High Courts28 Dec 2006Dismissed
P.K. Shefi Vs Union of India (UOI)
Madras High Court · (2006) 12 MAD CK 0191
COURT ARCHIVE
Madras High Court judgments, 2006
2,962 judgments · page 1 of 149
High Courts28 Dec 2006Dismissed
The Nungambakkam Muslim Welfare Association Vs The Collector of Chennai, The Assistant Commissioner of Police (Law and Order), Durai Sankar, State Vice President, Hindu Munnani and A/m Agatheeswarar Prasanna Venkatesa Perumal Thirukoil
Madras High Court · (2006) 12 MAD CK 0040
Constitution of India, 1950 — Article 226
High Courts28 Dec 2006Dismissed
S.S. International, A Division of S.S.I. Media India Pvt. Ltd. Vs The Secretary to Government of Tamil Nadu, Highways Department, The Divisional Engineer (H), Highways Department, Chennai City Roads Division and K. Subba Reddy
Madras High Court · (2007) 1 CTC 470
Easements Act, 1882 — Section 52, 62, 63Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 2
High Courts22 Dec 2006
Gurunathan Vs T. Krishnappa
Madras High Court · (2006) 12 MAD CK 0248
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 14(1), 14(1)(b)
High Courts22 Dec 2006
M/s. United India Insurance Company Limited, Super Bazaar, Trichy Vs Smt. Malar @ Malarkodi and Dhanapal
Madras High Court · (2006) 12 MAD CK 0246
Workmens Compensation Act, 1923 — Section 30
High Courts22 Dec 2006Dismissed
Annai J.K.K. Sampoorani Ammal Charitable Trust Vs Bharathiyar University
Madras High Court · (2006) 12 MAD CK 0204
All India Council for Technical Education Regulations — Regulation 8Bharathiar University Act, 1981 — Section 13(8)Indian Medical Council Act, 1956 — Section 10A
High Courts22 Dec 2006
R. Venkata Varada Reddiar Vs The State Transport Authority, The Pondicherry Tourism and Transport Development Corpn. Ltd. and The Secretary, The State Transport Authority M. Husman Vs State Transport Authority and Pondicherry Tourism and Transport Development Corpn. Ltd. V. Vijayasekaran Vs State Transport Authority, Union Territory of Pondicherry, The Secretary, State Transport Authority, Union Territory of Pondicherry and Pondicherry Tourism and Transport Development Corpn.
Madras High Court · (2006) 12 MAD CK 0203
Motor Vehicles Act, 1988 — Section 63, 87, 87(1), 88, 88(1)Pondicherry Motor Vehicles Rules, 1989 — Rule 65A(1)
High Courts22 Dec 2006Allowed
Mariasusai Vs A. Francis and Margaret
Madras High Court · (2007) 1 CTC 501 : (2007) 1 MLJ 715
Stamp Act, 1899 — Section 2(5)
High Courts22 Dec 2006
State of Tamil Nadu Vs A. Chinnasamy, Special Revenue Inspector (Assistant)
Madras High Court · (2006) 12 MAD CK 0166
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10
High Courts22 Dec 2006Allowed
V.N. Subramaniyam Vs A. Nawab John and Others
Madras High Court · (2007) 3 CTC 144 : (2007) 2 LW 363 : (2007) 1 MLJ 669
Civil Procedure Code, 1908 (CPC) — Section 26Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 21
High Courts22 Dec 2006Allowed
Tajudeen alias Taj Vs State
Madras High Court · (2006) 12 MAD CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(II)
High Courts22 Dec 2006Dismissed
K. Kandalinga Pandian Vs R. Gnanasigamani Ammal (deceased), S. Rathinaswamy (deceased) and Others
Madras High Court · (2006) 12 MAD CK 0153
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Dec 2006Dismissed
Saga Food Products (P) Ltd. and I.S.A.K. Nazar Vs Avinash P. Shamdasani
Madras High Court · (2006) 12 MAD CK 0152
High Courts22 Dec 2006
The India Cements Limited Vs The Assistant Commissioner (CT), State Industries Promotion Corporation of Tamil Nadu Limited, The State of Tamil Nadu and The Tamil Nadu Taxation Special Tribunal Hindustan Motors Limited Vs The Assistant Commissioner (CT) and State Industries Promotion Corporation of Tamil Nadu Ltd.
Madras High Court · (2006) 12 MAD CK 0144
Central Excises and Salt Act, 1944 — Section 37B, 7ACentral Sales Tax Act, 1956 — Section 8(5), 9(2)Constitution of India, 1950 — Article 162, 226, 265
High Courts22 Dec 2006
Tamil Nadu Legal Services Authority Vs The State of Tamil Nadu
Madras High Court · (2006) 12 MAD CK 0133
High Courts22 Dec 2006
Central Bureau of Investigation Bank Securities and Fraud Cell Vs Dinesh Dalmia
Madras High Court · (2006) 12 MAD CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 173(8), 309Penal Code, 1860 (IPC) — Section 409, 420, 468, 471
High Courts22 Dec 2006
Aditya Masala, Nani Agro Foods (P) Ltd. Vs M. Selvaraj, The Executive Officer, Veerappanchatram Town Panchayat, The Executive Engineer and The Government of Tamilnadu
Madras High Court · (2007) 1 LW 964 : (2007) 1 MLJ 611
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 46Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts22 Dec 2006Allowed
Rita Florence, R. Sugirtha, S. Raja and S. Shoban Babu Vs Sivagami Achi
Madras High Court · (2006) 12 MAD CK 0071
Benami Transactions (Prohibition) Act, 1988 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 100(5)Evidence Act, 1872 — Section 106
High Courts22 Dec 2006Dismissed
Commissioner of Income Tax Vs Chemical Specialities India P. Ltd.
Madras High Court · (2006) 12 MAD CK 0035
High Courts22 Dec 2006Dismissed
V. Murugesan Vs The Commissioner Central Industrial Security Force, The Commandant CISF Unit and The Deputy Inspector General Central Industrial Security Force
Madras High Court · (2006) 12 MAD CK 0023
Central Civil Services (Pension) Rules, 1972 — Rule 25Central Industrial Security Force Rules, 1969 — Rule 31, 34