High Courts06 Nov 2006Dismissed
Commissioner of Income Tax Vs D. Subramanian
Madras High Court · (2008) 296 ITR 348
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 25 of 152
High Courts06 Nov 2006Dismissed
The Lakshmi Vilas Bank Limited Vs The Commissioner of Customs
Madras High Court · (2007) 6 STR 216
Constitution of India, 1950 — Article 226, 32Customs Act, 1962 — Section 111, 112, 124, 125, 128Income Tax Act, 1961 — Section 131, 132A
High Courts06 Nov 2006
Metropolitan Transport Corporation Vs S. Selvaraj
Madras High Court · (2007) 1 ACC 180 : (2008) ACJ 307
High Courts06 Nov 2006Dismissed
J.V. Bhoopalan Vs Rajamanickammal, S. Srinivasan and S. Kumaresan
Madras High Court · (2007) 2 CTC 472
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 19A, 19A(3), 19A(4), 25, 8
High Courts06 Nov 2006Dismissed
G. Babu Vs K. Sundaram and Others
Madras High Court · (2006) 11 MAD CK 0023
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54
High Courts04 Nov 2006Dismissed
S. Kuppammal, M. Balamani and S. Kumarasami Vs A.G. Kannusami
Madras High Court · (2007) 1 RCR(Civil) 509 : (2007) 1 RCR(Rent) 72
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts04 Nov 2006Dismissed
M.S. Mani Vs K. Shyamala
Madras High Court · (2007) 1 MLJ 297
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24
High Courts04 Nov 2006
V. Anbalagan Vs The Metropolitan Transport (Chennai) Ltd. and The State of Tamilnadu
Madras High Court · (2006) 11 MAD CK 0266
High Courts04 Nov 2006Allowed
Marimuthu Goundar Vs Perama Gounder, Perumayee, Ammani Ammal and Vellayammal
Madras High Court · (2006) 11 MAD CK 0256
High Courts04 Nov 2006
Ramar and Seena @ Vijayalakshmi Vs State by Inspector of Police, Deevattipatti Police Station
Madras High Court · (2006) 2 LW(Cri) 932
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Nov 2006Dismissed
Maria Grace Rural Middle School Vs The Government of Tamil Nadu
Madras High Court · AIR 2007 Mad 52 : (2006) WritLR 891
Constitution of India, 1950 — Article 14Tamil Nadu Education Department Grant-in-Aid Code, 1956 — Article 5Tamil Nadu Elementary Education Rules, 1920 — Rule 1
High Courts04 Nov 2006Dismissed
The Managing Director, Tamilnadu State Transport Corporation, (formerly known as Anna Transport Corporation Ltd.,) (Salem Division I) Ltd. Vs Santhi and Others
Madras High Court · (2006) 11 MAD CK 0163
High Courts04 Nov 2006
Director of Elementary Education and Others Vs S. Vigila and Another
Madras High Court · (2007) 3 JCR 450
Constitution of India, 1950 — Article 21, 21ATamil Nadu Education Rules, 1892 — Rule 17, 18
High Courts04 Nov 2006Dismissed
N. Thakkarajan Vs Mr. Vasudevan, The Chairman and Managing Director, Tamil Nadu Leather Development Corporation Ltd. and Mr. S. Gurumoorthy, IAS., The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board
Madras High Court · (2006) 11 MAD CK 0140
High Courts04 Nov 2006Dismissed
N. Thakkarajan Vs Mr. Vasudevan, The Chairman and Managing Director, Tamil Nadu Leather Development Corp. Ltd. and Mr. S. Gurumoorthy, IAS., The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board
Madras High Court · (2006) 11 MAD CK 0109
High Courts04 Nov 2006Allowed
R. Shankar Vs The Registrar General, State of Tamil Nadu and The Deputy Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2006) 4 MLJ 1503
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Nov 2006Allowed
G. Anburaja Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Assistant General Manager, Region IV, State Bank of India Assistant General Manager, Region IV, State Bank of India Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and G. Anbu Raja
Madras High Court · (2006) 11 MAD CK 0098
Industrial Disputes Act, 1947 — Section 10(4), 11A, 2AState Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)
High Courts04 Nov 2006
Director of Elementary Education, District Elementary Educational Officer and Assistant Elementary Educational Officer Vs Smt. S. Vigila and Manager, Meerania Middle School
Madras High Court · (2007) 1 LW 402 : (2007) 2 SLJ 380
Constitution of India, 1950 — Article 21, 21ATamil Nadu Education Rules, 1892 — Rule 17, 18
High Courts04 Nov 2006Allowed
Murugan Vs Sumathradevi and Durairaj
Madras High Court · (2006) 11 MAD CK 0070
High Courts04 Nov 2006Allowed
Arokkiasamy, Anthony Joseph and Selvarayar Vs State
Madras High Court · (2006) 11 MAD CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 342