COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 30 of 152

High Courts27 Oct 2006Dismissed

M. Shahul Hameed Batcha, Legal Heir and son of Late M.S. Mohammed Marzook Vs The Income Tax Officer (formerly the Assistant Commissioner of Income Tax)

Madras High Court · (2007) 213 CTR 118

Income Tax Act, 1961 — Section 148, 271, 271(1)

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High Courts27 Oct 2006Allowed

M. Saravanan Vs The District Prohibition Officer cum Additional Superintendent of Police, Prohibition and The Inspector of Police, Prohibition Enforcement Wing

Madras High Court · (2007) WritLR 490

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451Madras Prohibition Act, 1937 — Section 14(1), 14(3), 14(4), 14(5), 4(1)

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High Courts27 Oct 2006

R. Sambandan Vs State of Tamil Nadu

Madras High Court · (2006) 10 MAD CK 0052

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High Courts27 Oct 2006Allowed

Subburam Vs Irudayam

Madras High Court · (2006) 10 MAD CK 0051

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136

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High Courts27 Oct 2006Allowed

Kathiravan Pipes Pvt. Ltd. Vs CESTAT

Madras High Court · (2007) 207 ELT 494 : (2007) 5 STR 9 : (2007) 9 STT 208

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High Courts27 Oct 2006

S. Palani, Contractor Vs The Union of India (UOI) and Sri S. Vijayaraghavan, Chief Accounts Officer (Construction) Southern Railway

Madras High Court · (2006) 10 MAD CK 0045

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts27 Oct 2006

Mrs. Kanagarani Dorairaj Vs Mr. A.S. Dwaragan (deceased) and Others

Madras High Court · (2006) 10 MAD CK 0044

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts27 Oct 2006

Venkatesan, V. Kothandaraman, V. Logaiah and V. Kubendran Vs K. Namadevan and Others

Madras High Court · (2006) 10 MAD CK 0034

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 81, 90

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High Courts27 Oct 2006

Walker's Club Vs The District Collector, The Commissioner, Madurai Municipal Corporation, G. Subramanian, Civil contractor and Chakkara Skates The K.K. Nagar Resident's Association Vs The District Collector and The Superintending Engineer, Public Works Department

Madras High Court · (2007) WritLR 248

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High Courts27 Oct 2006Dismissed

Govindaraju Vs Mohandoss and Others

Madras High Court · (2006) 10 MAD CK 0011

Hindu Marriage Act, 1955 — Section 13

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High Courts26 Oct 2006Allowed

Sathish Raj and V. Rajendran Vs Atlanta Applied Dynamics (India) Pvt. Ltd. and Daily Life Retail and Trading (India) Pvt. Ltd.

Madras High Court · (2007) 1 ARBLR 436 : (2007) 1 LW 552 : (2006) 4 MLJ 1613

Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 14, 15, 16

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High Courts26 Oct 2006Allowed