High Courts08 Sept 2006Dismissed
The Managing Director Annai Sathya Transport Corporation Vs Rahamathunnisa
Madras High Court · (2007) 3 LW 323
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 33
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 51 of 152
High Courts08 Sept 2006
The Union of India (UOI) Vs Member Secretary, Chennai Metropolitan Development Authority and Shri T.R. Balu, Honourable Minister for Environment and Forests, Ministry of Environment Consumer and Civic Action Group (CAG) and Indian National Trust for Art and Cultural Heritage (TNTACH) Vs The Government of Tamil Nadu and Others Member Secretary, Chennai Metropolitan Development Authority Vs The Union of India (UOI), Shri T.R. Balu, Honourable Minister for Environment and Forests, Ministry of Environment and Forests, Citizen, Consumer and Civic Action Group (CAG) and Bombay Environmental Action Group
Madras High Court · (2006) 4 CTC 460 : (2006) 4 LW 125
Constitution of India, 1950 — Article 131Environment (Protection) Act, 1986 — Section 25, 3, 3(2), 5, 5(1)Environment (Protection) Rules, 1986 — Rule 5
High Courts08 Sept 2006Allowed
V.S.B. Sikkandar Vs K.M. Khader Gani and The Tamil Nadu State Wakf Board
Madras High Court · (2006) 5 CTC 346 : (2006) 4 LW 744 : (2006) 4 MLJ 1800
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1995 — Section 15(2), 3, 55, 83(1), 83(4)
High Courts08 Sept 2006Dismissed
The Chairman and Managing Director, Tamil Nadu Housing Board Vs Pushpaveni, The Government of Tamil Nadu and The Special Tahsildar, Land Acquisition III, Tamil Nadu Housing Board
Madras High Court · (2006) 4 MLJ 1405 : (2006) WritLR 789
Land Acquisition Act, 1894 — Section 4(1), 5, 5A, 6, 6(1)Land Acquisition Rules — Rule 3, 4
High Courts08 Sept 2006Dismissed
M. Andiappan Vs State of Tamil Nadu and Others
Madras High Court · (2007) WritLR 351
Constitution of India, 1950 — Article 19(1), 19(6), 30(1)Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 10, 11, 12, 13, 14Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11(1), 12(1), 14, 15, 16
High Courts08 Sept 2006
Solaiappa Sami Modern Rice Mills Vs The Superintending Engineer, The Assistant Executive Engineer and The Assistant Executive Engineer
Madras High Court · (2007) 1 MLJ 878
Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 23, 23(3), 23(4)Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 2, 3, 4
High Courts08 Sept 2006Dismissed
Management of Pachamalai Estate Vs Smt. Mani
Madras High Court · (2007) 1 LW 249 : (2006) 4 MLJ 1753
Employees State Insurance Act, 1948 — Section 2(8)Workmens Compensation Act, 1923 — Section 10(1), 3, 30
High Courts08 Sept 2006
Moorthy Vs State by Inspector of Police
Madras High Court · (2006) 09 MAD CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 304, 320(8), 323
High Courts08 Sept 2006
Venkatachalam, Palanivel and Devendran Vs Nallathambi, Nallammal, Selvaraj and Krishnan
Madras High Court · (2006) 09 MAD CK 0028
Constitution of India, 1950 — Article 227
High Courts08 Sept 2006Dismissed
Ashok Vs The Competent Authority and District Revenue Officer and Others
Madras High Court · (2007) 1 LW 499 : (2006) 4 MLJ 714
Land Reforms Act — Section 8Limitation Act, 1963 — Article 97Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 81
High Courts08 Sept 2006
Chanda Softy Ice Cream Vs 'MARS' Incorporated and Milkyway GALAXY of Ice creams
Madras High Court · (2006) 4 MLJ 1769 : (2006) 33 PTC 703
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Trade and Merchandise Marks Act, 1958 — Section 29Trade Marks Act, 1999 — Section 11
High Courts07 Sept 2006Dismissed
R. Dakshinamoorthy Vs The State of Tamil Nadu and Nandhini Constructions
Madras High Court · (2006) 4 CTC 728
Tamil Nadu Land Encroachment Act, 1905 — Section 5, 6, 7
High Courts07 Sept 2006Dismissed
B. Elangovan rep. by his Father and Natural Guardian A. Balasubramanian Vs The Secretary Selection Committee Director of Medical Education, The Director of Medical Education and Karunakaran
Madras High Court · (2006) 09 MAD CK 0305
High Courts07 Sept 2006
The Registrar (Administration) Madurai Bench of the Madras High Court, Madurai Vs The State of Tamil Nadu and Others
Madras High Court · (2006) 09 MAD CK 0284
Motor Vehicles Act, 1988 — Section 192A, 2(13), 2(14), 2(35), 2(47)
High Courts07 Sept 2006Dismissed
P. Rangaraju Vs The State of Tamil Nadu and Karunya Institute of Technology
Madras High Court · (2006) 09 MAD CK 0186
High Courts07 Sept 2006Dismissed
Nataraj Vs State
Madras High Court · (2006) 4 CTC 735
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 352
High Courts07 Sept 2006
BHEL Backward Classes Welfare Association Vs The Union of India (UOI), Bharat Heavy Electricals Limited, Boiler Auxiliaries Plant and The District Employment Officer, (Technical-Personnel)
Madras High Court · (2006) 09 MAD CK 0172
Apprentices Act, 1961 — Section 3A
High Courts07 Sept 2006
N.R. Perumal Vs Dr. S. Murugan The Director of Public Health and Preventive Medicine and M.R. Radhakrishnan The Deputy Director of Health Services
Madras High Court · (2006) 09 MAD CK 0170
High Courts07 Sept 2006Allowed
Mr. K. Soundarapandian Vs The State of Tamil Nadu and Others The Secretary to Government, Environment and Forest Departments and The Principal Chief Conservator of Forests Vs K. Selvaraj M. Kalifulla Vs K. Selvaraj, The Government of Tamil Nadu and The Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 09 MAD CK 0104
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 15, 35, 8
High Courts07 Sept 2006
Dr. V.S. Poyyamozhi Vs The Government of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0103