COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 62 of 157

High Courts03 Aug 2007Allowed

Gurusamy and Others Vs The State of Tamil Nadu

Madras High Court · (2007) 08 MAD CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 147, 149, 430Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3

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High Courts03 Aug 2007Dismissed

C. Subbiah and Chinnayee Vs C. Meenakshi

Madras High Court · (2007) 08 MAD CK 0056

Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(2), 4, 4(3)Depositories Act, 1996 — Section 10(1), 2(1)

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High Courts03 Aug 2007

Marimuthuammal @ Marimuthu and M. Periyasamy Vs R.P.P. Construction (P) Ltd. and Others

Madras High Court · (2008) ACJ 2788

Workmens Compensation Act, 1923 — Section 19, 4, 4A, 4A(1), 4A(2)

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High Courts03 Aug 2007

Mottikhan @ Isack Devapairiyan Vs State

Madras High Court · (2007) 08 MAD CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 307, 341, 354, 363, 376

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High Courts02 Aug 2007Dismissed

Haryana State Co-operative Supply and Marketing Federation Ltd. Vs Shree Olive Fabrics and Another

Madras High Court · (2008) 1 BC 54

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Aug 2007Allowed

K. Ganesan Vs The Registrar, Central Administrative Tribunal, Madras Bench, Union of India (UOI) Ministry of Personnel, Public Grievances and Pensions, Department of Pension and Pensioner Welfare and The Controller General of Accounts, Ministry of Finance, Department of Expenditure

Madras High Court · (2007) 08 MAD CK 0123

Central Civil Services (Pension) Rules, 1972 — Rule 37, 37APensions Act, 1871 — Section 10, 11, 12, 12A

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High Courts02 Aug 2007

K. Krishnan Vs The Special Commissioner and Commissioner of Land Administration, Land Administration Department, The Assistant Settlement Officer and The Tahsildar

Madras High Court · (2008) 1 LW 497 : (2007) 5 MLJ 737

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High Courts02 Aug 2007

R. Muthukrishnan Vs Indian Overseas Bank and Others

Madras High Court · (2007) 08 MAD CK 0078

Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 37Officer Employees Discipline and Appeal and Conduct Regulations, 1976 — Regulation 17, 18, 5

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High Courts02 Aug 2007Dismissed