Constitution of India, 1950 — Article 14, 15, 16, 21, 29Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6Industrial Disputes Act, 1947 — Section 9(A)

Read judgment

High Courts01 Nov 2006

K. Karthikeyan Vs The Secretary to Government, Industries Department, The Industries Commissioner and Director of Industries and Commerce and The Joint Director (Matches)

Madras High Court · (2006) 11 MAD CK 0130

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

Read judgment

High Courts01 Nov 2006

Rajam Vs Kunjukrishnan allias Chinthamony, Kumaresan and Vijaya

Madras High Court · (2007) 1 LW 983

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts01 Nov 2006Allowed

K.V. Nagarajan Vs The Deputy Commercial Tax Officer, The State of Tamil Nadu and The Registrar, Tamil Nadu Taxation Special Tribunal

Madras High Court · (2007) 208 ELT 165 : (2007) 5 STR 325

Tamil Nadu General Sales Tax Act, 1959 — Section 2

Read judgment

High Courts01 Nov 2006Dismissed

United India Insurance Co. Ltd. and National Insurance Co. Ltd. Vs Saradha, Sree Ganapathy Bus Service Proprietor, National Insurance Co. Ltd. and United India Insurance Co. Ltd.

Madras High Court · (2006) 11 MAD CK 0021

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 110(A), 168

Read judgment

High Courts01 Nov 2006

Annamalai Vs Nagoorgani and R. Basha

Madras High Court · (2007) 1 MLJ 778

Civil Procedure Code, 1908 (CPC) — Section 148

Read judgment

High Courts31 Oct 2006

A. Srinivasa Babu Vs Deputy Commercial Tax Officer, Panrutti (Rural) and Another

Madras High Court · (2009) 20 VST 358

Central Sales Tax Act, 1956 — Section 6, 6A, 6A(2)

Read judgment

High Courts31 Oct 2006

Commissioner of Income Tax Vs V.C. Kuganathan

Madras High Court · (2007) 293 ITR 15 : (2009) 20 VST 835

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A, 80HHC

Read judgment

High Courts31 Oct 2006Dismissed

Commissioner of Income Tax, Tiruchirapalli Vs Sangu Chakra Hotels (P.) Ltd.

Madras High Court · (2007) 161 TAXMAN 257

Income Tax Act, 1961 — Section 32

Read judgment

High Courts31 Oct 2006Allowed

A. Arumugam Vs The State of Tamil Nadu

Madras High Court · (2006) 10 MAD CK 0145

Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 21, 36(3), 5

Read judgment