High Courts24 Aug 2006Dismissed
Thangam Vs State
Madras High Court · (2006) 08 MAD CK 0107
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 341
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 58 of 152
High Courts24 Aug 2006Allowed
T.C.J. Krishnan Vs The Director General of Police, Police Head Quarters and Others
Madras High Court · (2006) 08 MAD CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 174Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts24 Aug 2006Dismissed
The Oriental Insurance Company Limited Vs Munuaswamy, Krishnaveni and Rambai
Madras High Court · (2006) 08 MAD CK 0089
Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 168
High Courts24 Aug 2006
J. Gracelin Vinil Vs Christian Medical College, Tamil Nadu Dr. MGR Medical University and The State of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0085
Constitution of India, 1950 — Article 10, 29, 30
High Courts24 Aug 2006Dismissed
R. Nagarajan Vs The Divisional Security Commissioner, Railway Protection Force, The Dy. Chief Security Commissioner, Railway Protection Force and The Chief Security Commissioner, Railway Protection Force
Madras High Court · (2006) 08 MAD CK 0080
Railway Protection Force Rules, 1987 — Rule 146.4, 147(VII)Railway Services (Conduct) Rules, 1966 — Rule 15(1), 15(3), 16(4), 3(1)
High Courts24 Aug 2006Allowed
T. Duraisamy Vs State
Madras High Court · (2006) 08 MAD CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 319(1), 319(4)Tamil Nadu Co-operative Societies Act, 1961 — Section 20A, 81
High Courts24 Aug 2006
Union of India (UOI) Vs Abirami Construction Company and The Sole Arbitrator, Mr. J. Pal, Chief Engineer (Civil) Telecom
Madras High Court · (2006) 08 MAD CK 0016
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 34, 34(2)
High Courts24 Aug 2006
J. Mohana Vs The Commissioner of Police and Others
Madras High Court · (2006) 4 MLJ 525
Noise Pollution (Regulation and Control) Rules, 2000 — Rule 2, 7(1), 7(2)
High Courts24 Aug 2006Dismissed
Greaves Employees Development Union and Greaves Mazdoor Sangam Vs Ranipet Greaves Employees Union, Greaves Labour Union, The Commissioner of Labour and Labour Officer I
Madras High Court · (2006) 08 MAD CK 0007
Industrial Disputes Act, 1947 — Section 12, 12(3), 19, 19(2), 19(6)
High Courts23 Aug 2006Dismissed
The Oriental Insurance Co. Ltd. Vs A.S. George Irudaya Selvaraj @ A.S. Selvaraj and Gouthamchand Jain
Madras High Court · (2006) 08 MAD CK 0197
High Courts23 Aug 2006Allowed
K. Anjanakumari Vs Bhavani
Madras High Court · (2006) 4 MLJ 982
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 43, 43(1)Transfer of Property Act, 1882 — Section 106, 116
High Courts23 Aug 2006
N. Baskaran Vs V. Ranganathan, The Secretary, Union Public Service Commission, Government of Pondicherry and The Registrar, Central Administrative Tribunal, Chennai Bench The Union Public Service Commission Vs V. Ranganathan, Shri N.Baskaran, Government of Pondicherry and Registrar, Central Administrative Tribunal
Madras High Court · (2006) 08 MAD CK 0184
High Courts23 Aug 2006Allowed
Consumer Action Group Vs The State of Tamil Nadu and The Chennai Metropolitan Development Authority K.R. Ramaswamy @ Traffic Ramaswamy Vs State and Others
Madras High Court · (2006) 4 CTC 483 : (2006) 4 LW 41
Constitution of India, 1950 — Article 14, 21Development Control Rules for Greater Mumbai, 1967 — Rule 3Monopolies and Restrictive Trade Practices Act, 1969 — Section 43
High Courts23 Aug 2006Dismissed
Krishna Reddy Vs State and Another
Madras High Court · (2007) CriLJ 1253 : (2006) 2 LW(Cri) 983
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439
High Courts23 Aug 2006
Tamil Nadu State Transport Corporation Ltd. Vs Subathal and Others
Madras High Court · (2007) 1 ACC 481
High Courts23 Aug 2006Dismissed
R. Rajupandi Vs The Tamil Nadu Electricity Board
Madras High Court · (2006) 08 MAD CK 0103
Tamil Nadu Electricity Board Service Regulations — Regulation 110A
High Courts23 Aug 2006
Indian Bank Vs The Chief Judicial Magistrate and Others New Horizon Sugar Mills Ltd. Vs Union of India (UOI), Indian Bank and EID Parry India Limited
Madras High Court · (2006) 4 LW 535
Companies Act, 1956 — Section 58AA, 58AAACriminal Procedure Code, 1973 (CrPC) — Section 173Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Aug 2006Dismissed
Commissioner of Income Tax Vs Nellai Trading Automobile Agency
Madras High Court · (2006) 205 CTR 635 : (2007) 288 ITR 557
Income Tax Act, 1961 — Section 271(1), 274
High Courts22 Aug 2006Dismissed
P. Ravichandran Vs State by the Deputy Superintendent of Police, 'Q' Branch C.I.D.
Madras High Court · (2006) 08 MAD CK 0196
Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts22 Aug 2006Dismissed
The Management of Madras Fertilizers Limited Vs Madras Fertilizers Ltd., Officers' Association
Madras High Court · (2006) 4 MLJ 598
Constitution of India, 1950 — Article 12, 14, 39, 41Contract Act, 1872 — Section 23