High Courts14 Sept 2006Allowed
Chakrapani Vs Ellammal
Madras High Court · (2006) 09 MAD CK 0029
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 48 of 152
High Courts14 Sept 2006Allowed
Nalli Sambasivam and Smt. Nalli Duraiswamy Saroja Vs The Deputy Registrar of Trade Marks
Madras High Court · (2006) 4 LW 658 : (2007) 34 PTC 553
Central Excises and Salt Act, 1944 — Section 38Trade and Merchandise Marks Act, 1958 — Section 21, 21(1)Trade and Merchandise Marks Rules, 1959 — Rule 51(3)
High Courts14 Sept 2006Dismissed
The Commissioner of Central Excise Vs Dalmia Cements (B) Limited and Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2006) 111 ECC 735 : (2006) ECR 735
Central Excise Rules, 1944 — Rule 57AA, 57AB, 57BCENVAT (Credit) Rules, 2001 — Rule 2CENVAT (Credit) Rules, 2002 — Rule 2, 3
High Courts14 Sept 2006Dismissed
Commissioner of Income Tax Vs Lotte India Corporation Ltd., (Formerly Parrys Confectionery Ltd.)
Madras High Court · (2007) 212 CTR 543 : (2007) 290 ITR 248
Income Tax Act, 1961 — Section 251, 251(2)
High Courts13 Sept 2006Dismissed
Rangasamy Vs The Superintending Engineer, Tamilnadu Electricity Board, Mettur Electricity System, Mettur Dam, Salem District, The Executive Engineer (O and M) Tamilnadu Electricity Board, Sankari, Salem District, The Assistant Executive Engineer (O and M) Tamilnadu Electricity Board and The Junior Engineer, Tamilnadu Electricity Board
Madras High Court · (2007) 5 RCR(Civil) 68
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts13 Sept 2006
Tamil Nadu State Transport Corporation Ltd. Vs N. Ramajeyam and Others
Madras High Court · (2006) 4 ACC 573
High Courts13 Sept 2006Allowed
Commissioner of Customs (Export) Vs Bansal Industries and Customs Excise and Service Tax Appellate Tribunal, South Zonal Bench
Madras High Court · (2006) 09 MAD CK 0235
Customs Act, 1962 — Section 111, 112
High Courts13 Sept 2006
S. Dharmaraj, A. Sakthivel, N. Rangarajan and N. Saravanasundaram Vs The Tamil Nadu Textiles Corporation Ltd. and Others
Madras High Court · (2006) 09 MAD CK 0232
High Courts13 Sept 2006Allowed
JBM Sungwoo Ltd. Vs The State Industries Promotion Corporation of Tamil Nadu Ltd., The Assistant Commissioner (CT), The Deputy Commercial Tax Officer and The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0219
Tamil Nadu General Sales Tax Act, 1959 — Section 17A, 4(1)
High Courts13 Sept 2006
S. Maaliyathri Vs The Commissioner Pallavaram Municipality
Madras High Court · (2006) 09 MAD CK 0205
Penal Code, 1860 (IPC) — Section 494, 498(A)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts13 Sept 2006Allowed
The Managing Director, Tamilnadu State Transport Corporation Coimbatore Division Ltd. Vs Maruthamuthu @ Muthu and R. Natarajan (no relief claimed against him)
Madras High Court · (2006) 09 MAD CK 0184
High Courts13 Sept 2006Dismissed
Murugesan Vs Alamelu Ammal and Others
Madras High Court · (2007) 5 CTC 84 : (2006) 4 LW 736 : (2006) 4 MLJ 919
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2
High Courts13 Sept 2006Allowed
Muthusamy Gounder Vs Mylsamy Gounder
Madras High Court · AIR 2007 Mad 50 : (2006) 5 CTC 433 : (2006) 4 LW 522
High Courts13 Sept 2006Dismissed
Management of Tulya Alloy Castings Limited. Vs A.M. Dhandapani
Madras High Court · (2006) 111 FLR 611 : (2007) 1 LW 450 : (2006) 4 MLJ 709
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(C1)
High Courts13 Sept 2006Dismissed
The Executive Engineer Operation and Maintenance Tamil Nadu Electricity Board, The Assistant Executive Engineer Operation and Maintenance Tamil Nadu Electricity Board and The Assistant Engineer Operation and Maintenance Tamil Nadu Electricity Board Vs K. Senniammal and Others
Madras High Court · (2006) 09 MAD CK 0157
High Courts13 Sept 2006
Thirumalaisamy Vs Chelliah, C. Velusamy and The New India Assurance Company
Madras High Court · (2007) 4 LW 508
Motor Vehicles Act, 1988 — Section 168
High Courts13 Sept 2006Dismissed
K. Yoganandh Vs The General Manager, Indian Overseas Bank and The Manager, Indian Overseas Bank, Bramanadhesam Branch
Madras High Court · (2006) WritLR 804
Constitution of India, 1950 — Article 14, 16
High Courts13 Sept 2006Dismissed
S. Devakadaksham Vs The District Educational Officer, The Director of School Education and The Secretary, Education Department
Madras High Court · (2006) 4 MLJ 1580 : (2006) WritLR 826
Constitution of India, 1950 — Article 14, 16, 21A, 39Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11, 11A, 14, 14(1), 2(7)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 10, 11, 11(1), 11(2), 11(3)
High Courts13 Sept 2006Allowed
S. Srinivasan Vs The Director of School Education, The District Educational Officer and The Secretary, School Committee, The Higher Secondary School for Boys
Madras High Court · (2007) 1 LW 466
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(6A)
High Courts13 Sept 2006Allowed
The Chairman and Managing Director, Tamil Nadu Housing Board Vs Sakunthala Chodhary and State of Tamil Nadu
Madras High Court · (2006) WritLR 743
Land Acquisition Act, 1894 — Section 10, 11, 11(1), 11A, 3