High Courts05 Sept 2006Allowed
Dr. Anji Reddy Vs Hoechst Aktiengesellschaft
Madras High Court · (2007) 1 LW 141 : (2007) 34 PTC 585
Trade and Merchandise Marks Act, 1958 — Section 105
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 53 of 152
High Courts05 Sept 2006
Anil Kumar Forma (HUF) and Others Vs Commissioner of Income Tax
Madras High Court · (2007) 209 CTR 246 : (2007) 289 ITR 245
Income Tax Act, 1961 — Section 147, 45(5)
High Courts05 Sept 2006
V. Selladurai Vs N. Nethaji and Thanthi Trust, Prop. Daily Thanthi
Madras High Court · (2006) 4 LW 343 : (2006) 4 MLJ 680
Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 19, 20
High Courts05 Sept 2006
M. Narayanaswamy Vs M. Bakthavatsalam
Madras High Court · (2006) 09 MAD CK 0107
Succession Act, 1925 — Section 232, 276
High Courts05 Sept 2006Allowed
D. Bagya Vs The Director, Teacher Training Education and Research Trainng, The Principal, P.R. Teacher Training Institute and The Director of Government Examinations
Madras High Court · (2007) WritLR 362
High Courts05 Sept 2006Dismissed
White Horse Communication Network Vs The Metropolitan Transport Corporation
Madras High Court · (2006) 4 MLJ 1297 : (2006) WritLR 976
Madras City Municipal Corporation Act, 1919 — Section 203, 204, 205, 214(A), 220Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 — Section 129A
High Courts05 Sept 2006Allowed
L. Ranganathan Vs The Deputy Registrar of Co-operative Societies
Madras High Court · (2007) WritLR 502
Tamil Nadu Co-operative Societies Act, 1961 — Section 65, 71, 71(1), 81, 87
High Courts05 Sept 2006
Mathayammal and Ravi Vs Muthusamy Gounder
Madras High Court · (2006) 09 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Sept 2006Dismissed
The Trichy District Co-operative, Milk Producers Union Ltd. Vs The Presiding Officer, Labour Court and S. Mahaboob Shareef
Madras High Court · (2006) 09 MAD CK 0032
Industrial Disputes Act, 1947 — Section 12(3), 33
High Courts05 Sept 2006Dismissed
V. Madhavan Vs The Inspector of Police, Velankanni, Pandian and Munusamy
Madras High Court · (2006) 09 MAD CK 0013
High Courts05 Sept 2006
Rajamani Fabrics and Swathi Textiles Vs Mothi Textiles
Madras High Court · (2006) 4 LW 851 : (2006) 33 PTC 694
Copyright Act, 1957 — Section 51, 58, 62, 62(2), 63Trade and Merchandise Marks Act, 1958 — Section 105, 106, 136(2), 27, 28Trade Marks Act, 1999 — Section 134, 134(2), 135, 27, 28
High Courts04 Sept 2006Allowed
Krishnamurthy and National Insurance Co. Ltd. Vs G. Raji and The General Manager, Tamil Nadu State Transport Corporation Ltd.
Madras High Court · (2006) 4 ACC 620 : (2007) ACJ 2299 : (2006) 4 CTC 733
High Courts04 Sept 2006Dismissed
Sri Rajalakshmi Stores Vs Union of India (UOI) and Others
Madras High Court · (2009) 24 VST 123
Central Sales Tax Act, 1956 — Section 6(1), 6(1A), 6(2), 8(2A)
High Courts04 Sept 2006
Nirmal Kumar and The Oriental Insurance Co. Ltd. Vs Usha Rani and Others
Madras High Court · (2006) 09 MAD CK 0196
High Courts04 Sept 2006Allowed
S. Ponnathal Vs The Director of Medical and Rural Health Services
Madras High Court · (2006) 09 MAD CK 0194
High Courts04 Sept 2006
K.M. Valliapan Vs Joint Director of School Education, (Higher Education) and Appellate Authority and Madras Seva Sadhan Higher Secondary School
Madras High Court · (2006) 4 CTC 471 : (2006) 4 LW 115 : (2006) 4 MLJ 1129 : (2007) 3 SLJ 282
Constitution of India, 1950 — Article 235Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 16, 18, 18(2), 18(3)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 12(4), 13, 13(3), 13(4)
High Courts04 Sept 2006
M. Lakshmi and O. Manickam Vs D. Chandran and Oriental Insurance Company Limited
Madras High Court · (2007) 2 ACC 618 : (2007) ACJ 1173 : (2006) 5 CTC 46
High Courts04 Sept 2006Allowed
K. Sampath Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0078
Constitution of India, 1950 — Article 162, 166, 309Tamil Nadu Pension Rules, 1978 — Rule 43(2)
High Courts04 Sept 2006Allowed
Simpson and General Finance Company Limited Vs The State of Tamil Nadu
Madras High Court · (2006) 5 CTC 656 : (2006) 4 LW 787 : (2006) 4 MLJ 1807
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 20(1), 21, 21(1), 21(2)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 11(3), 12, 13, 14, 15
High Courts04 Sept 2006Dismissed
Jagananthan Vs Kannagi
Madras High Court · (2006) 09 MAD CK 0038
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 54