High Courts28 Sept 2006
R. Dharmalingam Vs Tamilnadu State Transport Corporation Ltd.
Madras High Court · (2006) 09 MAD CK 0316
Industrial Disputes Act, 1947 — Section 25H
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 41 of 152
High Courts28 Sept 2006
Pallavaram Cantonment Merchants' Association Vs C.P.M. Jayapaul, President, Cantonment Small Traders' Association and Others
Madras High Court · (2006) 09 MAD CK 0315
High Courts28 Sept 2006Allowed
K. Ramamurthy Vs The State by Inspector of Police and S.P. Krishnamoorthy
Madras High Court · (2006) 09 MAD CK 0311
High Courts28 Sept 2006Allowed
Vijaya agencie Vs Dev Fastners Ltd.
Madras High Court · (2006) 4 MLJ 1623
Limitation Act, 1963 — Section 22(1)
High Courts28 Sept 2006Allowed
S. Ragavachari Vs V.S. Narayanan Director and Company Secretary S and S Industries Enterprises Ltd. and Balaji Capital Ltd. Industrial Consultant
Madras High Court · (2007) 136 CompCas 739 : (2006) 4 MLJ 1632
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts28 Sept 2006
Prof. K. Rajayyan Vs The Secretary, Ministry of Education, Human Resources Development, Government of India and The Secretary, Department of Education, Government of Tamil Nadu
Madras High Court · (2006) 4 LW 721 : (2006) 4 MLJ 1904
Constitution of India, 1950 — Article 226, 51A
High Courts28 Sept 2006Allowed
M. Ramkumar Vs The Deputy Inspector General, Central Industrial Security Force, Southern Zone, The Commandant, Central Industrial Security Force, Chennai Port Trust, The Deputy Commandant, Central Industrial Security Force, Chennai Port Trust and The Assistant Commandant, Central Industrial Security Force, Chennai Port Trust
Madras High Court · (2006) 09 MAD CK 0243
High Courts28 Sept 2006Dismissed
N. Mahadevan Vs The Chief Educational Officer, The District Educational Officer, The Correspondent, Sri. V.D.S. Jain Higher Secondary School and Thiru D. Dharmichand, Correspondent, Sri. V.D.S. Jain Higher Secondary School
Madras High Court · (2006) 09 MAD CK 0208
High Courts28 Sept 2006Disposed Off
Srinivasa Trading Co. Vs The Appellate Assistant Commissioner (CT) and The Deputy Commercial Tax Officer
Madras High Court · (2006) 09 MAD CK 0207
High Courts28 Sept 2006Allowed
Ethiraj and Others Vs State by Inspector of Police
Madras High Court · (2006) 09 MAD CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302
High Courts28 Sept 2006Dismissed
S. Abel Jeyaraj Vs The Director of School Education and Others
Madras High Court · (2006) 09 MAD CK 0132
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts28 Sept 2006Dismissed
A. Venkatramani Vs LIC Housing Finance Limited
Madras High Court · (2007) 135 CompCas 514 : (2007) 78 SCL 222
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(4), 14(1), 35
High Courts28 Sept 2006Dismissed
M. Shakthivel Vs The Director General, Central Industrial Security Force, The Deputy Inspector General, Central Industrial Security Force and The Commandant, Central Industrial Security Force Neyveli Lignite Corporation Unit
Madras High Court · (2006) 09 MAD CK 0065
High Courts27 Sept 2006Dismissed
Tamil Nadu State Transport Corporation (Villupuram Division III) Ltd. (Formerly known as P.T.M.G.R. Transport Corporation Ltd.) Vs V. Unnamalai
Madras High Court · (2006) 09 MAD CK 0283
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 337
High Courts27 Sept 2006Dismissed
Ananya Knitting Company Vs Joint Secretary
Madras High Court · (2007) 211 ELT 378
Customs Act, 1962 — Section 75
High Courts27 Sept 2006Dismissed
S. Krishnamoorthy Vs Chairman cum Managing Director, Tamil Nadu Civil Supplies Corporation Ltd. and Senior Regional Manager, Office of Senior Regional Manager, Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2006) 09 MAD CK 0234
Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Regulation 4
High Courts27 Sept 2006
D. Neelagandan Vs The Joint Registrar of Co-operative Societies and The Special Officer
Madras High Court · (2006) 09 MAD CK 0220
Tamil Nadu Primary Agricultural Cooperative Banks Common Cadre Service Regulations, 2000 — Regulation 2, 28, 29
High Courts27 Sept 2006Allowed
Tamil Nadu Government Transport Retired Employees Welfare Association, Formerly known as (Tamil Nadu Transport Employees Urimaigal Sangam), State Transport and Transport Corporations' Retired employees' Welfare Association and B. Nesamony Vs Government of Tamil Nadu and Others
Madras High Court · (2006) 09 MAD CK 0213
Constitution of India, 1950 — Article 14, 142, 16, 21Industrial Disputes Act, 1947 — Section 12(3), 18(1)Tamil Nadu State Transport Corporation Employees Pension Fund Rules, 1978 — Rule 14, 2, 7
High Courts27 Sept 2006Dismissed
V. Govindharajan Vs The State of Tamilnadu and The Management of Thiruvalluvar Transport Corporation
Madras High Court · (2006) 09 MAD CK 0209
Tamil Nadu Factories (Welfare Officers) Rules, 1953 — Rule 60