High Courts30 Nov 2006Dismissed
Sethupathy and Mani @ Subramnia Bharathy Vs C.S. Jeevakumar
Madras High Court · (2007) 3 LW 45
Chit Funds Act, 1982 — Section 64, 72Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 14 of 152
High Courts30 Nov 2006
Elephant G. Rajendran President, Madras High Court Practicing Advocate Association Vs Mr. K. Veeramani President, Dravida Kalagam and Mrs. Lathika Charan, IPS Commissioner of Police
Madras High Court · (2007) CriLJ 1406 : (2007) 3 LW 39
Contempt of Courts Act, 1971 — Section 14, 15(1)
High Courts30 Nov 2006Allowed
R. Jacob Vs C. Prabakar
Madras High Court · (2007) 4 LW 639
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 14, 5
High Courts30 Nov 2006Dismissed
Chemfab Alkalis Limited Vs District Magistrate-cum-District Collector and Others
Madras High Court · (2007) 1 MLJ 338 : (2007) WritLR 409
Petroleum Rules, 2002 — Rule 107, 126, 130, 131, 141
High Courts30 Nov 2006Dismissed
The Central Board of Film Certification Vs Yadavalaya Films and The Film Certification Appellate Tribunal
Madras High Court · (2007) 1 CTC 1 : (2007) 1 LW 374 : (2007) 5 RCR(Civil) 7
Cinematograph Act, 1952 — Section 5CConstitution of India, 1950 — Article 19(1), 19(2), 32
High Courts30 Nov 2006Dismissed
Association of Management of Hindu Educational Institution, The Tamil Nadu Recognised Private School Managers' Association (135/97) and North Arcot Ambedkhar and Sambuvarayar District Recognised Private Aided Primary and Middle Schools Managers and Teacher Managers Association Vs The State of Tamil Nadu and Others
Madras High Court · (2007) 1 CTC 30 : (2007) WritLR 90
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 14ATamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 11(3)
High Courts29 Nov 2006
Madurai Sarkarai Alai Karumbu Urpathiyalargal Sangam Vs The Secretary to Government, Industries Department and Others Tamil Nadu Karumbu Vyvasayigal Sangam Vs The Secretary to Government, Industries Department and Others
Madras High Court · (2006) 11 MAD CK 0219
High Courts29 Nov 2006Allowed
Narasamma Vs The Corporation of Chennai
Madras High Court · (2006) 11 MAD CK 0218
High Courts29 Nov 2006Allowed
A. Mohanraj Vs C.P.R. Environmental Education, Government of India and Dr. (Ms.) Nanditha Krishna Honorary Director C.P.R. Environmental Education Center
Madras High Court · (2006) 11 MAD CK 0200
Constitution of India, 1950 — Article 226
High Courts29 Nov 2006Dismissed
The Commissioner of Income Tax Vs A.V.M. Production
Madras High Court · (2007) 293 ITR 22
Income Tax Act, 1961 — Section 80HHC
High Courts29 Nov 2006Dismissed
N. Jayavel Vs M. Nallammal
Madras High Court · (2007) 3 LW 634
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts29 Nov 2006
M. Balakrishnan Vs Chennai Metropolitan Development Authority and Others
Madras High Court · (2006) 11 MAD CK 0186
High Courts29 Nov 2006Dismissed
United Labour Federation Vs The Management of Rickitt Benckiset (India) Ltd.
Madras High Court · (2006) 11 MAD CK 0181
Constitution of India, 1950 — Article 12, 21, 226, 226(1A), 32Contract Act, 1872 — Section 23Factories Act, 1948 — Section 46
High Courts29 Nov 2006Allowed
S. Janarthanam Vs The General Manager, Tamil Nadu State Transport Corporation, (Villupuram - Division II) Ltd.
Madras High Court · (2006) 11 MAD CK 0169
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3
High Courts29 Nov 2006
The Management of Aravind Spinners Private Limited Vs State of Tamil Nadu, Nellai Kattabomman Mavataa Anna Panchalai Thozhilalar Sangam, Aravind Spinning Mills Branch and The Presiding Officer, Labour Court
Madras High Court · (2006) 11 MAD CK 0165
Industrial Disputes Act, 1947 — Section 18(1)
High Courts29 Nov 2006
New Version Vs Commercial Tax Officer
Madras High Court · (2009) 20 VST 903
Tamil Nadu General Sales Tax Rules, 1959 — Rule 52
High Courts29 Nov 2006Dismissed
Commissioner of Income Tax Vs Tamil Nadu Co-operative Silk Producers Limited
Madras High Court · (2009) 311 ITR 224
Income Tax Act, 1961 — Section 80P(2)
High Courts29 Nov 2006Dismissed
G.R. Swaminathan Vs The State of Tamil Nadu and Others
Madras High Court · (2006) 11 MAD CK 0133
High Courts29 Nov 2006Dismissed
R.B.K. Rajeswari Nachiar Vs N.N.S.A. Mohamed Kasim
Madras High Court · AIR 2007 Mad 155
Stamp Act, 1899 — Section 18, 2(21), 31, 31(1), 31(2)
High Courts29 Nov 2006
Thilagavathy Vs Mohammed Rabeek
Madras High Court · (2007) 1 LW 806
Registration Act, 1908 — Section 32Stamp Act, 1899 — Section 35