High Courts06 Jul 2006
Gunuru Eruku Naidu Vs State and G.V.V.S.N. Murthy
Madras High Court · (2006) 07 MAD CK 0147
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 74 of 152
High Courts06 Jul 2006Dismissed
The Government of Tamilnadu Vs Thiru Kailasam Memorial High School
Madras High Court · (2006) 07 MAD CK 0142
High Courts06 Jul 2006Allowed
R. Muthu Vs State of Tamil Nadu and Others
Madras High Court · AIR 2006 Mad 337 : (2006) 3 LW 790 : (2006) 3 MLJ 912
Criminal Procedure Code, 1973 (CrPC) — Section 428Poor Removal Act, 1846 — Section 2
High Courts06 Jul 2006Allowed
H.C. Lenin Vs The Commissioner of Police and The Additional Director General of Police (L and W)
Madras High Court · (2006) 3 MLJ 900
Constitution of India, 1950 — Article 226Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts06 Jul 2006Dismissed
V. Veeraraghavan Vs The District Collector, The Special Tahsildar (Land Acquisition) Adi-Dravida Welfare Dept. and R. Govindarajan
Madras High Court · (2006) 07 MAD CK 0119
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 5A
High Courts06 Jul 2006
P. Kathirvel and Others Vs Thangavel, The Special Commissioner and Commissioner of land Administration and The District Collector
Madras High Court · (2006) 07 MAD CK 0118
High Courts06 Jul 2006Dismissed
Danakoti Ammal Vs The Special Commissioner and Commissioner of Land Admn. and Others
Madras High Court · (2006) 07 MAD CK 0117
High Courts06 Jul 2006Allowed
Srikanth and Another etc. Vs State
Madras High Court · (2006) CriLJ 4126
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Jul 2006Allowed
The Oriental Insurance Co. Ltd. and South India Viscose Ltd. Vs Kalpaka Transport Co. Ltd., Public Carrier
Madras High Court · AIR 2006 Mad 307 : (2007) 3 LW 627 : (2006) 3 MLJ 561
High Courts05 Jul 2006
Dr. Parthasarathy Vs The State of Tamil Nadu and Others
Madras High Court · (2006) 07 MAD CK 0235
Constitution of India, 1950 — Article 14, 21
High Courts05 Jul 2006Dismissed
Commissioner of Income Tax Vs Integrated Finance Co. Ltd.
Madras High Court · (2006) 07 MAD CK 0220
High Courts05 Jul 2006Allowed
Sayira Banu Vs The Special Deputy Collector-Stamps O/o. Collectorate, Trichy-620001 and The Joint Sub. Registrar-III, Sub. Registrar Office, Trichy
Madras High Court · (2006) 07 MAD CK 0205
Constitution of India, 1950 — Article 14Stamp Act, 1899 — Section 47A, 47A(1), 47A(3)
High Courts05 Jul 2006Allowed
Maharunissa Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2006) 07 MAD CK 0196
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1)Constitution of India, 1950 — Article 22(5)
High Courts05 Jul 2006Allowed
Muthusamy Vs K. Ganesan and Perumaye
Madras High Court · (2006) 3 LW 973 : (2006) 3 MLJ 644
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)
High Courts05 Jul 2006Allowed
S. Parimala Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0150
Madras Prohibition Act, 1937 — Section 4(1), 4(1)(A)
High Courts05 Jul 2006Allowed
Rasammal Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0149
High Courts05 Jul 2006Allowed
Settu alias Arumugam Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The District Magistrate and District Collector
Madras High Court · (2006) 07 MAD CK 0148
High Courts05 Jul 2006Allowed
Khathija Beevi Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2006) 07 MAD CK 0143
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1)
High Courts05 Jul 2006Dismissed
Nagaraj Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The District Magistrate and District Collector
Madras High Court · (2006) 07 MAD CK 0123
Penal Code, 1860 (IPC) — Section 302, 324, 332, 379, 392
High Courts05 Jul 2006Dismissed
Settai Murugan and Others Vs State
Madras High Court · (2006) CriLJ 3713 : (2007) 5 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34