High Courts14 Nov 2007
Maria Baburaj Vs State of Tamil Nadu
Madras High Court · (2007) 11 MAD CK 0207
Registration Act, 1908 — Section 22A
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 25 of 157
High Courts14 Nov 2007
Muthu Easwaran Vs The District Collector and The Sub-Registrar
Madras High Court · (2007) 11 MAD CK 0206
Registration Act, 1908 — Section 22A
High Courts14 Nov 2007
S. Sekar Vs The Principal General Manager (Telecom), (B.S.N.L.) Bharat Sanchar Nigam Ltd., The Sub Divisional Engineer (G), (B.S.N.L.) Bharat Sanchar Nigam Ltd. and Inspector of Police, District Crime Branch
Madras High Court · (2007) 11 MAD CK 0138
Information Technology Act, 2000 — Section 43, 46, 46(5)Penal Code, 1860 (IPC) — Section 406, 420, 468
High Courts14 Nov 2007
The National Insurance Co. Ltd. Vs K. Palpandi and K. Boopathy
Madras High Court · (2007) 11 MAD CK 0135
High Courts14 Nov 2007Allowed
S. Peter Raj Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 11 MAD CK 0134
High Courts14 Nov 2007Dismissed
M. Venkatachalam, Dhanam, Ganesh and Kumar Vs N. Palanisamy Thevar
Madras High Court · (2008) 1 CTC 692 : (2008) 3 MLJ 320
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1), 10(2), 25
High Courts14 Nov 2007Allowed
Periyasamy Vs The Secretary to Government of India, Ministry of Home Affairs, Dept. of Internal Security, The Secretary to the Government, Public (Law and Order-F) Dept. and The District Collector and District Magistrate
Madras High Court · (2008) 1 LW(Cri) 142
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8(1)Penal Code, 1860 (IPC) — Section 120, 147, 153, 294, 323
High Courts14 Nov 2007Allowed
Vaaneswari Vs The Secretary to Government, Prohibition and Excise (XIV) Department, The Commissioner of Police and The Superintendent, Central Prison
Madras High Court · (2007) 11 MAD CK 0097
Penal Code, 1860 (IPC) — Section 323, 341, 379, 382, 387
High Courts14 Nov 2007Allowed
Maharaja Vs The Sub Collector/The Sub Divisional Magistrate and V. Subramaniam
Madras High Court · (2007) 11 MAD CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 140
High Courts14 Nov 2007Allowed
The Vice Chancellor, Chairman-Selection Committee, Tamil Nadu Veterinary and Animal Sciences University and The Registrar, Tamil Nadu Veterinary and Animal Sciences University Vs Dr. G. Jeyasekaran and Dr. C.B.T. Rajagopalasamy
Madras High Court · (2008) 1 LW 478 : (2007) 6 MLJ 1634
Constitution of India, 1950 — Article 226Tamil Nadu Veterinary and Animal Sciences University Regulations — Regulation 5(5)
High Courts14 Nov 2007Dismissed
Kodak India Ltd. (Now Known as Kodak India (P) Ltd.) Vs The Assistant Commissioner (CT)
Madras High Court · (2009) 20 VST 112
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 28ATamil Nadu General Sales Tax Rules, 1959 — Rule 26A
High Courts13 Nov 2007
U. Chinnachamy Pillai (Died) (C. Paramasivan, O.C. Ravichandran and B. Vijayalakshmi) Vs The State of Tamil Nadu and The Divisional Engineer (Highways and Rural Works)
Madras High Court · (2007) 11 MAD CK 0215
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25
High Courts13 Nov 2007
P. Sakkarapani Vs The Director General of Police, The Deputy Inspector General of Police, Dindigul Range and The Superintendent of Police
Madras High Court · (2007) 11 MAD CK 0209
Constitution of India, 1950 — Article 311(2)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts13 Nov 2007
V.M.P.S. Meera Hussain and V.M.P.S. Zakir Hussain Vs The District Revenue Officer, The Revenue Divisional Officer, The Tahsildhar and The Joint Director, (General) Medicine, Rural Welfare Works and Family Welfare
Madras High Court · (2007) 11 MAD CK 0205
High Courts13 Nov 2007
V. Essakkiammal Vs The Senior Divisional Commercial Manager, Southern Railway and Others
Madras High Court · (2007) 11 MAD CK 0201
High Courts13 Nov 2007Allowed
In Re: Sun Metals and Alloys P. Ltd.; In Re: Sunmet Holdings India P. Ltd.
Madras High Court · (2008) 141 CompCas 82 : (2008) 2 CompLJ 123 : (2008) 84 SCL 32
Companies (Court) Rules, 1959 — Rule 11, 79Companies Act, 1956 — Section 21, 23, 235, 236, 237Income Tax Act, 1961 — Section 2(19AA)
High Courts13 Nov 2007Dismissed
Srinivasan Vs Seenikonar and The Tahsildar
Madras High Court · (2007) 11 MAD CK 0150
High Courts13 Nov 2007Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Dhanam and Others
Madras High Court · (2007) 11 MAD CK 0088
High Courts13 Nov 2007
D. Nagendran Vs Virudhunagar Hindu Nadar Senthilkumar Nadar College Paripalana Sabai and M. Patturajan
Madras High Court · (2007) 11 MAD CK 0063
Specific Relief Act, 1963 — Section 34