High Courts25 Apr 2007Dismissed
C. Rukmangathan and Others Vs Tamil Nadu Electricity Board
Madras High Court · (2007) 04 MAD CK 0228
Constitution of India, 1950 — Article 14, 39
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 95 of 157
High Courts25 Apr 2007Allowed
Manickam and Viswanathan Vs The State by the Inspector of Police
Madras High Court · (2007) 04 MAD CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209Penal Code, 1860 (IPC) — Section 109, 147, 407, 427, 435
High Courts25 Apr 2007Allowed
Dr. M. Deivanayagam and Others Vs The Sub Divisional Magistrate and The Union Territory of Pondicherry
Madras High Court · (2007) 04 MAD CK 0215
Constitution of India, 1950 — Article 14, 19, 19(1), 25Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110Penal Code, 1860 (IPC) — Section 124A, 153A, 153B, 292, 295A
High Courts25 Apr 2007
Smt. M. Anusuya Vs Smt. M. Sheela
Madras High Court · (2007) 04 MAD CK 0204
Succession Act, 1925 — Section 222, 276
High Courts25 Apr 2007
T.T.G. Industries Ltd. Vs Coimbatore Lakshmi Investments and Finance Company Ltd. R. Ramakrishnan and Others Vs The Inspector of Police, City Crime Branch and Coimbatore Lakshmi Investments and Finance Company Ltd.
Madras High Court · (2007) 04 MAD CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 406, 420
High Courts25 Apr 2007Dismissed
Arivukanni Vs Saravanan and Others
Madras High Court · (2007) 2 DMC 457
Criminal Procedure Code, 1973 (CrPC) — Section 207, 248(1)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts25 Apr 2007Dismissed
A. Moorthy Vs The Wild Life Warden, Indira Gandhi Wildlife Sanctuary
Madras High Court · (2007) 04 MAD CK 0118
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts25 Apr 2007Dismissed
Commissioner of Income Tax, Chennai Vs South India Corporation (Agencies) Ltd.
Madras High Court · (2007) 04 MAD CK 0101
Income Tax Act, 1961 — Section 80O
High Courts25 Apr 2007
Athiyannan @ Selvaraj Vs Kuppulakshmi and Another
Madras High Court · (2007) 2 DMC 581
Criminal Procedure Code, 1973 (CrPC) — Section 128Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 498A
High Courts25 Apr 2007Dismissed
J. Rajan Babu Vs The District Collector and The Additional Commissioner, Central Excise
Madras High Court · (2007) 04 MAD CK 0067
High Courts25 Apr 2007
Tamil Nadu Magnesite Limited Vs The State of Tamil Nadu
Madras High Court · (2007) 9 VST 360
Constitution of India, 1950 — Article 19(1), 31(1), 32General Clauses Act, 1897 — Section 3, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 9
High Courts24 Apr 2007Dismissed
S. Dhandapani and Others Vs The Secretary, Government of Tamil Nadu, Municipal Administration and Water Supply Department and Others
Madras High Court · (2008) WritLR 122
Land Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 17(2)
High Courts24 Apr 2007Dismissed
S. Santhakumar Vs The Director, Municipal Administration and Others
Madras High Court · (2007) 04 MAD CK 0227
Constitution of India, 1950 — Article 14
High Courts24 Apr 2007
Gopalakrishnan Vs The Presiding Officer, Second Additional Labour Court and The Management of Southern Petrochemical Industries Corporation Ltd.
Madras High Court · (2007) 04 MAD CK 0205
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A
High Courts24 Apr 2007Allowed
T.R. Periasamy Vs State
Madras High Court · (2007) 04 MAD CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 391Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts24 Apr 2007Dismissed
K. Kumaran and S. Michael Thason Vs The State of Tamil Nadu, The Management of Tamil Nadu State Transport Corporation and The General Manager, The State Transport Corporation (Madurai) Ltd. M. Mariadhas Vs The Management of Tamil Nadu State Transport Corporation
Madras High Court · (2007) 114 FLR 798 : (2007) 3 MLJ 233
Constitution of India, 1950 — Article 12, 136, 14, 142, 16Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 35G
High Courts24 Apr 2007
A.P. Nesamani and Others Vs R. Govindasamy and R. Parasuraman
Madras High Court · (2007) 04 MAD CK 0083
Contract Act, 1872 — Section 63Limitation Act, 1963 — Article 54
High Courts24 Apr 2007
Hari Narayanan Vs Meenakshi Narayanan
Madras High Court · (2007) 3 MLJ 772
Civil Procedure Code, 1908 (CPC) — Section 115, 13Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 41
High Courts24 Apr 2007
Ranagasamy and Duraisamy Vs Lakshmi Ammal
Madras High Court · (2007) 2 DMC 598
Criminal Procedure Code, 1973 (CrPC) — Section 125, 494
High Courts24 Apr 2007
Hotel Shri Kannan Vs The State of Tamil Nadu
Madras High Court · (2007) 8 VST 97
Central Excises and Salt Act, 1944 — Section 37BIncome Tax Act, 1961 — Section 119Tamil Nadu General Sales Tax Act, 1959 — Section 2, 28A, 28A(1), 28A(2), 3