COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 40 of 157

High Courts28 Sept 2007Allowed

Bharat Petroleum Corporation Limited Vs Rajarajeswari Agency and S.K. Dutta, B.P.C. Limited

Madras High Court · (2007) 6 MLJ 525

Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(3), 31, 31(3)Specific Relief Act, 1963 — Section 14

High Courts28 Sept 2007Dismissed

M. Kannan and Others Vs State Bank of India and Others

Madras High Court · (2007) 09 MAD CK 0128

High Courts28 Sept 2007

V. Kuppan and Others Vs P. Murali and Others

Madras High Court · (2008) WritLR 445

Madras Corporation Engineering Service Rules, 1969 — Rule 4

High Courts28 Sept 2007Allowed

Sridharan Vs The State and Palaniammal

Madras High Court · (2007) 09 MAD CK 0126

Penal Code, 1860 (IPC) — Section 120B, 307, 313, 376B, 506

High Courts28 Sept 2007Dismissed

D. Basanthkumar Ranka, B. Kapil and B. Sachin Vs State and T.T. Sekhar

Madras High Court · (2007) 09 MAD CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Penal Code, 1860 (IPC) — Section 415, 420, 506

High Courts28 Sept 2007Dismissed

Ponnusamy Selvamani Vs State by Inspector of Police and K.K. Sengodan

Madras High Court · (2007) 09 MAD CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 409, 420

High Courts28 Sept 2007Allowed

Murugan Vs Gnanasundari

Madras High Court · (2007) 09 MAD CK 0123

Hindu Marriage (Amendment) Act, 1958 — Section 5(1)Hindu Marriage Act, 1955 — Section 23(1), 5, 5(1)

High Courts28 Sept 2007Dismissed

Mariappan Vs The State and Others

Madras High Court · (2007) 09 MAD CK 0122

Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325

High Courts28 Sept 2007Dismissed

Chinnadurai Vs The State and Others

Madras High Court · (2007) 09 MAD CK 0107

Penal Code, 1860 (IPC) — Section 147, 148, 149, 294B, 323

High Courts27 Sept 2007Dismissed

The Executive Engineer, Wind Farm Project, Tamilnadu Electricity Board and Tamilnadu Electricity Board Vs S. Jegatheesan, M/s. Suzlon Developers (p) Ltd., and M/s. Sarjan Realities (p) Ltd.

Madras High Court · (2007) 09 MAD CK 0207

Electricity Act, 1910 — Section 12, 12(2), 13, 14, 15Electricity Act, 2003 — Section 12, 164, 185, 42, 53

High Courts27 Sept 2007Allowed

The Member Secretary, CMDA Vs A. Vijayaraghavan, V. Radha, AVRN Hotel Pvt. Ltd. and The Commissioner, Corporation of Chennai

Madras High Court · (2007) 4 LW 713 : (2007) 6 MLJ 201

Stamp Act, 1899 — Section 47A

High Courts27 Sept 2007

Dr. John Sebastian, The President, Sakthi Apartments Owners Welfare Association and N.K. Mohnot, Secretary, Sakthi Apartments Owners Welfare Association Vs The Deputy Commissioner for Workman Compensation and Others

Madras High Court · (2007) 09 MAD CK 0134

High Courts27 Sept 2007Allowed

M. Suresh Vs Mrs. B. Sumathi and Mrs. Devi

Madras High Court · AIR 2008 Mad 18 : (2007) 5 CTC 330 : (2007) 4 LW 591 : (2007) 5 MLJ 1388 : (2009) 5 RCR(Civil) 844

Civil Procedure Code, 1908 (CPC) — Section 141Original Side Rules — Order 25 Rule 6Probate and Administration Act, 1881 — Section 87

High Courts27 Sept 2007Dismissed

Ponni Gounder Vs The Superintending Engineer, T.N.E.B. and Others

Madras High Court · (2007) 5 CTC 467 : (2008) 1 MLJ 108

Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978 — Section 2, 2(2), 24(1), 3(1), 3(2)

High Courts27 Sept 2007Dismissed

The Management, Salem District Public Servants Co-operative Thrift and Credit Society Limited Vs The Presiding Officer, Labour Court and C. Raja

Madras High Court · (2007) 09 MAD CK 0131

High Courts27 Sept 2007

S. Gunasekar Vs State Bank of India M.V. Thangaswamy Vs State Bank of India

Madras High Court · (2007) 09 MAD CK 0130

High Courts27 Sept 2007Dismissed

Correspondent,Secretary and Managing Trustee, Salem Sowdeswari College Committee Vs M. Rajagopalan, Commissioner of Collegiate Education and Joint Director of Collegiate Education, Coimbatore Region

Madras High Court · (2008) 1 MLJ 312

High Courts27 Sept 2007Dismissed

Commissioner of Central Excise Vs Rajalakshmi Textile Processors (P) Ltd., S.S.M. Processing Mills Ltd. and Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench

Madras High Court · (2008) 221 ELT 38

Central Excises and Salt Act, 1944 — Section 11B(2), 11BB(1)CENVAT (Credit) Rules, 2001 — Rule 11, 5

High Courts26 Sept 2007

The Regional Director, Southern Regional Business Centre, Oil and Natural Gas Corporation Ltd. and Post Retirement Benefit Scheme Trust Vs Union of India (UOI) and The Chairman-cum-Managing Director, Oil and Natural Gas Corporation Ltd. and Others J.N. Prabhakarudu Vs Union of India (UOI), The Chairman and Managing Director, The Regional Director, Southern Regional Business Centre, Oil and Natural Gas Corporation Ltd. and Executive Officer, Post Retirement Benefit Scheme Trust, Oil and Natural Gas Corporation Ltd., PRBS Section

Madras High Court · (2008) 2 LLJ 1001

Constitution of India, 1950 — Article 226, 38, 39, 41, 42Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 12, 17, 7Income Tax Act, 1961 — Section 2, 80

High Courts26 Sept 2007

The Management of Metropolitan Transport Corporation (Formerly known The Management of Metropolitan Transport Corporation, Chennai Division II) Vs The Presiding Officer, I Additional Labour Court and R. Chandra Mohan

Madras High Court · (2007) 09 MAD CK 0140