High Courts11 Dec 2006Dismissed
Easu @ Easuraj Vs State
Madras High Court · (2006) 12 MAD CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Evidence Act, 1872 — Section 159, 33Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 341
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 9 of 152
High Courts11 Dec 2006
S. Ravi Vs The Principal, Mahathma Gandhi Dental College and Hospital, The Government of Pondicherry Union Territory and D. Karthik
Madras High Court · (2007) WritLR 181
High Courts11 Dec 2006Allowed
Allahabad Bank Vs Malathi Balasubramanian
Madras High Court · (2007) 1 CTC 567 : (2007) 3 LW 855
Madras Buildings (Lease and Rent Control) Act, 1961 — Section 4Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 25, 5(1)
High Courts11 Dec 2006Allowed
O.P. Dubey Vs The Union of India (UOI), The Commandant, Central Industrial Security Force Unit N.L.C. T.S.II and The Deputy Inspector General, Office of the Deputy Inspector General, Central Industrial Security Force (SZ), Ministry of Home Affairs
Madras High Court · (2006) 12 MAD CK 0107
Central Industrial Security Force Rules, 1969 — Rule 34
High Courts11 Dec 2006Allowed
Jamil Akhtar Vs The Assistant Commandant, Central Industrial Security Force, The Commandant, Central Industrial Security Force and The Deputy Inspector General, Central Industrial Security Force
Madras High Court · (2006) 12 MAD CK 0064
Central Industrial Security Force Rules, 2001 — Rule 34, 36(3), 37, 37(1)
High Courts11 Dec 2006Dismissed
Hawa Ummal Vs Mohammed Yousuff (deceased) and Others
Madras High Court · (2007) 1 LW 487 : (2007) 1 MLJ 257
Civil Procedure Code, 1908 (CPC) — Section 96(1)
High Courts11 Dec 2006Dismissed
S. Baskaran and Panneerselvam Vs The Superintendent of Police and The Deputy Superintendent of Police, Paraiyur Division
Madras High Court · (2006) 12 MAD CK 0046
Arms Act, 1959 — Section 22Constitution of India, 1950 — Article 14Government Servants Conduct Act — Section 20
High Courts08 Dec 2006Dismissed
Subbathal Vs Arunachala Gounder (died) and Others
Madras High Court · (2007) 1 MLJ 394
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29Specific Relief Act, 1963 — Section 38Tamil Nadu Minor Inams Act, 1943 — Section 22(1)
High Courts08 Dec 2006Dismissed
Dr. Alice George and The Rural Unit for Health and Social Affairs Vs Lakshmi
Madras High Court · AIR 2007 Mad 130 : (2007) 1 CTC 496 : (2007) 2 LW 302
High Courts08 Dec 2006
Devandrakumar Vs The General Manager, Metropolitan Transport Corporation Ltd.
Madras High Court · (2006) 12 MAD CK 0138
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(2)
High Courts08 Dec 2006Dismissed
K.V. Ramachandran, V. Ramasethu AND P.S. Ramamurthy Vs The Presiding Officer, Labour Court and The Management of Clarion Advertising Services Ltd. (now known as Bates Clarion Ltd.)
Madras High Court · (2006) 12 MAD CK 0100
Industrial Disputes Act, 1947 — Section 2, 2(A)(2)
High Courts08 Dec 2006Dismissed
Ananthi Vs Ponnammal @ Vijayalakshmi
Madras High Court · (2007) 1 CTC 660 : (2009) 5 RCR(Civil) 838
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts08 Dec 2006Dismissed
Southern Railway Vs S. Dharani and Others
Madras High Court · (2006) 12 MAD CK 0097
Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 4Minimum Wages Act, 1948 — Section 24
High Courts08 Dec 2006Dismissed
B. Manoharan Vs The Secretary, HR and CE Department, The Commissioner, HR and CE Department and The Commissioner, Poonamallee Municipality
Madras High Court · (2007) 1 LW 761
Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 13, 34, 34(1), 34(4), 34(4A)Tamil Nadu Hindu Religious and Charitable Endowments Rules, 1960 — Rule 2(2)
High Courts08 Dec 2006Allowed
The Superintending Engineer Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2007) WritLR 417
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 14
High Courts08 Dec 2006Allowed
Col. A.G. Thomas Vs Union of India (UOI)
Madras High Court · (2006) 12 MAD CK 0090
High Courts08 Dec 2006
K. Chakarabani Vs The Presiding Officer, Labour Court and The Panruti Agricultural Producers Co-operative Marketing Society
Madras High Court · (2007) 1 MLJ 517
Industrial Disputes Act, 1947 — Section 2, 33(C)(2)Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2, 3, 3(1), 3(3)
High Courts08 Dec 2006Dismissed
C. Rajvel Vs C. Muthusamy
Madras High Court · (2007) 3 LW 440
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17General Clauses Act, 1897 — Section 3Hindu Succession Act, 1956 — Section 22
High Courts08 Dec 2006
Mohd. Fazluddin Vs State
Madras High Court · (2007) 1 LW(Cri) 61
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts08 Dec 2006Dismissed
V.M. Natesa Chettiar and Co. Vs V. Padmanaba Davey
Madras High Court · (2007) 3 LW 229
Evidence Act, 1872 — Section 64, 65Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17, 17(4), 4