High Courts31 Oct 2007Dismissed
The Commissioner, Corporation of Chennai Vs Kala @ Kribavathy
Madras High Court · (2007) 10 MAD CK 0082
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 30 of 157
High Courts31 Oct 2007Dismissed
Commissioner of Income Tax Vs Cholomandalam Investemnt and Finance Co. Ltd.
Madras High Court · (2009) 309 ITR 110
Income Tax Act, 1961 — Section 133(6), 147
High Courts31 Oct 2007Dismissed
A. Ravikumar Vs The Commissioner, Prohibition and Excise Department, The District Collector and The Assistant Commissioner (Excise)
Madras High Court · (2007) 10 MAD CK 0080
Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13, 13(2), 13(3)
High Courts31 Oct 2007
M. Dakshinamoorthy Vs The State of Tamil Nadu
Madras High Court · (2007) 10 MAD CK 0079
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts31 Oct 2007Allowed
A. Muthu, Valarmathi, Eathal Perumal and Annammal Vs The State and M. Santhi
Madras High Court · (2007) 10 MAD CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts31 Oct 2007
M. Velmurugan Vs The District Collector, The Additional Block Development Officer, Sattur Panchayat Union and The Head Master, Panchayat Union Primary School
Madras High Court · (2008) 2 CTC 183 : (2008) 4 MLJ 637
Approved Nursery and Primary Schools Rules — Rule 25
High Courts30 Oct 2007Allowed
Nuclear Power Corporation of India Ltd. Vs Heirlin Jeya Sutha and The Government of Tamilnadu
Madras High Court · (2008) WritLR 331
High Courts30 Oct 2007
The Chairman, Union Bank of India, The General Manager (Pers), Union Bank of India and The Asst. General Manager, Industrial Relations Department, Zonal Office, Union Bank of India Vs All India Union Bank Officers' Federation (Registered), Union of India (UOI) and The Central Vigilance Officer, Union Bank of India Central Vigilance Commission, Ministry of Home Affairs, Union of India (UOI) Vs The Chairman, Union Bank of India and Others
Madras High Court · (2008) 3 MLJ 469
Central Vigilance Commission Act, 2003 — Section 2, 8Constitution of India, 1950 — Article 320, 320(3)Union Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 19, 20, 7
High Courts30 Oct 2007Dismissed
Archana Bansal Vs NEPC India Ltd.
Madras High Court · (2008) 88 SCL 97
Arbitration and Conciliation Act, 1996 — Section 11(4)Companies Act, 1956 — Section 192A(2)
High Courts30 Oct 2007
Muthuvel Vs State by Inspector of Police
Madras High Court · (2007) 10 MAD CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 325, 326, 34
High Courts30 Oct 2007
The Special Tahsildar, Land Acquisition Officer (ADW) Vs Germani Ammal (Died) and S. Lawrence
Madras High Court · (2007) 10 MAD CK 0159
Land Acquisition Act, 1894 — Section 11, 23, 24, 25, 4(1)
High Courts30 Oct 2007Allowed
G.G. Jayaraman, G. Gopal, G.G. Hari and G.G. Ganesh Vs V.V.S. Manian Rao and C. Hemalatha Rep. by her Power Agent, V.V.S. Manian
Madras High Court · (2007) 10 MAD CK 0111
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 357(2), 357(3), 374, 389, 421Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Oct 2007Allowed
G. Venugopal Vs The Director of School Education and Others
Madras High Court · (2007) 10 MAD CK 0110
High Courts30 Oct 2007Dismissed
V.R. Eswaramoorthy Vs Suriya Chakra Spinning Mills Pvt. Ltd. and L. Latha
Madras High Court · (2007) 5 CTC 473 : (2008) 1 LW(Cri) 413
Criminal Procedure Code, 1973 (CrPC) — Section 216, 314, 319, 482Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Oct 2007
P. Rajalakshmi and Padmanabhan Vs The Managing Director, Puratchi Thalaivar M.G.R. Transport Corporation
Madras High Court · (2007) 10 MAD CK 0108
High Courts30 Oct 2007Dismissed
Matheson Bosanquet Enterprises Ltd. (formerly Burnside Investments and Holdings Ltd.) Vs The Deputy Commissioner of Income Tax, Special Range-II
Madras High Court · (2009) 316 ITR 375
Income Tax Act, 1961 — Section 143
High Courts30 Oct 2007Dismissed
Sundaram Finance Limited Vs The Deputy Commissioner of Income Tax/The Joint Commissioner of Income Tax, Special Range-II
Madras High Court · (2008) 303 ITR 364
Income Tax Act, 1961 — Section 143
High Courts30 Oct 2007Dismissed
The Commissioner of Income Tax Vs Bharat Heavy Electricals Ltd., Complex Cooperative Labour Contract Society Ltd.
Madras High Court · (2007) 10 MAD CK 0104
Income Tax Act, 1961 — Section 119, 260A, 80P, 80P(2)
High Courts30 Oct 2007Dismissed
G. Radhakrishnan Vs The President, Edayakottai Panchayat
Madras High Court · (2008) 3 LW 548 : (2008) 1 MLJ 1132
Tamil Nadu Panchayats Act, 1994 — Section 131(1), 131(2), 201, 202, 218(1)
High Courts30 Oct 2007Allowed
P. Vasu, D. Devadhasan, M. Govindasamy and D. Purushothaman Vs Tamilnadu State Transport Corporation (Villupuram) Ltd.
Madras High Court · (2008) WritLR 175
Constitution of India, 1950 — Article 14Trade Unions Act, 1926 — Section 16