High Courts25 Jul 2006
The Commissioner of Income Tax Vs Synergy Financial Exchange Ltd.
Madras High Court · (2006) 205 CTR 481 : (2007) 288 ITR 366 : (2006) 4 MLJ 1411
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 67 of 152
High Courts25 Jul 2006Dismissed
S. Venkatesan Vs J. Indumathi
Madras High Court · (2007) 1 DMC 283 : (2007) 1 RCR(Civil) 337
Hindu Marriage Act, 1955 — Section 24, 26
High Courts25 Jul 2006
Madras Race Club Vs The Chennai Metropolitan Development Authority, The Corporation of Chennai and P.S. Kumar
Madras High Court · (2006) 4 MLJ 1 : (2006) WritLR 877
Madras City Municipal Corporation Act, 1919 — Section 234, 234(1), 235, 256Monopolies and Restrictive Trade Practices Act, 1969 — Section 44, 53(2)Tamil Nadu Town and Country Planning Act, 1971 — Section 19(2), 26, 363(2), 449, 47
High Courts25 Jul 2006
Mrs. Mary Vs Durai @ Durairaj and Others
Madras High Court · (2006) 07 MAD CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 401, 401(3), 439(5)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Railways Act, 1989 — Section 112
High Courts25 Jul 2006Dismissed
K. Mahalakshmi Vs State, Balaraman and A. Sambandam
Madras High Court · (2006) 07 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 147, 380, 448
High Courts25 Jul 2006
Siechem Technologies Pvt. Ltd. Vs Varomet Metals Limited and Others Varomet Trading Pvt. Ltd. Vs Siechem Technologies Pvt. Ltd. and Others
Madras High Court · (2006) 07 MAD CK 0024
Arbitration and Conciliation Act, 1996 — Section 9
High Courts25 Jul 2006Allowed
Vijay Foundation (P) Ltd. Vs The Principal Commissioner and Commissioner of Land Reforms, The Assistant Commissioner of Urban Land Tax and Competent Authority of Urban Land Ceiling and The Tahsildar
Madras High Court · (2006) 5 CTC 52 : (2006) 4 LW 159 : (2006) 4 MLJ 676
Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 33, 4
High Courts24 Jul 2006Dismissed
M. Kanagaraj Vs Jeeva and Madhavan rep. by Next Friend and Mother Jeeva
Madras High Court · (2006) 07 MAD CK 0236
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 12, 24, 25
High Courts24 Jul 2006
S.M.S. Lakshmi Vs The Government of India
Madras High Court · (2006) 4 MLJ 1425
High Courts24 Jul 2006Dismissed
A. Ramkumar and Bhaskaran Vs The State
Madras High Court · (2006) 07 MAD CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 164(4), 2(1), 24, 27, 5Evidence Act, 1872 — Section 30Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 4
High Courts24 Jul 2006
Times Guarantee Ltd. Vs Branch Manager, Industrial Development Bank of India and Others
Madras High Court · (2006) 134 CompCas 237 : (2007) 1 CompLJ 261
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 433, 442, 446(1), 446(2), 446(3)Debts Recovery Tribunal Act, 1993 — Section 34
High Courts24 Jul 2006
A. Neppolian Vs The Chief Engineer (Personnel) The Tamil Nadu Electricity Board and The Superintending Engineer, Cuddalore Electricity T .Manikandan Vs The Chief Engineer (Personnel) The Tamil Nadu Electricity Board and The Superintending Engineer, Tirunelveli Electricity
Madras High Court · (2006) 07 MAD CK 0032
High Courts21 Jul 2006Dismissed
Suresh and Others Vs Inspector of Police
Madras High Court · (2006) 07 MAD CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 173, 198ADowry Prohibition Act, 1961 — Section 2E, 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 406, 498A, 506
High Courts21 Jul 2006Dismissed
Suresh and others Vs Inspector of Police, All Women Police Station, Rajapalayam
Madras High Court · (2007) 1 LW(Cri) 409
High Courts21 Jul 2006
S. Srinivasalu Vs The Food Corporation of India
Madras High Court · (2006) 3 MLJ 1133
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(1), 16(4)Food Corporation of India Staff Regulations, 1971 — Regulation 5(5)Food Corporations Act, 1964 — Section 12A
High Courts21 Jul 2006Allowed
Ayyasamy and Chennimalai Vs State
Madras High Court · (2006) 07 MAD CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 4(2), 5Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3(1)
High Courts21 Jul 2006Dismissed
Viswanathan G. and Another Vs Reviewing Committee, State Bank of India and Others
Madras High Court · (2007) 1 LLJ 166
High Courts21 Jul 2006Allowed
The General Secretary, ICF Labour Union/IR Vs Government of India
Madras High Court · (2006) 111 FLR 974 : (2006) 3 LLJ 673 : (2006) 4 MLJ 16
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5), 2
High Courts21 Jul 2006Dismissed
N. Veerappan Vs Dr. M. Kandasamy, V. Ammakannu and Chinnamma
Madras High Court · (2006) 4 MLJ 119
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)Constitution of India, 1950 — Article 227
High Courts20 Jul 2006Allowed
D. Senthil Kumar, C.P. Senthil and C.P. Sakthivel Vs The Commercial Tax Officer and The Sub Registrar
Madras High Court · (2006) 3 LW 627 : (2006) 3 MLJ 1019 : (2006) 148 STC 204
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 23, 24Transfer of Property Act, 1882 — Section 100