COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 133 of 152

High Courts17 Feb 2006Dismissed

S. Arulselvan Vs The Government of Tamil Nadu and Teachers Recruitment Board Government of Tamil Nadu

Madras High Court · (2006) 3 MLJ 211 : (2006) WritLR 165

All India Council for Technical Education Act, 1987 — Section 10, 10(1)Constitution of India, 1950 — Article 162, 309

High Courts17 Feb 2006

R. Kasthuri Vs Tamilnadu Industrial Investment Corporation Ltd.

Madras High Court · (2006) 02 MAD CK 0251

High Courts17 Feb 2006Dismissed

A.R. Bhoopathi Vs The State Election Commissioner and Others

Madras High Court · (2006) 02 MAD CK 0250

Penal Code, 1860 (IPC) — Section 147, 148, 427

High Courts17 Feb 2006Dismissed

R. Kaaruppan Vs The Bar Council of Tamil Nadu and Others

Madras High Court · (2006) 02 MAD CK 0249

Advocates Act, 1961 — Section 10, 10(1), 15(2), 24, 26Tamil Nadu Bar Council Rules, 1985 — Rule 35, 36, 38, 6

High Courts17 Feb 2006Allowed

Mohanasundaram and Alamelu Vs The Inspector of Police

Madras High Court · (2006) 1 LW(Cri) 401

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts17 Feb 2006Dismissed

N. Gokulakrishnan Vs The Transport Commissioner and The Regional Transport Officer

Madras High Court · (2006) 02 MAD CK 0151

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8

High Courts17 Feb 2006Dismissed

Ashok Leyland Finance Limited Vs Balaji Industrial Corporation Limited, M. Srinivaslu Reddy and Mr. B. Rajaram, Vice President Finance, Balaji Industrial Corporation Limited

Madras High Court · (2006) 3 CTC 33

Arbitration and Conciliation Act, 1996 — Section 9, 9(1)Constitution of India, 1950 — Article 129, 142Contempt of Courts Act, 1971 — Section 10, 12

High Courts17 Feb 2006Dismissed

V. Chandrasekaran Vs R. Nagarajan

Madras High Court · (2007) 1 ALD(Cri) 7 : (2007) 3 BC 699 : (2006) 3 CivCC 741 : (2006) CriLJ 2055 : (2006) 3 RCR(Criminal) 564

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 454Negotiable Instruments Act, 1881 (NI) — Section 138Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts17 Feb 2006Dismissed

All India Tax Payers Welfare Association Vs Union of India (UOI)

Madras High Court · (2006) 205 CTR 360 : (2006) 4 STR 14

Central Excises and Salt Act, 1944 — Section 11, 11, 11B, 11BB, 11BBFinance Act, 1994 — Section 65, 66, 68, 68(1), 70Finance Act, 2003 — Section 66, 669(1), 68

High Courts16 Feb 2006

R. Moorthy Vs The State of Tamil Nadu and Others

Madras High Court · (2006) 2 LW(Cri) 594

High Courts16 Feb 2006Allowed

Dr. Umakanthan Vs The State

Madras High Court · (2006) 02 MAD CK 0257

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 304A

High Courts16 Feb 2006Dismissed

The Commissioner of Income Tax Vs Jamal Photo Industries (I) Pvt. Ltd.

Madras High Court · (2006) 205 CTR 427 : (2006) 285 ITR 209

Income Tax Act, 1961 — Section 32A, 80I

High Courts16 Feb 2006Allowed

K. Dhanasekaran Vs The Commissioner of Police, Greater Chennai, Egmore, Chennai-600 008 and The Secretary to Govt. of Tamil Nadu, Prohibition and Central Excise, Fort St. George, Chennai

Madras High Court · (2006) 02 MAD CK 0152

High Courts16 Feb 2006

K. Valarmathi Vs The District Collector. Coimbatore District, Coimbatore - 641 018, The Assistant Director (Panchayat), Collectorate. Coimbatore -641 018, The Block Development Officer (Panchayat), Perianaickenpalayam, Coimbatore-641 020 and P.V. Mani

Madras High Court · (2006) 02 MAD CK 0124

High Courts16 Feb 2006Allowed

S. Rajendran Vs The Deputy Commissioner of Police, Crime and Traffic and The Commissioner of Police

Madras High Court · (2006) 110 FLR 189 : (2006) 1 MLJ 671 : (2006) WritLR 192

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)Workmens Compensation Act, 1923 — Section 3(1)

High Courts16 Feb 2006Allowed

A. Arockiam Vs Director of Elementary Education

Madras High Court · (2006) 02 MAD CK 0107

Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 12, 12(1), 20(1), 20(3)

High Courts15 Feb 2006Dismissed

Nagappan Vs State

Madras High Court · (2007) 3 JCR 162

High Courts15 Feb 2006Dismissed

Navaneetham Vs The Sub Inspector of Police and Others

Madras High Court · (2006) 02 MAD CK 0266

High Courts15 Feb 2006Dismissed

Gunasekaran Vs Arun Chandar, Pandian and The Inspector of Police

Madras High Court · (2006) 02 MAD CK 0265

High Courts15 Feb 2006

S. Kathiresan Vs State

Madras High Court · (2006) 02 MAD CK 0264