COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 88 of 152

High Courts17 Jun 2006

Shanmugham Vs The Managing Director, Tamil Nadu State Transport Corporation, (TNSTC), Villupuram Division

Madras High Court · (2007) 2 ACC 271 : (2007) ACJ 1922 : (2006) 4 MLJ 257

Constitution of India, 1950 — Article 41Industrial Disputes Act, 1947 — Section 11(1)Motor Vehicles Act, 1939 — Section 110B, 110C

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High Courts17 Jun 2006

In Re: Kaashyap Radiant Systems Limited

Madras High Court · (2009) 4 CompLJ 336

Companies Act, 1956 — Section 100, 101, 102, 103, 104Contract Act, 1872 — Section 23, 24

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High Courts17 Jun 2006Dismissed

Lavanya Associates Vs MMTC Limited and Mr. Justice M. Abdul Hadi (Retired Judge, Madras High Court) Sole Arbitrator

Madras High Court · (2006) 06 MAD CK 0032

Arbitration and Conciliation Act, 1996 — Section 19(1), 34Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Contract Act, 1872 — Section 23

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High Courts17 Jun 2006Allowed

Kuppurama Mudaliar Vs Kailasam (died), Mrs. Vanam and Ramamurthy @ Kuttaramu

Madras High Court · (2006) 4 LW 818

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts17 Jun 2006Dismissed

R. Paramaguru Vs The Principal, Central Law College and The Registrar, University of Madras

Madras High Court · (2006) 06 MAD CK 0018

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High Courts16 Jun 2006Dismissed

S. Pandian Vs A.G. Velayudham

Madras High Court · (2006) 3 LW 304

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8, 8(5)

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High Courts16 Jun 2006Allowed

Mangilal Vs Sri Vengeeswarar Alagar Perumal and Nagathamman Koil Devasthanam

Madras High Court · (2006) 3 LW 348

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts16 Jun 2006Allowed

A. Thangapalam Vs The Secretary to Government, Housing and Urban Development Department and The Special Tahsildar (Neighbourhood Scheme) and Land Acquisition Officer

Madras High Court · (2006) 3 MLJ 357

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

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High Courts16 Jun 2006Dismissed

The Secretary to Government, Housing and Urban Development Department and The Special Tahsildar (Neighbourhood Scheme) and Land Acquisition Officer Vs M. Subramania Pillai, Kasithankam and P. Mahadevan

Madras High Court · (2006) 06 MAD CK 0176

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High Courts16 Jun 2006Dismissed

The District Collector and The Special Tahsildar, (Adi Draviear Welfare) Vs A.V. Elli Chettiar

Madras High Court · (2006) 06 MAD CK 0139

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High Courts16 Jun 2006

Lakshmi Sivajothi Vs Superintendent of Police and Others

Madras High Court · (2006) 06 MAD CK 0138

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High Courts16 Jun 2006Dismissed

The Secretary to Government Housing and Urban Development Department Vs The Special Tahsildar (Neighbourhood Scheme) Acquisition Officer

Madras High Court · (2006) 06 MAD CK 0136

Land Acquisition Act, 1894 — Section 5ATamil Nadu Land Acquisition Rules — Rule 3, 4

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High Courts16 Jun 2006Dismissed

T.N. Krishamurthy and Others Vs The Tahsildar of Ambattur Taluk

Madras High Court · (2006) 06 MAD CK 0135

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High Courts16 Jun 2006Allowed

The Land Acquisition Officer and Special Tahsildar, Land Acquisition, Neighbourhood Scheme and The State of Tamil Nadu and Secretary to Government, Housing and Urban Development Vs S. Jayakumar, S. Balakumar, S. Sundararajan and The Subordinate Judge

Madras High Court · (2006) 06 MAD CK 0112

Land Acquisition Act, 1894 — Section 5A, 6

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High Courts16 Jun 2006Allowed

The State of Tamil Nadu Vs K. Kailasam and Others

Madras High Court · (2006) 06 MAD CK 0098

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High Courts16 Jun 2006Dismissed

T. Gopalsamy Naidu (died) and Others Vs The Government of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0094

Tamil Nadu Land Acquisition Act, 1978 — Section 4(1), 4(2), 5Tamil Nadu Land Acquisition Rules — Rule 3

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High Courts16 Jun 2006

Dr. R. Arulmozhi Vs M. Sadasivam

Madras High Court · (2006) 06 MAD CK 0093

Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 25, 7, 7(2)

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High Courts15 Jun 2006Dismissed

Nagamuthu Gounder Vs Palanivel and 6 others

Madras High Court · (2006) 06 MAD CK 0321

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 12, 122, 123, 126

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High Courts15 Jun 2006Dismissed

Lux Hosiery Industries Ltd. Vs Commercial Tax Officer and Others

Madras High Court · (2009) 20 VST 292

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 31

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High Courts15 Jun 2006

New India Assurance Co. Ltd. Vs Jesu Mari and Others

Madras High Court · (2006) 3 ACC 464

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