COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 23 of 152
High Courts08 Nov 2006Allowed
Kanagaraj Vs State of Tamil Nadu and Jayachandran
Madras High Court · (2007) 1 LW(Cri) 319
High Courts08 Nov 2006Dismissed
Rajiv Bhatnagar Vs State
Madras High Court · (2006) 11 MAD CK 0274
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 465, 465(2)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 19(3)
High Courts08 Nov 2006Allowed
Lakshmi, Murugesan, Varadarajan and Nallammal Vs Susila, Thanam and Sundaram
Madras High Court · (2006) 11 MAD CK 0259
Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 14(1), 29A, 6, 6(1), 8Succession Act, 1925 — Section 66, 69
High Courts08 Nov 2006Dismissed
Kanthammal Vs The Commissioner, Corporation of Chennai and The Assistant Commissioner, Revenue Zone-5, Corporation of Chennai
Madras High Court · (2006) 11 MAD CK 0237
Madras City Municipal Corporation Act, 1919 — Section 220
High Courts08 Nov 2006Dismissed
P.V. Devakumar Vs The Member Secretary Chennai Metropolitan Development Authority, Thalamuthu Natarajan Maligai
Madras High Court · (2006) 11 MAD CK 0235
High Courts08 Nov 2006Allowed
Carborandum Universal Ltd. Vs State of Tamil Nadu and Chennai Metropolitan Development Authority
Madras High Court · (2006) 11 MAD CK 0234
Town and Country Planning Act, 1971 — Section 113A(6)
High Courts08 Nov 2006Dismissed
Arulmighu Prasanna Venkatesa Perumal Thirukoil Vs The Collector of Chennai and Others
Madras High Court · (2006) 11 MAD CK 0216
Constitution of India, 1950 — Article 226
High Courts08 Nov 2006Dismissed
Charles R. Jebasingh Vs The Registrar, Manonmaniam Sundaranar University, The Bishop of Kanyakumari Diocease, The Dioceasan Secretary, Kanyakumari CSI Diocease and The Correspondent, Nesamony Memorial Christian College
Madras High Court · (2006) 11 MAD CK 0214
Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15(1), 19, 20Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 12, 14, 23
High Courts08 Nov 2006
Bilal Hajar @ Abdul Hameed, Harun Batcha and Tajudden Vs State
Madras High Court · (2006) 11 MAD CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts08 Nov 2006
Areva T and D India Limited, (formerly known as ALSTOM Ltd.) Vs The Assistant Commissioner of Income Tax
Madras High Court · (2007) 207 CTR 497
Income Tax Act, 1961 — Section 115JA, 139, 139(1), 139(8), 143
High Courts08 Nov 2006
S. Sridharan Vs Appollo Sindhoori Capital Invest Ltd. and Others
Madras High Court · (2007) 78 SCL 434
Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 34
High Courts08 Nov 2006
Karuppannan and Another Vs State
Madras High Court · (2006) 11 MAD CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(2)
High Courts08 Nov 2006Allowed
Pandurangan Vs The Sub Registrar, The District Registrar and The District Collector
Madras High Court · AIR 2007 Mad 159 : (2007) 1 CTC 641 : (2008) 1 LW 226 : (2006) 4 MLJ 1440
Pondicherry Registration Rules, 1969 — Rule 54Registration Act, 1908 — Section 16A, 21, 25, 34, 34(3)
High Courts07 Nov 2006
N. Balasubramanian Vs The Commissioner/Secretary, Ministry of Health and Family Welfare, Government of India, The Secretary, Health and Family Welfare Department, Government of Tamil Nadu, The Director of Family Welfare, State Family Welfare Bureau and The Secretary, Durgabai Deshmukh General and Medical Centre
Madras High Court · (2006) 11 MAD CK 0258
High Courts07 Nov 2006
Kurunkulam Arignar Anna Sarkarai Thinakkaooly Thozhilalar Sangam Vs The Chairman, Tamilnadu Sugar Corporation and The Chief Executive, Kurungulam Arignar Anna Sugar Mills
Madras High Court · (2006) 11 MAD CK 0257
High Courts07 Nov 2006Dismissed
Shri Rajasthani Jain Samaj Educational Trust Vs V. Subramanian, G. Srinivasan, G. Venugopal and Smt. Vatsala Ravi
Madras High Court · (2007) 1 MLJ 80
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Nov 2006Dismissed
Ramasamy and Others Vs The Government of Tamil Nadu
Madras High Court · (2006) 11 MAD CK 0236
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 20, 21, 22, 4(1), 5A
High Courts07 Nov 2006Dismissed
The Tamil Nadu Housing Board Vs S. Kamala and A. Panneerselvam
Madras High Court · (2006) 11 MAD CK 0232
High Courts07 Nov 2006Dismissed
Moorthy @ Chengam Moorthy Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 11 MAD CK 0206
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379, 380, 392, 394, 397