High Courts12 Jul 2006
S. Radhakrishnan Vs The State and Balu alias Balasubramaniyan
Madras High Court · (2006) 07 MAD CK 0138
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 71 of 152
High Courts12 Jul 2006
K.A. Babu Vs Athilakshmi and State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0137
High Courts12 Jul 2006
Khaja Moideen Vs The Inspector of Police, The Deputy Commissioner and Thyagarajan
Madras High Court · (2006) 07 MAD CK 0136
High Courts12 Jul 2006Allowed
M. Banu and Mrs. Ashraff Nisha Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2006) 07 MAD CK 0135
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts12 Jul 2006Allowed
Sri Narendra Raja Textiles Ltd., P. Vadugapalayam Vs S. Aruchamy and The Presiding Officer, Labour Court
Madras High Court · (2006) 111 FLR 980 : (2006) 3 LLJ 847 : (2006) 3 MLJ 905
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts11 Jul 2006Dismissed
Chinnapullai alias Bagure Gounder Vs Muniappan Gounder and Others
Madras High Court · (2007) 1 LW(Cri) 236
High Courts11 Jul 2006Allowed
Sahul Hameed and Another Vs Tamil Nadu Chief Controlling Revenue Authority-cum-Inspector General of Registration and Another
Madras High Court · (2007) 4 JCR 343
Limitation Act, 1963 — Section 5
High Courts11 Jul 2006Dismissed
Madras Fertilisers Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2008) 298 ITR 136
Constitution of India, 1950 — Article 131Income Tax Act, 1961 — Section 115JA, 143(1)
High Courts11 Jul 2006Allowed
G. Elavazhagan Vs Commissioner of Treasuries and Accounts, District Elementary Educational Officer and Assistant Elementary Educational Officer
Madras High Court · (2006) 4 LW 460 : (2006) 4 MPLJ 627
High Courts11 Jul 2006
K. Murugan Vs The Superintendent of Police, The Inspector of Police, All Women Police Station and D. Radha
Madras High Court · (2006) 07 MAD CK 0171
High Courts11 Jul 2006Dismissed
Venkatesan alias Karukka Venkatesan and Others Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0134
Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 506Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)
High Courts11 Jul 2006Allowed
Kalaiyarasi Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0133
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
Settu alias Arumugam Vs The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 07 MAD CK 0131
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
R. Sakthivel Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 07 MAD CK 0128
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
Sasi alias Sasikumar Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 07 MAD CK 0127
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
Selvam Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2006) 07 MAD CK 0126
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Dismissed
Kumar Vs The Commissioner of Police, The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Superintendent of Central Prisons
Madras High Court · (2006) 07 MAD CK 0050
Penal Code, 1860 (IPC) — Section 341, 392, 397, 427, 506(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
Chinnavan Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0049
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
Palanichamy Vs The District Collector and District Magistrate, The Secretary to Government, Prohibition and Excise Department and The Inspector of Police
Madras High Court · (2006) 07 MAD CK 0047
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts11 Jul 2006Allowed
Vivekanandan Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0046
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)