COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 72 of 152

High Courts11 Jul 2006

Mrs. P. Nirmala 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 0045

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts11 Jul 2006Allowed

Kumar alias LIC Kumar alias Ravikumar 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 0043

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts11 Jul 2006Allowed

Ashokumar Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The District Collector and District Magistrate

Madras High Court · (2006) 07 MAD CK 0039

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts11 Jul 2006

B and C Mills Staff Union and Madras Labour Union Vs K. Pandian, Official Liquidator (Co-operative Sub-Registrar), B and C Mills Employees Co-op. Society Limited Binny Ltd. Vs The Deputy Registrar of Co-operative Societies (Credit), B and C Mills Employees Co-operative Society Ltd. and The Registrar of Co-operative Societies

Madras High Court · (2006) 07 MAD CK 0022

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High Courts10 Jul 2006Allowed

Mr. T. Balakrishnan rep. by POA R. Baskaran, R. Baskaran Vs The Sub. Registrar, Sattur, Viruthunagar District, The District Collector/Inspector of Panchayats, Virudhunagar District, Virudhunagar, The Panchayat President, E.Muthuramalingapuram Panchayath Viruthunagar Panchayath Union, Viruthunagar District

Madras High Court · (2006) 07 MAD CK 0237

Tamil Nadu Panchayats Act, 1994 — Section 202, 202(1), 202(2)

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High Courts10 Jul 2006

Punjab National Bank Vs Commercial Tax Officer II and Another

Madras High Court · (2009) 25 VST 167

Tamil Nadu General Sales Tax Act, 1959 — Section 24, 24(2), 26, 26(6), 31

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High Courts10 Jul 2006Allowed

M. Ramakrishnan Vs Vinod Kumar Goyal

Madras High Court · (2006) 4 LW 650

Limitation Act, 1963 — Section 5

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High Courts10 Jul 2006

Peria Rajendran and etc. Vs State

Madras High Court · (2007) CriLJ 1242

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120, 302, 380, 398

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High Courts10 Jul 2006

Sivakami Vs Shanmugasundaram

Madras High Court · (2006) 07 MAD CK 0186

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High Courts10 Jul 2006Dismissed

Sundari Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0169

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 8

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High Courts10 Jul 2006

R. Thamilarasi Vs State

Madras High Court · (2006) 07 MAD CK 0163

Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 2(1)

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High Courts10 Jul 2006Dismissed

Saravanan Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0141

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High Courts10 Jul 2006Dismissed

Subramani Sha Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0140

Penal Code, 1860 (IPC) — Section 336, 341, 397, 506

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High Courts10 Jul 2006Allowed

K. Vijayan Vs K.G. Kuppusamy, R.V. Mohanasundaram, G. Thanigachalam and Sambasivam

Madras High Court · (2006) 4 LW 655 : (2006) 3 MLJ 759

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 40(1)

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High Courts10 Jul 2006Dismissed

Devaki Vs The State of Tamil Nadu

Madras High Court · (2006) 07 MAD CK 0129

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts10 Jul 2006Dismissed