High Courts07 Dec 2006Dismissed
D. Thiagarajan Vs The District Collector, Chengai M.G.R. District and The District Collector, Trichy District
Madras High Court · (2007) WritLR 454
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 11 of 152
High Courts07 Dec 2006
Natural Energy Processing Co. Vs The Income Tax Appellate Tribunal, Chennai "B" Bench and The Deputy Commissioner of Income Tax
Madras High Court · (2006) 12 MAD CK 0086
High Courts06 Dec 2006Dismissed
T. Pitchai Vs The Deputy Commandant/Adm., Central Industrial Security Force and Others
Madras High Court · (2006) 12 MAD CK 0232
Central Industrial Security Force Rules, 2001 — Rule 72, 72(1)
High Courts06 Dec 2006Allowed
S. Murugesan, B. Mohamed Usman and P. Jayapal Vs Secretary to Government, Municipal Administration and Water Supply Department and Others
Madras High Court · (2006) 12 MAD CK 0180
High Courts06 Dec 2006Allowed
S.S. Rajasekar Vs The Union of India (UOI)
Madras High Court · (2006) 12 MAD CK 0091
Central Industrial Security Force Rules, 1969 — Rule 34
High Courts06 Dec 2006
Sakuntala Ammal Vs E. Ravi and Soundariammal
Madras High Court · (2007) 1 LW 697
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts06 Dec 2006
Pepsi Co. India Holding Pvt. Ltd. Vs Ananda Agencies and Sri Balaji Marketing
Madras High Court · (2007) 2 CivCC 535 : (2007) 1 CTC 166 : (2007) 1 MLJ 286 : (2007) 5 RCR(Civil) 332
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts06 Dec 2006Dismissed
E. Shahul Hameed Vs State of Tamil Nadu
Madras High Court · (2007) 1 LW(Cri) 588
High Courts06 Dec 2006Allowed
N.S.R. Elkemet (P) Ltd. Vs Employees State Insurance Corporation
Madras High Court · (2007) 2 LLJ 777
Employees State Insurance Act, 1948 — Section 78
High Courts05 Dec 2006Dismissed
Poulose Vs Arulraj and Others
Madras High Court · (2007) 1 LW(Cri) 412
High Courts05 Dec 2006Allowed
C. Sankareswaran and R. Arunagiri Vs The Commissioner, Land Ceiling and Land Reforms and Others
Madras High Court · (2007) 1 LW 789
Constitution of India, 1950 — Article 21Tamil Nadu Forest Act, 1882 — Section 16Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955 — Section 3
High Courts05 Dec 2006Dismissed
M. Ayyavu Vs The Inspector General/SWS, Central Industrial Security Force, Ministry of Home Affairs, The Deputy Inspector General/SZ, Central Industrial Security Force, (Ministry of Home Affairs) and The Commandant, Central Industrial Security Force, (Ministry of Home Affairs), CISF Unit
Madras High Court · (2006) 12 MAD CK 0243
High Courts05 Dec 2006Dismissed
Omender Singh Vs The Union of India (UOI)
Madras High Court · (2006) 12 MAD CK 0240
Central Industrial Security Force Act, 1968 — Section 18, 8
High Courts05 Dec 2006Allowed
Ponni Sugars (Erode) Limited Vs Union of India (UOI) and Chief Director (Sugar), Directorate of Sugar, Department of Sugar and Edible Oil
Madras High Court · (2006) 12 MAD CK 0212
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3, 3(3C), 5
High Courts05 Dec 2006Allowed
Management of Akkur Primary Agricultural Co-op. Bank Ltd. Vs Gnanasekaran and Another
Madras High Court · (2007) 2 LLJ 959 : (2007) 1 LW 825
Tamil Nadu Shops and Establishments Act, 1947 — Section 1(2), 1(3), 41, 41(2), 5(1)
High Courts05 Dec 2006
Artson Engineering Limited Vs Mr. Deendayal Ashok Kumar Goidani, Proprietor of Ashok Agencies and Chennai Petroleum Corporation Limited
Madras High Court · (2008) 145 CompCas 713 : (2007) 1 LW 253 : (2007) 1 MLJ 661
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 17(2), 17(3), 18
High Courts05 Dec 2006Dismissed
The Commissioner of Income Tax Vs D. Laxmanakumar
Madras High Court · (2008) 296 ITR 70
High Courts05 Dec 2006Allowed
Vijayakumar @ CTN Vijayakumar Vs The State Government
Madras High Court · (2007) 1 LW(Cri) 170
High Courts05 Dec 2006Allowed
V. Sakthivel Vs The Secretary, Adi Dravidar Welfare Department, Government of Tamil Nadu and The District Collector
Madras High Court · (2007) 3 LW 93
Constitution of India, 1950 — Article 38, 46Penal Code, 1860 (IPC) — Section 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(1), 21, 23, 3, 3(1)
High Courts05 Dec 2006
I. Elangovan Vs The Thiruvalluvar University and Others
Madras High Court · (2007) 3 LW 755
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 14(1), 17(1)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2002 — Regulation 8