High Courts02 Nov 2007Dismissed
Smt. R.M. Rajeswari Vs M. Ramanathan
Madras High Court · (2007) 11 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 29 of 157
High Courts02 Nov 2007
K.B. Kotak, Col. Pratap Pawar (Retd.) and Brink's Arya India Private Limited Vs State by The Deputy Inspector of Labour
Madras High Court · (2008) 1 LW(Cri) 314
Tamil Nadu Motor Transport Workers Act, 1961 — Section 2, 21, 3, 3(1), 3(1)(2)Tamil Nadu Motor Transport Workers Rules, 1965 — Rule 4
High Courts01 Nov 2007
Joint Commissioner of Commercial Taxes and Another Vs K. Shanmugasundaram
Madras High Court · (2009) 25 VST 411
Tamil Nadu Entertainments Tax Act, 1939 — Section 7B(3)
High Courts01 Nov 2007
The Commissioner of Central Excise Vs Maris Spinners Limited and Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2008) 223 ELT 163
Central Excise Rules, 1944 — Rule 57DQ, 57Q, 57T
High Courts01 Nov 2007Dismissed
The Commissioner of Central Excise Vs ITC Limited, Packaging and Printing Limited and Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench
Madras High Court · (2008) 128 ECC 134 : (2008) 154 ECR 134 : (2008) 224 ELT 226
Central Excise Rules, 1944 — Rule 173Q, 57G, 57G(1), 57G(10), 57G(11)Central Excises and Salt Act, 1944 — Section 37
High Courts01 Nov 2007Dismissed
Mount Metal Engineers Vs The Deputy Commercial Tax Officer
Madras High Court · (2007) 11 MAD CK 0260
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 10(1), 12(3), 16, 4, 54Tamil Nadu General Sales Tax Rules, 1959 — Rule 15(6)
High Courts01 Nov 2007Allowed
Samayan and Vellaiyan Vs N. Velu and Others
Madras High Court · (2007) 11 MAD CK 0252
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Easements Act, 1882 — Section 2Tamil Nadu Irrigation Tanks (Improvement) Act, 1949 — Section 3
High Courts01 Nov 2007Allowed
P. Rajam Vs The Commissioner of Commercial Taxes and The Commercial Tax Officer
Madras High Court · (2007) 11 MAD CK 0195
Motor Vehicles Act, 1988 — Section 39, 40Tamil Nadu Tax on Entry of Motor Vehicles into Local Areas Act, 1990 — Section 177, 3, 47, 49, 49(2)
High Courts01 Nov 2007Dismissed
The State of Tamil Nadu Vs Tvl. Ramnadu District Sarvodaya Sangam and The Secretary, The Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench)
Madras High Court · (2007) 11 MAD CK 0145
Central Sales Tax Act, 1956 — Section 8(2A)
High Courts01 Nov 2007Allowed
The Secretary to Government, Home Department, The Director General of Police and The Deputy Inspector General of Police, Ramanathapuram Range Vs S. Manoharan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 11 MAD CK 0116
Constitution of India, 1950 — Article 14Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3
High Courts01 Nov 2007Dismissed
Manali Petro Chemicals Ltd. Vs Eastern Organics and UNI Mark Remedies Ltd.
Madras High Court · (2007) 11 MAD CK 0090
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts01 Nov 2007
The Special Tahsildar, (Adi Dravidar Welfare) Vs Sebestian (Died) and Others
Madras High Court · (2007) 11 MAD CK 0062
Land Acquisition Act, 1894 — Section 18
High Courts01 Nov 2007Dismissed
Alexander Vs M. Balu, M. Ekambaram and Mrs. Banu Mithra
Madras High Court · (2008) 1 CTC 225 : (2008) 2 MLJ 139
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts01 Nov 2007
The Joint Commissioner of Commercial Taxes (Suo Motu Revision) and The Deputy Commercial Tax Officer (E.T.F.S) Vs K. Shanmugasundaram, Lessee Proprietor of Sakthi Theatre, K. Shanmugasundaram, Lessee Proprietor of Kalaignar Karunanidhi Thirai Arangam and K. Shanmugasundaram, Lessee Proprietor of Karpagam Theatre
Madras High Court · (2007) 11 MAD CK 0047
Tamil Nadu Entertainments Tax Act, 1939 — Section 7B(3)
High Courts01 Nov 2007
Joseph Jeya Singh Vs Kolappa Pillai, Moni (Exparte in the Lower Court) and The Oriental Insurance Company Ltd.
Madras High Court · (2007) 11 MAD CK 0046
High Courts31 Oct 2007Dismissed
Thedavoor Primary Agricultural Bank Ltd. Vs Registrar of Co-operative Societies and Others
Madras High Court · (2008) 116 FLR 974 : (2008) 1 LLJ 577
High Courts31 Oct 2007Dismissed
Tamil Nadu Spinning Mills Association Vs State of Tamil Nadu
Madras High Court · (2008) 117 FLR 501 : (2008) 1 LLJ 583 : (2007) 4 LW 989 : (2008) WritLR 10
Industries (Development and Regulation) Act, 1951 — Section 2, 3(2A)Minimum Wages Act, 1948 — Section 27
High Courts31 Oct 2007Dismissed
Tamil Nadu Spinning Mills Association Vs The State of Tamil Nadu
Madras High Court · (2008) 117 FLR 501 : (2008) 1 LLJ 583 : (2007) 4 LW 989 : (2008) WritLR 10
Minimum Wages Act, 1948 — Section 2, 27, 3(2A)
High Courts31 Oct 2007Dismissed
A. Kadirvelu Vs The Presiding Officer, I Additional Labour Court and All India Sai Samaj (Regd.,)
Madras High Court · (2007) 10 MAD CK 0084
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts31 Oct 2007Allowed
Subramani Vs The Presiding Officer, II Additional Labour Court and The Special Officer, Madurantakam Co-operative Sugar Mills Ltd.
Madras High Court · (2007) 10 MAD CK 0083
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33(C)(2), 33A