COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 48 of 157

High Courts07 Sept 2007Dismissed

Sony India Ltd. Vs The Commercial Tax Officer, The State of Tamil Nadu and The Tamil Nadu Taxation Special Tribunal

Madras High Court · (2007) 5 MLJ 881

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(25), 68

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High Courts07 Sept 2007

The Managing Director, Tamil Nadu State Transport Corporation (VPM DVN-I) Ltd. Vs Poomalai, Nallathambi, Iyyamperumal and Alamelu rep. by their Grandfather and Guardian

Madras High Court · (2009) ACJ 953 : (2007) 4 LW 614 : (2008) 1 MLJ 86

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High Courts07 Sept 2007Dismissed

K. Gopalakrishnan, IPS Vs The Union of India (UOI), The Union Public Service Commission, The Government of Tamil Nadu and The Registrar, Central Administrative Tribunal, Chennai Bench

Madras High Court · (2007) 09 MAD CK 0017

Constitution of India, 1950 — Article 16Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5(4), 3(2), 5(4), 5(5)Police Service (Regulation of Seniority) Rules, 1988 — Rule 3(3)

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High Courts07 Sept 2007Dismissed

R. Chandrasekaran Vs Indian Bank and Others

Madras High Court · (2007) 3 LLJ 1004

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 311Penal Code, 1860 (IPC) — Section 13(1), 13(2), 409, 420, 467Tamil Nadu State Housing Board Act, 1961 — Section 118, 119

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High Courts06 Sept 2007Allowed

Aditya Envirotech Private Limited Vs Commercial Tax Officer

Madras High Court · (2008) 16 VST 145

Tamil Nadu General Sales Tax Act, 1959 — Section 23, 3(1), 3(2), 3(3), 3(5)

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High Courts06 Sept 2007

T. Lakshmi Narayanan Vs The Director of Public Health and Preventive Medicine and The Project Officer (Filaria Officer)

Madras High Court · (2007) 09 MAD CK 0198

Constitution of India, 1950 — Article 16(1), 16(2)Motor Vehicles Act, 1988 — Section 42, 59Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12D

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High Courts06 Sept 2007Allowed

Chennai Metropolitan Development Authority (CMDA) Vs Casa Grande Pvt. Ltd.

Madras High Court · (2007) 09 MAD CK 0098

Development Control Rules for Greater Mumbai, 1967 — Rule 19, 4Tamil Nadu Town and Country Planning Act, 1971 — Section 17, 2, 2(13), 20, 49

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High Courts06 Sept 2007Dismissed

Madras High Court Staff Association Vs State of Tamil Nadu, The Tamil Nadu Public Service Commission and The Registrar General, High Court

Madras High Court · (2007) 09 MAD CK 0097

Constitution of India, 1950 — Article 14, 233, 234, 309

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High Courts06 Sept 2007Dismissed

M. Gunaseelan Vs The Presiding Officer, Principal Labour Court and The Management, Lucas TVS Ltd.

Madras High Court · (2008) 1 LLJ 101

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)

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High Courts06 Sept 2007Dismissed

Habibunnisa Beevi, Ajmath Beevi and Sahfa Ath Ahamath all are represented by Power Agent Khaliquzzaman Vs Perumal

Madras High Court · (2008) 1 CTLJ 17 : (2007) 5 MLJ 1381

Contract Act, 1872 — Section 187, 196, 197, 200

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High Courts06 Sept 2007Dismissed

Bhoomi Bottling Gas Company Private Limited Vs The Assistant Commissioner, Commercial Taxes (CT) and The Commercial Tax Officer

Madras High Court · (2009) 19 VST 131

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High Courts06 Sept 2007

C. Ramamurthy and P. Dakshinamurthy Vs Cuddalore Municipality

Madras High Court · (2007) 09 MAD CK 0093

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High Courts06 Sept 2007

The Government of Tamil Nadu Vs L.R.M. Saroja and N. Narayanan

Madras High Court · (2007) 09 MAD CK 0092

Constitution of India, 1950 — Article 226

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High Courts06 Sept 2007Allowed

Orkayam Apparels Vs The Deputy Commercial Tax Officer

Madras High Court · (2008) 16 VST 82

Tamil Nadu General Sales Tax Act, 1959 — Section 12C

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High Courts06 Sept 2007

Tvl. Southern Gas Fittings Pvt. Ltd. Vs The Commercial Tax Officer (FAC)

Madras High Court · (2007) 09 MAD CK 0090

Tamil Nadu General Sales Tax Rules, 1959 — Rule 52

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High Courts06 Sept 2007Allowed

Tvl. Viking Warehousing Vs The Commercial Tax Officer

Madras High Court · (2008) 13 VST 559

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 55ATamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(5)

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High Courts06 Sept 2007

A. Shankar Suresh, A. Rajeswari and Venkatarajan Vs Revenue Divisional Officer and Others

Madras High Court · (2007) 4 LW 528 : (2007) 6 MLJ 655

Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 41Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 21, 21(7)

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High Courts06 Sept 2007Dismissed