COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 26 of 152

High Courts04 Nov 2006

N. Pasupathy Vs The Additional Director General of Police, (Law and Order), The Deputy Inspector General of Police, Villupuram Range and The Additional Superintendent of Police, Prohibition and Enforcement wing, Enquiry Officer

Madras High Court · (2006) 11 MAD CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 4(1), 41(1)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 389, 457

High Courts04 Nov 2006

Jarinabegam Vs The State of Tamil Nadu

Madras High Court · (2007) 1 LW(Cri) 276

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439

High Courts04 Nov 2006

Madurai Kamaraj University Vs A. Sundara Mahalingam

Madras High Court · (2007) WritLR 511

High Courts04 Nov 2006Dismissed

K. Vishnupriya Vs State

Madras High Court · (2007) WritLR 240

Land Acquisition Act, 1894 — Section 10, 17, 17(2), 4(1), 5A

High Courts04 Nov 2006Allowed

R. Shankar Vs The Registrar General, High Court, 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 9Constitution of India, 1950 — Article 341(1)

High Courts03 Nov 2006Allowed

Lakshmi Natarajan Vs Bharatan Publications Limited, V. Murali and S. Appaswami

Madras High Court · (2006) 11 MAD CK 0278

Companies Act, 1956 — Section 111, 111(4), 192, 36, 82Contract Act, 1872 — Section 7

High Courts03 Nov 2006Dismissed

Senthil Kumar Vs The Cooperative Tribunal [Principal District Judge], The Assistant Director of Handlooms and Textiles and M.H.21, Annai Bhagavathi Weavers Cooperative Production and Sales Society

Madras High Court · (2006) 11 MAD CK 0260

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1961 — Section 81, 81(4), 81(6), 87

High Courts03 Nov 2006Allowed

Sivalingam Vs State

Madras High Court · (2006) 11 MAD CK 0255

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

High Courts03 Nov 2006Allowed

Radhakrishnan Vs State

Madras High Court · (2006) 11 MAD CK 0251

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 314Penal Code, 1860 (IPC) — Section 302, 304, 304(2), 323, 326

High Courts03 Nov 2006Dismissed

Justice P. Venugopal Vs State of Tamilnadu

Madras High Court · (2007) 1 MLJ 494

High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 2(1)High Court Judges (Travelling Allowance) Rules, 1956 — Rule 15Railway Claims Tribunal (Salaries and Allowances and Conditions of Services of Chairman, Vice Chairman and Members) Rules, 1989 — Rule 15, 4

High Courts03 Nov 2006Dismissed

R. Gopalakrishnan Vs The Revenue Divisional Officer

Madras High Court · (2006) 11 MAD CK 0058

Constitution of India, 1950 — Article 309Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

High Courts03 Nov 2006

Rasi Electrodes Vs The Directorate General of Central Excise Intelligence, The Assistant Director, Mr. Sankaranarayanan, the Senior Intelligence Officer, Directorate General of Central Excise Intelligence and The Commissioner of Customs (Imports)

Madras High Court · (2006) 113 ECC 225 : (2006) 139 ECR 225 : (2007) 209 ELT 20

High Courts03 Nov 2006Allowed

P. Elangovan Vs The Director General of Police and The Registrar, Tamilnadu Administrative Tribunal

Madras High Court · (2006) 11 MAD CK 0003

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15, 15A, 23(1), 3, 58A

High Courts02 Nov 2006Dismissed

National Insurance Co. Ltd. Vs Vaidyanathan and Others

Madras High Court · (2008) ACJ 48

Motor Vehicles Act, 1988 — Section 149(2), 149(6)

High Courts02 Nov 2006Allowed

Mani @ Lakshmanan, Indirani and Saroja Vs State

Madras High Court · (2006) 11 MAD CK 0244

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 506

High Courts02 Nov 2006Allowed

Sambandasamy Mudaliar Vs M. Anbu Ammal, Manickam and Ramarajan (Minor rep. by father and guardian Manickam)

Madras High Court · (2006) 11 MAD CK 0211

Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts02 Nov 2006Allowed

Ayyanar @ Chinnavan Vs State

Madras High Court · (2006) 11 MAD CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302

High Courts02 Nov 2006Dismissed

Commissioner of Income Tax Vs Adyar Gate Hotel Ltd.

Madras High Court · (2006) 11 MAD CK 0159

High Courts02 Nov 2006

RDS Projects Ltd. Vs Commercial Tax Officer

Madras High Court · (2007) 8 VST 574

Motor Vehicles Act, 1988 — Section 2, 2(28)Tamil Nadu Tax on Entry of Motor Vehicles into Local Areas Act, 1990 — Section 2, 3

High Courts02 Nov 2006

G. Lakshmanan Vs K. Kannan and The United India Insurance Co. Ltd.

Madras High Court · (2007) 1 MLJ 433