COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 70 of 152

High Courts13 Jul 2006

Sathyabama Institute of Science and Technology Vs Union of India (UOI), The All India Council for Technical Education and The University Grants Commission

Madras High Court · (2006) 3 LW 499 : (2006) 3 MLJ 870

All India Council for Technical Education Act, 1987 — Section 10, 10(1), 11 11(1), 11(3), 11(4)All India Council for Technical Education Regulations — Regulation 3, 3, 4, 5Constitution of India, 1950 — Article 14

Read judgment

High Courts13 Jul 2006Dismissed

Union of India (UOI) Vs Mr. A.K. Mathew and The Registrar, Central Administrative Tribunal, Chennai Bench Union of India (UOI) Vs Central Administrative Tribunal, Chennai Bench and K.S. Srinivasan

Madras High Court · (2006) WritLR 765 : (2006) WritLR 711

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)

Read judgment

High Courts13 Jul 2006Allowed

The Special Tahsildar (LA), Neighbourhood Scheme and The Government of Tamil Nadu Vs Panja Gounder and Others

Madras High Court · (2006) 07 MAD CK 0115

Land Acquisition Neighbourhood Rules — Rule 3Tamil Nadu Land Acquisition Act, 1978 — Section 55(1), 5A, 6

Read judgment

High Courts13 Jul 2006

Smt. Pattammal Vs K.V. Radhakrishnan and Others

Madras High Court · AIR 2006 Mad 333

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 111

Read judgment

High Courts13 Jul 2006Allowed

Mari Reddy Vs R. Mohan

Madras High Court · (2006) 4 LW 164

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts13 Jul 2006Allowed

Fathimabi, K.R. Rahamathullah, K.R. Athavullah Basha and K.R. Ismail Vs The State of Tamil Nadu

Madras High Court · (2006) 3 MLJ 917

Land Acquisition Act, 1894 — Section 4(1), 6

Read judgment

High Courts13 Jul 2006Dismissed

T. Gopal Vs The Forest Range Officer, Dharmapuri Range, The District Forest Officer and Authorised Officer, Dharmapuri Division

Madras High Court · (2006) 07 MAD CK 0084

Tamil Nadu Forest Act, 1882 — Section 21, 35, 36, 49, 49A

Read judgment

High Courts13 Jul 2006Dismissed

Suryachakra Spinning Mills (P) Ltd. Vs The State of Tamil Nadu, The Tamil Nadu Electricity Board and The Tamil Nadu Electricity Regulatory Commission

Madras High Court · (2006) 3 MLJ 1146

Constitution of India, 1950 — Article 245, 246, 246(1), 246(3), 254(2)Electricity Regulatory Commission Act, 1998 — Section 29Tamil Nadu Electricity (Taxation on Consumption) Act, 1962 — Section 10, 11, 12, 13, 14

Read judgment

High Courts13 Jul 2006

G.V. Films Limited Vs Mrs. A. Sushila Devi and Mr. K.M. Srirangan Arbitrator Mrs. A. Sushila Devi Vs G.V. Films Limited

Madras High Court · (2006) 07 MAD CK 0025

Arbitration and Conciliation Act, 1996 — Section 11, 16, 7, 7(1), 7(3)Companies Act, 1956 — Section 391Contract Act, 1872 — Section 23, 34(2)

Read judgment

High Courts13 Jul 2006Allowed

K. Ramachandran Vs Managing Director, Tamil Nadu Government Transport Corporation, (Villupuram Division II), Managing Director, Tamil Nadu Government Transport Corporation, (Villupuram Division II) and K. Thiagarajan

Madras High Court · (2006) 07 MAD CK 0015

Industrial Disputes Act, 1947 — Section 12(3)

Read judgment

High Courts13 Jul 2006Allowed

S. Goparam Vs The Inspector General, Central Industrial Security Force, The Deputy Inspector General, Central Industrial Security Force and The Commandant, CISF Unit, NLC

Madras High Court · (2006) 4 MLJ 274

Central Industrial Security Force Act, 1968 — Section 8, 9(3)Central Industrial Security Force Rules, 1969 — Rule 29(A), 31

Read judgment

High Courts13 Jul 2006Dismissed

Tvl. Ayyappan Textiles Limited Vs The State of Tamil Nadu

Madras High Court · (2006) 3 MLJ 1001 : (2006) WritLR 783

Parent Act, 1962 — Section 3, 3(2), 4, 5, 8Sales Tax Act — Section 5, 8Tamil Nadu Electricity (Taxation on Consumption) Act, 1962 — Section 2, 2(9), 3, 3(1), 3A

Read judgment

High Courts13 Jul 2006

The Commissioner H.R. and C.E.(A) Department Vs Sri Bhagavanandhar and Sri Dhayanandhar Matalayam Pudupalayam

Madras High Court · (2006) 4 MLJ 1145

Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2003 — Section 6(18)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63, 70

Read judgment

High Courts12 Jul 2006

K. Jeyagopal and Another Vs Nachiammai and Another

Madras High Court · (2006) 4 ACC 458

Read judgment

High Courts12 Jul 2006Dismissed

Thanjai Agro Traders Vs Commissioner of Commercial Taxes and Another

Madras High Court · (2009) 20 VST 508

Tamil Nadu General Sales Tax Act, 1959 — Section 28A

Read judgment

High Courts12 Jul 2006Dismissed

Madha Engineering College Vs State of Tamil Nadu Consortium of Self Financing Profession, Arts and Science Colleges, Tamil Nadu Vs State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0200

Constitution of India, 1950 — Article 14, 16(1), 19, 19(1)(g), 19(6)Tamil Nadu Admission In Professional Educational Institutions Act, 2006 — Section 2, 2(c)(iii), 3, 3(a), 4

Read judgment

High Courts12 Jul 2006Dismissed