High Courts20 Nov 2007Dismissed
S. Raja Saravanan Vs K. Anandarajan
Madras High Court · (2007) 11 MAD CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142Partnership Act, 1932 — Section 45, 63, 63(1), 72
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 23 of 157
High Courts19 Nov 2007Allowed
S. Mukkaiah Vs The Deputy Director of Animal Husbandary, Cattle Breeding and Fodder Development, The Presiding Officer, Labour Court and The Secretary, Animal and Husbandry Department, Government of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0147
Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(3)
High Courts19 Nov 2007Dismissed
A.P. Rajan Vs The Executive Officer, Special Grade Town Panchayat, The Executive Engineer, National Highways Department and The District Collector cum Inspector of Panchayats
Madras High Court · (2007) 11 MAD CK 0110
High Courts19 Nov 2007Allowed
Saroja Vs The State
Madras High Court · (2007) 11 MAD CK 0043
Penal Code, 1860 (IPC) — Section 307Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Nov 2007Dismissed
Tamil Nadu State Transport Corporation (Villupuram) Ltd., 3rd Division Vs K. Malar and Prabhu rep. by Next Friend and Mother
Madras High Court · (2007) 11 MAD CK 0042
High Courts19 Nov 2007Allowed
S. Sampath Raj Vs The State of Tamilnadu
Madras High Court · (2007) 11 MAD CK 0041
Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 307, 379, 392, 399, 402Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Nov 2007Dismissed
Dr. R. Krishnamurthy, Editor and Partner, Dinamalar Tamil Daily Newspaper and Dr. R. Lakshmipathy, Publisher and Partner, Dinamalar Tamil Daily Newspaper Vs Sun TV Network Limited
Madras High Court · (2007) 11 MAD CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 199(1), 200Penal Code, 1860 (IPC) — Section 499
High Courts19 Nov 2007
P. Gnanguru Vs The Union of India (UOI)
Madras High Court · (2007) 11 MAD CK 0039
Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 — Section 17, 17(1), 22, 22(1), 22(2)Stamp Act, 1899 — Section 47A
High Courts19 Nov 2007Allowed
Dhanalakshmi Vs The Commissioner of Police, State and The Secretary to Govt. of India, Ministry of Home Affairs (Department of Internal Security)
Madras High Court · (2008) 1 LW(Cri) 145
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 102Explosive Substances Act, 1908 — Section 5
High Courts16 Nov 2007Dismissed
Special Tahsildar (Land Acquisition) Misc. Schemes Vs Saradambal
Madras High Court · (2007) 11 MAD CK 0247
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts16 Nov 2007
The Special Tahsildar (Land Acquisition) (Adi Dravidar Welfare) Vs V. Gopal
Madras High Court · (2007) 11 MAD CK 0221
Land Acquisition Act, 1894 — Section 4(1)
High Courts16 Nov 2007Dismissed
G. Andy Vs Government of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0202
Constitution of India, 1950 — Article 14, 16
High Courts16 Nov 2007
J. Gnana Kumar Vs Joy Kanmani
Madras High Court · (2007) 11 MAD CK 0144
Divorce Act, 1869 — Section 33Penal Code, 1860 (IPC) — Section 499, 500
High Courts16 Nov 2007Dismissed
Sri Raja Rajeswaraswamy Temple Vs Government of Pondicherry
Madras High Court · (2008) 1 LW 271 : (2008) 2 MLJ 334
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 5A, 6
High Courts16 Nov 2007Dismissed
Ezhilarasi Vs Kamala and The Returning Officer (The Commissioner), Panchayat Union
Madras High Court · (2008) 1 MLJ 315
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 227Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 52(2), 63, 64(2), 66, 66(1)
High Courts16 Nov 2007Allowed
Tvl. Sakthi Masala (P) Ltd., Tvl. Shanthidevi Spices (P) Ltd. and Tvl. Sakthi Trading Company Vs The Special Commissioner and Commissioner of Commercial Taxes and The Commercial Tax Officer
Madras High Court · (2007) 11 MAD CK 0128
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119Tamil Nadu General Sales Tax Act, 1959 — Section 16, 28A, 31, 3D, 7A
High Courts16 Nov 2007Dismissed
G. Boopalan Vs The Executive Engineer and Administrative Officer, Tamilnadu Housing Board and The Presiding Officer, Labour Court
Madras High Court · (2007) 11 MAD CK 0127
Constitution of India, 1950 — Article 226, 32
High Courts16 Nov 2007
P. Arumugham Vs The State of Tamil Nadu and Others
Madras High Court · (2008) 1 CTC 279 : (2008) 1 MLJ 264
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116(2), 34
High Courts16 Nov 2007Dismissed
V. Shanmugam Vs S. Umamaheswaran
Madras High Court · (2008) 2 MLJ 382
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 165
High Courts15 Nov 2007
Sri-la-Sri Sivaprakasa Pandara Sannadhi Avargal Adheenakarthar Thiruvaduthural Adheenam Thiruvaduthural and Hereditary Trustee of Thiruvaduthural Adheenam and Others Vs State of Tamilnadu and Others
Madras High Court · (2008) 1 CTC 813 : (2008) 1 LW 407 : (2008) 2 MLJ 342