High Courts03 Mar 2006Dismissed
Commissioner of Income Tax Vs Thanjavur Textiles Ltd.
Madras High Court · (2006) 03 MAD CK 0171
Income Tax Act, 1961 — Section 260A, 80HHC
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 125 of 152
High Courts03 Mar 2006Dismissed
M. Rangasamy Vs State of Tamilnadu
Madras High Court · (2006) 3 CTC 727 : (2006) 110 FLR 996 : (2006) 2 MLJ 376
Evidence Act, 1872 — Section 32
High Courts03 Mar 2006Dismissed
Commissioner of Income Tax-VI Vs P.V. Bhoopathy
Madras High Court · (2006) 03 MAD CK 0169
Income Tax Act, 1961 — Section 139(1), 148, 271(1), 68, 69
High Courts03 Mar 2006
State by The Inspector of Police Vs Anandan and Others
Madras High Court · (2006) CriLJ 3234
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482Penal Code, 1860 (IPC) — Section 109, 147, 148, 201, 302
High Courts03 Mar 2006
E. Sathishkumar and Others Vs Genn Controls and Velusamy
Madras High Court · (2006) 03 MAD CK 0167
Partnership Act, 1932 — Section 16(2)
High Courts03 Mar 2006Dismissed
S. Muthulakshmi Vs State of Tamil Nadu
Madras High Court · (2006) 03 MAD CK 0166
High Courts03 Mar 2006
K. Kandasamy Vs The Tamilnadu Industrial Investment Corporation Ltd.
Madras High Court · (2006) 03 MAD CK 0165
High Courts03 Mar 2006
N. Devaraj Vs Tamilnadu Industrial Investment Corpn. Ltd. and S.N. Govindaraj (known as T.N. Thirumalairaj)
Madras High Court · (2006) 03 MAD CK 0164
High Courts03 Mar 2006Dismissed
M. Panchalai Vs State
Madras High Court · (2006) 03 MAD CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41Penal Code, 1860 (IPC) — Section 380, 457
High Courts03 Mar 2006Dismissed
Chandra Prakash Gajurel Vs The State of Tamil Nadu and The Secretary to the Government of India, Ministry of Home Affairs (Department of Internal Security)
Madras High Court · (2006) 03 MAD CK 0162
National Security Act, 1980 — Section 3(1), 8(2)Passports Act, 1967 — Section 12(1), 12(1A)Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 123
High Courts03 Mar 2006
Pavulmanickam Vs M.S. Jeyachandran
Madras High Court · (2007) 2 BC 435 : (2007) 1 CivCC 622 : (2007) 1 RCR(Criminal) 464
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Mar 2006Dismissed
J. Karunanidhi Vs The Special Commissioner and Commissioner of Commercial Taxes and The Secretary to Government, CT and RE Department
Madras High Court · (2006) 03 MAD CK 0129
Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Disciplinary Proceedings Tribunal) Rules, 1955 — Rule 10Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20
High Courts03 Mar 2006
P. Gopalasamy Vs Dishnet Wireless Ltd., formerly known as Dishnet D.S.L. Ltd. and C. Sivasankaran, Managing Director, Dishnet Wireless Ltd.
Madras High Court · (2006) 4 MLJ 1744
Evidence Act, 1872 — Section 73
High Courts02 Mar 2006Allowed
Selvi. S. Emalda Mary Vs Director of School Education and District Educational Officer
Madras High Court · (2006) 03 MAD CK 0244
High Courts02 Mar 2006
V. Venkatasalam Vs The Government of Tamilnadu
Madras High Court · (2006) 03 MAD CK 0243
High Courts02 Mar 2006Allowed
Athimula Gounder and Ponnammal Vs State of Tamil Nadu
Madras High Court · (2007) CriLJ 271 : (2006) 1 LW(Cri) 413
Criminal Procedure Code, 1973 (CrPC) — Section 193, 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts02 Mar 2006Allowed
Union of India (UOI), The Ordnance Factory Board and The Secretary, Min. of Defence, Govt. of India Vs Central Administrative Tribunal and A.P. Mohandas
Madras High Court · (2006) 2 MLJ 126
High Courts02 Mar 2006Dismissed
The Government of Tamil Nadu and Others Vs Mrs. Muthulakshmi and The Joint Director, Central Bureau of Investigation Mrs. Muthulakshmi Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) CriLJ 2412 : (2006) 2 CTC 285 : (2006) 3 LW 393 : (2006) 3 MLJ 160
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 154, 160(3), 162, 173
High Courts02 Mar 2006Allowed
Pushpanjali Silks Private Limited Vs Chief Commissioner of Customs, Commissioner of Customs (Imports) and The Assistant Commissioner of Customs
Madras High Court · (2006) 200 ELT 204
High Courts02 Mar 2006Dismissed
M. Anbu Vs The Reserve Bank of India and The Lakshmi Vilas Bank Limited
Madras High Court · (2006) 2 LLJ 914
Banking Regulation Act, 1949 — Section 22, 5Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(5)Constitution of India, 1950 — Article 12, 21, 226, 309, 311