High Courts23 Jan 2006Allowed
G. Revathy Vs The District Collector and District Magistrate and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 01 MAD CK 0047
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 146 of 152
High Courts23 Jan 2006Allowed
Tamilarasi Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 01 MAD CK 0046
High Courts23 Jan 2006Allowed
Chinnaponnui Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 01 MAD CK 0045
High Courts23 Jan 2006Allowed
Ayyanar Vs The State of Tamil Nadu
Madras High Court · (2006) 01 MAD CK 0044
High Courts23 Jan 2006Dismissed
K. Mohammed Rafee Vs A.G. Akbar Sherief
Madras High Court · (2006) 1 MLJ 699
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 65
High Courts23 Jan 2006Dismissed
M. Rani Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 01 MAD CK 0042
High Courts23 Jan 2006Dismissed
Commissioner of Central Excise Vs Flow Tech Power
Madras High Court · (2006) 202 ELT 404
Central Excise Rules, 1944 — Rule 233BCentral Excises and Salt Act, 1944 — Section 11B, 35E(2), 35G
High Courts23 Jan 2006Dismissed
Saravanan Vs The Secretary to the Government, Prohibition and Excise Dept. and The District Magistrate and District Collector
Madras High Court · (2006) 01 MAD CK 0040
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(1)
High Courts23 Jan 2006Allowed
Ghouse Basha Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 01 MAD CK 0038
High Courts21 Jan 2006Allowed
Arulmighu Sundareswara Swamy Thirukoil Vs K. Bama
Madras High Court · AIR 2006 Mad 149 : (2006) 2 CTC 109 : (2006) 3 LW 373 : (2006) 1 MLJ 430
High Courts21 Jan 2006Allowed
Arunachalam Vs The Inspector of Police
Madras High Court · (2006) 01 MAD CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2006Dismissed
Commissioner of Income Tax, Chennai Vs East Coast Constructions and Ind. Ltd.
Madras High Court · (2007) 160 TAXMAN 399
Income Tax Act, 1961 — Section 260A
High Courts21 Jan 2006
Commissioner of Wealth Tax/Income Tax Vs Smt. T. Girija Ammal
Madras High Court · (2006) 154 TAXMAN 211
Income Tax Act, 1961 — Section 143(1)(a), 155(16), 45(5)(c)Land Acquisition Act, 1894 — Section 18, 4
High Courts21 Jan 2006
K. Devaraj Vs The Secretary to Government Education Department, The Vice Chancellor, The Tamil Nadu Dr. Ambedkar Law University, The Registrar I/C, The Tamil Nadu Dr. Ambedkar Law University and The Coordinator, 3 year Law Degree course, The Tamil Nadu Dr. Ambedkar Law University
Madras High Court · (2006) 1 CTC 379 : (2006) WritLR 154
Constitution of India, 1950 — Article 14, 19, 19(1)
High Courts21 Jan 2006
Sri Guruvayurappan, rep. by its President, R. Ramachandran Vs The Hindu Religious and Charitable Endowments (Administration) Department
Madras High Court · (2006) 1 MLJ 573
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63A, 70(1)
High Courts21 Jan 2006Dismissed
The Commissioner of Wealth Tax Vs Smt. T. Girija Ammal
Madras High Court · (2006) 203 CTR 501 : (2006) 282 ITR 614
Income Tax Act, 1961 — Section 143(1), 155(16), 45, 45(5)Land Acquisition Act, 1894 — Section 18, 4
High Courts21 Jan 2006Allowed
Dharma Medical and Research Charitable Trust Vs Government of India and Others
Madras High Court · (2006) 2 LW 346 : (2006) 1 MLJ 582
Indian Medicine Central Council Act, 1970 — Section 13A, 13A(1), 13A(2), 13A(3), 13A(4)Medical Universities Act — Section 5(5)
High Courts21 Jan 2006Dismissed
Commissioner of Income Tax Vs K.C. Palaniswamy
Madras High Court · (2006) 01 MAD CK 0147
Income Tax Act, 1961 — Section 271(1)
High Courts21 Jan 2006
The Commissioner of Income Tax Vs East Coast Constructions and Ind. Ltd.
Madras High Court · (2006) 203 CTR 460 : (2006) 283 ITR 297
Income Tax Act, 1961 — Section 260A
High Courts21 Jan 2006Allowed
Karuna Elastics Vs Commercial Tax Officer and Another
Madras High Court · (2006) 01 MAD CK 0145