High Courts14 Mar 2006
TCV Engineering Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2006) 205 CTR 161 : (2006) 284 ITR 470
Income Tax Act, 1961 — Section 132, 132A, 143(3), 158B, 158BD
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 120 of 152
High Courts14 Mar 2006Dismissed
Appavu @ Shankar Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Dept.
Madras High Court · (2006) 03 MAD CK 0279
High Courts14 Mar 2006Dismissed
M.K. Dange Vs Chairman-cum-Managing Director, Oil and Natural Gas Corporation, The Director (Finance), Oil and Natural Gas Corporation and The General Manager (F and A), Oil and Natural Gas Corporation
Madras High Court · (2006) 2 MLJ 34
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3Oil and Natural Gas Corporation (Conduct Discipline and Appeal) Rules, 1994 — Rule 3J, 4(1)Oil and Natural Gas Corporation (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 33(1)
High Courts14 Mar 2006Allowed
Seeniammal Vs The State of Tamil Nadu
Madras High Court · (2006) 3 LW 383 : (2006) 4 MLJ 312
Local Administrative Act — Section 212, 212(14), 212(15)Penal Code, 1860 (IPC) — Section 468
High Courts14 Mar 2006Allowed
R. Sridharan, R. Balasundaram alias Balasubramaniam and R. Narendra Mahesh alias Mahesh Kumar Vs Ammaniammal and Others
Madras High Court · (2006) 2 CTC 377 : (2006) 3 LW 910 : (2006) 2 MLJ 87
Limitation Act, 1963 — Article 109
High Courts14 Mar 2006
Commissioner of Income Tax Vs Elgi Finance Ltd.
Madras High Court · (2006) 205 CTR 241 : (2006) 286 ITR 674
Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(3), 147
High Courts14 Mar 2006Dismissed
T.K. Thiruvengadam and Sons and T. Selvam Vs Nachi Exports
Madras High Court · (2006) 03 MAD CK 0009
Negotiable Instruments Act, 1881 (NI) — Section 113, 138
High Courts13 Mar 2006Allowed
Mr. S. Muralidharan Vs Mr. M. Muthukaruppan
Madras High Court · (2006) 2 LW(Cri) 680
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts13 Mar 2006Allowed
Jayapaul Vs The Secretary to the Government, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 03 MAD CK 0330
High Courts13 Mar 2006Allowed
R. Vasugi Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0329
High Courts13 Mar 2006Allowed
Y. Banumoorthy Vs R. Janakiraman
Madras High Court · (2006) 03 MAD CK 0328
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2006Allowed
C. Baskaran Vs The Deputy Commercial Tax Officer, Tindivanam Tax Circle
Madras High Court · (2006) 03 MAD CK 0326
Tamil Nadu General Sales Tax Act, 1959 — Section 21(5), 21(6)
High Courts13 Mar 2006Dismissed
Smt. Lakshmi Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0325
High Courts13 Mar 2006Allowed
S. Srividhya Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0324
High Courts13 Mar 2006Dismissed
The State of Tamil Nadu Vs Tvl. New Kamaliya Hotel
Madras High Court · (2006) 147 STC 111
Tamil Nadu General Sales Tax Act, 1959 — Section 3D
High Courts13 Mar 2006Dismissed
Otis Elevator Company (India) Ltd. Vs Cheran Constructions Ltd.
Madras High Court · (2006) 03 MAD CK 0283
High Courts13 Mar 2006Dismissed
Ranjith Vs The Secretary to the Government, Prohibition and Excise Department and The District Magistrate cum District Collector
Madras High Court · (2006) 03 MAD CK 0282
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 294, 307, 332Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 14
High Courts13 Mar 2006Dismissed
M.R.F. United Workers Union Vs M.R.F. Limited
Madras High Court · (2006) 03 MAD CK 0281
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts13 Mar 2006Dismissed
Megastuff Computers Vs P. Chandrasekar, Anil Jain and The Official Assignee
Madras High Court · (2010) 5 CTC 146