High Courts27 Apr 2007Dismissed
Indian Bank Vs Smt. S. Maheswari and The Presiding Officer, Industrial Tribunal
Madras High Court · (2007) 04 MAD CK 0009
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 94 of 157
High Courts26 Apr 2007
L. Subramania Reddy and Others Vs The Deputy Salt Commissioner and The Tamil Nadu Industrial Development Corporation Ltd.
Madras High Court · (2007) 3 LW 360 : (2007) 3 MLJ 925
High Courts26 Apr 2007
Avinashi Gounder Mariammal Trust Vs The Secretary to Government, School Education Department, Government of Tamil Nadu, The Director of Teacher Education, Research and Training and The Regional Director, National Council for Teacher Education, Southern Regional Committee
Madras High Court · (2007) 04 MAD CK 0244
National Council for Teachers Education Regulations — Regulation 7, 7(1)
High Courts26 Apr 2007Dismissed
Ravindra Rao Vs Raman
Madras High Court · (2007) 4 CTC 302 : (2007) 4 LW 707 : (2007) 5 MLJ 1214
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts26 Apr 2007Dismissed
R. Subbu Vs B.S. Kolandaisamy
Madras High Court · (2007) 04 MAD CK 0239
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 65, 91, 92, 92(1), 99
High Courts26 Apr 2007
Hathija R. Rahiman, M. Shahul Hameed Bathsha and S. Mohammed Marzook (Deceased) by his legal heirs (Hathija R. Rahiman and M. Shahul Hameed Bathsha) Vs The Special Director, Government of India Enforcement Directorate, The Registrar, Appellate Tribunal for Foreign Exchange, Ministry of Law, Justice and Company Affairs and The Deputy Director, Directorate of Enforcement
Madras High Court · (2007) 04 MAD CK 0236
Foreign Exchange Management Act, 1999 — Section 20, 20(2), 29Foreign Exchange Regulation Act, 1973 — Section 27, 50, 51, 52, 63
High Courts26 Apr 2007Allowed
Union of India (UOI) Vs R.P. Ramesh Murugan and Central Administrative Tribunal
Madras High Court · (2007) 04 MAD CK 0234
Penal Code, 1860 (IPC) — Section 379, 380, 457
High Courts26 Apr 2007Dismissed
Varadharajan rep. by his Power agent N. Ganapathy Vs The Lieutenant Governor, Union Territory of Pondicherry and The Government of Pondicherry
Madras High Court · (2008) 1 LW 234 : (2008) 1 MLJ 1117
Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 10, 13, 17, 17(1), 17(2)
High Courts26 Apr 2007Allowed
S. Udayashankar, U. Indirani and S. Karunakaran Vs State of Tamil Nadu, Chennai Metropolitan Development Authority and Special Tahsildar (Land Acquisition)
Madras High Court · (2007) 04 MAD CK 0221
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 36, 4, 4(1), 48, 48(1)
High Courts26 Apr 2007
M. Balasubramani Vs Shine Leather Exports
Madras High Court · (2007) 04 MAD CK 0202
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts26 Apr 2007Dismissed
K. Chinnasamy Vs C. Duraisamy
Madras High Court · (2007) CriLJ 4247
Evidence Act, 1872 — Section 72Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Apr 2007Dismissed
Parasuraman Vs State
Madras High Court · (2007) 4 CTC 357
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 206, 306, 498A
High Courts26 Apr 2007
Karthikumar Vs The Secretary to the Government Food, Co-operation and Consumer Protection Department, The District Collector and District Magistrate and The Secretary to Government Food and Consumer Protection Department, Government of India
Madras High Court · (2007) 1 LW(Cri) 539
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts26 Apr 2007Dismissed
V.K. Balakrishnan (Deceased) (B. Kasthuri and Others) Vs C. Shankar and V.K. Jagadeesan
Madras High Court · (2007) 3 MLJ 982
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts26 Apr 2007
Mercy Dharamaraj Bency Grace Ammal M. Jeyaraman Vs M. Gomathy and Others R. Selvaraj and Others Vs M. Gomathy and Others
Madras High Court · (2007) 04 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 114Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 12(1)
High Courts25 Apr 2007
R. Chandramohan Vs The State Election Commissioner, Tamil Nadu State Election Commission, The District Collector, Nagappattinam District and The Election Officer, Nagappattinam Municipality
Madras High Court · (2009) 5 CTC 462
High Courts25 Apr 2007
Network Fashions Vs Deputy Commercial Tax Officer
Madras High Court · (2009) 21 VST 53
High Courts25 Apr 2007Allowed
Thiru Myilvangam Vs S.P. Sundarakesari
Madras High Court · (2007) 04 MAD CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Apr 2007Dismissed
Hindustan Teleprinters Employees Union Vs Union of India (UOI) and Others
Madras High Court · (2007) 04 MAD CK 0233
Constitution of India, 1950 — Article 14, 142, 151, 21, 226Industrial Disputes Act, 1947 — Section 12(3), 18(3)
High Courts25 Apr 2007Allowed
S. Girija Vs The Inspector of Matriculation Schools and The Trustee, Janaki Ramachandran Education and Charitable Trust
Madras High Court · (2007) 04 MAD CK 0229
Constitution of India, 1950 — Article 226Tamil Nadu Regulation for Matriculation Schools Code — Section 20