High Courts06 Apr 2006Allowed
Lakshmi Vs The District Collector and The Special Tahsildar, Aadi Dravida and Tribal Welfare
Madras High Court · (2006) WritLR 416
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3(1)
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 106 of 152
High Courts06 Apr 2006Dismissed
T. Kochappi Vs R. Sadasivam Pillai
Madras High Court · AIR 2006 Mad 330 : (2006) 5 CTC 337
High Courts06 Apr 2006Allowed
V. Ramasami and Others Vs State of Tamil Nadu and P. Subramanian
Madras High Court · (2006) 04 MAD CK 0247
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 55
High Courts06 Apr 2006
K. Bharathi Vs The District Employment Officer and The Joint Director of Medical Services
Madras High Court · (2006) 04 MAD CK 0245
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12
High Courts06 Apr 2006
Ramaraj Vs State by Sub-Inspector of Police and K. Balasubramaniam
Madras High Court · (2007) 1 LW(Cri) 312
Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 293(1), 293(4), 397, 401Penal Code, 1860 (IPC) — Section 341, 467, 471, 506
High Courts06 Apr 2006Dismissed
M. Adaikkan Vs The Registrar of Cooperative Societies, The Joint Registrar of Cooperative Societies and The Registrar Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 04 MAD CK 0237
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3)
High Courts06 Apr 2006Dismissed
Nadanasigamani Vs R. Rajendran and R. Samidurai
Madras High Court · (2006) 3 LW 227
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Apr 2006
V. Selvam Vs P. Prabhu, M. Vivekanandhan, The Inspector of Police and The Commissioner of Police
Madras High Court · (2006) 04 MAD CK 0130
High Courts06 Apr 2006Dismissed
Mahathma Gandhi Women Self Help Group Vs The District Collector, The Special Tahsildar (Civil Supplies), The President, Ambaram Palayam Panchayat and The Block Development Officer (Rural)
Madras High Court · (2006) 04 MAD CK 0121
Constitution of India, 1950 — Article 226
High Courts06 Apr 2006Dismissed
S. Ramesh Kumar, S. Suresh Kumar and S. Dinesh Kumar Vs The State of Tamil Nadu and Chennai Petroleum Corporation Ltd.
Madras High Court · (2006) 2 LW 811
Land Acquisition Act, 1894 — Section 10, 4(1), 48B, 6, 9(1)
High Courts06 Apr 2006
R. Rajagopal @ R.R. Gopal @ Nakkheeran Gopal and A. Kamaraj Vs J. Jayalalitha and Mrs. N. Sassikala
Madras High Court · AIR 2006 Mad 312 : (2006) 3 KLT 147 : (2006) 2 MLJ 689
Constitution of India, 1950 — Article 104, 105, 19, 19(1), 19(2)Prevention of Terrorism Act, 2002 — Section 9
High Courts06 Apr 2006
Sudhar and Another Vs State of Tamil Nadu
Madras High Court · (2006) CriLJ 4541
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 3, 300, 302, 304, 307
High Courts06 Apr 2006Allowed
Aoki India Limited and Another Vs Mira International and Another
Madras High Court · (2006) 3 ARBLR 503 : (2006) 3 MLJ 411
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(5), 11(6), 12
High Courts06 Apr 2006
Manimozhiyal Vs Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board, Assistant Director, Tamil Nadu Khadi and Village Industries and Senior Accounts Officer (Bills)
Madras High Court · (2006) 2 MLJ 359
High Courts06 Apr 2006Dismissed
M. Asial Beevi Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2006) 04 MAD CK 0067
Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 14, 14(1), 46, 50, 55
High Courts06 Apr 2006Allowed
K. Manivannan Vs The Chairman and Mananging Director, Chennai Port Trust
Madras High Court · (2006) 3 LLJ 289 : (2006) 2 MLJ 328
High Courts06 Apr 2006Allowed
Muthamizh Veeran Vs Tirumalai
Madras High Court · (2006) 3 LW 138
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts06 Apr 2006Dismissed
S. Radhakrishnan, S. Lakshminarayanan, S. Kalyanasundaram and S. Thyagarajan Vs The District Collector and The Special Tahsildar for Land Acquisition (Adi-Dravidar Welfare) Department
Madras High Court · (2006) WritLR 425
Constitution of India, 1950 — Article 14, 15, 46Land Acquisition Act, 1894 — Section 5A, 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 11(1), 2, 23, 4, 5
High Courts06 Apr 2006
Nanjappan and Others Vs Kandayammal @ Kandammal and Others
Madras High Court · (2006) 4 CTC 408 : (2006) 3 MLJ 87 : (2007) 1 RCR(Civil) 12
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 69Succession Act, 1925 — Section 119
High Courts05 Apr 2006
Rayala Corporation P. Ltd. Vs Union of India (UOI) and Others
Madras High Court · (2007) 288 ITR 452
Income Tax Act, 1961 — Section 246, 246A, 253, 264, 271(1)