High Courts04 Jul 2006Allowed
K. Eswaran Vs The State of Tamilnadu
Madras High Court · (2006) 07 MAD CK 0098
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 76 of 152
High Courts04 Jul 2006Allowed
Murugan Vs State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0097
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts04 Jul 2006Allowed
Kumar alias Krishna Kumar Vs The Secretary to Government Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 07 MAD CK 0090
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts04 Jul 2006Dismissed
The Tamil Nadu Municipalities and Sanitary Supervisors Association Vs State of Tamil Nadu and Others
Madras High Court · (2006) 07 MAD CK 0052
High Courts03 Jul 2006Dismissed
Krishnan Vs State by The Inspector of Police
Madras High Court · (2006) 07 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts03 Jul 2006Dismissed
S. Poochi Ammal Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0160
High Courts03 Jul 2006Allowed
Ramamurthy Vs The State of Tamil Nadu
Madras High Court · (2006) 4 CTC 181 : (2007) 1 LW(Cri) 15
Constitution of India, 1950 — Article 22(5)
High Courts03 Jul 2006Allowed
K.M. Vijayan Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0157
High Courts03 Jul 2006Allowed
Senthil Kumar Vs The Commissioner of Police and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 07 MAD CK 0155
High Courts03 Jul 2006Allowed
Viji @ Vijayakumari Vs The State
Madras High Court · (2006) 2 LW(Cri) 664
Criminal Procedure Code, 1973 (CrPC) — Section 174, 235(2), 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Jul 2006Dismissed
Revathy Vs State of Tamil Nadu
Madras High Court · (2006) 3 CTC 650
Criminal Procedure Code, 1973 (CrPC) — Section 154(1)Penal Code, 1860 (IPC) — Section 307, 336, 341, 353, 427
High Courts03 Jul 2006Allowed
Deena Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0110
High Courts03 Jul 2006Allowed
Munusamy Vs State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0107
High Courts03 Jul 2006Allowed
Dhanalakshmi Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0106
High Courts03 Jul 2006
Mariya Jacqueline Browne Vs State and Gerald Christopher Browne
Madras High Court · (2006) 07 MAD CK 0101
High Courts03 Jul 2006Dismissed
J.V. Rajkumar Vs The Inspector of Police, Ariya Nayagam, Shanthi Ariyanayagam and Srividya alias Nansy
Madras High Court · (2006) 07 MAD CK 0100
High Courts03 Jul 2006Allowed
Rajini Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Dept.
Madras High Court · (2006) 07 MAD CK 0096
High Courts03 Jul 2006Allowed
Settu Vs The State of Tamil Nadu
Madras High Court · (2006) 07 MAD CK 0094