COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 75 of 157

High Courts10 Jul 2007Dismissed

The Management of Tamil Nadu State Transport Corporation (Villupuram Division-III) Ltd. Vs B. Gnanasekaran

Madras High Court · (2007) 5 MLJ 1

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 38, 47

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High Courts10 Jul 2007Allowed

B. Ravichandran Vs The Govt. of Tamilnadu and Others C. Karunakaran Vs The State of Tamil Nadu and V.H.N.S.N. College

Madras High Court · (2007) 07 MAD CK 0027

Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 39(2)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(1)

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High Courts10 Jul 2007Dismissed

R. Periyasamy Vs T. Bhagyam and T. Jasmin Deva Arul Selvi rep. by mother and guardian T. Bhagyam

Madras High Court · (2007) 5 CTC 417 : (2007) 6 MLJ 1625

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High Courts09 Jul 2007Dismissed

Pattu @ Govindan Vs State

Madras High Court · (2007) 07 MAD CK 0321

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 302, 313Penal Code, 1860 (IPC) — Section 302, 304, 320, 323, 325

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High Courts09 Jul 2007Dismissed

S. Ashokkumar and F. Amulraj Vs The Collector and The Deputy Superintendent of Police, Civil Supplies C.I.D

Madras High Court · (2007) 07 MAD CK 0319

Essential Commodities Act, 1955 — Section 6AMadras Prohibition Act, 1937 — Section 4(1)Solvent Reffinate and Slop (Acquisition, Sale, Storage and Prevention of use in Automobiles) Order, 2000 — Rule 4(1), 5(2)

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High Courts09 Jul 2007Dismissed

P.J. Nagulan Vs S. Balchand

Madras High Court · (2007) 07 MAD CK 0318

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts09 Jul 2007Dismissed

Nisha Devi Khetan Vs The District Collector and The Commercial Tax Officer

Madras High Court · (2008) 12 VST 112

Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Tamil Nadu General Sales Tax Act, 1959 — Section 25, 31, 31A, 33, 42(8)

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High Courts09 Jul 2007Dismissed

Thirukumara Trading Agency Vs Sleek Textiles Industries Ltd.

Madras High Court · (2008) 146 CompCas 4 : (2009) 91 SCL 308

Companies Act, 1956 — Section 433, 434, 434(1), 439(1)Succession Act, 1925 — Section 214

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High Courts09 Jul 2007

Smt. Chandramathi Vs State

Madras High Court · (2007) 07 MAD CK 0253

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 336, 34, 379, 380Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts09 Jul 2007Allowed

Sreyas Sripal and T.P. Anand Vs Upasana Finance Ltd.

Madras High Court · (2007) 4 CTC 161 : (2007) 3 LW 680

Civil Procedure Code, 1908 (CPC) — Section 128(2)Constitution of India, 1950 — Article 51Defence of India Act, 1971 — Section 30

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High Courts09 Jul 2007Dismissed

S. Sethupathi Vs P. Bhuwaneswari and Neelammal

Madras High Court · (2007) 07 MAD CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts09 Jul 2007Allowed

Lohidasan Vs The Inspector of Police, CCIW, CID, Coimbatore City unit

Madras High Court · (2007) 07 MAD CK 0112

Penal Code, 1860 (IPC) — Section 109, 120B, 24, 409, 420

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High Courts09 Jul 2007

Adaikkamai Vs K.A.R. Leathers Private Limited

Madras High Court · (2007) 07 MAD CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

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High Courts09 Jul 2007

Sundarrajan Vs State

Madras High Court · (2007) 07 MAD CK 0002

Evidence Act, 1872 — Section 134Prevention of Damage to Public Property Act, 1984 — Section 3, 3(2)

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High Courts06 Jul 2007

M. Kathyayani, M. Sireesha and M. Aparjitha minor rep. by her Mother and Next Friend M. Kathyayani Vs V. Mahendran and United India Insurance Co. Ltd.

Madras High Court · (2008) ACJ 1484 : (2007) 4 CTC 792 : (2007) 4 MLJ 815 : (2007) 4 RCR(Civil) 603

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High Courts06 Jul 2007Allowed

Raji Gounder, Sekar and Thirisangu Vs Anusuya

Madras High Court · (2007) 07 MAD CK 0317

Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 109, 324, 341, 342, 506

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High Courts06 Jul 2007

Viswan @ Viswanathan Vs State by The Inspector of Police

Madras High Court · (2007) 07 MAD CK 0316

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 428Penal Code, 1860 (IPC) — Section 341, 354, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(12), 3(1)(5), 3(V)

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High Courts06 Jul 2007Dismissed