COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 8 of 152

High Courts12 Dec 2006

Mrs. K. Nirmala Vs Central Bank of India, Corporate Finance Branch

Madras High Court · (2007) 78 SCL 324

Debts Recovery Tribunal Act, 1993 — Section 19(1), 19(10)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)

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High Courts12 Dec 2006Dismissed

L. Mohanan Vs Mohammed Idris and Others

Madras High Court · (2007) 1 CTC 308 : (2007) 2 LW 117

Civil Procedure Code, 1908 (CPC) — Section 114

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High Courts12 Dec 2006

K.A. Syed Khader Oli, Deputy Director of Horticulture Vs The Secretary to Government, Agriculture Department, The Director of Horticulture and Plantation of Crops and G. Seenu, Deputy Director of Horticulture

Madras High Court · (2006) 12 MAD CK 0106

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High Courts12 Dec 2006Dismissed

Shaik Nawab Vs Union of India (UOI)

Madras High Court · (2006) 12 MAD CK 0105

Central Industrial Security Force Act, 1968 — Section 18(2A)Central Industrial Security Force Rules, 1969 — Rule 34

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High Courts12 Dec 2006Allowed

Rajammal Vs Lakshmi Ammal (died) and Others

Madras High Court · (2006) 12 MAD CK 0104

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High Courts12 Dec 2006Allowed

Ashok Leyland Finance Limited Vs Appropriate Authority, Income Tax Department and P. Nataraja Sastry P. Nataraja Sastry Vs Union of India (UOI) and Ashok Leyland finance Limited

Madras High Court · (2006) 12 MAD CK 0102

Chennai Metropolitan Development Authority Development Control Rules — Rule 48ICivil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 269UD

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High Courts12 Dec 2006

P. Sudha Deaver Vs The Deputy Director (Municipal Administration), Government of Pondicherry, Local Administration Department and The Commissioner, Mahe Municipality, Union Territory of Pondicherry

Madras High Court · (2006) 12 MAD CK 0087

Pondicherry Municipalities Rules, 1973 — Rule 115

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High Courts12 Dec 2006Dismissed

Chettinad Logistics Pvt. Ltd. Vs The Tamil Nadu Electricity Board, The Tamil Nadu Electricity Board and Global Coal and Mining Pvt. Ltd.

Madras High Court · (2006) 12 MAD CK 0081

Constitution of India, 1950 — Article 14

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High Courts12 Dec 2006Allowed

Kaliammal and Others Vs R. Dhanaraj, A. Duraisamy and The Oriental Insurance Co. Ltd.

Madras High Court · (2007) 2 LW 111 : (2007) 1 MLJ 390

Land Acquisition Act, 1894 — Section 18Succession Act, 1925 — Section 214, 214(1), 214(2)

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High Courts12 Dec 2006Allowed

M. Sarojini Vs State of Tamil Nadu, The Director of Public Health and Preventive Medicine and The Deputy Director of Health Services

Madras High Court · (2006) 12 MAD CK 0047

Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 477ATamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Pension Rules, 1978 — Rule 10, 11, 43(2), 49

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High Courts12 Dec 2006

The District Manager, Bata India Limited, Bata India Limited, 83, Industrial Second Subrub Yeshwantpur, Bangalore-560 022 and Bata India Limited, Bata House, 418/02, Section 17, Gurgaon-Mehrouli Road, Gurgaon-122 002 Vs Deputy Commissioner of Labour I, DMS and N. Padmanabhan, Secretary, Chennai Zone, All India Bata Shop Manager Union

Madras High Court · (2007) 1 LW 293

Constitution of India, 1950 — Article 21Payment of Bonus Act, 1965 — Section 32, 36Tamil Nadu Shops and Establishments Act, 1947 — Section 1(3), 10, 11, 11(1), 11(2)

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High Courts12 Dec 2006Allowed

Ashok Leyland Finance Limited Vs Appropriate Authority, Income Tax Department and P. Nataraja Sastry P. Nataraja Sastry Vs Union of India (UOI) and Ashok Leyland Finance Limited

Madras High Court · (2006) 12 MAD CK 0012

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UE, 269UE(1), 269UE(6)

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High Courts11 Dec 2006Allowed

A. Janbah Vs Deputy Examiner of Local Fund Accounts

Madras High Court · (2006) 12 MAD CK 0253

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 14, 14(2), 17, 27, 8

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High Courts11 Dec 2006Dismissed

C. Kannan and Others Vs M. Jeyakumari

Madras High Court · (2006) 12 MAD CK 0239

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)

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High Courts11 Dec 2006Dismissed

N. Sekar and S. Jamuna Rani Vs V. Mohanasundaram

Madras High Court · (2006) 12 MAD CK 0236

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3Evidence Act, 1872 — Section 101Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts11 Dec 2006Allowed