High Courts26 Apr 2006Allowed
Pavadai Padayachi Vs Arumugam
Madras High Court · (2006) 2 MLJ 726
Specific Relief Act, 1963 — Section 16, 22
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 96 of 152
High Courts26 Apr 2006Allowed
C. Kamalan Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0087
High Courts26 Apr 2006Dismissed
Smt. M. Poonguzhali Vs Director of School Education, Chief Educational Officer, Secretary Ambur Co-operative Sugar mills Higher Secondary School and Nagabalan, Ambur Co-operative Sugar Mills Higher Secondary School
Madras High Court · (2007) WritLR 48
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 16, 19Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts26 Apr 2006Dismissed
Palanisamy Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 397, 401Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts26 Apr 2006Dismissed
Mohammed Jafeer Vs The Government of India
Madras High Court · (2006) 04 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 188, 41(1)Extradition Act, 1962 — Section 24, 25, 5, 6, 7Penal Code, 1860 (IPC) — Section 381, 401, 408
High Courts26 Apr 2006Dismissed
G. Nagarajan Vs The Union of India (UOI)
Madras High Court · (2006) 4 MLJ 739 : (2006) WritLR 569
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 11, 13(1), 13(2), 20, 20(1)
High Courts26 Apr 2006Dismissed
Marg Constructions Limited Vs South India Corporation (Agencies) Limited and Others
Madras High Court · (2006) 04 MAD CK 0018
Transfer of Property Act, 1882 — Section 52
High Courts26 Apr 2006Allowed
A. Madheswaran Vs The State of Tamilnadu and The Tamilnadu Khadi and Village Industries Board
Madras High Court · (2006) 3 CTC 753 : (2007) 1 LLJ 28 : (2006) 2 MLJ 848 : (2006) WritLR 521
Constitution of India, 1950 — Article 14, 16, 21, 226, 41Industrial Disputes Act, 1947 — Section 2, 25N, 25N(1), 25N(2), 25N(3)Khadi and Village Industries Commission Act, 1956 — Section 4
High Courts26 Apr 2006
K. Anbazhagan Vs The Director, Vigilance and Anticorruption and Others
Madras High Court · (2006) 04 MAD CK 0010
Criminal Law Amendment (Amending) Ordinance, 1943 — Section 2(3), 3, 3(2), 4, 4(4)Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Prevention of Corruption Act, 1988 — Section 5, 5(6)
High Courts25 Apr 2006Allowed
Gowri Ammal Vs Murugan, Anbu, Sekar and Saroja Ammal
Madras High Court · (2006) 2 MLJ 729
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Constitution of India, 1950 — Article 141
High Courts25 Apr 2006Dismissed
Ramani Gurukkal Vs The Commissioner, HR and CE Department, Nungambakkam, Chennai - 34, The Joint Commissioner, HR and CE Department, Ammamandapam Road, Srirengam, Tiruchirappalli and The Executive Officer, A/M Neelivaneswarar Thirukkoil, Thiruppainjeeli, Tiruchirappalli District
Madras High Court · (2006) 04 MAD CK 0322
Constitution of India, 1950 — Article 226
High Courts25 Apr 2006
Jayanthilal M. Munoth and Others Vs Mr. M. Durairajan
Madras High Court · (2006) 132 CompCas 797 : (2006) 33 PTC 330
Copyright Act, 1957 — Section 13, 63, 69Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 406, 417
High Courts25 Apr 2006Dismissed
Kandasamy Vs Selvambal and Jayaraman
Madras High Court · (2006) 2 MLJ 753
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2), 23(1), 23(2), 23(3)Transfer of Property Act, 1882 — Section 39, 52
High Courts25 Apr 2006Dismissed
S. Sukumar Vs M. Rangasamy Gounder
Madras High Court · (2006) 04 MAD CK 0257
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Apr 2006
Good Shepherd College of Education Vs The Manonmaniam Sundaranar University, The Regional Director, Southern Regional Committee National Council for Teacher Education and The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0092
Constitution of India, 1950 — Article 226
High Courts25 Apr 2006Allowed
Ananda Goundar and Kishtan Vs Balakrishna Goundar and Others
Madras High Court · (2006) 3 CTC 413
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts25 Apr 2006Dismissed
Selvaraj Vs The Secretary to Government of Tamil Nadu Education Department, Director of School Education, The Director Teacher Recruitment Board and The General Manager (PID) Electronics Corporation of Tamil Nadu Limited
Madras High Court · (2006) 3 LW 610 : (2006) 2 MLJ 797
Constitution of India, 1950 — Article 14
High Courts25 Apr 2006
R. Lingan Vs The Revenue Divisional Officer
Madras High Court · (2006) 5 CTC 512 : (2007) 1 MLJ 527
High Courts25 Apr 2006Allowed
The Management, Bhavani Treads Vs R. Ravichandran and The Labour Court
Madras High Court · (2006) 04 MAD CK 0050