High Courts09 Oct 2007Dismissed
N. Gopal Vs General Insurance Corporation of India and The Oriental Insurance Company Limited
Madras High Court · (2007) 10 MAD CK 0008
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 37 of 157
High Courts09 Oct 2007Allowed
V. Gopinath, Sangath Apartment Phase I, II, III and IV Owners Association and R. Dayalan Vs The Member Secretary, Chennai Metropolitan Development Authority, The Commissioner, Corporation of Chennai and Association of Vasanth Apartments Owners The Commissioner, Corporation of Chennai Vs Association of Vasanth Apartments Owners and The Member Secretary, C.M.D.A.
Madras High Court · (2008) 2 CTC 42 : (2007) 6 MLJ 437 : (2008) WritLR 97
Development Control Rules for Greater Mumbai, 1967 — Rule 19
High Courts08 Oct 2007Allowed
Seetharaman, Baskar, Ramesh and M. Selvakumar Vs State
Madras High Court · (2007) 10 MAD CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 363, 364
High Courts08 Oct 2007Dismissed
Rekha Vs The Secretary, Public (SC) Department (Detaining Authority), The Secretary, Government of India, Ministry of Finance, Department of Revenue (COFEPOSA Unit), Central Economic Intelligence Bureau and The Superintendent of Central Prison
Madras High Court · (2008) 1 LW(Cri) 201
High Courts08 Oct 2007
Radha Vs The Joint Registrar of Cooperative Societies, Dharmapuri Region and K.K. 349, Dharmapuri District Central Cooperative Bank Limited
Madras High Court · (2007) 10 MAD CK 0015
High Courts08 Oct 2007Dismissed
S. Suresh Vs State
Madras High Court · (2008) 1 LW(Cri) 309
Penal Code, 1860 (IPC) — Section 375, 376, 90Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts06 Oct 2007Dismissed
Rukmani College of Education run by Rukmani Educational and Charitable Trust Vs The State of Tamil Nadu
Madras High Court · AIR 2008 Mad 137 : (2008) 1 CTC 545 : (2008) 1 LW 571
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 254, 254(2)Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1989 — Section 5(5)
High Courts06 Oct 2007Dismissed
Victor Auxilium and Susainathan Vs State and V. Florin Vinolia
Madras High Court · (2008) 1 LW(Cri) 328
High Courts06 Oct 2007Allowed
Tamilnad Mercantile Bank Ltd. Vs The Deputy Commissioner of Labour and M. Veerakumaran
Madras High Court · (2008) WritLR 198
Industrial Disputes Act, 1947 — Section 2, 25FTamil Nadu Shops and Establishments Act, 1947 — Section 10, 2(12), 41(1), 41(2), 42
High Courts06 Oct 2007Dismissed
Bharat Heavy Electricals Ltd. Vs Kalaiselvi Pandian
Madras High Court · (2007) 6 MLJ 1770
High Courts06 Oct 2007
Manickam @ Poonga Manickam and Others Vs State State Vs Manickam @ Poonga Manickam and Others
Madras High Court · (2007) 10 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 124, 161, 164, 235(1), 313Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120, 201, 302, 364, 365
High Courts06 Oct 2007Dismissed
Victor Auxilium and Susainathan Auxillia Vs State and V. Florin Vinolia
Madras High Court · (2008) CriLJ 774
Criminal Procedure Code, 1973 (CrPC) — Section 155(4), 170, 177, 178, 198Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 494, 495, 498A
High Courts05 Oct 2007
Aided Primary School Vs District Collector and Commissioner, Panchayat Union Kalavathi Aided Elementary School and Aided Primary School Vs The Collector, The P.A. to Collector and The Commissioner, Panchayat Union
Madras High Court · (2008) 1 MLJ 726
High Courts05 Oct 2007Dismissed
Canara Bank, Asset Recovery Management Branch Vs Coromandel Indag Products, Indag Finance and Guarantee Co. Ltd. and The Debt Recovery Appellate Tribunal
Madras High Court · (2007) 10 MAD CK 0140
Civil Procedure Code, 1908 (CPC) — Section 148Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts05 Oct 2007
T. Uday Kumar Vs The District Collector, The Tahsildar and Pandia Raja Raja Sri Maana Veera Vazha Naden Trust Ravichandran Vs The Secretary, Housing and Urban Development Department, Government of Tamil Nadu and Others T. Udayakumar and Mr. Kimraj Sakariya Vs The Spl. Commissioner and Commissioner of Land Administration and Others
Madras High Court · (2007) 6 MLJ 1439
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 23, 48(1), 6Tamil Nadu State Housing Board Act, 1961 — Section 12
High Courts05 Oct 2007Allowed
Shyamala and Others Vs A. Madheswaran and Others
Madras High Court · (2009) ACJ 1243 : AIR 2008 Mad 1
Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 110(1), 110A, 165(1), 166, 166(1)
High Courts05 Oct 2007Allowed
D.R.P. Sundharam Vs Canara Bank
Madras High Court · (2007) 10 MAD CK 0096
Canara Bank (Officers) Service Regulations, 1979 — Regulation 20(3)UCO Bank Officer Employees Services Regulations, 1979 — Regulation 20(3)
High Courts05 Oct 2007Dismissed
Mr. U. Ravikumar Vs Foods, Fats and Fertilizers Ltd.
Madras High Court · (2007) 10 MAD CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313(1)Evidence Act, 1872 — Section 126
High Courts05 Oct 2007Allowed
Arumugam alias Doss Vs State
Madras High Court · (2007) 10 MAD CK 0021
Penal Code, 1860 (IPC) — Section 302, 341, 506
High Courts05 Oct 2007Dismissed
Shree Maruthi Yarns Vs Sri Ramakrishna Mills (Coimbatore) Limited
Madras High Court · (2008) 2 LW(Cri) 746
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 203, 207, 482Negotiable Instruments Act, 1881 (NI) — Section 138