High Courts23 May 2006Allowed
Hindustan Lever Limited Vs The Commissioner of Central Excise (Appeals)
Madras High Court · (2006) 202 ELT 591
Central Excises and Salt Act, 1944 — Section 35A, 35B, 35FConstitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 94 of 152
High Courts23 May 2006
Vinayaka Mission's College of Nursing and Para-Medical Sciences Vs The Tamil Nadu Nurses and Midwives Council, Pondicherry University, The Government of Pondicherry, Chief Secretariat (Health) and The Indian Nursing Council Thirumuruga Kirupananda Variyar Thavathiru Sundara Swamigal Medical Educational and Charitable Trust running Vinayaka Mission's College of Paramedical Sciences Vs Pondicherry University and Others
Madras High Court · (2006) 4 CTC 162 : (2006) 4 MLJ 753 : (2006) WritLR 549
Indian Nursing Council Act, 1947 — Section 10, 11
High Courts23 May 2006Dismissed
Jai Enterprises Vs The Commissioner of Customs (Appeals), The Deputy Commissioner of Customs and The Assistant Commissioner of Customs
Madras High Court · (2006) 3 MLJ 740
Customs Act, 1962 — Section 110(2), 124, 128, 128(1), 128AGeneral Clauses Act, 1897 — Section 27Gold (Control) Act, 1968 — Section 79
High Courts23 May 2006Allowed
Kaleeswara Mills Limited (A Unit of National Textile Corporation Tamil Nadu and Pondicherry) Vs Lakshmi Steals and Kumar Enterprises
Madras High Court · (2006) 4 MLJ 419
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1)Contract Act, 1872 — Section 63, 7, 74Specific Relief Act, 1963 — Section 20(1)
High Courts23 May 2006Dismissed
I. Pichandi Vs The Superintending Engineer, Tamilnadu Electricity Board, The Executive Engineer, Tamilnadu Electricity Board, The Assistant Executive Engineer, Tamilnadu Electricity Board and The Junior Engineer, Tamilnadu Electricity Board
Madras High Court · (2006) 3 MLJ 178
Constitution of India, 1950 — Article 226
High Courts23 May 2006Allowed
K. Saravanakumar, President, Parent-Teachers Association, Government Girls High School Vs R. Dakshinamoorthy and State of Tamil Nadu
Madras High Court · (2006) WritLR 536
Tamil Nadu Land Encroachment Act, 1905 — Section 14, 6, 7
High Courts17 May 2006Dismissed
Shah Jayantilal Jivraj and Co. Vs The Union of India (UOI)
Madras High Court · (2006) 4 ACC 236 : (2006) 3 CTC 438 : (2006) 3 MLJ 99 : (2006) 3 RCR(Civil) 799
Railway Claims Tribunal Act, 1987 — Section 21Railways Act, 1890 — Section 54, 55, 56ARailways Act, 1989 — Section 81, 82(1), 84, 85
High Courts17 May 2006Allowed
M. Murugesan Vs The Director General of Police, The Deputy Inspector General of Police and The Superintendent of Police
Madras High Court · (2006) 3 MLJ 236
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts16 May 2006
C. Manonmony Vs State of Tamil Nadu and Others
Madras High Court · (2006) 3 MLJ 242
High Courts16 May 2006Dismissed
M.S.M. Uwize Vs State by The Intelligence Officer, Narcotics Control Bureau
Madras High Court · (2006) 05 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 37, 67
High Courts16 May 2006Dismissed
Shriram Investment Services Limited, Unit of Shriram Group of Companies (hereinafter called SISL) Vs Palki/Jeypad Investment(P) Limited/Jeypad Investment (P) Ltd.
Madras High Court · (2006) 133 CompCas 830 : (2006) 4 MLJ 743
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 16(5), 17Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 127(1)
High Courts16 May 2006Allowed
Srinivasam Pillai Vs Subramanian and Kandasami
Madras High Court · (2006) 3 MLJ 92
Guardians and Wards Act, 1890 — Section 19Hindu Minority and Guardianship Act, 1956 — Section 6Limitation Act, 1963 — Article 58
High Courts10 May 2006Allowed
Baheeswari Rani Vs The State of Tamil Nadu
Madras High Court · (2006) 3 MLJ 235
High Courts04 May 2006
Senthil College of Education Vs The Vice-Chancellor, Pondicherry University, The Register, Pondicherry University and Regional Director, National Council for Teacher Education, Southern Regional Committee
Madras High Court · (2006) 05 MAD CK 0020
National Council for Teacher Education Act, 1993 — Section 14, 14(4), 14(6)
High Courts01 May 2006Allowed
J. Soosai Antony Vs The Addl. Director General of Police, The Director General of Police and The Secretary to Government, Home Department
Madras High Court · (2006) 05 MAD CK 0018
High Courts01 May 2006
Cargomar Vs The Commissioner of Central Excise and Union of India (UOI) Cargomar Vs The Commissioner of Customs
Madras High Court · (2006) 203 ELT 549
Customs Act, 1962 — Section 146, 159ACustoms House Agent Licencing Regulations, 2004 — Regulation 13, 19(8), 20, 20(2), 22Customs House Agents Licensing Regulations, 1984 — Regulation 10, 11, 21, 21(1), 23
High Courts01 May 2006Dismissed
M. Kaliaperumal Vs The District Collector
Madras High Court · (2006) 05 MAD CK 0008
High Courts28 Apr 2006Dismissed
S.V. Ramamurthy Vs The Secretary to Government of Tamil Nadu, Home Department and Others
Madras High Court · (2007) 2 LW 651 : (2007) 1 LW(Cri) 403 : (2007) WritLR 395
Criminal Procedure Code, 1973 (CrPC) — Section 173, 198ADowry Prohibition Act, 1961 — Section 10, 3, 4, 7, 7(1)Penal Code, 1860 (IPC) — Section 498A, 506
High Courts28 Apr 2006
Annamalai Rubber Products Vs The Tamil Nadu Electricity Board
Madras High Court · (2006) 04 MAD CK 0290
Electricity (Supply) Act, 1948 — Section 49Electricity Act, 2003 — Section 185, 185(2), 50
High Courts28 Apr 2006
Lakshmana Naidu (deceased) and Others Vs The State of Tamil Nadu
Madras High Court · (2007) 1 ACC 601 : (2007) ACJ 1349 : (2006) 4 CTC 225 : (2006) 3 MLJ 764 : (2006) WritLR 608
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 302