High Courts24 Jul 2007Dismissed
K. Harigovindan Vs The Chairman, Tuticorin Port Trust
Madras High Court · (2007) 07 MAD CK 0126
TPE Employees (RSP) Regulations, 1979 — Regulation 10(1), 8(2)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 67 of 157
High Courts24 Jul 2007
E.S.I. Corporation Vs Bethall Engineering Company
Madras High Court · (2007) 4 CTC 529 : (2007) 115 FLR 256 : (2008) 1 LLJ 278 : (2007) 3 LW 870 : (2007) 4 MLJ 1273 : (2008) 2 SLJ 233 : (2008) 1 UPLBEC 560
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Employees State Insurance Act, 1948 — Section 2(9), 45A, 75Shops and Establishments Act — Section 2(24)
High Courts24 Jul 2007Dismissed
Ambikapathi @ Vinayagam Vs Union Territory of Pondicherry
Madras High Court · (2008) 1 LW 891 : (2008) 2 MLJ 513
Constitution of India, 1950 — Article 21Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts24 Jul 2007Allowed
Saraswathi and Nagabooshanammal Vs The Principal Commissioner and Commissioner of Land Reforms and The Assistant Commissioner of Urban Land (Tax and Ceiling) and Competent Authority
Madras High Court · (2007) 4 CTC 714 : (2007) 3 LW 982 : (2007) 5 MLJ 1240
Tamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 8
High Courts24 Jul 2007Dismissed
K. Subramaniam Vs Satramdas Maheshkumar K.S. Ramkumar Vs K.S. Maheswaran
Madras High Court · (2007) 07 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Jul 2007Dismissed
S. Victor Vs The Chief Election Commissioner and Others
Madras High Court · (2007) 07 MAD CK 0006
Constitution of India, 1950 — Article 226Registration of Electors Act — Section 22, 23, 23(1)Registration of Electors Rules, 1960 — Rule 13(3), 26, 26(1)
High Courts23 Jul 2007Dismissed
S. Rajamani Vs The Union of India (UOI) and The Registrar, Central Administrative Tribunal
Madras High Court · (2007) 07 MAD CK 0246
High Courts23 Jul 2007
G.T. Saravanan Vs The State
Madras High Court · (2007) 07 MAD CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
G. Kanagaraj Vs The State of Tamilnadu
Madras High Court · (2007) 07 MAD CK 0240
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
S. Azhagendran Vs State
Madras High Court · (2007) 07 MAD CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
Palaniammal Vs State
Madras High Court · (2007) 07 MAD CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
Prema Vs The State of Tamilnadu
Madras High Court · (2007) 07 MAD CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
K. Muthaiah Vs The Commissioner of Police and The Inspector of Police, District Crime Branch
Madras High Court · (2007) 07 MAD CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
P. Amirtham Vs State
Madras High Court · (2007) 07 MAD CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 157
High Courts23 Jul 2007
Swaminathan, Arockiadoss and Kumar Vs The State by The Inspector of Police
Madras High Court · (2007) 07 MAD CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 300, 302, 304
High Courts23 Jul 2007Allowed
Chidambaram Vs Central Bureau of Investigation
Madras High Court · (2007) 07 MAD CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 156, 207Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
High Courts23 Jul 2007Allowed
S. Babaji Rajah Bonsle Chatrapathy Hereditary Trustee Vs The Commissioner, Hindu Religious and Charitable Endowments Department and The Deputy Commissioner, Hindu Religious and Charitable Endowments Department
Madras High Court · (2007) 3 LW 954 : (2007) 5 MLJ 289
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 23, 55
High Courts23 Jul 2007Dismissed
The Commissioner of Income Tax Vs K.S. Mangudi
Madras High Court · (2008) 304 ITR 388
Income Tax Act, 1961 — Section 143(3), 147, 254, 260A
High Courts23 Jul 2007Allowed
Mrs. Josephine Jerome, Emanuvel Sasndanaraj, Antony Julith and Moses Vs S. Santiago and S. Thomas
Madras High Court · (2007) 4 CTC 672 : (2007) 3 LW 928
Evidence Act, 1872 — Section 114, 68Succession Act, 1925 — Section 63
High Courts23 Jul 2007Dismissed
The Commissioner of Income Tax Vs Cafco Syndicate Shipping Co.
Madras High Court · (2007) 294 ITR 134
Income Tax Act, 1961 — Section 133A, 260A, 271