COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 52 of 157

High Courts30 Aug 2007Dismissed

Ramaih Vs Special Thasildar, Adi-dravidar Welfare

Madras High Court · (2007) 08 MAD CK 0211

Constitution of India, 1950 — Article 31, 31(2), 31(a)Land Acquisition Act, 1894 — Section 18, 32, 33Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 51, 8

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High Courts30 Aug 2007Allowed

N. Kunnai Gowder Vs The Coimbatore District Co-op. Milk Producers' Union Ltd.

Madras High Court · (2007) 5 CTC 491 : (2008) 1 MLJ 119 : (2008) WritLR 104

Fundamental Rules — Rule 56(1)

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High Courts30 Aug 2007

Castrol India Ltd. Vs The State of Tamil Nadu

Madras High Court · (2008) 15 VST 173

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High Courts30 Aug 2007Dismissed

P. Venkataraman Vs The Regional Manager, Region No. III, State Bank of India and The Presiding Officer, Industrial Tribunal The Regional Manager, Region III, State Bank of India Vs The Presiding Officer, Industrial Tribunal and P. Venkataraman

Madras High Court · (2007) 08 MAD CK 0177

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 17B

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High Courts30 Aug 2007Dismissed

Meenakshi Sundaram Vs The District Forest Officer, Authorised Officer

Madras High Court · (2007) 08 MAD CK 0162

Constitution of India, 1950 — Article 14, 19(1), 226Tamil Nadu Forest Act, 1882 — Section 49(B)(2)

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High Courts30 Aug 2007Allowed

A. Thangaraj Vs The Presiding Officer, Labour Court and The Management of Srichakra Tyres Ltd.

Madras High Court · (2008) 2 LLJ 471

Industrial Disputes Act, 1947 — Section 11A

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High Courts30 Aug 2007Dismissed

S.R.F. and S.R.F. Polymers Employees Union Vs State of Tamil Nadu and S.R.F. Limited

Madras High Court · (2007) 08 MAD CK 0109

Factories Act, 1948 — Section 112, 63, 9Factories Rules — Rule 103, 13AIndustrial Disputes Act, 1947 — Section 12(3), 2, 2

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High Courts29 Aug 2007

St. Joseph's Estate Vs State of Tamil Nadu

Madras High Court · (2009) 310 ITR 451

Income Tax Act, 1961 — Section 11, 12ATamil Nadu Agricultural Income Tax Act, 1955 — Section 34, 4

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High Courts29 Aug 2007Allowed

Majri Steels Vs Commercial Tax Officer and Another

Madras High Court · (2007) 9 VST 433

Tamil Nadu Value Added Tax Act, 2006 — Section 88(2)Tamil Nadu Value Added Tax Rules, 2007 — Rule 4(8)

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High Courts29 Aug 2007Allowed

G. Sarath Raj Vs Government of Tamilnadu

Madras High Court · (2007) 5 MLJ 1409 : (2007) WritLR 917

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High Courts29 Aug 2007Dismissed

Duroflex Pvt. Ltd. Vs R.P. Home Private Limited

Madras High Court · (2008) 36 PTC 600

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High Courts29 Aug 2007Dismissed

K. Gangarani Vs The State of Tamil Nadu

Madras High Court · (2007) 08 MAD CK 0192

Constitution of India, 1950 — Article 226

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High Courts29 Aug 2007Dismissed

Union of India (UOI) Vs The Central Administrative Tribunal and Others

Madras High Court · (2007) 08 MAD CK 0176

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High Courts29 Aug 2007Allowed

Tamil Nadu Electricity Board Vs Mohideen Sahib and Abdul Rahaman

Madras High Court · (2007) 6 MLJ 42

Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 4

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High Courts29 Aug 2007Dismissed

The Commissioner of Income Tax I Vs R.R.K. Granites (formerly known as Salem Dolerites Limited)

Madras High Court · (2007) 08 MAD CK 0154

Income Tax Act, 1961 — Section 143(1), 148, 35E, 37

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High Courts29 Aug 2007Dismissed

The Commissioner of Income Tax Vs Secit Spa Societa Ecologica Ilaliana India Project Office

Madras High Court · (2009) 316 ITR 378

Income Tax Act, 1961 — Section 260A

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High Courts29 Aug 2007Allowed

The Karur Vysya Bank Employees Union Vs The Securities and Exchange Board of India, The Reserve Bank of India, The Karur Vysya Bank Limited and Union of India (UOI)

Madras High Court · (2007) 08 MAD CK 0146

Banking Regulation Act, 1949 — Section 11(1), 35Banking Regulation Act, 1959 — Section 35ACompanies Act, 1956 — Section 81, 81(1)(A), 81(A)

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High Courts29 Aug 2007Dismissed

P. Athulya rep. by Father and Natural Guardian N. Pavithran Vs Deputy Tahsildar (Revenue), Centralised Admission Committee (CENTAC) and The Dean, Sri Lakshminarayana Institute of Medical Sciences

Madras High Court · (2007) 6 MLJ 904

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High Courts29 Aug 2007Allowed

Central Tobacco Research Institute Vs The Regional Provident Fund Commissioner

Madras High Court · (2008) 1 LLJ 96

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2, 4, 8B

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High Courts29 Aug 2007

Evangelical Church of India Vs The Tamil Nadu Electricity Board and The Central Electricity Authority Pichaikkanu rep. by power agent Gandhi Ram Vs The Union of India (UOI), The State of Tamil Nadu and The Tamil Nadu Electricity Board

Madras High Court · (2007) 6 MLJ 798

Electricity (Supply) Act, 1948 — Section 28, 28(3), 29, 29(2), 30Electricity Act, 1910 — Section 12Telegraph Act, 1885 — Section 10, 16, 16(3)

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