High Courts24 Feb 2006
N. Jayakumar Vs The Inspector of Police and Bijender Singh
Madras High Court · (2006) 02 MAD CK 0054
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 130 of 152
High Courts24 Feb 2006Dismissed
Reliance Generators Pvt. Ltd. Vs The Commercial Tax Officer
Madras High Court · (2006) 3 MLJ 670
Constitution of India, 1950 — Article 226
High Courts24 Feb 2006Dismissed
M. Sekar Vs State by Inspector of Police
Madras High Court · (2006) 02 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309
High Courts24 Feb 2006Allowed
Andhra Pradesh State Trading Corporation Vs Auro Logistic Limited and Another
Madras High Court · AIR 2006 Mad 205 : (2007) 2 BC 683
Contract Act, 1872 — Section 23, 28
High Courts24 Feb 2006Allowed
Subbalakshmi Sankaranarayanan and S. Chandrasekars Vs V. Elumalai
Madras High Court · (2006) 2 MLJ 20
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts23 Feb 2006Dismissed
Commissioner of Income Tax Vs Adyar Gate Hotel Ltd.
Madras High Court · (2007) 293 ITR 86
High Courts23 Feb 2006Dismissed
P. Shankerlal Vs Managing Director, State Transport Corporation, Madurai Division III formerly Marudhu Pandiyan Transport Corporation Ltd. and Labour Court
Madras High Court · (2006) 02 MAD CK 0286
High Courts23 Feb 2006Dismissed
R. Arumugam Vs The Director of Medical Services, The Joint Director of Medical Services, The District Medical Officer and The Medical Officer, Government Hospital
Madras High Court · (2006) WritLR 467
Penal Code, 1860 (IPC) — Section 34, 419Tamil Nadu Basic Service Rules — Rule 7Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17
High Courts23 Feb 2006
M. Ranganathan Vs The Secretary to Government, Finance (Local Fund) Department and The Director of Local Cund Audit
Madras High Court · (2006) 02 MAD CK 0095
High Courts23 Feb 2006Dismissed
C. Praveen Chander Vs The Principal, Sri Venkateswara College of Engineering and The Vice Chancellor, Anna University
Madras High Court · (2006) WritLR 176
Constitution of India, 1950 — Article 136
High Courts23 Feb 2006Allowed
Cameo Engineering Services (P) Ltd. Vs The Deputy Commissioner (CT), Chennai (South) Division and The Deputy Commercial Tax Officer
Madras High Court · (2007) 8 VST 162
High Courts23 Feb 2006Allowed
P.Visalakshi Vs The Junior Engineer O and M, Tamil Nadu Electricity Board
Madras High Court · (2006) 3 MLJ 33
High Courts23 Feb 2006Allowed
Sri Ambal Mills Ltd. Vs The Commercial Tax Officer (FAC), Central - II
Madras High Court · (2006) 131 CompCas 573
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 20(1), 22, 22(1), 25
High Courts23 Feb 2006Allowed
Rajarajan Electrical Equipments P. Ltd. Vs The Deputy Commissioner of Income Tax
Madras High Court · (2006) 203 CTR 299 : (2006) 284 ITR 448 : (2006) 2 MLJ 240
Income Tax Act, 1961 — Section 143(3), 271, 271(1), 273(A)
High Courts23 Feb 2006Dismissed
A. Jeyasankar Vs Reena Borewell and Another
Madras High Court · (2006) 4 ACC 205
High Courts23 Feb 2006Allowed
Vanaja N. Vs Board of Directors of Tamil Nadu Small Industries Development Corporation Ltd. and Another
Madras High Court · (2007) 1 LLJ 172
Tamil Nadu Small Industries Development Corporation Limited Service Rules — Rule 6.15, 6.25A, 6.25B
High Courts22 Feb 2006Dismissed
Ramachandran A. and Others Vs Managing Director, Tamil Nadu Cement Corporation Ltd. and Others
Madras High Court · (2007) 1 LLJ 918
Constitution of India, 1950 — Article 226
High Courts22 Feb 2006Allowed
V. Mahendhiran, Assistant Commercial Tax Officer/Superintendent Vs Special Commissioner and Commissioner of Commercial Tax and Deputy Commissioner, Commercial Taxes Enforcement
Madras High Court · (2006) 02 MAD CK 0254
Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1)
High Courts22 Feb 2006
Sujatha Films P. Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2006) 202 CTR 553 : (2006) 284 ITR 503
Finance Act, 1989 — Section 153, 153(1)Income Tax Act, 1961 — Section 139, 139(2), 139(4), 139(5), 142(1)
High Courts22 Feb 2006Dismissed
Laxsman Singh Vs State of Tamilnadu
Madras High Court · (2006) 02 MAD CK 0223
Penal Code, 1860 (IPC) — Section 148, 302, 34, 395, 397