COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 32 of 157

High Courts25 Oct 2007Dismissed

Tvl. Big Bags International (P) Ltd. Vs The Registrar, Tamilnadu Taxation Special Tribunal and The State of Tamilnadu

Madras High Court · (2008) 13 VST 272

Central Sales Tax Act, 1956 — Section 2, 5(2)Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 47, 68

High Courts25 Oct 2007Dismissed

The Principal Chief Conservator of Forests, The District Forest Officer, Tirupathur Division and The District Forest Officer, Salem Division Vs Gupta Exports and Lavanya Enterprises

Madras High Court · (2008) 13 VST 103

Central Sales Tax Act, 1956 — Section 5(3)Constitution of India, 1950 — Article 226

High Courts25 Oct 2007

V.M. Sugumar Vs P. Renugadevi

Madras High Court · (2007) 10 MAD CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 409

High Courts25 Oct 2007Allowed

Naganathan Vs The Superintendent of Police, The Deputy Inspector General of Police, Madurai Range, The Additional Director General of Police (Law and Order) and The Director General of Police

Madras High Court · (2007) 10 MAD CK 0123

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts25 Oct 2007

Vishwanath Swami Vs The Tamil Nadu Information Commission

Madras High Court · (2007) 6 MLJ 1141

Criminal Procedure Code, 1973 (CrPC) — Section 482General (Criminal) Rules, 1980 — Rule 339Penal Code, 1860 (IPC) — Section 120B, 380, 419, 506

High Courts25 Oct 2007Allowed

M.V. Rathinam and R. Jayalakshmi Vs Padmadevi

Madras High Court · (2007) 10 MAD CK 0121

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

High Courts25 Oct 2007Dismissed

B. Sampath Kumar Vs The Recovery Officer and Others

Madras High Court · (2007) 6 MLJ 1199

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 14Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 3

High Courts25 Oct 2007

Mrs. S. Valliammal Vs Omprakash and Others

Madras High Court · (2007) 10 MAD CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 173, 240, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts24 Oct 2007Allowed

The Tamil Nadu Wakf Board Vs The Commissioner of Land Reforms and Agricultural Income Tax and The Agricultural Income Tax Officer

Madras High Court · (2007) 10 MAD CK 0188

Income Tax Act, 1961 — Section 10, 12Tamil Nadu Agricultural Income Tax Act, 1955 — Section 4

High Courts24 Oct 2007Allowed

District Registrar and Another Vs V. Ranganathan and Another

Madras High Court · AIR 2008 Mad 73

Stamp Act, 1899 — Section 47A(1)Tamil Nadu Inams (Assessment) Act, 1956 — Section 2(15)

High Courts24 Oct 2007Allowed

Sureshkumar Metha Vs Addison and Co. Ltd.

Madras High Court · (2008) 4 BC 4

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts24 Oct 2007Allowed

Thangamani Vs State

Madras High Court · (2007) 10 MAD CK 0128

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 7(1)

High Courts24 Oct 2007Allowed

K. Selvam and Others Vs The District Collector and Others

Madras High Court · (2007) 10 MAD CK 0095

Constitution of India, 1950 — Article 226

High Courts24 Oct 2007

M. Manickam Vs The Govt. of Tamil Nadu

Madras High Court · (2007) 10 MAD CK 0094

High Courts24 Oct 2007Allowed

Dr. T. Muthukrishnan Vs The Special Commissioner, Indian System of Medicine and Homeopathy

Madras High Court · (2007) 10 MAD CK 0093

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts24 Oct 2007Dismissed

M. Natarajan Vs The Superintending Engineer and The Chief Engineer/Distribution, Vellore Region

Madras High Court · (2007) 10 MAD CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 173(3)Penal Code, 1860 (IPC) — Section 109, 34, 420, 465, 468Prevention of Corruption Act, 1988 — Section 13

High Courts24 Oct 2007

K. Vanaja Vs The State of Tamil Nadu, The District Level Vigilance Committee and State Bank of India K. Vijayalakshmi Vs The State of Tamil Nadu, The District Level Vigilance Committee and State Bank of India

Madras High Court · (2007) 10 MAD CK 0091

Constitution of India, 1950 — Article 226

High Courts24 Oct 2007

Pratham Automobiles Vs The Deputy Commercial Tax Officer

Madras High Court · (2009) 19 VST 281 : (2008) WritLR 25

Tamil Nadu Value Added Tax Act, 2006 — Section 39(14)

High Courts24 Oct 2007Allowed

Devendra Pundir Vs Rajendra Prasad Maurya

Madras High Court · (2008) CriLJ 777

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts24 Oct 2007Allowed

K. Thiruvengadam and C. Shilaja Vs Nil

Madras High Court · AIR 2008 Mad 76 : (2008) 2 CivCC 674 : (2008) 1 DMC 871 : (2008) 2 RCR(Civil) 611

Hindu Marriage Act, 1955 — Section 13B(1), 13B(2)