High Courts21 Apr 2007Dismissed
V. Thangaraj Vs Sankaran Financiers
Madras High Court · AIR 2007 Mad 284(1)
Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 35
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 97 of 157
High Courts21 Apr 2007
Orchid Chemicals and Pharmaceuticals Ltd. Vs B. Ramakoteswara Rao and Others
Madras High Court · (2007) 04 MAD CK 0286
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 12(3), 18, 22, 8
High Courts21 Apr 2007Dismissed
K. Subramanian Vs K. Rajendran and Others
Madras High Court · (2007) CriLJ 4092
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 197, 197(1), 200, 202Penal Code, 1860 (IPC) — Section 109, 148, 420, 427, 448
High Courts20 Apr 2007Dismissed
N.K. Subbarayan Vs Chidambara Padayachi (Died), Murugesan, Venkatachalam and Ammini
Madras High Court · (2007) 04 MAD CK 0305
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Apr 2007
Venkatachalam, A.P. Thangavelu and S. Ramaswamy Vs State
Madras High Court · (2007) 04 MAD CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 244, 245, 246Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 109, 120(B), 129, 420, 428
High Courts20 Apr 2007Allowed
Union of India (UOI) Vs R. Madhavan, G. Madeswaran and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2007) 04 MAD CK 0243
High Courts20 Apr 2007
C.C. India Pvt. Ltd., formerly known as C.C. Impex (P) Ltd. Vs Avastra Design Studio Avastra Design Studio Vs C.C. India Pvt. Ltd., formerly known as C.C. Impex (P) Ltd. and Amarnath Reddy
Madras High Court · (2007) 04 MAD CK 0173
Civil Procedure Code, 1908 (CPC) — Section 151Registration Act, 1908 — Section 17Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30
High Courts20 Apr 2007Allowed
G. Durairaj Vs The Secretary to Government, CT and RE Department and The Inspector General of Registration
Madras High Court · (2007) 04 MAD CK 0120
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 23, 23(1), 8, 9Tamil Nadu Public Service Commission Regulations, 1954 — Rule 36
High Courts20 Apr 2007Dismissed
O.S. Venkataraman Vs R.V.M.K. Prasad
Madras High Court · (2007) 4 CTC 388 : (2007) 6 MLJ 1018
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1908 — Article 142Limitation Act, 1963 — Section 3
High Courts20 Apr 2007Dismissed
B. Radhakrishnan Vs State Smt. Tamilselvi Vs Boopathy, Jayalakshmi, Arul and State
Madras High Court · (2007) 04 MAD CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401, 540Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Apr 2007Dismissed
P. Durgaprasad Vs The Corporation of Madras
Madras High Court · (2007) 04 MAD CK 0093
Constitution of India, 1950 — Article 226
High Courts20 Apr 2007Dismissed
B. Narashimha Rao Vs T. Raghavalu Naidu and Company
Madras High Court · (2007) 3 CTC 356 : (2007) 3 LW 1009 : (2007) 3 MLJ 641
Civil Procedure Code, 1908 (CPC) — Section 47Partnership Act, 1932 — Section 32, 32(3), 63, 72
High Courts20 Apr 2007
M.M.T.C. Limited Vs The Commercial Tax Officer
Madras High Court · (2007) 9 VST 667
Central Sales Tax Act, 1956 — Section 5, 5(2)Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 20, 21, 23, 23(1)
High Courts20 Apr 2007Allowed
A. Shahul Hameed Vs The Special Commissioner and Commissioner for Revenue Administration and The District Revenue Officer
Madras High Court · (2007) 04 MAD CK 0063
Constitution of India, 1950 — Article 14, 16Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts20 Apr 2007
Varadarasu Ramraj Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2007) 04 MAD CK 0055
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts20 Apr 2007Dismissed
Johnrose Thangam Vs The State of Tamil Nadu
Madras High Court · (2008) 1 LW(Cri) 292
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 106, 114(3), 125Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 4
High Courts20 Apr 2007Dismissed
Mr. K. Subramanian (died), S. Vanaja, S. Saravanan and S. Valli Vs Ramabadra Reddiar
Madras High Court · (2007) 04 MAD CK 0008
High Courts20 Apr 2007Allowed
The Commissioner, Coimbatore City Municipal Corporation Vs Nanco Rubbers and Plastics (P) Ltd.
Madras High Court · (2007) 04 MAD CK 0006
Constitution of India, 1950 — Article 21
High Courts20 Apr 2007
N. Kumar Vs M.O. Roy, Assistant Director, Serious Fraud Investigation Office, Ministry of Company Affairs, Government of India
Madras High Court · (2007) 3 CTC 650 : (2007) 80 SCL 55
Companies Act, 1956 — Section 207, 621, 621(1)Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 468(2), 469(1)
High Courts19 Apr 2007Dismissed
G. Jayakrishnan Vs Jothi Ramalingam and State
Madras High Court · (2007) 04 MAD CK 0219
Criminal Procedure Code, 1973 (CrPC) — Section 207, 235(1), 401Penal Code, 1860 (IPC) — Section 279, 338