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High Courts20 Nov 2007Dismissed

The Branch Manager, The Oriental Insurance Company Limited Vs Mrs. Pinnavanam and Others

Madras High Court · (2007) 11 MAD CK 0243

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High Courts20 Nov 2007Dismissed

N. Subramanian Vs Thanjiammal and Pachiammal

Madras High Court · (2007) 11 MAD CK 0230

Evidence Act, 1872 — Section 101, 102Transfer of Property Act, 1882 — Section 123

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High Courts20 Nov 2007Dismissed

The Special Tahsildar (LA), Double Way Railway Scheme Vs B. Radhakrishna Reddy (died) and Others

Madras High Court · (2007) 11 MAD CK 0219

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts20 Nov 2007

Pitchaiyah Devar Vs State of Tamil Nadu

Madras High Court · (2007) 11 MAD CK 0203

Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 324Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts20 Nov 2007Allowed

S. Krishnamoorthy and K. Palani Vs The State of Tamilnadu and Others

Madras High Court · (2008) 1 LW(Cri) 229

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 366

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High Courts20 Nov 2007Allowed

Gopal, Ramachandran and Ramesh minors are represented by their Mother and Natural Guardian, Saroja Vs Ema Gounder, Patcha Gounder, Duraiswamy Gounder and Ramaswamy Gounder

Madras High Court · (2008) 2 LW 40 : (2008) 1 MLJ 828

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High Courts20 Nov 2007Dismissed

Nafisudeen Vs Tamil Nadu Wakf Board

Madras High Court · (2007) 11 MAD CK 0197

Constitution of India, 1950 — Article 226

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High Courts20 Nov 2007

Subramanian @ Ravi Subramanian Vs The State

Madras High Court · (2007) 5 CTC 873 : (2008) 1 RCR(Criminal) 467

Criminal Procedure Code, 1973 (CrPC) — Section 306, 308Criminal Rules of Practice and Circular Orders, 1990 — Rule 339

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High Courts20 Nov 2007Allowed

Manimekalai Vs The State of Tamilnadu

Madras High Court · (2007) 11 MAD CK 0122

Penal Code, 1860 (IPC) — Section 336, 341, 392, 395, 397Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts20 Nov 2007Dismissed