High Courts18 Apr 2006Allowed
Arunachalam Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0191
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 101 of 152
High Courts18 Apr 2006Allowed
Arunachalam Vs The State Government
Madras High Court · (2006) 04 MAD CK 0189
High Courts18 Apr 2006Allowed
Kutty @ Siva Vinayagam Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0188
High Courts18 Apr 2006Allowed
Chellamuthu Vs The District Magistrate and District Collector and The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Department, Government of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0181
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006Allowed
Arumugam Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0180
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006Allowed
Guna Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0179
High Courts18 Apr 2006Allowed
Murugan Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0177
High Courts18 Apr 2006Allowed
Jaya Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0176
High Courts18 Apr 2006Allowed
R. Duraikannu Vs The Director of Sericulture
Madras High Court · (2006) 04 MAD CK 0174
High Courts18 Apr 2006Allowed
M. Geetha Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0168
High Courts18 Apr 2006Allowed
A. Ramachandran Vs The District Magistrate and District Collector, The Sub Inspector of Police, Prohibition and Enforcement Wing and The Inspector of Police
Madras High Court · (2006) 04 MAD CK 0167
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006Allowed
S. Chinthamani Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 04 MAD CK 0166
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006Allowed
Smt. Saradham Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0165
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006Allowed
Raja Vs The District Magistrate and District Collector and The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Dept.
Madras High Court · (2006) 04 MAD CK 0164
High Courts18 Apr 2006Allowed
M. Elumalai Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0162
High Courts18 Apr 2006Allowed
Palanisamy Gounder Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0161
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006
Chairman and Managing Director, Metal Box India Ltd. and Metal Box Company Workers' Union Vs Metal Box Company Workers Union and Others
Madras High Court · (2007) 112 FLR 99 : (2006) 3 LLJ 255
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 18(1), 25O
High Courts18 Apr 2006Allowed
Palanisamy Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0155
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Apr 2006Dismissed
Mohandass and Others Vs The Appellate Authority, District Judge, The District Forest Officer and The Forest Settlement Officer
Madras High Court · (2006) 3 MLJ 282
Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Forest Act, 1882 — Section 10(2)