High Courts17 Mar 2006
G. Sambandham Vs Chief Executive Officer, Khadi and Village Industries Board
Madras High Court · (2006) 03 MAD CK 0012
Tamil Nadu Khadi and Village Industries Board Service Regulations, 1966 — Regulation 34
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 118 of 152
High Courts17 Mar 2006Allowed
Sun Industries Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0004
Mineral Concession Rules, 1960 — Rule 24B
High Courts16 Mar 2006Dismissed
M. Saravanan, Asir @ Asir Gunasingh, Vijayan @ Vijayakumar and Dr. L. Prakash Vs The State of Tamilnadu
Madras High Court · (2006) 03 MAD CK 0294
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 561AImmoral Traffic (Prevention) Act, 1956 — Section 5, 6
High Courts16 Mar 2006Allowed
The Commissioner, Thothukudi Municipality Vs Tamil Nadu Municipalities Engineering Department, Water Supply, Revenue, Street Light Association and Others
Madras High Court · (2006) 03 MAD CK 0293
High Courts16 Mar 2006Dismissed
R. Elumalai, R. Parimala, P. Sekar and G. Mani Vs The Director of School Education, The Joint Director of School Education (Higher Secondary), The Chief Educational Officer and The Headmaster (Incharge) Government Higher Secondary School
Madras High Court · (2006) 03 MAD CK 0292
High Courts16 Mar 2006Dismissed
Hindustan Photo Films Manufacturing Company Ltd. Vs The Deputy Chief Inspector of Factories and Others
Madras High Court · (2006) 03 MAD CK 0291
High Courts16 Mar 2006Dismissed
R. Kaliyamoorthy Vs Tamil Nadu State Transport Corporation Kumbakonam Division - II Ltd.
Madras High Court · (2006) 3 LW 147 : (2006) 3 MLJ 51
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2A), Order 21 Rule 3
High Courts16 Mar 2006Allowed
K. Subramanian Vs Special Commissioner and Commissioner of Treasuries and Accounts, The Chief Educational Officer and The Headmistress, T.A. Ramalingam Chettiar Higher Secondary School
Madras High Court · (2006) 2 MLJ 267
High Courts16 Mar 2006Dismissed
S. Karthikeyanh Vs Tamil Nadu Industrial Investment Corporation Ltd., C. Annamar Retrades and Mrs. V. Dhanapackiam
Madras High Court · (2006) 133 CompCas 95
State Financial Corporations Act, 1951 — Section 29
High Courts16 Mar 2006Dismissed
Tamil Nadu State Transport Corporation Vs Vasantha and Others
Madras High Court · (2006) 3 ACC 190 : (2006) 2 MLJ 816 : (2006) 3 RCR(Civil) 412
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 163A
High Courts16 Mar 2006
S.R. Balasubramaniyan, M.L.A. Vs State of Tamil Nadu and Others
Madras High Court · (2006) 3 CTC 129 : (2006) 2 LW 314 : (2006) 2 MLJ 244
Constitution of India, 1950 — Article 14, 243K, 243K(4)Tamil Nadu Panchayats Act, 1994 — Section 239(2)
High Courts15 Mar 2006Dismissed
Surendra Mal Mehta and Deepak Mehta Vs Gillette India Limited
Madras High Court · (2006) 133 CompCas 412 : (2007) 1 LW(Cri) 264
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts15 Mar 2006Dismissed
D. Gnanasekar Vs The Govt. of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 03 MAD CK 0304
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Pension Rules, 1978 — Rule 9(2)
High Courts15 Mar 2006
Union of India (UOI) Vs Hon'ble Central Administrative Tribunal and Others
Madras High Court · (2006) 03 MAD CK 0303
Constitution of India, 1950 — Article 14, 16
High Courts15 Mar 2006Dismissed
VL. SPL. 91, Arugavoor Primary Agricultural Co-operative Bank Vs The Presiding Officer, Labour Court and R. Ramachandran
Madras High Court · (2006) 03 MAD CK 0302
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts15 Mar 2006Allowed
V. Chandrasegaran Vs The Commissioner, Panchayat Union
Madras High Court · (2006) 03 MAD CK 0301
High Courts15 Mar 2006Dismissed
Rajamani Nainar, Krishna Moorthy Nainar and Sundaresa Nainar Vs Subramaniam
Madras High Court · (2006) 03 MAD CK 0300
Evidence Act, 1872 — Section 101
High Courts15 Mar 2006Dismissed
Natarajan Vs State
Madras High Court · (2006) 03 MAD CK 0299
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts15 Mar 2006Dismissed
Arasu Viraivu Pokkuvarathu Oozhiyar Sangam Vs State Express Transport Corporation Limited and The Labour Officer-II
Madras High Court · (2006) 03 MAD CK 0298
Constitution of India, 1950 — Article 14, 19(1), 226, 32Industrial Disputes Act, 1947 — Section 10, 12(3), 20, 2K, 9A