Madras High Court Judgments 2006 — Page 62

High Courts10 Aug 2006Dismissed

Siddha Construction (P) Ltd. Vs M. Shanmugam and Others

Madras High Court · (2006) 4 LW 176 : (2006) 4 MLJ 924

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40, 40(1)

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High Courts10 Aug 2006Allowed

Ayyanar and Muniammal Vs State

Madras High Court · (2006) 2 LW(Cri) 870

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 113A, 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts10 Aug 2006Allowed

M.K. Shanmughasundaram Vs The Inspector of Police, Vigilance and Anti Corruption

Madras High Court · (2007) 1 LW(Cri) 199

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(1), 7

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High Courts10 Aug 2006Dismissed

Dr. Sri Kennath J. Arul Vs The State of Tamil Nadu and The Dean/Principal, Tamilnadu Government Dental College

Madras High Court · (2006) 08 MAD CK 0046

Tamil Nadu Medical University Act, 1987 — Section 5

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High Courts10 Aug 2006Allowed

Chinnasamy @ Kannyalan and Palanisamy Vs State

Madras High Court · (2006) 08 MAD CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 304, 324, 34

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High Courts09 Aug 2006Dismissed

Sree Murugan Engineering Products Vs The Commercial Tax Officer

Madras High Court · (2006) 148 STC 413

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax (Amendment) Act, 1997 — Section 10, 10(3)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 3(3)

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High Courts09 Aug 2006

Neyveli Lignite Corporation Limited Vs N.V. Bashyam Reddy and Co.

Madras High Court · (2006) 4 MLJ 1513

Limitation Act, 1963 — Section 3

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High Courts09 Aug 2006Dismissed

Neyveli Lignite Corporation Ltd. Vs N.V. Bashyam Reddy and Co.

Madras High Court · (2006) 08 MAD CK 0178

Arbitration Act, 1940 — Section 14(1), 14(2), 17, 30, 33Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 22

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High Courts09 Aug 2006Dismissed

S. Kannan and Co. and Full Bright Inc. Vs Tamil Nadu Civil Supplies Corporation Limited and Smt. A.N. Varalakshmi Arbitrator District Revenue Officer (Retd.)

Madras High Court · (2006) 08 MAD CK 0176

Arbitration and Conciliation Act, 1996 — Section 13(5), 16(1), 16(6), 30, 34Contract Act, 1872 — Section 56, 73, 74

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High Courts09 Aug 2006

Tamil Nadu State Road Transport Corporation Limited Vs Mayilathal and Others

Madras High Court · (2007) 1 ACC 698

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High Courts09 Aug 2006

Ranganayaki and Another Vs Rajendran

Madras High Court · (2007) 2 ACC 217

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High Courts09 Aug 2006Allowed

P. Soundararajan Vs The Senior Project Manager and The Chairman and Managing Director, Sipcot Limited

Madras High Court · (2006) 08 MAD CK 0137

Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 5

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High Courts09 Aug 2006Allowed

The State of Tamil Nadu Vs V.S.B. Educational Trust, The Anna University and The Centre for Engineering

Madras High Court · (2006) 4 LW 234 : (2006) 3 MLJ 1037

All India Council for Technical Education (Norms and Guidelines for fees and Guidelines for Admission in Professional Colleges) Regulations, 1994 — Regulation 8, 8(2), 8(4)All India Council for Technical Education Act, 1987 — Section 10, 9(7)Anna University Act, 1978 — Section 14(6), 3, 5

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High Courts09 Aug 2006Dismissed