High Courts25 Jul 2007
Vijayakumar Vs Amirthavalli
Madras High Court · (2007) CriLJ 4475
Criminal Procedure Code, 1973 (CrPC) — Section 302Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 66 of 157
High Courts25 Jul 2007Dismissed
V. Shanmugam Vs The Tamil Nadu Taxation Special Tribunal and The State of Tamil Nadu
Madras High Court · (2007) 07 MAD CK 0088
Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3), 2, 3(2)
High Courts25 Jul 2007Allowed
Soundarrajan Vs State of Tamil Nadu
Madras High Court · (2007) 07 MAD CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 209, 313Penal Code, 1860 (IPC) — Section 375, 376, 417, 90
High Courts25 Jul 2007Allowed
Saravanan Vs State
Madras High Court · (2007) 07 MAD CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 207, 209, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Jul 2007Dismissed
Commissioner of Income Tax Vs Y.K. Shoji Stone Indo (P) Ltd.
Madras High Court · (2008) 304 ITR 390
Income Tax Act, 1961 — Section 143(1), 154, 80HHC
High Courts25 Jul 2007Dismissed
Maya Venkatesan Vs State by Deputy Superintendent of Police, Crime Branch CID
Madras High Court · (2007) CriLJ 4744
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jul 2007Dismissed
P. Arunkumar Vs The State of Tamil Nadu and Others J. Jotheebun Vs Christian Medical College, Tamil Nadu Dr. M.G.R. Medical University and The State of Tamil Nadu
Madras High Court · (2007) WritLR 965
Constitution of India, 1950 — Article 14, 29, 29(2), 30, 30(1)
High Courts25 Jul 2007Dismissed
The State of Tamilnadu Vs M. Venkatesan, Contractor and The Registrar, The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2007) 07 MAD CK 0023
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(1), 3(2), 3(2A), 3(2B)
High Courts25 Jul 2007
R. Rathnasabhapathy Chettiar and Others Vs P. Lakshminarayana Bhatt, The Corporation of Madras and Pattabi Subramanyam, Executive Officer of Arulmighu Gangadhareswarar Koil Devasthanam
Madras High Court · (2007) 07 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Section 80Madras City Municipal Corporation Act, 1919 — Section 258, 258(1), 380, 381
High Courts24 Jul 2007
Prince Marketing Vs Commercial Tax Officer and Another
Madras High Court · (2009) 22 VST 276
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31
High Courts24 Jul 2007Allowed
Mulji Virji Thakkar, Smt. Radha Ben Mulji Thakker and Nayan Mulji Thakker Vs The Divisional Manager, New India Assurance Company Ltd. Rekha Towers, Kamarajar Salai, Madurai 625009
Madras High Court · (2007) 07 MAD CK 0281
Constitution of India, 1950 — Article 12
High Courts24 Jul 2007
The Special Commissioner and Director of Survey and Settlement Vs M. Arumugam
Madras High Court · (2007) 4 CTC 538 : (2007) 3 LW 988 : (2007) 4 MLJ 1201
Representation of the People Act, 1951 — Section 85Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12, 13, 14, 3
High Courts24 Jul 2007Dismissed
Samayal Ravi @ Ravichandran Vs State by Inspector of Police
Madras High Court · (2007) 07 MAD CK 0244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 427
High Courts24 Jul 2007
M. Rajavel Vs The Inspector of Police
Madras High Court · (2007) 07 MAD CK 0243
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts24 Jul 2007
M. Naresh Vs R. Shanmugam and Others
Madras High Court · (2007) 07 MAD CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts24 Jul 2007
R. Krishnasamy Vs State Bank of India and Krishnamoorthy
Madras High Court · (2007) 07 MAD CK 0200
Limitation Act, 1963 — Article 36
High Courts24 Jul 2007
Commissioner of Income Tax Vs State Industrial Promotion Corporation of Tamil Nadu Limited State Industrial Promotion Corporation of Tamil Nadu Limited Vs Deputy Commissioner of Income Tax, Special Range II
Madras High Court · (2007) 212 CTR 334 : (2009) 311 ITR 197
Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 10, 10(20), 10(20A), 11, 11(1)
High Courts24 Jul 2007
Munia Pillai and Chockalingam Vs Ramalingam
Madras High Court · (2007) 07 MAD CK 0144
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35, 36, 61
High Courts24 Jul 2007Dismissed
R. Poovaragasamy and Ponnvel Vs State
Madras High Court · (2007) 07 MAD CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 432Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
High Courts24 Jul 2007Dismissed
Tamilnadu Technical Teachers Association Vs Secretary to Government, Education Department, Government of Tamilnadu and Director of Elementary Education
Madras High Court · (2007) 5 MLJ 761
Constitution of India, 1950 — Article 12, 136, 14, 16, 226Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10