High Courts21 Nov 2006Dismissed
The State of Tamil Nadu Vs M. Gandhi, R. Srinivasan and T. Ekambaram
Madras High Court · (2006) 11 MAD CK 0204
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 18 of 152
High Courts21 Nov 2006Allowed
Tamil Nadu State Legal Services Authority Administrative and Office Assistants Welfare Association Vs The State of Tamil Nadu, The Member Secretary, Tamil Nadu State Legal Services Authority, The Secretary to Government Home (CTS IV) Department and The Registrar General
Madras High Court · (2006) 11 MAD CK 0190
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 18, 18(2)Constitution of India, 1950 — Article 39A
High Courts21 Nov 2006Dismissed
A. Mani Vs The Executive Officer, Special Grade Town Panchayat
Madras High Court · (2007) WritLR 218
Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 183, 183(1), 183(2), 183(3), 183(4)Transfer of Property Act, 1882 — Section 105, 108
High Courts21 Nov 2006Allowed
T. Rajasekar Vs V.R. Chelladurai and Others
Madras High Court · (2006) 11 MAD CK 0141
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 36Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2006Dismissed
Raja Vs State
Madras High Court · (2006) 11 MAD CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Nov 2006Dismissed
G. Sivalingam Vs The State of Tamil Nadu
Madras High Court · (2007) 1 LW(Cri) 293
High Courts21 Nov 2006Dismissed
R. Krishnan Vs K. Manivannan and K. Anbirkarasan
Madras High Court · (2006) 11 MAD CK 0095
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 9
High Courts21 Nov 2006Dismissed
K. Krishnamurthy Vs The Secretary, Housing and Urban Development (U.D.V.) Department, Government of Tamil Nadu, The Commissioner, Corporation of Chennai and The Member, Secretary Chennai Metropolitan Development Authority
Madras High Court · (2006) 11 MAD CK 0091
High Courts21 Nov 2006Allowed
Vasudevan, Smt. Dhanam and M. Veerasami Vs State, by The Inspector of Police
Madras High Court · (2006) 11 MAD CK 0089
Penal Code, 1860 (IPC) — Section 107, 306
High Courts21 Nov 2006Dismissed
Tamil Nadu Wakf Board Vs Tamil Nadu Real Estates Ltd. and Raza Ali, Managing The Muthavalli Hujjathul Qiyam Wakf
Madras High Court · (2006) 11 MAD CK 0088
High Courts21 Nov 2006Allowed
Vijayakumar @ Kallakurichi Vijayakumar Vs The State of Tamil Nadu
Madras High Court · (2007) 1 LW(Cri) 561
Penal Code, 1860 (IPC) — Section 120, 307, 364A, 386, 392
High Courts20 Nov 2006Dismissed
Sharli Sunitha Vs D. Balson
Madras High Court · (2007) 1 MLJ 56
Guardians and Wards Act, 1890 — Section 10, 25, 7, 8, 9
High Courts20 Nov 2006Allowed
The Regional Director E.S.I. Corporation Vs Domore Tools and Accessories (P) Ltd.
Madras High Court · (2007) 114 FLR 462 : (2007) 2 LW 814 : (2007) 1 MLJ 734
Employees State Insurance Act, 1948 — Section 44, 45, 45A, 75, 75(1)
High Courts20 Nov 2006Dismissed
M. Saravanan Vs Pallavan Transport Corporation Pallavan Transport Corporation Vs M. Saravanan
Madras High Court · (2006) 11 MAD CK 0280
Motor Vehicles Act, 1988 — Section 166
High Courts20 Nov 2006Allowed
Desingh, Secretary Sankarapuram Primary Cooperative Land Development Bank and Others Vs The Joint Registrar, Villupuram Ramasamy Padayachiar Region, The Deputy Registrar and The President, Sankarapuram Primary Cooperative Land Development Bank
Madras High Court · (2006) 11 MAD CK 0241
Tamil Nadu Industrial Disputes Rules, 1958 — Rule 25
High Courts20 Nov 2006
Sivashanmugharaja Vs S. Narmathai
Madras High Court · (2007) 2 LW 736
Guardians and Wards Act, 1890 — Section 10, 149, 7
High Courts20 Nov 2006Dismissed
Man Aluminium Vs The Commercial Tax Officer (FAC)
Madras High Court · (2006) 11 MAD CK 0212
Tamil Nadu General Sales Tax Act, 1959 — Section 3(3), 3(5)
High Courts20 Nov 2006Allowed
P. Gnanasoundari Vs Sri Srinivasamurthy mandiram
Madras High Court · (2006) 11 MAD CK 0208
Madras City Tenants Protection Act, 1922 — Section 3, 9, 9(1)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts20 Nov 2006Allowed
K. Bose Vs The Special Deputy Collector (Stamps) and The Sub Registrar
Madras High Court · (2007) 2 CTC 301
Stamp Act, 1899 — Section 47A(1), 47A(2), 47A(5)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4, 4(1), 4(3), 4(4), 5