COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 36 of 157

High Courts11 Oct 2007Dismissed

N. Bhaskaran Vs Tamil Nadu Uniformed Forces Recruitment Board and Secretary to Government, Government of Tamil Nadu, Home Department

Madras High Court · (2007) 10 MAD CK 0076

Constitution of India, 1950 — Article 14, 309Madras City Police Act, 1888 — Section 10, 9Penal Code, 1860 (IPC) — Section 147, 304, 320, 323, 324

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High Courts11 Oct 2007

R. Rathakrishnan Vs The Deputy Registrar of Co-operative Societies

Madras High Court · (2007) 5 CTC 369 : (2007) 6 MLJ 455

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12, 14, 141, 142, 16Industrial Disputes Act, 1947 — Section 12, 18, 25

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High Courts11 Oct 2007

Nachi Exports Vs T.K. Thiruvengadam and Sons and T. Selvam

Madras High Court · (2007) 10 MAD CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 304, 364, 367, 382

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High Courts11 Oct 2007Allowed

A. Saravanan Vs The Executive Engineer cum Administrative Officer, Tamil Nadu Housing Board, Trichy Housing Unit and The Managing Director, Tamil Nadu Housing Board

Madras High Court · (2007) 5 CTC 340 : (2007) 6 MLJ 1562

Tamil Nadu State Housing Board Act, 1961 — Section 155

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High Courts10 Oct 2007Allowed

Rajan K. Moorthy Vs M. Vijayan

Madras High Court · (2008) CriLJ 1254

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(6), 401Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts10 Oct 2007Allowed

T. Titus Vs The State of Tamil Nadu

Madras High Court · (2007) 6 MLJ 550

Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226, 227, 32, 323ATamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts10 Oct 2007Dismissed

K. Rajendra Babu Vs State by Inspector of Police, S.P.E./CBI/ACB

Madras High Court · (2007) 10 MAD CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 465Penal Code, 1860 (IPC) — Section 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 19(3), 19(4)

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High Courts10 Oct 2007Allowed

Indian Bank Vs P. Vijayakumari, Prop. Sakthi Industries, V. Padmanabhan and The Registrar, Debt Recovery Appellate Tribunal

Madras High Court · AIR 2008 Mad 45 : (2007) 4 LW 909 : (2007) 6 MLJ 766

Civil Procedure Code, 1908 (CPC) — Section 148Debts Recovery Tribunal Act, 1993 — Section 22Debts Recovery Tribunal Rules — Rule 18

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High Courts10 Oct 2007Dismissed

The Management of Tamil Nadu State Express Transport Corporation (Tamil Nadu) Ltd. and The Administrator, Tamil Nadu State Transport Employees Pension Fund Trust Vs S. Gopalakrishnan

Madras High Court · (2007) 10 MAD CK 0060

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47Tamil Nadu Transport Corporation Employees Provident Fund Rules — Rule 16, 19

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High Courts10 Oct 2007Allowed

Balakrishnan Vs Damodaran

Madras High Court · (2007) 10 MAD CK 0059

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(6), 401Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts09 Oct 2007