COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 33 of 152

High Courts19 Oct 2006

The State of Tamil Nadu Vs V. Nagaraj, Jaya, B.M. Ambavathy and Narasimmaiah rep. by its Power of Attorney Mr. N. Rajendran

Madras High Court · (2006) 10 MAD CK 0010

Land Acquisition (Tamil Nadu) Rules — Rule 3(b)Tamil Nadu Land Acquisition Act, 1978 — Section 4(1)

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High Courts19 Oct 2006

Tamil Nadu Vivasayigal Sangam Vs The District Forest Officer and The Assistant Settlement Officer

Madras High Court · (2006) 10 MAD CK 0009

Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 — Section 9Tamil Nadu Forest Act, 1882 — Section 68A

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High Courts19 Oct 2006Allowed

ICNET Limited Vs The Industries Commissioner and Director of Industries and Commerce and The Deputy Director (E and E)

Madras High Court · (2007) WritLR 436

Constitution of India, 1950 — Article 14, 300(A)

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High Courts18 Oct 2006Dismissed

Arjunan Vs State

Madras High Court · (2007) CriLJ 1701

Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 302

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High Courts18 Oct 2006

Retired Official's Association Vs The State of Tamil Nadu and Others

Madras High Court · (2007) WritLR 34

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 409, 420, 468, 471

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High Courts18 Oct 2006

R. Shivakumar, R. Shyamala and R. Venkatakrishnan Petitioners 2 and 3 represented by their duly constituted Power of Attorney Agent, Mr. R. Shivakumar Vs The State of Tamil Nadu

Madras High Court · (2006) 10 MAD CK 0150

Tamil Nadu Urban Land Tax Act, 1966 — Section 11, 11(1), 35

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High Courts18 Oct 2006

A.R. Rajagopal Vs Arulmighu Thirumangaleeswarar Temple, Arumbakkam, Koyambedu and A.R. Krishnamoorthy

Madras High Court · (2006) 10 MAD CK 0149

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 11Constitution of India, 1950 — Article 221, 226, 227, 27, 32

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High Courts18 Oct 2006

Pavai Ammal Vaiyapuri Educational Vs The Tamil Nadu Dr. Ambedkar Law University, The State of Tamil Nadu and Bar Council of India

Madras High Court · (2006) 10 MAD CK 0141

Constitution of India, 1950 — Article 254Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section 2, 4

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High Courts18 Oct 2006Dismissed

G. Kumarasekaran Vs Deputy Registrar of Cooperative Societies and Others

Madras High Court · (2006) 10 MAD CK 0139

Tamil Nadu Co-operative Societies Act, 1983 — Section 71(1), 81, 87

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High Courts18 Oct 2006Dismissed

The Tamil Nadu Khadi and Village Industries Board and The Assistant Director, Khadi and Village Industries Vs J. Bellan

Madras High Court · (2006) 10 MAD CK 0120

Tamil Nadu Khadi and Village Industries Board Act, 1959 — Section 28, 33

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High Courts18 Oct 2006

The Union of India (UOI) Vs A. Abdul Salam, The Secretary to Government Public (Special A) Department and The Registrar, Central Administration Tribunal, Madras Bench

Madras High Court · (2006) 10 MAD CK 0117

Administrative Service (Pay) Rules, 1954 — Rule 1(2), 4(6)

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High Courts18 Oct 2006Dismissed

Jayaraman Vs State

Madras High Court · (2006) 10 MAD CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 106, 114Penal Code, 1860 (IPC) — Section 149, 302, 303, 380, 392

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High Courts18 Oct 2006Dismissed

Ramaraj Vs The Inspector of Police

Madras High Court · (2006) 10 MAD CK 0092

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 452Tamil Nadu Medical Code, 1959 — Section 10

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High Courts18 Oct 2006Dismissed

The Assistant Elementary Educational Officer, The District Elementary Educational Officer, The Chief Educational Officer and The District Collector Vs Joseph Vijayaragavan

Madras High Court · (2006) 10 MAD CK 0087

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts18 Oct 2006

R. Rajaraghupathy Vs The Secretary to Government, Department of Rural Development and Local Administration, The District Collector and The Executive Officer, Maraimalai Nagar Town Panchayat

Madras High Court · (2006) 10 MAD CK 0085

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High Courts18 Oct 2006

S.K. Krishnan Vs Ambal Traders by Partner (P2), M. Arumugam and Others

Madras High Court · AIR 2007 Mad 137 : (2007) 2 LW 292

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)Constitution of India, 1950 — Article 227

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High Courts18 Oct 2006Dismissed

P. Chockalingam Vs The Presiding Officer, Labour Court and Indian Oil Corporation Ltd., LPG Bottling Plant

Madras High Court · (2006) 10 MAD CK 0078

Industrial Disputes Act, 1947 — Section 2(A)

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High Courts18 Oct 2006Dismissed

Subbaiya Gounder Vs M. Balasubramaniam (deceased) and Others

Madras High Court · (2006) 10 MAD CK 0075

Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts18 Oct 2006Dismissed

Manivanna Gounder Vs Pachaiappa Gounder

Madras High Court · (2006) 5 CTC 639

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 Oct 2006Allowed

N. Raman Vs State of Tamil Nadu and J. Jeyaraj

Madras High Court · (2006) 10 MAD CK 0057

Tamil Nadu Prison Service Special Rules — Rule 4, 5Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39

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