High Courts04 Jan 2006Dismissed
Kerala Transport Company Vs National Insurance Co. Limited and Another
Madras High Court · (2006) 4 LW 46 : (2006) 3 MLJ 46
Carriers Act, 1865 — Section 9Contract Act, 1872 — Section 28
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 152 of 152
High Courts04 Jan 2006
Dr. N. Lingappan Vs The Syndicate Anna University and Others
Madras High Court · (2006) 2 LW 676
Anna University Act, 1978 — Section 17(3)Constitution of India, 1950 — Article 311(2)
High Courts04 Jan 2006Allowed
Murugesan Vs The Manager, R.C. Schools, The Superintendent of R.C. Schools and The Correspondent, R.C. Middle School
Madras High Court · (2006) 1 CTC 263 : (2006) 109 FLR 433 : (2006) 2 LW 824
Constitution of India, 1950 — Article 226, 30(1)
High Courts03 Jan 2006Allowed
N. Balakrishnan Vs District Revenue Officer and Others
Madras High Court · (2006) 1 LW 415 : (2006) 1 MLJ 397
Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 — Section 15A, 15A(1), 15A(2), 3, 3A
High Courts03 Jan 2006
Commissioner of Income Tax Vs Best and Crompton Engg. Ltd.
Madras High Court · (2006) 156 TAXMAN 216
High Courts03 Jan 2006
K.R.M. Marine Exports Ltd. Vs Asstt. Commissioner of Income Tax
Madras High Court · (2006) 201 CTR 1 : (2006) 153 TAXMAN 437
High Courts03 Jan 2006
Commissioner of Income Tax Vs Best and Crompton Engineering Ltd.
Madras High Court · (2006) 284 ITR 225
Income Tax Act, 1961 — Section 154, 35B, 90, 91
High Courts03 Jan 2006
K.R.M. Marine Exports Ltd. Vs Assistant Commissioner of Income Tax Southern Sea Foods Ltd. Vs Jt. Commissioner of Income Tax
Madras High Court · (2007) 288 ITR 151
Customs Act, 1962 — Section 50(1)Income Tax Act, 1961 — Section 28, 288(2), 80HHC, 80HHC(4A), 80HHC(4C)
High Courts03 Jan 2006Dismissed
Commissioner of Income Tax Vs Vasu Farms (P) Ltd.
Madras High Court · (2006) 202 CTR 487 : (2006) 287 ITR 38
Income Tax Act, 1961 — Section 143(3)
High Courts03 Jan 2006Dismissed
M. Mahadevan Vs State by DSP, Special Police Establishment, CBI
Madras High Court · (2006) 01 MAD CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 102B, 409, 467, 467, 468Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts03 Jan 2006Dismissed
R.K. Nair, Sole Proprietor, R.K. Engineering Enterprises Vs Saramma George, Sunny George, Simon George and Renee Charles
Madras High Court · (2006) 1 CTC 620 : (2006) 3 LW 486 : (2006) 1 MLJ 322
Constitution of India, 1950 — Article 136Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 27
High Courts02 Jan 2006Dismissed
Commissioner of Income Tax Vs Sanco Trans Ltd.
Madras High Court · (2006) 201 CTR 439 : (2006) 284 ITR 51
Income Tax Act, 1961 — Section 271(1)
High Courts01 Jan 2006Allowed
M. Saravanan, M. Sivakumar and S. Saroja Vs K. Thandavamoorthy and New India Assurance Co Ltd.
Madras High Court · (2006) 01 MAD CK 0202
High Courts01 Jan 2006
Sullivan Vs Norton
Madras High Court · (2006) 01 MAD CK 0195
Evidence Act, 1872 — Section 148, 149, 150Penal Code, 1860 (IPC) — Section 499, 52
High Courts01 Jan 2006Allowed
Krishnamoorthy Padayachi (died), Manikantan and K. Devaki Vs Vadivel Chettiar (died), Radha, Ezhilmadhi and Panimalar
Madras High Court · (2006) 1 CTC 727 : (2006) 3 LW 594 : (2006) 1 MLJ 247
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95