COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 16 of 152

High Courts27 Nov 2006Allowed

V.N. Devadoss Vs The Chief Revenue Control Officer CUM Inspector General of Registration, The District Revenue Officer (Stamps) and The Sub Registrar

Madras High Court · (2006) 11 MAD CK 0083

Stamp Act, 1899 — Section 47A, 47A(1), 47A(10), 75Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3, 4, 4(4), 5

High Courts27 Nov 2006Dismissed

The Asst. Commissioner of Income Tax Vs Sri Mookambigai Spinning Mills Ltd.

Madras High Court · (2006) 11 MAD CK 0077

Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

High Courts27 Nov 2006Dismissed

S. Rengaraj and Rani Jerome Vs Punjab National Bank and Others

Madras High Court · (2006) 11 MAD CK 0032

Bank Voluntary Employees Pension Regulations, 1995 — Regulation 28Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 12

High Courts27 Nov 2006Allowed

The State of Tamil Nadu Vs S. Solaimalai Nadar and Others

Madras High Court · (2007) WritLR 407

High Courts24 Nov 2006Dismissed

D. Rajangam Vs State

Madras High Court · (2007) 1 LW(Cri) 542

High Courts24 Nov 2006Allowed

Mrs. Kousalya Vs The State of Tamil Nadu

Madras High Court · (2006) 11 MAD CK 0093

Constitution of India, 1950 — Article 22, 226

High Courts24 Nov 2006Dismissed

The Periyar Nagar Christian Association Vs Periyar Nagar CSI Church Diocese of Madras and The Church of South India Trust Association (C.S.I.T.A.)

Madras High Court · (2007) 2 LW 837 : (2007) 1 MLJ 266

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Societies Registration Act, 1975 — Section 16Tamil Nadu Societies Registration Rules, 1978 — Rule 22

High Courts23 Nov 2006Dismissed

Commissioner of Customs Vs Sindhu Cargo Services Ltd. and Customs, Excise and Service Tax Appellate Tribunal

Madras High Court · (2007) 114 ECC 305 : (2007) ECR 305

Customs Act, 1962 — Section 113, 130, 146Customs House Agents Licensing Regulations, 1984 — Regulation 10(2)Customs House Agents Licensing Regulations, 2004 — Regulation 13, 19(8), 20, 20(1), 20(2)

High Courts23 Nov 2006Dismissed

Ramakrishnan (deceased) and Others Vs Susilammal and Rukmaniamal

Madras High Court · (2006) 11 MAD CK 0209

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 14(1)

High Courts23 Nov 2006Allowed

Ramakannan Vs Chettiar and Co.

Madras High Court · (2007) 1 LW(Cri) 527

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts23 Nov 2006Allowed

Irul Vs State

Madras High Court · (2006) 11 MAD CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 341

High Courts23 Nov 2006

District Collector Vs John Nadar

Madras High Court · AIR 2007 Mad 228

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33General Clauses Act, 1897 — Section 3(26)Limitation Act, 1963 — Article 65

High Courts23 Nov 2006

Shanthakumar Vs Deputy Superintendent of Police

Madras High Court · (2007) 1 LW(Cri) 470

Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

High Courts23 Nov 2006Dismissed

S.P.A. Offset and Smt. B. Kalaiselvi Vs The National Small Industries Corporation Ltd.

Madras High Court · (2007) 1 CTC 608

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts23 Nov 2006Dismissed

S. Vidyashankar Vs Union of India (UOI) and Securities and Exchange Board of India

Madras High Court · (2007) 1 CTC 545 : (2007) 113 FLR 125 : (2007) WritLR 1

Securities and Exchange Board of India Service Regulations, 1988 — Regulation 10(1), 10(4)

High Courts23 Nov 2006Allowed

R. Azhagesan Vs The Deputy Inspector General of Prisons, Madurai Range, Raman, Deputy Inspector General of Prisons, Madurai Range and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2006) 11 MAD CK 0063

Constitution of India, 1950 — Article 311Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts23 Nov 2006Allowed

R. Sundar Raju Vs V. Ramakrishnan and Others

Madras High Court · (2006) 11 MAD CK 0042

Constitution of India, 1950 — Article 309

High Courts23 Nov 2006Dismissed

Dr. K. Sivasubramaniyam and Dr. Ananta Kumar Giri Vs Madras Instute of Development Studies and Others

Madras High Court · (2006) 5 CTC 207

Constitution of India, 1950 — Article 226

High Courts22 Nov 2006Dismissed

T.O. Joseph and T.O. Thomas Vs Pari Yar Stores, Pari Yarn Syndicates and The State

Madras High Court · (2006) 11 MAD CK 0217

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts22 Nov 2006

Shanmuga Wines Vs V. Gandhimathi, The Deputy Commissioner (Excise) and L. Mohamed Mansoor U.S.S. Syed Ibrahim and B. Thirumalai Rajan Vs V. Gandhimathi, The Excise Commissioner (Excise) and The Deputy Commissioner (Excise) Shanmuga Wines Vs V. Gandhimathi and Others

Madras High Court · (2006) 11 MAD CK 0201