High Courts10 Oct 2006Allowed
A. Renganathan (Selection Grade), Assistant Agricultural Officer Vs The Joint Director of Agriculture, The Assistant Director of Agriculture and The Agricultural Development Officer
Madras High Court · (2007) 1 LW 459
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 38 of 152
High Courts10 Oct 2006Allowed
K. Mumtaj Vs The State of Tamil Nadu
Madras High Court · (2006) 10 MAD CK 0026
High Courts10 Oct 2006Allowed
Govindaraji Vs The State of Tamil Nadu
Madras High Court · (2006) 10 MAD CK 0025
High Courts10 Oct 2006Dismissed
State Vs Ravi @ Natarajan and Others S. Veerasamy Vs State and Others
Madras High Court · (2006) 10 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 34, 506(2)
High Courts10 Oct 2006Allowed
Mohan Raj Vs The State by The Inspector of Police
Madras High Court · (2006) 10 MAD CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Oct 2006Dismissed
K. Poonkathay Vs The Election Commissioner, The Returning Officer, Panchayat Union Counsel and The District Collector
Madras High Court · (2006) 10 MAD CK 0020
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1994 — Section 258, 259(1)
High Courts09 Oct 2006Dismissed
Jyothi Ammal and A. Sasikumar Vs K. Anjan
Madras High Court · (2007) 1 DMC 756
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1)
High Courts09 Oct 2006
Ravunammal and Another Vs Sambandham and Others
Madras High Court · (2008) ACJ 974
Motor Vehicles Act, 1988 — Section 166
High Courts09 Oct 2006
Commissioner of Income Tax Vs Goyal's International Hotels and Resorts Ltd. (formerly Mumtax Hotels Ltd.)
Madras High Court · (2007) 292 ITR 221
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts09 Oct 2006Allowed
S.L. Chandrakumar Vs Bharathiyar University
Madras High Court · (2006) 10 MAD CK 0181
Bharathiar University Statute Act — Section 14(2)Constitution of India, 1950 — Article 311(2)
High Courts09 Oct 2006
Pyramid Films International Vs Deputy Commissioner of Income Tax
Madras High Court · (2007) 209 CTR 227 : (2007) 292 ITR 103
Income Tax Act, 1961 — Section 260A
High Courts09 Oct 2006Allowed
P.R. Aithala alias P. Ramakrishna Aithala Vs Hindusthan Petroleum Corporation Limited
Madras High Court · (2006) 10 MAD CK 0165
Civil Procedure Code, 1908 (CPC) — Section 107Madras City Tenants Protection (Amendment) Act, 1973 — Section 2Madras City Tenants Protection Act, 1922 — Section 1(3), 2(4)
High Courts09 Oct 2006Disposed Off
Commissioner of Income Tax-I Vs Mumtax Hotels Ltd.
Madras High Court · (2007) 292 ITR 221
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts09 Oct 2006Dismissed
R. Raghunathan Vs State by Inspector of Police (Crime No. 1112 of 2001)
Madras High Court · (2006) 10 MAD CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts09 Oct 2006Allowed
Palani Vs The State of Tamil Nadu
Madras High Court · (2006) 10 MAD CK 0062
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts09 Oct 2006
Thirukkumaran, Thirumaran, Thirumanavalan Appellants 1 to 3 represented by father and guardian and next friend Dravidamani and Velayutha Vathiyar Vs Varadarajan and Others
Madras High Court · (2007) 1 CTC 280
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 32, 35Guardians and Wards Act, 1890 — Section 4A
High Courts09 Oct 2006Dismissed
Govindan Vs The Station House Officer and Others
Madras High Court · (2006) 10 MAD CK 0031
High Courts09 Oct 2006Dismissed
State by, Inspector of Police Vs Marimuthu and Others
Madras High Court · (2006) 10 MAD CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
High Courts09 Oct 2006Dismissed
Kaliammal and Others Vs Poongavanam Ammal, Angammal, Ramaling Gounder and Perumal
Madras High Court · (2006) 10 MAD CK 0019
Civil Procedure Code, 1908 (CPC) — Section 125Evidence Act, 1872 — Section 66
High Courts09 Oct 2006Allowed
T.S.G. Ramzan Begum Vs Aroon Rasheed @ Lalu, Anita @ Ansuya and Inspector of Police (L and O)
Madras High Court · (2006) 10 MAD CK 0018