High Courts24 Aug 2007Dismissed
S. Kalayarasan Vs The State
Madras High Court · (2007) 08 MAD CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 304A, 337, 338, 34
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 54 of 157
High Courts24 Aug 2007Allowed
A. Ponnambalam Vs The Deputy Commissioner of Labour (Appellate Authority under Payment of Gratuity Act), The Assistant Commissioner of Labour (Controlling Authority under Payment of Gratuity Act, 1972) and Swami Bodananda, Manager, Thapovanam Press
Madras High Court · (2008) 2 LLJ 527
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Payment of Gratuity Act, 1972 — Section 4(1), 7(3A)
High Courts24 Aug 2007Dismissed
Rajeswari and Parameswari Vs Sri Bhuvaneswari Cycle Mart
Madras High Court · (2007) 5 CTC 588 : (2007) 6 MLJ 47 : (2009) 5 RCR(Civil) 864 : (2008) 1 RCR(Rent) 145
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts24 Aug 2007
The National Insurance Co. Ltd. Vs K. Kannan and Others
Madras High Court · (2007) 5 CTC 831 : (2008) 1 MhLj 754
Motor Vehicles Act, 1988 — Section 147, 147(1)
High Courts24 Aug 2007Dismissed
Stalin @ Stalin Samuel Vs State
Madras High Court · (2007) 08 MAD CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 172, 91Evidence Act, 1872 — Section 145, 161Penal Code, 1860 (IPC) — Section 120B, 148, 149, 182, 201
High Courts24 Aug 2007
The Managing Director, Tamil Nadu State Transport Corporation Limited, Coimbatore Division I Vs Usha Nandhini alias Usha, J. Srinivas and The Branch Manager, Tamil Nadu State Transport Corporation Limited (Jeeva Transport Corporation)
Madras High Court · (2007) 08 MAD CK 0103
High Courts23 Aug 2007Dismissed
Ambal Garments Exports Vs State of Tamil Nadu
Madras High Court · (2008) 15 VST 325
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 34
High Courts23 Aug 2007Dismissed
Tamil Nadu Handloom Weavers Co-op. Society and Others Vs K. Senthilvel and Another
Madras High Court · (2008) 2 LLJ 463
Industrial Disputes Act, 1947 — Section 25FTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3
High Courts23 Aug 2007Allowed
S. Mariammal Vs The Regional Transport Officer, The Deputy Transport Commissioner and The Transport Commissioner
Madras High Court · (2007) 08 MAD CK 0193
Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 13(1)
High Courts23 Aug 2007Allowed
The State of Tamil Nadu Vs Nagalakshmi and Co. and The Registrar, The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2008) 13 VST 256
Constitution of India, 1950 — Article 14Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002 — Section 6, 6(1), 6(4), 67(2), 7
High Courts23 Aug 2007Allowed
G.T.P. Granite Ltd.-Unit II Vs Smt. Sathya, Thiru Kandan and Smt. Veerayee
Madras High Court · (2008) ACJ 1238 : (2007) 5 CTC 498 : (2008) 116 FLR 487 : (2008) 1 LLJ 749 : (2007) 6 MLJ 1730
Employees State Insurance Act, 1948 — Section 2(8)Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts23 Aug 2007Dismissed
Alifullah and A.J.P. Ibrahim Vs The State of Tamil Nadu
Madras High Court · (2007) 4 LW 736
Land Acquisition Act, 1894 — Section 11A, 12(2), 4(1), 6, 7
High Courts23 Aug 2007Dismissed
R. Bhaskar Vs The Presiding Officer, Ist Additional Labour Court and The Management, Madras Radiators and Pressings Ltd.
Madras High Court · (2007) 3 LLJ 907
High Courts23 Aug 2007Dismissed
K.R. Ramaswamy @ Traffic Ramaswamy Vs State, The Director, Matriculation School Education and Tamil Language Academy Kanyakumari District Malayala Samajam Vs The State of Tamilnadu and Others Kanyakumari District Nair Service Society Vs The State of Tamil Nadu
Madras High Court · AIR 2008 Mad 25 : (2007) 5 CTC 113 : (2007) 4 LW 60 : (2007) 5 MLJ 486
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Tamil Nadu Tamil Learning Act, 2006 — Section 2, 3, 3(1), 3(2)
High Courts22 Aug 2007
Hotel Vallalar Vs The Registrar, Tamil Nadu Taxation Special Tribunal and Others
Madras High Court · (2008) 15 VST 516
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 7A
High Courts22 Aug 2007
Ananda Kathirone Vs The Presiding Officer, Principal Labour Court and The Management of Addison and Co. Ltd.
Madras High Court · (2007) 08 MAD CK 0159
Industrial Disputes Act, 1947 — Section 10, 11A, 2A(2), 31(1), 33
High Courts22 Aug 2007Dismissed
K. Murugesan Vs The Collector
Madras High Court · (2007) 08 MAD CK 0110
High Courts22 Aug 2007
Madras Stock Exchange Ltd. Vs Agate Finance Ltd. and Others
Madras High Court · (2007) 08 MAD CK 0001
Contracts (Regulation) Rules, 1957 — Rule 19(2)
High Courts21 Aug 2007
Salem District Co-operative Milk Producers Union Ltd. Vs Commercial Tax Officer and Another
Madras High Court · (2008) 15 VST 180
High Courts21 Aug 2007Allowed
The Commissioner of Income Tax Vs Combustion Engineering Inc (USA) by agent Bharath Heavy Electricals Limited
Madras High Court · (2008) 218 CTR 71 : (2008) 223 ELT 353
Companies Act, 1956 — Section 2(36A), 617Income Tax Act, 1961 — Section 143(2), 148, 154, 160(1), 163