High Courts31 Jan 2006Dismissed
Fathima Vs State
Madras High Court · (2006) CriLJ 1967
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 313, 482Penal Code, 1860 (IPC) — Section 120B
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 142 of 152
High Courts31 Jan 2006Allowed
G. Arul Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 01 MAD CK 0064
High Courts31 Jan 2006Allowed
Sekar Vs The State of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 01 MAD CK 0063
High Courts31 Jan 2006Allowed
Vigneswari and Vijaya Vs The State of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 01 MAD CK 0062
High Courts31 Jan 2006Dismissed
Yuvaraj @ Eral Vs The State of Tamil Nadu
Madras High Court · (2006) 01 MAD CK 0061
High Courts31 Jan 2006Dismissed
Omega Cables Ltd. Vs The Deputy Commissioner, The Commissioner of Central Excise and The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench
Madras High Court · (2006) 203 ELT 24 : (2008) 11 STR 100
High Courts31 Jan 2006Dismissed
S. Sundaresan Vs S. Santhanam and N. Natarajan
Madras High Court · (2006) 3 LW 215
Contract Act, 1872 — Section 230
High Courts31 Jan 2006Dismissed
Hariram and T. Dakshinamoorthy Vs P.V. Doraisamy Chettiar and Others
Madras High Court · (2006) 01 MAD CK 0057
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 27
High Courts31 Jan 2006Dismissed
Rajkumar Vs The Assistant Commissioner of Police, Armed Reserve City Police
Madras High Court · (2006) 1 MLJ 683 : (2006) WritLR 206
Penal Code, 1860 (IPC) — Section 109, 120, 212, 216, 302Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3(1)
High Courts31 Jan 2006Dismissed
R. Sundararajan Vs State by DSP SPE, CBI
Madras High Court · (2006) 01 MAD CK 0055
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 11, 19Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 57
High Courts31 Jan 2006Allowed
P. Kandasamy Vs State
Madras High Court · (2006) 01 MAD CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7(1)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Section 13(1)
High Courts31 Jan 2006Allowed
S. Gurumurthy Vs The State
Madras High Court · (2006) 01 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 160, 161Penal Code, 1860 (IPC) — Section 176, 179, 193Press and Registration of Books Act, 1867 — Section 14, 4, 4(1)
High Courts31 Jan 2006Dismissed
The Regional Provident Fund Commissioner, The Assistant Provident Fund Commissioner, Employees' Provident Fund Organisation and Employees Provident Fund Organisation Vs The Central Administrative Tribunal and K. Sivaraman
Madras High Court · (2006) 01 MAD CK 0052
Constitution of India, 1950 — Article 226
High Courts31 Jan 2006Dismissed
Central Bank of India Vs Rama Granites
Madras High Court · AIR 2006 Mad 227 : (2006) 1 MLJ 462
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Jan 2006Dismissed
In Re: Sri Kanchi Kamakoti Peetam Charitable Trust and Others
Madras High Court · AIR 2006 Mad 230
Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 13
High Courts31 Jan 2006Dismissed
Commissioner of Income Tax Vs Kiran Processors
Madras High Court · (2007) 288 ITR 165
Income Tax Act, 1961 — Section 80HHC, 80HHC(4A)
High Courts30 Jan 2006Allowed
The Management of Thekkalur Primary Co-operative Bank Vs The Assistant Commissioner of Labour, The Deputy Commissioner of Labour and K. Avanasiappan
Madras High Court · (2006) 01 MAD CK 0131
Constitution of India, 1950 — Article 226Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 11, 2, 2(19), 3, 5
High Courts30 Jan 2006Dismissed
Balagovinda Rao Vs The Deputy Chairman, Chennai Port Trust and The Chief Engineer, Chennai Port Trust
Madras High Court · (2006) 1 MLJ 666
Madras Port Trust Employees (Conduct) Regulations, 1987 — Regulation 4(4)
High Courts30 Jan 2006Allowed
Raja @ Rajakumar Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Dept. and The Commissioner of Police
Madras High Court · (2006) 01 MAD CK 0071
High Courts30 Jan 2006
R. Natarajan Vs Union of India (UOI)
Madras High Court · (2006) 01 MAD CK 0070