High Courts28 Mar 2006Allowed
Dr. N. Shahida Begum Vs State of Tamil Nadu
Madras High Court · (2006) 2 MLJ 143
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 112 of 152
High Courts28 Mar 2006Dismissed
T. Jagadeesan Vs The Director General, Central Industrial Security Force, The Inspector General, C.I.S.F. Airport Sector, The Deputy Inspector General, C.I.S.F. South Zone and The Assistant Commandant C.I.S.F. Unit
Madras High Court · (2006) 2 MLJ 140
High Courts28 Mar 2006Dismissed
M. Easwari Vs State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0094
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts28 Mar 2006Allowed
Selvi. R. Anbarasi Vs The Chief Engineer (Personnel), Tamil Nadu Electricity Board and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2006) 2 MLJ 200
High Courts28 Mar 2006Allowed
The University of Madras Vs Dr. Maa. Selvaraasan and Professors' Forum of Madras University
Madras High Court · (2006) 3 CTC 1 : (2006) 2 LW 397 : (2006) 3 MLJ 608
Constitution of India, 1950 — Article 226, 235Madras University Act, 1923 — Section 15, 19Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17, 5
High Courts28 Mar 2006
Rajendran Vs State
Madras High Court · (2006) 03 MAD CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 34, 341
High Courts28 Mar 2006Dismissed
G.S. Iqbal Vs E. Karunanidhi and Others
Madras High Court · (2006) 03 MAD CK 0010
Constitution of India, 1950 — Article 102, 173, 191, 84Election Symbols (Reservation and Allotment) Order, 1968 — Section 13Government of Union Territories Act, 1963 — Section 14, 4
High Courts27 Mar 2006Dismissed
Karthikeyan, B.E. Vs State by Inspector of Police, District Crime Branch, Kiran Kumar Lulla alias Karan Lulla M., Keval Kishan Kinger and Manoj Kumar Lulla
Madras High Court · (2006) 2 LW(Cri) 683
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 109, 120B, 415, 420
High Courts27 Mar 2006Dismissed
National Stock Exchange of India Ltd. Vs The Assistant Provident Fund Commissioner Employees Provident Fund Organisation and The Managing Director Premier Securities Ltd. S. Gangadhara Rao and P. Bhaskara Raju Vs Employees' Provident Organisation, National Stock Exchange of India Ltd. and Premier Securities Ltd.
Madras High Court · (2006) 03 MAD CK 0144
Constitution of India, 1950 — Article 372(1), 372(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 11, 11(2), 12(2), 5Income Tax Act, 1961 — Section 226
High Courts27 Mar 2006Dismissed
Major Uday Nangia Officer's Mess, Officers Training Academy Vs The Lieutenant General, General Officer Commanding-in-Chief and The Presiding Officer General Court Martial Officers' Training Academy
Madras High Court · (2006) WritLR 452
High Courts27 Mar 2006Dismissed
S. Ganapathy Vs The Commissioner of Police and The Secretary to Government Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0040
High Courts27 Mar 2006Allowed
Govindammal Vs The District Collector and District Magistrate and The Secretary to Government Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0039
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts27 Mar 2006Dismissed
Sony John @ Sony @ Jegan Vs The Commissioner of Police and The Secretary to Government Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0038
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts27 Mar 2006Allowed
K. Arumugam Vs The Secretary to Government, Government of Pondicherry and Others
Madras High Court · (2006) 2 MLJ 159
High Courts27 Mar 2006Dismissed
Anjalai Vs The Secretary to Government Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0036
Penal Code, 1860 (IPC) — Section 336, 341, 392, 397, 427Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts27 Mar 2006Dismissed
Manikandan Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0035
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts27 Mar 2006Dismissed
Venkatesan @ Blade Venkatesan Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0034
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 8(1)
High Courts27 Mar 2006Dismissed
Hariharan @ Hari Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0033
High Courts27 Mar 2006Allowed
Muniammal and Jayalakshmi Vs The State
Madras High Court · (2006) 03 MAD CK 0031
Penal Code, 1860 (IPC) — Section 147, 148, 307, 341, 392