COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 84 of 152

High Courts22 Jun 2006Dismissed

St. Mark's Educational Trust Vs S. Venkatesan, by Power of Attorney G. Sapthagir

Madras High Court · AIR 2006 Mad 298

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Constitution of India, 1950 — Article 136Practice Civil Rules — Rule 143

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High Courts22 Jun 2006Dismissed

St.Mark's Educational Trust Vs S. Sampath

Madras High Court · (2006) 06 MAD CK 0160

Civil Procedure Code, 1908 (CPC) — Section 38Constitution of India, 1950 — Article 136Practice Civil Rules — Rule 143

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High Courts22 Jun 2006Dismissed

Sivanthi Vinayaghar Primary School Vs District Elementary Educational Officer and Assistant Elementary Educational Officer

Madras High Court · (2006) 06 MAD CK 0155

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High Courts22 Jun 2006Allowed

K. Swaminathan Vs The General Manager, Tamil Nadu Government Transport Corporation (Kovai) Ltd., Coimbatore-Erode Division, The Selection Grade Assistant Manager (Labour) Tamil Nadu Government Transport Corporation (Kovai) Ltd., Coimbatore-Erode Division and The Branch Manager, Tamil Nadu Government Transport Corporation (Kovai) Ltd.

Madras High Court · (2006) 3 MLJ 994

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High Courts22 Jun 2006Dismissed

Sulochana Vs The State of Tamil Nadu

Madras High Court · (2006) 3 MLJ 998

Tamil Nadu Land Acquisition Act, 1978 — Section 4(1), 5A

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High Courts22 Jun 2006Allowed

The Secretary, Parunthalaivar Kamarajar Higher Secondary School Vs A. Jeyapaul Mohan, The Secretary, Karnataka Secondary Education Examinations Board, The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0089

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High Courts22 Jun 2006Allowed

Mani Vs State by Inspector of Police

Madras High Court · (2006) 06 MAD CK 0085

Penal Code, 1860 (IPC) — Section 302, 307Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts22 Jun 2006Dismissed

Anna Marie Bernard Joseph, Santha Ruban Louis Joseph (both legal representatives of the deceased Bernard Joseph) and Ashoka Mauriya Pallava Historical Trust Vs Lady Lourdomariammal alias Pappayammal and Others

Madras High Court · (2006) 06 MAD CK 0083

Evidence Act, 1872 — Section 13, 32(5)Pondicherry Civil Courts Act, 1966 — Section 20

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High Courts22 Jun 2006Dismissed

Minerals Workers' Union Vs Indian Rare Earths Ltd. and Another

Madras High Court · (2006) 3 LLJ 943

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 2, 36A, 9A

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High Courts22 Jun 2006Dismissed

Arputham Cine Release Vs Raja Theatre

Madras High Court · AIR 2006 Mad 344 : (2006) 3 LW 838 : (2006) 3 MLJ 795

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)

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High Courts21 Jun 2006

A. Maria Singarayar, Seekurani Village, Kalayarkovil Post, Sivaganga District Vs The Special Commissioner and Commissioner for Land Administration Office, Chepauk, Chennai - 5 and Others

Madras High Court · (2006) 06 MAD CK 0292

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High Courts21 Jun 2006Dismissed

The Managing Director, M.G.R. Transport Corporation Limited Vs K. Senthamizh Selvi, Kanagammal and Palanisamy

Madras High Court · (2006) 4 ACC 254 : (2007) ACJ 2664 : (2006) 4 MLJ 264 : (2007) 5 RCR(Civil) 1

Motor Vehicles Act, 1988 — Section 163A, 166

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High Courts21 Jun 2006Dismissed

R. Dhanasekaran, S. Sakthivel, M. Rangan @ Palanivel and M. Arumugam Vs State

Madras High Court · (2006) 06 MAD CK 0283

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts21 Jun 2006

M. Krishnappa Vs The Sub Collector, The District Revenue Officer, The Special Commissioner and Commissioner for Revenue Administration and The Secretary to Government, Revenue Department

Madras High Court · (2006) 3 MLJ 773

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High Courts21 Jun 2006

P. Venkatesan Vs The Management of Pattukottai Azhagiri Transport Corporation Ltd., (now renamed as Tamilnadu State Transport Corporation) and The Presiding Officer, Labour Court

Madras High Court · (2006) 3 LLJ 260 : (2006) 3 MLJ 818

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts21 Jun 2006Dismissed

P. Mathiyalagan and National Insurance Company Limited Vs P. Sagunthala and Others

Madras High Court · (2006) 4 ACC 475

Workmens Compensation (Amendment) Act, 1984 — Section 4(1)Workmens Compensation Act, 1923 — Section 2(8)

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High Courts21 Jun 2006Allowed

Saroja Vs The District Collector and District Magistrate and The Secretary to Government, Prohibition and Excise Department

Madras High Court · (2006) 06 MAD CK 0122

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High Courts21 Jun 2006Allowed

Arumugam Vs Secretary to the Government, Prohibition and Excise Department and The District Collector cum District Magistrate

Madras High Court · (2006) 06 MAD CK 0121

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High Courts21 Jun 2006Allowed

Kaleeshwaran Vs The Commissioner of Police, The Secretary to Government, Prohibition and Excise Department and The Additional Superintendent of Central Prison

Madras High Court · (2006) 06 MAD CK 0118

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High Courts21 Jun 2006

A. Ramasamy Vs The District Revenue Officer, (Stamps) Office of the District Revenue Officer, The Special Tahsildar, (Stamps) and The Sub-registrar

Madras High Court · (2006) 4 LW 443 : (2006) 3 MLJ 507

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 19B, 19B(4), 47A, 47A(5)

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