COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 79 of 152

High Courts29 Jun 2006Dismissed

The Management of Tamil Nadu State Transport Corporation (Coimbatore Division-II) Limited Formerly known as 'Jeeva Transport Corporation' Vs The Presiding Officer, Labour Court and K.S. Palaniswamy

Madras High Court · (2006) 3 MLJ 448

High Courts29 Jun 2006Dismissed

Vinayagam Vs Aruna and Sangeetha rep. by her mother and natural guardian

Madras High Court · (2006) 06 MAD CK 0236

High Courts29 Jun 2006Dismissed

T.M. Muthuselvam Vs E. Ramiah

Madras High Court · (2006) 4 LW 191

Arbitration and Conciliation Act, 1996 — Section 34

High Courts29 Jun 2006

The Chairman and Managing Director The Tamil Nadu Civil Supplies Corpn. Ltd. Vs M. Anandan and The Presiding Officer Principal Labour Court

Madras High Court · (2006) 06 MAD CK 0125

High Courts29 Jun 2006

Smiline Rushida and Others Vs N. Ramesh

Madras High Court · AIR 2006 Mad 368 : (2007) 1 ARBLR 33

Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 44Penal Code, 1860 (IPC) — Section 120B, 420, 511

High Courts29 Jun 2006Dismissed

Mangal Bhaskaran, Prop. Kamala Touring Taxies Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0067

Specific Relief Act, 1963 — Section 6

High Courts29 Jun 2006

Motcharagini Vs The Superintendent of Police, The Inspector of Police and Anthonisami

Madras High Court · (2006) 06 MAD CK 0057

High Courts29 Jun 2006Dismissed

The Government of Tamilnadu Vs E.M. Subramania Reddiar

Madras High Court · (2006) 06 MAD CK 0049

Land Acquisition Act, 1894 — Section 12(2), 34

High Courts28 Jun 2006Allowed

G. Jayaraman and Others Vs Ranganayagi, Gothainayagi and Kumathivathi

Madras High Court · (2006) 3 MLJ 633

High Courts28 Jun 2006Allowed

Sports Development Authority of Tamil Nadu Vs M/s Tarapore and Co.

Madras High Court · (2006) 06 MAD CK 0309

High Courts28 Jun 2006Allowed

Rajaraman Vs State

Madras High Court · (2006) 2 LW(Cri) 621

High Courts28 Jun 2006Dismissed

S. Kader Mohideen Vs The State of Tamil Nadu and Others

Madras High Court · (2007) 1 LW(Cri) 232

High Courts28 Jun 2006Allowed

Kallakurichi Taluk Retired Official Association Vs The Government of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0304

Constitution of India, 1950 — Article 14

High Courts28 Jun 2006Dismissed

Devanayagi Ammal and Others Vs Manicka Konar and Ramu Konar

Madras High Court · (2006) 3 LW 953

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts28 Jun 2006Dismissed

Mani alias Manikandan Vs State

Madras High Court · (2006) 2 LW(Cri) 600

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 96

High Courts28 Jun 2006Allowed

Ponnuswamy Vs Inspector of Police, C.C.I.W.

Madras High Court · (2006) 06 MAD CK 0279

Penal Code, 1860 (IPC) — Section 406, 408, 409, 467, 477AProbation of Offenders Act, 1958 — Section 4

High Courts28 Jun 2006Partly Allowed

J.B. Khanna and Co. Vs The Appellate Assistant Commissioner and Commercial Tax Officer

Madras High Court · (2006) 06 MAD CK 0271

High Courts28 Jun 2006

S. Victor Vs The Labour Officer, G.S.R. Boomibalagan and A.R. Rajagopal

Madras High Court · (2006) 3 LLJ 264 : (2006) 3 MLJ 576

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 31(2)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts28 Jun 2006

Peer Mohammed Vs State of Tamilnadu and Union of India (UOI)

Madras High Court · (2006) 06 MAD CK 0246

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1)

High Courts28 Jun 2006Allowed

A. Sengamalam and Others Vs The Director, Animal Husbandry Department, Regional Joint Director, Animal Husbandry Department and The Deputy Director, Animal Husbandry Department

Madras High Court · (2006) 06 MAD CK 0239

Tamil Nadu Pension Rules, 1978 — Rule 43(2)