COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 151 of 152

High Courts06 Jan 2006Allowed

P. Govindan Vs State of Tamil Nadu and The Registrar Tamil Nadu Administrative Tribunal

Madras High Court · (2006) 1 MLJ 624 : (2007) WritLR 136

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 9(2)

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High Courts06 Jan 2006Dismissed

C.D. Devasenan Vs The Secretary to Government, Finance Department and Others

Madras High Court · (2006) 01 MAD CK 0100

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High Courts06 Jan 2006

K. Kamatchi Vs The Managing Director, Tamil Nadu State Transport Corporation Madurai (Division IV) Ltd. and The Tamil Nadu State Transport Corporation Ltd., Kumbam Branch

Madras High Court · (2006) 2 LLJ 406 : (2006) 1 MLJ 394 : (2006) WritLR 517

Industrial Disputes Act, 1947 — Section 12(3)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)

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High Courts06 Jan 2006Dismissed

Tamil Nadu Transport Department Staff Association Vs The Government of Tamil Nadu and Others

Madras High Court · (2006) 01 MAD CK 0097

Constitution of India, 1950 — Article 309Special Rules for Tamil Nadu Transport Service — Rule 1, 2(c), 6

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High Courts06 Jan 2006

Gunaseelan M. Vs Presiding Officer, Principal Labour Court and Another

Madras High Court · (2006) 2 LLJ 656 : (2006) 1 MLJ 464

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High Courts05 Jan 2006Allowed

Sahu Cylinders and Udyog (P.) Ltd. Vs Registrar of Companies

Madras High Court · (2006) 01 MAD CK 0206

Companies Act, 1956 — Section 204A, 295, 372(4), 446(1), 80A

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High Courts05 Jan 2006Dismissed

Vardhaman Trade Links Vs Tamil Nadu Taxation Special Tribunal and Others

Madras High Court · (2008) 14 VST 495

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286Customs Tariff Act, 1975 — Section 3A

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High Courts05 Jan 2006Dismissed

Balamurugan Vs State by Inspector of Police

Madras High Court · (2006) CriLJ 1214

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts05 Jan 2006

The Special Tahsildar (Land Acquisition), Adi Dravidar Welfare, Tirupathur Vs Valliammal and 4 others

Madras High Court · (2006) 01 MAD CK 0130

Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25

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High Courts05 Jan 2006Dismissed

N. Ramanathan and N. Nagarajan Vs G. Varalakshmi

Madras High Court · (2006) 01 MAD CK 0129

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High Courts05 Jan 2006

K. Sundaramurthy Vs The Superintendent of Police, The Sub Inspector of Police and Murugan

Madras High Court · (2006) 01 MAD CK 0128

Constitution of India, 1950 — Article 226

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High Courts05 Jan 2006Dismissed

Mahaveer Transport, Prop. V.C. Mallinathan Vs Fermier Estates

Madras High Court · (2006) 01 MAD CK 0127

Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 22

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High Courts05 Jan 2006

The Special Tahsildar (Land Acquisition) Adi Dravidar Welfare Tirupathur Vs Valliammal and Others

Madras High Court · (2006) 01 MAD CK 0121

Land Acquisition Act, 1894 — Section 23, 24, 25, 4, 4(1)

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High Courts05 Jan 2006Dismissed

Commissioner of Income Tax Vs Ignifluid Boilers (I) Ltd.

Madras High Court · (2006) 203 CTR 458

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High Courts05 Jan 2006Allowed

Viswapriya Financial Services and Securities Limited Vs The Executive Director, Reserve Bank of India, Department of Non-Banking Supervision and The Deputy General Manager, Reserve Bank of India, Department of Non-Banking Supervision

Madras High Court · (2006) 1 MLJ 202 : (2006) 68 SCL 521

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 122Reserve Bank of India Act, 1934 — Section 45IA(1), 45IA(6), 45IA(7), 45N(2)

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High Courts04 Jan 2006Allowed

D. Raju @ Munusamy Vs Pondicherry Engineering College and S. Santhi

Madras High Court · (2006) 1 MLJ 403

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High Courts04 Jan 2006Dismissed

The Special Deputy Collector (Land Acquisition),Chennai Metropolitan Development Authority Vs A.T. Varadarajan

Madras High Court · (2007) 1 MLJ 838

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts04 Jan 2006

Kumar Vs State, by Inspector of Police

Madras High Court · (2006) 01 MAD CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304(I)

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High Courts04 Jan 2006Dismissed

Ramachandran and Others Vs Alamelammal

Madras High Court · (2007) 1 LW 711 : (2006) 3 MLJ 584

Tamil Nadu Debt Relief Act, 1976 — Section 3, 3(1), 4, 4(1A), 6

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High Courts04 Jan 2006Allowed

Managing Director, Brakes India Ltd. Vs S. Packiaraj and The Assisant Commissioner of Labour, Labour (Concilliation) - II

Madras High Court · (2006) 2 LLJ 437 : (2006) 1 MLJ 233

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)

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