COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 82 of 157

High Courts20 Jun 2007Dismissed

Union of India (UOI), the Chief Postmaster General and Senior Superintendent of Post Offices, Chennai City South Division Vs The Central Administrative Tribunal and M. Nallavan

Madras High Court · (2007) 06 MAD CK 0206

Constitution of India, 1950 — Article 14, 226

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High Courts20 Jun 2007

Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench and K. Babu Rajendran G. Lakshmanan, Ex-Technician Grade-I Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal

Madras High Court · (2007) 4 MLJ 1188

Constitution of India, 1950 — Article 226, 311, 311(2), 311(3), 32Penal Code, 1860 (IPC) — Section 147, 294B, 323, 506Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 11, 12, 13, 14

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High Courts20 Jun 2007Dismissed

Commissioner of Income Tax Vs Siva Springs

Madras High Court · (2008) 304 ITR 24

Income Tax Act, 1961 — Section 147

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High Courts20 Jun 2007Dismissed

Commissioner of Income Tax Vs Asma Exports

Madras High Court · (2008) 305 ITR 335

Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 143(3)

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High Courts20 Jun 2007Dismissed

R.K. Yadav and Indu Yadav Vs The State

Madras High Court · (2007) 06 MAD CK 0152

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High Courts20 Jun 2007

Mylerumperumal (A1) Vs The Senior Intelligence Officer, Directorate of Revenue Intelligence The Senior Intelligence Officer, Directorate of Revenue Intelligence Vs V. Mayalerumerumal (A1) and M. Nallaiyappan (A2)

Madras High Court · (2007) 06 MAD CK 0135

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 29, 3, 30

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High Courts20 Jun 2007Allowed

Kailash Chand Jain Vs N. Seetharaman and Others

Madras High Court · (2008) 1 BC 28

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Jun 2007

M. Paul Durai and Others Vs The District and Sessions Judge, The Chief Judicial Magistrate and The Registrar General, High Court

Madras High Court · (2007) 5 MLJ 794

Tamil Nadu Basic Service Special Act — Section 19Tamil Nadu Basic Service Special Rules — Rule 1, 3, 5, 5(2)

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High Courts20 Jun 2007Dismissed

G. Savithri Vs The Industrial Tribunal of Tamil Nadu, The Director, National Silk Worm Seed Project, Central Silk Board and The Senior Research Officer, Silk Worm Seed Production Centre

Madras High Court · (2007) 06 MAD CK 0106

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25

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High Courts20 Jun 2007

Santhivelu Vs Adhimoolam, Sekar, The District Collector and The Tahsildar

Madras High Court · (2007) 06 MAD CK 0101

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts20 Jun 2007Allowed

Seeni @ Srinivasan and Others Vs The State by The Inspector of Police

Madras High Court · (2007) 06 MAD CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 34, 341Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3(1)

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High Courts20 Jun 2007

G. Pushkala Vs High Court of Judicature at Madras and V. Navaneethan Special Officer Vigilance Cell High Court K. Muthukumarasamy Vs The Registrar General High Court of Judicature at Madras

Madras High Court · (2007) 4 MLJ 692

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 294, 354, 376, 506(1)

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High Courts20 Jun 2007Allowed

Smt. R. Pasuvamani Vs The Commercial Tax Officer (FAC) and The Principal Commissioner and Commissioner of Commercial Taxes

Madras High Court · (2007) 06 MAD CK 0029

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 28A

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High Courts20 Jun 2007Allowed

Krishnan Chandrasekaran, T. Chandrasekaran, Geetha Navaneethakrishnan and Sangeetha Gopikrishnan Vs District Collector and Special Tahsildar (Land Acquisition), Adi Dravidar Welfare

Madras High Court · (2007) 4 MLJ 1103

Land Acquisition Act, 1978 — Section 4(2), 4(3), 5, 5A, 6Land Acquisition Rules — Rule 3(1), 5(1)

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High Courts19 Jun 2007Dismissed

K. Dhanalakshmi Vs State of Tamil Nadu

Madras High Court · (2007) 06 MAD CK 0220

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Prevention of Corruption Act, 1947 — Section 5(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts19 Jun 2007