High Courts03 Apr 2006Dismissed
Muthulakshmi and A. Kumari Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 04 MAD CK 0278
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 109 of 152
High Courts03 Apr 2006
Thirumuruga Kirupananda Variyar Thavathiru Sundara Swamigal Medical Educational and Charitable Trust, running Vinayaka Mission's College of Paramedical Sciences Vs Pondicherry University and Others
Madras High Court · (2006) 04 MAD CK 0254
Madras Nurses and Midwives Act, 1926 — Section 11(2)Madras Nurses and Midwives Rules — Rule 38Pondicherry Universities Act, 1985 — Section 5(17)
High Courts03 Apr 2006
The Management of Madurai Coats Pvt. Ltd. (Formerly known as Madurai Coats Ltd.) Vs Government of Tamil Nadu, Tamil Nadu Forward Bloc Panchalai Thozhilalar Sangam and The Presiding Officer, Labour Court
Madras High Court · (2006) 04 MAD CK 0250
High Courts03 Apr 2006
Selvakumar, V. Lingasamy, Mrs. Parvathy and Dhanasekaran Vs The State and V. Indumathi
Madras High Court · (2006) 3 KLT 792
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 406
High Courts03 Apr 2006
S. Gandhi Vs The State of Tamil Nadu
Madras High Court · (2006) 3 MLJ 80
Constitution of India, 1950 — Article 226
High Courts03 Apr 2006Dismissed
S.K. Manikandan and E. Charles Vs Saint Michael's Polytechnic College and The Director of Technical Education
Madras High Court · (2006) 2 LW 763 : (2006) 3 MLJ 52
Constitution of India, 1950 — Article 226
High Courts03 Apr 2006Allowed
B. Anuradha Devi, B. Karuppiah and T. Sathishkumar Vs The Pondicherry University and The Vinayaka Missions Medical College
Madras High Court · (2006) 04 MAD CK 0228
High Courts03 Apr 2006
The Chairman and Managing Director, Tamil Nadu Housing Board and The Executive Engineer and Administrative Officer, Tirunelveli Housing Unit Vs K.V. Krishnan
Madras High Court · (2006) 04 MAD CK 0148
High Courts03 Apr 2006Dismissed
Rajesh Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 04 MAD CK 0147
High Courts03 Apr 2006Allowed
Smt. Alima Bai Vs The District Collector and District Magistrate, The Secretary to Government, Prohibition and Excise Department and The Superintendent, Central Prison
Madras High Court · (2006) 04 MAD CK 0135
Penal Code, 1860 (IPC) — Section 302, 307
High Courts03 Apr 2006Allowed
Sangeetha Vs State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0133
High Courts03 Apr 2006
H. Nagarajan and Others Vs The State of Tamil Nadu, Tamil Nadu Public Service Commission and V. Subramanian, Superintendent, Police Training College The Secretary to Government Home Department and The Director General of Police Vs S. Premkumar, Assistant and Others The Special Commissioner and Secretary to Government Personal and Administrative Reforms (Per. J) Department, Director General of Police and The Secretary to Government Home Department Vs T.A. Kannappa, Assistant and Others
Madras High Court · (2006) 04 MAD CK 0081
Commissions Regulations — Regulation 16Constitution of India, 1950 — Article 309Special Absorption Rules, 1984 — Rule 1(2)
High Courts03 Apr 2006Allowed
State Vs Shanthi
Madras High Court · (2006) CriLJ 3082
Criminal Procedure Code, 1973 (CrPC) — Section 391Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(2), 8
High Courts03 Apr 2006Allowed
Thangam Vs The District Magistrate and District Collector of Tiruvannamalai District and The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0063
High Courts03 Apr 2006Dismissed
R. Kalimuthu Vs The Management, Marlboro Engineering Works
Madras High Court · (2006) 2 CTC 822 : (2006) 3 MLJ 27
High Courts03 Apr 2006Dismissed
Nachammal Vs Lavangammal
Madras High Court · (2006) 3 CTC 543 : (2006) 3 CTC 418 : (2006) 2 MLJ 709
Civil Procedure Code, 1908 (CPC) — Section 146Transfer of Property Act, 1882 — Section 52
High Courts01 Apr 2006Allowed
Tamil Nadu Kooturavu Oozhiyar Sammelanam Vs The Government of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0047
High Courts31 Mar 2006Dismissed
Archana Spinners Ltd. Vs Board for Industrial and Financial Reconstruction
Madras High Court · (2009) 147 CompCas 387 : (2007) 76 SCL 280
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3), 13(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 17, 18, 19
High Courts31 Mar 2006
K.S. Venkatachalam Konar Vs The High Court of Judicature at Madras and The Government of Tamilnadu
Madras High Court · (2006) 2 LW 682 : (2006) 2 MLJ 446
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts31 Mar 2006
National Insurance Company Limited Vs Govindasamy represented by his wife and guardian Dhanalakshmi and Kuberan
Madras High Court · (2006) 2 ACC 788 : (2006) ACJ 2400 : (2006) 2 CTC 563 : (2006) 2 MLJ 671
Motor Vehicles Act, 1988 — Section 149, 149(2), 165, 168, 168(3)