High Courts11 Jun 2007Dismissed
Muthu Thevar Vs State and Ravichandran @ Ayyakutti
Madras High Court · (2007) 06 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 320, 326, 34
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 86 of 157
High Courts11 Jun 2007
The Management of LUK India Private Ltd. (Formerly known as Rane Luk Clutch Limited) Vs The Presiding Officer, Labour Court, K. Baskaran and K. Sambangiraman
Madras High Court · (2007) 3 CTC 751 : (2007) 114 FLR 952 : (2007) 4 MLJ 1247
Industrial Disputes Act, 1947 — Section 11A
High Courts11 Jun 2007Dismissed
Management, Malaysian Airlines Vs The Presiding Officer, Principal Labour Court and K. Balu
Madras High Court · (2007) 5 MLJ 1300
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25B, 25B(2), 25F, 25G
High Courts11 Jun 2007Dismissed
K. Jayakodi Vs The Chief General Manager, Telecom, Bharat Sanchar Nigam Limited, The Divisional Engineer (M), Bharat Sanchar Nigam Limited and The Sub Divisional Engineer (Phones), Bharat Sanchar Nigam Limited
Madras High Court · (2007) 4 CTC 475
High Courts11 Jun 2007
D. Meganathan and Others Vs The Presiding Officer, Industrial Tribunal and The Management, W.S. Industries India Ltd.
Madras High Court · (2007) 4 CTC 462
Industrial Disputes Act, 1947 — Section 33(2)
High Courts11 Jun 2007Dismissed
Lourduraj Vs Hendry
Madras High Court · (2007) 06 MAD CK 0035
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1), 10(3), 10(4), 2(8), 25
High Courts11 Jun 2007Dismissed
Sasireka Vs Govindarajan and The State
Madras High Court · (2007) 06 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 494, 498A
High Courts11 Jun 2007Dismissed
M. Gnanasekar Vs State of Tamil Nadu and Others M. Ramesh, S. Valarmala, V. Sivapatham and S. Sankar Vs The Government of Tamilnadu and Others
Madras High Court · (2007) 06 MAD CK 0026
Constitution of India, 1950 — Article 12, 13(2), 14, 16, 16(1)Essential Services Maintenance Act, 1968 — Section 3(1), 4Tamil Nadu State and Subordinate Services Regulations — Regulation 16
High Courts11 Jun 2007
Akkammal Finance (P) Ltd. Vs J. Chelliah
Madras High Court · (2007) 06 MAD CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts11 Jun 2007Allowed
Union of India (UOI) Vs The Presiding Officer, Central Government Labour Court and Shri M. Chandran
Madras High Court · (2007) 3 CTC 745 : (2007) 114 FLR 794 : (2007) 4 MLJ 1257
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33(C)(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9
High Courts11 Jun 2007
State of Tamil Nadu and Others Vs C. Sudharsanam
Madras High Court · (2007) 06 MAD CK 0016
Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 15A, 2, 3
High Courts11 Jun 2007
Misons Leather Ltd. Vs Canara Bank
Madras High Court · AIR 2007 Mad 268 : (2008) 1 BC 440 : (2007) 3 LW 500 : (2007) 4 MLJ 245
Constitution of India, 1950 — Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(1)
High Courts09 Jun 2007
Upasana Finance Ltd. Vs State by Inspector of Police, District Crime Branch
Madras High Court · (2007) 06 MAD CK 0231
High Courts09 Jun 2007Dismissed
Commissioner of Income Tax Vs Revathi Equipment Ltd.
Madras High Court · (2008) 219 CTR 51 : (2008) 298 ITR 67
Finance Act, 2001 — Section 35DDA, 37Income Tax Act, 1961 — Section 143(1), 143(3), 207, 208, 209
High Courts09 Jun 2007Dismissed
Commissioner of Income Tax Vs L.S. Lakshmanaswamy
Madras High Court · (2008) 296 ITR 591
Income Tax Act, 1961 — Section 143(1), 260A, 271(1), 271A, 271AA
High Courts09 Jun 2007Dismissed
Commissioner of Income Tax Vs Shiva Tex Yarn Ltd.
Madras High Court · (2008) 302 ITR 20
High Courts09 Jun 2007Allowed
K.A. Mahboob Basha and K.A. Deen Mohamed Vs K.A. Mohamed Ibrahim, I. Mahboob Shariff, A.J. Abdul Razak and Khader Ibrahim
Madras High Court · (2008) 1 ARBLR 286 : (2007) 4 MLJ 1109
Arbitration Act, 1940 — Section 14Limitation Act, 1963 — Article 119
High Courts09 Jun 2007
V. Radhakrishnan, K.P. Gopal, N. Murali and J. Nicky Joseph Vs The Registrar, Central Administrative Tribunal, Madras Bench, Union of India (UOI) and The State Forest Service College
Madras High Court · (2007) 3 CTC 672 : (2007) 4 MLJ 650 : (2008) 1 SLJ 568
Industrial Disputes Act, 1947 — Section 2Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3
High Courts09 Jun 2007Dismissed
J.F. Braun and Sons Inc. Vs Alaagendran Exports Limited, Arthur Goussa, Mordi Dicker and Ernest Miller J.F. Fraun and Sons Inc. Vs Alagendran Exports Limited
Madras High Court · (2007) 06 MAD CK 0127
Arbitration and Conciliation Act, 1996 — Section 43(1), 44, 46, 47, 48
High Courts09 Jun 2007Dismissed
The Chief Engineer (H) General and The Superintendent Engineer (H) Vs Sai Suraj Construction Pvt. Ltd., Thiru Justice V. Ramaswami, Sole Arbitrator and The State of Tamilnadu
Madras High Court · (2007) 06 MAD CK 0104
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 34Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 15