High Courts15 Sept 2006Dismissed
K. Kasturi and Others Vs C. Mohan, C. Somasundaram and C. Loganathan
Madras High Court · (2007) 1 LW 560 : (2006) 4 MLJ 1061
Civil Procedure Code Amendment Act, 2002 — Order 7 Rule 14
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 47 of 152
High Courts15 Sept 2006Dismissed
Therasammal Vs The Collector and The Special Tahsildar Adi Dravida Welfare
Madras High Court · (2006) 09 MAD CK 0094
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3
High Courts15 Sept 2006Allowed
Subbulakshmi Vs Regional Transport Authority and T. Sivaperumal
Madras High Court · (2007) WritLR 753
Motor Vehicles Act, 1988 — Section 71, 71(3), 82(1)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 167, 18, 208
High Courts15 Sept 2006Dismissed
The Management of Blue Dart Aviation Limited Vs Government of India and Others
Madras High Court · (2006) 4 MLJ 1138
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 11(3), 12
High Courts15 Sept 2006Dismissed
Yakub Ali Hussain, Prop. and Manager, Industrial Spares Manufacturing and Trading Company Vs State
Madras High Court · (2006) 09 MAD CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Factories Act, 1948 — Section 41, 6(1), 8(1), 87, 92Factories Rules — Rule 3(5)(A), 6(1), 61E, 61F, 61N
High Courts15 Sept 2006Dismissed
Bharath Primary School Vs A. Pauldurai, The District Elementary School Educational Officer and Alda
Madras High Court · (2006) 4 MLJ 1125 : (2006) WritLR 845
Constitution of India, 1950 — Article 23Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts15 Sept 2006Allowed
R. Venkataraman Vs S. Sethuraman, Joint Director of School Education, (Higher Secondary), Directorate of School Education, The District Educational Officer and The Secretary and Correspondent, National Higher Secondary School
Madras High Court · (2006) 4 MLJ 1594 : (2006) WritLR 840
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18(1), 18(2)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4), 15(4)(1), 15(4A)
High Courts14 Sept 2006Dismissed
United India Insurance Co. Ltd. Vs K.V. Prema and Others
Madras High Court · (2007) 2 LW 194
High Courts14 Sept 2006Dismissed
Commissioner of Income Tax Vs Ashok Leyland Ltd.
Madras High Court · (2008) 306 ITR 157
Income Tax Act, 1961 — Section 80HHC
High Courts14 Sept 2006Dismissed
State Vs K. Mohammed Mustafa, Sr. Gr. Conductor
Madras High Court · (2007) 2 LLJ 407 : (2007) WritLR 256
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 72
High Courts14 Sept 2006Dismissed
Deivendrapandian Vs The Superintendent of Police
Madras High Court · (2006) 09 MAD CK 0262
Penal Code, 1860 (IPC) — Section 34, 409, 419, 420, 477A
High Courts14 Sept 2006Allowed
G. Malliga, Selvaraj and Manimekalai Vs State
Madras High Court · (2006) 09 MAD CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 248, 248(1), 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 109
High Courts14 Sept 2006
N. Rangaraj Vs The Superintending Engineer and Mr. G. Nageswara Rao (Enquiry Officer), Executive Engineer, Tamilnadu Electricity Board
Madras High Court · (2006) 09 MAD CK 0183
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 409, 420, 477A
High Courts14 Sept 2006
K. Indirani, R. Sivasubramaniyam and R. Jayachitra Vs The State of Tamil Nadu and Teachers Recruitment Board
Madras High Court · (2006) 09 MAD CK 0168
Constitution of India, 1950 — Article 14, 16, 162, 21, 226Teachers Recruitment Board Rules — Rule 22, 3, 5
High Courts14 Sept 2006Allowed
D.S. Ruban Jeyaprakash Vs The Commissioner of Madhavaram Municipality
Madras High Court · (2006) 09 MAD CK 0159
Constitution of India, 1950 — Article 226Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 8(2)
High Courts14 Sept 2006Dismissed
S. Sathia Chandran Vs The State of Tamil Nadu and The Corporation of Chennai
Madras High Court · (2006) 09 MAD CK 0158
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67(1)
High Courts14 Sept 2006Dismissed
National Insurance Co. Ltd. Vs Dr. Valarmathi Nambi, Sivaramakrishnan, Balavignesh and S. Indrani
Madras High Court · (2007) 2 LW 192
Motor Vehicles Act, 1988 — Section 2(1)
High Courts14 Sept 2006
Mr. M. Dhanasekaran Vs Park Town Benefit Fund Ltd. and Dayanand P. Seshan Dayanand P. Seshan Vs M. Dhanasekaran and Park Town Benefit Fund Ltd.
Madras High Court · (2007) 1 CTC 596
Transfer of Property Act, 1882 — Section 106, 69, 69(1), 69(2), 69(3)
High Courts14 Sept 2006
S.P. Meiappan and G. Chandragiri Vs State
Madras High Court · (2007) 1 LW(Cri) 124
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(10), 433, 562, 562Defence of India Act, 1962 — Section 43General Clauses Act, 1897 — Section 8
High Courts14 Sept 2006Allowed
Selvaraj and Saradhamba Vs Ramachandran, Chitra and Anjalai
Madras High Court · (2007) 3 LW 146
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3Limitation Act, 1963 — Section 5