High Courts19 Sept 2006Dismissed
R. Ravichandran Vs G. Bhuvaneswari Ammal
Madras High Court · (2006) 09 MAD CK 0197
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 8
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 46 of 152
High Courts19 Sept 2006
Sathish, Raji, Mark Anthony and Senthil Kumar Vs State
Madras High Court · (2006) 09 MAD CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 302, 307
High Courts19 Sept 2006Dismissed
Dr. S.L. Sasikala Vs Registrar, Manonmaniam Sundaranar University and Dr. A.P. Lipton, Principal Scientist, Central Marine Fisheries Research Institute, (Indian Council of Agricultural Research)
Madras High Court · (2006) 09 MAD CK 0074
Manonmaniam Sundaranar University Act, 1990 — Section 24, 45, 45(1), 62, 62(1)
High Courts19 Sept 2006Dismissed
N. Srinivasulu Reddy Vs The Southern Railway and Others
Madras High Court · (2006) 09 MAD CK 0070
Arbitration and Conciliation Act, 1996 — Section 23(3), 34, 34(2)
High Courts19 Sept 2006Allowed
D. Amaladoss Vs The State of Tamil Nadu and The High Court of Judicature at Madras
Madras High Court · (2006) 5 CTC 141 : (2006) 4 LW 445 : (2006) 4 MLJ 1360
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 317, 451General (Criminal) Rules, 1980 — Rule 1
High Courts19 Sept 2006
J. Krishnakumar and B. Ramakichenin @ Balagandhi Vs Central Administrative Tribunal Madras Bench, Union of India (UOI) and Secretary, U.P.S.C. The Union Public Service Commission Vs The Registrar Central Administrative Tribunal Madras Bench and B. Ramakichenin @ Balagandhi S. Sezhian Babu Vs The Union of India (UOI), The Secretary Union Public Service Commission, S. Ramakichenin @ Balagandhi and The Central Administrative Tribunal Madras Bench
Madras High Court · (2006) 09 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts19 Sept 2006Dismissed
P. Kalaiarasi and M. Malarvizhi Vs The Registrar, Madurai Kamaraj University, The Vice Chancellor, Madurai Kamaraj University and The Director, Directorate of Distance Education, Madurai Kamaraj University
Madras High Court · (2006) 4 MLJ 1804
Constitution of India, 1950 — Article 14, 16, 309
High Courts19 Sept 2006Allowed
A. Farook Vs The Secretary to Government, Food and Consumer Protection Department, Government of India, State of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 09 MAD CK 0020
Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts19 Sept 2006Allowed
K. Suloahcna Vs K.G. Jayasankar, Union of India (UOI) and The Registrar, Central Administrative Tribunal
Madras High Court · (2006) WritLR 810
Constitution of India, 1950 — Article 14, 16, 21
High Courts18 Sept 2006Dismissed
Kuppusamy Vs Inspector of Police
Madras High Court · (2006) 09 MAD CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 2006
E. Ramasamy Vs Tamil Nadu Electricity Board The Tamil Nadu Electricity Board Vs N. Karthick The Chairman, Tamil Nadu Electricity Board and The Superintending Engineer, Erode Electricity Distribution Circle/TNEB, Tamil Nadu Electricity Board Vs M. Rubasri
Madras High Court · (2006) 4 MLJ 1080 : (2007) WritLR 796
Constitution of India, 1950 — Article 14, 16
High Courts18 Sept 2006
Dinamalar Vs R. Krishnamurthy, R. Lakshmipathy, Dr. R. Venkitapathy and R. Raghavan
Madras High Court · (2006) 09 MAD CK 0101
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 9Contract Act, 1872 — Section 43Partnership Act, 1932 — Section 10, 11, 12, 13, 14
High Courts18 Sept 2006Dismissed
B. Krishnan Vs N. Swaminathan
Madras High Court · (2006) 09 MAD CK 0093
Tamil Nadu Apartment Ownership Act, 1994 — Section 3
High Courts18 Sept 2006Allowed
S. Valli Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0091
Penal Code, 1860 (IPC) — Section 302, 380, 392Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Sept 2006Allowed
Usha Mary Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0019
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Sept 2006Dismissed
Selvakumar @ Kutty Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0018
Penal Code, 1860 (IPC) — Section 366A, 379, 395Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts15 Sept 2006Dismissed
P.S. Baskar Kumar and 3 Others Vs State
Madras High Court · (2007) 1 LW(Cri) 172
High Courts15 Sept 2006
Thiyagarajan Vs Manivannan
Madras High Court · (2007) 1 LW 429
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts15 Sept 2006Dismissed
V. Vinodhini Vs The Chairman, The Teachers' Recruitment Board
Madras High Court · (2006) 09 MAD CK 0204
High Courts15 Sept 2006Dismissed
B. Suresh Chand Vs State of Tamil Nadu
Madras High Court · (2006) 4 CTC 805 : (2006) 4 LW 409 : (2006) 4 MLJ 850 : (2006) 148 STC 477
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Sales Tax Act — Section 24(2)