COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 108 of 152

High Courts04 Apr 2006Dismissed

Joint Chief Controller of Imports and Exports Vs K.K. Govind Rajan, G. Murugesan and Rachel Shenbagam, LDC The Deputy Chief Controller of Imports and Exports Vs K.K. Govind Rajan and Others

Madras High Court · (2006) 04 MAD CK 0231

Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 313, 345Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468

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High Courts04 Apr 2006Dismissed

Criminal, The Director of Postal Accounts Office of the General Manager (Postal Accounts and Finance) and The Superintendent of Police, Karaikudi Division Vs A.J.M.G. Rathinasamy and The Registrar, Central Administrative Tribunal, Chennai Bench

Madras High Court · (2006) 04 MAD CK 0211

Constitution of India, 1950 — Article 226

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High Courts04 Apr 2006Allowed

Savithiri Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0146

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High Courts04 Apr 2006

K. Riaz Ahamed Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0144

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High Courts04 Apr 2006Allowed

N. Karnan Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0134

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High Courts04 Apr 2006Dismissed

Pushpa Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0132

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High Courts04 Apr 2006Allowed

Jagadeesh Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0131

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High Courts04 Apr 2006Dismissed

J. Sumitha Vs The Secretary to the Government, Food Co.operation and Consumer Protection Department, The District Magistrate and District Collector, The Secretary to Government, Food and Consumer Protection Department, Government of India

Madras High Court · (2006) 04 MAD CK 0124

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)

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High Courts04 Apr 2006Allowed

Best Enterprises Vs S. Elanchizian and Another

Madras High Court · AIR 2006 Mad 274 : (2007) 4 BC 12

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts04 Apr 2006Dismissed

Ramaswamy Vs Dhanalakshmi Bankers

Madras High Court · (2006) 2 LW(Cri) 701

Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Apr 2006Dismissed

Chellathal Vs Veerappa Gounder and Others

Madras High Court · (2006) CriLJ 2818

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 302, 34, 341

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High Courts04 Apr 2006Allowed

The University Syndicate, Annamalai University, The Vice-Chancellor, Annamalai University and The Registrar, Annamalai University Vs VR. Chelliah

Madras High Court · (2006) WritLR 433

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High Courts04 Apr 2006Dismissed

G. Venkatraman and Sumathi Venkatraman Vs India Cement Capital and Finance Ltd.

Madras High Court · (2006) 04 MAD CK 0045

Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34, 37Constitution of India, 1950 — Article 226, 227

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High Courts04 Apr 2006Dismissed

BulBul Roy Mishra Vs City Public Prosecutor

Madras High Court · (2006) 1 LW(Cri) 436

Criminal Procedure Code, 1973 (CrPC) — Section 179, 199(2)Penal Code, 1860 (IPC) — Section 499, 500, 501, 52

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High Courts04 Apr 2006Dismissed

Sree Arumugam Teacher Training College being Managed by Arumuga Mudaliar Sornam Educational Trust, National College of Education and Dhivya College of Education Vs Thiruvalluvar University

Madras High Court · (2006) 3 MLJ 65

Constitution of India, 1950 — Article 14National Council for Teacher Education Act, 1993 — Section 14(1), 17(1)

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High Courts04 Apr 2006Dismissed

Kothanramappa Vs Thimmaiah and Others

Madras High Court · AIR 2006 Mad 304 : (2006) 3 MLJ 82 : (2006) 3 RCR(Civil) 675

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15

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High Courts03 Apr 2006

Sterlite Industries (India) Limited Vs Deputy Commercial Tax Officer III

Madras High Court · (2007) 8 VST 389

Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 24(4)Tamil Nadu General Sales Tax Rules, 1959 — Rule 23A

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High Courts03 Apr 2006Allowed

Ganesh Vs Sankaran and Another

Madras High Court · (2007) 3 BC 28 : (2006) 4 CivCC 16 : (2006) 3 RCR(Civil) 667

Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 21

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High Courts03 Apr 2006Allowed

Arasu Viraivu Pokkuvarathu Oozhiyar Sangam Vs State Express Transport Corporation Ltd.

Madras High Court · (2006) 3 LLJ 245

Constitution of India, 1950 — Article 14, 19(1), 226Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 12(4), 12(6)

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High Courts03 Apr 2006Dismissed

L. Jegannath and J. Thulasidaran Vs The Land Acquisition Officer and Revenue Divisional Officer and Others

Madras High Court · (2006) 2 CTC 809 : (2006) 3 MLJ 196

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 54

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