COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 140 of 152

High Courts03 Feb 2006Dismissed

Sindhu Cargo Services Ltd. Vs Commissioner of Customs and Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench

Madras High Court · (2006) 2 CTC 312 : (2006) 203 ELT 218 : (2006) 2 MLJ 430

Customs Act, 1962 — Section 22(1)Customs House Agents Licensing Regulations, 2004 — Regulation 10, 10(1), 13, 20(2), 22

High Courts03 Feb 2006Allowed

The Inspector General of Police, Law and Order and The Deputy Inspector General of Police, Tiruchirapalli Range Vs M. Savarlguru and The Registrar Tamil Nadu Administrative Tribunal

Madras High Court · (2006) 02 MAD CK 0189

Constitution of India, 1950 — Article 226Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts03 Feb 2006Dismissed

Smt. Sarojini Chandrakumar, SAS Engineering Private Limited and Chandrakumar Oliver Vs Rigid Hospitals Private Limited

Madras High Court · (2006) 02 MAD CK 0188

Penal Code, 1860 (IPC) — Section 34, 420

High Courts03 Feb 2006Dismissed

Bilal @ Mohamed Bilal and Others Vs State

Madras High Court · (2006) 02 MAD CK 0187

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts03 Feb 2006Dismissed

T. Baby Ammal Mudaliar and Others Vs Vinola Ammal Odayar

Madras High Court · (2007) 1 BC 166 : (2006) 2 CTC 188 : (2006) 3 LW 151 : (2006) 3 MLJ 589

Limitation Act, 1963 — Section 29(2)

High Courts03 Feb 2006Dismissed

Subramani Vs K. Babu

Madras High Court · (2006) 02 MAD CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts03 Feb 2006Dismissed

Rajam Engineering Contractors Vs The State of Tamil Nadu and Others

Madras High Court · (2006) 2 LW 639 : (2006) 1 MLJ 701

Arbitration Act, 1940 — Section 20, 23Arbitration and Conciliation Act, 1996 — Section 11(4)

High Courts03 Feb 2006

R. Lakshmikanthan Vs The Government of Tamil Nadu

Madras High Court · (2006) WritLR 623

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

High Courts02 Feb 2006

Commissioner of Income Tax Vs Sundaram Finance Ltd.

Madras High Court · (2006) 202 CTR 388

High Courts02 Feb 2006Dismissed

Gyanchand Vs State

Madras High Court · (2006) 02 MAD CK 0184

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

High Courts02 Feb 2006Allowed

G. Manickam Vs The Tamil Nadu Administrative Tribunal and The State of Tamil Nadu

Madras High Court · (2006) 02 MAD CK 0183

Constitution of India, 1950 — Article 14

High Courts02 Feb 2006Allowed

The Secretary to Government, Tamil Development, Culture and Religious Endowments Department and The Special Commissioner and Commissioner, Hindu Religious and Charitable Endowments Administration Department Vs M. Pugalendran and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2011) 2 CTC 412 : (2006) 2 MLJ 330 : (2006) WritLR 482

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39

High Courts02 Feb 2006Allowed

T. Iyyamperumal Vs The Managing Director, T.N.C.S.C. Limited, The General Manager, (Administration) T.N.C.S.C. Limited and The Regional Manager, T.N.C.S.C. Limited

Madras High Court · (2006) 02 MAD CK 0181

High Courts02 Feb 2006Dismissed

Commissioner of Income Tax Vs Sundaram Finance (No. 2) Ltd.

Madras High Court · (2006) 202 CTR 388

Interest Tax Act, 1974 — Section 2(7)

High Courts02 Feb 2006Dismissed

D. Ravichandran Vs The Manager, Indian Overseas Bank, Idigarai Branch and The Authorised Officer, Indian Overseas Bank, Idigarai Branch

Madras High Court · (2006) 132 CompCas 803 : (2006) 2 MLJ 134 : (2006) 72 SCL 10

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 31

High Courts02 Feb 2006Dismissed

Commissioner of Income Tax Vs Carborandum Universal Ltd.

Madras High Court · (2006) 205 CTR 498

Income Tax Act, 1961 — Section 36(1)

High Courts02 Feb 2006Dismissed

P. Kodirathinam Vs The Director of Family Welfare Bureau and The Joint Director of Health Services

Madras High Court · (2006) WritLR 618

Tamil Nadu Pension Rules, 1978 — Rule 43(2)

High Courts01 Feb 2006

Sureshkumar Bhuwalka and Others Vs State and Another

Madras High Court · (2007) 137 CompCas 406

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Electricity Act, 1910 — Section 39, 44(1), 49ANegotiable Instruments Act, 1881 (NI) — Section 141

High Courts01 Feb 2006Allowed

S. Muthukumaraswamy, Proprietor of Fillo Hotel and R. Arumugam, Proprietor of Sun Guest House Vs The Government of Pondicherry and The Commissioner, Pondicherry Municipality

Madras High Court · (2006) 02 MAD CK 0288

Constitution of India, 1950 — Article 14, 19(1), 239Penal Code, 1860 (IPC) — Section 294, 34Pondicherry Municipalities (Places of Public Resort and Entertainment) Rules, 1950 — Rule 2, 26(3)

High Courts01 Feb 2006Dismissed

S. Madan Kumar Vs K. Arjunan

Madras High Court · (2006) 02 MAD CK 0287

Criminal Procedure Code, 1973 (CrPC) — Section 251, 357, 451A, 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138