High Courts11 Oct 2006Dismissed
S. Nedunchezhian rep. by his Power of Attorney Mrs. Mala Nedunchezhian Vs Kumaran Foundation and Others
Madras High Court · (2006) 10 MAD CK 0046
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 37 of 152
High Courts11 Oct 2006Dismissed
P.L. Ramachandran Vs Director of Settlement and Others
Madras High Court · (2006) 10 MAD CK 0029
High Courts11 Oct 2006
J. Uma Maheswari Vs S. Peter
Madras High Court · (2006) 5 CTC 568
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 39
High Courts10 Oct 2006
The Commissioner of Income Tax Vs Tamilnadu Warehousing Corprn.
Madras High Court · (2007) 212 CTR 228 : (2007) 292 ITR 310
Income Tax Act, 1961 — Section 143(3), 260A, 263, 263(1), 41
High Courts10 Oct 2006
K. Subramani and 3 others Vs State by Inspector of Police, Nallore Police Station, Salem District
Madras High Court · (2006) 2 LW(Cri) 944
High Courts10 Oct 2006Allowed
Karumpandi Vs State
Madras High Court · (2007) CriLJ 1922
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 397
High Courts10 Oct 2006Dismissed
The Management of Futura Polyesters Ltd., (Formerly known as) Indian Organic Chemicals Ltd. Vs The President Officer, I Additional Labour Court and A. Monoharan
Madras High Court · (2006) 10 MAD CK 0210
Industrial Disputes Act, 1947 — Section 10, 12(4), 17, 2(A), 20
High Courts10 Oct 2006
G. Sathiyakala Vs Superintendent of Police
Madras High Court · (2007) 2 DMC 681 : (2006) 2 LW(Cri) 938
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts10 Oct 2006Dismissed
Commissioner of Income Tax Vs Ayesha Hospitals P. Ltd.
Madras High Court · (2007) 292 ITR 266
Income Tax Act, 1961 — Section 143(2), 143(3), 260A, 32(1)
High Courts10 Oct 2006Allowed
S. Palanimuthu Vs The Secretary to Government of Tamil Nadu, Department of Higher Education and Others
Madras High Court · (2006) 10 MAD CK 0194
Constitution of India, 1950 — Article 14
High Courts10 Oct 2006
Gowri Spinning Mills (P.) Ltd. Vs Assistant Provident Fund Commissioner and Another
Madras High Court · (2007) 1 LLJ 140 : (2006) 4 LW 995
Companies Act, 1956 — Section 529, 529A, 530Constitution of India, 1950 — Article 21, 226, 39, 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 12, 14, 14B, 5A
High Courts10 Oct 2006
Kandasami Gounder Vs Chetiyannan @ Chettiya Gounder and Pavayee Kandasami Gounder, Pavayee and Srinivasan Vs Settiannan @ Settia Gounder
Madras High Court · (2006) 10 MAD CK 0169
High Courts10 Oct 2006Dismissed
Janardhanam Vs Kalaiselvan
Madras High Court · (2007) 4 LW 494 : (2007) 1 MLJ 406
Negotiable Instruments Act, 1881 (NI) — Section 36, 38, 43
High Courts10 Oct 2006Dismissed
Chandrasekaran Vs State
Madras High Court · (2006) 10 MAD CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 307
High Courts10 Oct 2006Allowed
NEPC Micon Limited, NEPC Agro Foods Ltd., T.G. Ranganathan and Ravi Prakash Khemka Vs Sashi Prakash Khemka and Others
Madras High Court · (2007) 137 CompCas 917 : (2007) 1 LW 321 : (2007) 78 SCL 442
Companies (Amendment) Act, 1998 — Section 14Companies Act, 1956 — Section 10F, 111, 111A, 111A(2), 111A(3)Motor Vehicles Act, 1988 — Section 110, 110A, 110F, 111
High Courts10 Oct 2006Allowed
Ruby Esther Mary Vs Dominic Xavier @ Thomuni
Madras High Court · (2007) 1 LW 526
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts10 Oct 2006Allowed
Ramamurthy Vs M. Rani
Madras High Court · (2007) 3 LW 435 : (2007) 1 MLJ 60
Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1), 18A
High Courts10 Oct 2006Allowed
M.K. Ramesh Vs The Secretary to Government, Food Co-operation and Consumer Protection Department, The District Magistrate and District Collector and The Secretary to the Government, Food and Consumer Protection Department, Government of India
Madras High Court · (2006) 10 MAD CK 0063
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Section 6(4)
High Courts10 Oct 2006Dismissed
P. Selvaraj Vs The Management of Shardlow India Limited, The Joint Commissioner of Labour and The Assistant Commissioner of Labour D.M.S. Compound
Madras High Court · (2006) 4 MLJ 1728
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 12(3), 2, 2A, 4(2), 4(3)
High Courts10 Oct 2006Allowed
V. Rani Vs The Director of Elementary Education, The District Elementary Education Officer and The Assistant Elementary Education Officer, Naguneri Range
Madras High Court · (2007) WritLR 84