High Courts13 Dec 2006
R.V. Kumar Vs The Director General, Central Industrial Security Force, The Deputy Inspector General and The Senior Commandant, Central Industrial Security Force
Madras High Court · (2006) 12 MAD CK 0103
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 7 of 152
High Courts13 Dec 2006Dismissed
V.S. Parthasarathy Vs Director General, CISF Hqrs., Deputy Inspector General, South Zone Headquarters, Central Industrial Security Force, Deputy Commandant, CISF Unit and Chairman and Managing Director, Madras Refineries Limited
Madras High Court · (2006) 12 MAD CK 0101
High Courts13 Dec 2006Dismissed
M. Krishnaswamy [deceased] and Others Vs K. Arumugham
Madras High Court · (2006) 12 MAD CK 0082
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Evidence Act, 1872 — Section 114Limitation Act, 1963 — Section 5
High Courts13 Dec 2006Dismissed
D. Amsaveni Vs Chandran
Madras High Court · (2007) 4 LW 517
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18
High Courts13 Dec 2006Dismissed
J. Prasanna Devi Vs The Principal, Government Law College and The Registrar, Dr. Ambedhkar Law University
Madras High Court · (2006) 12 MAD CK 0041
High Courts13 Dec 2006
P. Rajendran Vs S. Ammaniammal and S.P. Chenniappa Gounder
Madras High Court · (2006) 12 MAD CK 0025
Evidence Act, 1872 — Section 114Income Tax Rules, 1962 — Rule 41, 42Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 24
High Courts13 Dec 2006Dismissed
The Special Officer Vs A. Sundaram
Madras High Court · (2006) 12 MAD CK 0021
High Courts13 Dec 2006Dismissed
Dr. A.K.D. Kumar represented by his Power of Attorney Agent, Mr. A.K.D. Venkataramana Raja 46 and P.S.K. Nagar, Rajapalayam Vs Balarama Raja and Others
Madras High Court · (2006) 12 MAD CK 0015
Civil Procedure Code, 1908 (CPC) — Section 113, 151Contract Act, 1872 — Section 23Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 12, 14, 26, 35, 36
High Courts13 Dec 2006Dismissed
The Zonal Manager, Food Corporation of India Vs The Workmen represented by the Convener, FCI Labour Federation and Others
Madras High Court · (2006) 12 MAD CK 0014
Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts13 Dec 2006Dismissed
T.R. Arun Vs The Registrar, Pondicherry University and The Controller of Examinations, Pondicherry University
Madras High Court · (2006) 12 MAD CK 0005
Constitution of India, 1950 — Article 226
High Courts13 Dec 2006Allowed
M. Chinnaswamy Gounder Vs The State of Tamilnadu
Madras High Court · (2006) 12 MAD CK 0004
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 304A
High Courts13 Dec 2006Dismissed
T.K. Kameswaran Vs R. Santhanakrishnan
Madras High Court · (2007) 3 LW 120
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 25
High Courts12 Dec 2006Dismissed
Sargunam Vs V.R. Jayasingh and V.R. Jayakumaran
Madras High Court · (2007) 1 CTC 399
Madras City Tenants Protection Act, 1922 — Section 9
High Courts12 Dec 2006Dismissed
Dayalu Naidu (Deceased) and V. Manohar Vs A/m Arunachaleswarar Thirukoil T.R. Ramalingam Vs Arulmighu Sri Nimishambal Thirukoil
Madras High Court · (2007) 4 LW 376
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 45(2)
High Courts12 Dec 2006
The Correspondent, M.M. Higher Secondary School Vs K. Mathur Kumar, The Director of School Education and The District Educational Officer The Director of School Education and The District Educational Officer Vs K. Mathur Kumar and The Correspondent, M.M. Higher Secondary School
Madras High Court · (2007) 1 CTC 649 : (2007) WritLR 37
Constitution of India, 1950 — Article 226
High Courts12 Dec 2006Allowed
B. Padmaiah Vs The Union of India (UOI) and Others
Madras High Court · (2006) 12 MAD CK 0167
Central Industrial Security Force Rules, 1969 — Rule 34Constitution of India, 1950 — Article 226, 311(2)
High Courts12 Dec 2006
The Commissioner of Wealth Tax Vs Standard Fireworks Pvt. Ltd.
Madras High Court · (2007) 211 CTR 99 : (2007) 292 ITR 348
Wealth Tax Act, 1957 — Section 16(1), 17, 27A
High Courts12 Dec 2006
The Commissioner of Income Tax Vs Abdul Rahman Industries
Madras High Court · (2007) 293 ITR 475
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A, 80HHC
High Courts12 Dec 2006Dismissed
A. Ramamurthy Vs The Commandant, Central Industrial Security Force, The Deputy Inspector General, Central Industrial Security Force and The Inspector General, SWS, CISF, RCF
Madras High Court · (2006) 12 MAD CK 0119
Central Industrial Security Force Act, 1968 — Section 18(2A)Central Industrial Security Force Rules, 1969 — Rule 34