High Courts05 Apr 2006
DXN Herbal Manufacturing India (P) Ltd. Vs ITO and Others
Madras High Court · (2006) 204 CTR 378
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 107 of 152
High Courts05 Apr 2006Disposed Off
Rayala Corpn. (P.) Ltd. Vs Union of India
Madras High Court · (2007) 161 TAXMAN 127
Income Tax Act, 1961 — Section 246, 246A, 253, 271(1)(c), 275(1)
High Courts05 Apr 2006Allowed
K. Palanikumar Vs The Director General of Police, The Inspector General of Police, Armed Police, The Deputy Inspector General of Police, Armed Police and The Commandant, T.N. Special Police
Madras High Court · (2006) 2 CTC 794 : (2006) 2 MLJ 304 : (2007) WritLR 70
Penal Code, 1860 (IPC) — Section 307, 324, 34, 341Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15, 23, 3, 6
High Courts05 Apr 2006Dismissed
Justice Basheer Ahmed Sayeed Women's College Vs Zahida Jabeen and The Regional Joint Director of Collegiate Education, Madras Region
Madras High Court · (2006) 04 MAD CK 0252
High Courts05 Apr 2006Allowed
K. Nagammal Vs Tamil Nadu Electricity Board
Madras High Court · (2006) 04 MAD CK 0243
Constitution of India, 1950 — Article 226
High Courts05 Apr 2006Allowed
A. Changammal Vs Tamil Nadu Electricity Board
Madras High Court · (2006) 04 MAD CK 0242
Constitution of India, 1950 — Article 226
High Courts05 Apr 2006Dismissed
Dr. T. Vijayendradas and Dr. Indira Vijayendradas Vs M. Subramanian and Others
Madras High Court · AIR 2006 Mad 288 : (2006) 3 CTC 702 : (2006) 2 LW 572 : (2006) 2 MLJ 362
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 21 Rule 66, Order 6 Rule 4, Order 7 Rule 6, 47Limitation Act, 1963 — Section 3Transfer of Property Act, 1882 — Section 55(2)
High Courts05 Apr 2006Allowed
Pushpanjali Silk Private Limited Vs The Chief Commissioner of Customs, The Commissioner of Customs (Port-Imports) and The Assistant Commissioner of Customs
Madras High Court · (2006) 203 ELT 21
High Courts05 Apr 2006Dismissed
R. Gandhi Vs The Inspector of Police and Dr. Smt. B. Meena
Madras High Court · (2006) 04 MAD CK 0143
High Courts05 Apr 2006Allowed
P. Prabavathy Vs The Commissioner, Corporation of Madras and The Superintendent, General Department, Corporation of Madras
Madras High Court · (2006) 04 MAD CK 0141
High Courts05 Apr 2006
DXN Herbal Manufacturing India (P) Ltd. Vs Income Tax Officer and Others
Madras High Court · (2006) 204 CTR 378
Income Tax Act, 1961 — Section 115JB, 143(1), 143(2), 143(3), 220
High Courts05 Apr 2006Dismissed
G.A. Alfred Joseph Vs State by Inspector, Railway Protection Force, Southern Railway
Madras High Court · (2006) 04 MAD CK 0064
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts05 Apr 2006Dismissed
Manuelmony Matriculation School Vs The Principal Labour Court and N. Rajendran
Madras High Court · (2006) 2 CTC 723 : (2006) 2 MLJ 354 : (2006) WritLR 474
Constitution of India, 1950 — Article 254(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11, 2(7), 4, 6, 9
High Courts05 Apr 2006Dismissed
G. Basheer Ahamed Vs The State of Tamil Nadu
Madras High Court · (2006) 1 LW(Cri) 393
Arms Act, 1959 — Section 25(1)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 341
High Courts04 Apr 2006Dismissed
Abdul Khabeer Vs J.A. Institute of Engineering and Technology, The Controller of Examinations (i/c), University of Madras, The Director, Department of Technical Education and A. Veerabhadra Rao, Educational Consultant
Madras High Court · (2006) 04 MAD CK 0251
High Courts04 Apr 2006Allowed
S. Prema and Others Vs State of Tamil Nadu and Others
Madras High Court · (2006) 2 MLJ 750 : (2007) WritLR 58
Constitution of India, 1950 — Article 14, 16
High Courts04 Apr 2006Allowed
Appu @ Karuppannan, Natesan and Duraisamy Vs State
Madras High Court · (2006) 04 MAD CK 0244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 325, 34, 341
High Courts04 Apr 2006
State Vs N.C. Nahar, Assistant Divisional Manager, United Indian Insurance Co. and Others
Madras High Court · (2006) 04 MAD CK 0240
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(2)Penal Code, 1860 (IPC) — Section 120B, 201, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts04 Apr 2006Dismissed
K. Kandaswamy Vs The Chief Commissioner of Central Excise, The Joint Commissioner (CCO) and The Commissioner of Central Excise
Madras High Court · (2006) WritLR 566
High Courts04 Apr 2006Allowed
C. Nagamuthu Vs State of Tamil Nadu and Others
Madras High Court · (2006) 3 LW 529 : (2006) 2 MLJ 747
Constitution of India, 1950 — Article 14, 226