High Courts29 Sept 2006Allowed
Palaniswami Vs Ramayammal and Others
Madras High Court · (2007) 2 CTC 543
Evidence Act, 1872 — Section 68, 69, 71Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 3
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 40 of 152
High Courts29 Sept 2006
Moorthy and Others Vs State
Madras High Court · (2006) 09 MAD CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts29 Sept 2006Dismissed
Mrs. Bagirathi and Others Vs S. Manivanna and S. Venkatesan
Madras High Court · (2006) 4 LW 798 : (2006) 4 MLJ 1331
Madras City Tenants Protection Act, 1922 — Section 9
High Courts29 Sept 2006
P.P.M. Thangaiah Nadar Firm and Others Vs The Government of Tamil Nadu
Madras High Court · (2007) ACJ 177 : (2006) 5 CTC 97 : (2006) 4 LW 560 : (2007) 2 MLJ 685
Commissions of Inquiry Act, 1952 — Section 3, 3(1), 6Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226
High Courts29 Sept 2006Dismissed
V. Chandra Record Clerk O/o The Commercial Taxes Officer Vs The Government of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0146
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(3), 10(4), 12(4)Constitution of India, 1950 — Article 14, 142, 144, 16, 19(1)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17
High Courts29 Sept 2006Allowed
Oriental Insurance Company Ltd., Dhanabackiam and Kuppan Vs Dhanabackiam, Kuppan, Kesavan and Oriental Insurance Company Ltd.
Madras High Court · (2006) 4 LW 822 : (2007) 1 MLJ 65
Civil Procedure Code, 1908 (CPC) — Section 41Motor Vehicles (Amendment) Act, 1991 — Section 46Motor Vehicles Act, 1939 — Section 95(1)
High Courts29 Sept 2006Dismissed
Rajeswari and Jagannathan Naidu Vs Kannammal Chettiar, Ponnarasi Chettiar and Rajagopal Chettiar
Madras High Court · (2007) 3 LW 116
Transfer of Property Act, 1882 — Section 10, 14
High Courts29 Sept 2006Allowed
Usha Rajaram Vs The Inspector General of Registration, The District Registrar and The Sub Registrar
Madras High Court · (2007) 2 LW 984
Registration Act, 1908 — Section 78Stamp Act, 1899 — Article 62
High Courts29 Sept 2006Allowed
S. Balasambandamoorthy Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0137
High Courts29 Sept 2006Allowed
Village Connection and Volume Fashions Vs Prakash Transport
Madras High Court · AIR 2007 Mad 47 : (2007) 1 LW 495 : (2007) 1 MLJ 77
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts29 Sept 2006
Kudankulam Nuclear Power Employees Union Vs The Government of India and Others
Madras High Court · (2006) 09 MAD CK 0088
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2
High Courts29 Sept 2006Dismissed
R. Gopalakrishnan and Lakshmi Bai Vs Ulaganayagi, Ambalavanan and Lakshmi Narayanan
Madras High Court · (2007) 2 LW 438
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)
High Courts29 Sept 2006Dismissed
District Forest Officer, Madurai Division Vs P. Ganesan (Died) and Others
Madras High Court · (2007) ACJ 1521 : (2007) 112 FLR 561 : (2006) 4 MLJ 1653
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts29 Sept 2006Dismissed
The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division III) Limited Vs Vedanayagam
Madras High Court · (2007) 1 LW 532
High Courts29 Sept 2006Allowed
P. Chandrakala Vs The State and The Additional Secretary, Government of India Ministry of Consumer Affairs and Public Distribution
Madras High Court · (2006) 09 MAD CK 0069
High Courts29 Sept 2006
The Chairman, The Tamil Nadu Industrial Development Corporation Ltd. Vs K. Jayaraman and S. Duraisamy
Madras High Court · (2006) 09 MAD CK 0068
High Courts29 Sept 2006Allowed
The Senior Manager, Canara Bank Vs A Pukraj and A. Halith Ahmed
Madras High Court · (2007) 1 CompLJ 256 : (2007) 1 LW 447
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts28 Sept 2006Allowed
Rajendran, Chinnathambi and Viswakethu Vs State by Inspector of Police
Madras High Court · (2006) 09 MAD CK 0321
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 342
High Courts28 Sept 2006Allowed
Nagaraj Vs The State
Madras High Court · (2006) 09 MAD CK 0320
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 341, 506
High Courts28 Sept 2006Allowed
Venkitasamy, Thavamani and Amaravathy Vs Subbathal and Others
Madras High Court · (2007) 3 LW 198
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227