Madras High Court Judgments 2007 — Page 49

High Courts05 Sept 2007

Rm. Thirunavukarasu Vs The Registrar of Co-operative Societies and Others

Madras High Court · (2007) 09 MAD CK 0226

Tamil Nadu Civil Services (Classification, Control and Appeal) Act — Section 17Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17, 8Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts05 Sept 2007

V. George Vincent Vs Deputy Commercial Tax Officer

Madras High Court · (2008) 14 VST 60

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High Courts05 Sept 2007Dismissed

The Commissioner of Income Tax Vs EWS Finance and Investments Ltd.

Madras High Court · (2007) 09 MAD CK 0175

Income Tax Act, 1961 — Section 147, 14A, 154

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High Courts05 Sept 2007

M. Gomathi Shankar and S. Surendaranathan Vs Income Tax Officer and Tax Recovery Officer-VII, Income Tax Department, Company Range - IV

Madras High Court · (2007) 09 MAD CK 0174

Income Tax Act, 1961 — Section 179, 179(1)

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High Courts05 Sept 2007

V.S. Rathinam Chettiar Vs A/m. Vedaraneswarar Swami Temple

Madras High Court · (2007) 09 MAD CK 0059

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 10, 11, 12, 12(1), 12(2)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965 — Rule 7, 8, 8

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High Courts05 Sept 2007

T.K. Ananda Sayanan Vs The Joint Registrar co-operative Societies, Vellore Region and The Special Officer, Sinampattadai Primary Agricultural Co-operative Bank

Madras High Court · (2007) 5 CTC 1 : (2008) 1 JCR 553 : (2007) 4 LW 724

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 23Customs Act, 1962 — Section 112

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High Courts05 Sept 2007Allowed

Irwin Moses, Ryan Moses, Lyndon Moses and Hosana Moses Vs The State and Mrs. Latha Elizabeth @ Latha Irwin Moses and Others Vs The State and Mrs. Latha Elizabeth @ Latha

Madras High Court · (2007) 09 MAD CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 294B, 323, 325, 482, 494

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High Courts05 Sept 2007Allowed

V. Dhanasekaran, R. Alamelu and G.R. Krishnamoorthy Vs M. Ganesan and Others

Madras High Court · (2007) 6 MLJ 533 : (2008) WritLR 451

Salem City Municipal Corporation Act, 1994 — Section 9(6)Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 25, 26, 28, 5, 8

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High Courts05 Sept 2007

S.P. Ruban Vs The Director of Elementary Education, The District Elementary Education Officer, The Assistant Elementary Educational Officer, Vallioor Range and Hindu Primary School

Madras High Court · (2007) 09 MAD CK 0055

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High Courts05 Sept 2007Dismissed

R. Vellingiri and Mrs. Gokila Vs R. Kannaian and Others

Madras High Court · (2008) 1 CTC 130 : (2008) 1 MLJ 1123

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58, 68

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High Courts05 Sept 2007

T.L. Vedachalam Vs The State

Madras High Court · (2007) 09 MAD CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 311Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(2)

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High Courts05 Sept 2007Allowed

Vairam @ Vairamuthu Vs The Secretary to Government, Home, Prohibition and Excise Department, Government of Tamilnadu and The District Magistrate and District Collector

Madras High Court · (2007) 09 MAD CK 0052

Penal Code, 1860 (IPC) — Section 109, 147, 148, 294, 302Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts05 Sept 2007

Ravi @ Ravichandran @ Ravikumar @ Naina Ravi Vs The Secretary to Government, Home, Prohibition and Excise Department, Government of Tamilnadu and The District Magistrate and District Collector

Madras High Court · (2007) 09 MAD CK 0051

Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 109, 147, 148, 294, 302Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts05 Sept 2007