High Courts07 Nov 2007Dismissed
Tamil Nadu Higher Secondary Post Graduate Teachers' Association Vs The State of Tamil Nadu
Madras High Court · (2008) 1 MLJ 256
Constitution of India, 1950 — Article 21, 21A, 226, 23, 24
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 27 of 157
High Courts06 Nov 2007Dismissed
Mani @ Visha Mani Vs State
Madras High Court · (2007) 11 MAD CK 0286
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364, 506
High Courts06 Nov 2007Allowed
B.G. Plywood Industries (P) Ltd. Vs Commercial Tax Officer and Another
Madras High Court · (2008) 14 VST 158
Tamil Nadu General Sales Tax Act, 1959 — Section 12A, 12A(2), 16, 16(1), 16(2)Tamil Nadu General Sales Tax Rules, 1959 — Rule 18C, 27(5), 52
High Courts06 Nov 2007
M. Lobo and L. Daniel Kamaraj Vs The District Collector and The Panchayat Union Commissioner
Madras High Court · (2007) 11 MAD CK 0242
High Courts06 Nov 2007Dismissed
V. Muthukumar Vs The Superintendent of Police and Others
Madras High Court · (2008) 1 CTC 525
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts06 Nov 2007Allowed
S.B. Nandagopalan and Others Vs The Deputy Registrar/Surcharge Officer under the Tamil Nadu Co-operative Societies Act and The Special Officer, Paramakudi Co-op., Urban Bank Ltd.
Madras High Court · (2007) 11 MAD CK 0142
High Courts06 Nov 2007Dismissed
Mohammed Asan Vs Smt. Asiabibi
Madras High Court · (2007) 11 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 482Penal Code, 1860 (IPC) — Section 494
High Courts06 Nov 2007Dismissed
The Chairman and Managing Director, Tamil Nadu Civil Supplies Corporation Limited Vs R. Kanagasundaram and The Deputy Commissioner of Labour (Appeals) Appellate Authority under the Tamil Nadu Shops and Establishments Act, 1947 R. Kanagasundaram Vs The Tamil Nadu Civil Supplies Corporation Limited
Madras High Court · (2007) 11 MAD CK 0011
Constitution of India, 1950 — Article 226, 32, 366Tamil Nadu Shops and Establishments Act, 1947 — Section 11(1), 18, 25, 31, 4
High Courts06 Nov 2007Dismissed
Commissioner of Income Tax I Vs Premier Polytronics Ltd.
Madras High Court · (2007) 11 MAD CK 0010
Income Tax Act, 1961 — Section 260A, 263, 80HHC, 80HHC(4A)
High Courts06 Nov 2007
South India Sugars Limited Vs The Deputy Commissioner of Income Tax, Special Range VI
Madras High Court · (2008) 214 CTR 205
Income Tax Act, 1961 — Section 143(3), 260A, 263, 32(1), 32(3)Income Tax Rules, 1962 — Rule 5Income Tax Rules, 1997 — Rule 5(1A)
High Courts06 Nov 2007
Vijayan @ Jayapandian and Others Vs State
Madras High Court · (2008) 1 CTC 295
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
High Courts06 Nov 2007Dismissed
The Management, M.S. Mani Nadar, Proprietor, Meenakshi Hardware Stores and The Management, M. Veeramani, Meenakshi Hardware Stores Vs The Presiding Officer, Labour Court and N. Murugan
Madras High Court · (2007) 11 MAD CK 0007
Industrial Disputes Act, 1947 — Section 2(A)(2)
High Courts06 Nov 2007
R. Manjula Vs A. Ravi Kumar
Madras High Court · (2007) 11 MAD CK 0006
Evidence Act, 1872 — Section 45Hindu Marriage Act, 1955 — Section 13(1)
High Courts06 Nov 2007Dismissed
B. Krishnakumari and R. Bakthavatsalam Vs R. Sundaram
Madras High Court · (2007) 11 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227
High Courts06 Nov 2007Dismissed
Sheik Allaudin, Asia Natchialle and Mohammed Mustafa Vs Annibal Thamilarasi Jesintha
Madras High Court · (2008) 1 MLJ 349
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts06 Nov 2007Dismissed
The Management of Madras Atomic Power Project Employees Consumers Co operative Stores Limited Vs The Deputy Commissioner of Labour (Appeal), The Appellate Authority under Section 41(2) of the Tamil Nadu Shops and Establishments Act, 1947 and A.L. Chidambaram
Madras High Court · (2007) 6 MLJ 1334
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(C)(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts06 Nov 2007
G. Shanmugaiah and Others Vs The District Collector and Others D. Judson Patturaj Vs The District Elementary Educational Officer and District Revenue Officer
Madras High Court · (2007) 11 MAD CK 0002
Constitution of India, 1950 — Article 16(2)
High Courts05 Nov 2007
Lakshmi Machine Works Ltd. Vs Deputy Commissioner (CT) and Others
Madras High Court · (2007) 11 MAD CK 0276
Tamil Nadu Value Added Tax Act, 2006 — Section 12, 19(6), 27(2), 27(4), 51
High Courts05 Nov 2007Allowed
The Joint Secretary (R.A.), Government of India, Ministry of Finance, Department of Revenue, Maritime Collector and The Collector of Central Excise Vs Vanavil Dyes and Chemicals Ltd.
Madras High Court · (2008) 125 ECC 126 : (2008) 151 ECR 126 : (2008) 221 ELT 349
Central Excise Rules, 1944 — Rule 12, 173H, 173H(2), 57F(1)Constitution of India, 1950 — Article 226, 32
High Courts05 Nov 2007Dismissed
P.N. Ravisankar Vs The Superintending Engineer, The Executive Engineer (O and M), Tamil Nadu Electricity Board and The Assistant Executive Engineer (O and M), Tamil Nadu Electricity Board
Madras High Court · (2007) 11 MAD CK 0146