COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 86 of 152

High Courts19 Jun 2006Dismissed

Ramesh Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0235

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

Read judgment

High Courts19 Jun 2006

R. Rajamanickam Vs State

Madras High Court · (2006) 2 LW(Cri) 541

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(A), 325

Read judgment

High Courts19 Jun 2006Dismissed

Sugu @ Sugumar Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0226

Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324

Read judgment

High Courts19 Jun 2006

The Roman Catholic Diocese of Thanjavur St. Xaviers Industrial Training Centre Vs The Joint Director of Employment and Training (CT and AT), The Commissioner of Employment and Training and The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0223

Constitution of India, 1950 — Article 30(1)

Read judgment

High Courts19 Jun 2006Dismissed

NEPC Textiles Limited Vs The Presiding Officer, Labour Court and S. Renuga

Madras High Court · (2006) 06 MAD CK 0193

Constitution of India, 1950 — Article 136, 226, 311

Read judgment

High Courts19 Jun 2006Dismissed

NEPC Textiles Limited Vs The Presiding Officer, Labour Court and N. Shanmugam

Madras High Court · (2006) 06 MAD CK 0192

Constitution of India, 1950 — Article 136, 226, 311Industrial Disputes Act, 1947 — Section 17B

Read judgment

High Courts19 Jun 2006

Srivatsa Tube Corporation and New India Assurance Company Vs K. Latha, K. Senthilkumar (minor represented by mother, next friend and guardian K. Latha), V. Subramanian and Suvarnakumari

Madras High Court · (2006) 3 ACC 433 : (2006) 3 MLJ 283

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

Read judgment

High Courts19 Jun 2006Dismissed

H. Vasanthakumar Vs S. Subash

Madras High Court · (2006) 3 LW 892

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 13(1), 25Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts19 Jun 2006Dismissed

Indian Bank Employees Union Vs Saifudin Abdul Kadar (deceased) and Others

Madras High Court · (2006) 3 LW 480

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 16, 16(1), 25

Read judgment

High Courts19 Jun 2006Dismissed

Dr. Subbiah Vs Sakthi Finance Ltd.

Madras High Court · (2006) 3 LW 639

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

Read judgment

High Courts19 Jun 2006Allowed

P. Prabu Vs The District Magistrate and District Collector and The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0172

Read judgment

High Courts19 Jun 2006Allowed

Tamilarasi Vs The District Collector and District Magistrate and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 06 MAD CK 0171

Read judgment

High Courts19 Jun 2006Allowed

S. Keetha Vs State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0170

Read judgment

High Courts19 Jun 2006Allowed

Gunasekar Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The District Collector and District Magistrate

Madras High Court · (2006) 06 MAD CK 0167

Read judgment

High Courts19 Jun 2006

R. Champala Vs The Superintendent of Police and Others

Madras High Court · (2006) 06 MAD CK 0166

Read judgment

High Courts19 Jun 2006Allowed

N. Chinnathai Vs State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0123

Constitution of India, 1950 — Article 22(5)

Read judgment

High Courts19 Jun 2006Allowed

Govindasamy Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0107

Read judgment

High Courts19 Jun 2006Allowed

Kurran @ Rajamani Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0106

Read judgment

High Courts19 Jun 2006

E. Muniappa Vs The District Magistrate and District Collector and The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0103

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

Read judgment

High Courts19 Jun 2006Allowed

Ganesan Vs The District Collector and District Magistrate and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 06 MAD CK 0102

Read judgment