High Courts20 Sept 2007Dismissed
Major K. Mathews Vs State
Madras High Court · (2007) 09 MAD CK 0152
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120B, 307, 324, 34, 341
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 43 of 157
High Courts20 Sept 2007Dismissed
V. Mukundhan Vs The Superintendent, Central Prison and The Additional Superintendent, Central Prison
Madras High Court · (2007) 09 MAD CK 0151
High Courts20 Sept 2007
J. Mahaboob Khan, A.V. Ravindran, A. Kannappan and M. Sadhurudeen Vs The Director General of Police, Inspector General of Police, Law and Order, The Deputy Inspector General of Police, Vellore Range and The Superintendent of Police
Madras High Court · (2007) 09 MAD CK 0150
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts20 Sept 2007Allowed
W. Suryapushpam Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 09 MAD CK 0149
Tamil Nadu Public Service Commission Regulations, 1954 — Regulation 16
High Courts20 Sept 2007Dismissed
The Correspondent, Dhanalakshmi Aided Elementary School Vs S. Soundararajan and Others
Madras High Court · (2007) 4 LW 630 : (2008) 1 MLJ 87
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 17A, 22, 22(1), 23, 24Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17A, 17A(1), 17A(2), 17A(3), 17A(4)
High Courts20 Sept 2007
V. Nachiappan Vs Income Tax Officer
Madras High Court · (2007) 09 MAD CK 0068
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts20 Sept 2007Allowed
Kaliyamurthy Vs State
Madras High Court · (2007) 09 MAD CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 210, 302, 304B, 316
High Courts20 Sept 2007
D. Narayanan and Others Vs The State of Tamilnadu and Others
Madras High Court · (2007) 09 MAD CK 0026
Constitution of India, 1950 — Article 14, 226, 309Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 1, 1B, 1C, 1D, 4B
High Courts20 Sept 2007Dismissed
The Chief Engineer/Distribution, Tamil Nadu Electricity Board now controlleed by The Chief Engineer Distribution, Tamil Nadu Electricity Board and The Executive Engineer, Operation and Maintenance, Panruti Division, Tamil Nadu Electricity Board Vs Govindakrishnan and The Presiding Officer, Labour Court
Madras High Court · (2007) 09 MAD CK 0006
Industrial Disputes Act, 1947 — Section 11A
High Courts19 Sept 2007Dismissed
Aruna Theatres and Enterprises (P.) Ltd. Vs S. Balasubramanian
Madras High Court · (2008) 88 SCL 275
Companies Act, 1956 — Section 169, 169(6), 235, 237, 284
High Courts19 Sept 2007Dismissed
Dr. J. Sukumar, M.S. Vs The Directorate of Medical and Rural Health Services and The Joint Directorate of Medical and Rural Health Services and Family Welfare
Madras High Court · (2007) 09 MAD CK 0121
Constitution of India, 1950 — Article 226, 227, 309
High Courts19 Sept 2007
The Joint Commissioner of Police and The Deputy Commissioner of Police Vs G. Anandan
Madras High Court · (2008) WritLR 86
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 27(2)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 23, 23(1)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 2, 23, 3, 5, 6
High Courts19 Sept 2007Dismissed
The Management of EID Parry (India) Ltd. Vs The Govt. of Tamil Nadu and Others
Madras High Court · (2007) 09 MAD CK 0049
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 25F, 25FF
High Courts19 Sept 2007Dismissed
The Indian Hume Pipe Co. Ltd. Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal, The Regional Provident Fund Commissioner and The Enforcement Officer
Madras High Court · (2007) 09 MAD CK 0048
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7AEmployees State Insurance Act, 1948 — Section 45, 45A, 45A(1), 45A(2), 45B
High Courts19 Sept 2007Allowed
S. Kannan Vs The Senior Regional Manager, Tamil Nadu Civil Supplies Corporation Ltd. and The Chairman-cum-Managing Director, Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2007) 09 MAD CK 0047
High Courts19 Sept 2007Dismissed
Aruna Theaters and Enterprises Private Limited, K. Muthusamy and P. Durai Vs S. Balasubramanian and Others
Madras High Court · (2008) 141 CompCas 820
Companies Act, 1956 — Section 169, 169(6), 235, 237, 284
High Courts19 Sept 2007
V. Baskaran Vs The Chief Enforcement Officer, Enforcement Directorate and The Assistant Director, Enforcement Directorate
Madras High Court · (2007) 09 MAD CK 0045
Foreign Exchange Regulation Act, 1973 — Section 33(2), 34, 36, 37, 39
High Courts19 Sept 2007Allowed
M. Vijayakumar Vs Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · (2007) 09 MAD CK 0044
Chennai Metropolitan Water Supply and Sewerage Board Employees (Discipline and Appeal) Regulations, 1978 — Regulation 6(29)Constitution of India, 1950 — Article 226, 32Prevention of Corruption Act, 1988 — Section 5(1)
High Courts19 Sept 2007Allowed
Sambasivam Vs The State of Tamil Nadu
Madras High Court · (2007) 09 MAD CK 0043
Penal Code, 1860 (IPC) — Section 307, 332, 336, 341, 379
High Courts19 Sept 2007Dismissed
JBC Impex Vs The State of Tamil Nadu, The Tamil Nadu Taxation Special Tribunal and The Commercial Tax Officer Federation of Madras Merchants and Manufacturers Association Vs State of Tamil Nadu and The Tamil Nadu Taxation Special Tribunal Deal Well Distributor and Marketing Vs The Commercial Tax Officer, The State of Tamil Nadu and The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2007) 09 MAD CK 0042
Constitution of India, 1950 — Article 14, 265, 286, 301, 304