High Courts04 Oct 2007Dismissed
Deputy Commissioner (CT), Madurai Division Vs R.S. Granites and Another
Madras High Court · (2008) 13 VST 217
Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002 — Section 4, 4(1), 5
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 38 of 157
High Courts04 Oct 2007
Mono Products Vs Registrar, Tamil Nadu Taxation Special Tribunal and Others
Madras High Court · (2008) 14 VST 234
Tamil Nadu General Sales Tax Act, 1959 — Section 16B, 17, 17(4), 17A(2), 24(1)
High Courts04 Oct 2007Dismissed
Salem Steel Company Vs Commissioner of Income Tax
Madras High Court · (2010) 322 ITR 349
Income Tax Act, 1961 — Section 133A, 260A, 44AB
High Courts04 Oct 2007Allowed
Shi Yang @ Sunny Vs A. Kannagi
Madras High Court · (2008) CriLJ 617
Criminal Procedure Code, 1973 (CrPC) — Section 200, 319Foreign Exchange Regulation Act, 1973 — Section 56Income Tax Act, 1961 — Section 141, 276C, 278B
High Courts04 Oct 2007Allowed
J. Sinu Simon Vs The Debts Recovery Appellate Tribunal and The Catholic Syrian Bank Limited, Pollachi Branch
Madras High Court · (2007) 5 CTC 671 : (2007) 4 LW 1023 : (2007) 6 MLJ 503
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 19, 2
High Courts04 Oct 2007
The Chairman, Tamilnadu Housing Board and The Executive Engineer and Administrative Officer, Coimbatore Housing Unit, TNHB Vs P. Karuppa Konar and Others The Tamilnadu Housing Board and Administrative Officer, Coimbatore Housing Unit Vs Krishnammal and Others
Madras High Court · (2007) 4 LW 981 : (2007) 6 MLJ 419
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 3, 30, 4, 4(1)Land Acquisition Rules — Rule 3
High Courts04 Oct 2007
The Management, Saveetha Dental College and Hospitals Vs Deputy Commissioner of Labour (Authority under the Payment of Minimum Wages Act) and Others
Madras High Court · (2008) 2 LLJ 90
Minimum Wages Act, 1948 — Section 20(1), 20(2), 20(3)
High Courts04 Oct 2007
M. Ravikumar Vs A. Arul
Madras High Court · (2007) 10 MAD CK 0039
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Oct 2007Allowed
The State of Tamil Nadu Vs Tvl. K.P.R. Knits and The Registrar, The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2007) 10 MAD CK 0038
Constitution of India, 1950 — Article 14Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002 — Section 12(3), 6, 6(1), 6(4), 7
High Courts04 Oct 2007Allowed
N. George Vs The State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 10 MAD CK 0037
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts04 Oct 2007
Commissioner of Income Tax Vs Sri Ramakrishna Mills Limited
Madras High Court · (2007) 10 MAD CK 0036
Income Tax Act, 1961 — Section 115J, 115J(1), 115J(2), 28, 29
High Courts04 Oct 2007
M.K.S. Balasubramanian Vs The Kancheepuram Central Cooperative Bank Limited
Madras High Court · (2007) 10 MAD CK 0025
High Courts04 Oct 2007Dismissed
Commissioner of Income Tax Vs Silical Metallurgic Limited
Madras High Court · (2010) 324 ITR 29
Income Tax Act, 1961 — Section 143(3), 28, 29, 30, 31
High Courts04 Oct 2007Dismissed
Salem Steel Company Vs The Commissioner of Income Tax
Madras High Court · (2010) 322 ITR 349
Income Tax Act, 1961 — Section 133A, 260A, 44AB
High Courts03 Oct 2007Allowed
L. Selvarajan Vs The Deputy Inspector General of Police, Trichy Range, The Superintendent of Police and The Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 10 MAD CK 0207
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 332, 397Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts03 Oct 2007Dismissed
P. Raman Vs The Principal Commissioner and Commissioner for Revenue Administration, The Collector and Mr. P. Antony
Madras High Court · (2007) 10 MAD CK 0180
Constitution of India, 1950 — Article 14Tamil Nadu Revenue Subordinate Service Rules — Rule 22, 7
High Courts03 Oct 2007
C.R. Natarajan Vs The Dean, R.M. Hospital
Madras High Court · (2007) 10 MAD CK 0178
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10
High Courts03 Oct 2007Dismissed
D. Prabagaran Vs The General Manager, Personnel and Administration (R and A) Department, Chennai Metropolitan Water Supply and Sewerage Board and The Managing Director, Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · (2007) 10 MAD CK 0174
CMWSS Board Employees (Discipline and Appeal) Regulations, 1978 — Regulation 22(5), 22A, 22A(V), 6(23), 6(38)Constitution of India, 1950 — Article 14, 16, 20(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts03 Oct 2007
S. Bhoominathan and Others Vs The Special Commissioner and Director of Survey and Settlement, The District Collector and The Tahsildar
Madras High Court · (2007) 10 MAD CK 0141
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11
High Courts03 Oct 2007Allowed
A. Nagaraj Vs The Secretary to Government, Home, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2007) 10 MAD CK 0068
Penal Code, 1860 (IPC) — Section 336, 392, 397, 427, 506(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)