High Courts12 Jun 2006
Chinnakannu Vs The Secretary to Govt., Backward Class Department and Others
Madras High Court · (2006) 06 MAD CK 0151
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 93 of 152
High Courts12 Jun 2006Dismissed
Hari Philips Michael @ Imthiaz Vs The State of Tamil Nadu
Madras High Court · (2006) 06 MAD CK 0029
Penal Code, 1860 (IPC) — Section 380, 457, 511Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts12 Jun 2006Dismissed
Sivagami 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 0022
High Courts12 Jun 2006Allowed
Ramanathan Vs State
Madras High Court · (2006) 2 LW(Cri) 567
Essential Commodities Act, 1955 — Section 7(1)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Section 14(1)
High Courts12 Jun 2006Dismissed
Dr. M. Vennila Vs Tamil Nadu Public Service Commission
Madras High Court · (2007) 3 CTC 69 : (2006) 3 MLJ 376 : (2006) WritLR 574
Constitution of India, 1950 — Article 226Madras High Court Appellate Side Rules, 1965 — Rule 9
High Courts12 Jun 2006
Commissioner of Income Tax Vs Sri K. Rangaswamy Naidu and Sri K. Damodaraswamy Naidu
Madras High Court · (2007) 288 ITR 109 : (2007) 163 TAXMAN 52
Income Tax Act, 1961 — Section 139(1), 143(3), 155, 67
High Courts08 Jun 2006Allowed
Apollo Hospitals Enterprises Limited Vs The Assistant Commissioner of Income Tax
Madras High Court · (2006) 206 CTR 426 : (2006) 287 ITR 25 : (2006) 3 MLJ 1106
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 10(15), 142, 142(1), 143(1), 143(3)
High Courts08 Jun 2006Dismissed
ST-CMS Electric Company Pvt. Ltd. Vs Union of India (UOI)
Madras High Court · (2006) 202 ELT 238
Constitution of India, 1950 — Article 226
High Courts08 Jun 2006
Raja Sudha Theatre Vs The Chief Secretary, The State of Tamil Nadu, The Secretary to the Government, Housing and Urban Development Department, The District Collector and the Licencing Authority and The Secretary to the Government, Home Cinema (II) Department, Government of Tamil Nadu
Madras High Court · (2006) 4 LW 748
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 39, 5(1), 5A, 5A(1)Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 35(1), 35(2), 35(3), 35A, 35A(4)
High Courts07 Jun 2006
R. Kumudhini, R. Vijay Sankar, R. Saravanan and R. Premalakshmi Vs The General Superintendent
Madras High Court · (2007) ACJ 2494
Motor Vehicles Act, 1988 — Section 163A
High Courts07 Jun 2006Allowed
G. Arumugam and Anjalai Vs R. Krishnamurthy and The New India Assurance Company Limited
Madras High Court · (2006) 4 ACC 36 : (2007) 1 MLJ 866
Motor Vehicles Act, 1988 — Section 163, 163A
High Courts07 Jun 2006Dismissed
Chellamuthu and National Insurance Co. Ltd. Vs S. Periyasamy and S. Kuppusamy
Madras High Court · (2006) 06 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110f, 166
High Courts07 Jun 2006Dismissed
The New India Assurance Company Limited Vs G. Vijaya Kandiban and S. Jayapal
Madras High Court · (2006) 4 ACC 96
Evidence Act, 1872 — Section 145, 157Motor Vehicles Act, 1988 — Section 168(1), 170, 179Penal Code, 1860 (IPC) — Section 338
High Courts06 Jun 2006
R. Somarajan Vs The Settlement Officer, Office of the Director of Survey and Settlement
Madras High Court · (2006) 06 MAD CK 0174
High Courts01 Jun 2006Allowed
India Motor Parts and Accessories Limited Vs Employees' State Insurance Corporation
Madras High Court · (2006) 4 LW 38
Employees State Insurance Act, 1948 — Section 1(5), 2(9), 38, 45A
High Courts31 May 2006Dismissed
Cheif General Manager/Thermal Power Station-I, Neyveli Lignite Corporation Ltd. Vs G. Dhanam and Others
Madras High Court · (2007) 1 LLJ 128
Workmens Compensation Act, 1923 — Section 10(1), 3, 3(1), 30, 92A
High Courts31 May 2006Dismissed
L. Rama Subbu and K.S.A. Krishnamoorthy Vs Madura College Board, Madura College
Madras High Court · (2008) 143 CompCas 505 : (2006) 3 LW 546
Civil Procedure Code, 1908 (CPC) — Section 92Companies Act, 1956 — Section 25, 397, 397(2), 398, 399
High Courts31 May 2006Dismissed
The Superintending Engineer, Tamil Nadu Electricity Board and The Assistant Engineer, Rural/North Tamil Nadu Electricity Board Vs Pavunammal and Others
Madras High Court · (2006) 05 MAD CK 0004
Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 12, 12(1), 12(4), 2(1), 3(1)
High Courts31 May 2006
Sahabudeen Vs V. Haridass, R. Selvaraj and The New India Assurance Co. Ltd.
Madras High Court · (2007) 1 ACC 124
Motor Vehicles Act, 1988 — Section 163A
High Courts23 May 2006Allowed
S. Parameswaran Vs The Secretary, Union of India (UOI), Ministry of Finance, Department of Revenue and The Deputy Director of Enforcement
Madras High Court · (2006) 133 CompCas 568 : (2006) 204 ELT 386 : (2006) 70 SCL 203 : (2006) 4 STR 406 : (2006) WritLR 930
Central Excises and Salt Act, 1944 — Section 11BB, 9(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 5