High Courts20 Dec 2006Allowed
S. Viajayalakshmi Vs Sekar, Assistant Engineer and The Asst. Engineer MES/MEDC
Madras High Court · (2007) 1 LW 399
Civil Procedure Code Amendment Act, 1976 — Section 151Limitation Act, 1963 — Article 136
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 3 of 152
High Courts20 Dec 2006
P. Kannusamy Vs Member Secretary, Sports Development Authority of Tamilnadu and The Chairman, Executive Committee, Sports Development Authority of Tamilnadu
Madras High Court · (2006) 12 MAD CK 0050
Employees of Sports Development Authority of Tamil Nadu Service Rules, 1998 — Rule 60Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts20 Dec 2006Dismissed
R. Krishnakumar Vs Sri Salai Vinayagar Temple
Madras High Court · (2006) 12 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 106
High Courts20 Dec 2006Dismissed
K. Damodaran Vs The Presiding Officer, Labour Court and The Management, Tiruvalam Primary Agricultural Co-operative Bank
Madras High Court · (2006) 12 MAD CK 0042
Industrial Disputes Act, 1947 — Section 11A, 2A(2)
High Courts20 Dec 2006
R.S. Nagarajan Vs R.S. Goapalan, R.S. Munirajan, R.S. Bhaskaran and Mrs. Rathinadevi
Madras High Court · (2006) 12 MAD CK 0030
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 9, 151
High Courts20 Dec 2006Allowed
Poppat Jamal and Sons Vs N.M. Venkatachalapathy @ Babulal and N.M. Krishnamoorthy
Madras High Court · (2006) 5 CTC 251 : (2007) 2 MLJ 379
High Courts20 Dec 2006Dismissed
S. Ekambaram, General Cariappa Higher Secondary School Vs The Chief Educational Officer, The District Educational Officer and General Cariappa Higher Secondary School
Madras High Court · (2006) 12 MAD CK 0016
High Courts20 Dec 2006Dismissed
M. Chandru Vs The Member Secretary, Chennai Metropolitan Development Authority and The Chairman cum Managing Director, Chennai Metro Water and Sewerage Board
Madras High Court · (2006) 12 MAD CK 0009
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 45, 55, 56, 6, 6(2)Tamil Nadu Town and Country Planning Act, 1971 — Section 49, 59, 59(3), 60, 61
High Courts20 Dec 2006Allowed
T. Prabakar Vs The Inspector General of Police (Central Sector), CRPF and The Commandant 148 Battalion, CRPF
Madras High Court · (2006) 12 MAD CK 0006
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Madras City Police Act, 1888 — Section 75Penal Code, 1860 (IPC) — Section 294(B), 323
High Courts19 Dec 2006
The Secretary to Government, Education Department, The Director of School Education and The District Educational Officer Vs A.D. Selvaraj and The Correspondent, Daniel Thomas Higher Secondary School
Madras High Court · (2006) 12 MAD CK 0226
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17A(4)
High Courts19 Dec 2006
Vicnivas Agency Vs The State of Tamil Nadu
Madras High Court · (2007) 8 VST 53
High Courts19 Dec 2006Allowed
Smt. S. Radha Mony Vs The Home Secretary, Government of Tamil Nadu, The Commissioner of Police, The Inspector of Police and The Sub Inspector of Police
Madras High Court · (2007) 1 CTC 273 : (2007) WritLR 323
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 174
High Courts19 Dec 2006Allowed
V. Rajasekaran and T. Raghavan Vs M. Rajendran, Trustee, M.G.R. Memorial Charitable Trust
Madras High Court · (2007) 2 CTC 769 : (2007) 1 MLJ 683
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts19 Dec 2006
M. Shanmugam Vs K. Padma and Tamilnadu Electricity Board
Madras High Court · (2006) 12 MAD CK 0198
High Courts19 Dec 2006Dismissed
S. Subramanian Vs Joint Registrar of Co-operative Societies and Others
Madras High Court · (2007) 113 FLR 543
Industrial Disputes Act, 1947 — Section 12(3)
High Courts19 Dec 2006Allowed
K. Chandrababu and Others Vs K. Maithili
Madras High Court · (2007) 2 CTC 776
Registration Act, 1908 — Section 77
High Courts19 Dec 2006Allowed
Sakthi Durga Builders and Developers Vs P.S. Raman
Madras High Court · (2007) 3 CTC 163
High Courts19 Dec 2006
Jayalakshmi Ammal and Others Vs Chinnasamy Gounder and Parthasarathy Naidu
Madras High Court · (2007) 1 CTC 449
High Courts19 Dec 2006Dismissed
E. Raju Vs The Tahsildar, The District Collector and The Commissioner, Corporation of Chennai
Madras High Court · (2006) 12 MAD CK 0150
High Courts19 Dec 2006Allowed
R. Baskaran Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2008) 1 LW(Cri) 129
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22