High Courts10 Nov 2006Dismissed
K. Dhamodharan Vs R.V. Narbabi
Madras High Court · (2007) 1 LW(Cri) 440
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 22 of 152
High Courts10 Nov 2006Dismissed
Krishnaveni and Others Vs Gopal Pandithar
Madras High Court · (2007) 2 CivCC 31 : (2007) 1 RCR(Civil) 190 : (2006) 2 RCR(Rent) 662
High Courts10 Nov 2006Allowed
Kaliathal Vs Murugathal and Others
Madras High Court · (2006) 11 MAD CK 0254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Nov 2006Dismissed
The Tamil Nadu Dr. Ambedkar Law University Vs B. Surendra Mohan and Others
Madras High Court · (2006) 11 MAD CK 0233
High Courts10 Nov 2006Allowed
B. Nirmala Vs The State of Tamil Nadu
Madras High Court · (2006) 11 MAD CK 0215
High Courts10 Nov 2006Allowed
C. Prema Vs The State of Tamil Nadu
Madras High Court · (2006) 11 MAD CK 0207
Essential Commodities Act, 1955 — Section 7(1)Penal Code, 1860 (IPC) — Section 120A, 120B, 307, 341, 353Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts10 Nov 2006Dismissed
Ramayee Vs Sakthivel and Others
Madras High Court · (2007) 2 LW 454
Civil Procedure Code, 1908 (CPC) — Section 96Tamil Nadu Agricultural Land Record of Tenancy Rights (Amendment) Act, 1972 — Section 16A, 3(2)
High Courts10 Nov 2006
K.K. Ramasubramania Raj Vs A. Muthukrishnan and Thayammal
Madras High Court · (2007) 2 LW 434
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts10 Nov 2006
M. Mohammed Mohideen Vs The State of Tamil Nadu The Secretary to Government, Home Department and The Director of Fire and Rescue Services Vs M. Mohameed Mohideen and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 11 MAD CK 0050
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts10 Nov 2006Dismissed
Chiranjeevi Wind Energy Ltd. Vs Emergya Wind Technologies B.V.
Madras High Court · (2006) 11 MAD CK 0041
Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 Nov 2006
M. Dinesh Kumar Vs The Tamilnadu Dr. Ambedkar Government Law University, The Registrar, The Tamilnadu Dr. Ambedkar Law University and The Controller of Examination, The Tamil Nadu Dr. Ambedkar Law University
Madras High Court · (2007) 1 CTC 457
High Courts09 Nov 2006Dismissed
J. Lili Jabakani and Others Vs T.A. Chandrasekhar
Madras High Court · (2006) 5 CTC 848
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts09 Nov 2006Dismissed
Duraisami Naidu and Others Vs C. Ramakrishnan and Others
Madras High Court · (2007) 1 MLJ 424
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Registration Act, 1908 — Section 17, 17(1)Stamp Act, 1899 — Section 35
High Courts09 Nov 2006Dismissed
G. Anusuya Vs Amirthavalli and Others
Madras High Court · (2008) 1 LW 491
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12, 12(2), 37(2)
High Courts09 Nov 2006Dismissed
A. Dhinakaran, Orthotic-cum-Prosthetic Engineer, District Rehabilitation Centre Vs The State of Tamil Nadu and Others
Madras High Court · (2006) 11 MAD CK 0264
Constitution of India, 1950 — Article 14
High Courts09 Nov 2006
N. Arivazhakan and Others Vs The State of Tamil Nadu and The Tamil Nadu Housing Board
Madras High Court · (2006) 11 MAD CK 0227
Land Acquisition Act, 1894 — Section 4(1), 5ALand Acquisition Rules — Rule 4
High Courts09 Nov 2006Allowed
Arumuga Gounder Vs The State of Tamil Nadu
Madras High Court · (2006) 11 MAD CK 0224
Land Acquisition Act, 1894 — Section 45Post Office Act, 1898 — Section 29
High Courts09 Nov 2006
Baskaran and Ravichandran Vs The State
Madras High Court · (2006) 11 MAD CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 304, 307, 376(2)
High Courts09 Nov 2006Dismissed
N. Palani Vs Estate of Janakiah Chetty, Rep. by R.J. Jayachandran
Madras High Court · (2006) 11 MAD CK 0196
General Clauses Act, 1897 — Section 3(42)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(8), 2(6)
High Courts09 Nov 2006
R. Gandhi, Senior Advocate Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) 11 MAD CK 0145