COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 28 of 152

High Courts31 Oct 2006

Adaikkalameri, S. Jayaraman and S. Chellakannu Vs The Director of Geology, The District Collector and The Assistant Director of Mines

Madras High Court · (2006) 10 MAD CK 0129

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(4), 4(1A)

High Courts31 Oct 2006Dismissed

K. Athappan (died) and Others Vs Palaniammal and Others

Madras High Court · (2007) 1 LW 213

Evidence Act, 1872 — Section 68Limitation Act, 1963 — Article 92Registration Act, 1908 — Section 74

High Courts31 Oct 2006Dismissed

S.A. Doss Vs Working Women Voluntery Service, Smt. Thenmozhi Govindan and Smt. Jaya Meenakshisundraram

Madras High Court · (2006) 10 MAD CK 0123

Contract Act, 1872 — Section 70

High Courts31 Oct 2006Dismissed

Devinarayan Housing and Property Development (P) Ltd. Vs C.R. Gobind

Madras High Court · (2007) 3 LW 201 : (2006) 4 MLJ 1626

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 26Evidence Act, 1872 — Section 62

High Courts31 Oct 2006Dismissed

Kallai Saw Mills and T.R. Saw Mills Vs State of Tamilnadu and Others

Madras High Court · (2006) 10 MAD CK 0114

Forest (Conservation) Act, 1980 — Section 2

High Courts31 Oct 2006

Sukhraj Bhawarlal and Others Vs J. Parasmal and Sathrasala Venkatachullam Chetty's Charities

Madras High Court · (2007) 3 LW 42 : (2006) 4 MLJ 1610

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29

High Courts31 Oct 2006Allowed

Union of India (UOI) Vs A.L. Sivagami and Others

Madras High Court · (2006) 10 MAD CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Pondicherry Excise Rules, 1970 — Rule 204, 9

High Courts31 Oct 2006Dismissed

Commissioner of Income Tax Vs Sangu Chakra Hotels Pvt. Ltd.

Madras High Court · (2007) 212 CTR 215 : (2007) 292 ITR 591

High Courts31 Oct 2006

M. Nagip Vs K. Manimegalai and The United India Insurance Co. Ltd.

Madras High Court · (2007) 3 LW 209

Motor Vehicles Act, 1988 — Section 140, 163A, 166, 168

High Courts31 Oct 2006

U. Mohammed Abdullah Vs The Municipal Corporation of Tiruchi

Madras High Court · (2006) 10 MAD CK 0013

Constitution of India, 1950 — Article 226

High Courts30 Oct 2006

K. Veerapandiyan Vs The Secretary to Government, High Ways Department (HK.1), The Chief Engineer (General), High Ways Department and The District Collector

Madras High Court · (2006) 10 MAD CK 0224

High Courts30 Oct 2006Dismissed

Salem Vivekananda English Institute, Mrs. S. Ramajanardhani and Thambi V. Sivaramasubramaniam Vs Vivekananda Kalvi Nilayam Pvt. Ltd. and S. Varadarajan

Madras High Court · (2007) 1 CTC 668 : (2006) 4 MLJ 1620

Civil Procedure Code, 1908 (CPC) — Section 115Trade and Merchandise Marks Act, 1958 — Section 105

High Courts30 Oct 2006Allowed

R.M. Usha Vs The Director of Elementary Education and Others

Madras High Court · (2006) 10 MAD CK 0202

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)

High Courts30 Oct 2006Allowed

Suneka Vs State of Tamil Nadu and Another

Madras High Court · (2007) CriLJ 1695

Immoral Traffic (Prevention) Act, 1956 — Section 3(1), 4(1), 5(1), 6(1), 7(1)

High Courts30 Oct 2006Dismissed

Pentamedia Graphics Limited Vs The Bombay Stock Exchange

Madras High Court · (2008) 145 CompCas 327 : (2007) 1 LW 337

Companies Act, 1956 — Section 101, 235, 236, 237, 238Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 2003 — Regulation 2, 24, 3, 34, 35Securities and Exchange Board of India Act, 1992 — Section 11(4), 11B

High Courts30 Oct 2006

R. Shyamala, rep. by father Dr. S. Ramesh Vs State of Tamilnadu and Others Dr. Rajah Muthiah Chettiar Charitable and Educational Trust Vs State of Tamilnadu and The Permanent Committee for Common Entrance Test for Private Professional Colleges in Tamil Nadu K.C. Tamilselvi (Regn. No. 12206), rep. by her father and natural guardian K.P. Chandranathan and N. Preethi (Regn. No. 122190) rep. by her father and natural guardian V. Narayanamurthy Vs The Permanent Committee for Common Entrance Test for Private Professional Colleges in Tamil Nadu and Others Kassey David Ratan rep. by his father and natural guardian Kassey David Raju Vs Principal Chettinad Hospital and Research Institute, Tamil Nadu Dr. M.G.R. Medical University and Secretary Hon'ble Mr. Justice S.S. ubramani Committee he Permanent Committee or Common Entrance Test for Private Professional Colleges in Tamil Nadu

Madras High Court · (2006) 10 MAD CK 0158

Constitution of India, 1950 — Article 19(6), 30(1)

High Courts30 Oct 2006Dismissed

Ravikumar Distilleries Ltd. Vs The Customs, Excise and Service Tax Appellate Tribunal South Zonal Bench, The Commissioner of Customs (Appeal) and The Deputy Commissioner of Customs (GR 7A-DEPB)

Madras High Court · (2006) 113 ECC 334 : (2006) 139 ECR 334

Customs Act, 1962 — Section 129E, 28(1), 28(2)

High Courts30 Oct 2006Dismissed

K. Selvaraj Vs The Ponds (India) Limited

Madras High Court · (2006) 10 MAD CK 0142

Industrial Disputes (Central) Rules, 1957 — Rule 10(B)(1), 10(B)(2), 10(B)(3), 10(B)(8)

High Courts30 Oct 2006

K.P. Rajendran Vs The Secretary to Government, Tamil Development-Culture Department, The Director of Tamil Development and The Tamil Inspection Officer

Madras High Court · (2006) 10 MAD CK 0136

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 27Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 47, 47(1)

High Courts30 Oct 2006Dismissed

Food Corporation of India Vs N.S. Balasubramanian and Others

Madras High Court · (2007) 3 LW 109