COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 75 of 152

High Courts05 Jul 2006Allowed

Nathan alias Christopher Yoganathan and etc. Vs State

Madras High Court · (2006) CriLJ 3610 : (2007) 5 RCR(Criminal) 56

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 449

High Courts05 Jul 2006Allowed

S. Maheswari Vs The District Collector and District Magistrate, State of Tamil Nadu and The Secretary to Government Union of India (UOI) Food and Consumer Protection Department

Madras High Court · (2006) 07 MAD CK 0108

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)

High Courts05 Jul 2006Dismissed

The Union of India (UOI) Vs The Central Administrative Tribunal, Madras Bench and Others P.K. Sujan and Others Vs The Union of India (UOI) and Others

Madras High Court · (2006) WritLR 774

Constitution of India, 1950 — Article 14, 16(1)

High Courts05 Jul 2006Dismissed

E. Vivekanandan Vs The Government of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0051

Tamil Nadu Highways Act, 2001 — Section 15(1), 15(2), 2, 3Tamil Nadu Highways Rules, 2003 — Rule 5(4)

High Courts04 Jul 2006

Palanivel, Sivaprakasam and Rajaram Vs State State Vs Sivaprakasam and Rajaram

Madras High Court · (2006) 07 MAD CK 0245

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 324

High Courts04 Jul 2006

The Director of Medical Education, The Government of Tamil Nadu and The Secretary, P.G. Selection Committee, Kilpauk Medical College Hospital, Sabarmathi Hostel, Kilpauk, Madras-10 Vs Dr. M. llango and Others

Madras High Court · (2006) 07 MAD CK 0179

Constitution of India, 1950 — Article 12

High Courts04 Jul 2006Allowed

Smt. Jyothi Vs The Secretary to the Government, Prohibition and Excise Dept. and The District Magistrate and District Collector

Madras High Court · (2006) 07 MAD CK 0173

High Courts04 Jul 2006Allowed

Rama Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0162

High Courts04 Jul 2006Dismissed

Abuthakheer alias Abu alias Sullan alias Suttippu Sullan Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0156

High Courts04 Jul 2006Allowed

Valli Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0154

High Courts04 Jul 2006Allowed

Kalaiselvi Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0153

High Courts04 Jul 2006Allowed

Mahesh alias Mahendran Vs The Commissioner of Police and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 07 MAD CK 0152

High Courts04 Jul 2006Allowed

Raji Vs The Commissioner of Police and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 07 MAD CK 0151

High Courts04 Jul 2006Dismissed

T. Subramaniam Vs Presiding Officer I Additional Labour Court and The Management Chennai Metropolitan Transport Corporation

Madras High Court · (2006) 07 MAD CK 0125

Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 11A, 33(2)

High Courts04 Jul 2006Dismissed

K. Indira Vs Union of India (UOI), Hindustan Petroleum Corporation Limited, Dealer Selection Board and M. Andal

Madras High Court · (2006) 3 MLJ 492

Constitution of India, 1950 — Article 12, 226

High Courts04 Jul 2006Dismissed

Kasthuri Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2006) 07 MAD CK 0120

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

High Courts04 Jul 2006Allowed

Mariyaee and Gowri Vs Pappammal, R. Devakar and United India Insurance Co. Ltd.

Madras High Court · (2006) 3 MLJ 710

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Motor Vehicles Act, 1988 — Section 140, 158(6), 165(1), 166

High Courts04 Jul 2006

K. Ramaiah Vs R. Sudhakara Naidu

Madras High Court · (2007) 2 BC 353 : (2006) CriLJ 3581 : (2006) 4 CTC 481

Criminal Rules of Practice and Circular Orders, 1990 — Rule 339Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts04 Jul 2006Dismissed

K. Jayachandran and S. Sivakumar Vs The Executive Officer Arulmigu Kottai Mariamman Temple and The Joint Commissioner Hindu Religious and Charitable Endowment

Madras High Court · (2006) 07 MAD CK 0103

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 63

High Courts04 Jul 2006Allowed

P. Sathya Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Dept.

Madras High Court · (2006) 07 MAD CK 0099