High Courts15 Nov 2007Dismissed
Raman Vs State
Madras High Court · (2007) 11 MAD CK 0287
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 382
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 24 of 157
High Courts15 Nov 2007
The Special Tahsildhar, Land Acquisition, Unit-1 Vs Thaineesraj and Others
Madras High Court · (2008) 1 CTC 511 : (2008) 1 LW 1029 : (2008) 2 MLJ 1000
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 4(1), 53
High Courts15 Nov 2007
S. Narayanan Vs The Director General of Police, The Deputy Inspector General of Police, Tirunelveli Range and The Superintendent of Police
Madras High Court · (2007) 11 MAD CK 0212
High Courts15 Nov 2007Dismissed
Dr. R. Jayaraman Vs Madurai Kamaraj University
Madras High Court · (2007) 11 MAD CK 0208
All India Services (Discipline and Appeal) Rules, 1969 — Rule 2(8), 3
High Courts15 Nov 2007Dismissed
P. Raajendran Vs The District Collector, Additional Director of Panchayat, Block Development Officer (VP) and The President A.L. Vadivel Vs The State of Tamil Nadu and Others
Madras High Court · (2007) 11 MAD CK 0199
Tamil Nadu Panchayats Act, 1994 — Section 83, 84
High Courts15 Nov 2007Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd., Villupuram Division-I Vs Annette Mothmaranei, Joseph Mariedass, Joli Onacies Arum and Milani Priatharisini
Madras High Court · (2007) 11 MAD CK 0132
High Courts15 Nov 2007Allowed
The Superintending Engineer Vs The Presiding Officer, Labour Court and P. Chelliah
Madras High Court · (2007) 11 MAD CK 0131
Industrial Disputes Act, 1947 — Section 2(A)(2)
High Courts15 Nov 2007Dismissed
Varadharajan John D. Britto Vs Saraswathi and Moni
Madras High Court · (2007) 11 MAD CK 0130
Divorce Act, 1869 — Section 10, 10(1)
High Courts15 Nov 2007Allowed
GKW Limited Vs NEPC India Limited
Madras High Court · (2008) 87 SCL 285
Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 433, 434, 434(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Nov 2007Dismissed
Reliance Generators Pvt. Ltd. Vs The Special Commissioner and Commissioner of Commercial Taxes and The Commercial Tax Officer
Madras High Court · (2009) 20 VST 136
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 17(1), 17(3), 28A, 28A(1)Tamil Nadu General Sales Tax Rules, 1959 — Rule 26A
High Courts14 Nov 2007
Apple Health Care Supplies Vs Appellate Assistant Commissioner (CT) V., Collectorate Office and Another
Madras High Court · (2009) 20 VST 615
Central Sales Tax Act, 1956 — Section 8(2A), 8(5)Tamil Nadu General Sales Tax Rules, 1959 — Rule 31(1)
High Courts14 Nov 2007Allowed
Subbiah K.C. Vs Indian Bank and Another
Madras High Court · (2008) 3 LLJ 176
Disciplinary Authority Regulations — Regulation 4, 6, 6(2), 7(3), 8
High Courts14 Nov 2007Dismissed
Ruchi Soya Industries Limited Vs Commercial Tax Officer and Others
Madras High Court · (2008) 12 VST 546
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14, 141, 19(1), 301, 303Tamil Nadu General Sales Tax (Amendment) Act, 1993 — Section 8
High Courts14 Nov 2007
R. Sreedher Vs The Registering Officer (District Registrar), Office of the Sub Registrar, Virugambakkam, Chennai - 83 and The Inspector General of Registration, Santhome, Chennai-1
Madras High Court · (2007) 11 MAD CK 0268
Constitution of India, 1950 — Article 14, 246Income Tax Act, 1961 — Section 230(A)Registration Act, 1908 — Section 19, 20, 21, 21(4), 22
High Courts14 Nov 2007Dismissed
Nadanasababathi, Latha and Chellammal Vs Subramaniya Pillai, Ramalingam and Mani
Madras High Court · (2007) 11 MAD CK 0257
High Courts14 Nov 2007Dismissed
S.S. Neelakantan Vs The Secretary to Government, Animal Husbandry and Fisheries Department, The Director of Animal Husbandry and The Regional Joint Director of Animal Husbandry, Madurai Region
Madras High Court · (2007) 11 MAD CK 0255
Constitution of India, 1950 — Article 14, 16
High Courts14 Nov 2007Dismissed
Maria Joseph Roy Vs The Competent Authority, Urban Land Ceiling and Assistant Commissioner of Urban Land Tax
Madras High Court · (2008) 2 MLJ 143
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 16Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 11, 12, 13, 14
High Courts14 Nov 2007Dismissed
M. Srinivasan Vs State of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0253
Constitution of India, 1950 — Article 226, 309, 323ATamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17, 36(1)Tamil Nadu Civil Services (Conduct and Appeal) Rules — Rule 15(2)
High Courts14 Nov 2007Dismissed
The Commissioner of Income Tax Vs Sree Kaderi Ambal Mills Ltd.
Madras High Court · (2007) 11 MAD CK 0223
Income Tax Act, 1961 — Section 31
High Courts14 Nov 2007Dismissed
N. Somasundaram Vs Ramachandran Bricks and United India Insurance Company Ltd.
Madras High Court · (2007) 11 MAD CK 0216
Motor Vehicles Act, 1988 — Section 110, 165