COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 89 of 152
High Courts15 Jun 2006Dismissed
Acit Boran Sam Vs State by Inspector of Police
Madras High Court · (2006) CriLJ 3786
Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 313Penal Code, 1860 (IPC) — Section 302, 449
High Courts15 Jun 2006Dismissed
The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division-I) Ltd. Vs Alavandar, Muthayyan, Balu and Lakshmi
Madras High Court · (2006) 3 ACC 168 : (2006) 3 MLJ 950
Motor Vehicles Act, 1988 — Section 166(1)
High Courts15 Jun 2006
S. Murugavel Vs District Revenue Officer and Personal Assistant (General) to Collector
Madras High Court · (2006) 06 MAD CK 0217
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 23(1)
High Courts15 Jun 2006Dismissed
Suresh Vs The Secretary to the Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 06 MAD CK 0214
High Courts15 Jun 2006Dismissed
The Commissioner of Collegiate Education and The Principal, Loganathan Narayanaswamy Government College Vs Janakiraman and The Presiding Officer, Principal Labour Court
Madras High Court · (2006) 06 MAD CK 0197
Industrial Disputes Act, 1947 — Section 17B
High Courts15 Jun 2006Dismissed
Muthugan, Murugesan, Veerabadran and Govindagan, Minors rep. by guardian mother Chinnakannu @ Lingammal Vs R. Narasimha Achari and Others
Madras High Court · (2006) 06 MAD CK 0196
Specific Relief Act, 1963 — Section 19, 27
High Courts15 Jun 2006
D. Kalaiarasi Vs District Elementary Educational Officer, Assistant Elementary Educational Officer and Hindu Primary School
Madras High Court · (2006) 06 MAD CK 0194
High Courts15 Jun 2006Dismissed
Loganathan Vs State by Inspector of Police
Madras High Court · (2006) 06 MAD CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 201, 302, 309, 364
High Courts15 Jun 2006
M. Jothi, SP. Subbiah and S. Maga Mayee Vs The Director of School Education, The District Educational Officer, The Additional Assistant Elementary Educational Officer and Muthathal Middle School
Madras High Court · (2006) 06 MAD CK 0184
High Courts15 Jun 2006
Sobia Helan Vs The District Collector, The Superintendent of Police, The District Forest Officer and The Forest Range Officer The District Forest Officer Vs Mr. Johnson, The Superintendent of Police
Madras High Court · AIR 2006 Mad 326 : (2006) 3 LW 605 : (2006) 3 MLJ 340
Constitution of India, 1950 — Article 226Tamil Nadu Forest Act, 1882 — Section 5
High Courts15 Jun 2006
S. Vaidyanathan Vs The Sub-Inspector of Police and Others
Madras High Court · (2006) 06 MAD CK 0141
High Courts15 Jun 2006
The Managing Director, Puratchi Thalaivar M.G.R. Transport Corporation Ltd. Vs S. Girish
Madras High Court · (2006) 06 MAD CK 0113
Motor Vehicles Act, 1988 — Section 163A
High Courts15 Jun 2006
Nandanam Colony Kudiyiruppor Nala Sangam Vs The State of Tamil Nadu and The Managing Director, Tamil Nadu Housing Board
Madras High Court · (2006) 06 MAD CK 0096
High Courts15 Jun 2006
Mumtaj Begam Vs G. Petha Perumal and The Oriental Insurance Company Limited
Madras High Court · (2006) 06 MAD CK 0092
Penal Code, 1860 (IPC) — Section 279, 338
High Courts15 Jun 2006Allowed
A. Sreekantan Nair Vs P. Valsarajan
Madras High Court · (2006) 2 LW(Cri) 677
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 5, 6
High Courts15 Jun 2006Dismissed
The Government of Tamil Nadu Vs The Head Master and Secretary, Parent Teachers' Association, Roman Catholic Middle School
Madras High Court · (2006) 06 MAD CK 0038
High Courts15 Jun 2006Allowed
Jayaseelan and Ratnaseelan Vs The Government of Tamil Nadu
Madras High Court · (2006) 3 LW 440
Constitution of India, 1950 — Article 300ATamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 11, 12(7), 30, 33Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts15 Jun 2006Allowed
United Bank of India, Salem Branch Vs Naresh Lakshmanlal Bathija
Madras High Court · (2007) 1 LW 780
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 45, 47, 73Negotiable Instruments Act, 1881 (NI) — Section 26
High Courts14 Jun 2006Allowed
AL.KR.AL.Karuppiah @ Muthu Vs KR. Nachammai @ Kamala and Alagappan @ Ayyappa, rep. by mother and guardian KR. Nachammai
Madras High Court · (2006) 06 MAD CK 0320