COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 35 of 152

High Courts16 Oct 2006

Sri Krishnavilas Bajanai Madam and Others Vs The Commissioner, H.R. and C.E. Department, The Assistant Commissioner, H.R. and C.E. (Admn.) and R. Krishnamurthi

Madras High Court · (2006) 10 MAD CK 0214

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(13), 6(18), 6(19), 6(20), 63

Read judgment

High Courts16 Oct 2006Allowed

Tvl. Tamil Nadu State Transport Corporation Vs The State Transport Authority Chepauk, The State Transport Appellate Tribunal and Smt. Vyayammal Prop. Sri Bharathi Roadways

Madras High Court · (2006) 10 MAD CK 0203

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 10, 57(3), 57(4), 57(5), 57(6)Motor Vehicles Act, 1988 — Section 104, 104(1), 2(28A), 68C, 68D

Read judgment

High Courts16 Oct 2006

V. Muralidharan, represented by its Power of Attorney S. Thiagarajan Vs State of Tamil Nadu, The Chairman and Managing Director, Tamil Nadu Housing Board and The Executive Engineer and Administration Officer, Tamil Nadu Housing Board

Madras High Court · (2006) 10 MAD CK 0180

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Oct 2006Dismissed

Dalmia Cements (Bharat) Limited Vs State of Tamil Nadu and Tamilnadu Cements Corporation Ltd.

Madras High Court · (2007) WritLR 194

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 246, 372, 372(1)General Clauses Act, 1897 — Section 6(1)

Read judgment

High Courts16 Oct 2006Allowed

The Superintending Engineer, Tamil Nadu Electricity Board Vs The Presiding Officer, Labour Court, K. Gurusamy and R. Arumuga Nadar

Madras High Court · (2006) 10 MAD CK 0170

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)Tamil Nadu Electricity Board Contributory Provident Fund Regulations — Regulation 37, 38, 39

Read judgment

High Courts16 Oct 2006Dismissed

P.L. Chidambaram Vs The Chairman-cum-Managing Director, The New India Assurance Co. Ltd., The Appellate Authority (Regional Manager), The New India Assurance Co. Ltd. and The Divisional Manager (Competent Authority), New India Assurance Co. Ltd.

Madras High Court · (2006) 10 MAD CK 0144

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 162

Read judgment

High Courts16 Oct 2006Allowed

Murugan @ Balamurugan Vs State by Inspector of Police

Madras High Court · (2006) 10 MAD CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323

Read judgment

High Courts16 Oct 2006

Balmer Lawrie and Co. Ltd. Vs The Central Government Industrial Tribunal-cum-Labour Court and A.S. Asokan

Madras High Court · (2006) 10 MAD CK 0113

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 22

Read judgment

High Courts16 Oct 2006Dismissed

Tamil Nadu Electricity Board, Hire Vehicles Contrcactors Association Vs The Chairman, Tamil Nadu Electricity Board and Others

Madras High Court · (2006) 10 MAD CK 0112

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Oct 2006

Union of India (UOI) Vs Central Administrative Tribunal by Registrar, Madras Bench, The Secondary Grade Teachers Federation and R. Mohandoss

Madras High Court · (2006) 10 MAD CK 0105

Read judgment

High Courts16 Oct 2006Allowed

Sri Lakshmi Steel Re-rolling Mills Vs Central Excise, Service Tax Appellate Tribunal and Commissioner of Central Excise

Madras High Court · (2007) 207 ELT 335

Central Excise Rules, 1944 — Rule 96ZP, 96ZP(3)Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Oct 2006Dismissed

C. Govindarajan Vs The Joint Director and Additional Director

Madras High Court · (2006) 10 MAD CK 0072

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

Read judgment

High Courts16 Oct 2006Dismissed

P. Karunakaran and Others Vs The Secretary to Government Transport Department, The Managing Director Government of Transport Corporation, Salem Region, The Director of Employment and The Assistant Director (Incharge) Employment S. Murugesan Vs The Secretary to Government Transport Department, The Managing Director Government Transport Department Coimbatore Division, The Director of Employment and The District Employment Officer

Madras High Court · (2006) 10 MAD CK 0071

Read judgment

High Courts16 Oct 2006Dismissed

Union of India (UOI) Vs Southern Petrochemical Industries Corporation Limited

Madras High Court · (2006) 10 MAD CK 0065

Contract Act, 1872 — Section 73Goods Tariff Rules — Rule 123, 125, 125(1), 180Railways Act, 1989 — Section 106, 64, 66, 71, 71(1)

Read judgment

High Courts16 Oct 2006

S. Murugan Vs The Commissioner

Madras High Court · (2006) 10 MAD CK 0064

Read judgment

High Courts16 Oct 2006Allowed

Thambayi Ammal Vs K. Palanisamy (died), K. Palanisamy, The Record Officer-cum-Tahsildar and Veerappa Gounder

Madras High Court · (2007) 2 LW 379

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 15

Read judgment

High Courts16 Oct 2006Dismissed

N. Dakshinamurthyl Vs P. Natarajan, P. Subbaraya Gounder and Karur Vysya Bank Limited Salem

Madras High Court · (2006) 10 MAD CK 0040

Read judgment

High Courts16 Oct 2006

D. Raj Vs The Chief Officer, Personnel and Administration Dept., Indian Overseas Bank, The Chairman and Managing Director, Indian Overseas Bank and Indian Banks' Association C. Padmanabhan Vs The Deputy Divisional Manager, Syndicate Bank, The Chairman and Managing Director, Syndicate Bank (H.O) and Indian Banks' Association

Madras High Court · (2006) 10 MAD CK 0006

Constitution of India, 1950 — Article 14, 16, 226Income Tax Act, 1961 — Section 33A, 35Industrial Disputes Act, 1947 — Section 18(1), 2, 9A

Read judgment

High Courts12 Oct 2006Dismissed

Mrs. Dhanalakshmi and R. Anantha Kumar Vs Standard Chartered Bank

Madras High Court · (2007) 137 CompCas 946 : (2006) 5 CTC 436 : (2007) 74 SCL 233

Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(3), 13(4), 14

Read judgment

High Courts12 Oct 2006

Pandi Vs State

Madras High Court · (2007) CriLJ 1850

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(II)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)

Read judgment