High Courts14 Dec 2007
A. Kulandai Theras Vs The District Collector, The Revenue Divisional Officer and The Tahsildar
Madras High Court · (2007) 12 MAD CK 0179
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 6 of 157
High Courts14 Dec 2007Allowed
R. Subramanian Vs The Inspector General of Registration, The District Registrar, The Sub-registrar and The Joint Commissioner, HR and CE
Madras High Court · (2007) 12 MAD CK 0177
Constitution of India, 1950 — Article 14, 246Registration (Tamil Nadu Amendment) Act, 1994 — Section 22ARegistration Act, 1908 — Section 22A
High Courts14 Dec 2007
S.R.M. Ramamoorthy Poosari Vs The Secretary to Government, Hindu Religious and Charitable Endowments Department and Others
Madras High Court · (2007) 12 MAD CK 0167
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 26(3), 53
High Courts14 Dec 2007Allowed
S. Andal Vs The District Magistrate and District Collector and The State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0131
Essential Commodities Act, 1955 — Section 17, 7(1)
High Courts14 Dec 2007Dismissed
Mani Padayachi Vs Raju Padayachi and Mayavan
Madras High Court · (2007) 12 MAD CK 0108
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 53A
High Courts14 Dec 2007Dismissed
Leo Oils and Lubricants Vs Bharat Petroleum Corporation Ltd. and V.D. Kumar (Sole Arbitrator)
Madras High Court · (2008) 2 LW 647
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Evidence Act, 1872 — Section 34
High Courts14 Dec 2007
Venkataraman @ Murali @ Raja, Girija and Chandra Vs R. Venugopal and R. Ganesan @ Vinayagam
Madras High Court · (2008) 1 LW 352 : (2008) 2 MLJ 348
Chandernagore (Administration) Regulations, 1952 — Regulation 8Chandernagore Merger Act, 1954 — Section 18(2)Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts14 Dec 2007Allowed
V. Prakash, Sr. Advocate, Honorary President, MRF Units Workers Union Vs Deputy Superintendent of Police, Inspector of Police and MRF Limited
Madras High Court · (2008) 117 FLR 543
Constitution of India, 1950 — Article 13, 19(1), 19(2), 19(3)Tamil Nadu Industrial Disputes Rules, 1958 — Rule 25(3)
High Courts14 Dec 2007
C. Paramasivam Vs The Director General of Police, The Commissioner of Police, The Deputy Commissioner of Police, Traffic and V. Rathinasabapathy, Assistant Commissioner of Police, Intelligence Section
Madras High Court · (2007) 12 MAD CK 0090
High Courts14 Dec 2007
Muthuramalingam Vs State by Inspector of Police
Madras High Court · (2007) 12 MAD CK 0047
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 122, 215, 28, 31, 427Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 Dec 2007
M. Sabarinathan Vs The General Manager, Ordnance Factory, Ministry of Defence, The Chairman and D.G.O.F., Ordnance Factory, The Employment Officer, Employment and Training Department and P. Vijay Anand
Madras High Court · (2007) 12 MAD CK 0046
Apprentices Act, 1961 — Section 22, 22(1), 22(2)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1)Recruitment Rules — Rule 159
High Courts14 Dec 2007Allowed
Senthil Kumar Vs The District Magistrate and District Collector and State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0041
Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 294, 307, 323, 324, 341
High Courts14 Dec 2007Allowed
Arunachalam @ Annamalai Vs Subbulakshmi Ammal, Kamakshi Ammal and Vaithianathan @ Arjunan
Madras High Court · (2008) 3 MLJ 632
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 10(1), 14, 15
High Courts14 Dec 2007Allowed
M. Gowri Ammal Vs The Joint Secretary, Tamil Nadu Public Service Commission, The Director of Adi-Dravidar and Tribal Welfare and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 12 MAD CK 0028
Constitution of India, 1950 — Article 14, 21Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12
High Courts14 Dec 2007
M.P. Marimuthu Vs The Inspector General of Registration, The Sub Registrar, The Assistant Commissioner, HR and CE Department and The Executive Officer, Arulmighu Prasanna Venkataraman Swamy Thirukovil
Madras High Court · (2007) 12 MAD CK 0026
High Courts13 Dec 2007
K. Hariharan and L. Gopinathan Vs The Vice Chancellor, Bharatidasan University, The Registrar Bharatidasan University and The Principal Arignar Anna Govt. Arts College
Madras High Court · (2008) 3 MLJ 465
Penal Code, 1860 (IPC) — Section 147, 247C, 323
High Courts13 Dec 2007Allowed
Mohammed Ashan Vs The Senior Intelligence Officer, Directorate of Revenue Intelligence
Madras High Court · (2008) 1 LW(Cri) 287
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35
High Courts13 Dec 2007Dismissed
The State of Tamil Nadu Vs Lavanya Enterprises
Madras High Court · (2008) 13 VST 117 : (2008) WritLR 207
Central Sales Tax Act, 1956 — Section 5(3)
High Courts13 Dec 2007Dismissed
Natarajan Vs Manimegalai and K. Balasubramaniam
Madras High Court · (2008) 1 CTC 385 : (2008) 1 MLJ 963
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(1), 10(3)Transfer of Property Act, 1882 — Section 109
High Courts13 Dec 2007Allowed
R. Kannappan and K. Chandrasekaran Vs State by Deputy Superintendent of Police
Madras High Court · (2007) 12 MAD CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 164, 239Income Tax Act, 1961 — Section 132(4)Penal Code, 1860 (IPC) — Section 120B, 201, 463, 464, 465