High Courts17 Jan 2006Dismissed
Commissioner of Income Tax Vs V.R. Venkatachalam L/H of NPV Ramaswamy Udayar (Decd.)
Madras High Court · (2006) 202 CTR 122 : (2008) 301 ITR 236 : (2007) 158 TAXMAN 416
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 150 of 152
High Courts17 Jan 2006Dismissed
The Commissioner of Central Excise Vs Sun Pharmaceuticals Industries Ltd. (formerly known as Pradeep Drug Company Limited) and Others
Madras High Court · (2006) 198 ELT 6 : (2006) 2 MLJ 603
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 127, 127B, 127C(1), 68, 71
High Courts17 Jan 2006Dismissed
Commissioner of Income Tax Vs G.K. Senniappan
Madras High Court · (2006) 203 CTR 447 : (2006) 284 ITR 220 : (2006) 155 TAXMAN 118
Income Tax Act, 1961 — Section 132(1), 133A, 158BB
High Courts10 Jan 2006Allowed
Thangammal (died), Ramachandran and Tulasimani Vs V. Ramasamy
Madras High Court · AIR 2006 Mad 163 : (2006) 2 CTC 206 : (2006) 1 MLJ 363
High Courts10 Jan 2006Dismissed
Chinnu and Kolandai Vs Nagammal and Others
Madras High Court · (2006) 1 CTC 274
High Courts10 Jan 2006Dismissed
Lalitha and Govindan Vs Selvaraj
Madras High Court · AIR 2006 Mad 122 : (2006) 2 CTC 24 : (2006) 1 MLJ 313
High Courts10 Jan 2006
V. Jeyaraman Vs Indian Bank
Madras High Court · (2006) 2 LLJ 659 : (2006) 1 MLJ 367 : (2006) WritLR 139
High Courts10 Jan 2006Dismissed
Vijayakumar P. Vs Tamil Nadu Electricity Board and Others
Madras High Court · (2006) 2 LLJ 621
Constitution of India, 1950 — Article 14, 21, 226
High Courts10 Jan 2006Dismissed
N. Kannappan and Others Vs Chairman, Chennai Port Trust and Others
Madras High Court · (2006) 01 MAD CK 0028
High Courts10 Jan 2006Dismissed
G. Kanchana Vs The Director of Government Examinations, Department of Government Examinations
Madras High Court · (2006) 01 MAD CK 0012
High Courts10 Jan 2006Dismissed
Tirunelveli Diocese Trust Association Vs Ramachandran Pillai and Others
Madras High Court · (2006) 1 MLJ 523
High Courts06 Jan 2006Dismissed
The Management of E.I.D. Parry (India) Limited Vs The Government of Tamil Nadu and Others The Management of Nava Bharat Ferro Alloys Limited, Sugar Division Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) 3 CTC 673 : (2006) 2 LLJ 951 : (2006) WritLR 311
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2A), 12(5), 2
High Courts06 Jan 2006Dismissed
K. Pichai Pillai Vs The Government of Tamil Nadu
Madras High Court · (2006) 1 LW 756 : (2006) 1 MLJ 310
Madras Prohibition Act, 1937 — Section 56A, 56BMadras Revenue Recovery Act, 1864 — Section 52
High Courts06 Jan 2006Dismissed
Union of India (UOI) Vs The Registrar Central Administrative Tribunal and Others Union of India (UOI) and The Chief Personnel Officer Southern Railway Vs The Deputy Registrar Central Administrative Tribunal and T. Chandrasekaran
Madras High Court · (2006) 01 MAD CK 0221
High Courts06 Jan 2006Dismissed
Gandhi Vs Saminatha Gounder and Another
Madras High Court · AIR 2006 Mad 155 : (2006) 2 CivCC 421
High Courts06 Jan 2006Dismissed
South India Surgical Co. Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2006) 201 CTR 289 : (2006) 287 ITR 62
Income Tax Act, 1961 — Section 143(3), 28, 36(1), 43B, 80IAIndustries (Development and Regulation) Act, 1951 — Section 18ATextile Undertakings (Taking Over of Management) Ordinance, 1983 — Section 8(1)
High Courts06 Jan 2006Dismissed
S.N. Kittuswamy Vs Palaniyammal
Madras High Court · (2006) 1 DMC 861
Hindu Marriage Act, 1955 — Section 24, 25
High Courts06 Jan 2006Allowed
State of Tamil Nadu Vs Tamil Nadu Arasu Uraga Kudineer Thitta Thozhil Nutpa Min Paniyalargal Sangam and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 2 MLJ 595
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts06 Jan 2006Dismissed
M. Kulam Mohamed Vs The General Manager, Southern Railway, Union of India (UOI) and The Registrar, Central Administrative Tribunal
Madras High Court · (2006) 2 LLJ 642 : (2006) 2 LW 65 : (2006) 1 MLJ 408
Constitution of India, 1950 — Article 163(3), 19(1), 19(2), 311, 311(2)Evidence Act, 1872 — Section 123, 124
High Courts06 Jan 2006Allowed
V. Sarangapani (deceased) and Others Vs The Collector and The Special Tahsildar, (Adi Dravidar Welfare)
Madras High Court · (2006) 1 LW 409 : (2006) 2 MLJ 606
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4, 5, 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4, 4(1), 4(2), 4(3)