COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 41 of 157

High Courts26 Sept 2007

T. Ambaritcha Maharaja Vs Additional Director General of Police, Inspector General of Police, Central Region, Deputy Inspector General of Police, Trichy Range and Superintendent of Police

Madras High Court · (2007) 09 MAD CK 0139

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3Tamil Nadu Prohibition Act, 1937 — Section 4(1)

High Courts26 Sept 2007Allowed

The Commissioner, Salem Municipal Corporation Vs P. Raman and Others

Madras High Court · (2007) 09 MAD CK 0138

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 2A, 2A(2)

High Courts26 Sept 2007Dismissed

Pandian Roadways Corporation Ltd. Vs The Presiding Officer, Labour Court, S. Karunakaran and S. Mayileri

Madras High Court · (2007) 09 MAD CK 0137

Industrial Disputes Act, 1947 — Section 11A

High Courts26 Sept 2007Allowed

The State of Tamil Nadu Vs M. Ramaswamy

Madras High Court · (2007) 5 CTC 471 : (2008) 1 MLJ 117

High Courts26 Sept 2007Allowed

M. Selvaraj Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal

Madras High Court · (2007) 09 MAD CK 0108

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Income Tax Act, 1961 — Section 133A

High Courts25 Sept 2007

Ennore Port Limited Vs Skanska Cementation India Limited and Others

Madras High Court · (2008) 2 ARBLR 598

Arbitration and Conciliation Act, 1996 — Section 34, 43, 43(3)Contract Act, 1872 — Section 138, 141, 142, 28, 55Limitation Act, 1963 — Section 21

High Courts25 Sept 2007Dismissed

Senthil Vs State V. Padmanabhan Vs State and Senthil

Madras High Court · (2007) 09 MAD CK 0143

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 380, 392, 404, 449

High Courts25 Sept 2007Allowed

Christian Medical College, Vellore Association Vs The Permanent Committee for the Conduct of Common Entrance Examination in Private Professional Colleges, The State of Tamil Nadu and The Tamil Nadu Dr. M.G.R. Medical University

Madras High Court · (2008) 1 MLJ 604

Constitution of India, 1950 — Article 14

High Courts25 Sept 2007Allowed

Mr. M. Kuppuswamy, M.A.B.Ed., Assistant Municipal Middle School Vs The Chief Educational Officer and Mrs. G. Prema, Headmistress, Municipal Middle School

Madras High Court · (2007) 09 MAD CK 0115

High Courts25 Sept 2007Allowed

Padmanabhan Vs Nagajothi and Arul Selvi

Madras High Court · (2008) 1 LW(Cri) 725

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 397, 397(1), 397(3)Limitation Act, 1963 — Section 5

High Courts25 Sept 2007

K. Radhakrishnan, Former Executive Engineer, Tamil Nadu Small Industries Development Corporation Ltd. Vs Tamil Nadu Small Industries Development Corporation Ltd.

Madras High Court · (2007) 09 MAD CK 0113

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 41A

High Courts25 Sept 2007

Besant Educational and Cultural Society Vs The Secretary to Government, School Education Department, Government of Tamil Nadu and Others

Madras High Court · (2007) 09 MAD CK 0112

High Courts25 Sept 2007Dismissed

A. Karuppaiah Vs The Director General, Government of India, Ministry of Defence, Ordinance Factory Board and The General Manager, Ordinance Factory

Madras High Court · (2007) 6 MLJ 1368

Constitution of India, 1950 — Article 14, 16

High Courts25 Sept 2007

The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Rajalakshmi and Others

Madras High Court · (2008) ACJ 1503 : (2007) 5 CTC 435 : (2007) 6 MLJ 1605

High Courts25 Sept 2007Allowed

The Dravida Munnetra Kazhagam Charitable Trust Vs The Government of Tamilnadu

Madras High Court · (2007) 4 LW 935 : (2008) 1 MLJ 700

Income Tax Act, 1961 — Section 12A, 12KTamil Nadu Urban Land Tax Act, 1966 — Section 11(1), 27(1), 27(2), 29

High Courts25 Sept 2007Dismissed

The Land Acquisition Officer and the Revenue Divisional Officer Vs K. Lakkay Gowder Trust and Radio Astronomy Center Tata Institute of Fundamental Research, National Centre for Nuclear Science and Mathematics Radio Astronomy Center Tata Institute of Fundamental Research, National Centre for Nuclear Science and Mathematics Vs K. Lakkay Gowder Trust

Madras High Court · (2007) 09 MAD CK 0008

Land Acquisition Act, 1894 — Section 18, 20, 4(1), 50(2), 6

High Courts24 Sept 2007Dismissed

Electro Steel Castings Limited Vs The Tamil Nadu Taxation Special Tribunal and Others

Madras High Court · (2007) 09 MAD CK 0148

Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 16(1), 2, 3(1)

High Courts24 Sept 2007Allowed

Anitha Vs The State of Tamil Nadu

Madras High Court · (2007) 09 MAD CK 0147

Penal Code, 1860 (IPC) — Section 341, 392, 506(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

High Courts24 Sept 2007Allowed

M. Srinivasa Rao Vs The Assistant Commissioner of Income Tax

Madras High Court · (2007) 5 CTC 483 : (2008) 219 CTR 40 : (2008) 1 MLJ 113

Constitution of India, 1950 — Article 31A

High Courts24 Sept 2007Dismissed

Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Chennai Branch and K. Manappa

Madras High Court · (2007) 09 MAD CK 0145