COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 100 of 152

High Courts19 Apr 2006Dismissed

C. Thiagarajan Vs The State of Tamilnadu and Others

Madras High Court · (2006) 04 MAD CK 0293

Madras Prohibition Act, 1937 — Section 3(9)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 16Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 2, 53, 60, 60(2), 64

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High Courts19 Apr 2006Allowed

Raghavan and Others Vs The Metropolitan Water Supply and Sewerage Board

Madras High Court · (2006) 2 MLJ 763

Constitution of India, 1950 — Article 12Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 10(10), 10(2), 10(3)

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High Courts19 Apr 2006Dismissed

Yesudass (died) and Others Vs Henry Victor, Priyadharshini and Grace Yesudass Chandrakanthan (deceased), J. Nithianandan, S. Gracy Jesudas and S. Thyagamani Vs Henry Victor and Priyadarshini

Madras High Court · (2006) 2 MLJ 651

Specific Relief Act, 1963 — Section 16

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High Courts19 Apr 2006Dismissed

S.S.D. Oil Mills Limited Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0279

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High Courts19 Apr 2006Allowed

Dr. D. Suresh Kumar Vs The Secretary, Tamil Nadu Public Service Commission

Madras High Court · (2006) 04 MAD CK 0185

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High Courts19 Apr 2006

Girija Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0184

Tamil Nadu Prison Rules, 1983 — Rule 300, 301

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High Courts19 Apr 2006

The Commissioner of Income Tax Vs V. Pradeep Kumar and V. Praveen Kumar

Madras High Court · (2006) 203 CTR 579 : (2007) 290 ITR 90

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 256

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High Courts19 Apr 2006

H. Khasi Sherif Vs The Chairman, Tamil Nadu Electricity Board and The Assistant Engineer, Tamil Nadu Electricity Board

Madras High Court · (2006) 04 MAD CK 0154

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High Courts19 Apr 2006

Alagarsamy and Others Vs State Ponniah and Others Vs State M. Kumar, Periyavar and Mayavar Vs The Deputy Superintendent of Police, District Crime Branch and Others

Madras High Court · (2006) 04 MAD CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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High Courts19 Apr 2006Allowed

K. Damodaran Vs The Registrar, The Tamil Nadu Administrative Tribunal, The Superintendent of Police and The Deputy Superintendent of Police

Madras High Court · (2006) 3 CTC 665

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High Courts19 Apr 2006

Dr. J. Krishnamoorthy Vs The State of Tamil Nadu and The Mannargudi Panchayat Union A. Muthuselvam and Others Vs The Government of Tamilnadu and The Tamilnadu Administrative Tribunal

Madras High Court · (2006) 4 MLJ 191

Constitution of India, 1950 — Article 14, 148, 309Indian Medicine Central Council Act, 1970 — Section 17Tamil Nadu Panchayats Act, 1958 — Section 58(1), 61(1), 66

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High Courts18 Apr 2006Allowed

Devi Pesticides Private Ltd. Vs Shiv Agro Chemicals Industries

Madras High Court · (2006) 3 LW 350 : (2006) 2 MLJ 834 : (2006) 32 PTC 434

Trade Marks Act, 1999 — Section 142, 29(5)

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High Courts18 Apr 2006

The General Manager, Balmer Lawrie and Co. Ltd. (A Govt. of India Enterprises) and The Deputy General Manager (HRD), Balmer Lawrie and Co. Ltd. (A Govt. of India Enterprises) Vs S. Rajagopalan and The General Manager, AVI-OIL India Ltd.

Madras High Court · (2006) 04 MAD CK 0208

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High Courts18 Apr 2006Allowed

Uma Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The District Magistrate and District Collector

Madras High Court · (2006) 04 MAD CK 0204

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 Courts18 Apr 2006Allowed

Karnataka Bank Limited Vs Abdul Hussain, D. Hussain and D. Razia Begum

Madras High Court · (2006) 3 CTC 31 : (2006) 3 LW 79 : (2006) 2 MLJ 821

Stamp Act, 1899 — Article 6(2)

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High Courts18 Apr 2006

K. Moorthy Vs State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0196

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 Courts18 Apr 2006Allowed

Munuswamy Vs State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0195

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High Courts18 Apr 2006Allowed

Mahendran Vs State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0194

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 Courts18 Apr 2006Allowed

D. Rani Vs The Commissioner of Police and The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0193

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 Courts18 Apr 2006

P. Selvam Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0192

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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