COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 45 of 157

High Courts17 Sept 2007

RPP Construction Pvt. Ltd. Vs Commissioner of Central Excise and Service Tax, The Assistant Commissioner of Central Excise and The Superintendent of Central Excise, Range 81

Madras High Court · (2008) 9 STR 122

Finance Act, 1994 — Section 65(105), 66, 73

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High Courts14 Sept 2007

Sanjos Jewellers Vs Syndicate Bank

Madras High Court · (2011) 1 JCR 555 : (2007) 4 LW 473 : (2011) 1 RCR(Civil) 89 : (2011) 1 RCR(Civil) 89

Constitution of India, 1950 — Article 14, 226, 226(1), 226(2), 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 18, 8Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 2(1), 3

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High Courts14 Sept 2007

G. Daniel Gunaseelan Vs The District Educational Officer and Others

Madras High Court · (2007) 4 LW 333

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High Courts14 Sept 2007Dismissed

S. Parthasarathy Vs Union of India (UOI) and Central Administrative Tribunal

Madras High Court · (2007) 09 MAD CK 0079

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2007Allowed

Shalimar Paints Ltd. Vs Muralidharan Hardware Mart

Madras High Court · (2007) 09 MAD CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Sept 2007

M.L. Krishnamoorthy (died) and M.K. Sathyamurthy Vs The Government of Tamilnadu and The Gudiyattam Municipality

Madras High Court · (2007) 5 CTC 465 : (2008) 1 MLJ 111

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High Courts14 Sept 2007Allowed

Uma Manickam Vs The Inspector of Police, Jayakumar, Ravikumar and S.R. Raja

Madras High Court · (2007) 09 MAD CK 0023

Air Force Act, 1950 — Section 144Army Act, 1950 — Section 145Criminal Procedure Code, 1973 (CrPC) — Section 330, 335

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High Courts14 Sept 2007Allowed

The Managing Director, Tamil Nadu State Transport Corporation (Madurai Division III) Limited Vs R. Radhakrishnan Nair and Others

Madras High Court · (2007) 6 MLJ 1397 : (2007) WritLR 1045

Constitution of India, 1950 — Article 14, 311Industrial Disputes Act, 1947 — Section 12(3)

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High Courts14 Sept 2007

Hitech Print Systems Limited Vs Commissioner of Customs (Appeals), Commissioner of Customs and Asst. Commissioner of Customs (Refunds)

Madras High Court · (2007) 09 MAD CK 0013

Customs Act, 1962 — Section 129A

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High Courts14 Sept 2007Allowed

A. Arockiasamy Vs The Management, Nirmala Hr. Sec. School and The State of Tamilnadu

Madras High Court · (2007) 09 MAD CK 0001

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High Courts13 Sept 2007Dismissed

M. Swaminathan Vs District Revenue Officer, Revenue Divisional Officer, Tahsildar and S. Ravichandran

Madras High Court · (2007) 09 MAD CK 0220

Penal Code, 1860 (IPC) — Section 147, 148, 324Tamil Nadu Village Servants Service Rules, 1980 — Rule 5, 5(3)

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High Courts13 Sept 2007Dismissed

Victory Timber and Saw Mill Vs Sales Tax Appellate Tribunal, (Additional Bench) and Another

Madras High Court · (2009) 23 VST 394

Tamil Nadu General Sales Tax Act, 1959 — Section 16

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High Courts13 Sept 2007Allowed

The Manager, Central Warehousing Corporation Vs Rita Enterprises and The Assistant Commissioner of Customs The Commissioner of Customs (Sea-Import), The Deputy Commissioner of Customs and The Assistant Commissioner of Customs Vs Rita Enterprises and The Manager, Central Warehousing Corporation

Madras High Court · (2007) 122 ECC 321 : (2007) 148 ECR 321 : (2008) 221 ELT 28

Customs Act, 1962 — Section 48General Clauses Act, 1897 — Section 27

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High Courts13 Sept 2007

The Vadalur Sarvodaya Nagar and Boomidhan Residents Welfare Association Vs The Union of India (UOI) and Others

Madras High Court · (2007) 09 MAD CK 0085

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31AWater (Prevention and Control of Pollution) Act, 1974 — Section 25

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High Courts13 Sept 2007

S.N.D. Sampath Vs Special Deputy Commissioner of Labour, (Appellate Authority under Tamil Nadu Shops and Establishments Act, 1947) and Others

Madras High Court · (2007) 09 MAD CK 0084

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High Courts13 Sept 2007

E. Kamal Santhosh, Ex-Police Constable Vs The Commandant, Tamil Nadu Special Police II Battalion, The Deputy Inspector General of Police, The Inspector General of Police and The Director General of Police

Madras High Court · (2007) 09 MAD CK 0083

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High Courts13 Sept 2007

S. Subaitha Banu Vs Correspondent, Quaid-E-Millet Higher Secondary School, District Educational Officer, Director of School Education and Government of Tamil Nadu

Madras High Court · (2007) 09 MAD CK 0082

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High Courts13 Sept 2007Dismissed

M. Somasundaram Vs The Joint Registrar of Co-operative Societies, Coimbatore Region, The Presiding Officer, Labour Court and The Management of K-783 Kaliappa Gounden Pudur Primary Agricultural Co-op. Bank

Madras High Court · (2007) 09 MAD CK 0081

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High Courts13 Sept 2007Allowed

Muthuraman Vs Muthukumaran

Madras High Court · (2007) 5 CTC 722 : (2007) 4 LW 924 : (2008) 1 MLJ 309

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts12 Sept 2007Dismissed

S.P. Narasimhan and Others Vs Punjab National Bank

Madras High Court · (2008) 4 BC 369

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21

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