High Courts21 Jun 2006Allowed
Jareena Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0056
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 85 of 152
High Courts21 Jun 2006
The Commander Head Quarters Coast Guard Region (East), The Chief Engineer Military Engineering Services and The Garrison Engineer Vs Vijaya and Paliyan, A.E. MDS (Retd.) Engineer, Contractor and Suppliers
Madras High Court · (2006) 4 ACC 696 : (2008) ACJ 169 : (2006) 3 LW 284 : (2006) 3 MLJ 515
Workmens Compensation Act, 1923 — Section 12, 12(4), 2(2), 3
High Courts20 Jun 2006Dismissed
Shanmugham (died) and 12 others Vs Parvathi and 4 others
Madras High Court · (2006) 06 MAD CK 0290
Transfer of Property Act, 1882 — Section 53A
High Courts20 Jun 2006Dismissed
Kannan @ Mayakannan Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2006) 06 MAD CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 336, 385, 427
High Courts20 Jun 2006Dismissed
Airfrieght Ltd., by Joseph Ravikumar Manager, HR and Administration Vs Redbull Exports and R. Muthusamy, Partner, Redbull Exports
Madras High Court · (2006) 06 MAD CK 0221
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Jun 2006Allowed
Ramanamma Vs State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0169
High Courts20 Jun 2006Allowed
K. Pattabi Vs State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0168
High Courts20 Jun 2006Allowed
E. Muniappa Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2006) 06 MAD CK 0165
High Courts20 Jun 2006Allowed
Murugesan Vs State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0164
High Courts20 Jun 2006Dismissed
Smt. J. Sumitha Vs The Secretary to the Government Food Co.operation and Consumer Protection Department, The District Collector and District Magistrate and The Secretary to the Government Food and Consumer Protection Department, Government of India
Madras High Court · (2006) 06 MAD CK 0158
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 7
High Courts20 Jun 2006
Commissioner of Income Tax Vs Tamilnadu Tourism Development Corporation Ltd.
Madras High Court · (2007) 288 ITR 146
High Courts20 Jun 2006
Tvl. The Savamalai Estates Ltd. Vs The State of Tamil Nadu
Madras High Court · (2007) 288 ITR 448 : (2006) 3 MLJ 979
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 54
High Courts20 Jun 2006Dismissed
Govindammal Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0108
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts20 Jun 2006Allowed
Jegannathan Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0105
Madras Prohibition Act, 1937 — Section 32Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts20 Jun 2006Dismissed
Dhandapani Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0104
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts20 Jun 2006
K.N. Chari Rubber and Plastics Pvt. Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2006) 06 MAD CK 0087
Finance Act, 1983 — Section 40(3)Income Tax Act, 1961 — Section 27(1), 32
High Courts20 Jun 2006Dismissed
Kirloskar Brothers Limited Vs Champ Infrastructure Private Limited
Madras High Court · (2006) 06 MAD CK 0033
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2)
High Courts19 Jun 2006
Bilahari Investments (P) Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2007) 207 CTR 512 : (2007) 288 ITR 39 : (2006) 4 MLJ 1644
Chit Funds Act, 1982 — Section 2, 3Income Tax Act, 1961 — Section 144, 145, 5, 6(6)
High Courts19 Jun 2006
S. Sridha and Another Vs Kannupaiyan and Another
Madras High Court · (2007) ACJ 1820
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts19 Jun 2006Dismissed
Perumal Vs State
Madras High Court · (2006) 06 MAD CK 0266
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302