High Courts09 Aug 2006Dismissed
The Tamil Nadu Water Supply and Drinage Board Vs S. Syed Mohameed Gouse
Madras High Court · (2006) 08 MAD CK 0030
Constitution of India, 1950 — Article 26
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 63 of 152
High Courts09 Aug 2006Dismissed
The Government of Tamilnadu Vs G.B. Trust
Madras High Court · (2006) WritLR 705
Constitution of India, 1950 — Article 226Land Reforms Act — Section 37B
High Courts08 Aug 2006
Annai Indira Women Self Help Group Vs The District Forest Officer, Sathyamangalam Division, The Member Secretary cum Forest Ranger Bejalletti Village Forest Council, Bhavani Sagar Forest Range and The President Bejalletti Village Forest Council
Madras High Court · (2006) 08 MAD CK 0020
High Courts07 Aug 2006Allowed
Esviel Exports Vs Chairman, Chennai Port Trust and Another
Madras High Court · (2007) 2 CTLJ 33
High Courts07 Aug 2006Allowed
S. Kannammal Vs The State of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0131
High Courts07 Aug 2006Allowed
Manoharan Vs State of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0129
High Courts07 Aug 2006Allowed
T. Sekar Vs The Secretary to Government Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 08 MAD CK 0128
High Courts07 Aug 2006Allowed
Elumalai Vs The Commissioner of Police and The Secretary to Government Prohibition and Excise Dept.
Madras High Court · (2006) 08 MAD CK 0125
Penal Code, 1860 (IPC) — Section 336, 341, 379, 392, 427Sandalwood Transit Rules, 1967 — Rule 30Tamil Nadu Forest Act, 1882 — Section 35B, 36AE
High Courts07 Aug 2006
Commissioner of Income Tax Vs K.J. Ramaswamy
Madras High Court · (2006) 5 CTC 289 : (2006) 205 CTR 352 : (2006) 286 ITR 77 : (2006) 4 MLJ 762
Income Tax Act, 1961 — Section 64, 64(1)
High Courts07 Aug 2006Dismissed
V. Sathyanarayana Murthy Vs The Assistant Director, General (Pers IV) Bharat Sanchar Nigam Limited, The Deputy General Manager, (Administration) Bharat Sanchar Nigam Ltd., The Assistant General Manager, (Establishment), Bharat Sanchar Nigam Ltd. and The Sub Divisional Engineer (SR and SG)
Madras High Court · (2006) 08 MAD CK 0070
Central Civil Services (Pension) Rules, 1972 — Rule 38
High Courts07 Aug 2006Dismissed
S. Jeyasingh Rajan Vs The President, Kalloorani Panchayat, Keezhapavoor Union
Madras High Court · (2006) 08 MAD CK 0044
Constitution of India, 1950 — Article 14, 21Prevention of Corruption Act, 1988 — Section 17, 7Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 17(2), 17(3), 17(4)
High Courts07 Aug 2006
Corporation Labour Union Vs Corporation of Chennai and State of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0021
High Courts07 Aug 2006Dismissed
Dr. Pon. Sundar, M.Sc., Ph.D., Controller of Examinations, Thiruvalluvar University Vs The Director In-charge Collegiate Education and The Registrar In-charge Thiruvalluvar University
Madras High Court · (2006) 08 MAD CK 0013
High Courts04 Aug 2006Dismissed
P. Velusamy Gounder Vs Ramakrishnan, A. Sivankalai and The State
Madras High Court · (2006) 08 MAD CK 0174
High Courts04 Aug 2006Allowed
Chinna Gounder Vs The District Collector and The Special Tahsildar (L.A.) Adi Dravidar Welfare
Madras High Court · (2006) 08 MAD CK 0151
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3)
High Courts04 Aug 2006Allowed
N. Jeisi Deisi Vs The State of Tamil Nadu and Others
Madras High Court · (2006) 3 LW 957 : (2006) 4 MLJ 1206
Constitution of India, 1950 — Article 14Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 68, 8Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 3, 41, 56, 6
High Courts04 Aug 2006
J.P. Vijayakumar and Mrs. H. Vijayakumar Vs S. Ranjan and Sports Station India Pvt. Ltd.
Madras High Court · (2006) 4 LW 987 : (2006) 4 MLJ 404
Negotiable Instruments Act, 1881 (NI) — Section 138Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 25
High Courts04 Aug 2006
Ragas Educational Society Vs Union of India (UOI) and Dental Council of India
Madras High Court · (2006) 08 MAD CK 0026