COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 149 of 152

High Courts18 Jan 2006Allowed

M. Meenakshisundaram Vs The Registrar, Tamil Nadu Administrative Tribunal, The District Revenue Officer, The Revenue Divisional Officer, Ramanathapuram Revenue Division and The Tahsildar

Madras High Court · (2006) 01 MAD CK 0177

Constitution of India, 1950 — Article 14Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10

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High Courts18 Jan 2006

State by Public Prosecutor, High Court Vs Subramanian

Madras High Court · (2006) CriLJ 1219

Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 471Prevention of Corruption Act, 1988 — Section 19(1), 5(1), 5(2)Registration Act, 1908 — Section 82

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High Courts18 Jan 2006Dismissed

R. Kalavathi Vs State of Tamil Nadu and Others

Madras High Court · (2006) 01 MAD CK 0175

Constitution of India, 1950 — Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts18 Jan 2006Dismissed

K.S. Lateef Vs S. Ansari and Another

Madras High Court · (2006) 01 MAD CK 0174

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High Courts18 Jan 2006

Vellingiri Vs State by Inspector of Police

Madras High Court · (2006) CriLJ 1082

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324

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High Courts18 Jan 2006

Commissioner of Income Tax Vs V. Chinnapandi

Madras High Court · (2006) 201 CTR 13 : (2006) 282 ITR 389

Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 28, 80HHC

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High Courts18 Jan 2006

V. Dhivakaran Vs The Deputy Commissioner of Income Tax

Madras High Court · (2006) 203 CTR 28 : (2006) 282 ITR 225

Income Tax Act, 1961 — Section 127, 127(1), 127(2), 127(4), 132

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High Courts18 Jan 2006Allowed

R. Sundararajan @ Sunder @ Raji Vs State

Madras High Court · (2006) 01 MAD CK 0117

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 114, 302, 34, 379

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High Courts18 Jan 2006Allowed

Velayutham Vs Venugopal and Others

Madras High Court · (2006) 1 CTC 468 : (2006) 1 MLJ 446

Criminal Procedure Code, 1973 (CrPC) — Section 151Limitation Act, 1963 — Article 120, 5

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High Courts17 Jan 2006Allowed

Sabapathy Vs The Secretary to Government, Prohibition and Excise Dept. and The Commissioner of Police

Madras High Court · (2006) 01 MAD CK 0192

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High Courts17 Jan 2006Allowed

Vasantha Vs The State of Tamil Nadu

Madras High Court · (2006) 01 MAD CK 0190

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High Courts17 Jan 2006

Chairman, Railway Board, Government of India Vs P. Chandrasekaran and The Registrar, Central Administrative Tribunal

Madras High Court · (2006) 01 MAD CK 0189

Administrative Tribunals Act, 1985 — Section 20(1), 20(2), 21, 21(1)Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 27, 3

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High Courts17 Jan 2006Dismissed