COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 15 of 152
High Courts29 Nov 2006Allowed
Kalaimani Vs Anthonisamy and Others
Madras High Court · (2006) 11 MAD CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
High Courts29 Nov 2006
Subramaniam Vs Gunasundari, Baby @ Vijayalakshmi and Subbu @ Vsiwanthan
Madras High Court · (2007) 2 LW 535 : (2007) 2 MLJ 241
Hindu Succession Act, 1956 — Section 29ARegistration Act, 1908 — Section 17Stamp Act, 1899 — Section 23, 32, 35, 35E, 36
High Courts29 Nov 2006Dismissed
G. Baskar Don Bosco Vs The Government of Tamil Nadu, The Management of Bharat Heavy Electrical Limited and The Presiding Officer, Labour Court
Madras High Court · (2006) 11 MAD CK 0017
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Factories Act, 1948 — Section 49Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25F
High Courts28 Nov 2006Dismissed
Parijatham Ammal (died) and Others Vs M. Arumugham Mudaliar
Madras High Court · (2007) 3 LW 639
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 4, 4(1), 4(3)
High Courts28 Nov 2006
A.S. Jahangir, M. Chandrasekar and C. Mohan Vs The Chennai Metropolitan Development Authority
Madras High Court · (2006) 11 MAD CK 0187
High Courts28 Nov 2006
Anjana Vs State
Madras High Court · (2007) 1 LW(Cri) 429
Immoral Traffic (Prevention) Act, 1956 — Section 3(1), 4(1), 5(1), 6(1)
High Courts28 Nov 2006
Rajaji Hotel Private Ltd. Vs The Secretary to Government of Tamil Nadu and Others
Madras High Court · (2008) 17 VST 275
High Courts28 Nov 2006
S. Parasamal, S. Venugopal, Shoba Kankariya and Selvi Darishita Vs G. Ramamurthy
Madras High Court · (2007) 3 LW 332 : (2007) 1 MLJ 364
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(3)(1), 23(3)Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 16, 16(2)
High Courts28 Nov 2006Allowed
Sarasagopal Vs Akshaya Homes and Indus City Scapes Pvt. Ltd.
Madras High Court · (2007) 2 LW 289
Specific Relief Act, 1963 — Section 6
High Courts28 Nov 2006Dismissed
Canara Bank Vs Arulmighu Meenakshi Sundareswarar Tirukoil
Madras High Court · (2006) 11 MAD CK 0108
Sales of Goods Act, 1930 — Section 4Stamp Act, 1899 — Section 36Succession Act, 1925 — Section 386
High Courts28 Nov 2006Dismissed
T.M.R. Rajeswaran Vs Junior Engineer, Distribution Town North Tamil Nadu Electricity Board, Assistant Executive Engineer, Distribution Town North Tamil Nadu Electricity Board, Executive Engineer, Distribution Town North Tamil Nadu Electricity Board and The Chairman, Tamil Nadu Electricity Board
Madras High Court · (2006) 11 MAD CK 0084
High Courts28 Nov 2006Allowed
The Branch Manager, National Insurance Co. Ltd. Vs Shanaz Begam and Others
Madras High Court · (2007) 3 LW 338
Motor Vehicles Act, 1988 — Section 149, 149(2), 170
High Courts27 Nov 2006
K. Raja Vs The Managing Director, Salem District Central Co operative Bank, The Assistant Director, District Employment Office, The Registrar, Co operative Societies and The Secretary, Food and Co operatives Department
Madras High Court · (2006) 11 MAD CK 0188
High Courts27 Nov 2006Dismissed
K. Somu Vs The Director of Employment Exchange, The Additional Director of Employment Exchange, Salem, The Additional Director of Employment Exchange, Namakkal and The Salem District Central Co-operative Bank
Madras High Court · (2006) 11 MAD CK 0185
High Courts27 Nov 2006Dismissed
The Commissioner of Income Tax Vs S. Jayaprakash
Madras High Court · (2006) 11 MAD CK 0180
High Courts27 Nov 2006Dismissed
Siddharaj, Rathnammal, Selvakumar and Geetha (Rep. by their Mother and guardian Rathnammal) Vs Dharmapuri Marketing Committee
Madras High Court · (2007) 2 LW 298
Evidence Act, 1872 — Section 115Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34
High Courts27 Nov 2006Dismissed
V. Chandrasekaran Vs Perumal, Vijay Shilender, Ananda Velankar and Prabakar
Madras High Court · (2007) 2 LW 443
High Courts27 Nov 2006
P. Radhakrishnan, Rajkumar and S. Selvam Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) 11 MAD CK 0176
High Courts27 Nov 2006Dismissed
Abdul Rahman Vs M.A. Peer Mohammed
Madras High Court · (2006) 11 MAD CK 0116
Civil Procedure Code, 1908 (CPC) — Section 47(1)