High Courts24 Feb 2006
The Sub Registrar, Adyar, Chennai-20 Vs Canara Bank and M/s. Lefranc and Bourgeois (India) (P) Ltd. and 20 other
Madras High Court · (2006) 02 MAD CK 0300
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 129 of 152
High Courts24 Feb 2006Allowed
Sri Krishna Tiles and Potteries (Madras) Pvt. Ltd., A.R. Santhanakrishnan, Mrs. Radhika Santhanakrishnan and Chandrasekaran Vs Inspector of Police, Team-IV, Central Crime Branch and M. Viswanathan
Madras High Court · (2007) 135 CompCas 292 : (2006) 2 CTC 642 : (2006) 1 LW(Cri) 307
Companies Act, 1956 — Section 627, 628, 629, 630Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 379, 420, 468, 471, 506
High Courts24 Feb 2006
K.G. Ravindran Vs The Assistant Engineer, Tamil Nadu Electricity Board
Madras High Court · (2006) 3 MLJ 59
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)
High Courts24 Feb 2006Allowed
Chandra Vs N. Reddappa Reddy, Thulasi and K. Sargunam
Madras High Court · (2006) 02 MAD CK 0089
High Courts24 Feb 2006Dismissed
Balasubramaniam @ Balan Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and The District Collector
Madras High Court · (2006) 02 MAD CK 0088
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
Suseela Vs State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0087
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
K. Vivekanandan Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0086
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
Mohan @ Disco Mohan Vs The Secretary to the Government Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 02 MAD CK 0085
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
Velammal Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0084
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
Palanivel Vs The District Collector, District Magistrate and The Secretary to Government of Tamil Nadu Prohibition and Excise Department
Madras High Court · (2006) 02 MAD CK 0083
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
Raja @ Sesu Raja Vs The Secretary to Government of Tamil Nadu Prohibition and Excise Department and The Detaining Authority, District Collector, District Magistrate
Madras High Court · (2006) 02 MAD CK 0082
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
Baskar Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0081
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Feb 2006Allowed
M. Govindaraj Vs The Government of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0062
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12
High Courts24 Feb 2006Allowed
The Central Bureau of Investigation and State Vs Louis Jalu @ Muthukrishna Varadharajulu Naidu
Madras High Court · (2006) 02 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 397(3), 439, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts24 Feb 2006
N. Gnanambal Vs S. Murugesan and R. Chander
Madras High Court · (2006) 02 MAD CK 0060
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts24 Feb 2006Allowed
G. Sakthivel Vs The District Magistrate and District Collector and The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Dept.
Madras High Court · (2006) 02 MAD CK 0059
High Courts24 Feb 2006Dismissed
B. Shanmugam Vs The State of Tamilnadu
Madras High Court · (2006) 02 MAD CK 0058
Penal Code, 1860 (IPC) — Section 336, 380, 395, 397, 398
High Courts24 Feb 2006Allowed
Shankar Vs The State of Tamilnadu
Madras High Court · (2006) 02 MAD CK 0057
High Courts24 Feb 2006Allowed
Kamatchi Vs The State of Tamilnadu
Madras High Court · (2006) 02 MAD CK 0056
High Courts24 Feb 2006Allowed
Anjali Vs The Secretary to Govt., Prohibition and Excise Dept., The Commissioner of Police, The Inspector of Police, L and O and The Superintendent, Central Prison
Madras High Court · (2006) 02 MAD CK 0055