Madras High Court Judgments 2006 — Page 44

High Courts25 Sept 2006

A.S. Janaardhanan Vs The District Collector, The Commissioner of Revenue, Administrative Officer and The Secretary to Government of Tamil Nadu, Revenue Department

Madras High Court · (2006) 09 MAD CK 0076

Constitution of India, 1950 — Article 14, 16(1)Tamil Nadu Revenue Subordinate Service Rules — Rule 7, 8

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High Courts25 Sept 2006

The Chairman and Managing Director, Indian Rare Earths Limited Vs S. Ganapathy and The State of Tamil Nadu

Madras High Court · (2006) 4 LW 431

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High Courts22 Sept 2006

Wipro Ltd. Vs Presiding Officer, Employees Provident Fund Appellate Tribunal and Another

Madras High Court · (2007) 113 FLR 540

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b), 6, 7AIndustrial Disputes Act, 1947 — Section 12(3), 18Tamil Nadu Catering Establishments Act, 1958 — Section 2(13)

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High Courts22 Sept 2006Allowed

Shanmugaraj Vs The Superintendent of Police, Thoothukudi District, Thoothukudi and Ors

Madras High Court · (2007) 1 LW(Cri) 137

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High Courts22 Sept 2006Dismissed

M. Chettiannan Vs The Additional District Magistrate cum District Revenue Officer and The Principal Commissioner and Commissioner of Revenue Administration

Madras High Court · (2006) 09 MAD CK 0238

Arms Act, 1959 — Section 13, 14, 14(3), 15, 18(1)Constitution of India, 1950 — Article 19(1), 21

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High Courts22 Sept 2006Dismissed

Chinnathambi,Mani @ Sellammal and Selvaraj Vs Anjalai

Madras High Court · (2006) 09 MAD CK 0229

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27

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High Courts22 Sept 2006Allowed

Subramani Vs State

Madras High Court · (2006) 09 MAD CK 0215

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 174, 323, 332, 341Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3(1)

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High Courts22 Sept 2006Allowed

Pandurangam Vs Annammal

Madras High Court · (2007) 2 LW 663 : (2006) 4 MLJ 1758

Evidence Act, 1872 — Section 114, 157, 35

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High Courts22 Sept 2006Dismissed

K.S. Gurunathan Vs The Director General, Central Industrial Security Force, The Director General, Central Industrial Security Force, South Zone, The Deputy Inspector General, Central Industrial Security Force and The Commandant, Central Industrial Security Force

Madras High Court · (2006) 09 MAD CK 0203

Central Industrial Security Force Rules, 1969 — Rule 31, 34, 34(4)Constitution of India, 1950 — Article 226

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High Courts22 Sept 2006Dismissed

R. Vijaya Kandhipan Vs The Special Officer Thudialoor Co-operative Agricultural Society Ltd. and Others

Madras High Court · (2006) 09 MAD CK 0202

Industrial Disputes Act, 1947 — Section 25FF

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High Courts22 Sept 2006

Murugan, Murugan and Rengan @ Govindan Vs State

Madras High Court · (2006) 09 MAD CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323

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High Courts22 Sept 2006

Jaisingh, Esther @ Lakshmi and Mrs. Velthangam Vs State of Tamil Nadu

Madras High Court · (2006) 09 MAD CK 0125

Constitution of India, 1950 — Article 21

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High Courts22 Sept 2006Dismissed

V. Rathinam Vs The Commissioner of Employment and Training and The Joint Commissioner of Employment Office of the Special Commissioner and Commissioner of Employment and Training

Madras High Court · (2006) 4 MLJ 1813

Penal Code, 1860 (IPC) — Section 420Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1973 — Rule 2, 8

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High Courts22 Sept 2006Dismissed

P. Mohanambal Vs The State of Tamil Nadu and Others

Madras High Court · (2006) 09 MAD CK 0049

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High Courts22 Sept 2006Dismissed

Rm. K.N. Rajan alias Rajendran Vs The Government of Tamil Nadu and Others

Madras High Court · (2006) 09 MAD CK 0048

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6)Police Bengal Regulations, 1943 — Regulation 666, 669

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High Courts22 Sept 2006Dismissed

R. Arjunan Vs Arunachala Gounder, Thirumalaisami, Chennimalaisami and Thangaraj

Madras High Court · (2007) 5 CTC 133 : (2006) 4 LW 520 : (2006) 4 MLJ 912

Civil Procedure Code, 1908 (CPC) — Section 55

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High Courts22 Sept 2006Dismissed

Dr. K. Sumathy Vs The State of Tamilnadu and Others

Madras High Court · (2006) 09 MAD CK 0024

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High Courts22 Sept 2006

S.K. Chaudhary Vs Union of India (UOI) and Others Commandant S.K. Chaudhary Commanding Officer Vs The Director General of Coast Guard, The Commander, South Guard Region (East) and Vice Admiral A.K. Singh, Director General of Coast Guard

Madras High Court · (2006) 09 MAD CK 0023

Coast Guard (Seniority and Promotion Rules) (Amendment) 1989 — Rule 7(3)Coast Guard (Seniority and Promotion) Rules, 1986 — Rule 7, 7(3)Constitution of India, 1950 — Article 14, 141, 16, 226

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High Courts22 Sept 2006Allowed

Government of Tamilnadu Vs S. Kadirvelu and The Correspondent, YMCA Higher Secondary School

Madras High Court · (2006) WritLR 849

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High Courts21 Sept 2006

The State of Tamilnadu Vs K. Ramachandran, Proprietor, Complex Pile Foundations and Justice K.M. Natarajan (Retd.)

Madras High Court · (2006) 09 MAD CK 0274

Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 70Limitation Act, 1963 — Article 119

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Madras High Court judgments, 2006