High Courts14 Jun 2007Dismissed
M. Prem Selvi Vs The Executive Engineer, (Distribution) and The Assistant Executive Engineer, Anti Power Theft Squad, Tamil Nadu Electricity Board
Madras High Court · (2007) 6 MLJ 471
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 85 of 157
High Courts13 Jun 2007
Sri Selva Ganesh Traders Vs Commercial Tax Officer
Madras High Court · (2007) 9 VST 411
Tamil Nadu Value Added Tax Act, 2006 — Section 39, 39(14), 39(15), 39(4), 39(5)
High Courts13 Jun 2007Dismissed
Commissioner of Income Tax-II Vs B. Jayalakshmi
Madras High Court · (2007) 06 MAD CK 0183
High Courts13 Jun 2007Dismissed
Commissioner of Income Tax Vs Sak Soft Ltd.
Madras High Court · (2008) 215 CTR 93 : (2008) 298 ITR 63
Income Tax Act, 1961 — Section 10B, 143(1), 143(2), 260A, 263
High Courts13 Jun 2007Dismissed
Health and Glow Retailing Pvt. Ltd. Vs Dhiren Krishna Paul and Another
Madras High Court · (2007) 35 PTC 474
High Courts13 Jun 2007Allowed
C. Kuppusamy Vs Chief Election Commissioner, Election Commission of India and Others
Madras High Court · (2007) CriLJ 3483 : (2007) 5 MLJ 67
Constitution of India, 1950 — Article 139A, 14, 226, 324Criminal Procedure Code, 1973 (CrPC) — Section 195, 245, 406, 406(2), 468Official Secrets Act, 1923 — Section 5(2), 5(3), 5(4)
High Courts13 Jun 2007Dismissed
S.N. Rajan Vs The State of Tamil Nadu and The Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 06 MAD CK 0011
High Courts12 Jun 2007
A.R. Complex and A.R. Plaza Vs Income Tax Officer
Madras High Court · (2007) 212 CTR 328 : (2008) 292 ITR 615 : (2007) 292 ITR 615 : (2008) 167 TAXMAN 46
Income Tax Act, 1961 — Section 143(3), 147, 148, 260A
High Courts12 Jun 2007Dismissed
Apollo Tyres Ltd. Vs Transport Corporation of India
Madras High Court · (2007) 06 MAD CK 0136
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Jun 2007
Mala @ Mahalakshmi Vs R. Nandakumar
Madras High Court · (2007) 4 MLJ 711
Civil Procedure Code, 1908 (CPC) — Section 23, 23(3), 25Hindu Marriage Act, 1955 — Section 13, 13(1), 21A
High Courts12 Jun 2007Allowed
Microsoft Corporation India P. Ltd. Vs Pace Automation Limited and Microsoft Corporation Pace Automation Limited Vs Microsoft Corporation
Madras High Court · (2007) 06 MAD CK 0122
Limitation Act, 1963 — Section 21
High Courts12 Jun 2007
Karuppaiah Vs State
Madras High Court · (2007) 06 MAD CK 0096
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Jun 2007
D. Shankar Vs Mr. Chidambaram Gopal rep. by its Power of Attorney, Mrs. Geetha Sunda, Tamil Nadu Electricity Board and The Assistant Engineer, Koyambedu Commercial Complex Division, Tamil Nadu Electricity Board Mr. Chidambaram Gopal rep. by its Power of Attorney, Mrs. Geetha Sunda Vs Tamil Nadu Electricity Board and D. Shankar
Madras High Court · (2007) 06 MAD CK 0057
High Courts12 Jun 2007Allowed
Parvathavarthini @ Kuppammal @ Raji and Sivakumar Vs Heerachand Surana rep. By Power of Attorney A. Sivakumar
Madras High Court · (2007) 4 MLJ 454
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40, 40(1), 53
High Courts12 Jun 2007Allowed
Union of India (UOI) Vs G. Chandran and The Registrar, Central Administrative Tribunal
Madras High Court · (2007) 06 MAD CK 0049
High Courts11 Jun 2007Dismissed
S. Janagarathinam Vs The State of Tamil Nadu and The Managing Director, Tamil Nadu Tourism Development Corporation Ltd.
Madras High Court · (2007) 5 CTC 363 : (2007) 115 FLR 950 : (2007) 6 MLJ 1327
High Courts11 Jun 2007
Jail Electronic Vs Central Bank of India and Others
Madras High Court · (2007) 5 CTC 451 : (2007) 3 LW 506
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts11 Jun 2007
Chemfab and Alkalis Limited Vs District Magistrate-cum-District Collector and Others
Madras High Court · (2007) 3 LW 512
High Courts11 Jun 2007Dismissed
Meyyammai, Proprietrix of Murugan Enterprises Vs India Engineering Corporation, V.D. Indiran and G. Renuka
Madras High Court · (2007) 06 MAD CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Jun 2007
Commissioner of Income Tax Vs Thiagarajar Mills Ltd.
Madras High Court · (2008) 296 ITR 717 : (2009) 15 STR 112
Income Tax Act, 1961 — Section 260A, 80HHC