High Courts28 Jul 2006Dismissed
B. Selvaraj Vs The Chief Educational Officer, The District Educational Officer and The Correspondent, Subramaniya Sastriar Higher Secondary School
Madras High Court · (2006) 07 MAD CK 0081
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 66 of 152
High Courts28 Jul 2006Dismissed
R. Mark Vs The District Elementary Educational Officer, The Bishop and Manager, CSI Diocesen Schools and The CIS Primary School
Madras High Court · (2006) 4 MLJ 1173
Constitution of India, 1950 — Article 30(1)
High Courts28 Jul 2006Allowed
The Management Gedee Weiler Pvt. Ltd. Vs P. Swaminathan and The Presiding Officer, Labour Court
Madras High Court · (2006) 4 MLJ 1197
Industrial Disputes Act, 1947 — Section 33, 33(1), 33A
High Courts28 Jul 2006Dismissed
S. Velu Vs Manonmaniam Sundaranar University
Madras High Court · (2006) 07 MAD CK 0075
High Courts28 Jul 2006Allowed
D.V.D' Monte Vs N. Venkatesh and Others N. Venkatesh, N. Kasi Viswanathan and N. Ramesh Vs D.V.D' Monte and Others
Madras High Court · (2006) 4 MLJ 342
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Partnership Act, 1932 — Section 42
High Courts28 Jul 2006
The Assistant Collector Vs Krishnan (died) and Others
Madras High Court · (2006) 5 CTC 483 : (2006) 4 LW 192 : (2006) 4 MLJ 1077
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts28 Jul 2006Allowed
K. Kasturi Vs The Director General of Police, The Inspector of General of Police Law, Order and Administration, The Commissioner of Police and The Joint Commissioner of Police
Madras High Court · (2006) 07 MAD CK 0020
High Courts28 Jul 2006
Ramathal Vs Suppathal and Others
Madras High Court · (2006) 4 MLJ 1051
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Hindu Succession Act, 1956 — Section 6, 8Transfer of Property Act, 1882 — Section 45
High Courts27 Jul 2006Dismissed
A.S. Subramani Vs The Deputy Registrar of Cooperative Societies and The Special Officer
Madras High Court · (2006) 4 CTC 444 : (2006) 4 LW 68 : (2006) 4 MLJ 1148 : (2008) 1 SLJ 180
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(3), 10(4)Tamil Nadu Co-operative Societies Act, 1983 — Section 76, 76(1), 76(2), 76(3), 80
High Courts27 Jul 2006Dismissed
P. Eswaran Vs J.A. Abdul Hameed
Madras High Court · (2007) 4 BC 510 : (2006) 5 CTC 296 : (2007) 1 LW(Cri) 26 : (2007) 1 RCR(Criminal) 414
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts27 Jul 2006
The State of Tamilnadu Vs Tvl. Nu-Tread Tyres Tvl. C.S. Parthasarathy Chetty Vs The State of Tamil Nadu
Madras High Court · (2006) 4 CTC 450 : (2006) 4 LW 30 : (2006) 4 MLJ 327 : (2006) 148 STC 256
Central Sales Tax Act, 1956 — Section 10, 10A, 8(2), 8(3), 8(6)Foreign Exchange Regulation Act, 1947 — Section 10, 23, 23(1)Income Tax Act, 1961 — Section 139(1), 271(1), 276C
High Courts27 Jul 2006Allowed
Chinnannan Vs Paranimalai and Others
Madras High Court · (2006) 5 CTC 169 : (2006) 4 MLJ 1067
High Courts27 Jul 2006
Oma @ Omprakash and Ashok @ Lakshmanan Vs State
Madras High Court · (2006) 07 MAD CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 354(5)Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts27 Jul 2006
Marothi Chits (P) Ltd. Vs N.S. Ramakrishnan
Madras High Court · (2006) 133 CompCas 869
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140
High Courts27 Jul 2006Allowed
N. Kannan Vs The Director of School Education, The Joint Director (Higher Secondary Education), Tamil Nadu School Education and The Chief Educational Officer
Madras High Court · (2006) 5 CTC 57
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Jul 2006
Sampath and Selvam Vs State
Madras High Court · (2006) 07 MAD CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 304, 34, 34
High Courts26 Jul 2006Dismissed
R. Subramanian Vs Jayapriya Financiers
Madras High Court · (2006) 07 MAD CK 0033
Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 357(3), 357(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts26 Jul 2006Allowed
P. Victor Joseph Raj Vs The Accountant General, The District Treasury Officer and The State of Tamil Nadu
Madras High Court · (2006) 4 MLJ 41
Central Services (Pension) Rules, 1972 — Rule 55A
High Courts26 Jul 2006Allowed
Madras Fertilizers Limited Vs Shriram Engineering Construction Company Ltd. and K. Rajagopalan Raj Associates
Madras High Court · (2006) 07 MAD CK 0023
Arbitration and Conciliation Act, 1996 — Section 34
High Courts26 Jul 2006Dismissed
P. Devaraj Vs V. Geetha
Madras High Court · (2007) 2 CivCC 500 : (2006) 5 CTC 28 : (2006) 4 MLJ 122 : (2007) 1 RCR(Civil) 134
Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 494