High Courts17 Dec 2007
V. Thangavel Vs Associated Business Credits Ltd. (In Liquidation) and Others
Madras High Court · (2009) 149 CompCas 543
Constitution of India, 1950 — Article 83
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 5 of 157
High Courts17 Dec 2007Dismissed
The Management of Praxair Limited Vs The Deputy Commissioner of Labour (Minimum Wages) (Appellate Authority under Tamil Nadu Shops and Establishments Act 1947), G. Subbarama Raju and The Management of Ameri Gas Private Limited
Madras High Court · (2007) 12 MAD CK 0230
High Courts17 Dec 2007Dismissed
Veerumandi Vs Mayee and Others
Madras High Court · (2008) 3 LW 614 : (2008) 3 MLJ 614
Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16Limitation Act, 1963 — Section 5
High Courts17 Dec 2007
State Express Transport Corporation Ltd. Vs The Presiding Officer, Labour Court and M. Thirumalaikutti Thirumalaikutty Vs The Managing Director, Tamil Nadu State Express Transport Corporation Ltd., (Formerly Thiruvalluvar Transport Corporation), The Tamil Nadu State Express Transport Corporation Ltd., (Formerly Thiruvalluvar Transport Corporation) and The Presiding Officer, Labour Court
Madras High Court · (2007) 12 MAD CK 0181
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)
High Courts17 Dec 2007Dismissed
Union of India (UOI) Vs Tamilnadu Dadha Pharmaceuticals Limited
Madras High Court · (2008) 125 ECC 17 : (2008) 151 ECR 17 : (2008) 226 ELT 490
Central Excise Rules, 1944 — Rule 12(1), 13(1), 191A, 191B, 56ACustoms Act, 1962 — Section 25(1), 74Customs Tariff Act, 1975 — Section 3
High Courts17 Dec 2007Dismissed
Nizamuddin and Dr. S. Fathima Beevi Vs The Superintending Engineer, Highways Administration, M.O.S.R.T. and H. Department of Road Transport and Highways, The Assistant Divisional Engineer, National Highways, The Project Director (I/C), The National Highways Authority of India and The District Collector
Madras High Court · (2007) 12 MAD CK 0143
Control of National Highways (Land and Traffic) Act, 2002 — Section 23, 26, 26(2)
High Courts17 Dec 2007Dismissed
T. Chitra Vs The Chief Secretary to Government, Government of Tamil Nadu and The Secretary, Justice K.P. Sivasubramaniam, Commission of Inquiry
Madras High Court · (2008) 1 MLJ 422
Commissions of Inquiry Act, 1952 — Section 11(1), 2, 2A, 3, 3(1)Constitution of India, 1950 — Article 166, 166(1), 166(2), 166(3), 226Tamil Nadu Government Business Rules, 1978 — Rule 11, 12, 14, 15, 35(1)
High Courts17 Dec 2007Allowed
Vadivel Vs The State
Madras High Court · (2007) 12 MAD CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 2007
Kishan Lal Vs State
Madras High Court · (2007) 12 MAD CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 506
High Courts17 Dec 2007
The Managing Director, Tamil Nadu Housing Board, The Executive Engineer and Admin. Officer, Special Division - IV, Tamil Nadu Housing Board and The Allottee Service Manager, Special Division - IV, Tamil Nadu Housing Board Vs A. Peter Samson and M. Lakshmikanthan
Madras High Court · (2007) 12 MAD CK 0094
High Courts17 Dec 2007Dismissed
Maheswari Vs M. Manoharan
Madras High Court · (2008) 5 MLJ 1153
Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Dec 2007Allowed
Kandasamy Gounder Vs State by Inspector of Police
Madras High Court · (2007) 12 MAD CK 0266
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 447
High Courts14 Dec 2007Allowed
ORJ Electronics Oxides Ltd. Vs Customs, Excise and Service Tax and Another
Madras High Court · (2008) 225 ELT 202 : (2008) 1 LW 774 : (2008) 1 MLJ 1 : (2009) 16 STR 240
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 226(2)States Reorganisation Act, 1956 — Section 51(2)
High Courts14 Dec 2007
ORJ Electronics Oxides Ltd. Vs Customs, Excise and Service Tax Appellate Tribunal (South Zonal-Bench)
Madras High Court · (2008) 225 ELT 202 : (2008) 1 LW 774 : (2008) 1 MLJ 1 : (2009) 16 STR 240
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 226(2)States Reorganisation Act, 1956 — Section 51(2)
High Courts14 Dec 2007
P. Prabhu and P.M. Imayapathi Vs The State of Tamil Nadu and The Member Secretary, Chennai Metropolitan Development Authority
Madras High Court · (2007) 12 MAD CK 0210
Tamil Nadu Town and Country Planning Act, 1971 — Section 79
High Courts14 Dec 2007Dismissed
Gnanaiah Samuel Vs The State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0204
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12(2)Tamil Nadu Land Acquisition for Harijan Welfare Schemes Act, 1978 — Section 4
High Courts14 Dec 2007
Bajarangabali Steels Vs The Executive Engineer, Tamil Nadu Electricity and The Superintending Engineer, Tamil Nadu Electricity
Madras High Court · (2007) 12 MAD CK 0197
Electricity (Supply) Act, 1948 — Section 49
High Courts14 Dec 2007Allowed
Sri Swaminathan Construction Vs Sri Thirunavukkarasu Dhanalakshmi Eduction and Charitable Trust and Others Sri Swaminathan Construction Vs Sri Thirunavukkarasu Dhanalakshmi Eduction and Charitable Trust and The Secretary, Tamilnadu Engineering Admissions
Madras High Court · (2008) 4 LW 956 : (2008) 2 MLJ 637
Arbitration and Conciliation Act, 1996 — Section 2
High Courts14 Dec 2007Allowed
Smt. K. Saraswathy Vs Government of Tamil Nadu and Others
Madras High Court · (2007) 12 MAD CK 0185
High Courts14 Dec 2007
T. Kingsly Nirmala Vs The District Elementary Educational Officer, The Additional Assistant Elementary Educational Officer and The Correspondent, St. Aloysuis Middle School
Madras High Court · (2007) 12 MAD CK 0183