High Courts01 Aug 2007Allowed
R. Veerasamy @ Senthil Kumar Vs The State
Madras High Court · (2007) 08 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 354, 376, 511
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 63 of 157
High Courts01 Aug 2007Allowed
Raja Vs State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0058
Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 506
High Courts01 Aug 2007Dismissed
Madasamy and Francis Vs State
Madras High Court · (2007) 08 MAD CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 427Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3(1), 336, 427
High Courts01 Aug 2007
R. Jaffarullah and Others Vs Muthuramalingam and Others
Madras High Court · (2007) 08 MAD CK 0034
High Courts01 Aug 2007Allowed
Saasikumar Vs State
Madras High Court · (2007) 2 DMC 786
Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 209, 313Dowry Prohibition Act, 1961 — Section 4, 6(2)Penal Code, 1860 (IPC) — Section 304, 304(B), 498A
High Courts31 Jul 2007Dismissed
Sam. R. Textiles Vs Deputy Commercial Tax Officer
Madras High Court · (2007) 24 VST 609
Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 54, 54A
High Courts31 Jul 2007Allowed
Union of India (UOI) Vs Central Administrative Tribunal
Madras High Court · (2007) 07 MAD CK 0245
High Courts31 Jul 2007Allowed
The Pondicherry Generators Manufacturers' Association Vs The Union of India (UOI) and The Commissioner, Pondicherry Municipality
Madras High Court · (2007) 3 LW 937 : (2007) 6 MLJ 927
Constitution (Seventy-Third Amendment) Act, 1992 — Article 243G, 243HConstitution of India, 1950 — Article 286, 301, 302, 303, 304Pondicherry Municipalities (Tax on Procurement of Goods) Rules, 1997 — Rule 2, 3(2), 8
High Courts31 Jul 2007
K. Sivasankar Vs State by Inspector of Police
Madras High Court · (2007) 07 MAD CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 357(1)Penal Code, 1860 (IPC) — Section 366(A), 376, 376(2), 511
High Courts31 Jul 2007
EID Parry Labour Union Vs The Registrar of Trade Unions, Deputy Commissioner of Labour II, EID Parry India Ltd. and K. Adinarayanan
Madras High Court · (2007) 07 MAD CK 0114
Trade Unions Act, 1926 — Section 18, 28, 28(1), 28(2), 28(3)
High Courts31 Jul 2007Dismissed
The Commissioner of Income Tax VII Vs Vijay Constructions
Madras High Court · (2009) 311 ITR 381
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A
High Courts31 Jul 2007Dismissed
R. Tamilselvam Vs P. Thangaswamy (deceased) T. Bhagyam and T. Jasmin Deva Arul Selvi rep. by mother and guardian T. Bhagyam
Madras High Court · (2007) 07 MAD CK 0073
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts31 Jul 2007Allowed
Azra Mukerji rep. by Power of Attorney Dr. Bimal Charles Vs Sandis (India) Pvt. Ltd.
Madras High Court · (2007) 07 MAD CK 0068
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts31 Jul 2007Dismissed
T.N. Rajasekaran Vs State of Tamil Nadu
Madras High Court · (2007) 3 LW 995
Land Acquisition Act, 1894 — Section 3, 31(2), 4(1), 46, 5A
High Courts31 Jul 2007Dismissed
N. Gopal Vs Padmavathi
Madras High Court · (2007) 07 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313Penal Code, 1860 (IPC) — Section 406
High Courts31 Jul 2007Dismissed
Kumar Vs Ramesh and The State
Madras High Court · (2007) 07 MAD CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 313, 401Penal Code, 1860 (IPC) — Section 306
High Courts30 Jul 2007Allowed
Haja Najumudeen Vs State of Tamil Nadu, The Union of India (UOI) and The Superintendent of Central Prison
Madras High Court · (2007) 07 MAD CK 0304
Constitution of India, 1950 — Article 22, 22(5)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts30 Jul 2007
V. Neelakandan alias Narayanan Vs N. Kaveri
Madras High Court · (2007) 07 MAD CK 0303
Succession Act, 1925 — Section 232, 276
High Courts30 Jul 2007Allowed
Ramesh Vs State
Madras High Court · (2007) 07 MAD CK 0274
Constitution of India, 1950 — Article 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 4(1), 4(1A)
High Courts30 Jul 2007
G. Venkatesan and G. Manivannan Vs Smt. R. Bhagyalakshmi and Smt. R. Rajeswari
Madras High Court · (2007) 07 MAD CK 0271
Succession Act, 1925 — Section 232, 276