High Courts11 Aug 2006Dismissed
Uma Maheswari Vs K. Babu
Madras High Court · AIR 2006 Mad 373 : (2007) 1 LW 70
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 61 of 152
High Courts11 Aug 2006Dismissed
C. Jayanthi Vs The Commissioner Mettur Municipality and Eswari
Madras High Court · (2006) 4 MLJ 128
Constitution of India, 1950 — Article 14
High Courts11 Aug 2006Allowed
New India Assurance Co. Ltd. Vs Arunachalam and Others
Madras High Court · (2007) ACJ 1580
Workmens Compensation Act, 1923 — Section 12
High Courts11 Aug 2006Dismissed
M. Duraisamy Vs State of Tamilnadu
Madras High Court · (2006) 4 MLJ 576
Housing Board Act — Section 37, 38, 39, 40, 41Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts11 Aug 2006
V. Thenmozhi Vs The Secretary to Government, Health and Family Welfare Department, The Director of Medical Education and The Secretary, Selection Committee (M.B.B.S.)
Madras High Court · (2007) WritLR 460
Constitution of India, 1950 — Article 14, 19, 21, 246, 254
High Courts11 Aug 2006Allowed
M. Subbalakshmi, M. Ramalakshmi, M. Krishnaveni and M. Shyam Sankar Vs The Presiding Officer, Labour court and The Chairman, Tamilnadu Electricity Board
Madras High Court · (2006) 4 MLJ 602
Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes Act, 1947 — Section 10, 11, 17A, 20(3)
High Courts11 Aug 2006Allowed
B.C. Muralikrishna, Jayalakshmi Ammal, K.R. Devaki and M.P. Lokamma Vs B. Venugopal Chetty and Others
Madras High Court · (2006) 4 MLJ 781
High Courts11 Aug 2006Dismissed
The Land Acquisition Officer (Sub Collector) Vs Pappammal and Others
Madras High Court · (2006) 5 CTC 173 : (2006) 4 LW 807
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts11 Aug 2006Dismissed
The State of Tamil Nadu Vs P. Pushpam, R.P. Santhi and Sujaritha
Madras High Court · (2006) 08 MAD CK 0055
Land Acquisition Act, 1894 — Section 10, 4(1), 5A, 6, 9
High Courts11 Aug 2006
Tamil Nadu Housing Board Phase-5 Residents' Welfare Association Vs Land Acquisition Officer and Revenue Divisional Officer and Others
Madras High Court · (2006) 4 LW 61 : (2006) 4 MLJ 558
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Land Acquisition Act, 1894 — Section 11, 16, 18, 18(1), 19Tamil Nadu State Housing Board Act, 1961 — Section 72
High Courts11 Aug 2006Dismissed
State Vs K. Ponmudi formerly MLA, formerly Minster for Transport Govt. of Tamil Nadu and Others
Madras High Court · (2006) 2 LW(Cri) 758
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239Penal Code, 1860 (IPC) — Section 109
High Courts11 Aug 2006Dismissed
G.S. Gopalakrishnan, Smt. Rajamma and M. Krishnappa Vs Government of Tamil Nadu and The Tamil Nadu Small Industries Development Corporation Ltd.
Madras High Court · (2006) 4 CTC 757 : (2006) 3 LW 936 : (2006) 4 MLJ 65
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)Land Acquisition Act, 1894 — Section 13, 4(1), 5A, 6, 6(4)
High Courts11 Aug 2006
G.S. Rajendran Vs The Director of Elementary Education, The District Elementary Educational Officer and The Addl. Asst. Elementary Educational Officer
Madras High Court · (2006) 08 MAD CK 0025
High Courts11 Aug 2006Dismissed
P. Periyasamy Vs The Inspector of General of Registration and The Secretary to Government, Commercial Taxes Dept.
Madras High Court · (2006) 08 MAD CK 0024
High Courts11 Aug 2006Allowed
The Special Tahsildar (Land Acquisition)-IV, Tamil Nadu Housing Board Scheme Vs R. Sunantha
Madras High Court · (2006) 4 MLJ 565
Land Acquisition Act, 1894 — Section 11, 18, 28A, 4(1)
High Courts10 Aug 2006Dismissed
Mr. Sanjay Dalmia, Mr. Vijayakumar Dalmia and Mrs. Suman Dalmia Vs State P.C. Goel Vs Madhuri Dalmia and State
Madras High Court · (2006) 08 MAD CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2, 4, 6(2), 8Evidence Act, 1872 — Section 113B
High Courts10 Aug 2006Allowed
M.K. Shammughasundaram Vs The Inspector of Police, Vigilance and Corruption Salem (Cr. No: 3/AC/90)
Madras High Court · (2007) 1 LW(Cri) 199
High Courts10 Aug 2006Allowed
Maruthi Handling Equipments Vs Deputy Commercial Tax Officer
Madras High Court · (2007) 7 VST 261
Tamil Nadu General Sales Tax Act, 1959 — Section 10, 23, 3(2), 3(3), 45(2)Tamil Nadu General Sales Tax Rules, 1959 — Rule 12A
High Courts10 Aug 2006Dismissed
A. Yavanarajan, G. Kanchana and A.K. Palanivel Vs The Teachers Recruitment Board
Madras High Court · (2006) 08 MAD CK 0110