COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 147 of 152

High Courts21 Jan 2006Dismissed

Mangaiarkarasi Ammal Vs The Assistant Accounts Officer, Regional Accounting Unit, Chingleput Electricity System, The Junior Engineer, Chingleput Electricity System, The Assistant Divisional Engineer, Chingleput Electricity System and The Superintending Engineer, Tamil Nadu Electricity System

Madras High Court · (2006) 3 CTC 465 : (2006) 1 MLJ 434

Electricity Act, 1910 — Section 24Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978 — Section 4, 6(1), 6(2)

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High Courts21 Jan 2006Allowed

Sundaram Finance Limited Vs M.K. Kurian and Tomy Thomas Mathew

Madras High Court · AIR 2006 Mad 218 : (2006) 1 ARBLR 548 : (2006) 1 CTC 433 : (2006) 1 LW 473 : (2006) 1 MLJ 506

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 9Civil Procedure Code, 1908 (CPC) — Section 2(4)

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High Courts21 Jan 2006Dismissed

Commissioner of Income Tax Vs Sri Raju Cotton Mills

Madras High Court · (2006) 283 ITR 351

Income Tax Act, 1961 — Section 2(11), 260A, 32(1), 41(2)

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High Courts21 Jan 2006Dismissed

Commissioner of Income Tax Vs Reiter Ingolsteadt Spinnereimaschinenbau AG

Madras High Court · (2006) 205 CTR 638

Income Tax Act, 1961 — Section 9(1)

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High Courts21 Jan 2006Dismissed

A. Anbukani and M. Mahendran Vs The Secretary to Government Education Department, The Vice Chancellor The Tamil Nadu Dr. Ambedkar Law University, The Registrar In-Charge 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) 01 MAD CK 0011

Constitution of India, 1950 — Article 19, 19(1)

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High Courts20 Jan 2006Allowed

Bellary Steels and Alloys Ltd. and Others Vs Man Takraf (India) Pvt. Ltd.

Madras High Court · (2007) 1 LW(Cri) 509

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High Courts20 Jan 2006Allowed

Sampath @ Palani Vs State

Madras High Court · (2006) 01 MAD CK 0212

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High Courts20 Jan 2006Allowed

Vasu Vs The Secretary to Govt., Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2006) 01 MAD CK 0165

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High Courts20 Jan 2006Dismissed

Ramani Babu Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department

Madras High Court · (2006) 01 MAD CK 0164

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High Courts20 Jan 2006Dismissed

Ayyanar Vs The State of Tamil Nadu

Madras High Court · (2006) 01 MAD CK 0163

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High Courts20 Jan 2006Allowed

Arputham Vs The State of Tamil Nadu

Madras High Court · (2006) 01 MAD CK 0162

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High Courts20 Jan 2006Dismissed

Vinayagam Vs State, The Inspector of Police

Madras High Court · (2006) 01 MAD CK 0161

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302

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High Courts20 Jan 2006Dismissed

The Commissioner of Income Tax Vs Brakes India Ltd.

Madras High Court · (2006) 01 MAD CK 0160

Income Tax Act, 1961 — Section 147, 154, 260A, 80HH, 80I

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High Courts20 Jan 2006Allowed

Ramamurthy Gounder Vs The State of Tamilnadu

Madras High Court · (2006) 01 MAD CK 0159

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High Courts20 Jan 2006Dismissed

Arumugam Vs The State of Tamil Nadu

Madras High Court · (2006) 01 MAD CK 0158

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High Courts20 Jan 2006Dismissed

Commissioner of Income Tax Vs S. Sundar and Others

Madras High Court · (2006) 284 ITR 687

Income Tax Act, 1961 — Section 10(10C), 89, 89(1)

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High Courts20 Jan 2006Dismissed

C. Ayyadurai Vs The Special Tahsildar, Adidravida Welfare and State of Tamil Nadu

Madras High Court · (2006) 1 MLJ 561 : (2006) WritLR 142

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)

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High Courts20 Jan 2006

Commissioner of Income Tax Vs Southern Roadways Ltd.

Madras High Court · (2006) 202 CTR 279 : (2006) 282 ITR 397

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High Courts20 Jan 2006Allowed

P. Murugavel Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Dept.

Madras High Court · (2006) 01 MAD CK 0154

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High Courts20 Jan 2006Allowed

Murugan and Ravikumar @ Kundu Ravi Vs State

Madras High Court · (2006) CriLJ 1085 : (2006) 1 CTC 821

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(4), 174, 313, 397Penal Code, 1860 (IPC) — Section 281, 302, 34, 341, 376

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