High Courts21 Mar 2006Dismissed
Maheswaran Vs State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0124
Explosive Substances Act, 1908 — Section 4, 5Foreigners Act, 1946 — Section 3(2)Passports Act, 1967 — Section 12
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 116 of 152
High Courts21 Mar 2006Allowed
Selvan Vs State by Inspector of Police
Madras High Court · (2006) 03 MAD CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 436
High Courts21 Mar 2006Dismissed
K. Rajasekar Vs Indian Bank
Madras High Court · (2006) 4 BC 211
Civil Procedure Code, 1908 (CPC) — Section 60(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 31
High Courts21 Mar 2006
Mohideen Packir Vs The Director of Employment and Training, The Principal, Govt. Industrial Training Institute and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 2 MLJ 522
High Courts21 Mar 2006
M.P.P. Nataraja Nadar by Accountable Person N. Deivendran Vs The Controller of Excise Duty
Madras High Court · (2006) 204 CTR 478 : (2006) 286 ITR 384
Estate Duty Act, 1953 — Section 64(1), 9, 9(2)
High Courts21 Mar 2006Allowed
Shanmuga Arts, Science, Technology and Research Academy (Sastra) Vs Bar Council of India
Madras High Court · (2006) 2 LW 628 : (2009) 5 MLJ 1554
Advocates Act, 1961 — Section 7(1)Bar Council of India Rules, 1975 — Rule 18(2)Tamil Nadu Dr. Ambedkar Law University Act, 1996 — Section 6(1), 6(2)
High Courts21 Mar 2006
Poompuhar Shipping Corporation Limited Vs The Joint Commissioner of Income Tax, Special Range VI
Madras High Court · (2006) 203 CTR 21 : (2006) 287 ITR 83
Income Tax Act, 1961 — Section 154, 155, 155(4A), 260A, 32A
High Courts20 Mar 2006Allowed
S. Chokalingam and Others Vs The State and V. Ravikumar
Madras High Court · (2007) 1 LW(Cri) 266
High Courts20 Mar 2006Dismissed
G. Vivekanandan Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0275
High Courts20 Mar 2006Dismissed
Yosuf @ Vellai Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0274
High Courts20 Mar 2006Allowed
Nabisul Asan Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0273
High Courts20 Mar 2006Allowed
Palthangam Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0272
High Courts20 Mar 2006Allowed
Jeeva @ Jeevarathinam Vs The District Magistrate and District Collector and The Secretary to Government, State of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0271
High Courts20 Mar 2006Allowed
M. Selvi Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0270
High Courts20 Mar 2006Allowed
Santhosh Vs The Commissioner of Police and The Government of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0269
High Courts20 Mar 2006
Commissioner of Income Tax Vs C.S. Kothari
Madras High Court · (2006) 203 CTR 259 : (2006) 286 ITR 397
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(3)
High Courts20 Mar 2006
Eastern Produce Co. Vs The Income Tax Officer
Madras High Court · (2006) 204 CTR 104 : (2006) 286 ITR 353
Income Tax Act, 1961 — Section 132, 158BB, 158BD, 260A, 32(2)
High Courts20 Mar 2006Dismissed
V.K. Sukumaran Vs Union of India (UOI) and Others
Madras High Court · (2007) 2 BC 164
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8Transfer of Property Act, 1882 — Section 60, 69(1), 69(3)
High Courts20 Mar 2006
D. Mohammed Hussain Vs The Tamil Nadu Electricity Board
Madras High Court · (2006) 03 MAD CK 0188
Tamil Nadu Electricity Distribution Code, 2004 — Rule 27Transfer of Property Act, 1882 — Section 53AWaqf Act, 1995 — Section 70
High Courts20 Mar 2006
Dalit Liberation Education Trust Vs State of Tamil Nadu and Others
Madras High Court · (2006) 03 MAD CK 0187
Constitution of India, 1950 — Article 226