High Courts06 Jul 2007Dismissed
V.P. Thangavel and Another Vs Manimegalai
Madras High Court · (2009) ACJ 389
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 76 of 157
High Courts06 Jul 2007Allowed
Subburam Vs Rajendran
Madras High Court · (2008) 1 BC 666 : (2008) CriLJ 760
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Jul 2007Dismissed
The Secretary to Government, Co-operation, Food and Consumer Protection Department, The Registrar of Co-operative Societies and The Joint Registrar of Co-operative Societies, Erode Region Vs N. Ponniah, Co-operative Sub Registrar (Under Suspension) and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) WritLR 903
High Courts06 Jul 2007
Ramasamy Vs State and Kasammal
Madras High Court · (2007) 07 MAD CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 198, 198(1), 200Penal Code, 1860 (IPC) — Section 494, 495, 506
High Courts06 Jul 2007Allowed
A. Anthonidoss Vs The Management of Rani Mangammal Transport Corporation
Madras High Court · (2007) 07 MAD CK 0190
High Courts06 Jul 2007
Murugan Vs State
Madras High Court · (2007) 07 MAD CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 341, 354, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts06 Jul 2007
The Commissioner of Income Tax Vs Ramachandra Hatcheries
Madras High Court · (2008) 215 CTR 370
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 254(4)
High Courts06 Jul 2007Dismissed
The Commissioner of Income Tax Vs Tamil Nadu Transport Development Finance Corporation Limited
Madras High Court · (2008) 306 ITR 136
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(3), 147
High Courts06 Jul 2007Dismissed
Sree Vadivambigai Textile Mills Ltd. Vs Government of Tamil Nadu
Madras High Court · (2007) 07 MAD CK 0163
Constitution of India, 1950 — Article 266Factories Act, 1948 — Section 112, 6, 6(1), 6(91)Tamil Nadu Factories Rules, 1950 — Rule 4(1), 4(3)
High Courts06 Jul 2007Dismissed
Renganathan Vs The General Manager, Personal Administration Department, Indian Overseas Bank
Madras High Court · (2007) 07 MAD CK 0124
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 12(3), 18(1), 18(3)
High Courts06 Jul 2007Dismissed
The Commissioner of Income Tax Vs Kay ARR Enterprises, R. Jayanthi and K. Rajagopal (HUF)
Madras High Court · (2008) 215 CTR 244 : (2008) 299 ITR 348
Gift Tax Act, 1958 — Section 2, 4(1), 4(2)
High Courts06 Jul 2007Allowed
Director (Regional), Department of Light houses and Lightships Vs Randhir Singh and The Registrar, Central Administrative Tribunal
Madras High Court · (2007) 5 MLJ 755
Constitution of India, 1950 — Article 14
High Courts05 Jul 2007Allowed
Oriental Bank of Commerce Vs The Debt Recovery Appellate Tribunal and Others
Madras High Court · AIR 2007 Mad 304 : (2007) 3 LW 574 : (2007) 6 MLJ 259
High Courts05 Jul 2007Allowed
Saroja Vs The State of Tamil Nadu and Commissioner of Police
Madras High Court · (2007) 07 MAD CK 0285
High Courts05 Jul 2007Dismissed
Tamilnadu Electricity Board and Ennore Thermal Power Station Vs Tamil Manila Thozhilalar Sangam, Githa Enterprises, Govt. of Tamilnadu and Minvaria Opanda Thozhilalar Sangam The Chief Engineer, Operation, Mettur Thermal Power Station, Tamilnadu Electricity Board Vs M. Krishnan and Others The Superintending Engineer Vs Central Organisation of Tamilnadu Electricity Board, The Government of Tamilnadu and Ammasi
Madras High Court · (2007) 07 MAD CK 0268
Constitution of India, 1950 — Article 23(1)Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)
High Courts05 Jul 2007
Ravikumar Vs Arasan Fashion Design Private Ltd.
Madras High Court · (2007) 07 MAD CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts05 Jul 2007Dismissed
P.M. Maravarman Vs The State of Tamil Nadu, The Chairman, Teachers Recruitment Board and Directorate of Collegiage Education and The Chairman, U.G.C.
Madras High Court · (2007) 07 MAD CK 0215
High Courts05 Jul 2007Dismissed
K. Saravanan Vs The Principal, Government Law College
Madras High Court · (2007) 4 MLJ 632
Constitution of India, 1950 — Article 226Government Law College Regulations — Regulation 29Penal Code, 1860 (IPC) — Section 147, 302, 323, 341
High Courts05 Jul 2007Dismissed
B. Ramesh Babu, HC 2378 (Under suspension), Tamil Nadu Special Police III Btln. Vs The Commandant, Tamil Nadu Special Police III Btln.
Madras High Court · (2007) 07 MAD CK 0197
Penal Code, 1860 (IPC) — Section 120, 166, 307, 323, 324Prevention of Corruption Act, 1988 — Section 13(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts05 Jul 2007
Gulf Oil Corporation Ltd. Vs Southern Explosives Company Pvt. Ltd.
Madras High Court · (2007) 07 MAD CK 0193