High Courts19 Jun 2006Allowed
Nithiaraj Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 06 MAD CK 0101
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 87 of 152
High Courts19 Jun 2006Allowed
The Management of M.M. Neythalur Primary Agricultural Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and P. Renganathan
Madras High Court · (2006) 2 LLJ 868
Industrial Disputes Act, 1947 — Section 11A, 2A
High Courts19 Jun 2006
S. Sridhar and The New India Assurance Company Limited Vs Kannupaiyan and Ponnammal
Madras High Court · (2006) 3 MLJ 779
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts19 Jun 2006Allowed
Vairavikulam Lime Products Private Limited Vs Government of India, Ministry of Industry, Department of Industrial Development SSI (P) Section and Others
Madras High Court · AIR 2006 Mad 353 : (2006) 3 CTC 609 : (2007) 3 JCR 143 : (2006) 3 MLJ 317
Electricity (Supply) Act, 1948 — Section 49General Clauses Act, 1897 — Section 21
High Courts19 Jun 2006Allowed
Chellammal Vs Krishnaveni Ammal
Madras High Court · (2006) 3 LW 713 : (2006) 3 MLJ 360
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts19 Jun 2006Dismissed
State of Tamil Nadu Vs Coonoor Tea Estates Co. Ltd. and Tvl. Tea Estates India, Hindustan Lever Limited
Madras High Court · (2006) 06 MAD CK 0008
Income Tax Act, 1961 — Section 10(1), 1A, 2(24), 2(45), 20DIncome Tax Rules, 1962 — Rule 8Tamil Nadu Agricultural Income Tax Rules, 1955 — Rule 7
High Courts17 Jun 2006Dismissed
K. Madhu Vs Dugar Finance India Ltd. Shriram Chits Tamil Nadu P. Ltd. Vs Dugar Finance India Ltd. (In Liquidation) and Others
Madras High Court · (2008) 145 CompCas 277
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 62(2), 81(2)Companies Act, 1956 — Section 530Contract Act, 1872 — Section 69
High Courts17 Jun 2006Dismissed
Geo Tech Ground Water and Irrigation Consultants Vs The Authorised Officer, Indian Bank Veeraraghapuram Branch
Madras High Court · (2006) 06 MAD CK 0303
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 2, 31
High Courts17 Jun 2006Allowed
Sampath Vs State
Madras High Court · (2006) 06 MAD CK 0260
Criminal Procedure Code, 1973 (CrPC) — Section 164, 302, 313, 380, 449Penal Code, 1860 (IPC) — Section 302, 380, 449
High Courts17 Jun 2006Allowed
Azhagarsamy Pillai Vs Khaja Aminudeen Hussaini by its Muthavalli Syed Hussain Pasha Sahib rep. by its Power Agent Syed Amir Hussaini
Madras High Court · (2006) 4 LW 269
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 10Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 — Section 2, 23, 3, 4, 5
High Courts17 Jun 2006
The Management of J.K.K. Nataraja Dental College Vs R. Shanthakumar (SC) and Others
Madras High Court · (2006) 06 MAD CK 0190
High Courts17 Jun 2006Dismissed
The Special Deputy Collector (Land Acquisition), Metropolitan Development Authority Vs R. Durai and Others
Madras High Court · (2006) 3 MLJ 823
Land Acquisition Act, 1894 — Section 18, 23, 23(1), 4(1), 6
High Courts17 Jun 2006
R. Krishnamoorthy Vs The Managing Director, Tamil Nadu State Transport Corporation (Villupuram) Ltd.
Madras High Court · (2006) 06 MAD CK 0178
High Courts17 Jun 2006
Prix Trade and Agencies Pvt. Ltd. Vs A. Pasupathy and Others
Madras High Court · (2006) 06 MAD CK 0177
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Jun 2006Allowed
The Government of Tamil Nadu Vs P. Mohan and V. Jagannathan
Madras High Court · (2006) 06 MAD CK 0175
Land Acquisition Rules — Rule 10, 3
High Courts17 Jun 2006Dismissed
S. Venkatalakshmi and S. Suguna Saraswathi Vs The Government of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0142
Tamil Nadu Land Acquisition Act, 1978 — Section 11A, 6
High Courts17 Jun 2006Allowed
Savithiriammal Vs The State of Tamil Nadu
Madras High Court · (2006) 3 MLJ 389
Land Acquisition Act, 1894 — Section 4(1), 6
High Courts17 Jun 2006
State of Tamil Nadu Vs P. Sivanandham
Madras High Court · (2006) 06 MAD CK 0095
High Courts17 Jun 2006Dismissed
Kirloskar Computer Services Ltd. Vs Lakshmi General Finance Ltd. and Another
Madras High Court · (2007) 1 ARBLR 156
Arbitration and Conciliation Act, 1996 — Section 17, 34, 4, 85(2), 9Contract Act, 1872 — Section 74General Clauses Act, 1897 — Section 8
High Courts17 Jun 2006Allowed
N. Mariappan Vs The Corporation of Chennai
Madras High Court · (2006) 3 LW 590 : (2006) 3 MLJ 484