High Courts06 Mar 2006Dismissed
Nazine Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0202
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 124 of 152
High Courts06 Mar 2006Allowed
A. Ramakrishnan Vs State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0201
Constitution of India, 1950 — Article 226
High Courts06 Mar 2006
S. Rajesh @ Anantharaman Vs State
Madras High Court · (2006) 03 MAD CK 0200
Evidence Act, 1872 — Section 27, 33, 35Penal Code, 1860 (IPC) — Section 120B, 302, 324, 326, 426
High Courts06 Mar 2006Allowed
Duraisamy Naicker Vs State of Tamilnadu
Madras High Court · (2006) 03 MAD CK 0199
High Courts06 Mar 2006Dismissed
John Bose Vs The Secretary to the Government, Prohibition and Excise Dept. and The District Magistrate and District Collector
Madras High Court · (2006) 03 MAD CK 0198
High Courts06 Mar 2006Dismissed
Saravanan Vs The Secretary to the Government, Prohibition and Excise Dept. and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0197
High Courts06 Mar 2006
Mayilsamy and Arjunan Vs State by Inspector of Police
Madras High Court · (2006) 03 MAD CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts06 Mar 2006
Emily Vs The Superintendent of Police and The Inspector of Police
Madras High Court · (2006) 03 MAD CK 0194
High Courts06 Mar 2006Allowed
Mannu Vs The State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0193
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Mar 2006Allowed
Jenita Vs The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department and The District Magistrate and The District Collector
Madras High Court · (2006) 03 MAD CK 0192
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Mar 2006Allowed
Rajamani Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0191
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Mar 2006Allowed
M. Lakshmi Vs The Commissioner of Police and Government of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0190
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Mar 2006Allowed
S. Sekar Vs The Secretary to Government Prohibition and Excise Department Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 03 MAD CK 0189
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts05 Mar 2006Allowed
P.M.S. Traders, Jaitex Lungi Company and P.M.S. Traders Vs Union of India (UOI)
Madras High Court · (2006) 03 MAD CK 0148
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161, 46CRailway Claims Tribunal Act, 1987 — Section 21
High Courts03 Mar 2006Allowed
R. Nagarathinam Ammal Vs M. Raja @ Govindaraj and S. Shanmugam
Madras High Court · (2006) 2 CTC 785 : (2006) 3 LW 308 : (2006) 2 MLJ 260
High Courts03 Mar 2006Dismissed
Commissioner of Income Tax Vs J. Ramamani
Madras High Court · (2006) 286 ITR 616
Income Tax Act, 1961 — Section 10(10C), 17, 89, 89(1)
High Courts03 Mar 2006
Muthulakshmi Vs The Deputy Commissioner of Police, The Inspector of Police, Ramanathan and Hemalatha
Madras High Court · (2006) 03 MAD CK 0175
High Courts03 Mar 2006Dismissed
Udayasuriyan Vs Lakshmi and Varadharaju
Madras High Court · (2006) 2 LW(Cri) 709
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 128
High Courts03 Mar 2006Dismissed
Counter Point Advt. P. Ltd. Vs Harita Finance Limited
Madras High Court · (2007) 1 ALD(Cri) 8 : (2006) 3 CivCC 286 : (2006) 133 CompCas 435 : (2006) CriLJ 2289 : (2006) 2 CTC 501 : (2006) 1 LW(Cri) 417 : (2006) 3 RCR(Civil) 602 : (2006) 3 RCR(Criminal) 609
Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Mar 2006Dismissed
Commissioner of Income Tax Vs Indo Matsushita Carbon Co. Ltd.
Madras High Court · (2006) 205 CTR 493 : (2006) 286 ITR 201
Income Tax Act, 1961 — Section 80HH, 80I