High Courts11 Dec 2007
The Divisional Manager, National Insurance Company Limited Vs Veerappan and Lurdu Gandhi
Madras High Court · (2007) 12 MAD CK 0192
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 9 of 157
High Courts11 Dec 2007Allowed
Dharmamurthi Rao Bahadur Calavala Cunnan Chetty's Hindu Higher Secondary School and Secretary of the School Committee, Sri C. Venkatachalam Vs The Joint Director of School Education, (Higher Secondary) and Appellate Authority, The Chief Educational officer and Thiru T.R. Perumal, PG Assistant, Dharmamurthy Rao Bahadur Calavala Cunnan Chetty's Hindu Higher Secondary School
Madras High Court · (2007) 12 MAD CK 0191
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts11 Dec 2007
N. Jothi Vs Election Commission of India and A. Amernath Rao
Madras High Court · (2008) WritLR 637
Constitution of India, 1950 — Article 102, 102(1), 103, 103(1), 103(2)Government of Union Territories Act, 1963 — Section 14Representation of the People Act, 1951 — Section 103(2), 146, 146(1), 146(2), 146B
High Courts11 Dec 2007
Central Warehousing Corporation Vs A.S.A. Transport and S.P. Singha, Sole Arbitrator
Madras High Court · (2008) 1 LW 640 : (2008) 3 MLJ 382
Arbitration and Conciliation Act, 1996 — Section 20(1), 20(2), 32(2), 34, 34(2)
High Courts11 Dec 2007Dismissed
K. Selvaraj Vs The Superintendent of Police and The Inspector of Police
Madras High Court · (2008) 1 LW(Cri) 587
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 173(8), 190
High Courts11 Dec 2007
S. Murugan Vs The Director General of Police and The Superintendent of Police
Madras High Court · (2007) 12 MAD CK 0173
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15(A), 36, 37
High Courts11 Dec 2007
K. Devendran Vs K.P. Madhavan
Madras High Court · (2007) 12 MAD CK 0100
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts11 Dec 2007Allowed
Om Prakash, Mohan Kumar Patil and G.M. Patil Vs The Government of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0091
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11(4), 11(5), 4, 5, 8
High Courts10 Dec 2007Dismissed
K.C. Ponnusamy (died), K.P. Hariparanthaman and K.P. Murali Krishnan Vs The Secretary, The Government of Tamil Nadu, Adidravidar Welfare Department, The District Collector and Special Tahsildar, Land Acquisition, Adhidravidar Welfare
Madras High Court · (2007) 12 MAD CK 0280
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3), 5(1)
High Courts10 Dec 2007Dismissed
Commissioner of Service Tax Vs Sharda Motor Industries Ltd. and Another
Madras High Court · (2008) 16 VST 139
High Courts10 Dec 2007
The Divisional Manager, New India Assurance Co. Ltd. Vs Vellaiyammal and N.A. Singaraja
Madras High Court · (2007) 12 MAD CK 0129
High Courts10 Dec 2007
P.S. Vasanthan Vs The State of Tamil Nadu
Madras High Court · (2007) 12 MAD CK 0122
High Courts10 Dec 2007
G. Vani Vs The Registrar, High Court
Madras High Court · (2008) 1 MLJ 1127
Constitution of India, 1950 — Article 311(2)
High Courts10 Dec 2007Allowed
Tessy John Vs The Principal Commissioner and Commissioner of Land Reforms, The Assistant Commissioner/Competent Authority, Urban Land Ceiling (Alandur) and The Tahsildar
Madras High Court · (2008) 1 MLJ 838
Constitution of India, 1950 — Article 300ATamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 11, 11(1), 11(3), 11(5)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts10 Dec 2007
The General Secretary, Kovai Mavatta Pricol Thozhilalar and The General Secretary, Kovai Mavatta Pricol Employees Trade Union (Regd.) Vs The General Manger - HR, The Management of Pricol Ltd. and Others
Madras High Court · (2007) 12 MAD CK 0080
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 10B, 22Trades Disputes (Arbitration and Inquiry) Ordinance, 1941 — Section 2(1)
High Courts10 Dec 2007Dismissed
T.V. Sundaram Iyengar and Sons Ltd., Authorized dealer for Pal Peugot Ltd. Vs S. Raghunathan
Madras High Court · (2008) 1 LW 494 : (2008) 2 MLJ 848
Limitation Act, 1963 — Section 5
High Courts10 Dec 2007Dismissed
M.P. Ram Mohan Raja Vs The State of Tamil Nadu
Madras High Court · (2008) WritLR 21
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 39
High Courts10 Dec 2007Dismissed
Parthiban Vs Girija and Balasundaram Pillai
Madras High Court · (2007) 12 MAD CK 0077
Civil Procedure Code, 1908 (CPC) — Section 24General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5
High Courts10 Dec 2007
G. Babu Vs A. Sankar, The Assistant Director, Inland Fisheries and T. Madhavan
Madras High Court · (2008) 3 MLJ 1098
Registration Act, 1908 — Section 17(1), 2(6)Transfer of Property Act, 1882 — Section 107, 108, 51