COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 92 of 157

High Courts27 Apr 2007Allowed

U.K. Subramaniam and Others Vs Smt. N. Meenakshi, Smt. B. Saraswathy and The Secretary, Legislative Assembly Secretariat The Secretary, Legislative Assembly Secretariat Vs N. Meenakshi and Others

Madras High Court · (2009) WritLR 162

Constitution of India, 1950 — Article 136, 187, 309Industrial Disputes Act, 1947 — Section 25FTamil Nadu Legislative Assembly Secretariat Service Rules — Rule 17, 2(1), 20, 29, 3

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High Courts27 Apr 2007Dismissed

K. Jayapal Vs Union of India (UOI) and State Bank of India

Madras High Court · (2007) 04 MAD CK 0240

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 2A

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High Courts27 Apr 2007Allowed

R. Rajasekar Vs The Secretary, Tamilnadu Public Services Commission, The State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal R. Sivanesan Vs The Secretary, Tamil Nadu Public Service Commission and Others

Madras High Court · (2007) 04 MAD CK 0237

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 22

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High Courts27 Apr 2007

Krishnaveni and Others Vs The Union of India (UOI) and Others

Madras High Court · (2007) 6 MLJ 935 : (2007) WritLR 776

Control of National Highways (Land and Traffic) Act, 2002 — Section 28, 29National Highways Act, 1956 — Section 3APetroleum Rules, 2002 — Rule 144(1)

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High Courts27 Apr 2007

Paruthipalli Panchayat Union Vs The Collector, Collectorate of Namakkal and Others A. Sakhtivel Vs The District Collector and Others

Madras High Court · (2008) WritLR 274

Tamil Nadu Panchayats Act, 1999 — Section 133(1)

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High Courts27 Apr 2007Allowed

R. Rajamani Gounder and Others Vs The Government of Tamil Nadu

Madras High Court · (2007) 3 MLJ 918 : (2007) WritLR 538

Contempt of Courts Act, 1971 — Section 12Land Acquisition Act, 1894 — Section 11, 11A, 23, 4(1), 5ALand Acquisition Rules — Rule 3

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High Courts27 Apr 2007

Crompton Greaves Ltd. Vs Dyna

Madras High Court · (2007) 4 ARBLR 228 : (2007) 3 CTC 417 : (2007) 3 LW 721 : (2007) 4 MLJ 1210

Arbitration and Conciliation Act, 1996 — Section 31(3), 31(4), 34, 34(2), 34(4)Contract Act, 1872 — Section 65, 70, 73

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High Courts27 Apr 2007

S. Rangarajan Vs State

Madras High Court · (2007) 04 MAD CK 0213

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 27, 7

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High Courts27 Apr 2007

The Commissioner and The Health Officer Vs G. Joseph, The Director of Public Health and Preventive Medicine and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2007) 04 MAD CK 0211

Constitution of India, 1950 — Article 226Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 17

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High Courts27 Apr 2007

Miss T.C. Ammini Vs Moovender Colony Service Association

Madras High Court · (2007) 04 MAD CK 0208

Succession Act, 1925 — Section 232, 276Transfer of Property Act, 1882 — Section 6

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High Courts27 Apr 2007

Kumarayee Ammal and 10 Others Vs M. Ramanathan Rep. by his Power Agent S.P. Kathiresan

Madras High Court · (2007) 04 MAD CK 0121

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11

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High Courts27 Apr 2007Dismissed

Sanmar Speciality Chemicals Ltd. Vs Dr. Biswajit Roy

Madras High Court · AIR 2007 Mad 237

Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27

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High Courts27 Apr 2007

S. Aswin Kumar, Rep. by his father and natural guardian Mr. P. Shanmuga Nathan and Others Vs State of Tamil Nadu and Others

Madras High Court · (2007) 04 MAD CK 0087

Architects Act, 1972 — Section 21, 3, 45, 45(2)(e)Constitution of India, 1950 — Article 14, 14(2), 15(4), 15(5), 162Essential Commodities Act, 1955 — Section 3

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High Courts27 Apr 2007Allowed

Mrs. Geetha and Others Vs Arunakumari

Madras High Court · (2007) CriLJ 3290 : (2007) 4 CTC 514

Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1), 11(2), 11(3), 16(2)

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High Courts27 Apr 2007Allowed

M. Elumalai, P. Mallika, V. Selvi and S. Kalaiselvi Vs M. Bhuvaneswari and Others The State of Tamil Nadu and The Tamil Nadu Nurses and Midwives Council Vs M. Bhuvaneswari and Others The State of Tamil Nadu Vs K. Kavitha T. Rathi and Others Vs The State of Tamil Nadu and The Registrar, The Tamil Nadu Nurses and Midwives Council M. Saroja Vs The Director, Rural and Medical Service, Joint Director, Health and Family Welfare Service and Director of Medical Services, Nursing Section, Govt. of Tamil Nadu

Madras High Court · (2007) 3 MLJ 967 : (2008) WritLR 34

Constitution of India, 1950 — Article 14, 16, 21, 309Madras Nurses and Midwives Act, 1926 — Section 11(2), 16, 17, 22, 22(1)Tamil Nadu Medical Subordinate Service Rules — Rule 12, 16, 17, 37, 5

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High Courts27 Apr 2007Dismissed