COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 61 of 157
High Courts06 Aug 2007Allowed
Prakash Foods and Feed Mills (Private) Limited Vs Commercial Tax Officer
Madras High Court · (2009) 23 VST 455
Central Sales Tax Act, 1956 — Section 8, 8(2), 8(3)Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts06 Aug 2007Dismissed
Novartis AG Vs Union of India (UOI) and Others
Madras High Court · (2007) 3 LW 878 : (2007) 4 MLJ 1153
Constitution of India, 1950 — Article 14, 19, 19(1), 20(3), 226Patents (Amendment) Act, 2005 — Section 3Patents Act, 1970 — Section 3, 5(7A), 8
High Courts06 Aug 2007
Kasi Consultant Corporation Vs The Deputy Commissioner of Income Tax
Madras High Court · (2009) 311 ITR 419
Income Tax Act, 1961 — Section 143(3), 158BC, 261, 269SS, 269T
High Courts06 Aug 2007
Tvl. R. Mini Colour Lab Vs The Tamil Nadu Taxation, Special Tribunal, The Sales Tax Appellate Tribunal (Main Bench) and The Deputy Commercial Tax Officer
Madras High Court · (2007) 08 MAD CK 0088
Constitution (Forty-Sixth Amendment) Act, 1982 — Article 366(29A)Constitution of India, 1950 — Article 14, 141, 31(2), 32, 323ACustoms Act, 1962 — Section 2(22)
High Courts06 Aug 2007Dismissed
R. Perumal Vs The Joint Registrar of Co-Op. Societies, The Deputy Registrar of Co-Op. Societies and The Special Officer/Administrator, Sp. Spl. 30 Srivilliputhoor Primary Agrocultural Co-operative Bank Ltd.
Madras High Court · (2008) 4 MLJ 789 : (2008) WritLR 180
Constitution of India, 1950 — Article 226
High Courts06 Aug 2007Dismissed
A. Jerome Vs M.J. Noor Mohammed and Others
Madras High Court · (2007) 08 MAD CK 0074
High Courts06 Aug 2007Allowed
T.K. Palanisamy Vs State by The Sub-Inspector of Police
Madras High Court · (2007) 08 MAD CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 323, 332, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts06 Aug 2007Dismissed
The Commissioner of Income Tax Vs Kovai Maruthi Paper and Board P. Ltd.
Madras High Court · (2008) 214 CTR 607 : (2007) 294 ITR 57
Income Tax Act, 1961 — Section 115J, 115JA, 143(1), 154
High Courts06 Aug 2007Dismissed
The Commissioner of Income Tax Vs Sri Ranganathar and Co.
Madras High Court · (2009) 316 ITR 252
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 148, 260A
High Courts06 Aug 2007Dismissed
Kittusamy Vs The Inspector of Police, Panneerselvi and Manikandan
Madras High Court · (2007) 08 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 506Police Standing Order — Section 588A
High Courts06 Aug 2007Dismissed
State Vs Kalaiarasan
Madras High Court · (2007) 08 MAD CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 366A, 376, 506
High Courts03 Aug 2007
M.B. Abdul Ali Vs The Regional Transport Officer cum Secretary, Regional Transport Authority, Krishnagiri and The District Collector cum Regional Transport Authority, Krishnagiri
Madras High Court · (2007) 08 MAD CK 0210
High Courts03 Aug 2007Allowed
I. Joseph Lourdhunathan Vs The State of Tamil Nadu and The Director, Fire and Rescue Services Department
Madras High Court · (2007) 08 MAD CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts03 Aug 2007Dismissed
G. Vijayan Vs The Presiding Officer, Labour Court and Tamil Nadu State Transport Corporation (Sales Division I) Ltd. (Formerly known as Anna Transport Corporation Ltd.)
Madras High Court · (2007) 5 MLJ 1331
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)
High Courts03 Aug 2007
T.R. Devarajan Vs K. Rathinam K. Rathinam Vs T.R. Devarajan
Madras High Court · (2007) 08 MAD CK 0073
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)
High Courts03 Aug 2007Dismissed
H. Dawood Vs L. Thangarajan and United India Insurance Co. Ltd. V. Kannan and Vannamayil Vs The Chairman, TNEB, The Assistant Engineer, TNEB, Balakrishnan and M. Lakshmi and M. Ekappan
Madras High Court · (2008) ACJ 2300 : (2007) 4 CTC 468
Constitution of India, 1950 — Article 141, 142Workmens Compensation Act, 1923 — Section 4A, 4A(1), 4A(3)
High Courts03 Aug 2007Dismissed
Shree Krishna Keshav Laboratories Ltd. Vs Pushpa S. Fomra, Kusum N. Forma and Anita S. Fomra
Madras High Court · (2007) 08 MAD CK 0071
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)