COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 79 of 157

High Courts02 Jul 2007Dismissed

K. Kumaravel Vs P. Venktachalam and The Public Prosecutor, High Court

Madras High Court · (2007) 07 MAD CK 0178

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts02 Jul 2007Dismissed

Commissioner of Income Tax Vs Neyveli Lignite Corporation Ltd.

Madras High Court · (2007) 293 ITR 362

High Courts02 Jul 2007Allowed

Commissioner of Income Tax Vs G. Ramasamy

Madras High Court · (2007) 293 ITR 513

High Courts02 Jul 2007Dismissed

Avudaiyammal (died) Vasantha, Mathanavenugopalsamy, Rengaraj and Ramesh Vs Seeniammal

Madras High Court · (2007) 07 MAD CK 0071

High Courts02 Jul 2007Dismissed

Consortium of Self Financing Professional, Arts and Science Colleges and Sakthi Mariamman Engineering College Vs The State of Tamil Nadu All India Islamic Foundation Vs The State of Tamil Nadu and Anna University Dr. Rajah Muthiah Chettiar Charitable and Educational Trust Vs State of Tamil Nadu and The Selection Committee Directorate of Medical Education Sri Nandhanam College of Engineering and Technology Vs The State of Tamil Nadu and Anna University

Madras High Court · (2007) 07 MAD CK 0015

Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 133(1), 14, 142, 16, 19Contract Act, 1872 — Section 23

High Courts02 Jul 2007Allowed

The Director of Sericulture, Department of Sericulture, The Regional Deputy Director of Sericulture and The Enquiry Officer/Assistant Director of Sericulture (Grainage) Vs K.S. Ramamurthy, Asst. Inspector of Sericulture and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2007) 07 MAD CK 0009

High Courts29 Jun 2007

Vallivalam Desikar Polytechnic Educational Society Vs The District Registrar (Society Registration) and Inspector General of Registration

Madras High Court · (2007) 4 MLJ 584

Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 44(2), 44(4), 9, 9(1)

High Courts29 Jun 2007Allowed

Prabhakaran Vs Arshleen Aneja

Madras High Court · (2007) 06 MAD CK 0224

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts29 Jun 2007

Samuthra Vijaya Nainar and Others Vs Sirukadambur Masjid and Others

Madras High Court · (2007) 4 MLJ 580

Civil Procedure Code, 1908 (CPC) — Section 24Waqf Act, 1995 — Section 6(1), 7(5), 83, 85

High Courts29 Jun 2007Allowed

Subramani, Suresh @ Karka Suresh and Siva @ Sivasankar Vs State by Inspector of Police

Madras High Court · (2007) 06 MAD CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 109, 34, 354, 363, 366

High Courts29 Jun 2007Dismissed

Dr. Mrs. M. Thilagavathy Vs Dr. Subramanian Dr. Subramanian Vs Dr. Thilagavathi

Madras High Court · (2007) 06 MAD CK 0221

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 109, 304(1), 494

High Courts29 Jun 2007Allowed

Chidambara Kannan and Others Vs State

Madras High Court · (2007) 06 MAD CK 0113

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 147, 149, 201, 302

High Courts29 Jun 2007

Thirumal Nadar and Sudalaikumar Vs Thangadurai Nadar

Madras High Court · (2007) 06 MAD CK 0064

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Registration Act, 1908 — Section 52, 58, 59Stamp Act, 1899 — Section 35

High Courts29 Jun 2007

M. Krishnan Vs State of Tamil Nadu and Others

Madras High Court · (2007) 5 MLJ 54 : (2007) WritLR 706

Tamil Nadu Panchayats (Amendment) Act, 1994 — Section 131, 131(1)

High Courts28 Jun 2007

Essen Earth Movers Vs Commercial Tax Officer

Madras High Court · (2009) 20 VST 69

Motor Vehicles Act, 1988 — Section 2(28)

High Courts28 Jun 2007

Dr. K. Ramanathan Vs Assistant Director, The Secretary, Sri Paramakalyani College and The Registrar, Manonmaniam Sundaranar University

Madras High Court · (2007) 06 MAD CK 0116

Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(1), 11(3), 11(4)

High Courts28 Jun 2007Dismissed

The State Government of Tamil Nadu Vs Thiru R. Natarajan and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2007) 06 MAD CK 0110

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1), 203(1)

High Courts28 Jun 2007

Kolla Ravindra (alias) K. Ravi Vs Susheela Bai

Madras High Court · (2007) 4 CTC 786 : (2007) 5 MLJ 1372

High Courts28 Jun 2007

Punithavalli Vs Saiva Bhanu Kashtriya Girls Higher Secondary School Saiva Banu Kshatriya Girls, Higher Secondary School Vs The Joint Director, Director of School Education, The District Educational Officer, Mrs. Punithavalli and The Special Tribunal for Private Schools, The Subordinate Judge

Madras High Court · (2007) 06 MAD CK 0066

Constitution of India, 1950 — Article 23Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19(1), 37Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 22(1), 22(3), 41

High Courts28 Jun 2007Allowed

E. Samy Vs E. Muthaih, Shanmugavel, Nambi and Vellathai

Madras High Court · (2007) 5 MLJ 929

Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 2(15)