High Courts17 Aug 2007Dismissed
Wardex Pharmaceuticals P. Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2008) 307 ITR 387
Central Sales Tax Act, 1956 — Section 3
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 56 of 157
High Courts17 Aug 2007Dismissed
Yashumathi Doshi and etc. Vs State Bank of Travancore
Madras High Court · AIR 2007 Mad 312
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3)A, 13(4), 13(5)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(4), 9
High Courts17 Aug 2007Dismissed
Southern Petrochemical Industries Corporation Limited Vs The Deputy Commissioner of Income Tax, Special Range VI
Madras High Court · (2007) 08 MAD CK 0170
Income Tax Act, 1922 — Section 10(2), 35D, 36(1)
High Courts17 Aug 2007Dismissed
Periammal Vs Palanisamy and State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 294, 341, 354, 506
High Courts17 Aug 2007
Kumaravel Vs Government of Tamil Nadu and Union of India (UOI)
Madras High Court · (2007) 08 MAD CK 0122
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 104, 113, 114, 132, 135
High Courts17 Aug 2007
J.K.K. Nataraja Dental College and Hospital Vs The Union of India (UOI) and Dental Council of India
Madras High Court · (2007) 6 MLJ 1033 : (2007) WritLR 810
Dentists Act, 1948 — Section 10ADentists Rules, 1948 — Rule 10A
High Courts17 Aug 2007
N. Kanchana Vs The State
Madras High Court · (2007) 08 MAD CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(2)Penal Code, 1860 (IPC) — Section 302, 341, 342, 353, 506(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 2(1), 3, 3(1), 3(2)
High Courts17 Aug 2007Allowed
Shankar Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2007) 08 MAD CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts17 Aug 2007Allowed
Shanthi Vs The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2)
High Courts17 Aug 2007
Geeta Rani Vs State of Tamil Nadu, Union of India (UOI) and The Superintendent, Central Prison
Madras High Court · (2007) 08 MAD CK 0083
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 104, 113, 114, 132, 135Foreign Exchange Management (Export and Import of Currency) Regulations, 2000 — Section 3(1), 5
High Courts17 Aug 2007Allowed
Tamil Nadu Self Financing Colleges of Education Management Association (Regd.) Vs The State of Tamil Nadu and The National Council for Teacher Education St. Charles College of Education (Women), Tamil Nadu Self Finance B.Ed. and Teacher Training Institutes Society and Stella Mary's B.Ed. College Vs The State of Tamil Nadu
Madras High Court · (2007) 4 LW 78 : (2007) 6 MLJ 478
Constitution of India, 1950 — Article 19(1), 19(6), 30(1)Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services Under the State) Act, 1993 — Section 4
High Courts17 Aug 2007Allowed
S. Jayaseelan Vs The Director of Adi Dravidar and Tribal Welfare and The District Adi Dravida Welfare Officer
Madras High Court · (2007) 6 MLJ 54
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts16 Aug 2007Dismissed
Commissioner of Income Tax Vs Associated Electrical Agencies
Madras High Court · (2008) 214 CTR 518 : (2007) 295 ITR 496
Income Tax Act, 1961 — Section 119, 143(3), 260A, 43B
High Courts16 Aug 2007
Sundaram Finance Limited Vs Assistant Commissioner of Income Tax
Madras High Court · (2009) 318 ITR 452
Income Tax Act, 1961 — Section 143(3), 36(1)
High Courts16 Aug 2007Allowed
The Commissioner of Income Tax I Vs Imperial Granite P. Ltd.
Madras High Court · (2007) 08 MAD CK 0165
Income Tax Act, 1961 — Section 260A, 80HHC, 80HHC(2)
High Courts16 Aug 2007
Nithiyanandam Vs The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0135
Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 379, 394Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts16 Aug 2007
Smt. Krishnaveni Vs State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0134
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 341, 406, 420, 465
High Courts16 Aug 2007Allowed
Mahalakshmi Vs Government of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 148, 149, 294, 302, 307
High Courts16 Aug 2007
Ferrari Shoes (India) Pvt. Ltd. Vs The Deputy Commercial Tax Officer
Madras High Court · (2008) 12 VST 310
Central Sales Tax Act, 1956 — Section 8(2)
High Courts16 Aug 2007Allowed
Tvl. E.I. Dupont (I) (P) Ltd. Vs The Deputy Commercial Tax Officer
Madras High Court · (2008) 12 VST 235
Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 55