COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 113 of 152

High Courts27 Mar 2006

Mrs. P. Jayalakshmi Vs The Secretary, Social Welfare and Nutrition Programme Dept., The Collector and The Children Development Planning Officer, World Bank Aided Children Development Programme

Madras High Court · (2006) 03 MAD CK 0030

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High Courts24 Mar 2006Allowed

D.C. Mangalraj Vs Indian Bank Indian Bank Vs D.C. Mangalraj

Madras High Court · (2007) 138 CompCas 525

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31

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High Courts24 Mar 2006Dismissed

Arokia Raj Morais Vs Mabia Bibia Rani Morais and Others

Madras High Court · (2007) 2 DMC 209 : (2006) 4 JCR 90 : (2006) 2 MLJ 537 : (2007) 1 RCR(Civil) 141 : (2007) 1 RCR(Criminal) 213

Divorce Act, 1869 — Section 10, 10(1), 11

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High Courts24 Mar 2006Allowed

R. Tirupathy and Others Vs The District Collector and Others

Madras High Court · (2006) 03 MAD CK 0072

Constitution of India, 1950 — Article 311(2)Tamil Nadu Panchayats Act, 1994 — Section 83

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High Courts24 Mar 2006Dismissed

Mr. Sanjay Raghuram and Mr. S.R. Raghuram Vs Telengana Investments and Finances Ltd.

Madras High Court · (2006) 133 CompCas 450 : (2006) 2 LW(Cri) 607

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts24 Mar 2006Allowed

V. Asokan Vs The District Collector, The Revenue Divisional Officer, Usilampatti Division and The Tahsildar

Madras High Court · (2006) 03 MAD CK 0070

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High Courts24 Mar 2006

Dr. N. Baskaran Reader and Head of the Department Department of Philosophy National College Vs Government of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0069

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High Courts24 Mar 2006Dismissed

The Correspondent, Little Flower Primary School Vs G. Jothi, The Assistant Elementary Educational Officer and The District Elementary Educational

Madras High Court · (2006) WritLR 417

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(3)

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High Courts24 Mar 2006Dismissed

D. Ramanujam Vs R. Panneerselvam

Madras High Court · (2006) 3 CTC 27 : (2006) 3 LW 141

Civil Procedure Code Amendment Act, 1999 — Order 6 Rule 17

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High Courts24 Mar 2006

First Garments Manufacturing Company (India) Private Ltd. Vs The Official Liquidator, High Court

Madras High Court · (2006) 03 MAD CK 0066

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High Courts24 Mar 2006Dismissed

First Garments Manufacturing Company (India) Private Ltd. Vs Bharat Tex Fashions Ltd.

Madras High Court · (2006) 03 MAD CK 0065

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High Courts24 Mar 2006Dismissed

S.P. Jaisankar Vs The District Collector and Inspector of Panchayats and Assistant Director of Panchayat

Madras High Court · (2006) 03 MAD CK 0064

Tamil Nadu Panchayats Act, 1994 — Section 205, 205(11), 205(12), 262(1), 33

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High Courts24 Mar 2006Dismissed

Sivaraj Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 304, 324

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High Courts24 Mar 2006Dismissed

R. Subramaniam Vs Canara Bank and Another

Madras High Court · (2006) 134 CompCas 363

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High Courts24 Mar 2006Allowed

Coats Viyella India Ltd. Vs Central Board of Ex. and Cus.

Madras High Court · (2006) 204 ELT 213

Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 11, 37B, 37B

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High Courts24 Mar 2006Allowed

Esther Kirubavathy Vs The Government of Tamil Nadu, The Registrar, University of Madras, The Joint Director of Collegiate Education and The Secretary, Meenakshi College for Women (Autonomous) (managed by Ganapathi Educational Trust)

Madras High Court · (2006) 03 MAD CK 0023

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High Courts23 Mar 2006Allowed

Mvkandhand Bothra Vs T. Jayalakshmi

Madras High Court · (2006) 03 MAD CK 0368

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High Courts23 Mar 2006

T. Pitchai Vs The Deputy Inspector General of Police, Tirunelveli Range, The Superintendent of Police and The Director General of Police

Madras High Court · (2006) 2 MLJ 202

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts23 Mar 2006Dismissed

Etican Vs Nallathamby and Others

Madras High Court · (2006) 03 MAD CK 0106

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts23 Mar 2006

Sellammal Vs The Joint Director of Medical and Rural Health Services and Family Welfare, The Medical Officer, Government Hospital and The Accountant General, (Accounts and Entitlements)

Madras High Court · (2006) 03 MAD CK 0105

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