High Courts22 Feb 2006
Sujatha Films P. Ltd. Vs The Commissioner of Income Tax, Central-I
Madras High Court · (2006) 202 CTR 553 : (2006) 284 ITR 503
Income Tax Act, 1961 — Section 139, 139(2), 139(4), 139(5), 142(1)
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 131 of 152
High Courts22 Feb 2006Dismissed
Sadasivam Vs S. Chitralekha
Madras High Court · (2006) 02 MAD CK 0221
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Feb 2006Allowed
The Commissioner of Income Tax Vs Nazir Basheer and Co.
Madras High Court · (2006) 204 CTR 375 : (2006) 285 ITR 558
Income Tax Act, 1961 — Section 43B
High Courts22 Feb 2006
State Government of Tamil Nadu Vs K. Vijayakumar and Smt. Kamala A. Christopher K. Vijayakumar Vs The Secretary to Government, Health and Family Welfare Department, The Director of Drug Control and Smt. Kamala A. Christopher, Government Analyst, Drug Testing Laboratory
Madras High Court · (2006) 3 LW 133 : (2006) 2 MLJ 465
High Courts22 Feb 2006Allowed
The Commissioner of Income Tax Vs Sunshine Enterprises
Madras High Court · (2006) 203 CTR 334 : (2006) 284 ITR 393
Income Tax Act, 1961 — Section 80HHC, 80HHC(2)
High Courts22 Feb 2006Dismissed
S.P. Sankar and Others Vs S.P. Subramani and Others
Madras High Court · AIR 2006 Mad 268
Hindu Succession Act, 1956 — Section 14
High Courts22 Feb 2006Dismissed
Commissioner of Income Tax Vs First Leasing Company of India Ltd.
Madras High Court · (2006) 204 CTR 115 : (2007) 292 ITR 110
Income Tax Act, 1961 — Section 37
High Courts21 Feb 2006Allowed
Appadurai and Rajagopal Vs State
Madras High Court · (2006) 02 MAD CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts21 Feb 2006
Mrs. D. Widrose Vs Central Administrative Tribunal, Union of India (UOI) and The Chief Engineer, Integral Coach Factory
Madras High Court · (2006) 3 LW 389 : (2006) 2 MLJ 252
Railway Services (Pension) Rules, 1993 — Rule 107, 65, 65(1)
High Courts21 Feb 2006Dismissed
The Commissioner of Income Tax Vs Print Systems and Products
Madras High Court · (2006) 206 CTR 436 : (2006) 285 ITR 260
Income Tax Act, 1961 — Section 263, 32AB, 32AB(1), 32AB(5), 80J(6A)
High Courts21 Feb 2006
The Commissioner of Income Tax Vs Pondy Granites
Madras High Court · (2006) 204 CTR 386 : (2006) 285 ITR 340
Income Tax Act, 1961 — Section 80HHC, 80HHC(2), 80J
High Courts21 Feb 2006
The Commissioner of Income Tax Vs Greenham Estates (P) Ltd.
Madras High Court · (2006) 203 CTR 240 : (2006) 285 ITR 345
Income Tax Act, 1961 — Section 3, 3(1)
High Courts21 Feb 2006Disposed Off
Commissioner of Wealth Tax Vs K. Chiranjeevi
Madras High Court · (2006) 02 MAD CK 0214
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts21 Feb 2006Allowed
P. Dhandapani Vs The Principal Commissioner and Commissioner for Revenue Administration and The Revenue Divisional Officer
Madras High Court · (2006) 2 MLJ 318 : (2006) WritLR 448
Constitution of India, 1950 — Article 309Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 36(1)
High Courts21 Feb 2006Allowed
A. Danial Vs State of Tamilnadu
Madras High Court · (2006) 02 MAD CK 0212
High Courts21 Feb 2006Dismissed
The Tamil Nadu Dr. Ambedkar, Law University Vs P. Premkumar and The Principal, Government Law College
Madras High Court · (2006) 02 MAD CK 0211
High Courts21 Feb 2006Dismissed
The Tamil Nadu Dr. Ambedkar, Law University Vs Ms. Kavitha Rajagopal and The Principal, Government Law College
Madras High Court · (2006) 02 MAD CK 0210
High Courts21 Feb 2006Dismissed
The Tamil Nadu Dr. Ambedkar, Law University Vs K. Suresh, M. Venkatesan, M. Saravanan and The Principal, Government Law College
Madras High Court · (2006) 02 MAD CK 0209
High Courts21 Feb 2006Allowed
Shanmugaraja Spinning Mills Vs Inspector of Police
Madras High Court · (2006) 02 MAD CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Essential Commodities Act, 1955 — Section 3, 3(2), 7(1)
High Courts21 Feb 2006Dismissed
Cosmopolitan Club Vs The Deputy Director, Regional Office (Tamil Nadu), Employees' State Insurance Corporation Nepc India Ltd. Vs Employees State Insurance Corporation Southern Petro Chemicals Industries Corporation Ltd. Vs Employees State Insurance Corporation
Madras High Court · (2006) 2 CTC 1 : (2006) 2 LLJ 922 : (2006) 2 LW 587 : (2006) 1 MLJ 602
Constitution of India, 1950 — Article 226Employees State Insurance (Amendment) Act, 1966 — Section 17, 45A, 45BEmployees State Insurance (Amendment) Act, 1989 — Section 68