COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 26 of 157

High Courts13 Nov 2007

Jei @ Jeyachandran, Sandhu @ Santhakumar, Abina @ Rajasekar and Sankar Vs State State Vs Nandu @ Nandakumar, Raja and Palani @ Palanivel

Madras High Court · (2007) 11 MAD CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 149, 302

High Courts13 Nov 2007Dismissed

Commissioner of Income Tax Vs Kailash Triple Sterlized Water (Chennai) Private Limited

Madras High Court · (2008) 215 CTR 198

Companies (Acceptance of Deposits) Rules, 1975 — Rule 2Income Tax Act, 1961 — Section 269SS, 271D

High Courts13 Nov 2007Allowed

The Superintending Engineer Vs The Presiding Officer, Labour Court, T. Devappan and J. Albert John

Madras High Court · (2007) 11 MAD CK 0029

Industrial Disputes Act, 1947 — Section 33C(2)Tamil Nadu Electricity Board Contributory Provident Fund Regulations — Regulation 37

High Courts13 Nov 2007Dismissed

M. Ponnusamy, R. Athammal and C. Rani Vs T. Panneerselvam and New India Assurance Co. Ltd. New India Assurance Co. Ltd. Vs M. Ponnusamy, C. Rani, R. Athammal and T. Panneerselvam

Madras High Court · (2007) 11 MAD CK 0028

Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 338

High Courts13 Nov 2007Allowed

S. Sundaram, R. Thangavelu and R. Madeswaran Vs The Management of Ammapettai Urban Co-operative Bank Limited and The Presiding Officer, Labour Court

Madras High Court · (2007) 11 MAD CK 0027

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

High Courts13 Nov 2007

The Commissioner and Secretary to Government, Transport Department and The Managing Director, Pallavan Transport Corporation Vs G. Vasantha and Gowri Ammal

Madras High Court · (2007) 11 MAD CK 0026

Tamil Nadu Pension Rules, 1978 — Rule 34

High Courts12 Nov 2007Allowed

P.R. Bindhulekha and Sri Ayyappa College for Women Vs M.V. Jayalakshmi, The Commissioner of Collegiate Education and The Joint Director of College Education P.R. Bindhulekha Vs Sri Ayyappa College for Women Sri Ayyappa College for Women Vs P.R. Bindhulekha

Madras High Court · (2007) 11 MAD CK 0298

Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(4)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35

High Courts12 Nov 2007

R. Sunson Godfrey Gabriel Vs The Director, The District Elementary Educational Officer, Primary and Middle School, The Additional Assistant Elementary Educational officer, Primary and Middle School and The Correspondent, T.D.T.A. Middle and Primary Schools

Madras High Court · (2007) 11 MAD CK 0297

High Courts12 Nov 2007Dismissed

P.A. Ashraf Vs A.L. Mujibur Rehaman, Sagar Communication

Madras High Court · (2008) 1 LW 527 : (2008) 2 MLJ 871

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

High Courts12 Nov 2007Allowed

K.T. Manimegalai Vs The Government of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2007) 11 MAD CK 0089

High Courts07 Nov 2007

Tamil Nadu State Trans. Corpn. Vs R. Vanaja and Others

Madras High Court · (2009) ACJ 1898

High Courts07 Nov 2007Dismissed

Sakthi Footwear Vs Assistant Commissioner of Income Tax (No. 1)

Madras High Court · (2009) 317 ITR 194

Income Tax Act, 1961 — Section 143(3), 80HH, 80I, 80J

High Courts07 Nov 2007Dismissed

Fathima Beevi Vs M. Ramalingam (deceased) and 8 others

Madras High Court · (2007) 11 MAD CK 0274

Evidence Act, 1872 — Section 90

High Courts07 Nov 2007

Rajesh S. Adani, Managing Director, Adani Wilmar Ltd. Vs M. Chandrasegara Sastri, Senior Food Inspector

Madras High Court · (2007) 11 MAD CK 0259

Criminal Procedure Code, 1973 (CrPC) — Section 2, 251, 254(1), 261, 262Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2B), 13(3), 16(1), 16A

High Courts07 Nov 2007

R. Sridher Vs T.K. Rajendra Sha

Madras High Court · (2008) 2 BC 659 : (2008) 4 CivCC 400 : (2008) 4 RCR(Civil) 768 : (2008) 4 RCR(Criminal) 12

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3), 421General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts07 Nov 2007Dismissed

Official Liquidator, High Court Vs Gautham Dhiraj Mal Ranka and Others GDA Security P. Ltd. Vs Mangal Processing Mill Ltd.

Madras High Court · (2008) 141 CompCas 129 : (2008) 2 CompLJ 90 : (2008) 83 SCL 547

Companies Act, 1913 — Section 235Companies Act, 1956 — Section 283(1), 460(4), 542, 542(1), 543

High Courts07 Nov 2007Dismissed

Tamil Nadu State Transport Corporation Ltd. Vs M. Baby and Others

Madras High Court · (2007) 11 MAD CK 0191

High Courts07 Nov 2007Dismissed

V. Subramani Vs The Secretary to the Government, Rural Development and Panchayatraj Department and Others

Madras High Court · (2007) 11 MAD CK 0190

Constitution of India, 1950 — Article 243Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 17, 52, 52(2), 67(3), 68(1)

High Courts07 Nov 2007Dismissed

Saraswathy Bus Service Vs M. Cibiraj rep. by his next friend, M. Jayanthi and M. Jayanthi

Madras High Court · (2007) 6 MLJ 1813

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 94

High Courts07 Nov 2007Dismissed

C.S.I. Diocese of Kanniyakumari, Kanniya Kumari Diceses Council CSI and Executive Committee of Kanniyakumari Diocese, Church of South India Vs G. Sam Edwin Raj, Chandra Sekar, Church of South India Synod and The Bishop Kanniyakumari Diocese Church of South India

Madras High Court · (2007) 11 MAD CK 0188

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 227