High Courts15 Nov 2006Allowed
Ajai Kumar and 2 Others Vs State of Tamil Nadu
Madras High Court · (2007) 1 LW(Cri) 297
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 20 of 152
High Courts15 Nov 2006Dismissed
Palanichamy and Muthayammal Vs Pommusamy, Rangasamy and Ponnusamy
Madras High Court · (2008) 2 LW 913
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Nov 2006
The Transport and Dock Workers Union Vs Chennai Port Trust and D. Purushothaman The Transport and Dock Workers Union Vs The Chairman, Chennai Port Trust, The Secretary, Chennai Port Trust and The Transport and Dock Workers Union
Madras High Court · (2006) 11 MAD CK 0226
High Courts15 Nov 2006Dismissed
N. Jagannathan and Sons Vs The Deputy Commercial Tax Officer, The State of Tamilnadu and Union of India (UOI)
Madras High Court · (2007) 7 VST 57
Central Sales Tax Act, 1956 — Section 14, 15, 5(3), 6, 6(1A)Constitution of India, 1950 — Article 141Tamil Nadu General Sales Tax Act, 1959 — Section 17(1)
High Courts15 Nov 2006Dismissed
Association of Managements of Nursery, Primary and Matriculation Schools Vs Govt. of Tamil Nadu and Another
Madras High Court · AIR 2007 Mad 92 : (2006) 4 LW 914
Constitution of India, 1950 — Article 14, 21A, 226, 301Motor Vehicles Act, 1988 — Section 2(11)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 20A, 3(1), 3(2)
High Courts15 Nov 2006Dismissed
Commissioner of Central Excise Vs CEGAT
Madras High Court · (2010) 19 STR 597
Central Excises and Salt Act, 1944 — Section 35B, 35B(3), 35B(4), 35B(5)
High Courts15 Nov 2006Dismissed
Commissioner of Income Tax Vs Savvy Systems (India) Ltd.
Madras High Court · (2007) 291 ITR 105
Income Tax Act, 1961 — Section 10B, 10B(1), 154, 263
High Courts15 Nov 2006Dismissed
Duraisami @ R. Natarajan Vs M. Vellingiri and Others
Madras High Court · (2007) 2 LW 114
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 Nov 2006Dismissed
A.G. Krishnamurthy Vs G.V. Nagammal
Madras High Court · (2006) 11 MAD CK 0065
Mental Health Act, 1987 — Section 2(1), 50(1)
High Courts15 Nov 2006Allowed
S. Rajakumari Vs The Chairman, The Tamilnadu Electricity Board, Executive Engineer, The Tamilnadu Electricity Board and The Assistant Engineer O and M, CEDC/W, The Tamilnadu Electricity Board
Madras High Court · (2006) 11 MAD CK 0057
Tamil Nadu Electricity Distribution Code, 2004 — Rule 27, 27(12)
High Courts15 Nov 2006Dismissed
Commissioner of Income Tax Vs K.J. Hospital P. Ltd.
Madras High Court · (2006) 11 MAD CK 0055
Income Tax Act, 1961 — Section 37
High Courts15 Nov 2006
K. Shirisha Raju Vs The Registrar, Anna University and Sri Nandhanam College of Engineering and Technology
Madras High Court · (2006) 11 MAD CK 0052
High Courts15 Nov 2006Dismissed
A. Marimuthu Vs The Chief Security Commissioner-cum-Inspector General, Railway Protection Force, The Senior Divisional Security Commissioner, Railway Protection Force and The Selection Committee
Madras High Court · (2006) 11 MAD CK 0027
Railway Protection Force Rules, 1987 — Rule 45(2)(3), 70(2), 71, 72
High Courts15 Nov 2006
M. Santhi Vs P.R. Manoharan
Madras High Court · (2006) 11 MAD CK 0022
Hindu Marriage Act, 1955 — Section 25, 25(1)
High Courts15 Nov 2006Dismissed
D. Chitra Vs The Collector and The Station Director, All India Radio, Government of India
Madras High Court · (2006) 11 MAD CK 0011
Constitution of India, 1950 — Article 342
High Courts15 Nov 2006
Chennai Essential Oil and Aromatics Vs The District Forest Officer, Salem Division and The Commercial Tax Officer
Madras High Court · (2006) 11 MAD CK 0004
Income Tax Act, 1961 — Section 206C(1)Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 3(1), 3(2A), 3(2C)Tamil Nadu General Sales Tax Rules, 1959 — Rule 22(1), 22(2), 22(3), 22(4)
High Courts15 Nov 2006Allowed
G. Balaraman and Others Vs The State of Tamil Nadu
Madras High Court · (2007) WritLR 857
Constitution of India, 1950 — Article 226, 229, 229(2)Madras High Court Service Rules, 1955 — Rule 15, 21
High Courts14 Nov 2006Dismissed
K. Ammayappan Vs The Commissioner Hindu Religious and Charitable Endowments (Administration) Department, The Deputy Commissioner - Executive Officer, The Chairman and The Secretary Sri Palaniandavar Arts College
Madras High Court · (2006) 11 MAD CK 0265
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 116(2)Tamil Nadu Hindu Religious and Charitable Endowments Rules, 1960 — Rule 5
High Courts14 Nov 2006
P.K. Saraswathi Ammal and Others Vs The Special Tahsildar (Land Acquisition) Coimbatore Water Supply Scheme
Madras High Court · (2006) 11 MAD CK 0231
Land Acquisition Act, 1894 — Section 18(1)
High Courts14 Nov 2006
Marimuthu Konar and Others Vs The Special Tahsildar (Land Acquisition) Coimbatore Water Supply Scheme
Madras High Court · (2006) 11 MAD CK 0229
Land Acquisition Act, 1894 — Section 18(1)