High Courts07 Sept 2006Allowed
S. Maria Aruputham Vs The Director of Agriculture, The Joint Director of Agriculture, The Assistant Director of Agriculture and The Commissioner of Treasuries and Accounts
Madras High Court · (2007) WritLR 507
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 52 of 152
High Courts07 Sept 2006Dismissed
R. Kumar and Others Vs State of Tamil Nadu
Madras High Court · (2006) 4 LW 221 : (2007) 2 MLJ 384
National Highways Act, 1956 — Section 4Tamil Nadu Highways Act, 1988 — Section 69Tamil Nadu Highways Act, 2001 — Section 12, 12(3), 15, 15(1), 15(2)
High Courts07 Sept 2006Dismissed
M. Ajmal Khan Vs The Election Commission of India and Others
Madras High Court · (2006) 5 CTC 21 : (2006) 4 LW 104 : (2007) 1 MLJ 91
Constitution of India, 1950 — Article 226, 25, 25(1), 26, 324Registration of Electors Rules, 1960 — Rule 4
High Courts06 Sept 2006
S. Sivagnanam Vaidyar, Ravichandra Pharmacy Vs The Government of Tamil Nadu
Madras High Court · (2006) 4 MLJ 539
Constitution of India, 1950 — Article 141, 277Madras Prohibition Act, 1937 — Section 3(9)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3
High Courts06 Sept 2006Dismissed
Kerala Transport Co., Fleet Owners and Cargo Movers Vs Universal Radiators Ltd. by their Power of Attorney United India Insurance Co. Ltd. and United India Insurance Co. Ltd.
Madras High Court · (2006) 09 MAD CK 0303
Contract Act, 1872 — Section 6, 8
High Courts06 Sept 2006
National Insurance Company Limited Vs Vasantha Kogilam and Others
Madras High Court · (2006) 4 ACC 567
High Courts06 Sept 2006Dismissed
Octanorm (India) Ltd. and Another Vs Upasana Finance Limited
Madras High Court · (2007) 2 BC 488
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts06 Sept 2006
Bharat N. Parikh and Rajen A. Kamdar trading as Safe Earthing Electrodes MGF. Co. and also as Kalpana Electric Co. Vs Ashok Tripathy trading as Ashlok
Madras High Court · (2006) 4 LW 842
Trade and Merchandise Marks Act, 1958 — Section 27(2)Trade Marks Act, 1940 — Section 21Trade Marks Act, 1999 — Section 134, 135, 23(2), 27, 28(3)
High Courts06 Sept 2006
Tamil Nadu State Transport Corporation Limited Vs Thenmozhi @ Poongodi
Madras High Court · (2006) 4 ACC 580
High Courts06 Sept 2006
Sengottuvel and Siva Prakasam Vs Ponnuvel and Sekar
Madras High Court · (2006) 09 MAD CK 0231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Sept 2006Dismissed
S. Alamelu Vs Govt. of Tamil Nadu
Madras High Court · (2006) WritLR 756
Companies Act, 1956 — Section 3, 617Land Acquisition Act, 1894 — Section 17(4), 4(1), 50, 5A, 6
High Courts06 Sept 2006
P. Muthusamy Vs Tamil Nadu Electricity Board
Madras High Court · (2006) 09 MAD CK 0164
Constitution of India, 1950 — Article 226
High Courts06 Sept 2006
L. Jaganath Vs State of Tamilnadu and Others
Madras High Court · (2006) 09 MAD CK 0162
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4(1), 5A, 6
High Courts06 Sept 2006Dismissed
P. Sampath, C.S. Jothiraj and S. Kumar Vs The Presiding Officer Labour Court and The Management of Happy Bee Knitting Industries
Madras High Court · (2006) 09 MAD CK 0156
Constitution of India, 1950 — Article 226
High Courts06 Sept 2006Dismissed
C. Shanmugasundaram Vs Salem City Municipality Corporation
Madras High Court · (2006) 09 MAD CK 0151
Limitation Act, 1963 — Section 5
High Courts06 Sept 2006Dismissed
M.N. Abdul Wahab Vs Salem City Municipality Corporation
Madras High Court · (2006) 5 CTC 136 : (2006) 4 LW 230
Limitation Act, 1963 — Section 5
High Courts06 Sept 2006Allowed
J. Patrick Vs Government of Tamil Nadu and Others
Madras High Court · (2006) 4 MLJ 1008
Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3A, 3B
High Courts06 Sept 2006Dismissed
K. Ashraff Vs S. Gangaraman
Madras High Court · (2007) 1 CivCC 224 : (2006) 5 CTC 36 : (2006) 4 LW 245 : (2007) 5 RCR(Civil) 510
Evidence Act, 1872 — Section 65, 66
High Courts05 Sept 2006
N. Gopala Iyer Firm Vs State of Tamil Nadu, The Tamil Nadu Civil Supplies Corporation Ltd. and The Senior Regional Manager, Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2006) 09 MAD CK 0307
High Courts05 Sept 2006Dismissed
N. Viswanathan Vs Chandrakasu and The Panchayat Union Kumaratchi
Madras High Court · (2006) 09 MAD CK 0285
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227