COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 21 of 152

High Courts14 Nov 2006Allowed

Sahul Hameed Vs Additional Secretary to Government of India, Department of Consumer Affairs, The Secretary to Government of Tamil Nadu Co-operation, Food and Consumer Protection Department, The District Magistrate and District Collector and The Inspector of Police C.S.C.I.D.

Madras High Court · (2006) 11 MAD CK 0203

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1)Constitution of India, 1950 — Article 21, 22, 22(5)General Clauses Act, 1897 — Section 21

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High Courts14 Nov 2006Allowed

K.P. Chinnasamy Vs T.B. Kennedy

Madras High Court · (2006) 5 CTC 228 : (2007) 1 LW(Cri) 74 : (2007) 1 LW(Cri) 433

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 142

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High Courts14 Nov 2006Dismissed

Sivanmalai Viswakarma Samuthaya Nala Sangam Vs Natarajan and Others

Madras High Court · (2007) 2 LW 211

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 18 Rule 4, Order 7 Rule 14Evidence Act, 1872 — Section 63, 65, 66

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High Courts14 Nov 2006Dismissed

E. Logistics Private Limited and V. Sanjeevi Vs Financial Technologies India Ltd. and Others

Madras High Court · (2006) 11 MAD CK 0094

Arbitration and Conciliation Act, 1996 — Section 10, 12, 13, 14, 16

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High Courts14 Nov 2006Dismissed

Neycer India Limited Vs The Commercial Tax Officer and Others

Madras High Court · (2008) 81 SCL 535 : (2007) 7 VST 574

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19

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High Courts14 Nov 2006

Susadima Amarolpam Vs The Director General of Police and The Inspector of Police, Thirumullaivayal Police Station

Madras High Court · (2006) 11 MAD CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1)

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High Courts14 Nov 2006

BMF Beltings Limited Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer - Commercial, Tamil Nadu Electricity Board and The Superintending Engineer (TNEB)

Madras High Court · (2006) WritLR 971

Constitution of India, 1950 — Article 14, 19(1)

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High Courts13 Nov 2006Dismissed

Kaliammal, Ardhanari, Valliammal and Kottathooran Vs Sundharammal and Ramalingam Ramalingam Vs Sundharammal and Others

Madras High Court · (2006) 5 CTC 822 : (2007) 1 MLJ 577

Civil Procedure Code, 1908 (CPC) — Section 97Limitation Act, 1963 — Section 5

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High Courts13 Nov 2006

Kanniammal Vs Raniammal and Ilangovan

Madras High Court · (2006) 11 MAD CK 0267

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3

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High Courts13 Nov 2006

B. Bhaskaran Vs The Presiding Officer, I Addl. Labour Court and The Management of Tractors and Farm Equipment Limited

Madras High Court · (2006) 11 MAD CK 0252

Industrial Disputes Act, 1947 — Section 11A

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High Courts13 Nov 2006Allowed

Rainbow Traders Vs The Commercial Tax Officer

Madras High Court · (2006) 11 MAD CK 0223

Tamil Nadu General Sales Tax Act, 1959 — Section 12

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High Courts13 Nov 2006Allowed

J.D. Ranganathan and J.D. Balakrishnan Vs Special Commissioner for Land Administration, Govt. of Tamil Nadu and Additional Collector

Madras High Court · (2006) 11 MAD CK 0222

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High Courts13 Nov 2006

Narmadha Chemicals (P) Ltd. Vs Siva Shakthi Soap Works Siva Shakthi Soap Works Vs Narmadha Chemicals (P) Ltd.

Madras High Court · (2006) 11 MAD CK 0173

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts13 Nov 2006

Siddanatha Pillai Vs The Under Secretary, Government of India, Ministry of Home affairs, The Chief Secretary, Government Public Political Pension (General Department) and The District Collector

Madras High Court · (2006) 11 MAD CK 0155

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High Courts13 Nov 2006Dismissed

Saketh India Ltd. Vs State of Tamil Nadu

Madras High Court · (2007) 1 MLJ 442

Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A(4), 8A(1)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8A

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High Courts13 Nov 2006Allowed

Commissioner of Income Tax, Spl. Range II Vs Sanmar Holdings Ltd.

Madras High Court · (2006) 11 MAD CK 0126

Income Tax Act, 1961 — Section 22, 256(2)

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High Courts13 Nov 2006Allowed

Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench and Dr. K.A. Abraham

Madras High Court · (2006) 11 MAD CK 0125

Central Civil Services (Pension) Rules, 1972 — Rule 30Manual of Railway Pension Rules, 1950 — Rule 306, 423(2)Railway Services (Pension) Rules, 1993 — Rule 45, 45(1), 6, 6, 6(1)

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High Courts13 Nov 2006