High Courts23 Apr 2007Dismissed
Tamil Nadu State Trans. Corpn. Ltd. Vs Isakkiappan
Madras High Court · (2009) ACJ 751
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 96 of 157
High Courts23 Apr 2007Dismissed
Commissioner of Income Tax Vs Funskool (India) Ltd.
Madras High Court · (2007) 294 ITR 642
High Courts23 Apr 2007Dismissed
S.V. Durairajan and Another Vs Poonjolai Janaki and Others
Madras High Court · (2009) ACJ 776
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts23 Apr 2007
T. Ravanan Vs P.R. Selvaraj and Another
Madras High Court · (2009) ACJ 238
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 168
High Courts23 Apr 2007Dismissed
Durai Raj and Others Vs Tamil Nadu State Trans. Corpn. Ltd. and Others
Madras High Court · (2009) ACJ 700
Motor Vehicles Act, 1988 — Section 140, 163A, 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts23 Apr 2007Allowed
S. Uttamchand Vs T.M. Devan and R. Anjugam
Madras High Court · (2007) 5 MLJ 1359
Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 57Transfer of Property Act, 1882 — Section 41
High Courts23 Apr 2007
Jayaprakash Vs State
Madras High Court · (2007) 04 MAD CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 307, 323, 326, 343, 355
High Courts23 Apr 2007
Commissioner of Income Tax Vs Coats Viyella India Ltd.
Madras High Court · (2007) 04 MAD CK 0238
Income Tax Act, 1961 — Section 148, 260A, 80HHC
High Courts23 Apr 2007
United Labour Federation Vs The Corporation of Chennai and Sulab International
Madras High Court · (2007) 04 MAD CK 0218
Constitution of India, 1950 — Article 21, 41, 42, 43Madras City Municipal Corporation Act, 1919 — Section 184, 185, 25F, 25G
High Courts23 Apr 2007Allowed
Manuel Aaron and K. Murali Mohan Vs Tamil Nadu Chess Association
Madras High Court · (2007) 04 MAD CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 196, 197, 198Penal Code, 1860 (IPC) — Section 120B, 406, 409, 417, 420
High Courts23 Apr 2007
The Secretary to Government, Home Department and The Director General of Police Vs R. Alfered Wilson and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 04 MAD CK 0191
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts23 Apr 2007
P. Krishnan, Proprietor, Ambal Traders Vs The Commissioner, Panchayat Union, The Project Officer, Directorate of Rural Development Authority and Usha International
Madras High Court · (2008) WritLR 156
Constitution of India, 1950 — Article 14
High Courts23 Apr 2007Dismissed
The Commissioner of Income Tax-I Vs Iskraemeco Seahorse Ltd.
Madras High Court · (2007) 04 MAD CK 0107
Income Tax Act, 1961 — Section 143(3)
High Courts23 Apr 2007
Intelligence Officer, Narcotics Control Bureau Vs A.S. Ponraj @ APR (died), V. Rajamannar and R. Sunarrajulu
Madras High Court · (2007) 04 MAD CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 100, 235(1), 313, 317Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41, 41(2), 42Penal Code, 1860 (IPC) — Section 11
High Courts23 Apr 2007Dismissed
Major Uday Nangia, Officer's Mess, Officers Training Academy Vs The Assistant Adjutant Quarter Master General, O.T.A. and The General Court Martial
Madras High Court · (2007) 4 MLJ 140
Army Act, 1950 — Section 109, 125, 135, 153, 164Army Rules, 1954 — Rule 136, 137, 137(2), 3(1), 34Penal Code, 1860 (IPC) — Section 285, 306, 498A
High Courts23 Apr 2007Dismissed
S.M. Chandrasekaran Vs S.S. Jayamani, S.S. Sridharan, S.S. Kannan and M.M. Vanisri
Madras High Court · (2007) 3 CTC 822
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts23 Apr 2007
Arumugham and Palaniammal Vs The Managing Director, Tamil Nadu Transport Corporation Limited, Division No. II
Madras High Court · (2007) 04 MAD CK 0015
Motor Vehicles Act, 1988 — Section 140, 173Penal Code, 1860 (IPC) — Section 304A
High Courts23 Apr 2007Dismissed
The Managing Director, Tamil Nadu State Transport Corporation, (Kumbakonam Division II) Ltd. Vs Muthu and Meenakshi
Madras High Court · (2007) 04 MAD CK 0014
Motor Vehicles Act, 1988 — Section 140, 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts23 Apr 2007
Casa Grande Private Limited Vs Chennai Metropolitan Development Authority (CMDA)
Madras High Court · (2007) 3 MLJ 647 : (2007) WritLR 734
Constitution of India, 1950 — Article 19(1), 226Development Control Rules for Greater Mumbai, 1967 — Rule 19, 2Tamil Nadu Town and Country Planning Act, 1971 — Section 10, 11, 17, 19(2), 2(13)
High Courts22 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) 2 CTC 677
Constitution of India, 1950 — Article 14Government of India Act, 1935 — Section 107(1)Graduate Medical Education Regulations, 1997 — Regulation 5(2)