High Courts30 Oct 2006Allowed
M. Thangavelu Vs Perumayee and Others
Madras High Court · (2006) 10 MAD CK 0126
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(2)
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 29 of 152
High Courts30 Oct 2006
A. Sadasivam Vs State
Madras High Court · (2006) 10 MAD CK 0110
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 2, 36, 36(2)
High Courts30 Oct 2006
Esther @ Gunabhooshanam Vs S. Christopher Immanuel
Madras High Court · (2007) 1 DMC 39 : (2007) 3 LW 144
Divorce Act, 1869 — Section 10A, 32, 8
High Courts27 Oct 2006
ABT Parcel Service Vs The Superintending Engineer, Chennai Electricity Distribution Circle, Chennai ABT Parcel Service Vs The Superintending Engineer, Madurai Electricity Distribution Circle, Madurai ABT Parcel Service Vs The Superintending Engineer, Coimbatore Electricity Distribution Circle, Coimbatore
Madras High Court · (2006) 10 MAD CK 0232
Constitution of India, 1950 — Article 226
High Courts27 Oct 2006Dismissed
Kanniappa Powerloom Factory Vs The Regional Director, Employees State Insurance Corporation
Madras High Court · (2007) 2 LW 296
Employees State Insurance Act, 1948 — Section 1(6), 2(12), 45A, 75
High Courts27 Oct 2006
Murugesan Vs State
Madras High Court · (2007) CriLJ 1949
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 300, 302, 304(1)
High Courts27 Oct 2006Dismissed
A. Jeyapandi and A. Chellathurai Vs Gnanammal
Madras High Court · (2006) 10 MAD CK 0193
Hindu Minority and Guardianship Act, 1956 — Section 8(3)Limitation Act, 1963 — Article 60
High Courts27 Oct 2006
B. Mohamed Yousuff Vs Prabha Singh Jaswant Singh, rep. by its Power of Attorney Mr. C. Raghu and Others
Madras High Court · (2007) 4 LW 544 : (2008) 38 PTC 576
Administrative Tribunals Act, 1985 — Section 28Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227, 32, 323A, 323B
High Courts27 Oct 2006Dismissed
National Insurance Co. Ltd. Vs K. Ramasamy, Dhanalakshmi, K. Narayanasamy and K. Kaliyamourthy
Madras High Court · (2007) 1 ACC 565 : (2008) ACJ 516 : (2007) 4 LW 521 : (2006) 4 MLJ 1747
Central Motor Vehicles Rules, 1989 — Rule 9, 9(1), 9(2), 9(3)Motor Vehicles Act, 1988 — Section 149(2), 3
High Courts27 Oct 2006Allowed
M. Sankar Vs Bharat Heavy Electricals Limited Bharat Heavy Electricals Limited Workers Union Vs The Chairman cum Managing Director, B.H.E.L. and Others The Scheduled Castes Uplift Union, The SC/ST Employees Welfare Associations and The SC/ST Employees Welfare Council Vs Bharat Heavy Electricals Limited and Others
Madras High Court · (2006) 10 MAD CK 0161
Constitution of India, 1950 — Article 12, 16(1), 16(4)
High Courts27 Oct 2006Dismissed
Karuppayee Ammal and R. Palanisamy Vs Pasupathi Ammal and Shanmugavel Karuppayee Ammal and R. Palanisamy Vs Pasupathi Ammal
Madras High Court · (2006) 10 MAD CK 0160
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30
High Courts27 Oct 2006Dismissed
Commissioner of Income Tax, Madurai Vs Southern Roadways Ltd.
Madras High Court · (2006) 10 MAD CK 0148
High Courts27 Oct 2006Dismissed
P. Sivanandi, IPS, Deputy Inspector-General of Police (HQrs) Vs Rajeev Kumar, IPS, Superintendent of Police, Narcotic Intelligence Bureau, CID (NIB-CID) and Others
Madras High Court · (2006) 10 MAD CK 0133
Constitution of India, 1950 — Article 14, 16Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 5, 6, 6A, 7
High Courts27 Oct 2006
Kangayam Taluk, rep. by C.D. Dhandapani and Others Vs Kangayam Taluk, rep. by M. Rangasami and Others
Madras High Court · (2007) 4 LW 637 : (2007) 1 MLJ 115
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 1 Rule 8A
High Courts27 Oct 2006Allowed
Mani @ Manikandan, Kanaghu @ Kanagaraj and Anandan Vs State by the Inspector of Police
Madras High Court · (2006) 10 MAD CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Oct 2006Allowed
The Commissioner, HR. and CE Admn. Department and The Joint Commissioner, HR. and CE Admn. Department Vs W.N. Alala Sundram and Others
Madras High Court · (2007) 1 LW 544
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 57, 6, 6(19), 61(1), 63
High Courts27 Oct 2006Dismissed
C.R. Shankar and S. Lakshmi Vs T.R. Maragatham
Madras High Court · (2006) 10 MAD CK 0124
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(2)Constitution of India, 1950 — Article 227
High Courts27 Oct 2006Dismissed
Commissioner of Income Tax Vs Soutehrn Roadways Ltd.
Madras High Court · (2007) 288 ITR 15
High Courts27 Oct 2006Dismissed
Mrs. A. Kanthamani Vs Mrs. Nasreen Ahmed
Madras High Court · (2007) 2 LW 458
Registration Act, 1908 — Section 23Specific Relief Act, 1963 — Section 16, 20, 22, 25
High Courts27 Oct 2006
T. Ponni Vs The District Collector, The Returning Officer/Block Development Officer and Susila
Madras High Court · (2006) 10 MAD CK 0079
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 99