COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 138 of 152
High Courts08 Feb 2006Allowed
Madurantakam Co-operative Sugar Mills Vs M/s. Sri Hari Traders by Proprietor Arasalan
Madras High Court · (2006) 02 MAD CK 0123
Limitation Act, 1963 — Section 18, 19
High Courts08 Feb 2006
The Commissioner of Income Tax Vs Sri M. Kathiresan
Madras High Court · (2006) 205 CTR 166 : (2006) 285 ITR 206
High Courts08 Feb 2006Allowed
Pattani P. Vs Joint Registrar of Co-operative Societies and Another
Madras High Court · (2006) 02 MAD CK 0051
High Courts07 Feb 2006
The Chairman, Tamil Nadu Electricity Board Vs Tamil Nadu Electricity Board Pensioners Association and Others
Madras High Court · (2006) 3 LLJ 897 : (2006) WritLR 405
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79, 79Tamil Nadu Electricity Board Liberalised Pension Regulations, 1960 — Regulation 9
High Courts07 Feb 2006
V. Gurunathan, Gr. I Police Constable (Gr. I P.C. 1165) Vs Director General of Police, Chairman, Tamil Nadu Uniformed Services Recruitment Board and Superintendent of Police
Madras High Court · (2006) 02 MAD CK 0200
Penal Code, 1860 (IPC) — Section 109, 223, 225B, 419
High Courts07 Feb 2006Dismissed
B. Rajamanickam Vs R. Rathinambal
Madras High Court · (2007) 1 BC 17 : (2006) 1 CTC 437 : (2006) 3 LW 926 : (2006) 1 MLJ 571
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 35
High Courts07 Feb 2006Dismissed
Rathinambal Vs P. Rajasekaran, P. Dhinesh Kumar and P. Jayalakshmi
Madras High Court · (2006) 2 CTC 177
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 15
High Courts07 Feb 2006Allowed
R. Mohan Vs Special Commissioner and Commissioner for Revenue Administration and Personal Assistant (General) to The District Collector
Madras High Court · (2006) 1 MLJ 590 : (2006) WritLR 480
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2, 3
High Courts07 Feb 2006Allowed
K. Angappan Vs Deputy Inspector General of Police, Villupuram Range and Director General of Police
Madras High Court · (2006) WritLR 621
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Penal Code, 1860 (IPC) — Section 411
High Courts07 Feb 2006Dismissed
P. Maragathamani Vs General Manager (In-charge), Bharat Heavy Electricals Limited, The Manager (S.C.) Valves, Bharat Heavy Electricals Ltd., The Revenue Divisional Officer and The Dy. General Manager (S.C.) Valves, Bharat Heavy Electricals Ltd. V. Ramasamy Vs General Manager (In-charge), Bharat Heavy Electricals Limited, The Senior Manager, Valves Production, Bharat Heavy Electricals Ltd., The Revenue Divisional Officer and The Senior Dy. General Manager (Valves Production), Bharat Heavy Electricals Ltd. K. Thangavelu Vs General Manager (In-charge), Bharat Heavy Electricals Limited, The Senior Manager (M and S), Bharat Heavy Electricals Ltd., The Revenue Divisional Officer and The Dy. General Manager (M and S), Bharat Heavy Electricals Ltd.
Madras High Court · (2006) 1 CTC 497 : (2007) 1 JCR 283 : (2006) 4 LW 1041 : (2006) 1 MLJ 480
Civil Procedure Code, 1908 (CPC) — Section 48, 9Constitution of India, 1950 — Article 136, 141, 226, 341, 342Specific Relief Act, 1963 — Section 34
High Courts07 Feb 2006Allowed
Om Sakthi Renergies Limited Vs Megatech Control Limited and A.P. Transco
Madras High Court · (2006) 2 ARBLR 186 : (2006) 2 CTC 161 : (2006) 2 LW 118 : (2006) 1 MLJ 657
Arbitration Act, 1940 — Section 18Arbitration and Conciliation Act, 1996 — Section 37(2), 9Civil Procedure Code, 1908 (CPC) — Section 15
High Courts07 Feb 2006Dismissed
Shri Jayendra Saraswathi Swamigal @ Subramaniam Vs State of Tamil Nadu
Madras High Court · (2006) 1 LW(Cri) 122
Constitution of India, 1950 — Article 254(2)Criminal Law (Amendment) Act, 1932 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8), 484, 492
High Courts07 Feb 2006Dismissed
J. Elangovan Vs P. Karuppaian and Others
Madras High Court · (2006) 1 LW(Cri) 299
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 319Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts07 Feb 2006Dismissed
Ammani @ Rizwan Vs State by Inspector of Police, S.I.T., Crime Branch, C.I.D. and The Superintendent, Central Prison
Madras High Court · (2006) 02 MAD CK 0133
High Courts07 Feb 2006Dismissed
Commissioner of Income Tax Vs Sakthi Soyas Ltd.
Madras High Court · (2006) 283 ITR 194
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A
High Courts07 Feb 2006Dismissed
Commissioner of Income Tax Vs Dattatreya Textiles Ltd.
Madras High Court · (2006) 02 MAD CK 0131
Income Tax Act, 1961 — Section 2(11), 260A, 32(1)
High Courts07 Feb 2006Allowed
Coromandal Steel Products Vs Deputy Commercial Tax Officer and Another
Madras High Court · (2006) 148 STC 380
Central Sales Tax Act, 1956 — Section 3, 6A, 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 12(2), 16(1), 16(2)
High Courts07 Feb 2006Dismissed
Commissioner of Income Tax Vs India Pistons Ltd.
Madras High Court · (2006) 203 CTR 328
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts07 Feb 2006Dismissed
Commissioner of Income Tax Vs Salem Co-operative Spinning Mills Ltd.
Madras High Court · (2006) 284 ITR 621
Income Tax Act, 1961 — Section 43B