COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 56 of 152

High Courts30 Aug 2006

Usha @ Ramalakshmi and Meenakshisundari Vs P. Shanmugam

Madras High Court · (2006) 4 CTC 835 : (2006) 4 LW 73 : (2006) 4 MLJ 45

Civil Procedure Code, 1908 (CPC) — Section 20, 22, 23, 24, 24(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts30 Aug 2006Allowed

D. Vilvanathan Vs G. Rajendran and The Senior Divisional Manager, Life Insurance Corporation Limited

Madras High Court · (2006) 08 MAD CK 0084

Guardians and Wards Act, 1890 — Section 17, 17(3), 25

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High Courts30 Aug 2006Allowed

C.S. Navamani Vs C.K. Sivasubramanian

Madras High Court · AIR 2006 Mad 347 : (2007) 1 CivCC 42 : (2006) 4 LW 393 : (2006) 4 MLJ 79 : (2007) 5 RCR(Civil) 481

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Evidence Act, 1872 — Section 45

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High Courts30 Aug 2006

K. Kathiresan, S. Palanivel and P. Arumugam Vs The District Elementary Educational Officer, The Assistant Director and The District Collector

Madras High Court · (2006) 08 MAD CK 0042

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High Courts30 Aug 2006Allowed

Kothari Vegetable Products Ltd. Vs The State of Tamilnadu

Madras High Court · (2006) 08 MAD CK 0035

Central Sales Tax Act, 1956 — Section 12(3), 16(2), 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 2, 39B(2)

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High Courts30 Aug 2006Allowed

Food World Supermarkets Ltd. and Dhanasegaran, Supervisor, Food World Supermarkets Ltd. Vs S. Balasubramanian, Senior Food Inspector, Ganesan, Proprietor, Naodis Mineral Water and Perfect Health Care P. Ltd.

Madras High Court · (2006) 5 CTC 48

Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 17, 17(1), 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12, 12A

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High Courts30 Aug 2006Allowed

The Regional Director, E.S.I. Corporation Vs The Management of Madras Industrial Products

Madras High Court · (2006) 08 MAD CK 0006

Employees State Insurance Act, 1948 — Section 2(9), 45A

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High Courts30 Aug 2006

The Regional Director, E.S.I. Corporation Vs Premier Suppliers Pvt. Ltd.

Madras High Court · (2006) 08 MAD CK 0005

Employees State Insurance Act, 1948 — Section 45A, 45B, 75, 77, 77(1A)

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High Courts29 Aug 2006Dismissed

N. Chinnasamy Vs P.S. Swaminathan

Madras High Court · (2006) 4 CTC 850

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 73

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High Courts29 Aug 2006Dismissed

B. Sasikala Vs M. Venugopal Chettiar and V. Mohanasundaram

Madras High Court · (2008) 1 BC 82 : (2006) 5 CTC 41 : (2007) 1 LW 558 : (2006) 4 MLJ 1153

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts29 Aug 2006Allowed

Mr. B. Raman, Mr. B. Ramesh and Mr. B. Raghu Vs Shasun Chemicals and Drugs Ltd.

Madras High Court · (2007) 2 ALD(Cri) 2 : (2007) 2 BC 499 : (2007) 3 CivCC 37 : (2006) CriLJ 4552 : (2007) 2 KLJ 53 : (2007) 1 KLT 106 : (2006) 2 LW(Cri) 775 : (2007) 1 RCR(Civil) 37 : (2007) 1 RCR(Criminal) 119

Constitution of India, 1950 — Article 21Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 7

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High Courts29 Aug 2006Dismissed

S. Venkatesan Vs Maheswari, Yuvaraj Kumar and Abirami @ Roja

Madras High Court · (2006) 08 MAD CK 0172

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High Courts29 Aug 2006

G. Rajamanickam and The Branch Manager New India Assurance Company Ltd. Kumbakonam Vs Rajendran, Rajalakshmi and G. Sathiamoorthy (given up)

Madras High Court · (2006) 08 MAD CK 0170

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High Courts29 Aug 2006Allowed

B. Raman and Others Vs Shasun Chemicals and Drugs Ltd., Chennai

Madras High Court · (2007) 2 KLJ 53

Constitution of India, 1950 — Article 21Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 141, 141(1), 142Penal Code, 1860 (IPC) — Section 11

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High Courts29 Aug 2006Dismissed