High Courts11 Sept 2006Dismissed
Arumaikili Vs The Secretary to the Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 09 MAD CK 0306
Constitution of India, 1950 — Article 22(5)
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 50 of 152
High Courts11 Sept 2006Allowed
United India Insurance Company Limited Vs Sudhakar rep. by his father and natural guardian Mr. Ramayyan and Balamurugan
Madras High Court · (2007) 3 LW 193
High Courts11 Sept 2006Dismissed
Kuzhithurai Peruntheru Vellalar Samudayam Sreerooba Narayanapillayar Devasthanam and 6 others Vs The Commissioner, H.R and C.E (Admn) Department, Madras-600006 and The Inspector, H.R. and C.E. (Admn) Department, Kuzhithurai Range, Kanyakumari District
Madras High Court · (2006) 09 MAD CK 0282
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 26
High Courts11 Sept 2006
M/s. Goyal Sales Corporation Vs State
Madras High Court · (2006) 2 LW(Cri) 946
High Courts11 Sept 2006
The Commissioner of Wealth-tax Vs Fagun Co. P. Ltd.
Madras High Court · (2007) 1 CTC 13 : (2006) 205 CTR 225 : (2006) 286 ITR 297 : (2006) 4 MLJ 836
Finance Act, 1960 — Section 13Finance Act, 1983 — Section 3, 40, 40(3)Income Tax Act, 1961 — Section 2, 32A, 32A(2)
High Courts11 Sept 2006Dismissed
Miss A. Karthiga, rep. by Mother and Guardian Mrs. Pushpalatha Vs The Secretary, Tamil Nadu Private Medical College Association, The Registrar, P.S.G. Institute of Medical Sciences and Research, The Registrar, Chettinad Hospital and Research Institute and The Secretary, Permanent Committee for C.E.T. for Private Professional Colleges
Madras High Court · (2006) 4 MLJ 1780
High Courts11 Sept 2006
Syed Sherfudeen Vs The State of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0167
Tamil Nadu Forest Department Service Rules — Rule 5
High Courts11 Sept 2006
Dr. T. Mathu Vs N.K. Jinnah and J. Nizar
Madras High Court · (2006) 09 MAD CK 0152
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 14, 15, 17(5), 2, 20Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Sept 2006Dismissed
Mrs. Dhanam Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 09 MAD CK 0090
High Courts11 Sept 2006Allowed
Natarajan Vs Paklaniammal
Madras High Court · (2006) 09 MAD CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts11 Sept 2006Dismissed
The Commissioner of Income Tax Vs S. Muthukarupan
Madras High Court · (2006) 206 CTR 231 : (2007) 290 ITR 154
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 143(1), 148
High Courts11 Sept 2006
Srinivasa Perumal Trading Co. Vs The Deputy Commissioner (CT) and The Commercial Tax Officer
Madras High Court · (2007) WritLR 494
Tamil Nadu General Sales Tax Act, 1959 — Section 31(3), 32, 32(2), 32(3), 34(2)
High Courts08 Sept 2006Allowed
Kamaldeep Synthetic Ltd., by Managing Director V. Nandakumar Vs Industrial Development Bank of India Ltd. by Deputy General Manager, the Authorised Officer
Madras High Court · (2007) 139 CompCas 52 : (2007) 1 CompLJ 190 : (2006) WritLR 865
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(2), 13(4), 17
High Courts08 Sept 2006
Manet Ravi Vs Senior Superintendent of Police, Goubert Avenue, Pondicherry, The Superitendent of Police, North Jawaharlal Nehru Street, Pondicherry, The Inspector of Police, Odiansalai Police Station, Pondicherry and The Sub Inspector of Police, Odiansalai Police Station, Pondicherry
Madras High Court · (2007) 1 LW(Cri) 541
High Courts08 Sept 2006Dismissed
S. Sivakumar and Others Vs The Deputy Inspector of Factories (Authority constituted under the Tamilnadu Industrial Establishments [Conferment of Permanent Status to Workmen] Act) and The Management of Industrial Oxygen Limited (now known as Inox Air Products Ltd.)
Madras High Court · (2006) 3 LLJ 888 : (2006) 4 MLJ 1794
Industrial Disputes Act, 1947 — Section 25BTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 2(4), 3, 3(2), 4, 6
High Courts08 Sept 2006
Manet Ravi Vs Senior Superintendent of Police, Goubert Avenue, Pondicherry, The Superintendent of Police North, Jawaharlal Nehru Street, Pondicherry, The Inspector of Police, Odiansalai Police Station, Pondicherry and The Sub Inspector of Police, Odiansalai Police Station, Pondicherry
Madras High Court · (2006) 2 LW(Cri) 950
High Courts08 Sept 2006Allowed
Bapalal and Co. Exports Vs The Joint Commissioner of Income Tax (OSD)
Madras High Court · (2007) 208 CTR 330 : (2007) 289 ITR 37 : (2007) WritLR 64
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 143(3)
High Courts08 Sept 2006Dismissed
S. Sivakumar and Others Vs The Deputy Inspector of Factories, Div. No. 1 (Authority constituted under the Tamilnadu Industrial Establishments [Conferment of Permanent Status to Workmen] Act) and The Management of Industrial Oxygen Limited (now known as Inox Air Products Ltd.)
Madras High Court · (2006) 3 LLJ 888 : (2006) 4 MLJ 1794
Industrial Disputes Act, 1947 — Section 25BTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 2(4), 3, 3(2), 4, 6
High Courts08 Sept 2006Allowed
S. Annamalaipillai and Kannagi Vs The Government of Tamil Nadu
Madras High Court · (2006) 09 MAD CK 0166
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1)
High Courts08 Sept 2006Allowed
The Government of Tamil Nadu Vs Sri Rao Bahadur A.K.D. Dharmaraja Girls Higher Secondary School
Madras High Court · (2006) 09 MAD CK 0165