CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 57 of 157

High Courts14 Aug 2007

A. Jeba Singh Prasad and Others Vs The General Manager, Southern Railway and Others M. Natarajan Vs The Registrar of Societies, Chief Personnel Officer, Southern Railways and All India Other Backward Classes Railway Employees Association

Madras High Court · (2007) 08 MAD CK 0137

Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 14, 26, 28, 34, 34ATamil Nadu Societies Registration Rules, 1978 — Rule 17, 25, 25(2), 27
Read judgment
High Courts14 Aug 2007Dismissed

ITC Limited Vs Industrial Tribunal and Others

Madras High Court · (2007) 08 MAD CK 0132

Industrial Disputes Act, 1947 — Section 10, 12, 12(3), 32(2), 33Penal Code, 1860 (IPC) — Section 120B, 307Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 149, 3(1)
Read judgment
High Courts14 Aug 2007Dismissed

S. Sivaraj Vs The Managing Director, Tamil Nadu Forest Plantation Corporation Limited, The Regional Manager, Tamil Nadu Forest Plantation Corporation Limited, Virudachalam Region and The Forest Range Officer, Virudachalam Range, Tamil Nadu Forest Plantation Corporation Limited

Madras High Court · (2007) 5 CTC 579 : (2008) 116 FLR 83 : (2008) 1 LLJ 972 : (2008) 1 MLJ 268

Penal Code, 1860 (IPC) — Section 201, 409Tamil Nadu Forest Plantation Corporation (Leave) Regulations, 1977 — Regulation 16
Read judgment