High Courts13 Mar 2006Dismissed
S. Harirajulu Vs The District Collector
Madras High Court · (2006) 03 MAD CK 0061
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 121 of 152
High Courts13 Mar 2006Allowed
Jindalpipes Ltd. Vs Beard Sell Satec Ltd. and Others
Madras High Court · (2007) 2 BC 352 : (2006) 3 CivCC 783 : (2006) CriLJ 3170 : (2006) 4 RCR(Criminal) 678
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 2006
The Management, CMC and Hospital Vs The Joint Commissioner of Labour Appellate Authority under Payment of Gratuity Act, The Asst. Commissioner of Labour and S. Ganesan
Madras High Court · (2006) 3 LLJ 652
Industrial Disputes Act, 1947 — Section 25, 25F
High Courts10 Mar 2006Dismissed
S. Parthasarathy Vs Durai @ Govindasamy, S. Srinivasan @ Kannan, S. Ramachandran and Vijayalakshmi
Madras High Court · AIR 2006 Mad 228 : (2007) 1 CivCC 680 : (2006) 2 CTC 545 : (2006) 2 MLJ 453 : (2007) 5 RCR(Civil) 242
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Mar 2006Dismissed
The Tamil Nadu retrenched Census Employees Association Vs K. Thennan
Madras High Court · (2007) 3 BC 75 : (2006) 3 KLT 782 : (2006) 2 LW(Cri) 689
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 2006Dismissed
Gopal Vs State
Madras High Court · (2006) 03 MAD CK 0180
Penal Code, 1860 (IPC) — Section 294, 307, 341, 392, 427Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts10 Mar 2006Allowed
B. Mahalakshmi Vs Tamilnadu Industrial Investments Corporation
Madras High Court · (2006) 133 CompCas 408 : (2006) 2 LW 327
State Financial Corporations Act, 1951 — Section 29
High Courts10 Mar 2006Allowed
S. Suyambulingam Vs The Tuticorin Port Trust
Madras High Court · (2006) 03 MAD CK 0116
High Courts10 Mar 2006Dismissed
Raptakos Brett and Co. Pvt. Ltd. Vs Modi Business Centre (Pvt.) Ltd.
Madras High Court · AIR 2006 Mad 236 : (2006) 2 LW 234 : (2006) 2 MLJ 411
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 4, 5, 6
High Courts10 Mar 2006Allowed
Dr. S. Arulmani Vs Government of Tamil Nadu and Others
Madras High Court · (2006) WritLR 390
Manonmaniam Sundaranar Univebsity Act, 1990 — Section 14, 15Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 8University Grants Commission Act, 1956 — Section 11, 12, 25, 26, 26(1)
High Courts10 Mar 2006
R. Deenadayalan Vs State of Tamilnadu
Madras High Court · (2006) 03 MAD CK 0007
High Courts09 Mar 2006Allowed
Lakshmi Priya, V. Chockalingam and Mrs. Azhagammai Vs B. Rabu Manohar
Madras High Court · (2006) 03 MAD CK 0349
Penal Code, 1860 (IPC) — Section 500
High Courts09 Mar 2006
M.M. Enterprises Vs The Commercial Tax Officer
Madras High Court · (2007) 5 VST 392
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 15
High Courts09 Mar 2006Dismissed
M. Rangasamy Vs R.C. Ramasamy and S.A. Jaganathan
Madras High Court · (2006) 4 CTC 308 : (2006) 3 LW 579 : (2006) 2 MLJ 72
Civil Procedure Code, 1908 (CPC) — Section 36Constitution of India, 1950 — Article 227
High Courts09 Mar 2006Dismissed
Latha Vs State
Madras High Court · (2006) 03 MAD CK 0338
Penal Code, 1860 (IPC) — Section 323, 324, 341, 379, 392Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts09 Mar 2006Allowed
S. Sundaravadivelu Vs The Superintendent of Police
Madras High Court · (2006) 2 MLJ 23
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 2, 3, 4A
High Courts09 Mar 2006Allowed
Vellakoil Vattara Vari Seluthuvor Nalvalvu Sangam Vs The State of Tamil Nadu and Vellakoil (Selection Grade) Town Panchayat
Madras High Court · (2006) 2 CTC 705 : (2006) 3 MLJ 31 : (2006) WritLR 436
Constitution of India, 1950 — Article 226
High Courts09 Mar 2006Dismissed
Tamil Nadu Electricity Board Vs Sathya Gnana Sabhai
Madras High Court · (2006) 2 CTC 386 : (2006) 3 MLJ 115
Electricity Act, 1910 — Section 2
High Courts09 Mar 2006
The Principal District Judge Vs State
Madras High Court · (2006) 1 LW(Cri) 409
Criminal Procedure Code, 1973 (CrPC) — Section 26, 28(3), 6, 9(3)Madras Prohibition Act, 1937 — Section 12, 4(1), 4(1A), 5, 7
High Courts09 Mar 2006
M. Malini Vs The Corporation of Chennai
Madras High Court · (2006) 03 MAD CK 0333