COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 47 of 157

High Courts10 Sept 2007

Commissioner, Edapadi Municipality Vs Joint Commissioner of Labour, Appellate Authority under the Payment of Gratuity Act and Others

Madras High Court · (2008) 116 FLR 385 : (2008) 1 LLJ 763

Payment of Gratuity Act, 1972 — Section 7(7)

High Courts10 Sept 2007Allowed

Sri Chendur Tex by Partner P. Gnanasekaran, P. Gnanasekaran Partner Sri Chendur Tex and Smt. G. Nanthini Partner Sri Chendur Tex Vs M. Sundaramoorthy

Madras High Court · (2007) 09 MAD CK 0194

High Courts10 Sept 2007Dismissed

Commissioner of Income Tax Vs Rajanikant Schnelder and Associates P. Ltd.

Madras High Court · (2008) 302 ITR 22

Income Tax Act, 1961 — Section 115J, 115J(1A), 115JA, 115JA(3), 115JA(4)

High Courts10 Sept 2007Dismissed

M. Subramaniam Vs The State of Tamil Nadu

Madras High Court · (2007) 09 MAD CK 0163

Tamil Nadu Civil Services (Conduct and Appeal) Rules — Rule 17

High Courts10 Sept 2007Dismissed

The Commissioner of Income Tax Vs Sanmar Electronics Ltd. (Formerly as Ind Chem Ltd.)

Madras High Court · (2007) 09 MAD CK 0120

Income Tax Rules, 1962 — Rule 5(2)

High Courts10 Sept 2007Allowed

G. Rajamoney Vs The Registrar, Tamil Nadu Administrative Tribunal and Others S. Durairaj Vs The Registrar, Tamil Nadu Administrative Tribunal, The State of Tamil Nadu, The Tamil Nadu Public Service Commission and The Director General of Police

Madras High Court · (2007) 09 MAD CK 0119

Tamil Nadu State Police Subordinate Service Rules — Rule 10, 15, 25, 35

High Courts10 Sept 2007

S. Pitchairathinam Vs The Government of Tamilnadu and Others

Madras High Court · (2007) 09 MAD CK 0072

High Courts10 Sept 2007

Tamil Nadu State Transport Corporation (Villupuram Division I) Limited Vs Bhavani and Others

Madras High Court · (2007) 09 MAD CK 0071

High Courts10 Sept 2007Dismissed

State by Deputy Supdt. of Police, 'Q' Branch CID Vs Sundaramoorthy

Madras High Court · (2008) CriLJ 898

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 167(6)

High Courts10 Sept 2007Allowed

P. Udayakumar and Others Vs The Tamil Nadu Electricity Board

Madras High Court · (2007) 6 MLJ 694

Constitution of India, 1950 — Article 16

High Courts10 Sept 2007

S. Neelavanan Vs Venkatesan and National Insurance Company Limited

Madras High Court · (2007) 09 MAD CK 0015

High Courts10 Sept 2007

Madurai Management of Social Science Vs The State of Tamil Nadu and N. Narayanasamy

Madras High Court · (2007) 6 MLJ 1040

Constitution of India, 1950 — Article 309Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19, 19(3), 37, 41Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 8, 8(3)

High Courts07 Sept 2007Dismissed

Sony India Ltd. Vs Commercial Tax Officer and Others

Madras High Court · (2008) 18 VST 49

Central Sales Tax Act, 1956 — Section 14, 2, 5(2)Constitution of India, 1950 — Article 14, 245, 246, 265, 286Customs Act, 1962 — Section 111, 143(2), 143(3), 2(25), 68

High Courts07 Sept 2007Dismissed

D. Sivasankaran Vs Nesamony Transport Corporation Limited

Madras High Court · (2007) 09 MAD CK 0200

High Courts07 Sept 2007

The Management of Arkonam Cooperative House Mortgage Society Vs T.J. Rangappan and The Presiding Officer, Labour Court

Madras High Court · (2008) 2 LLJ 637 : (2008) 2 MLJ 374

Industrial Disputes Act, 1947 — Section 2Tamil Nadu Co-operative Societies Act, 1961 — Section 11Tamil Nadu Co-operative Societies Act, 1983 — Section 2(19)

High Courts07 Sept 2007Dismissed

S. Dayalan Vs Deputy Commissioner of Labour (Appeal), Deputy Registrar of Co-operative Society and The Sriperumbudur Taluk Co-operative Society

Madras High Court · (2007) 09 MAD CK 0197

Constitution of India, 1950 — Article 226, 311(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 41

High Courts07 Sept 2007Allowed

Y. Chellammal Vs State of Tamil Nadu and Others

Madras High Court · (2008) 1 MLJ 97

High Courts07 Sept 2007Dismissed

Union of India (UOI) Vs Dr. M.M. Cholan, Mr. B.A.M.P. Ratnasamy and The Registrar, Central Administrative Tribunal

Madras High Court · (2007) 6 MLJ 1303

Constitution of India, 1950 — Article 226, 227

High Courts07 Sept 2007Dismissed

Union of India (UOI) and Mr. R. Vasudevan Vs Dr. M.M. Cholan, Mr. B.A.M.P. Ratnasamy and The Registrar, Central Administrative Tribunal

Madras High Court · (2007) 6 MLJ 1303

Administrative Tribunals Act, 1985 — Section 20Constitution of India, 1950 — Article 226, 227

High Courts07 Sept 2007Dismissed

Burn Standard Co. Ltd. Vs Union of India (UOI) and Others

Madras High Court · (2007) 09 MAD CK 0020

Constitution of India, 1950 — Article 12, 131, 226, 227, 300Minor Mineral Concession Rules, 1960 — Rule 25A