COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 98 of 157

High Courts19 Apr 2007Dismissed

Arunkumar Vs State, Sub Inspector of Police and Sangeetha

Madras High Court · (2007) 3 CTC 741

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A, 506

High Courts19 Apr 2007Allowed

G. Sankar Vs A.B. Varadarajan

Madras High Court · (2007) 04 MAD CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 357(1), 357(3), 377Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts19 Apr 2007

Daniel Satya Prakash Vs Sylvia Vasthi Daniel

Madras High Court · (2007) 04 MAD CK 0115

Christian Divorce Act — Section 32Civil Procedure Code, 1908 (CPC) — Section 24

High Courts19 Apr 2007Dismissed

Grasim Industries Limited (Cement Division South) Vs Tamil Nadu Electricity Board and The India Cements Limited Associated Cement Companies Limited Vs The Chief Engineer/Civil Designs-TNEP and Others

Madras High Court · (2007) 3 MLJ 684

Central Excises and Salt Act, 1944 — Section 5Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 43, 43A, 43A(2)

High Courts19 Apr 2007

The Corporation of Madras Vs J. Periyanayaki, The Commissioner, Hindu Religious and Charitable Endowments and The Executive Officer

Madras High Court · (2007) 3 CTC 28

Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 18(1), 5A

High Courts19 Apr 2007Allowed

J. Geetha Vs State of Tamil Nadu

Madras High Court · (2007) 04 MAD CK 0052

Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(3)Penal Code, 1860 (IPC) — Section 153, 341, 505(1), 505(2)

High Courts18 Apr 2007Allowed

P.M. Gopalasamy Vs C. Senpagam

Madras High Court · (2007) 5 CTC 283 : (2007) 6 MLJ 1615 : (2009) 5 RCR(Civil) 469

Civil Procedure Code, 1908 (CPC) — Section 148

High Courts18 Apr 2007Dismissed

Balasubbaraj Vs R. Narayanan

Madras High Court · (2007) 4 BC 222 : (2007) 4 CivCC 73 : (2007) 2 CTC 250 : (2007) 4 RCR(Criminal) 838

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 213Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts18 Apr 2007

A. Sekar and The Managing Director, Tamil Nadu State Transport Corpn. (Salem Division II) Ltd. Vs V. Vijay Kamalraj, State Transport Authority and State Transport Authority of Karnataka

Madras High Court · (2007) 3 MLJ 645

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 89(1)

High Courts18 Apr 2007Dismissed

The Commissioner of Income Tax, Central I Vs R.M. Patel (Huf)

Madras High Court · (2008) 218 CTR 305 : (2008) 298 ITR 274

Income Tax Act, 1961 — Section 132, 142(1), 143(2), 143(3), 158BB

High Courts18 Apr 2007Dismissed

T. Palanisamy, Poochi and Vadivel [rep. by his mother and natural guardian Mrs. Poochi] Vs The State of Tamil Nadu

Madras High Court · (2007) 04 MAD CK 0150

Constitution of India, 1950 — Article 26

High Courts18 Apr 2007Allowed

Bansilal and Co. Vs Singamesetty Ateendrooloo Chetty's Charities

Madras High Court · (2007) 04 MAD CK 0098

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

High Courts18 Apr 2007

Kolingiammal Vs State by Inspector of Police and Others

Madras High Court · (2007) 04 MAD CK 0095

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 207, 235(1)Penal Code, 1860 (IPC) — Section 143, 302

High Courts18 Apr 2007Allowed

Periyasamy Gounder Vs Kandasamy Gounder and 4 others

Madras High Court · (2007) 04 MAD CK 0086

High Courts18 Apr 2007Dismissed

Carrefour Vs V. Subburaman and Others

Madras High Court · (2007) 35 PTC 225

High Courts18 Apr 2007Dismissed

The Commissioner of Income Tax Vs Sambandham Spinning Mills Ltd. The Commissioner of Income Tax Vs Mallur Siddheswara Spinnings Mills Ltd.

Madras High Court · (2008) 298 ITR 306

Income Tax Act, 1961 — Section 31, 36(1)

High Courts18 Apr 2007Dismissed

The Commissioner of Income Tax Vs Kandagiri Spinning Mills Ltd.

Madras High Court · (2008) 216 CTR 180

Income Tax Act, 1961 — Section 31, 36(1)

High Courts18 Apr 2007Dismissed

Mct. M. Chidambaram Trust (Formerly known as Chidambaram Foundation) Vs Mr. V. Ravichandran and Mrs. Jayalakshmi Mr. V. Ravichandran and Mrs. Jayalakshmi Vs Mct. M. Chidambaram Trust (Formerly known as Chidambaram Foundation)

Madras High Court · (2007) 04 MAD CK 0023

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Income Tax Act, 1961 — Section 80G, 9

High Courts17 Apr 2007Allowed

Kuppusamy, Chakravarthy, Natarajan and Velmurugan Vs The Addl. District Collector and The Special Tahsildar, Adi Dravidar and Tribal Welfare

Madras High Court · (2008) 1 MLJ 592 : (2007) WritLR 1054

Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3

High Courts17 Apr 2007

Monalisa Multiplast Ltd. and Others Vs TVS Finance and Services Limited

Madras High Court · (2007) 04 MAD CK 0246

Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420