High Courts06 Jun 2007Dismissed
Perumal Naidu and P. Ponmozhi Vs T.V. Badrinath
Madras High Court · (2008) 2 LW 645
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 89 of 157
High Courts06 Jun 2007Dismissed
N. Thirunavukkarasu Vs The District Collector, The Special Tahsildar, Land Acquisition (Adi Dravidar Welfare) and The District Adi Dravidar Welfare Officer
Madras High Court · (2007) 5 CTC 817 : (2007) 3 LW 508 : (2007) 4 MLJ 225
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3
High Courts06 Jun 2007Allowed
K. Arjunan Vs The State The Sub-Inspector of Police
Madras High Court · (2007) 06 MAD CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 207Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts06 Jun 2007Dismissed
Rajchand Tea Industries and Others Vs Judicial Magistrate Class First and Global Tea Brokers (Division of Sunitha Finlease Limited)
Madras High Court · (2008) 3 BC 423 : (2007) 3 CTC 705
Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 138, 178, 190Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Jun 2007
Jayalakshmi Vs Arokkiamary, A.V.K. Raman, A.V.K. Lakshmanan and A.V.K. Kasthuribai A.V.K. Raman and A.V.K. Lakshmanan Vs Smt. Arokiamary, Jayalakshmi and A.V.K. Kasthuribai A.V.K. Raman Vs Smt. Arokiamary and A.V.K. Lakshmanan
Madras High Court · AIR 2007 Mad 293 : (2007) 4 MLJ 946
Civil Procedure Code, 1908 (CPC) — Section 47Stamp Act, 1899 — Section 35, 36
High Courts06 Jun 2007Allowed
The Management of TNCSC Ltd. by Sr. Regl. Manager Vs Inspector of Labour, Authority under the T,N. Industrial Establishments (Conferment of Permanent Status to Workmen) Act and Others
Madras High Court · (2007) 06 MAD CK 0025
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 12(3)
High Courts06 Jun 2007Dismissed
Natesan Pillai Vs Radhakrishan
Madras High Court · (2007) 06 MAD CK 0023
High Courts06 Jun 2007Dismissed
D. Muralidharan Vs Chinnappan (died), Pavathal, C. Padmavathi and C. Shanmughasundaram
Madras High Court · (2007) 4 MLJ 635
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts06 Jun 2007Dismissed
P. Palani Vs The Presiding Officer, Central Govt. Industrial Tribunal cum - Labour Court and The Regional Director (South) Indian Airlines Ltd.
Madras High Court · (2007) 06 MAD CK 0012
Industrial Disputes Act, 1947 — Section 33(2)
High Courts06 Jun 2007Allowed
Sanghi Transport Limited Vs Oriental Insurance Company
Madras High Court · (2007) 4 CTC 496
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts05 Jun 2007Dismissed
K. Palanisamy Vs The Management of Anna Transport Corporation Ltd. and The Presiding Office, Labour Court
Madras High Court · (2007) 06 MAD CK 0233
Industrial Disputes Act, 1947 — Section 11A
High Courts05 Jun 2007Allowed
Andritz Oy, rep. through Power of Attorney Agent, Mr. Siraj Ahmad Vs Enmas Engineering Pvt. Ltd. and Another
Madras High Court · (2007) 3 ARBLR 545
Arbitration Act, 1940 — Section 7Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts05 Jun 2007
D. Shivashankar Vs Union of India (UOI) and Others
Madras High Court · (2007) 4 ARBLR 23
Arbitration and Conciliation Act, 1996 — Section 11(4), 34
High Courts05 Jun 2007Dismissed
Commissioner of Income Tax Vs Ucal Fuel Systems Ltd.
Madras High Court · (2008) 296 ITR 702
High Courts05 Jun 2007Dismissed
Commissioner of Income Tax Vs Chemplast Sanmar Ltd.
Madras High Court · (2007) 213 CTR 125 : (2008) 296 ITR 81
Income Tax Act, 1961 — Section 148Income Tax Rules, 1962 — Rule 5
High Courts05 Jun 2007
Uttar Pradesh Cricket Association Vs The Uttar Pradesh Cricket Association
Madras High Court · (2007) 06 MAD CK 0146
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 7 Rule 11Companies Act, 1956 — Section 25Tamil Nadu Societies Registration Act, 1975 — Section 20
High Courts05 Jun 2007Dismissed
Tirunelveli City Municipal Corporation Vs Sri Pathy Associates
Madras High Court · (2007) 06 MAD CK 0097
Arbitration and Conciliation Act, 1996 — Section 34
High Courts05 Jun 2007Dismissed
The Commissioner of Income Tax Vs S. Kalaivani
Madras High Court · (2008) 296 ITR 505
Finance Act, 2004 — Section 133(6), 142(2), 142A, 143(2), 143(3)
High Courts05 Jun 2007Allowed
A.B. Shanthi @ Venniradai Nirmala Vs The Asst. Director of Inspection (Investigation)
Madras High Court · (2007) 212 CTR 456
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 207, 482General Clauses Act, 1897 — Section 6
High Courts05 Jun 2007Dismissed
Ramalakshmi Ammal and Jayalakshmi Vs Chellappan Pillai, Velayudhan Pillai and Gopala Pillai
Madras High Court · (2007) 06 MAD CK 0063
Hindu Marriage Act, 1955 — Section 13B