High Courts21 Feb 2006Dismissed
K. Nandagopal Chetty Vs J.R. Arts and Others
Madras High Court · (2006) 3 LW 497
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 132 of 152
High Courts21 Feb 2006
K. Swaminathan Vs The State of Tamilnadu
Madras High Court · (2006) 02 MAD CK 0204
High Courts21 Feb 2006Allowed
P. Maragatham Vs The District Adhi Dravidar Welfare Officer, The Special Tahsildar, (A.D.W.) and The Commissioner, Department of Adi-Dravidar Welfare
Madras High Court · (2006) 02 MAD CK 0203
High Courts21 Feb 2006Dismissed
Chennai Port Trust Vs Chennai Port Trust Industrial Employees Canteen Workers Welfare Association and Others
Madras High Court · (2006) 2 MLJ 310
Constitution of India, 1950 — Article 226, 32
High Courts21 Feb 2006
The Manager, Public and Industrial Relations Nuclear Power Corporation Vs P. Chnnnasamy P. Chnnnasamy Vs The Manager, Personnel and Industrial Relations Nuclear Power Corporation, Central Government Industrial Tribunal-cum-Labour Court, City Civil Court Buildings, High Court, Madras 600104 and Central Government Industrial Tribunal-cum-Labour Court, Sastri Bhavan, Nungambakkam, Chennai
Madras High Court · (2006) 110 FLR 998 : (2006) 2 LW 901 : (2006) 2 MLJ 188
Criminal Procedure Code, 1973 (CrPC) — Section 198Industrial Employment (Standing Orders) Act, 1946 — Section 10
High Courts21 Feb 2006Dismissed
Late M.S. Mohammed Marzook, rep. by M. Sulaiha Beevi (deceased) Legal heir and wife of late M.S. Mohamed Marzook and M. Shahul Hameed Vs The Income Tax Officer
Madras High Court · (2006) 204 CTR 72 : (2006) 283 ITR 254
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 139(5), 148, 271(1)
High Courts20 Feb 2006Dismissed
R. Ravindran Vs M. Rajamanickam
Madras High Court · AIR 2006 Mad 203 : (2008) 1 BC 71 : (2007) 1 CivCC 399 : (2006) 3 LW 928 : (2006) 2 MLJ 379 : (2006) 4 RCR(Civil) 603
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22)
High Courts20 Feb 2006
The Commissioner of Income Tax Vs P. Iyya Nadar Charitable Trust
Madras High Court · (2006) 204 CTR 77 : (2006) 284 ITR 404
Income Tax Act, 1961 — Section 11, 13(1), 260A
High Courts20 Feb 2006
Muthumani Vs The Inspector of Police and Sundar
Madras High Court · (2006) 02 MAD CK 0235
High Courts20 Feb 2006Dismissed
P.M.S. Pakkir Mohideen Vs K. Susila
Madras High Court · (2006) 2 CTC 172 : (2006) 2 LW 912
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts20 Feb 2006
G. Premkumar Vs The Inspector General of Registration and The Sub Registrar
Madras High Court · (2006) 02 MAD CK 0233
Limitation Act, 1963 — Section 14, 14(1), 5Stamp Act, 1899 — Section 47, 47(A)(5)Tamil Nadu Shops and Establishments Act, 1947 — Section 14(2), 41
High Courts20 Feb 2006Dismissed
Kasturi Vs State
Madras High Court · (2006) 02 MAD CK 0232
Penal Code, 1860 (IPC) — Section 307, 336, 341, 386, 506(2)
High Courts20 Feb 2006
R. Mohana Krishnan Vs The Superintendent of Police and Others
Madras High Court · (2006) 02 MAD CK 0231
High Courts20 Feb 2006
Molappagounder Vs The Superintendent of Police, The Inspector of Police and Dharmaraj
Madras High Court · (2006) 02 MAD CK 0230
High Courts20 Feb 2006Allowed
Yusuf @ Asif, Balbir Singh, Harbajhan Singh and Ganesh Ram Sunthi Vs State
Madras High Court · (2006) 1 LW(Cri) 377
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 25, 29, 41
High Courts20 Feb 2006
U. Arulmozhi Vs The Director of School Education, The Chief Educational Officer, The District Educational Officer and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 2 LW 324
High Courts20 Feb 2006Dismissed
Venus Enterprises Vs Commissioner of Customs, Airport and Customs, Excise and Service Tax, Appellate Tribunal, Southern Regional Bench
Madras High Court · (2006) 199 ELT 405
Customs Act, 1962 — Section 111, 112, 114, 28(1), 28A
High Courts20 Feb 2006Dismissed
Commissioner of Gift Tax - I Vs Sakthi Charities
Madras High Court · (2006) 284 ITR 401
Civil Procedure Code, 1908 (CPC) — Section 92Gift Tax Act, 1958 — Section 24(2), 45Income Tax Act, 1961 — Section 11, 12
High Courts20 Feb 2006Allowed
Areva T and D India Ltd. Vs Joint Commissioner of Income Tax
Madras High Court · (2006) 203 CTR 325 : (2006) 287 ITR 555
Limitation Act, 1963 — Section 5
High Courts17 Feb 2006Dismissed
N. Zahir Hussain and Others Vs The State of Tamil Nadu and The Chairman, Teachers Recruitment Board, Government of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0285
Constitution of India, 1950 — Article 14, 162, 226