High Courts28 Feb 2006
M. Gomathi Vs The State of Tamil Nadu and Others
Madras High Court · (2007) WritLR 367
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 128 of 152
High Courts28 Feb 2006Dismissed
Mrs. Manimegalai Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0034
Penal Code, 1860 (IPC) — Section 307, 324, 332, 336, 506Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts28 Feb 2006Dismissed
Chinnavathu @ Ravindran Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0033
High Courts28 Feb 2006Dismissed
Chandran @ Chandru Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0032
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 8
High Courts28 Feb 2006Dismissed
I.S.P. Soutions India (P) Ltd. and Others Vs Kuppuraj
Madras High Court · (2006) CriLJ 3711 : (2006) 1 LW(Cri) 303
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Feb 2006Dismissed
A.M. Jagjakh Vs Rajathi Ziaudeen and Another
Madras High Court · (2007) 1 DMC 365
High Courts27 Feb 2006Dismissed
G. Venkatesan alias Balaji Vs S.D. Ramamurthy
Madras High Court · (2006) 02 MAD CK 0099
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)
High Courts27 Feb 2006Dismissed
Commissioner of Income Tax Vs Jamal Photo Industries (I) (P) Ltd.
Madras High Court · (2006) 203 CTR 256 : (2006) 287 ITR 620
Income Tax Act, 1961 — Section 32A, 80I
High Courts27 Feb 2006
Chandran Vs State by Inspector of Police
Madras High Court · (2006) 02 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts27 Feb 2006Allowed
M. Sakthivelu Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 02 MAD CK 0030
High Courts27 Feb 2006Dismissed
Nagalakshmi Vs The District Magistrate and District Collector and The Secretary to Government of Tamilnadu, Prohibition and Excise Department
Madras High Court · (2006) 02 MAD CK 0029
High Courts27 Feb 2006Dismissed
G. Balakrishnan, Proprietor, BSB Electronics Vs The Commercial Tax Officer (FAC) and The Inspector of Police, Vigilance and Anti-Corruption
Madras High Court · (2006) 02 MAD CK 0028
High Courts27 Feb 2006Allowed
Helen Vs The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department and The Deputy Inspector General of Police, Tiruchirapalli Range and in-charge of Commisioner of Police
Madras High Court · (2006) 02 MAD CK 0027
High Courts27 Feb 2006Allowed
Pushpa Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0026
High Courts27 Feb 2006
Sekar Vs The District Collector and Others
Madras High Court · (2006) 02 MAD CK 0025
High Courts27 Feb 2006Allowed
Nishanth Ramesh rep. by Mother/Natural Guardian, Mrs. Sandhya Ramesh, Nikita Gandhi rep. by Father/Natural Guardian, Mr. Jayaprakash Gandhi and Joshua Dhivyan and G. rep. by his Father, Rev. E.C. Gnana Sekhar Vs The State of Tamil Nadu and Pattali Makkal Katchi (PMK) Students Wing
Madras High Court · (2006) 2 LW 21 : (2006) 2 MLJ 382
All India Council for Technical Education Act, 1987 — Section 23(1)Constitution of India, 1950 — Article 14, 15(1), 15(4), 15(5), 19Indian Medical Council Act, 1956 — Section 33
High Courts27 Feb 2006
Ranganathan Vs D. Shanmugasundaram
Madras High Court · (2006) 02 MAD CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 117, 138
High Courts27 Feb 2006Dismissed
Commissioner of Income Tax Vs A. Hariraman
Madras High Court · (2006) 204 CTR 101 : (2006) 282 ITR 607
Income Tax Act, 1961 — Section 271(1)
High Courts24 Feb 2006
The State of Tamil Nadu Vs The Vikas Academy Director's Compound The Sub Registrar, Davidson Street, Sowcarpet, Chennai - 69 and The District Revenue Officer (Stamps) Madras Collectorate, 5th Floor, 32, Rajaji Salai, Madras-1 Vs P.S.M. Ubaidulla
Madras High Court · (2006) 02 MAD CK 0305
Constitution of India, 1950 — Article 226