Madras High Court Judgments 2006 — Page 102

High Courts18 Apr 2006

Asset Reconstruction Company (India) Limited Vs The Official Liquidator, High Court as the liquidator of SIV Industries Ltd. (in liquidation)

Madras High Court · (2006) 134 CompCas 267 : (2006) 3 CTC 529 : (2006) 2 LW 442 : (2006) 2 MLJ 822 : (2006) 72 SCL 18

Companies Act, 1956 — Section 424A, 442, 446, 456, 457Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(2), 17A, 19(19)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 20(1), 20(4), 3(1)

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High Courts18 Apr 2006Allowed

Smt. Ranjitham and K. Balasubramanian Vs The District Collector and U. Deivasigamani

Madras High Court · (2006) 04 MAD CK 0011

Tamil Nadu Panchayats Act, 1994 — Section 188(2), 188(3), 203, 205, 206

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High Courts17 Apr 2006

Commissioner of Income Tax Vs Madathil Brothers

Madras High Court · (2008) 302 ITR 18

Income Tax Act, 1961 — Section 260A, 263Income Tax Rules, 1962 — Rule 9B(4)

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High Courts17 Apr 2006Dismissed

Ms. Anantha Agencies Vs Bharat Petroleum Corporation Ltd.

Madras High Court · (2006) 4 CivCC 767 : (2006) 3 CTC 643 : (2007) 1 LW 207 : (2006) 4 MLJ 892

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

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High Courts17 Apr 2006Allowed

N.S. Balasubramanian and Others Vs Food Corporation of India

Madras High Court · (2006) 2 MLJ 572 : (2006) WritLR 327

Constitution of India, 1950 — Article 14, 16

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High Courts17 Apr 2006Allowed

Sosamma Thampy Vs The Assistant Commissioner (ULT)-cum-Competent Authority (ULC) and The Special Commissioner and Commissioner of Land Reforms, Government of Tamilnadu

Madras High Court · (2006) 3 LW 50 : (2006) 2 MLJ 664

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11, 11(3), 12, 12(6), 13Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1), 4

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High Courts17 Apr 2006Allowed

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

Madras High Court · (2006) 04 MAD CK 0198

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High Courts17 Apr 2006Dismissed

N. Selvi Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu, The Commissioner of Police and The Inspector of Police

Madras High Court · (2006) 04 MAD CK 0190

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High Courts17 Apr 2006Allowed

Ranjit Vs The State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0183

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High Courts17 Apr 2006Allowed

Assistant Collector of Central Excise, Customs Preventive Section Vs C. Thisaiveerapandian and P. Sankaran

Madras High Court · (2006) 04 MAD CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Customs Act, 1962 — Section 108, 111, 11K, 135, 135(1)Evidence Act, 1872 — Section 24, 25, 26

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High Courts17 Apr 2006Allowed

K.C. Govindan Vs The Government of Tamil Nadu and Others

Madras High Court · (2006) 3 MLJ 77 : (2007) WritLR 45

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14

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High Courts17 Apr 2006Dismissed

Aurotrans Maritime Services (P) Ltd. Vs The Chief Commissioner of Customs and The Commissioner of Customs

Madras High Court · (2008) 12 STR 201

Customs House Agents Licensing Regulations, 1984 — Regulation 12

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High Courts17 Apr 2006Dismissed

A. Chinnasamy Vs The District Collector, A. Sukumaran, I.A.S., District Collector, A.K. Murugesan, M.L.A. and M. Arunachalam, Special Deputy Tahsildar (Election)

Madras High Court · (2006) 2 MLJ 474

Constitution of India, 1950 — Article 226

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High Courts13 Apr 2006Allowed

Ulagappar Higher Secondary School Vs The Government of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0308

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 41, 45Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(7), 15(8), 15(9)

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High Courts13 Apr 2006Dismissed