COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 99 of 152

High Courts20 Apr 2006Allowed

Alexander Joseph Vs D. Ramajayam, Koulanthini, Abey Joseph and Meera Joseph

Madras High Court · (2006) 04 MAD CK 0172

Civil Procedure Code, 1908 (CPC) — Section 151Pondicherry Court Fees and Suits Valuation Act, 1972 — Section 25, 27, 40, 40(1)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25

Read judgment

High Courts20 Apr 2006

Kadirvel Vs The State

Madras High Court · (2006) 04 MAD CK 0170

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(3), 4

Read judgment

High Courts20 Apr 2006

C. Ramasamy and R. Thangamani Vs The Revenue Divisional Officer and The Revenue Tahsildar

Madras High Court · (2006) 04 MAD CK 0169

Read judgment

High Courts20 Apr 2006

Dr. R. Muralidharan, Dr. Perialwar, Dr. M. Sethuraman and Dr. V. Chidambaranatha Pillai Vs State of Tamilnadu and Tamil University

Madras High Court · (2006) 04 MAD CK 0158

Read judgment

High Courts20 Apr 2006Allowed

G. Selvarajan Vs The Presiding Officer, Labour Court and The General Manager, Tamil Nadu State Transport Corporation, Division-I

Madras High Court · (2006) 04 MAD CK 0153

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)

Read judgment

High Courts20 Apr 2006Allowed

The Commissioner of Central Excise Vs Sun Pharmaceuticals Industries Ltd. and Others

Madras High Court · (2006) 202 ELT 233 : (2006) 4 LW 169 : (2008) 9 STR 599

Constitution of India, 1950 — Article 226, 226(2)Customs Act, 1962 — Section 114A, 127B, 28(1), 28AB, 58

Read judgment

High Courts20 Apr 2006Allowed

C. Ramamurthy, G. Venugopal and R. Lakshmi Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0097

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts20 Apr 2006Allowed

P. Panneerselvan Vs A. Baylis (deceased by L.Rs.) and Others

Madras High Court · AIR 2006 Mad 242 : (2006) 3 LW 807

Civil Procedure Code, 1908 (CPC) — Section 100, 34, 34(1)Contract Act, 1872 — Section 29, 73Specific Relief Act, 1963 — Section 21, 21(1), 21(2), 21(3), 21(4)

Read judgment

High Courts20 Apr 2006Allowed

Dr. P. Sivanesan Vs The Secretary to Government, Government of Tamil Nadu, Health and Family Welfare Department, The Director of Public Health and Preventive Medicine and The Commissioner, Coimbatore Municipal Corporation

Madras High Court · (2006) 2 MLJ 775

Read judgment

High Courts20 Apr 2006

Andhra Bank Financial Services Limited Vs Tamil Nadu Newsprint and Paper Ltd.

Madras High Court · AIR 2006 Mad 276 : (2007) 1 LW 970 : (2006) 4 MLJ 392

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 56Interest Act, 1978 — Section 3(3)

Read judgment

High Courts20 Apr 2006

C. Jeyarajan Vs The State of Tamil Nadu, The High Court of Judicature at Madras and The Tamil Nadu Electricity Board

Madras High Court · (2006) 4 LW 687 : (2006) 3 MLJ 251 : (2007) 2 SLJ 332

Constitution of India, 1950 — Article 311(2)

Read judgment

High Courts20 Apr 2006

The Telecom District Engineer, The Assistant Engineer, Telecommunication and The Union of India (UOI) Vs Antony Raj and The Registrar, Central Administrative Tribunal

Madras High Court · (2006) 04 MAD CK 0038

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Apr 2006

Tamil Nadu State Transport Corporation Vs J. Lokeshwari, J. Nandhini, D. Karuna Prakasam and K. Mahalakshmi

Madras High Court · (2006) 4 ACC 395 : (2006) 3 CTC 430 : (2006) 3 MLJ 265

Court Fees Act, 1870 — Section 7Madras High Court Appellate Side Rules, 1965 — Order 1 Rule 1, Order 1 Rule 2, Order 1 Rule 2(5)Motor Vehicles Act, 1988 — Section 13, 149, 162, 166, 166(1)

Read judgment

High Courts20 Apr 2006Allowed