High Courts22 Aug 2006Allowed
Sundari Vs State of Tamil Nadu
Madras High Court · (2006) 08 MAD CK 0190
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 59 of 152
High Courts22 Aug 2006Allowed
Premnazeer Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2006) 08 MAD CK 0183
Constitution of India, 1950 — Article 22(5)
High Courts22 Aug 2006Allowed
Thangamani Vs The State of Tamil Nadu
Madras High Court · (2006) 2 LW(Cri) 773
High Courts22 Aug 2006Allowed
Chinnapappa Vs The District Magistrate and District Collector, Tiruvannamalai District, Tiruvannamalai and The State of Tamil Nadu
Madras High Court · (2006) 2 LW(Cri) 655
High Courts22 Aug 2006
K. Gopalakrishnan Vs Karunakaran rep. by the Power of Attorney Holder
Madras High Court · (2007) 2 BC 327 : (2007) 2 CivCC 559 : (2006) CriLJ 4365 : (2006) 4 CTC 333 : (2006) 4 KLT 416 : (2007) 1 RCR(Civil) 27 : (2007) 1 RCR(Criminal) 111
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 200, 201, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts22 Aug 2006Dismissed
S. Zacharias Vs Tamil Nadu Electricity Board
Madras High Court · (2006) 08 MAD CK 0112
Constitution of India, 1950 — Article 226
High Courts22 Aug 2006Allowed
Dunlop India Limited Vs The Tahsildar, The Principal Commissioner (Urban Land Tax) and Village Administrative Officer
Madras High Court · (2006) 4 MLJ 662
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(5)
High Courts22 Aug 2006Allowed
Gopal and Others Vs State
Madras High Court · (2006) 08 MAD CK 0101
Arms Act, 1959 — Section 24(1), 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts22 Aug 2006Allowed
Adham Meera Vs The State of Tamilnadu, The Union of India (UOI) and The Superintendent of Central Prison
Madras High Court · (2006) 08 MAD CK 0063
Constitution of India, 1950 — Article 22(5)
High Courts21 Aug 2006Allowed
Malayankulam Panchayat Vs T. Vivekanandan and Others
Madras High Court · (2006) 08 MAD CK 0194
Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights in Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999 — Rule 11
High Courts21 Aug 2006Allowed
PSG and Sons Charities Vs The Assistant Commissioner, Urban Land Tax and The Special Tahsildar, Urban Land Tax Collection
Madras High Court · (2006) 08 MAD CK 0186
Tamil Nadu Urban Land Tax Act, 1966 — Section 1(10), 11(2), 11(32), 27, 29
High Courts21 Aug 2006Dismissed
Radha Exports (India) Ltd. Vs The State of Tamil Nadu and Tamil Nadu Minerals Limited
Madras High Court · (2006) 4 MLJ 769
Constitution of India, 1950 — Article 14, 226
High Courts21 Aug 2006Allowed
Sengottayan, Muthayee Ammal and Kolandasamy Gounder Vs State
Madras High Court · (2006) 08 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 341, 342
High Courts21 Aug 2006Dismissed
R.K. Ramasamy Vs The District Collector
Madras High Court · (2006) 08 MAD CK 0102
Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36A
High Courts21 Aug 2006
Subrayan and Pavayee Vs The State of Tamilnadu and Others P. Natesan Gounder Vs Government of Tamil Nadu and Others
Madras High Court · (2006) 08 MAD CK 0066
High Courts21 Aug 2006Allowed
Ravi Gounder, Rasappa Gounder and Easwara Gouder Vs State
Madras High Court · (2006) 08 MAD CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 4(2), 5Penal Code, 1860 (IPC) — Section 323, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3(1)
High Courts21 Aug 2006Dismissed
Commissioner of Income Tax Vs Loyal Super Fabrics
Madras High Court · (2007) 207 CTR 436 : (2008) 304 ITR 78
High Courts19 Aug 2006Dismissed
T.R. Rengasamy Vs P. Ganesan, T.V. Palanichamy and Sankariammal
Madras High Court · (2006) 08 MAD CK 0192
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 8, 8(5), 9(3)
High Courts19 Aug 2006
Balu @ Dhanapal and Felx @ Felix John Vs State by Deputy Superintendent of Police
Madras High Court · (2006) 08 MAD CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 342, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts19 Aug 2006
The Managing Director, Tamil Nadu State Transport Corpn., (formerly known as Annai Sathya Transport Corporation Ltd.) Vs Saraswathi and Others
Madras High Court · (2006) 08 MAD CK 0168