COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 78 of 152

High Courts30 Jun 2006Dismissed

Hema Mohnot Vs State

Madras High Court · (2006) 205 CTR 418 : (2006) 285 ITR 402 : (2006) 2 LW(Cri) 668

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 245, 245(1), 313Income Tax Act, 1961 — Section 132(4), 277Penal Code, 1860 (IPC) — Section 120B, 173, 177, 181, 182

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High Courts30 Jun 2006

N. Palaniammal Vs Antony Jayaraj, The Special Officer, The Psur Pudduppalayam, Primary Co-operative Bank Ltd.

Madras High Court · (2007) 1 LW 384 : (2006) 3 MLJ 678

Industrial Disputes Act, 1947 — Section 12(3), 18(1)

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High Courts30 Jun 2006Dismissed

Union of India and The Mess Secretary, Officers Mess Defence Services, Staff College Vs A. Packiyanathan and Others

Madras High Court · (2006) 3 MLJ 754 : (2006) WritLR 659

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High Courts30 Jun 2006Allowed

N. Pankajam Vs State of Tamil Nadu and Metro Transport Corporation Ltd.

Madras High Court · (2006) 3 MLJ 702

Evidence Act, 1872 — Section 108

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High Courts30 Jun 2006

Anand Properties Vs Midde Rama Rao, M. Santhakumari and Park Town Benefit Fund Ltd.

Madras High Court · (2007) 1 MLJ 522

Civil Procedure Code, 1908 (CPC) — Section 144, 151Transfer of Property Act, 1882 — Section 69

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High Courts30 Jun 2006Dismissed

Union of India (UOI) Vs The Central Administrative Tribunal, Chennai Bench

Madras High Court · (2006) 06 MAD CK 0247

Central Civil Services (Pension) Rules, 1972 — Rule 26

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High Courts30 Jun 2006Dismissed

The Director of Rural Development Vs A. Periyanayagam and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2006) 3 MLJ 674

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High Courts30 Jun 2006Dismissed

R. Ravichandran Vs The State of Tamilnadu

Madras High Court · (2006) CriLJ 4123 : (2007) 5 RCR(Criminal) 290

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 120B, 147

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High Courts30 Jun 2006Allowed

K. Dakshinamoorthy Vs The Chief Engineer (General) Tamil Nadu Highways Department and The Superintending Engineer (Highways) Villupuram Division

Madras High Court · (2006) 3 MLJ 452

Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20

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High Courts30 Jun 2006Dismissed

Mrs. Malliga Vs The Secretary to the Government Prohibition and Excise Department Government of Tamil Nadu and The District Collector cum District Magistrate

Madras High Court · (2006) 06 MAD CK 0224

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

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High Courts30 Jun 2006Dismissed

D. Radhakrishnan Vs LIC of India

Madras High Court · (2006) 06 MAD CK 0124

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High Courts30 Jun 2006Dismissed

The Executive Engineer Tamil Nadu Electricity Board and The Superintending Engineer Vs The Presiding Officer Labour Court and A. Chinnan

Madras High Court · (2006) 06 MAD CK 0119

Industrial Disputes Act, 1947 — Section 2

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High Courts30 Jun 2006Dismissed

A. Sreekantan Nair Vs P. Valsarajan

Madras High Court · (2006) 06 MAD CK 0086

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Jun 2006

T.V. Angappan and T.V.Subramanian Vs The State of Tamilnadu and Others

Madras High Court · (2006) 3 LW 650 : (2006) 3 MLJ 1073

Constitution of India, 1950 — Article 14, 19(1)Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 5(3), 6Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4

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High Courts30 Jun 2006