High Courts25 Apr 2006Allowed
Pattammal Vs Santhakumari and The Branch Manager, Life Insurance Corporation of India
Madras High Court · (2006) 04 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 97 of 152
High Courts25 Apr 2006
Mr. Lachhman P. Udhani, Mr. Deepak L. Udhani and Mr. Ashwin L. Udhani Vs Redington (India) Ltd.
Madras High Court · (2007) 3 BC 159 : (2007) 2 CivCC 135 : (2006) 133 CompCas 855 : (2006) CriLJ 3076 : (2006) 4 CTC 43 : (2006) 4 RCR(Criminal) 676
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 14, 74, 79Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Apr 2006Allowed
Rameshkumar Vs The Secretary to Government Co. operation, Food and Consumer Protection Department, The District Collector and District Magistrate and The Secretary to Government Food and Consumer Protection Department, Govt. of India
Madras High Court · (2006) 04 MAD CK 0315
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 8(1)
High Courts24 Apr 2006Allowed
N. Nandagopalan Vs The Secretary to Government Personnel and Administration Reforms (Q) Department
Madras High Court · (2006) 3 MLJ 191 : (2007) WritLR 52
Constitution of India, 1950 — Article 14Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts24 Apr 2006Dismissed
The State of Tamil Nadu Vs Tvl. Shree Jagam Spinning Mills and The Secretary, The Tamil Nadu Sales Tax Appellate Tribunal [Additional Bench]
Madras High Court · (2006) 3 MLJ 232
Constitution of India, 1950 — Article 226
High Courts24 Apr 2006Dismissed
Director General of Police Dr. Radhakrishnan Salai, The Deputy Inspector General of Police and The Superintendent of Police Vs Kuppusamy and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 4 CTC 416
Constitution of India, 1950 — Article 226
High Courts24 Apr 2006Allowed
Ravi Prakash Khemka, Shivani Devi and Ritu Devi Vs Income Tax Appellate Tribunal 'B' Bench and Deputy Commissioner of Income Tax
Madras High Court · (2007) 209 CTR 342 : (2007) 288 ITR 362 : (2007) 164 TAXMAN 431
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24
High Courts24 Apr 2006
Kalaimani Vs The District Collector and District Magistrate and The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0150
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3, 3(1)
High Courts24 Apr 2006Allowed
Elumalai Vs The State Government
Madras High Court · (2006) 04 MAD CK 0149
High Courts24 Apr 2006
Velleri @ Azhavan Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0057
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts24 Apr 2006Allowed
Kamala Vs The Commissioner of Police and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 04 MAD CK 0056
High Courts24 Apr 2006Allowed
Valli Vs The State of Tamil Nadu
Madras High Court · (2006) 04 MAD CK 0055
High Courts24 Apr 2006Dismissed
G. Balasubramaniam Vs C. Periyasamy
Madras High Court · (2006) 04 MAD CK 0023
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Apr 2006Dismissed
V. Venkatrajan Vs The State of Tamil Nadu and Others V. Venkatrajan and Others Vs The Tamil Nadu Government and Others
Madras High Court · (2006) 04 MAD CK 0327
Land Acquisition Act, 1984 — Section 11, 11(4), 4(1), 48B, 51
High Courts21 Apr 2006Dismissed
C. Selvakumar Vs The Govt, of Tamilnadu and Others
Madras High Court · (2007) 1 LW(Cri) 254
High Courts21 Apr 2006
T.V. Venkatachalam Vs The Senior Intelligence Officer, DRI
Madras High Court · (2006) 04 MAD CK 0320
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 25, 28, 29
High Courts21 Apr 2006Dismissed
S. Eswaran, Village Assistant (under suspension) Vs The Tasildhar
Madras High Court · (2006) 04 MAD CK 0305
Penal Code, 1860 (IPC) — Section 415, 466, 471
High Courts21 Apr 2006Allowed
Dr. P. Rajasekaran Vs The State of Tamil Nadu and Tamil Nadu Public Service Commission
Madras High Court · (2006) 04 MAD CK 0273
High Courts21 Apr 2006
Sharath Kumar Rath, Saroj Kumar Sadangi and Parameswaran Satyam Vs The Central Administrative Tribunal, The Union of India (UOI), The Chairman, Central Board of Excise and Customs Department of Revenue, Ministry of Finance and The Chief Commissioner of Customs T.S. Jayachandar, Deputy Commissioner of Customs and Central Excise Vs The Central Administrative Tribunal and Others A. Cletus Vs The Union of India (UOI) and Others
Madras High Court · (2006) 04 MAD CK 0272
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 309, 32Customs Appraisers Service, Class II Recruitment Rules, 1961 — Rule 3, 4
High Courts21 Apr 2006Allowed
The Chief Commissioner of Income Tax, The Senior Accounts Officer, Zonal Accounts Officer, Central Board of Direct Taxes and The Additional Commissioner of Income Tax, Audit/(Admin) Vs The Central Administrative Tribunal
Madras High Court · (2006) 04 MAD CK 0266
Central Civil Services (Pension) Rules, 1972 — Rule 56