COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 33 of 157

High Courts23 Oct 2007Allowed

Workmen of Tamilnadu Housing Board (Cellular Concrete Plant) and R. Manesh Vs Government of Tamil Nadu, Tamil Nadu Housing Board, Tamil Nadu Housing Board Cellular Concrete Plant and Regional Provident Fund Commissioner, Tamilnadu and Pondicherry States K. Vairakkannu Vs The Managing Director, Tamilnadu Housing Board, The Chairman, Tamilnadu Housing Board and The Administrative Officer, Tamil Nadu Housing Board

Madras High Court · (2007) 10 MAD CK 0164

Tamil Nadu State Housing Board Pension Regulations, 1977 — Regulation 7

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High Courts23 Oct 2007Dismissed

D. Rajamanickam, Junior Engineer (Dismissed), Tamil Nadu Electricity Board Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer (Personnel), Tamil Nadu Electricity Board, The Chief Engineer (Distribution), Tamil Nadu Electricity Board, Madurai Region and The Superintending Engineer

Madras High Court · (2007) 10 MAD CK 0163

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High Courts23 Oct 2007

S. Ramesh Vs The Director General of Police and The Superintendent of Police

Madras High Court · (2007) 10 MAD CK 0162

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 211(7), 244, 245, 248, 248(2)Madras City Police Act, 1888 — Section 10, 9

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High Courts23 Oct 2007Dismissed

P.S. Govindasamy Naidu and Sons Charities Vs The Assistant Commissioner of Income Tax

Madras High Court · (2007) 10 MAD CK 0157

Income Tax Act, 1961 — Section 10(22), 11(1), 143(3), 2(24)

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High Courts23 Oct 2007Dismissed

Commissioner of Income Tax Vs EWS Finance and Investments Ltd.

Madras High Court · (2007) 10 MAD CK 0156

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High Courts23 Oct 2007Dismissed

G. Ganesan and Others Vs The Government of Tamil Nadu and Others

Madras High Court · (2007) 10 MAD CK 0155

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High Courts23 Oct 2007Allowed

Selva Rani Vs The Secretary to the Government, Prohibition and Excise Dept. and The Commissioner of Police

Madras High Court · (2007) 10 MAD CK 0154

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 4(1), 4(1A)

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High Courts23 Oct 2007Allowed

M. Kalyanasundaram Vs Bhakthalalitheeswarar Temple Pudukottai Devasthanam and Others

Madras High Court · (2007) 10 MAD CK 0153

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11, 16, 16A, 21(6), 21(7)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965 — Rule 19, 19(4)

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High Courts23 Oct 2007

Madathil Brothers Vs The Deputy Commissioner of Income Tax, Special Range VI

Madras High Court · (2008) 217 CTR 416 : (2008) 301 ITR 345

Finance Act, 1987 — Section 27Income Tax Act, 1922 — Section 12B, 9Income Tax Act, 1961 — Section 2, 2(14), 2(42), 2(42A), 2(47)

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High Courts23 Oct 2007Allowed

Neycer India Limited Vs Commercial Tax Officer and Another

Madras High Court · (2008) 12 VST 104

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22Tamil Nadu Value Added Tax Act, 2006 — Section 39(4), 39(5), 40(1), 54Tamil Nadu Value Added Tax Rules, 2007 — Rule 5(6)

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High Courts23 Oct 2007Dismissed

Miss. S. Radha Vs The Chairman, Teachers Recruitment Board

Madras High Court · (2007) 10 MAD CK 0099

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High Courts23 Oct 2007Dismissed

Arasu Pokkuvarathu Thozhilalar Sangam (Madurai Division-I) Vs Tamilnadu State Transport Corporation (Madurai Division-I) Ltd. (formerly Pandian Roadways Corporation) State Transport Employees Union Vs Metropolitan Transport Corporation Ltd.

Madras High Court · (2007) 10 MAD CK 0087

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A

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High Courts23 Oct 2007Dismissed

Mrs. R. Bhavani Vs M. Karunakaranpandian and M. Krishnamoorthy, Commissioner cum Block Development Officer, St. Thomas Mount Panchayat Union

Madras High Court · (2007) 10 MAD CK 0085

Tamil Nadu Town and Country Planning Act, 1971 — Section 56, 57, 85

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High Courts23 Oct 2007Allowed

V.C. Mohan Vs The Commissioner of Customs (AIR), The Customs and Central Excise Settlement Commission, Moonstar Automation Private Limited and S. Janakiraman

Madras High Court · (2008) 125 ECC 132 : (2008) 151 ECR 132 : (2008) 222 ELT 344 : (2008) 3 MLJ 473

Customs (Settlement of Cases) Rules, 1999 — Rule 3Customs Act, 1962 — Section 110, 110(2), 111, 112, 113Income Tax Act, 1961 — Section 245AB, 245C, 245D

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High Courts22 Oct 2007Allowed