High Courts15 Feb 2006Dismissed
Rizwana Ziyath Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2006) 02 MAD CK 0263
Customs Act, 1962 — Section 107, 14, 14(1), 46, 50
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 134 of 152
High Courts15 Feb 2006Allowed
Ravi alias Ravichandran Vs State of Tamil Nadu
Madras High Court · (2006) 2 CTC 505
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 450
High Courts15 Feb 2006
M. Paranthaman and S. Nagarajan Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal, Chennai Bench
Madras High Court · (2007) 1 LW 820
High Courts15 Feb 2006
M.E. Rajaram Vs The Union of India (UOI) and The Central Administrative Tribunal, Madras Bench
Madras High Court · (2006) 02 MAD CK 0260
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(3), 10(5), 10(6)Constitution of India, 1950 — Article 226
High Courts15 Feb 2006
S. Bharathi Vs Tamil Nadu Public Service Commission
Madras High Court · (2006) 02 MAD CK 0255
High Courts15 Feb 2006Dismissed
Commissioner of Income Tax Vs V. Natarajan
Madras High Court · (2006) 203 CTR 37 : (2006) 287 ITR 271
Income Tax Act, 1961 — Section 139, 139(1), 143(3), 260A, 45
High Courts15 Feb 2006
Mr. Jayaprakash Vs Most Rev. Dr. B.P. Sugandher, The Moderator, Church of South India and Rt. Rev. S.J. Theedore, The Bishop
Madras High Court · (2006) 3 CivCC 708 : (2006) 2 CTC 729 : (2006) 3 MLJ 42 : (2007) 5 RCR(Civil) 172
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A, Order 39 Rule 3Contempt of Courts Act, 1971 — Section 10, 12
High Courts15 Feb 2006Allowed
B. Bala Murugan Vs The Inspector General of Police, Law and Order, The Deputy Inspector General of Police, Madurai Range and The Superintendent of Police
Madras High Court · (2006) 02 MAD CK 0006
Penal Code, 1860 (IPC) — Section 376Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 23
High Courts14 Feb 2006
Indra Sen (deceased) and Lakshmi Bhongin Vs Rajamma, M. Ashok Mungara and Pramila Viswanathan Rajammal and Others Vs M. Indrasen (deceased) and Others Rajammal Vs M. Indirasen (deceased), Premi @ Pramila, Ashok and Chitti lakshmi
Madras High Court · (2006) 02 MAD CK 0309
Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 29, 3(1)
High Courts14 Feb 2006Allowed
Boopathy Vs The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 02 MAD CK 0245
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts14 Feb 2006Allowed
Madhan @ Madhanagopal Vs The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 02 MAD CK 0244
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2)
High Courts14 Feb 2006Allowed
Jayachitra Vs The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 02 MAD CK 0243
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2)
High Courts14 Feb 2006Allowed
Palanisamy Vs The District Collector and District Magistrate and The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department
Madras High Court · (2006) 02 MAD CK 0242
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2
High Courts14 Feb 2006Allowed
N. Mani Vs The Commissioner, Villupuram Municipality
Madras High Court · (2006) 1 CTC 632 : (2006) WritLR 616
High Courts14 Feb 2006Dismissed
Ranganatha Padayachi Vs Seethalakshmi and Others
Madras High Court · (2006) 3 LW 599 : (2006) 2 MLJ 148
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 27
High Courts14 Feb 2006
G. Narayanasamy Vs State by Inspector of Police
Madras High Court · (2006) 02 MAD CK 0239
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 447
High Courts14 Feb 2006
Tamil Nadu State Transport Corporation Ltd. Vs Joint Commissioner of Labour (Conciliation) and Another
Madras High Court · (2006) 3 LLJ 832
Industrial Disputes Act, 1947 — Section 33(2)
High Courts14 Feb 2006Allowed
Reena Silicate Industries Pvt. Ltd. Vs GAIL (India) Ltd. and Another
Madras High Court · AIR 2006 Mad 266
Arbitration and Conciliation Act, 1996 — Section 11, 9
High Courts14 Feb 2006Allowed
R. Sivasubramanian Vs S. Balamurugan
Madras High Court · (2006) 2 CTC 54 : (2006) 3 LW 908 : (2006) 1 MLJ 580
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts14 Feb 2006Dismissed
Parvathi Vs The District Collector and District Magistrate, State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2006) 02 MAD CK 0004
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Essential Commodities Act, 1955 — Section 6(4)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 3(3), 8, 8(1)