COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 117 of 152

High Courts20 Mar 2006Dismissed

Kadiravan and K.G. Krishnasamy @ Appu Vs State by Additional Superintendent of Police

Madras High Court · (2006) CriLJ 2803 : (2006) 2 LW(Cri) 700

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 204, 207, 208Evidence Act, 1872 — Section 74

High Courts20 Mar 2006Dismissed

K.S. Kumar and Ananda Kumar @ Anand Vs State by Additional Superintendent of Police

Madras High Court · (2006) CriLJ 2309 : (2007) 1 LW(Cri) 261 : (2006) 3 RCR(Criminal) 611

Criminal Procedure Code, 1973 (CrPC) — Section 207, 211, 272, 273, 277

High Courts20 Mar 2006Allowed

Jayalakshmi Vs State

Madras High Court · (2006) 03 MAD CK 0159

High Courts20 Mar 2006Dismissed

Senthil Kumar Vs The District Magistrate and the District Collector and The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0158

High Courts20 Mar 2006Allowed

K. Kumar Vs State

Madras High Court · (2006) 03 MAD CK 0157

High Courts20 Mar 2006Dismissed

Nazine Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0156

High Courts20 Mar 2006Dismissed

Kandeeban Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0155

High Courts20 Mar 2006Allowed

Chandran Gounder Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0154

High Courts20 Mar 2006Allowed

Dhanalakshmi Vs District Collector and District Magistrate and The Secretary to the Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 03 MAD CK 0153

Arms Act, 1959 — Section 25(1)Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 302, 399

High Courts20 Mar 2006

V. Sundararajan Vs The Superintendent of Police, The Inspector of Police, Kodavasal Police Station and Prabhu

Madras High Court · (2006) 03 MAD CK 0151

High Courts20 Mar 2006Allowed

R. Rajini Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0150

High Courts20 Mar 2006

Tamilnad Mercantile Bank Ltd. and Others Vs Tamilnad Mercantile Bank Shareholders Welfare Association

Madras High Court · (2006) 2 CTC 97 : (2006) 2 MLJ 171

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 4Contempt of Courts Act, 1971 — Section 10

High Courts20 Mar 2006Allowed

Yadavalaya Films Vs The Film Certification Appellate Tribunal and The Central Board of Film Certification

Madras High Court · (2006) 3 MLJ 108

Constitution of India, 1950 — Article 19(1), 21

High Courts17 Mar 2006Allowed

G. Gopal and etc. Vs G. Nagarathinam and Another

Madras High Court · AIR 2007 Mad 28

Succession Act, 1925 — Section 263, 283, 71

High Courts17 Mar 2006

Vidya Bhushan Jain Vs Collector of Customs (Sea-imports) and Another

Madras High Court · (2006) 32 PTC 480

Trade Marks Act, 1999 — Section 140, 29(6)

High Courts17 Mar 2006Allowed

Muthammal (died) and T. Periyasami Vs The State of Tamil Nadu

Madras High Court · (2006) 3 LW 361 : (2006) 3 MLJ 216

Civil Procedure Code, 1908 (CPC) — Section 100Penal Code, 1860 (IPC) — Section 420Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3

High Courts17 Mar 2006Dismissed

P. Kandasamy and B. Kavitha Vs The State and Abilash Auto Finance Matrun Subaswathi Investment

Madras High Court · (2006) 03 MAD CK 0287

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227Penal Code, 1860 (IPC) — Section 120B, 406, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3

High Courts17 Mar 2006Dismissed

Ganesan Vs State

Madras High Court · (2006) 2 CTC 831

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65Penal Code, 1860 (IPC) — Section 354, 375, 376

High Courts17 Mar 2006Dismissed

V. Arunachalam Vs V.V. Govindasamy Mudaliar (died) and Others

Madras High Court · (2006) 2 CTC 739 : (2006) 3 LW 43 : (2006) 2 MLJ 257

Madras City Tenants Protection Act, 1922 — Section 11, 2(1), 3, 4, 5

High Courts17 Mar 2006

Union of India (UOI) Vs M. Karunanidhi-1 and The Registrar, Central Administrative Tribunal, Chennai Bench

Madras High Court · (2006) 3 MLJ 552

Constitution of India, 1950 — Article 226