COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 65 of 157

High Courts27 Jul 2007Dismissed

United Labour Federation Vs P. Titus Gnanadas, Managing Director, Hosur Electronic and General Engineering Pvt. Ltd. and V.G. John David Robinson, Manager-Administration, Hosur Electronics and General Engineering Pvt. Ltd., R. Jayaraman

Madras High Court · (2007) 07 MAD CK 0048

High Courts26 Jul 2007Dismissed

Bhagwan Chand and Co. Vs Utham Chand, Ramesh Kumar and Rajesh Kumar rep. by Estate od Shah Ganmal Nemalji

Madras High Court · (2007) 5 CTC 151

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts26 Jul 2007Allowed

K. Munusamy Vs The State Election Commissioner, Tamilnadu State Election Commission No. 6, The District Election Officer/District Collector, The Returning Officer/Commissioner Panchayat Union Office and Manjunathan

Madras High Court · (2008) 1 CTC 762 : (2007) 3 LW 968

Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 52, 52(2), 64, 64(2), 66

High Courts26 Jul 2007Dismissed

J. Ebeneser James Vs Sri Ganapathi Mills Co. Ltd.

Madras High Court · (2007) 07 MAD CK 0247

Industrial Disputes Act, 1947 — Section 2A

High Courts26 Jul 2007Dismissed

The Indian Council of Medical Research and The Tuberculosis Research Centre Vs The Registrar, Central Administrative Tribunal, Chennai Bench, L. Ranganathan and T. Krishnamoorthy

Madras High Court · (2007) 07 MAD CK 0113

High Courts26 Jul 2007Dismissed

Tvl. Ranka Corporation Vs The Deputy Commissioner (CT), Chennai South Division and The Deputy Commercial Tax Officer

Madras High Court · (2007) 07 MAD CK 0097

Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2006 — Section 2, 2(1), 6, 6(1), 7

High Courts26 Jul 2007Allowed

P. Vinodh Vs K. Vivekanandan

Madras High Court · (2007) 07 MAD CK 0092

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

High Courts26 Jul 2007

V.K. Kuppuraj Vs The Secretary, Education Department and The Director of Collegiate Education

Madras High Court · (2007) 07 MAD CK 0082

Constitution of India, 1950 — Article 309Madras Prohibition Act, 1937 — Section 4(1)Penal Code, 1860 (IPC) — Section 409, 448, 477A, 488

High Courts26 Jul 2007Dismissed

A. Chinnasamy Vs The Secretary, Regional Transport Authority, The State Transport Appellate Tribunal and The State of Tamilnadu

Madras High Court · (2007) 6 MLJ 31

Motor Vehicles Act, 1939 — Section 217A, 58(2), 58(3), 64Motor Vehicles Act, 1988 — Section 81

High Courts26 Jul 2007

Murugan Vs State

Madras High Court · (2007) 07 MAD CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 357(1), 428Penal Code, 1860 (IPC) — Section 307, 375, 376, 376(2), 511

High Courts26 Jul 2007Allowed

The Chairman, Pandyan Grama Bank Vs Pandyan Grama Bank Employees Association (PGBEA)

Madras High Court · (2007) 07 MAD CK 0054

High Courts26 Jul 2007

State of Tamil Nadu and Others Vs Mariamma Paul and The Registrar, Tamil Nadu Administrative Tribunal, High Court

Madras High Court · (2007) 07 MAD CK 0045

Tamil Nadu Higher Secondary Educational Service Rules — Rule 11, 7

High Courts26 Jul 2007

Ardhanari Swami Vs Ayyavoo and Kulandaivelu

Madras High Court · (2007) 07 MAD CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 243(2)Evidence Act, 1872 — Section 47

High Courts26 Jul 2007Dismissed

Commissioner of Service Tax Vs Lumax Samlip Industries Ltd. and Custom, Excise and Service Tax Appellate Tribunal, South Zonal Bench

Madras High Court · (2007) 212 CTR 62 : (2007) 121 ECC 259 : (2007) ECR 259 : (2007) 8 STR 113 : (2007) 8 VST 791

Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 83, 84, 85, 86, 86(1)

High Courts25 Jul 2007Dismissed

The Management of Tractor's and Farms Equipment's Ltd. Vs The Presiding Officer, Labour Court, B. Arokiaraja and P. Kannuchamy

Madras High Court · (2007) 6 MLJ 406

Constitution of India, 1950 — Article 136, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 33(2)Industrial Disputes Act, 1947 — Section 10, 10(1), 11(3), 2, 2(1)

High Courts25 Jul 2007Allowed

V. Veeramani Vs The Chief Security Commissioner, Railway Protection Force, Southern Railway and The Divisional Security Commissioner, Railway Protection Force

Madras High Court · (2007) 07 MAD CK 0151

Railway Protection Force Rules, 1987 — Rule 153.2.1, 248, 248.1

High Courts25 Jul 2007Allowed

Hajee Sir Ismail Sait Wakf Estate Vs F.J. Irani and Others

Madras High Court · (2007) 07 MAD CK 0147

Madras City Tenants Protection Act, 1922 — Section 12

High Courts25 Jul 2007Dismissed

Murugadoss Vs State

Madras High Court · (2007) 07 MAD CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 207, 357(1)Penal Code, 1860 (IPC) — Section 326

High Courts25 Jul 2007Dismissed

Arumugam Pillai Vs Thiruvalluvar Transport Corporation Ltd.

Madras High Court · (2007) 07 MAD CK 0120

Industrial Disputes Act, 1947 — Section 33(2)

High Courts25 Jul 2007Allowed

Sathish and Murugesh Vs State

Madras High Court · (2007) 07 MAD CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 48, 50Tamil Nadu Forest Act, 1882 — Section 21