High Courts05 Jul 2007Allowed
Ulaganathan and Others Vs Government of Tamil Nadu
Madras High Court · (2007) 07 MAD CK 0182
Arms Act, 1959 — Section 25Explosives Act, 1884 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 332, 506(2)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 77 of 157
High Courts05 Jul 2007Allowed
Saravanan Vs The Secretary, Government of Tamil Nadu, Prohibition and Excise Department and District Magistrate and District Collector
Madras High Court · (2007) 07 MAD CK 0180
High Courts05 Jul 2007Dismissed
Commissioner of Income Tax Vs T.M. Abdul Azeez and Co.
Madras High Court · (2007) 293 ITR 384
Income Tax Act, 1961 — Section 148, 260A, 271(1)
High Courts05 Jul 2007Dismissed
Commissioner of Income Tax Vs Integrated Finance Co. Ltd.
Madras High Court · (2007) 07 MAD CK 0173
Income Tax Act, 1961 — Section 260A
High Courts05 Jul 2007Dismissed
Commissioner of Income Tax Vs New Ambadi Investments Pvt. Ltd.
Madras High Court · (2010) 188 TAXMAN 67
Income Tax Act, 1961 — Section 143(2)
High Courts05 Jul 2007
A. Valliammal Vs Urban Land Tax Appellate Tribunal (Principal Sub Judge) and The Assistant Commissioner, Urban Land Tax
Madras High Court · (2007) 07 MAD CK 0122
Constitution of India, 1950 — Article 14Tamil Nadu Urban Land Tax Act, 1966 — Section 11, 11(2), 11(3), 2(13), 40A
High Courts05 Jul 2007
S. Baskaran Vs The Inspector of Panchayats/District Collector and Kathalampatti Panchayat Council D. Kandhasamy Vs The Inspector of Panchayats/District Collector, Kathalampatti Panchayat Council and A. Paulraj Smt. M. Lakshmi Vs The District Collector-cum-Inspector of Panchayats
Madras High Court · (2007) 6 MLJ 846
Tamil Nadu Panchayats Act, 1994 — Section 202, 205, 84
High Courts05 Jul 2007Allowed
Sun TV Limited Vs Tata Sky Limited and The Telecom Disputes Appellate Tribunal
Madras High Court · (2007) 3 LW 401 : (2007) 5 MLJ 277
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227, 323A, 323BOriginal Thika Tenancy Act, 1949 — Section 28
High Courts05 Jul 2007Allowed
V.S. Subbarayan Vs The Principal, Government Arts College (Men) and The Commissioner, Collegiate Education
Madras High Court · (2007) 4 CTC 689 : (2007) 6 MLJ 537
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 56
High Courts04 Jul 2007Dismissed
Union of India (UOI) Vs Zareen Taj Begum @ Rupab Begum
Madras High Court · (2007) 5 CTC 186 : (2007) 4 MLJ 824
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 16
High Courts04 Jul 2007Allowed
The Transport Commissioner Vs G. Durai and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 07 MAD CK 0269
Bankruptcy Act, 1914 — Section 1(1)Penal Code, 1860 (IPC) — Section 353Prevention of Corruption Act, 1988 — Section 13(2)
High Courts04 Jul 2007Allowed
J. Palani Vs The Commissioner of Police and The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department
Madras High Court · (2007) 07 MAD CK 0267
Penal Code, 1860 (IPC) — Section 307, 323, 324, 336, 341
High Courts04 Jul 2007
Pusparaj Vs State of Tamil Nadu
Madras High Court · (2007) CriLJ 4426 : (2008) 1 LW(Cri) 133
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433A, 435Penal Code, 1860 (IPC) — Section 120B, 222, 302, 34, 365
High Courts04 Jul 2007Dismissed
The Tamil Nadu Civil Supplies Corporation Ltd. Vs S. Govindan and The Tamil Nadu Warehouse Corporation Ltd.
Madras High Court · (2007) 07 MAD CK 0223
High Courts04 Jul 2007Dismissed
The Managing Director, Tamil Nadu State Transport Corporation (Kumbakonam Division III) Ltd. Vs Samayadurai and Others
Madras High Court · (2007) 07 MAD CK 0201
Penal Code, 1860 (IPC) — Section 279, 337
High Courts04 Jul 2007Allowed
S. Alamelu Vs Srinivasan and Rajendran
Madras High Court · (2007) 07 MAD CK 0196
High Courts04 Jul 2007
Bank of India Vs N. Natarajan and R. Sakadevan
Madras High Court · (2007) 4 CTC 360 : (2007) 5 MLJ 1206
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13, 13(1), 13(2), 13(4), 17Transfer of Property Act, 1882 — Section 69, 69A
High Courts04 Jul 2007Dismissed
Commissioner of Income Tax Vs K.M. Pachayappan
Madras High Court · (2008) 304 ITR 264
Income Tax Act, 1961 — Section 10(14), 139, 139(4), 143(1), 143(3)
High Courts04 Jul 2007Dismissed
India Comnet International Vs The Income Tax Officer
Madras High Court · (2008) 304 ITR 322 : (2009) 185 TAXMAN 51
Income Tax Act, 1961 — Section 10A, 143(1), 143(2), 143(3), 260A
High Courts04 Jul 2007Dismissed
Aruchamy Vs Ramasamy and Chinnaiyan
Madras High Court · (2007) 07 MAD CK 0154
Civil Procedure Code, 1908 (CPC) — Section 151, 31Stamp Act, 1899 — Section 35