High Courts07 Mar 2006Allowed
P. Elumalai Vs State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0360
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 123 of 152
High Courts07 Mar 2006
D. Rajakumari Vs The District Magistrate and District Collector, State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2006) 03 MAD CK 0359
Essential Commodities Act, 1955 — Section 7(1)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts07 Mar 2006Dismissed
Baji Rao Vs Lakshmiammal and Inspector of Police
Madras High Court · (2006) 03 MAD CK 0358
High Courts07 Mar 2006Dismissed
Raj @ Prakashraj Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2006) 03 MAD CK 0357
Penal Code, 1860 (IPC) — Section 336, 341, 379, 380, 397
High Courts07 Mar 2006
B.N. Ravi Vs M. Hari Om
Madras High Court · (2006) 03 MAD CK 0356
Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138Provincial Insolvency Act, 1920 — Section 10, 29, 4, 6, 69
High Courts07 Mar 2006Dismissed
Chellappan Vs State by Sub-Inspector of Police, Central Crime Branch and Others
Madras High Court · (2006) 03 MAD CK 0355
Penal Code, 1860 (IPC) — Section 120B, 381, 408, 420, 424
High Courts07 Mar 2006
K. Thirunavukkarasu Vs State of Tamil Nadu
Madras High Court · (2006) 2 MLJ 615
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts07 Mar 2006Dismissed
P. Samiappa Gounder, P.S. Velusami and P.S. Prakash Vs P.K. Rajan, Marayammal, Angayammal and S. Sengoda Gounder Sengoda Gounder Vs P.K. Rajan, P. Samiappa Gounder, P.S. Velusamy and P.S. Prakash
Madras High Court · (2006) 4 LW 255
Specific Relief Act, 1963 — Section 16, 19
High Courts07 Mar 2006Allowed
Selvakumar and Jayaraman Vs State
Madras High Court · (2006) 03 MAD CK 0352
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Mar 2006Dismissed
Dinesh Dalmia Vs State by SPE, CBI
Madras High Court · (2006) CriLJ 2401 : (2006) 4 RCR(Criminal) 361
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 397(2)
High Courts07 Mar 2006
K.K. Janardhanam Vs Thiruvalluvar Transport Corporation Limited
Madras High Court · (2006) 4 ACC 16 : (2008) ACJ 875 : (2006) 3 CTC 91 : (2006) 4 LW 376 : (2006) 2 MLJ 109
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 338
High Courts07 Mar 2006Disposed Off
D.R. Benefit Fund Ltd. Vs Assistant Director of Income Tax (Inv.) and Others
Madras High Court · (2006) 203 CTR 453 : (2008) 297 ITR 346
Income Tax Act, 1961 — Section 132, 132(1), 132(3), 142(1), 143(2)
High Courts07 Mar 2006Dismissed
Oriental Insurance Co. Ltd. Vs D. Sakunthala, C. Devaraj and Mrs. A.G. Kousalya
Madras High Court · (2007) ACJ 1415 : (2006) 2 CTC 114 : (2006) 109 FLR 918 : (2006) 3 LW 633 : (2006) 2 MLJ 95
Workmens Compensation Act, 1923 — Section 3, 4, 4A, 4A(1), 4A(3)
High Courts07 Mar 2006Dismissed
Thukuparambath Raveendran Vs Kunnummal Sreedharan, Lakshmikutty Ammal and Proprietor, Sree Devi Printers
Madras High Court · (2006) 03 MAD CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 500
High Courts06 Mar 2006Allowed
K. Kabali @ Kabalesswaran Vs State of Tamil Nadu
Madras High Court · (2006) CriLJ 2074 : (2006) 3 LW 81 : (2006) 2 MLJ 28
Constitution of India, 1950 — Article 21, 226
High Courts06 Mar 2006Dismissed
Mohammed Sheriff Vs The Union of India (UOI) and The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0246
Essential Commodities Act, 1955 — Section 17(1), 5(1), 7(1)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts06 Mar 2006Allowed
Dr. S. Mahalingam Vs A. Ganesan
Madras High Court · (2007) 1 LW(Cri) 250
High Courts06 Mar 2006Allowed
Dr. S. Magalingam Vs A. Ganesan
Madras High Court · (2007) 1 BC 278
Criminal Procedure Code, 1973 (CrPC) — Section 362Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Mar 2006
The Commissioner of Income Tax Vs Sujatha Jewellers
Madras High Court · (2007) 210 CTR 313 : (2007) 290 ITR 631
Income Tax Act, 1961 — Section 2(14), 2(47), 45
High Courts06 Mar 2006Dismissed
R. Varadhan Vs M. Harigopal
Madras High Court · (2007) 2 BC 645 : (2006) 2 CTC 707 : (2006) 3 LW 996 : (2006) 2 MLJ 146
Contract Act, 1872 — Section 124Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 4