High Courts07 Feb 2006
The Lakshmi Vilas Bank Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2006) 202 CTR 560 : (2006) 284 ITR 93
Income Tax Act, 1961 — Section 145, 80P(2)
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 139 of 152
High Courts06 Feb 2006
The Commissioner of Income Tax Vs Computer Graphics Ltd.
Madras High Court · (2006) 205 CTR 403 : (2006) 285 ITR 84
Income Tax Act, 1961 — Section 156, 234B, 234C, 260A, 40A(2)
High Courts06 Feb 2006
The Commissioner of Income Tax Vs Srinath Productions
Madras High Court · (2006) 02 MAD CK 0198
Income Tax Act, 1961 — Section 260A, 40
High Courts06 Feb 2006
Commissioner of Income Tax-I Vs Upasana Finance Limited
Madras High Court · (2006) 202 CTR 383 : (2006) 286 ITR 179
Income Tax Act, 1961 — Section 260A, 32(1), 43(3)
High Courts06 Feb 2006
G. Ravichandran Vs The Deputy Inspector General of Police, Technical Services, Police Telecommunications, The Superintendent of Police, The Inspector of Police, Telecommunication Branch and The Registrar, Tamil Nadu State Administrative Tribunal
Madras High Court · (2006) 02 MAD CK 0196
High Courts06 Feb 2006Allowed
Subbulakshmi Vs The State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2010) 1 MLJ 1300
National Security Act, 1980 — Section 3(2)
High Courts06 Feb 2006Dismissed
Viruthagiri Vs The Inspector of Police and Manikandan
Madras High Court · (2006) 02 MAD CK 0194
Constitution of India, 1950 — Article 226
High Courts06 Feb 2006
N. Ayyavu Vs The Superintendent of Police and Others
Madras High Court · (2006) 02 MAD CK 0193
Penal Code, 1860 (IPC) — Section 147, 366A, 417
High Courts06 Feb 2006Dismissed
Manimekalai Vs The Superintendent of Police and Others
Madras High Court · (2006) 02 MAD CK 0192
High Courts06 Feb 2006Dismissed
K. Duraikkannu Vs State of Tamil Nadu
Madras High Court · (2006) 1 MLJ 598 : (2006) WritLR 629
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 2, 8
High Courts06 Feb 2006Dismissed
E. Veeralakshmi Vs The Director of School Education, District Educational Officer and District Primary Educational Officer
Madras High Court · (2006) 1 MLJ 594 : (2006) WritLR 638
Constitution of India, 1950 — Article 14, 16
High Courts06 Feb 2006Allowed
Velmurugan Vs The State of Tamil Nadu
Madras High Court · (2006) 02 MAD CK 0159
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Feb 2006Dismissed
Peeli Vs The Secretary to Government, Prohibition and Excise Department, The Commissioner of Police and The Inspector of Police
Madras High Court · (2006) 02 MAD CK 0158
Penal Code, 1860 (IPC) — Section 336, 341, 392, 397, 506Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Feb 2006
Sudhakar @ Sudha Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 02 MAD CK 0157
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Feb 2006Dismissed
Neela @ Neelagandan Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2006) 02 MAD CK 0155
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts06 Feb 2006Dismissed
Mohammed Ravoof Ameer Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Dept.
Madras High Court · (2006) 02 MAD CK 0154
High Courts06 Feb 2006Dismissed
Commissioner of Income Tax Vs P. Damodaran
Madras High Court · (2006) 202 CTR 454 : (2006) 282 ITR 466
Income Tax Act, 1961 — Section 143(3), 250, 260A, 80IA, 80IA(2)
High Courts06 Feb 2006Allowed
Bysani Consumer Electronics Ltd. Vs Jainsons Corpn. Ltd.
Madras High Court · (2006) 134 CompCas 99 : (2006) 69 SCL 66
Companies Act, 1956 — Section 391, 392, 393, 394, 94
High Courts06 Feb 2006
Commissioner of Income Tax Vs Soundararaja Finance Ltd.
Madras High Court · (2006) 283 ITR 559
Finance Act, 1995 — Section 32Income Tax Act, 1961 — Section 143(1), 260A, 32, 32(1)
High Courts06 Feb 2006Dismissed
V.G. Paneerdas and Co. P. Ltd. Vs Commissioner of Wealth Tax
Madras High Court · (2006) 204 CTR 469 : (2006) 284 ITR 444 : (2007) 163 TAXMAN 634
Finance Act, 1983 — Section 16(4), 17, 18(1), 40(3)Wealth Tax Act, 1957 — Section 16(4), 18(1)