High Courts29 Aug 2006Dismissed
M. Panaiyadian Vs The District Collector and District Magistrate, The Secretary to Government, Prohibition and Excise Department and The Inspector of Police
Madras High Court · (2006) 08 MAD CK 0087
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 57 of 152
High Courts29 Aug 2006Dismissed
Panneer Selvam Vs The State of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0086
High Courts29 Aug 2006
K. Rajendiran Vs Corporation of Madras and S. Paramasivam
Madras High Court · (2006) 08 MAD CK 0072
High Courts29 Aug 2006Dismissed
A. Sekar Vs The Chief Engineer Highways and Rural Works Department and The Director of Rural Development
Madras High Court · (2006) 08 MAD CK 0065
High Courts29 Aug 2006Dismissed
Melo Leather Vs P.L.N. Natarajan
Madras High Court · AIR 2007 Mad 11 : (2007) 1 MLJ 641
Transfer of Property Act, 1882 — Section 106, 111, 116
High Courts25 Aug 2006Allowed
K. Saravanan Vs State
Madras High Court · (2006) 08 MAD CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 313, 46Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts25 Aug 2006Allowed
P. Loppas Samuel and D. Mohanasundaram Vs Madras Christian College Association and Others
Madras High Court · (2007) 4 LW 90 : (2006) 4 MLJ 1283
Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts25 Aug 2006
Kumaran Chemicals Vs The Executive Engineer-V, Electricity Department and The Assistant Engineer/Urban, T.R. Pattinam
Madras High Court · (2006) 4 MLJ 637
Electricity Act, 2003 — Section 126
High Courts25 Aug 2006Dismissed
The Secretary, National College Vs Dr. N. Baskaran, Reader and Head of the Department, Department of Philosophy, National College, Government of Tamilnadu and The Registrar, Bharathidasan University
Madras High Court · (2006) 4 MLJ 580 : (2006) WritLR 719
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15, 16, 17, 18Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 12(1), 14
High Courts25 Aug 2006Dismissed
R. Aravazhi Vs The Secretary, The Selection Committee, The Director of Medical Education and The Secretary to Government, Health Department, Government of Tamil Nadu
Madras High Court · (2006) 4 MLJ 1290 : (2006) WritLR 735
Constitution of India, 1950 — Article 14
High Courts25 Aug 2006Allowed
P. Ramasamy Vs The Government of Tamilnadu
Madras High Court · (2006) 08 MAD CK 0081
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts25 Aug 2006
R. Pari Vs The Special Tahsildar, Adi Dravidar Welfare and The District Collector
Madras High Court · (2006) 3 LW 1000 : (2007) 2 MLJ 706
Constitution of India, 1950 — Article 14, 21, 300A, 324, 341Land Acquisition (Tamil Nadu) Rules — Rule 4, 5, 6Land Acquisition Act, 1894 — Section 4
High Courts25 Aug 2006Allowed
G. Muthu Vs The Management of Tamil Nadu State Transport Corporation (Madurai) Ltd.
Madras High Court · (2007) 1 LLJ 9 : (2007) 1 LW 146 : (2006) 4 MLJ 1669
Industrial Disputes Act, 1947 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(9), 26, 28A, 33
High Courts25 Aug 2006Dismissed
Dr. T. Mytle Grace Vs The Tamil Nadu Agricultural University and Others
Madras High Court · (2006) 08 MAD CK 0045
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2006
Abhirami Foundation Vs K.C. Nalini Bai and Others
Madras High Court · (2006) 08 MAD CK 0037
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 67
High Courts25 Aug 2006
Neyveli Lignite Corporation Ltd. Vs N. Durairajan and The Presiding Officer, Industrial Tribunal
Madras High Court · (2006) 08 MAD CK 0009
Industrial Disputes Act, 1947 — Section 11A
High Courts25 Aug 2006Dismissed
Coimbatore Stock Exchange Limited Vs Securities and Exchange Board of India
Madras High Court · (2007) 137 CompCas 863 : (2007) 74 SCL 1
Banking Regulation Act, 1949 — Section 45Companies Act, 1956 — Section 169Constitution of India, 1950 — Article 12, 14, 19(1), 19(6), 21
High Courts24 Aug 2006Allowed
N. Jayamurugan Vs Commercial Tax Officer and Another
Madras High Court · (2008) 17 VST 416
High Courts24 Aug 2006Dismissed
Bharat Heavy Electricals Ltd. Vs The ESI Corporation
Madras High Court · (2006) 5 CTC 546 : (2007) 112 FLR 954 : (2007) 3 LLJ 265 : (2006) 4 MLJ 1447
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(2), 7A(3)Employees State Insurance (General) Regulations, 1950 — Regulation 12, 14, 15