High Courts27 Jun 2006Dismissed
Kavitha Dyeings Vs The Chairman Tamil Nadu Electricity Board and Others
Madras High Court · (2006) 06 MAD CK 0258
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 81 of 152
High Courts27 Jun 2006Allowed
S. Subramaniam Vs State of Tamil Nadu
Madras High Court · (2006) 3 LW 445 : (2006) 3 MLJ 509
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 1(3), 10(1), 11, 11(1), 11(3)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 2, 3, 3(1), 4, 5
High Courts27 Jun 2006
Mangilal Vs State
Madras High Court · (2006) 06 MAD CK 0254
Criminal Procedure Code, 1973 (CrPC) — Section 209, 304, 304(1), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 380
High Courts27 Jun 2006Dismissed
N. Manoharan Vs Bharathiar University and N. Munusamy
Madras High Court · (2006) 06 MAD CK 0248
High Courts27 Jun 2006Allowed
Rukmani Devi Vs The Director of Elementary Education, The District Elementary Educational Officer and The Additional Assistant Elementary Educational Officer
Madras High Court · (2006) 06 MAD CK 0233
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 26
High Courts27 Jun 2006Dismissed
Sekar @ Chandrasekar @ Chinna Kanagu Vs The Commissioner of Police and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 06 MAD CK 0228
High Courts27 Jun 2006Dismissed
The Commissioner of Income Tax Vs Rajam Ramaswamy and Sons
Madras High Court · (2008) 298 ITR 325
Income Tax Act, 1922 — Section 10(4)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts27 Jun 2006Dismissed
Sri-La-Sri Ajappa Nateswara Pandara Sannathi Avl., Meganathaswamy Thirukoil Vs The District Collector, Inspector Panchayat, The Commissioner, Panchayat Union and The President, Thirumaichur Panchayat Board
Madras High Court · (2006) 06 MAD CK 0073
High Courts27 Jun 2006Dismissed
The Commissioner of Income Tax Vs S. Srinivasan
Madras High Court · (2006) 06 MAD CK 0070
Income Tax Act, 1961 — Section 10(10C), 89, 89(1)
High Courts27 Jun 2006Dismissed
The Commissioner of Income Tax Vs Data Software Research Co. P. Ltd.
Madras High Court · (2007) 212 CTR 323 : (2007) 288 ITR 289
Companies Act, 1956 — Section 227(3)Income Tax Act, 1961 — Section 271, 271A, 271AA, 271B, 271BA
High Courts27 Jun 2006
Rajkumar Vs Inspector of Police and V. Pandurangan
Madras High Court · (2006) 06 MAD CK 0053
High Courts27 Jun 2006Allowed
Kutti (a) Parasuraman Vs State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0045
High Courts27 Jun 2006Dismissed
Ghouse Basha Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 06 MAD CK 0041
High Courts27 Jun 2006Allowed
ELGI Finance Ltd. Vs Essrope Mills Ltd.
Madras High Court · (2007) 3 BC 667 : (2006) 4 LW 180 : (2006) 3 MLJ 809 : (2006) 70 SCL 308
Arbitration Act, 1940 — Section 41BSick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 25
High Courts26 Jun 2006Dismissed
Sombu Padayachi and Lakshmi Ammal Vs R.K. Ramasami Nainar
Madras High Court · (2006) 06 MAD CK 0326
High Courts26 Jun 2006
Govindan, T. Murugesan and K. Ramasamy Vs District Registrar
Madras High Court · (2006) 06 MAD CK 0324
Registration Act, 1908 — Section 17, 18, 27, 64Stamp Act, 1899 — Section 27, 64
High Courts26 Jun 2006Allowed
In Re: Ashwin Poultry Farms (India) (P.) Ltd.
Madras High Court · (2007) 138 CompCas 505 : (2008) 85 SCL 192
Companies (Court) Rules, 1959 — Rule 10, 11, 79Companies Act, 1956 — Section 391, 394, 94, 97
High Courts26 Jun 2006Allowed
M. Jamalutheen Vs The Director of School Education and Others
Madras High Court · (2006) 06 MAD CK 0313