High Courts29 Mar 2006Allowed
A. Rajendran Vs The Assistant Commissioner
Madras High Court · (2007) 291 ITR 178
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 68
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 111 of 152
High Courts29 Mar 2006Allowed
M. Manickam Vs The Secretary to Government, Home Department
Madras High Court · (2007) WritLR 75
Penal Code, 1860 (IPC) — Section 24, 380, 481Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Prison Manual Rules — Rule 32, 37
High Courts29 Mar 2006
The Chief Engineer (General), Highways and Rural Works Vs P.R. Govindaraju and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 2 MLJ 562 : (2006) WritLR 372
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts29 Mar 2006Allowed
V. Perumal Vs The Commissioner and Secretary to the Government, Health and Family Welfare Department, The Director of Medical Education and The Dean
Madras High Court · (2006) 2 MLJ 339
High Courts29 Mar 2006Allowed
M. Kolandaisamy Vs State of Tamil Nadu
Madras High Court · (2006) 2 MLJ 157 : (2007) WritLR 142
High Courts29 Mar 2006Allowed
A. Kannaiyan Vs State of Tamil Nadu and Others
Madras High Court · (2006) 03 MAD CK 0053
High Courts29 Mar 2006
Kaveri Silks and Jute Pvt. Ltd. Vs The Commissioner of Customs (Sea Port) and The Deputy Commissioner of Customs
Madras High Court · (2006) 203 ELT 18
High Courts29 Mar 2006
Sree Rajendra Textiles Vs The Commissioner of Customs (Sea Port) Custom House and The Deputy Commissioner of Customs
Madras High Court · (2006) 03 MAD CK 0051
High Courts29 Mar 2006
The Senior Commandant, Central Industrial Security Force Vs N. Sundaresan Nair
Madras High Court · (2006) 03 MAD CK 0050
Madras City Police Act, 1888 — Section 75
High Courts29 Mar 2006Dismissed
K. Saravanan Vs The Superintendent of Police, The Inspector of Police and Ravi
Madras High Court · (2006) 03 MAD CK 0049
High Courts29 Mar 2006Dismissed
Deenan @ Deenadayalan Vs State
Madras High Court · (2006) 03 MAD CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 302, 307, 316, 450
High Courts29 Mar 2006Dismissed
V. Sampath Vs The Officer-in-charge, Sena Seva Corps Abhilekh, Yantrik Parivahan ASC Records (MT), Controller of Defence Accounts, (Pension), Chief Controller of Defence Accounts and The Union of India (UOI)
Madras High Court · (2006) 2 MLJ 781 : (2006) WritLR 375
High Courts29 Mar 2006
A. Kannivel Chettiar Vs M.K. Govindaraja Mudaliar
Madras High Court · AIR 2006 Mad 208 : (2007) 2 BC 708 : (2006) 3 CTC 23 : (2006) 3 LW 211 : (2006) 2 MLJ 405
Civil Procedure Code, 1908 (CPC) — Section 100, 34Negotiable Instruments Act, 1881 (NI) — Section 20, 79
High Courts29 Mar 2006
K. Muniasamythevar Vs Dy. Superintendent of Police and Another
Madras High Court · AIR 2006 Mad 255
Constitution of India, 1950 — Article 51APrevention of Cruelty to Animals Act, 1960 — Section 11, 11(1)
High Courts28 Mar 2006Allowed
Sasi Poly Colours Vs Lakshmi Polymers and Others
Madras High Court · (2006) 03 MAD CK 0372
Criminal Procedure Code, 1973 (CrPC) — Section 138, 29, 29(2), 325, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Mar 2006
Rajeswari Vs The Secretary to Government, Prohibition and Excise Department, Fort St. George, Chennai and The District Collector and District Magistrate, O/o. The Collectorate, Tiruvallur District, Tiruvallur
Madras High Court · (2006) 03 MAD CK 0210
High Courts28 Mar 2006Dismissed
Mohammad Rawoof Vs Rahman Beevi by Power Agent Abdul Gani and HaaBahavudeen
Madras High Court · (2006) 03 MAD CK 0146
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(2), 8(5)
High Courts28 Mar 2006Allowed
Mrs. Jayasheeli Vs The Commissioner of Police and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0098
High Courts28 Mar 2006Allowed
Selvi Vs The Secretary to Government, Food Co-operation and Consumer Protection Department, The District Collector and District Magistrate and The Secretary to the Government, Food and Consumer Protection Department, Government of India
Madras High Court · (2006) 03 MAD CK 0097
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)