High Courts04 Sept 2006Allowed
Thangarasu Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0014
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 54 of 152
High Courts02 Sept 2006Allowed
Chennai Port Trust Vs The Great Eastern Shipping Company Ltd., Mr. Justice G. Ramanujam, Presiding Arbitrator, Mr. Justice M.N. Chandurkar, Arbitrator and Mr. Justice K. Swamidurai, Arbitrator
Madras High Court · (2006) 09 MAD CK 0293
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 19, 28(3)
High Courts02 Sept 2006
C. Sivasankaran and 9 Others Vs The State and A.N. Shanmugam
Madras High Court · (2007) 1 LW(Cri) 108
High Courts02 Sept 2006Dismissed
Lakshmi Srinivas Savings and Chit Funds Syndicate Pvt. Ltd. Vs S. Bhojarajan
Madras High Court · (2007) 3 BC 638 : (2007) 1 CTC 291 : (2007) 2 KLJ 42
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts02 Sept 2006Allowed
The Director General of National Power Training Institute and The Executive Director, National Power Training Institute, Regional Power Training Institute Vs S. Padmavathi
Madras High Court · (2006) 4 MLJ 533 : (2007) WritLR 744
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts02 Sept 2006Dismissed
Met-Tech International Pte. Ltd. Vs The Tamilnadu Electricity Board and Cable Corporation of India
Madras High Court · (2006) 09 MAD CK 0266
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226Tamil Nadu Transparency in Tenders Act, 1998 — Section 19Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 17
High Courts02 Sept 2006Dismissed
Lakshmi Srinivas Savings and Chit Funds Syndicate P. Ltd. Vs S. Bhojaran
Madras High Court · (2007) 2 CivCC 803 : (2007) 2 KLJ 42 : (2007) 1 RCR(Criminal) 907
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 468Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 38
High Courts01 Sept 2006Dismissed
V. Palanisamy (died) and Others Vs The State of Tamilnadu and R. Kuppusamy, Secretary, Tamil Nadu Arunthathiar Sangam
Madras High Court · (2007) 1 LW 535
Land Acquisition Act, 1894 — Section 4(1), 5A, 6Land Acquisition Rules — Rule 4
High Courts01 Sept 2006Allowed
R. Arunachalam and Others Vs The District Collector, The Special Commissioner and Commissioner of Revenue Administration, Government of Tamil Nadu and The Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 09 MAD CK 0302
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 22
High Courts01 Sept 2006Allowed
Mr. Lekhraj Vs The State of Tamil Nadu by Food Inspector, Coimbatore City Municipal Corporation, Corporation of Coimbatore, Coimbatore - 641 001
Madras High Court · (2006) 09 MAD CK 0286
High Courts01 Sept 2006
Tara Dyers Vs State of Tamil Nadu and Another
Madras High Court · (2008) 16 VST 557
Tamil Nadu General Sales Tax Act, 1959 — Section 3B, 3B(1)
High Courts01 Sept 2006Dismissed
A.V.S. Raja Vs Indian Bank and Others
Madras High Court · (2007) 135 CompCas 591
High Courts01 Sept 2006Dismissed
Mrs. Angammal Vs Union of India
Madras High Court · (2006) 09 MAD CK 0240
Constitution of India, 1950 — Article 14
High Courts01 Sept 2006Dismissed
K. Sp. V. Shanmugham, S. Harshavardhan, S. Unnamalai and S. Vishnuvardhan Vs Alwarpet Benefit Fund Ltd.
Madras High Court · (2006) 4 MLJ 554
High Courts01 Sept 2006Allowed
The Management, Khizaria Leathers Vs The Presiding Officer, Labour Court, Y. Sebastian, R. Manimaran and P.J. Mani
Madras High Court · (2006) 09 MAD CK 0201
Industrial Disputes Act, 1947 — Section 33, 33(2), 33C(2)
High Courts01 Sept 2006Allowed
Aru Paiyan @ Arumugam, Kandan, Munusamy and Balan Vs The State by The Inspector of Police
Madras High Court · (2006) 09 MAD CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts01 Sept 2006Allowed
State Bank of India Vs The Inspector of Labour and Others
Madras High Court · (2006) 4 MLJ 1789
Conferment of Permanent Status to Workmen Act, 1981 — Section 2, 3, 4(1)(4)(c)
High Courts01 Sept 2006Allowed
Maheswari Vs Ramanathan, Kundalammal and Chandra Ammal
Madras High Court · (2006) 09 MAD CK 0191
Limitation Act, 1963 — Section 5
High Courts01 Sept 2006
N. Selvaradjalou Chetty Trust Vs Sarvothaman and Others
Madras High Court · (2006) 09 MAD CK 0102
Civil Procedure Code, 1908 (CPC) — Section 65Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 59, 91