High Courts01 Aug 2006
N. Srinivasa Chettiar Vs Jagannathababu and 8 others
Madras High Court · (2006) 08 MAD CK 0139
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 32, 146
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 65 of 152
High Courts01 Aug 2006Allowed
Rudhrakotti Vs The Commissioner of Police and Government of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0127
High Courts01 Aug 2006Dismissed
The State of Tamil Nadu Vs B. Kamatchi Elementary Grade Teacher S.S. Raghavendra Rao Elementary School and The Correspondent S.S. Raghavendra Rao Primary School
Madras High Court · (2006) 4 MLJ 671 : (2006) WritLR 665
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(6), 17
High Courts01 Aug 2006Allowed
Pinna Thevar Vs M.S. Maniam and S. Jayaseelan
Madras High Court · (2006) 4 MLJ 820
Civil Procedure Code, 1908 (CPC) — Section 64Registration Act, 1908 — Section 23Transfer of Property Act, 1882 — Section 53
High Courts01 Aug 2006Dismissed
Ramakrishnappa Vs Venkatsamy and Others
Madras High Court · (2006) 4 LW 759
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 3
High Courts01 Aug 2006
The Tamil Nadu Treasuries and Accounts Services Association Vs The State of Tamil Nadu and Others D. Azhagar, M. Hari Madhavan and The Tamil Nadu Treasuries and Accounts Service Association, (Registered No. 178 MDS) Vs G. Sukumaran, Superintendent and Others
Madras High Court · (2006) 08 MAD CK 0078
Tamil Nadu State Treasuries and Accounts Services Special Rules — Rule 11, 2, 3, 4, 5
High Courts01 Aug 2006Dismissed
The Management of Sri Varadaraja Textiles Pvt Ltd. Vs The Presiding Officer, Industrial Tribunal and The Workmen of Sri Varadaraja Textiles Pvt. Ltd.
Madras High Court · (2006) III TTJ 959
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 19Industrial Disputes Act, 1947 — Section 12(3)
High Courts01 Aug 2006Allowed
Commissioner of Income Tax Vs Geetha Ramakrishna Mills P. Ltd.
Madras High Court · (2006) 205 CTR 365 : (2007) 288 ITR 489
Income Tax Act, 1961 — Section 115J, 115J(1), 143(2), 201(1A), 207
High Courts31 Jul 2006Allowed
Jothi Anand Vs Amirtha Raj
Madras High Court · (2007) 1 LW 82 : (2006) 4 MLJ 929
Civil Procedure Code, 1908 (CPC) — Section 148, 151Constitution of India, 1950 — Article 141
High Courts31 Jul 2006
Ride Master Rims Private Ltd. Vs ING Vysya Bank Ltd.
Madras High Court · AIR 2007 Mad 34
High Courts31 Jul 2006Allowed
G. Rengarasu Vs The President, Vaithur Panchayat
Madras High Court · (2006) 07 MAD CK 0208
Tamil Nadu Panchayats Act, 1994 — Section 83
High Courts31 Jul 2006Allowed
Pushpanjali Silk Private Limited Vs The Chief Commissioner of Customs, The Commissioner of Customs (Port-Imports) and The Assistant Commissioner of Customs
Madras High Court · (2006) 4 MLJ 968
Customs Act, 1962 — Section 124, 14, 14(1), 14(1A), 46Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10A, 3, 3(2), 4, 4(1)
High Courts31 Jul 2006Allowed
Jaswant Chand Vs G.V. Films Ltd. and Another
Madras High Court · AIR 2006 Mad 378
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, 96(1)Companies Act, 1956 — Section 292Contract Act, 1872 — Section 23
High Courts28 Jul 2006Dismissed
Sakunthala Vs State and The Secretary, Government of Tamil Nadu
Madras High Court · (2007) 1 LW(Cri) 205
High Courts28 Jul 2006Allowed
T.K. Krishnamurthy Vs Tamil Nadu Water and Drainage Board
Madras High Court · (2006) 07 MAD CK 0233
Constitution of India, 1950 — Article 227
High Courts28 Jul 2006
Asirvatham and Others Vs G. Chandrasekaran and Another
Madras High Court · (2007) ACJ 657
Motor Vehicles Act, 1988 — Section 3
High Courts28 Jul 2006Dismissed
Remuki Enterprises and Others Vs Commissioner of Commercial Taxes, Commercial Taxes Department and Others
Madras High Court · (2007) 8 VST 729
Tamil Nadu General Sales Tax Act, 1959 — Section 21, 21(1), 21(1A), 21(2), 21(3)Tamil Nadu General Sales Tax Rules, 1959 — Rule 24(9), 24(9A)
High Courts28 Jul 2006
A/m (Arulmigu) Prasanna Vinayagar Temple Vs Duraibabu Thambiran
Madras High Court · (2006) 07 MAD CK 0182
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts28 Jul 2006Dismissed
K. Bhuvanesh Vs Rakman Bibi and 5 others
Madras High Court · (2006) 07 MAD CK 0181
Evidence Act, 1872 — Section 115, 116
High Courts28 Jul 2006Allowed
Kodiammal Vs Sarangapani
Madras High Court · (2006) 07 MAD CK 0178
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227