High Courts13 Apr 2006Dismissed
Dr. L. Prakash, M. Saravanan, Vijayan @ Vijayakumar and Asir @ Asir Gunasingh Vs The State of Tamilnadu
Madras High Court · (2006) 04 MAD CK 0202
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 103 of 152
High Courts13 Apr 2006Allowed
V. Ramachandran Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0187
Tamil Nadu Liberalised Pension Rules, 1978 — Rule 23, 41, 9
High Courts13 Apr 2006Allowed
D. Balasubramanian Vs The Principal, Accountant General (Accounts and Entitlements) and Others
Madras High Court · (2006) 2 MLJ 613
General Provident Fund (Central Services) Rules, 1960 — Rule 13
High Courts13 Apr 2006Allowed
P. Ganapathy Vs The Commissioner and Secretary, Department of Forest, Government of Tamil Nadu, The Principal Conservator of Forest, Department of Forest, The Conservator of Forest and The District Forest Officer
Madras High Court · (2006) 2 MLJ 484
High Courts13 Apr 2006
Angelus Vs The Director of Elementary Education, The District Elementary Education Officer, The Additional Assistant Elementary Educational Officer and The Principal Accountant General (Accounts and entitlements)
Madras High Court · (2006) 3 LW 378 : (2006) 2 MLJ 479
High Courts13 Apr 2006
The Management, Britannia Industries Ltd. Vs The Presiding Officer, Principal Labour Court and Mr. Rajesh Kanna
Madras High Court · (2006) 04 MAD CK 0107
High Courts13 Apr 2006Dismissed
K. Rajamanickam (D) and Another Vs Periyar Self Respect Propaganda Institution and Others
Madras High Court · AIR 2007 Mad 25
Civil Procedure Code, 1908 (CPC) — Section 32, 92
High Courts13 Apr 2006Allowed
Mohammed Niyas and Ibdiagar Ahmad Vs State
Madras High Court · (2006) 04 MAD CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 380
High Courts13 Apr 2006Allowed
Ponni Sago Factory Vs The Deputy Commercial Tax Officer, The Salem Starch and Sago Manufacturers Service Industrial Co-operative Society Limited and The State of Tamil Nadu
Madras High Court · (2007) 5 VST 223
Constitution of India, 1950 — Article 14, 19(1), 265Tamil Nadu General Sales Tax Act, 1959 — Section 12(2), 44
High Courts13 Apr 2006
M. Sundersingh Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) 2 MLJ 784 : (2007) WritLR 80
High Courts12 Apr 2006
P. Maharajothi Vs The Commissioner, Thanthoni Municipality and P. Manoharan
Madras High Court · (2006) 04 MAD CK 0319
High Courts12 Apr 2006
C. Manjula Vs Mr. Anandkumar, Sub Collector and Mr. Ponnuswami,Tahsildar
Madras High Court · (2006) 3 LW 918 : (2006) 2 MLJ 423
Contempt of Courts Act, 1971 — Section 12Land Encroachment Act, 1905 — Section 6, 7
High Courts12 Apr 2006Allowed
A. Karunanidhi Vs The Government of Tamil Nadu
Madras High Court · (2006) 2 MLJ 494 : (2006) WritLR 346
Constitution of India, 1950 — Article 14, 16, 16(1)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts12 Apr 2006Dismissed
E. Kannan Vs The Government of Tamil Nadu
Madras High Court · (2006) 2 MLJ 590 : (2007) WritLR 131
Constitution of India, 1950 — Article 311
High Courts12 Apr 2006Allowed
V. Kanagasabapathy Vs The Deputy Inspector General of Police, Villupuram Range and The Additional Superintendent of Police, Prohibition Enforcement Wing
Madras High Court · (2006) 2 MLJ 489 : (2006) WritLR 340
Penal Code, 1860 (IPC) — Section 109, 143, 221, 409, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17
High Courts12 Apr 2006
G. Kannabiran and G. Munuswamy Vs Raniammal and Pandian
Madras High Court · (2006) 3 LW 998
High Courts12 Apr 2006
B. Kamala Vs The Director General of Police and The Superintendent of Police
Madras High Court · (2006) 2 LW 654
Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 14Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12
High Courts12 Apr 2006Dismissed
Veeramani Vs State
Madras High Court · (2006) 04 MAD CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts12 Apr 2006
Jegannathan and Others Vs State
Madras High Court · (2006) 04 MAD CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts12 Apr 2006Allowed
Mayil Vahanan Vs Intelligence Officer, Narcotic Control Bureau
Madras High Court · (2006) 2 LW(Cri) 590
Criminal Procedure Code, 1973 (CrPC) — Section 311, 391Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 35, 67, 8