High Courts13 Aug 2007
K.M. Mohammed Ali Vs P.M. Musthafa (deceased) rep. by L.Rs. V.K.S. Md. Meera Ummal and Others
Madras High Court · (2007) 08 MAD CK 0100
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 58 of 157
High Courts13 Aug 2007Allowed
Nallathambi Resorts (P) Ltd. Vs Government of Tamil Nadu
Madras High Court · (2008) 1 MLJ 93 : (2007) WritLR 1008
High Courts13 Aug 2007Dismissed
I. Shajahan Vs The Regional Transport Officer and The Motor Vehicles Inspector
Madras High Court · AIR 2008 Mad 93 : (2008) 1 CTC 835 : (2008) 3 MLJ 654
Motor Vehicles Act, 1988 — Section 207(2)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3
High Courts13 Aug 2007Dismissed
H. Manimekalai Vs S. Suganya, Chief Education Officer, Government Higher Secondary School
Madras High Court · (2007) 4 CTC 800 : (2007) 6 MLJ 690 : (2007) WritLR 854
Contempt of Courts Act, 1971 — Section 10, 12Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 50
High Courts13 Aug 2007Dismissed
Commissioner of Income Tax-I Vs S.M.S. Gardens
Madras High Court · (2009) 311 ITR 16
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A
High Courts13 Aug 2007
Soliammal Vs State
Madras High Court · (2007) 08 MAD CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 176, 207, 313Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts13 Aug 2007
The Commissioner of Income tax Vs K. Rajapandian
Madras High Court · (2009) 311 ITR 477
Income Tax Act, 1961 — Section 143(3), 147, 148, 260A
High Courts10 Aug 2007Dismissed
S. Arulanandaswamy Vs The Principal District Judge, Tribunal for Co-operative Cases, The Deputy Registrar of Co-operative Societies and The Special Officer, Kumbakonam Central Co-operative Bank Limited
Madras High Court · (2007) 08 MAD CK 0242
High Courts10 Aug 2007
G.K. Chemicals Vs State of Tamil Nadu and Another
Madras High Court · (2008) 13 VST 88
High Courts10 Aug 2007Allowed
K. Chidambara Manickam Vs Shakeena and Others
Madras High Court · AIR 2008 Mad 108 : (2009) 152 CompCas 196 : (2008) WritLR 108
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 10(2), 17, 17(1), 17(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(6), 13(8), 17
High Courts10 Aug 2007Allowed
Dinesh Kumar Jhunjhunwala Vs The Karur Vysya Bank Ltd.
Madras High Court · (2007) 5 CompLJ 131 : (2007) 79 SCL 227
Companies Act, 1956 — Section 150, 150(1), 150(2), 150(3), 151Depositories Act, 1996 — Section 11, 6(2)
High Courts10 Aug 2007Dismissed
Suresh Kumar Vs State by The Inspector of Police
Madras High Court · (2007) 08 MAD CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Aug 2007
Ayyanamurthy Vs State by The Sub-Inspector of Police
Madras High Court · (2007) 08 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 279, 330, 338
High Courts10 Aug 2007
R. Chaganlal, Prop. Sha Maggaji Manoharmal rep. by his Power Agent, National Insurance Co. Ltd. and National Insurance Co. Ltd. Vs Ceylon Shipping Corporation, Sea Shore Shipping and Ship Management (P) Ltd. and The Board of Trustees of the Madras Port Trust
Madras High Court · (2007) 08 MAD CK 0023
Major Port Trusts Act, 1963 — Section 120, 42(2), 42(7)
High Courts10 Aug 2007
V.P. Eswaramoorthy Vs Murugani
Madras High Court · (2007) 08 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Aug 2007
Rajan Vs State
Madras High Court · (2007) 08 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 357(1), 375, 376, 417, 420
High Courts10 Aug 2007Dismissed
Commissioner of Income Tax Vs P.S. Mani
Madras High Court · (2007) 08 MAD CK 0008
Income Tax Act, 1961 — Section 132, 139(1), 139(4), 155BB, 158B
High Courts10 Aug 2007Allowed
C. Krishna and Co. Vs J. Vijayalakshmi
Madras High Court · (2007) 08 MAD CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Aug 2007Allowed
The Superintendent of Central Prison and The Additional Inspector General of Prisons Vs K. Maruthamuthu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 08 MAD CK 0006