COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 143 of 152

High Courts30 Jan 2006Allowed

D. Rajalakshmi Vs The Correspondent, Chinmaya Vidyalaya Matriculation School (Recognised by Govt. of Tamilnadu) and The Director of School-Matriculation Education

Madras High Court · (2006) 2 CTC 168 : (2006) 2 MLJ 233

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Jan 2006Dismissed

Raoul Vs Thierry Sandammalle

Madras High Court · AIR 2006 Mad 190 : (2006) 1 LW 785 : (2006) 1 MLJ 442

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5Evidence Act, 1872 — Section 3(1)Pondicherry Buildings (Lease and Rent Control) Rules, 1980 — Rule 13, 13(2)

Read judgment

High Courts30 Jan 2006Dismissed

Kasthuri Vs Arulmighu Uthookattu Amman Koil

Madras High Court · (2006) 01 MAD CK 0039

City Tenants Protection Act, 1996 — Section 2, 3, 9Madras City Tenants Protection Act, 1922 — Section 1

Read judgment

High Courts30 Jan 2006Dismissed

Commissioner of Income Tax Vs Kundrathur Finance and Chit Co.

Madras High Court · (2006) 202 CTR 381 : (2006) 283 ITR 329

Income Tax Act, 1961 — Section 269SS, 271(1), 271A, 271A(1), 271A(2)

Read judgment

High Courts30 Jan 2006Allowed

Mari Vs State of Tamil Nadu

Madras High Court · (2006) 01 MAD CK 0023

Read judgment

High Courts30 Jan 2006Dismissed

D. Karthiban Vs Secretary to Government, Department of Prohibition and Excise, Government of Tamilnadu, The Commissioner of Police and The Inspector of Police

Madras High Court · (2006) 01 MAD CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 62

Read judgment

High Courts30 Jan 2006Dismissed

G. Velu Vs The Commissioner of Police and The Secretary to Government of Tamil Nadu, Prohibition and Excise Dept.

Madras High Court · (2006) 01 MAD CK 0021

Constitution of India, 1950 — Article 22(5)

Read judgment

High Courts30 Jan 2006Dismissed

Radhika and Kousalya Vs The Secretary to government, Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2006) 01 MAD CK 0020

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

Read judgment

High Courts30 Jan 2006Dismissed

Commissioner of Wealth Tax Vs Simpson and General Finance Co. Ltd. (No. 2)

Madras High Court · (2006) 285 ITR 431

Read judgment

High Courts30 Jan 2006Dismissed

Commissioner of Income Tax Vs Tamil Nadu Jai Bharath Mills Ltd.

Madras High Court · (2006) 203 CTR 204 : (2006) 287 ITR 512 : (2006) 287 ITR 485

Income Tax Act, 1961 — Section 10B, 10B(5), 10B(8), 139(1)

Read judgment

High Courts27 Jan 2006Dismissed

S. Tamiljeselvan Vs The Registrar, Tamilnadu Central Administrative Tribunal, Director (Administration and Vigilance) Directorate General of Health Services and Director (Disciplinary Authority) Directorate General of Health Services JIPMER, Govt. of India

Madras High Court · (2006) 01 MAD CK 0218

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts27 Jan 2006

N. Velu Vs Anna Transport Corporation

Madras High Court · (2006) 2 ACC 570 : (2007) ACJ 79 : (2006) 2 CTC 179 : (2006) 1 MLJ 621

Read judgment

High Courts27 Jan 2006Allowed

Murugesan and Others Vs State

Madras High Court · (2007) 1 LW(Cri) 140

Read judgment

High Courts27 Jan 2006

Government of Tamil Nadu and The Administrator, The Kancheepuram Kamakshiamman Co-operative Spinning Mills Ltd. Vs M/s. Kakkera Brothers and Thiru Vedantham Srinivasan, Sole Arbitrator

Madras High Court · (2006) 01 MAD CK 0210

Arbitration and Conciliation Act, 1996 — Section 30, 34, 34(2)(a)(iv), 34(2)(a)(iv), 34(2)(b)(ii)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 126, 127

Read judgment

High Courts27 Jan 2006