COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 95 of 152

High Courts28 Apr 2006Dismissed

T. Malathi Vs The District Magistrate and District Collector and The Secretary to Government Prohibition and Excise Department

Madras High Court · (2006) 04 MAD CK 0115

Penal Code, 1860 (IPC) — Section 147, 148, 302, 341Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)

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High Courts28 Apr 2006Allowed

Premalatha Pappu Raja, N.A.P. Aswath Raja and N.A.P. Jayashree Vs Shriram Transport Finance Ltd. and N.A.P. Alagir Raja and Co.

Madras High Court · (2006) 3 MLJ 61

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 6

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High Courts28 Apr 2006Allowed

P. Arivudainambi Vs The Managing Director, Tamilnadu Housing Board and State of Tamilnadu Dr. Vasanthi Veerasekaran and Veerasekaran Vs The Secretary to Government, Housing and Urban Development Department

Madras High Court · (2006) 04 MAD CK 0088

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High Courts28 Apr 2006Dismissed

Kaja Mohideen Vs State of Tamilnadu and Union of India (UOI)

Madras High Court · (2006) 04 MAD CK 0086

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)

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High Courts28 Apr 2006Dismissed

K.M. Mohammed Vs N. Ethirajan, T.E. Kasthuri and E. Nandakumar

Madras High Court · (2006) 3 CTC 405

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25, 8(5)

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High Courts27 Apr 2006Dismissed

Bala Arichandra Tex Vs Bharat Arichandra Tex

Madras High Court · (2006) 2 MLJ 839

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High Courts27 Apr 2006Allowed

Ramakrishanan Vs State by The Inspector of Police, D and VAC, Chennai

Madras High Court · (2007) 1 LW(Cri) 563

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High Courts27 Apr 2006Allowed

Prof. M. Gopal Vs Government of Tamil Nadu and Others

Madras High Court · (2006) 04 MAD CK 0301

Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 12, 14, 14(1), 14(1)(C), 16Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(2), 12, 8, 9, 9(3)

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High Courts27 Apr 2006Allowed

M. Bhuvaneswari Vs The Tamil Nadu Nurses and Midwives Council and Others K. Kavitha Vs The State of Tamil Nadu

Madras High Court · (2006) 2 MLJ 787

Apprentices Act, 1961 — Section 22(2)Constitution of India, 1950 — Article 14Madras Nurses and Midwives Act, 1926 — Section 11(2)

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High Courts27 Apr 2006Allowed

J. John Wincent Vs The Commissioner of Central Excise, The Chief Commissioner of Excise (Cadre Controlling Authority), The Chairman, Central Board of Excise and Customs and The Registrar, Central Administrative Tribunal

Madras High Court · (2006) 4 MLJ 108

Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 47(1), 47(2)

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High Courts27 Apr 2006

Ish Kumar Bagga Proprietor of Associated Sales of India Vs The District Collector and M.D. Venugopalan

Madras High Court · (2006) 04 MAD CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 421, 421(1), 421(3)

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High Courts27 Apr 2006Dismissed

A. Ganesan, Pappayee Ammal, Marimuthu and Ammasi Ammal Vs Palaniyappa Gounder, Anbalagan, Thangaraju and Velu

Madras High Court · (2006) 04 MAD CK 0016

Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts26 Apr 2006Dismissed

Apex Laboratories Ltd. Vs Zuventus Health Care Ltd.

Madras High Court · (2007) 1 MLJ 657 : (2006) 33 PTC 492

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High Courts26 Apr 2006Allowed

P. Murugan Vs The Director General of Police

Madras High Court · (2006) 04 MAD CK 0258

Madras City Police Act, 1888 — Section 75Probation of Offenders Act, 1958 — Section 12, 3, 4

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High Courts26 Apr 2006Allowed

Poongavanam Vs The Commissioner of Police and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 04 MAD CK 0117

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High Courts26 Apr 2006Allowed

Loorthusamy @ Kutti Vs State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0116

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High Courts26 Apr 2006Dismissed

The Director of Handlooms and Textiles and The Assistant Director of Handlooms and Textiles Vs T. Anbalagan, President of Kancheepuram Sri Varadarajaswamy Silk Handloom Weavers Co.operative Society

Madras High Court · (2006) 04 MAD CK 0114

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High Courts26 Apr 2006Allowed

Jaya Vs The Secretary to the Government, Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2006) 04 MAD CK 0113

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts26 Apr 2006

S. Vijayaraman Vs The Special Tahsildar, Adi Dravidar Welfare

Madras High Court · (2006) 04 MAD CK 0112

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 12, 4(1), 7

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High Courts26 Apr 2006Allowed

L. George, N. Latha, K.B. Bhojan and R. Devarajan Vs State

Madras High Court · (2006) 2 LW(Cri) 801

Criminal Procedure Code, 1973 (CrPC) — Section 239, 313Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120B, 420

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