High Courts27 Apr 2007
National Insurance Co. Ltd. Vs Mahadevan, Buvanadevi, Venkatesh and Parameswaran
Madras High Court · (2009) ACJ 1373
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 93 of 157
High Courts27 Apr 2007Dismissed
United India Insurance Company Limited Vs V. Dharmarasu and Others
Madras High Court · (2009) ACJ 918 : (2007) 5 MLJ 354
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 145Motor Vehicles Act, 1939 — Section 92A
High Courts27 Apr 2007Dismissed
R. Kanthimathi, P. Sreenivasan and M. Vijayakumari Vs Bank of India
Madras High Court · (2008) 1 BC 7 : (2007) 4 CivCC 330 : (2007) 4 CTC 524 : (2007) 4 RCR(Civil) 217 : (2007) 4 RCR(Criminal) 191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ACriminal Procedure Code, 1973 (CrPC) — Section 200, 482Limitation Act, 1963 — Section 5
High Courts27 Apr 2007Dismissed
Kandasamy and Mrs. Kamala Vs H. Savithiri
Madras High Court · (2007) 04 MAD CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 408, 409, 420
High Courts27 Apr 2007Dismissed
Bathirammal Vs K. Kalyanasundaram, T.R. Eswaran, R. Rajendran and The State of Tamil Nadu Inspector of Police/Economic Enforcement Wing
Madras High Court · (2007) 3 CTC 737
Criminal Procedure Code, 1973 (CrPC) — Section 200, 209, 227, 228Penal Code, 1860 (IPC) — Section 306, 511Tamil Nadu Prohibition of Charging Exorbitant Interest Ordinance, 2003 — Section 4, 9
High Courts27 Apr 2007Dismissed
T. Stanes and Company Limited Vs Thiru. M.G. Mohamed Iqbal, B.Sc., (Agri) Agricultural Officer (Quality Control) and The General Agencies
Madras High Court · (2007) CriLJ 4100 : (2007) 4 CTC 412
Criminal Procedure Code, 1973 (CrPC) — Section 200, 311, 397(2), 482Essential Commodities Act, 1955 — Section 7Fertiliser (Control) Order, 1985 — Section 19(1)
High Courts27 Apr 2007
Selvaraj and Jayalakshmi Vs State
Madras High Court · (2007) CriLJ 3824
Evidence Act, 1872 — Section 113, 113BPenal Code, 1860 (IPC) — Section 304B, 498ACriminal Procedure Code, 1973 (CrPC) — Section 313
High Courts27 Apr 2007
Karpaga Nagar Nala Urimai Sangam Vs Municipal Administration and Water Supply Department and Pillayar Patti Karpaga Vinayagar, Koil Nagarathar Trust
Madras High Court · (2008) 3 LW 982 : (2007) 4 MLJ 1006
Land Acquisition Act, 1894 — Section 37(2), 38Madurai City Municipal Corporation Act, 1971 — Section 250, 250(2), 251Town and Country Planning Act, 1971 — Section 10, 11, 11(1), 11(2), 11(3)
High Courts27 Apr 2007Dismissed
S. Ramoo Vs State
Madras High Court · (2007) 04 MAD CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 207Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 7
High Courts27 Apr 2007Dismissed
G. Umasekaran Vs State of Tamil Nadu and Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 04 MAD CK 0038
Constitution of India, 1950 — Article 226, 32Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 7, 7(1)
High Courts27 Apr 2007
C. Govindarajan Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 5 MLJ 831
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)
High Courts27 Apr 2007Dismissed
P. Subramaniam Vs K. Naravana Bhat
Madras High Court · (2007) 04 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 139Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts27 Apr 2007Dismissed
Sivakumar Vs State by Deputy Superintendent of Police
Madras High Court · (2007) CriLJ 3481
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts27 Apr 2007Dismissed
K. Uma Rani Vs S. Ashok and Others
Madras High Court · (2007) 04 MAD CK 0031
Penal Code, 1860 (IPC) — Section 307, 323, 494, 506
High Courts27 Apr 2007Dismissed
State by Inspector of Police Vigilance and Anti Corruption Vs V. Devarajan Assistant Engineer, (O and M), T.N.E.B.
Madras High Court · (2007) 04 MAD CK 0030
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1), 7
High Courts27 Apr 2007Allowed
A. Ganesan Vs Dr. S. Mahalingam
Madras High Court · (2007) CriLJ 4236
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Apr 2007
The Chief Engineer, Tamil Nadu Electricity Board and The Assistant Executive Engineer, Tamil Nadu Electricity Board Vs M. Pandi
Madras High Court · (2007) 04 MAD CK 0026
Workmens Compensation Act, 1923 — Section 30, 4(1), 4A, 4A(3)
High Courts27 Apr 2007Dismissed
United India Insurance Company Limited Vs Rani and Others
Madras High Court · (2007) 04 MAD CK 0024
Motor Vehicles Act, 1939 — Section 163A, 168
High Courts27 Apr 2007Allowed
Oriental Insurance Company Limited Vs Pappu Servai and Others
Madras High Court · (2009) ACJ 1222
Motor Vehicles Act, 1988 — Section 149(2)
High Courts27 Apr 2007Dismissed
Tamil Nadu Civil Supplies Corporation Limited Vs Sagayanathan
Madras High Court · (2007) 04 MAD CK 0012
Workmens Compensation Act, 1923 — Section 30, 4