COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 51 of 157

High Courts03 Sept 2007Dismissed

Kadar Basha Vs The Station House Officer and Subron Bee

Madras High Court · (2007) 09 MAD CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 147, 148, 294B, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)

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High Courts03 Sept 2007

P. Pillai Tamil Sangu Vs The Director of Sericulture and Government of Tamil Nadu

Madras High Court · (2007) 09 MAD CK 0061

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

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High Courts03 Sept 2007

Chebrolu Thayaramma (deceased) and Others Vs South India Educational Trust and The Corporation of Madras

Madras High Court · (2007) 09 MAD CK 0060

Evidence Act, 1872 — Section 44Hindu Minority and Guardianship Act, 1956 — Section 8(3)Limitation Act, 1963 — Section 27(1)

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High Courts01 Sept 2007Dismissed

Sinnainani and G.M. Senthil Vs G. Vettivel, 2 to 16 - omitted

Madras High Court · (2007) 09 MAD CK 0192

Civil Procedure Code, 1908 (CPC) — Order 48 Rule 1(a), Order 6 Rule 1, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 3Representation of the People Act, 1951 — Section 87Succession Act, 1925 — Section 295

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High Courts31 Aug 2007Dismissed

Mangaiyarkarasi Aided Middle School Vs The Director of School Education and Others

Madras High Court · (2008) 1 MLJ 188

Constitution of India, 1950 — Article 19, 19(1), 19(6)Tamil Nadu Elementary Education Act, 1920 — Section 8(3)Tamil Nadu Elementary Education Rules, 1920 — Rule 4

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High Courts31 Aug 2007Dismissed

The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division-III) Ltd. Vs D. Vasantha and Others

Madras High Court · (2007) 08 MAD CK 0169

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts31 Aug 2007Allowed

The Tamilnadu Housing Board Vs T.V.S. Colony Welfare Association

Madras High Court · (2007) 08 MAD CK 0167

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High Courts31 Aug 2007Dismissed

Sridharan Vs Lakshmikantham Ammal (died) Krishnaswamy @ Mohan and Others

Madras High Court · (2007) 5 CTC 203 : (2007) 6 MLJ 856

Pondicherry Court Fees and Suits Valuation Act, 1972 — Section 2, 25, 7, 7(2)

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High Courts31 Aug 2007Allowed

Tamil Nadu Housing Board Vs Avadi Thaniraivu Veetumanai Thittamani Othukeeduthararkal Nalavazhu Sangam and Avadi Tamil Nadu Veetu Vasathi Varia Odukkeeduthararkal Matrum Kudiyiruppor Nalavazhu Sangam

Madras High Court · (2007) 5 CTC 439 : (2007) 6 MLJ 1224 : (2007) WritLR 883

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High Courts31 Aug 2007

S. Ramamurthy Vs The Chairman, Common Cadre Authority/Joint Registrar of Coop Societies, Tiruvannnamalai Region and The Special officer, Nallavanpalayam Primary Agricultural Coop. Bank Ltd.

Madras High Court · (2007) 08 MAD CK 0161

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High Courts31 Aug 2007Dismissed

Nachayal Vs Pongiannan Gounder and Others

Madras High Court · (2007) 5 CTC 42 : (2007) 6 MLJ 787

Hindu Succession Act, 1956 — Section 29A, 6

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High Courts31 Aug 2007Allowed

V. Usha Vs The Director of Town Panchayat, The District Collector, The Assistant Director of Town Panchayat and The Executive Officer, Town Panchayat

Madras High Court · (2008) 1 MLJ 182 : (2007) WritLR 1012

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High Courts31 Aug 2007Dismissed

R. Muthukrishnan Vs The Secretary to Home Department, Government of Tamil Nadu J.S.N. Nimmu Vasanth Vs The State of Tamil Nadu and The Special Commissioner and Transport Commissioner, Government of Tamil Nadu K. Pushparaj Vs The Secretary to Government Home (Transport) Department and The Special Commissioner and Transport Commissioner

Madras High Court · (2007) 5 MLJ 1351

Constitution of India, 1950 — Article 166, 19, 19(1), 21, 226Motor Vehicles Act, 1988 — Section 124, 128, 129, 212, 212(1)

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High Courts31 Aug 2007Dismissed

K. Arumugham Vs The Director of Employment and Training, The Assistant Director/Enquiry Officer, Directorate of Employment and Training and The State of Tamil Nadu

Madras High Court · (2007) 08 MAD CK 0148

Constitution of India, 1950 — Article 311(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 23Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20

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High Courts31 Aug 2007Allowed