High Courts22 Oct 2007Dismissed
T.A. Shanmugam Vs Soundaram, Maheswari and Senthilkumar
Madras High Court · (2007) 10 MAD CK 0058
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 34 of 157
High Courts22 Oct 2007
The Branch Manager, United India Insurance Co. Ltd. Vs Sivamani and Subbiah
Madras High Court · (2007) 10 MAD CK 0057
High Courts22 Oct 2007Dismissed
N. Nagarajan Vs State of Tamil Nadu
Madras High Court · (2007) 10 MAD CK 0056
High Courts22 Oct 2007Dismissed
The Commissioner of Income Tax Vs The Official Liquidator, High Court
Madras High Court · (2009) 316 ITR 385
High Courts22 Oct 2007
The Managing Director, The Tamil Nadu State Transport Corporation (Villupuram Division III) Ltd. Vs K. Vijay Krishna
Madras High Court · (2007) 10 MAD CK 0054
High Courts22 Oct 2007Dismissed
The Management of MBD Motor Transport Vs The Presiding Officer, Principal Labour Court, J. Syed Jaleel and M. Ravi
Madras High Court · (2007) 10 MAD CK 0053
Industrial Disputes Act, 1947 — Section 25F
High Courts18 Oct 2007Dismissed
Arulmigu Sankaranarayanasamy Devasthanam Vs Joint Commissioner of Labour (Appellate Authority) and Others
Madras High Court · (2008) 117 FLR 494
Constitution of India, 1950 — Article 226, 41, 42, 43Industrial Disputes Act, 1947 — Section 2Payment of Bonus Act, 1965 — Section 32, 32(5)
High Courts17 Oct 2007Dismissed
N. Ramasubbu Vs The Commissioner of Police and The Additional Deputy Commissioner of Police
Madras High Court · (2007) 10 MAD CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts17 Oct 2007Dismissed
Mangalore Ganesh Beedi Works Vs The Government of Tamilnadu and Others Muruga Home Industries Vs The Government of Tamilnadu Shukra Beedies (P) Ltd. Vs The Government of Tamilnadu and Others J.P. Tobacco (P) Ltd. Vs The Government of Tamilnadu and Others
Madras High Court · (2007) 10 MAD CK 0132
Minimum Wages (Amendment) Act, 1981 — Section 9AMinimum Wages Act, 1948 — Section 12(3), 2, 27, 3, 3(3)Payment of Wages Act, 1936 — Section 4
High Courts12 Oct 2007Allowed
M. Kanagasabapathy Vs The Special Officer, The Appellate Authority under the Payment of Subsistence Allowance Act/Deputy Commissioner of Labour and The Authority under The Payment of Subsistence Allowance Act/Assistant Commissioner of Labour
Madras High Court · (2008) 1 MLJ 270 : (2008) WritLR 134
Criminal Law (Amendment) Act, 1952 — Section 6, 7Finance Act — Section 4Industrial Disputes Act, 1947 — Section 2
High Courts12 Oct 2007Allowed
Amudha Rani, Vijayalakshmi and Shanthi alias Ramaprabha Vs K. Veeraraghavan alias K.V. Raghavan and Others V. Karunamurthy, V. Narayanan, V. Damodaran and V. Arumugam Vs Amudha Rani, Vijayalakshmi and Shanthi alias Ramaprabha
Madras High Court · AIR 2008 Mad 64 : (2007) 4 LW 928 : (2008) 1 MLJ 610
Hindu Succession Act, 1956 — Section 29(A), 6
High Courts12 Oct 2007Allowed
Thiru Arooran Sugars Ltd. and Others Vs Asstt. Provident Fund Commissioner (ENF) Employees' Provident Funds Organisation and Another
Madras High Court · (2008) 1 LLJ 806 : (2008) WritLR 859
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12, 2, 4(2), 6, 7(1)Factories Act, 1948 — Section 79(1), 79(10), 79(2), 79(3), 79(8)
High Courts12 Oct 2007Dismissed
DSQ Software Ltd. Vs The Special Director, Enforcement Directorate, Ministry of Finance, Government of India, Department of Revenue and The Registrar, The Appellate Tribunal for Foreign Exchange
Madras High Court · (2007) 6 MLJ 1269
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(2), 323A, 323BForeign Exchange Management Act, 1999 — Section 35F
High Courts12 Oct 2007Dismissed
Khoday Distilleries Limited Vs The Scotch Whisky Association, John Walker and Sons Limited and The Deputy Registrar of Trade Marks, Trade Mark Registry
Madras High Court · (2008) 36 PTC 315
Civil Procedure Code, 1908 (CPC) — Section 100Customs Act, 1962 — Section 11Geographical Indication of Goods Act, 1999 — Section 26
High Courts12 Oct 2007Dismissed
T.T.K. Pharma Limited Vs Robapharam AG, St. Alban Rheinweg Rep. by its Power of Attorney Rajendrakumar
Madras High Court · (2008) 1 LW 474 : (2008) 2 MLJ 845 : (2008) 36 PTC 622 : (2008) 36 PTC 342
Trade and Merchandise Marks Act, 1958 — Section 11, 111, 111(1), 12, 13
High Courts12 Oct 2007Dismissed
D. Grahalakshmi and Others Vs State and T. Prasanth Dr. N. Rangabashyam and Mrs. Chitra Rangabashyam Vs State
Madras High Court · (2007) 10 MAD CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 155(2), 155(4), 156, 156(3)Hindu Marriage Act, 1955 — Section 7(2)(1), 7A, 8Penal Code, 1860 (IPC) — Section 120B, 34, 385, 387, 406
High Courts12 Oct 2007
R. Venkatesan Vs The State of Tamil Nadu
Madras High Court · (2007) 10 MAD CK 0147
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts12 Oct 2007
Brooke Bond Lipton India Limited (now known as Hindustan Lever Limited) Vs Girnar Exports Traded by Sri Harendra Shantilal Shah, Vidhuit Navinchandra Shah, Milind Jagadishchandra Shah, Smt. Charulata Hemant Shah, Smt. Sarmista Praveen Bhansali, Sachin Praveen Bhansali, Utpal Navinchandra Shah and Pravin Keshav Lal Bhansali, The Deputy Registrar, Trade Marks Registry and Intellectual Property Appellate Board
Madras High Court · (2007) 10 MAD CK 0101
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts12 Oct 2007Allowed
The Assistant Director, Department of Handloom and Textiles Vs R.N. Chandrasekaran, M.N. Devendran, S. Murugesan and State by Inspector of Police C.C.I.W.C.I.D. (R)
Madras High Court · (2007) 10 MAD CK 0100
High Courts12 Oct 2007Dismissed
Craigmore Plantations (India) Pvt. Ltd. Vs The Assistant Executive Engineer, Agricultural Engineering (SC), Kundah River Valley Project, The Tahsildar, Coonoor and State of Tamil Nadu
Madras High Court · (2007) 10 MAD CK 0035
Constitution of India, 1950 — Article 226Tamil Nadu Land Improvement Scheme Act, 1959 — Section 3