High Courts04 Jun 2007Allowed
N. Ramachandran Vs E. Varadarajan and Yamunarani @ S. Ramani
Madras High Court · (2007) 4 MLJ 993
Hindu Succession Act, 1956 — Section 20, 30, 6, 8
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 91 of 157
High Courts04 Jun 2007Dismissed
Manickam and Others Vs Amirtham, The Regional Transport Officer, Bannari and State Bank of India
Madras High Court · (2007) 06 MAD CK 0024
High Courts31 May 2007
The United India Insurance Company Limited Vs S. Karpagavalli, S. Suresh, E. Arumugathai and Prakash Shipping Agencies
Madras High Court · (2007) 05 MAD CK 0007
Motor Vehicles Act, 1988 — Section 149, 149(2), 15, 163A, 166Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts31 May 2007Allowed
Srikumar Textiles (P) Ltd., N. Vishalakshi and V. Sathappan Vs Sundaram Finance Ltd.
Madras High Court · (2008) 1 ARBLR 217
Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 37(3)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 May 2007Allowed
The Oriental Insurance Co. Ltd. Vs Sivammal and Others
Madras High Court · (2009) ACJ 1081 : (2007) 6 MLJ 384
Central Motor Vehicles Rules, 1989 — Rule 171Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 10, 10(2), 149, 149(2), 166
High Courts23 May 2007Dismissed
Mathai Vs Seenivasan
Madras High Court · (2007) 05 MAD CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 May 2007Allowed
R. Nainar Pillai, Sivanammal Vs Subbiah Pillai
Madras High Court · (2007) 05 MAD CK 0014
Constitution of India, 1950 — Article 227
High Courts16 May 2007Dismissed
J.M. Jeyachandran Samuel Vs G.S.S. Masilamani
Madras High Court · (2007) 05 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 109, 115, 4(3)(a)Transfer of Property Act, 1882 — Section 53A
High Courts16 May 2007Dismissed
B. Thanu Pillai Vs State of Tamil Nadu
Madras High Court · (2007) 05 MAD CK 0012
High Courts16 May 2007Allowed
The Commissioner, Rajapalayam Panchayat Union, Rajapalayam, Kamarajar District Vs Madasamy and 7 others
Madras High Court · (2007) 05 MAD CK 0011
Constitution of India, 1950 — Article 21Tamil Nadu Panchayats Act, 1994 — Section 133, 143
High Courts16 May 2007Allowed
Muthuswamy, Goundar, Chellammal and M. Murugaswamy Vs Ramaswamy Goundar
Madras High Court · (2007) 05 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 42 Rule 2, 100, 100(5)
High Courts16 May 2007Dismissed
T. Sivagnanam (deceased by LR's) and Others Vs Muthu Backialakshmni alias Chellan and Another
Madras High Court · AIR 2007 Mad 245 : (2007) 4 LW 171
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30Succession Act, 1925 — Section 124, 133
High Courts16 May 2007
K. Ravikumar Vs State by Station House Officer and Mrs. Rukmani
Madras High Court · (2007) 05 MAD CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 107, 306
High Courts15 May 2007Dismissed
S. Poonkol Vs The State of Tamil Nadu
Madras High Court · (2007) 05 MAD CK 0015
Constitution of India, 1950 — Article 22(5), 226, 32Essential Commodities Act, 1955 — Section 7, 7(1)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts15 May 2007Allowed
Gunasekaran Vs State
Madras High Court · (2007) 05 MAD CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165
High Courts15 May 2007Dismissed
Balakrishnan and Kunja Alias Dhakshinamurthy Vs Rajalakshmi
Madras High Court · (2007) 3 MLJ 851
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 15, 20(4)
High Courts02 May 2007
Process Color Vs The Secretary for Home, Government of Tamil Nadu, The Commissioner, Department of Excise and Prohibition, Government of Tamil Nadu, Dr. A.K. Agarwal and Holostic India Private Limited
Madras High Court · (2007) 05 MAD CK 0003
Constitution of India, 1950 — Article 14, 226Tamil Nadu Transparency in Tenders Act, 1998 — Section 1, 2, 3, 4, 5
High Courts30 Apr 2007Allowed
Mrs. V. Gurulakshmi and Mrs. T. Venkataramani Vs Union of India (UOI)
Madras High Court · (2009) ACJ 658 : AIR 2007 Mad 280 : (2007) 4 LW 719 : (2007) 3 MLJ 1058
Railways Act, 1989 — Section 124A
High Courts30 Apr 2007Allowed
Doss and Malliga Vs Vamanan and Gurunathan
Madras High Court · (2007) 5 CTC 847 : (2007) 3 LW 1027 : (2007) 3 MLJ 1018
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 9, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts27 Apr 2007Allowed
The State Bank of India Vs Mr. A.K. Kandaswamy, Proprietor, Sri Ranga Industries and Asset. Reconstruction Company (India) Ltd.
Madras High Court · AIR 2007 Mad 272 : (2007) 3 CTC 791 : (2007) 3 LW 494 : (2007) 5 MLJ 826
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(3A), 13(4)