High Courts21 Sept 2006Dismissed
R. Desikan Vs State of Tamilnadu and Others
Madras High Court · (2006) 4 LW 858 : (2006) 4 MLJ 1280
Constitution of India, 1950 — Article 243GTamil Nadu Panchayats Act, 1994 — Section 167, 171, 172, 172A, 175
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 45 of 152
High Courts21 Sept 2006
Gaurav Joshi Vs Union of India (UOI) M.S. Hugar Vs The Commandant, Central Industrial Security Force, CISF Unit, Chennai Port Trust and The Deputy Inspector General, Central Industrial Security Force Santhokh Singh Vs The Deputy Inspector General, CISF, The Commandant, CISF, Department of Atomic Energy and Deputy Commandant, CISF, Department of Atomic Energy
Madras High Court · (2006) 09 MAD CK 0198
Central Industrial Security Force Rules, 1969 — Rule 31
High Courts21 Sept 2006Allowed
N. Kumara Perumal Vs The Inspector General, Central Industrial Security Force, The Deputy Inspector General, CISF, Southern Zone, The Commandant, CISF Unit, Neyveli Lignite Corporation and The Assistant Commandant, CISF Unit, NLC
Madras High Court · (2006) 09 MAD CK 0098
High Courts21 Sept 2006Allowed
R. Latha Vs Punjab National Bank, Human Resources Development Division and Regional Manager, Punjab National Bank, HRD Section
Madras High Court · (2006) 09 MAD CK 0080
Constitution of India, 1950 — Article 14, 16
High Courts21 Sept 2006
J. Annadurai Vs Teachers Recruitment Board
Madras High Court · (2007) WritLR 938
High Courts21 Sept 2006Allowed
J. Anandharaj Vs The District Collector and The Commissioner, Virdhunagar Panchayat Union
Madras High Court · (2007) 113 FLR 290 : (2007) 1 MLJ 445
Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 12, 4(1)
High Courts21 Sept 2006Dismissed
A. Abhusaliha and S. Govindaraj Vs The District Collector and The Special Tahsildar (Adi Dravida Welfare)
Madras High Court · (2006) 09 MAD CK 0066
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3Tamil Nadu Land Acquisition Act, 1978 — Section 4(1), 4(2)
High Courts21 Sept 2006Dismissed
Vijayalakshmi Vs The Secretary to Government Food, Co-operation and Consumer Protection Department, The District Collector and District Magistrate and The Secretary to the Government Food and Consumer Protection Department, Government of India
Madras High Court · (2006) 09 MAD CK 0030
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts20 Sept 2006Dismissed
P. Jagannathan Vs Tamil Nadu State Transport Corporation
Madras High Court · (2006) 09 MAD CK 0244
Model Standing Orders — Rule 16
High Courts20 Sept 2006Dismissed
Krishna and Co. Vs Deputy Commercial Tax Officer
Madras High Court · (2007) 9 VST 525
Constitution of India, 1950 — Article 226
High Courts20 Sept 2006Dismissed
M. Muniaraj Vs The State Express Transport Corporation, (Tamil Nadu - Division II) Ltd.
Madras High Court · (2006) 09 MAD CK 0218
Constitution of India, 1950 — Article 226
High Courts20 Sept 2006Dismissed
Rajchand Tea Industries and Others Vs Judicial Magistrate Class First and Global Tea Brokers (Division of Sunitha Finlease Limited)
Madras High Court · (2006) 09 MAD CK 0189
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 178, 200, 201, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142A
High Courts20 Sept 2006Allowed
R. Mathivanan Vs The District Collector and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) WritLR 41
Tamil Nadu Grama Sevak Service Special Rules — Rule 11
High Courts20 Sept 2006
S. Ramachandran Vs The Special Commissioner and Commissioner for Land Administration and Perumal Naidu
Madras High Court · (2006) 4 LW 390
Limitation Act, 1963 — Section 14(1), 5
High Courts20 Sept 2006Dismissed
Dr. R. Jayaraman Vs Madurai Kamaraj University Dr. PR. Athappan Vs The Registrar, Madurai Kamaraj University, The Vice Chancellor, Madurai Kamaraj University and Dr. R. Jayaraman
Madras High Court · (2006) 09 MAD CK 0075
Madurai Kamaraj University Act, 1965 — Section 12, 12(10), 13, 14, 45
High Courts20 Sept 2006Allowed
The Director of Government Examinations (Higher Secondary Examinations) Vs Satish Kumar rep. by father and natural guardian R. Sampath and Anna University
Madras High Court · (2006) 09 MAD CK 0022
High Courts20 Sept 2006Dismissed
A.V. Chinnakrishna Reddiyar Vs The Secretary to Government, State of Tamil Nadu, Adi Dravidar and Tribal Welfare Department, The District Collector and The Special Tahsildar (Adi-Dravidar and Tribal Welfare)
Madras High Court · (2006) 09 MAD CK 0021
High Courts19 Sept 2006Dismissed
C. Munusamy Vs The Commissioner Arakkonam Municipality
Madras High Court · (2006) 09 MAD CK 0292
High Courts19 Sept 2006Dismissed
Tamil Nadu Thirukoil Paniyalargal Sangam Vs State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0280
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 45
High Courts19 Sept 2006
S. Dhananjeyan Vs R. Mohan
Madras High Court · (2007) 1 LW(Cri) 97
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 202, 203, 204Penal Code, 1860 (IPC) — Section 406, 420