High Courts26 Jun 2006Dismissed
Commissioner of Income Tax Vs Sengunthar Thirumana
Madras High Court · (2008) 298 ITR 330
Income Tax Act, 1961 — Section 11, 12, 12AA, 139, 143(1)
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 83 of 152
High Courts23 Jun 2006
Cethar Industries Limited Vs The State of Tamil Nadu and The Tamil Nadu Electricity Board
Madras High Court · (2006) 06 MAD CK 0273
High Courts23 Jun 2006Allowed
J. Ramamurthy Vs The Inspector of Police, Law and Order, The Inspector of Police, The Superintendent of Police and B.R. Gopinath
Madras High Court · (2006) 06 MAD CK 0269
High Courts23 Jun 2006Dismissed
Mallappa @ Mallesan Vs State
Madras High Court · (2006) 06 MAD CK 0256
Penal Code, 1860 (IPC) — Section 302
High Courts23 Jun 2006Dismissed
V. Rajakumari and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) 3 MLJ 1012
Tamil Nadu Highways Act, 2001 — Section 15(1), 15(2), 2
High Courts23 Jun 2006Dismissed
Mrs. Zeenath Ariff, Mrs. Badrunissa, Mr. Sahabudeen and Ms. Zareena Ariff Vs The District Collector and The Special Tahsildar (Adi Dravidar Welfare)
Madras High Court · (2006) 3 MLJ 947
Land Acquisition Act, 1894 — Section 11, 4(1), 9(1)Tamil Nadu Land Acquisition Act, 1978 — Section 2, 22, 4(2), 5A, 6
High Courts23 Jun 2006Dismissed
Pedda Anniah, Chinnappa Reddy and Venkatarama Reddy Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0126
Tamil Nadu Land Acquisition Act, 1978 — Section 4(1)
High Courts23 Jun 2006
A. Mahalingam and Others Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0120
High Courts23 Jun 2006Dismissed
Baby Padmini Vs The Sub-Inspector of Police, The Superintendent of Police and M. Asokan
Madras High Court · (2006) 06 MAD CK 0090
Hindu Marriage Act, 1955 — Section 13, 26
High Courts23 Jun 2006Dismissed
P. Gopalakrishnan and Others Vs The State of Tamil Nadu and The Special Tahsildar (L.A.) Tamil Nadu Housing Board
Madras High Court · (2006) 06 MAD CK 0074
Tamil Nadu Land Acquisition Act, 1978 — Section 6
High Courts23 Jun 2006
B.K.K. Pillai and Others Vs D. Muthukrishnan and Others etc. etc.
Madras High Court · (2006) 06 MAD CK 0071
High Courts23 Jun 2006Dismissed
The State of Tamil Nadu Vs K.S. Narayanan
Madras High Court · (2007) 1 LW 81 : (2007) 2 MLJ 367
Tamil Nadu Land Acquisition Act, 1978 — Section 4(1), 5
High Courts22 Jun 2006Dismissed
Shree Annapoorna, Shree Gowrishankar Hotels (P) Ltd. Vs Commercial Tax Officer
Madras High Court · (2008) 17 VST 325
Tamil Nadu General Sales Tax Act, 1959 — Section 7A, 8
High Courts22 Jun 2006
The Association of Educational Institutes for Hotel Management and Catering Technology Vs The Government of Tamil Nadu and The Director of Technical Education
Madras High Court · (2006) 3 MLJ 391 : (2006) WritLR 487
Constitution of India, 1950 — Article 142, 19(1), 19(6), 29, 30Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section 4(1)
High Courts22 Jun 2006Dismissed
St. Mark's Educational Trust Vs S. Ashok Kumar
Madras High Court · (2006) 3 LW 827
Civil Procedure Code, 1908 (CPC) — Section 38Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts22 Jun 2006Allowed
A.C. Abraham Kingsley Vs Shanthi and Others
Madras High Court · (2006) 4 CTC 46 : (2006) 3 MLJ 829
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 11(1), 11(3), 11(4)
High Courts22 Jun 2006Allowed
The Correspondent, Avila Convent Matriculation Higher Secondary School Vs The State of Tamil Nadu and N. Radhakrishnan
Madras High Court · (2006) 3 MLJ 707
High Courts22 Jun 2006Dismissed
Karuppannan Ambalam Vs The Tahsildar and State of Tamil Nadu
Madras High Court · (2006) 3 MLJ 996
Land Acquisition Act, 1894 — Section 18
High Courts22 Jun 2006Dismissed
St. Mark's Educational Trust Vs Mrs. Sakunthala and G. Saptharishi
Madras High Court · (2006) 06 MAD CK 0163
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 136
High Courts22 Jun 2006Dismissed
St. Mark's Educational Trust Vs S. Sekar
Madras High Court · (2006) 06 MAD CK 0162
Civil Procedure Code, 1908 (CPC) — Section 38Constitution of India, 1950 — Article 136Practice Civil Rules — Rule 143