High Courts13 Jun 2006Allowed
C.T. Faisal Vs Official Liquidator and Another
Madras High Court · AIR 2006 Mad 15
Central Motor Vehicles Rules, 1989 — Rule 47Contract Act, 1872 — Section 23Motor Vehicles Act, 1988 — Section 2(30), 40, 51
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 92 of 152
High Courts13 Jun 2006Dismissed
Commissioner of Income Tax Vs Taj Fire Works Industries
Madras High Court · (2006) 204 CTR 108 : (2007) 288 ITR 92
Income Tax Act, 1961 — Section 33B, 80H, 80I
High Courts13 Jun 2006Allowed
Mrs. Jothi Vs The Secretary to the Government, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 06 MAD CK 0039
Penal Code, 1860 (IPC) — Section 294, 307, 324, 332, 341
High Courts13 Jun 2006Dismissed
Dr. E. Muralidharan Vs Venkataraman and Company and Another
Madras High Court · (2006) 3 ARBLR 477 : (2006) 3 MLJ 354
Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 43(3), 9
High Courts13 Jun 2006Allowed
Chinnadurai Vs State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0028
High Courts13 Jun 2006Allowed
Rita Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department, The Commissioner of Police, The Superintendent, Central Prison and The Superintendent, Sub Jail
Madras High Court · (2006) 06 MAD CK 0027
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 Courts13 Jun 2006Dismissed
Narasimhalu (died) and Others Vs Rajeswari
Madras High Court · (2006) 06 MAD CK 0023
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts13 Jun 2006Allowed
Smt. Mariammal Vs The Registrar, Central Administrative Tribunal and Union of India (UOI)
Madras High Court · (2006) WritLR 650
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 801Railway Services (Pension) Rules, 1993 — Rule 18(3)
High Courts13 Jun 2006Dismissed
Mr. Usha Vs Mr. B. Gobinath
Madras High Court · (2006) 2 LW(Cri) 544
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 482
High Courts12 Jun 2006Dismissed
H. Thenmozhi Vs The Inspector of Police, P.R.C. Unit, St. Thomas Mount Police Station, Chennai-600016 and Kaliyaperumal
Madras High Court · (2006) 06 MAD CK 0325
High Courts12 Jun 2006
Subramaniam Vs The Joint Commissioner, Hindu Religious and Charitable Endowment Board, Muthusamy Nagar, Sivagangai and Others
Madras High Court · (2006) 06 MAD CK 0323
High Courts12 Jun 2006Allowed
G. Sundaravel and Brothers Vs Income Tax Appellate Tribunal and Another
Madras High Court · (2008) 306 ITR 38
Income Tax Act, 1961 — Section 253(5), 254
High Courts12 Jun 2006Allowed
Export Credit Guarantee Corporation of India Ltd. Vs A. Jaya Kumar, State Bank of India and Canara Bank
Madras High Court · (2006) 4 MLJ 230
Constitution of India, 1950 — Article 14, 226
High Courts12 Jun 2006Dismissed
Tvl. Mhitraa Enterprises Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0219
Tamil Nadu General Sales Tax Act, 1959 — Section 38, 9(2)
High Courts12 Jun 2006
P. Ramasaamy Vs State by Station House Officer and Others
Madras High Court · (2006) 2 LW(Cri) 550
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts12 Jun 2006Allowed
R. Rasathi Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2006) 06 MAD CK 0211
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts12 Jun 2006Allowed
Ponnammal Vs The Commissioner of Police and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 06 MAD CK 0210
High Courts12 Jun 2006Allowed
Maheswari Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2006) 06 MAD CK 0209
High Courts12 Jun 2006Dismissed
Suresh Vs The State and The Commissioner of Police
Madras High Court · (2006) 06 MAD CK 0205
Penal Code, 1860 (IPC) — Section 147, 148, 326, 336, 34Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts12 Jun 2006Allowed
Pushbaraj Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0204