COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 34 of 152

High Courts18 Oct 2006Allowed

The Corporate Manager, CSI Corporate Schools Vs The State of Tamil Nadu and Others

Madras High Court · (2007) 1 LW 477 : (2007) 1 MLJ 378

Constitution of India, 1950 — Article 162, 30(1), 309Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 20Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(2), 15(3), 15(6), 8

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High Courts17 Oct 2006

Tamilnadu Electricity Board Vs Aruppukottai Sri Jayavilas Ltd.

Madras High Court · (2007) WritLR 550

Income Tax Act, 1922 — Section 15CTamil Nadu General Sales Tax Act, 1959 — Section 20Tamil Nadu General Sales Tax Rules, 1959 — Rule 24, 43, 45

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High Courts17 Oct 2006

The General Manager (Tech.) and Project Director, National Highways Authority of India Vs Mrs. Sridevi rep. by her Power of Attorney Saibabu and Others

Madras High Court · (2006) 5 CTC 634 : (2007) WritLR 827

Land Acquisition Act, 1894 — Section 4National Highways Act, 1956 — Section 3, 3A, 3A(1), 3A(2), 3C(2)

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High Courts17 Oct 2006Allowed

Shantharam Vs The Special Commissioner and Commissioner of Land Reforms, The Assistant Commissioner, Urban Land Tax and The Urban Land Tax Officer and Tahsildar

Madras High Court · (2006) 5 CTC 477

Civil Procedure Code, 1908 (CPC) — Section 33(2)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts17 Oct 2006

O. Samuel Armstrong Vs Government of Tamilnadu

Madras High Court · (2006) 10 MAD CK 0216

Constitution of India, 1950 — Article 21

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High Courts17 Oct 2006Allowed

O.A. Chinna Alagi Vs State of Tamil Nadu and Others

Madras High Court · (2007) 112 FLR 140 : (2008) 1 LW 192 : (2007) 2 SLJ 358

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High Courts17 Oct 2006

Chinnammal Vs Shanmugam and 2 others

Madras High Court · (2006) 10 MAD CK 0192

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High Courts17 Oct 2006

R. Subramanian Vs K. Devarajan

Madras High Court · (2007) 4 BC 36

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts17 Oct 2006Dismissed

United India Insurance Co. Ltd. Vs A. Govindan and T. Yogarajan

Madras High Court · (2006) 10 MAD CK 0187

Motor Vehicles Act, 1988 — Section 149

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High Courts17 Oct 2006Dismissed

Mariappan Vs State

Madras High Court · (2006) 10 MAD CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 449, 84

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High Courts17 Oct 2006

The Commissioner and Secretary to Government Agriculture Department and Others Vs Chandrasekaran and Others Dhamodharan Vs The Commissioner and Secretary to Government Agricultural Department, The Director Agricultural Department and The Special Tahsildar Land Acquisition State Seed Farm

Madras High Court · (2007) 2 LW 228

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High Courts17 Oct 2006Allowed

S. Manjunathan, S. Naresh Kumar, S. Mohan Raj and S. Uma Shankar Vs The Joint Registrar, District Registrar and The Inspector General of Registration

Madras High Court · (2007) 1 CTC 552 : (2006) 4 LW 726 : (2006) 4 MLJ 1538

Stamp Act, 1899 — Section 46(2)

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High Courts17 Oct 2006Dismissed

Commissioner of Income Tax Vs Apcom Computers (P) Ltd.

Madras High Court · (2007) 292 ITR 630

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A

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High Courts17 Oct 2006Dismissed

Lakshmi Vs M.V. Balamurali and Balasubramaniam

Madras High Court · (2007) 2 CTC 518 : (2007) 3 LW 148 : (2008) 1 RCR(Civil) 120 : (2007) 2 RCR(Rent) 656

Rent Control Act, 1960 — Section 10(3), 14(1), 14(2), 25

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High Courts17 Oct 2006

The Secretary, Tamil Nadu Public Service Commission Vs R. Jayakumar, The Chief Engineer Agricultural Engineering Department and The Registrar, Tamil Nadu Administrative Tribunal R. Jayakumar Vs The Secretary, Tamil Nadu Public Service Commission, The Chief Engineer Agricultural Engineering Department and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2006) 10 MAD CK 0131

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High Courts17 Oct 2006Allowed

R. Elangovan Vs The Tamil Nadu Government, University of Madras, The Regional Joint Director of Collegiate Education, Chennai Region and A.M. Jain College

Madras High Court · (2006) 10 MAD CK 0121

Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15, 2(8)

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High Courts17 Oct 2006Dismissed

The Special Officer, Maduranthakam Cooperative Sugar Mills Vs The Joint Commissioner of Labour under the Payment of Gratuity Act, 1972, N. Thandavarayan and The Assistant Commissioner of Labour-II Controlling Authority under the Payment of Gratuity Act, 1972

Madras High Court · (2006) 10 MAD CK 0097

Payment of Gratuity Act, 1972 — Section 7(4), 7(7)

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High Courts17 Oct 2006

M. Mahindran Vs The Director Elementary School Education, The District Educational Officer, The Assistant Educational Officer and The Principal Account General (A and E)

Madras High Court · (2006) 10 MAD CK 0068

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High Courts17 Oct 2006Dismissed

C. Regraj Vs Bank of Rajasthan

Madras High Court · (2007) 1 CompLJ 204

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1)

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High Courts17 Oct 2006Dismissed

R. Sekar Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department

Madras High Court · (2006) 10 MAD CK 0014

Penal Code, 1860 (IPC) — Section 307, 332, 336, 341, 392

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