High Courts01 Sept 2006Allowed
Kuppanna Pannadi Vs Rajammal, Amaravathi Ammal, Nachiammal and Anayakkal
Madras High Court · (2007) 2 LW 428 : (2006) 4 MLJ 1001
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 55 of 152
High Courts01 Sept 2006Dismissed
S. Ganesan Vs The Union of India (UOI) and Others
Madras High Court · (2006) 09 MAD CK 0058
Constitution of India, 1950 — Article 33
High Courts01 Sept 2006Allowed
I. Nazir Ahamed Vs The Secretary to Government Home (Police II) Department and The Director General of Police
Madras High Court · (2006) 09 MAD CK 0055
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39, 39D
High Courts01 Sept 2006Dismissed
Madras Metropolitan Water Supply and Sewerage Board Vs Balaraman, Sivanandam, The National Insurance Company Limited and V.A.M. Sultan
Madras High Court · (2008) ACJ 1066 : (2006) 4 LW 99 : (2006) 4 MLJ 528
High Courts01 Sept 2006Dismissed
Pallavan Transport Corporation Limited Vs Seethamma, S. Kondiah alias Peda Kondiah and Akkamma
Madras High Court · (2006) 4 LW 95
Motor Vehicles Act, 1988 — Section 166
High Courts31 Aug 2006Dismissed
P. Thangapandian Vs The Registrar, High Court, The Assistant Registrar (Rules) High Court, The Secretary, Government of Tamil Nadu, Labour and Employment Department and The Chief Inspector of Factories
Madras High Court · (2007) 1 LW(Cri) 246
Criminal Procedure Code, 1973 (CrPC) — Section 29, 29(2)Factories (Amendment) Act, 1987 — Section 20Factories Act, 1948 — Section 105, 105(2), 112, 92, 94
High Courts31 Aug 2006Allowed
Moun Mary Vs The District Collector and District Magistrate, Thoothukudi District, Thoothukudi and Others
Madras High Court · (2007) 1 LW(Cri) 132
High Courts31 Aug 2006
D. Venkatraman Vs Hemraj Sethia Prop. Umedhmal Sethia
Madras High Court · (2007) 1 LW 130
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(1), 14(1), 15, 16Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 16, 16(2)
High Courts31 Aug 2006Dismissed
Manoharan Vs D. Kannan, National Insurance Company Ltd. and The New India Assurance Company Ltd.
Madras High Court · (2006) 4 MLJ 1105
Motor Vehicles Act, 1988 — Section 142, 143
High Courts31 Aug 2006Allowed
The Management of Tamil Nadu State Transport Corporation (Coimbatore Division-I) Ltd., Formerly known as Ceran Transport Corporation Ltd. Vs The Presiding Officer, Labour Court and K. Karunakaran
Madras High Court · (2006) 08 MAD CK 0098
Industrial Disputes Act, 1947 — Section 25B, 25F, 2A
High Courts31 Aug 2006Allowed
P. Muthusamy Vs Tamilnadu Cements Corporation Limited
Madras High Court · (2006) 4 MLJ 504
High Courts31 Aug 2006Allowed
Dr. T. Ilan Chezhian Vs Chairman, State Resource Centre for Non-formal, Adult and Continuing Education, Under Ministry of Human Resource Development, Government of India and Director, State Resource Centre for Non-Formal Adult and Continuing Education, Under Ministry of Human Resource Development, Government of India
Madras High Court · (2006) 4 LW 326
High Courts31 Aug 2006
The Commissioner of Income Tax Vs South India Corporation (Agencies) Limited
Madras High Court · (2007) 209 CTR 233 : (2007) 290 ITR 217
Income Tax Act, 1961 — Section 260A, 37
High Courts31 Aug 2006Allowed
Dr. G. Jeyasekaran, Assistant Professor Dept. of Fish Processing Technology Fisheries College and Research Institute Vs The Vice Chancellor (Chairman-Selection Committee) Tamil Nadu Veterinary and Animal Sciences University, The Registrar, Tamil Nadu Veterinary and Animal Sciences University and Dr. C.B.T. Rajagopalasamy
Madras High Court · (2006) 08 MAD CK 0036
High Courts31 Aug 2006Allowed
Kamala Vs State
Madras High Court · (2006) 08 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 318
High Courts31 Aug 2006Dismissed
U. Angamuthu Vs The Commissioner, Trichengode Municipality, The District Collector and The Tahsildar
Madras High Court · (2006) 4 MLJ 517
Tamil Nadu District Municipalities Act, 1920 — Section 182, 182(2), 183, 183(6), 313
High Courts30 Aug 2006Allowed
M.M.T.C. Limited Vs Lalitha Lakshminarasimhan Proprietrix, Lavanya Associates and Mr. V. Lakshminarasimhan Authorised Signatory Lavanya Associates
Madras High Court · (2007) 1 LW(Cri) 243
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Aug 2006Dismissed
M. Raymond Singh Vs Chairman, Admission Committee (UG), Tamil Nadu Veterinary and Animal Sciences University and Director, Department of Animal Husbandry
Madras High Court · (2006) 08 MAD CK 0097
High Courts30 Aug 2006Allowed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench and M. Sathiamurthy
Madras High Court · (2006) 4 MLJ 412