High Courts21 Aug 2007Allowed
Shri Mangala Packs (P) Ltd. Vs The Commercial Tax Officer (FCA)
Madras High Court · (2007) 6 MLJ 693 : (2007) WritLR 809
Motor Vehicles Act, 1988 — Section 2(28)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 55 of 157
High Courts21 Aug 2007Allowed
A.S. Rajavel, Proprietor, A.S.R. Earthmovers Vs The Deputy Commercial Tax Officer
Madras High Court · (2007) 08 MAD CK 0046
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(28)
High Courts21 Aug 2007Dismissed
Mr. R. Manickam Vs The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0045
Constitution of India, 1950 — Article 226Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1998 — Section 4(1A)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3A
High Courts21 Aug 2007Dismissed
Mr. Sudarsanam A.B. Vs The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0044
Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1998 — Section 4(1A)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3A
High Courts21 Aug 2007Dismissed
Mrs. N. Eeswari Vs The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0043
Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3A
High Courts20 Aug 2007Allowed
Built Tech Designs (P) Ltd. Vs Deputy Commercial Tax Officer and Another
Madras High Court · (2009) 24 VST 95
Tamil Nadu General Sales Tax Act, 1959 — Section 36, 36(1)Tamil Nadu Sales Tax Appellate Tribunal Regulations, 1959 — Regulation 7, 7(5)
High Courts18 Aug 2007Allowed
Regional Director, E.S.I. Corporation Vs Nizam's International
Madras High Court · (2008) 116 FLR 386 : (2008) 2 LLJ 50
Employees State Insurance Act, 1948 — Section 45A, 75
High Courts18 Aug 2007Dismissed
Sidhi Smelters Private Limited Vs The Tamil Nadu Electricity Board Cardwell Spinning Mills Ltd. Vs The Tamil Nadu Electricity Regulatory Commission, The Tamil Nadu Electricity Board and The Superintending Engineer, Chennai Electricity Distri.
Madras High Court · AIR 2008 Mad 78 : (2008) WritLR 187
Constitution of India, 1950 — Article 12, 226Electricity (Supply) Act, 1948 — Section 26, 49, 79Electricity Act, 2003 — Section 181, 181(3), 24, 47, 50
High Courts18 Aug 2007Dismissed
The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore Division I) Ltd. Vs M. Chinnasamy, Parvathy and P. Radhakrishnan
Madras High Court · (2008) 2 MLJ 510
High Courts18 Aug 2007
R. Venugopal and K. Balakrishnan Vs A. Manimaran and Others
Madras High Court · (2007) 08 MAD CK 0140
High Courts18 Aug 2007Allowed
Rasenthiram Vs State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0130
Foreigners Act, 1946 — Section 3(2), 3(2)(3)Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts18 Aug 2007Allowed
S. Mariyappa Vs The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120, 147, 148, 302, 307Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)
High Courts18 Aug 2007Allowed
Chinnathai Thevar Vs The District Collector and District Magistrate and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2007) 08 MAD CK 0113
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 22(6)Criminal Procedure Code, 1973 (CrPC) — Section 107, 167(2)
High Courts18 Aug 2007
Jayamani, Koni Ammal and Kannan rep. by mother and next friend Jayamani Vs B. Radhakrishnan and United India Insurance Co. Ltd.
Madras High Court · (2009) ACJ 536
High Courts18 Aug 2007Allowed
P. Valli Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2007) 08 MAD CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts18 Aug 2007
M. Rajarathinam Vs The State Bank of India
Madras High Court · (2007) 08 MAD CK 0095
Constitution of India, 1950 — Article 226State Bank of India (Officers Service) Rules, 1992 — Rule 16(3)(1), 19, 20(3), 67, 68State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 51
High Courts18 Aug 2007Allowed
S. Bhaskaran and S. Ganga Devi Vs R. Loganathan
Madras High Court · (2007) 5 CTC 821 : (2007) 4 LW 740 : (2007) 6 MLJ 290
Probate and Administration Act, 1881 — Section 69Succession Act, 1925 — Section 213, 213(1), 263, 57
High Courts18 Aug 2007Dismissed
S. Rajapalani Vs D. Babu
Madras High Court · (2007) 08 MAD CK 0042
Succession Act, 1925 — Section 213, 213(2), 264, 300, 300(2)
High Courts18 Aug 2007Dismissed
United India Insurance Company Ltd. Vs Sundaram, S. Sivakumar, Natesa Udayar and Abaranam
Madras High Court · (2009) ACJ 1658 : (2008) 1 CTLJ 38 : (2007) 4 LW 157
Central Motor Vehicles Rules, 1989 — Rule 105, 105(2), 107, 109
High Courts18 Aug 2007Allowed
URC Construction (P) Ltd. Vs Bharat Heavy Electricals Limited
Madras High Court · (2007) 6 MLJ 475 : (2007) WritLR 847