COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 42 of 152

High Courts27 Sept 2006Dismissed

N. Chirtrarasan Vs The Inspector of (SWS) Central Industrial Security Force, The Deputy Inspector General, Central Industrial Security Force, Southern Zone, Ministry of Home Affairs and The Senior Commandant, Central Industrial Security Force, Chennai Port Trust

Madras High Court · (2006) 4 MLJ 1817

High Courts27 Sept 2006

Commissioner of Income Tax Vs S. Venkatasubramaniam Shri Kamal Kumar V. Shah Vs Commissioner of Income Tax

Madras High Court · (2007) 207 CTR 88

Income Tax Act, 1961 — Section 143(2), 260A

High Courts27 Sept 2006Allowed

Jayarama Reddiar (died), J. Girija, Hemambujam and J. Devanathan Vs Chitra Ammal rep. by her Agent Muthu Varatha Reddiar

Madras High Court · (2006) 09 MAD CK 0121

Specific Relief Act, 1963 — Section 16

High Courts27 Sept 2006Allowed

A.V. Rajasekaran Vs The Union of India (UOI)

Madras High Court · (2006) 09 MAD CK 0117

High Courts27 Sept 2006

R. Chandra Prakash Gajurel Vs The Union of India (UOI) and The State of Tamil Nadu

Madras High Court · (2006) 09 MAD CK 0115

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 78, 79, 80, 81Extradition Act, 1962 — Section 4

High Courts27 Sept 2006

Muthumariappan Vs The State of Tamil Nadu and The Union of India (UOI)

Madras High Court · (2006) 09 MAD CK 0113

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts27 Sept 2006

G. Balaji, Abdullah Ibrahim Ali and Hussain Shahul Hameed Vs State of Tamil Nadu and The Union of India (UOI)

Madras High Court · (2007) 1 LW(Cri) 56

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts27 Sept 2006

The Correspondent, Smt. Savithri College of Education Vs The State of Tamil Nadu, The Bharathidasan University and The Regional Director, Southern Regional Committee, National Council for Teacher Education

Madras High Court · (2006) 09 MAD CK 0082

Anna University Act, 1978 — Section 5National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(6)Tamil Nadu Medical University Act, 1987 — Section 5(5)

High Courts27 Sept 2006Allowed

The Commissioner, Villupuram Municipality Vs S. Vijayakumaran and The Government of Tamil Nadu

Madras High Court · (2007) 3 LW 98

Constitution of India, 1950 — Article 21

High Courts27 Sept 2006Allowed

N. Kumara Perumal Vs The Union of India (UOI)

Madras High Court · (2006) 09 MAD CK 0064

High Courts27 Sept 2006Allowed

Thenali and Others Vs State

Madras High Court · (2006) 09 MAD CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302

High Courts27 Sept 2006Dismissed

Tamilnadu State Transport Corporation Vs Dr. Vaithiyanathan, Mrs. Vasantha Vaidhyanathan and The Divisional Manager United India Insurance Co. Ltd.

Madras High Court · (2006) 09 MAD CK 0052

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227

High Courts27 Sept 2006Allowed

C. Somasundaram Vs The State of Tamil Nadu

Madras High Court · (2006) 09 MAD CK 0027

High Courts26 Sept 2006

Airports Authority of India Vs The Government of Tamil Nadu and Others

Madras High Court · (2006) 4 LW 594 : (2006) 4 MLJ 1088

Aircraft Act, 1934 — Section 9AAirports Authority of India Act, 1994 — Section 12, 3

High Courts26 Sept 2006Dismissed

Commissioner of Income Tax Vs Salem District Printers Service Industrial Co-operative Society Ltd.

Madras High Court · (2007) 290 ITR 371

Income Tax Act, 1961 — Section 80P, 80P(2)

High Courts26 Sept 2006Dismissed

K. Ramasami Vs Chinnammal and another

Madras High Court · (2006) 09 MAD CK 0259

High Courts26 Sept 2006Dismissed

Abdul Suban Vs Syed Tharu Hussain

Madras High Court · (2007) 1 RCR(Civil) 210

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2Waqf Act, 1995 — Section 6, 83(5), 85

High Courts26 Sept 2006Dismissed

C. Bagyalakshmi Vs P. Irulappan and Another

Madras High Court · (2006) 09 MAD CK 0239

Criminal Procedure Code, 1973 (CrPC) — Section 151

High Courts26 Sept 2006

S. Gurumurthy Vs N. Raman

Madras High Court · (2007) 2 CTC 326 : (2007) 1 LW 243 : (2006) 4 MLJ 1634

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 25, 7

High Courts26 Sept 2006Allowed

Gunavathi Proprietrix of Decorticating Unit Vs The Chairman Tamil Nadu Pollution Control Board and The Joint Chief Environmental Engineer Tamil Nadu Pollution Control Board

Madras High Court · (2006) 4 LW 302

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31AWater (Prevention and Control of Pollution) Act, 1974 — Section 25, 26