High Courts21 Apr 2006Dismissed
Castrol India Ltd. Vs Union of India (UOI)
Madras High Court · (2006) 202 ELT 428
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 98 of 152
High Courts21 Apr 2006
A. Mary Vs The Government of Tamil Nadu
Madras High Court · (2006) 4 MLJ 300
Tamil Nadu Payment of Pensions to Tamil Scholars and Miscellaneous Provisions Act, 1983 — Section 3(1)
High Courts21 Apr 2006
T. Pedda Penciliah Vs The Managing Director, Metro Water and Sewerage Board, The General Manager, Metro Water and Sewerage Board and Board of Directors, Metro Water and Sewerage Board
Madras High Court · (2006) 04 MAD CK 0152
Chennai Metropolitan Water Supply and Sewerage Board Employees (Discipline and Appeal) Regulations, 1978 — Regulation 6(23), 6(29), 6(37)Constitution of India, 1950 — Article 226
High Courts21 Apr 2006
G. Manavalan Vs The Secretary to Government, Home Department, The Director General of Police, The Deputy Inspector General of Police and The Registrar, Tamilnadu Administrative Tribunal
Madras High Court · (2006) 4 MLJ 306 : (2006) WritLR 769
Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3, 39
High Courts21 Apr 2006Allowed
The Principal, Kendriya Vidyala Sangathan Vs D. Sarala and The Registrar, Central Administrative Tribunal
Madras High Court · (2006) 04 MAD CK 0082
Constitution of India, 1950 — Article 141Kendriya Vidyala Sangathan (Allotment of Residence) Rules, 1998 — Rule 10, 11, 3(9), 4, 4(1)
High Courts21 Apr 2006Allowed
Nangammal and Others Vs N. Desiyappan
Madras High Court · AIR 2006 Mad 265
Hindu Succession Act, 1956 — Section 29(A)
High Courts21 Apr 2006
V. Valsamy Vs The Director of Elementary Education, The District Elementary Educational Officer and The Addl. Assistant Elementary Educational Officer
Madras High Court · (2006) 04 MAD CK 0049
High Courts21 Apr 2006
V.G. Ramesh Kumar Vs The Commissioner of Labour and The Inspector of Labour
Madras High Court · (2006) 04 MAD CK 0046
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17
High Courts21 Apr 2006Allowed
Joint Secretary (retired), Municipal Admn and Water Supply Dept. Vs The State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 04 MAD CK 0037
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 14, 16, 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17(b), 4
High Courts21 Apr 2006
K. Marappan Vs The Deputy Registrar of Co-operative Societies and The Special Officer Vattur Co-operative Agricultural Bank
Madras High Court · (2006) 3 CTC 391 : (2006) 3 KLT 458 : (2006) 2 LW 544 : (2006) 2 MLJ 810 : (2006) 4 RCR(Civil) 783
Constitution of India, 1950 — Article 12, 14, 226, 227
High Courts21 Apr 2006
P. Raman Devar Vs The Asst. Educational Officer and Others
Madras High Court · (2006) 04 MAD CK 0021
High Courts21 Apr 2006
Fountainhead Communications Ltd. Vs Additional Commissioner of Income Tax, Company Range II, Commissioner of Income Tax, (Appeals) - III and Income Tax Appellate Tribunal
Madras High Court · (2006) 205 CTR 415 : (2007) 285 ITR 36 : (2006) 285 ITR 36 : (2007) 164 TAXMAN 426
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3), 269(SS), 27(1), 271(D), 273(B)
High Courts21 Apr 2006
RAP MFRS' Employees Welfare Union Vs The Deputy Commissioner of Labour, Management of Renowned Auto products Limited MFRS Ltd. and Manojkumar Jha Vice President Management of Auto products Ltd., MFRS Ltd.
Madras High Court · (2006) 3 CTC 399 : (2006) 110 FLR 791 : (2006) 3 LLJ 437 : (2007) 3 UPLBEC 87
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 10A(3), 10A(5), 10A(5), 17Tamil Nadu Industrial Disputes Rules, 1958 — Rule 26, 27A
High Courts21 Apr 2006
A. Abdul Razak Vs Director of Town Panchayat and Others
Madras High Court · (2006) 2 MLJ 779
High Courts20 Apr 2006Allowed
Kallakuruchi Taluk Retired Official Association Vs The Government of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0328
Constitution of India, 1950 — Article 14, 16Tamil Nadu Pension Rules, 1978 — Rule 13
High Courts20 Apr 2006Dismissed
H. Abdul Aleem and H. Basheerunnizamma Vs H. Rehima Bi and Others
Madras High Court · (2006) 04 MAD CK 0317
High Courts20 Apr 2006Dismissed
Union of India (UOI), Central Board of Excise and Customs and Union Public Service Commission Vs The Central Administrative Tribunal and V. Manivannan (formerly known as D.V. Inderajith)
Madras High Court · (2006) 04 MAD CK 0294
High Courts20 Apr 2006Dismissed
Smt. Radha @ Booma, Sivakumar @ Pirabu Kandaswami and Buvana Vs R. Palaniswamy, The District Collector and The Tahsildar
Madras High Court · (2006) 04 MAD CK 0292
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6
High Courts20 Apr 2006Dismissed
M. Gangabai Ammal Vs M. Saraswathamma
Madras High Court · (2006) 2 MLJ 711
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 12, 13, 14(1), 14(2)
High Courts20 Apr 2006Allowed
S. David Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0270
Constitution of India, 1950 — Article 14, 16