COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 126 of 152

High Courts02 Mar 2006Allowed

The Joint Director of School Education (Personnel) Vs N. Venugopal and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2006) 2 MLJ 100 : (2006) WritLR 363

Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 12, 20

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High Courts02 Mar 2006Allowed

Bhagwan Chand and Co. Vs Utham Chand, Ramesh Kumar and Rajesh Kumar, rep. by Estate of Shah Ganmal Nemalji

Madras High Court · (2006) 2 CTC 845 : (2006) 3 LW 144 : (2006) 3 MLJ 106

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

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High Courts01 Mar 2006

Chinnathambi Vs Panchalai

Madras High Court · (2006) 2 LW 890

Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A, 5Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6A

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High Courts01 Mar 2006Allowed

Sivakumar Vs State by Inspector of Police

Madras High Court · (2006) 03 MAD CK 0236

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts01 Mar 2006

V.S. Subramaniam Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0235

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High Courts01 Mar 2006Dismissed

Commissioner of Income Tax Vs S.M. Anandvel (HUF)

Madras High Court · (2007) 288 ITR 286

Income Tax Act, 1961 — Section 132, 22, 23(2)

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High Courts01 Mar 2006Dismissed

Manikandan @ Kundu Manikandan Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police, Detaining Authority

Madras High Court · (2006) 03 MAD CK 0233

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High Courts01 Mar 2006Dismissed

R. Jaivel, The President, Mettupatti Multi Purpose Worker's Industrial Cooperative Society Ltd. Vs State of Tamil Nadu

Madras High Court · AIR 2006 Mad 215 : (2006) 2 CTC 709 : (2006) 2 LW 816 : (2006) 2 MLJ 67

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 2(10)Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21, 24, 27

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High Courts01 Mar 2006Dismissed

Indian MRI Diagnostic and Research Centre Vs The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench and The Commissioner of Customs

Madras High Court · (2006) 200 ELT 197

Civil Procedure Code, 1908 (CPC) — Section 11Customs Act, 1962 — Section 110, 111, 111A, 112, 114A

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High Courts01 Mar 2006

N. Muthuvelappan Vs The Secretary to Government, Personnel and Administrative Reforms Department

Madras High Court · (2006) 03 MAD CK 0230

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High Courts01 Mar 2006

Manoj Fire Works Vs The Tamil Nadu Industrial Investment Corporation Ltd.

Madras High Court · (2006) 03 MAD CK 0229

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High Courts01 Mar 2006Allowed

Sumithra Vs The District Magistrate and District Collector and The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Dept.

Madras High Court · (2006) 03 MAD CK 0228

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High Courts01 Mar 2006Allowed

Dhanalakshmi Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0227

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High Courts01 Mar 2006Dismissed

B. Vellaisamy Vs The State of Tamil Nadu and Rama

Madras High Court · (2006) 03 MAD CK 0226

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High Courts01 Mar 2006Allowed

S. Muthukrishnan @ Kattaiyan Vs The District Magistrate and District Collector and The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0223

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High Courts01 Mar 2006Allowed

M. Chinnaponnu Vs The Commissioner of Police, The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Dept. and The Superintendent, Central Prison

Madras High Court · (2006) 03 MAD CK 0222

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High Courts01 Mar 2006Allowed

Muniammal Vs The Secretary to Govt., Govt. of Tamilnadu, Prohibition and Excise Department and District Collector and District Magistrate

Madras High Court · (2006) 03 MAD CK 0220

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High Courts01 Mar 2006Allowed

E. Inbam Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0219

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High Courts01 Mar 2006Allowed

Rani Vs State

Madras High Court · (2006) 03 MAD CK 0217

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High Courts01 Mar 2006Allowed

Kasiammal Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0216

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