High Courts07 Nov 2006Dismissed
Commissioner of Income Tax Vs Coimbatore Alcohol and Chemicals Ltd.
Madras High Court · (2008) 296 ITR 356
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 24 of 152
High Courts07 Nov 2006Allowed
M. Sakthiveeramani Vs The Deputy Director General of Prisons, Trichy Region and Superintendent (incharge) Bostal School and Sub-Jaila-Control Officer (incharge) and The Additional Director of Prisons
Madras High Court · (2006) 11 MAD CK 0081
Constitution of India, 1950 — Article 21, 309Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8
High Courts07 Nov 2006Dismissed
Neerkathalinga Pandian Vs Mrs. Komala and Mr. P. Chandra
Madras High Court · (2007) 3 LW 815 : (2006) 4 MLJ 1909
Constitution of India, 1950 — Article 21
High Courts07 Nov 2006
Kaling Vanidhya Vs The Commissioner of Customs, Deputy Commissioner of Customs and Appraiser
Madras High Court · (2006) 113 ECC 206 : (2006) 139 ECR 206
Customs Act, 1962 — Section 75(2)Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 16
High Courts07 Nov 2006
Lunes Publishers (P) Ltd. Vs The General Manager Madurai Telecom District Bharat Sanchar Nigam Ltd., Thiru K.V. Balasubramanian Arbitrator and Dy. General Manager, Bharat Sanchar Nigam Ltd. and The Manager State Bank of Travancore, Mullassery Branch
Madras High Court · (2006) 11 MAD CK 0040
Arbitration and Conciliation Act, 1996 — Section 34
High Courts07 Nov 2006
Chennai Essential Oils and Aromatics Vs The Principal Chief Conservator of Forests and The District Forest Officer, Sathyamangalam Division
Madras High Court · (2006) 11 MAD CK 0012
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(1), 3(2), 3(3), 3(5)Tamil Nadu General Sales Tax Rules, 1959 — Rule 22(1), 22(2), 22(3), 22(4)
High Courts07 Nov 2006
Dr. A. Rajapandian Vs State of Tamil Nadu and The Deputy Secretary, Tamilnadu Public Service Commission
Madras High Court · (2006) 5 CTC 529 : (2007) 1 MLJ 820 : (2007) 3 SLJ 300 : (2006) WritLR 964
High Courts07 Nov 2006Dismissed
Sudhir Singhi and Veena Singhi Vs The Commercial Tax Officer, The Commissioner, Commercial Taxes Department and State of Tamil Nadu
Madras High Court · (2006) 11 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 2(1)Evidence Act, 1872 — Section 101Tamil Nadu General Sales Tax Act, 1959 — Section 19, 24, 24(1), 24(2)
High Courts06 Nov 2006Dismissed
Tamil Nadu All Colleges Teachers Association Vs The Secretary to Government, Education, Science and Technology Department, Government of Tamil Nadu and Others
Madras High Court · (2006) 11 MAD CK 0271
Constitution of India, 1950 — Article 14, 19(1), 21Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 10(2), 17Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(7)
High Courts06 Nov 2006
The Deputy General Manager, Fertilizer Unit, Neyveli Lignite Corpn. Ltd. and Accounts Manager/Accounts Centre, Fertilizer Factory, Neyveli Lignite Corporation Ltd. Vs K. Rajendran and Others
Madras High Court · (2006) 11 MAD CK 0270
High Courts06 Nov 2006Dismissed
K. Moorthy Vs The Regional Director, Oil and Natural Gas Corporation Ltd., The General Manager (Operations), Oil and Natural Gas Corporation Ltd. and The Superintendent Engineer (WSS), (Production), Oil and Natural Gas Corporation Ltd. The General Manager, Formerly known as the Regional Director, Oil and Natural Gas Corporation Ltd. and The General Manager, Oil and Natural Gas Corporation Ltd. Vs K. Moorthy
Madras High Court · (2006) 11 MAD CK 0263
Oil and Natural Gas Corporation Limited Leave Rules, 1995 — Rule 14, 14(2), 14(4), 14(5)
High Courts06 Nov 2006Dismissed
Commissioner of Income Tax Vs Polaris Software Lab Ltd.
Madras High Court · (2006) 11 MAD CK 0262
Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 80HHC
High Courts06 Nov 2006Dismissed
G. Ramalingam Vs T. Vijayarangam
Madras High Court · (2006) 5 CTC 243 : (2007) 3 LW 554 : (2007) 1 MLJ 591
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16, 16(3)
High Courts06 Nov 2006
P. Bharathi Vs Union Territory of Pondicherry
Madras High Court · (2007) CriLJ 1413 : (2007) 1 MLJ 345
Constitution of India, 1950 — Article 14, 19, 21Penal Code, 1860 (IPC) — Section 148, 302Pondicherry Prison Rules, 1969 — Rule 364, 382, 383, 512, 516
High Courts06 Nov 2006
Manonmaniam Sundaranar University Vs Jeyakumari Thangaraj Chairman, Dr. V. Thangaraj Educational Trust and Manager and Correspondent St. Stephen's College of Teacher Education
Madras High Court · (2006) 11 MAD CK 0248
National Council for Teacher Education Act, 1993 — Section 14(4)
High Courts06 Nov 2006Allowed
Farzana Haji Sumar Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2006) 11 MAD CK 0243
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2), 4Constitution of India, 1950 — Article 22(5)
High Courts06 Nov 2006Dismissed
Association of Engineers Tamil Nadu Public Works Department Vs The Tamil Nadu Administrative Tribunal and Others
Madras High Court · (2006) 11 MAD CK 0242
Constitution of India, 1950 — Article 309Tamil Nadu Engineering Service Special Rules — Rule 2(5), 5
High Courts06 Nov 2006Dismissed
R. Selvakumar Vs Project Director and Member Secretary, Tamil Nadu State Aids Control Society, The Secretary to Government, Department of Health, Government of Tamil Nadu and The Drug Controller, Drug Administration, Government of Tamil Nadu
Madras High Court · (2006) 11 MAD CK 0239
High Courts06 Nov 2006Dismissed
The Regional Provident Fund Commissioner, Tamil Nadu and Pondicherry Vs Sri Janardhana Mills Limited
Madras High Court · (2006) 11 MAD CK 0238
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts06 Nov 2006Dismissed
Savarimuthu Vs Maricannu
Madras High Court · (2007) 2 CTC 470
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Pondicherry Limitation (Repeal of Local Laws) Act, 1994 — Section 4, 5