High Courts06 Dec 2000
Boeing Vs Commissioner of Income Tax
Madras High Court · (2001) 250 ITR 667
Income Tax Act, 1961 — Section 10, 10(3), 2(24), 28
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 6 of 57
High Courts06 Dec 2000
Commissioner of Income Tax Vs S.P. Balasubramaniam
Madras High Court · (2001) 250 ITR 127
Income Tax Act, 1961 — Section 256
High Courts06 Dec 2000
Easwaran Vs Mani
Madras High Court · (2001) 1 MLJ 318
Evidence Act, 1872 — Section 112
High Courts05 Dec 2000Dismissed
Kalpaka Transport Co. Ltd. Vs The Oriental Fire and General Insurance Co. Ltd. and Another
Madras High Court · AIR 2001 Mad 164 : (2002) 2 LW 172 : (2001) 1 MLJ 714
Civil Procedure Code, 1908 (CPC) — Section 20Transfer of Property Act, 1882 — Section 92
High Courts05 Dec 2000
The Executive Officer, Sri Brihadiswarar Temple, Gangaikondacholapuram Vs 1. The Director General, Archealogical Survey of India, New Delhi, 2. Superintending Archealogist, Chennai Circle, Fort. St. George and 3. Assistant, Archealogical Survey in India, Big Temple, Thanjavur
Madras High Court · (2000) 12 MAD CK 0123
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 13, 14, 15, 5, 6
High Courts05 Dec 2000Dismissed
The Manager, New India Assurance Company Coimbatore Vs P. Nachimuthu and Ranganayaki
Madras High Court · (2000) 12 MAD CK 0101
Workmens Compensation Act, 1923 — Section 2(1)
High Courts05 Dec 2000Allowed
Smt. Lakshmi Vs State of Tamil Nadu
Madras High Court · (2000) 12 MAD CK 0096
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 306, 348, 380, 457, 461Police Standing Order — Order 145
High Courts05 Dec 2000
The Food Corporation of India, 2 Haddows Road, Chennai-6 Vs Food Corporation of India, Royapettah, Chennai-14 and 22
Madras High Court · (2000) 12 MAD CK 0069
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 2, 22, 26
High Courts05 Dec 2000
P.Subramanian Udayar Vs Eswari and 4 others
Madras High Court · (2001) 2 MLJ 19
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6Transfer of Property Act, 1882 — Section 53
High Courts05 Dec 2000
M. Vijayaraghava Reddiar Vs The Chairman and Managing Director, Chennai Metropolitan Water Supply and Sewerage Board and Others
Madras High Court · AIR 2001 Mad 155 : (2001) 1 LW 610 : (2001) WritLR 214
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 49, 69
High Courts04 Dec 2000
Mr. AR. Educational Society Vs Commissioner of Income Tax
Madras High Court · (2002) 253 ITR 589
Income Tax Act, 1961 — Section 10(22)
High Courts04 Dec 2000
COMMISSIONER OF INCOME TAX Vs METTUR BEARDSELL LTD.
Madras High Court · (2001) 250 ITR 48
High Courts04 Dec 2000Allowed
Swaminathan C.S. and Others Vs Simpson and Co. Ltd. and Another
Madras High Court · (2001) 88 FLR 1037 : (2001) 1 LLJ 141 : (2001) 1 MLJ 288
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Bonus Act, 1965 — Section 10, 11, 12, 22
High Courts04 Dec 2000Dismissed
Sarada Vs V. Satyamurthi
Madras High Court · (2001) 1 DMC 210 : (2001) 1 MLJ 224
Hindu Marriage Act, 1955 — Section 13(1)
High Courts04 Dec 2000
Commissioner of Wealth-tax Vs A.R. Krishnamurthy
Madras High Court · (2001) 249 ITR 239
High Courts04 Dec 2000
V.G.K. Murthy Vs M/s. Vikas Plastic Electro Chemical Pvt. Ltd.
Madras High Court · (2001) 1 ALT(Cri) 414
Criminal Procedure Code, 1973 (CrPC) — Section 204
High Courts04 Dec 2000
Sundaram Finance Services Ltd. Vs Shoba Garments (P) Ltd., No. 127-B Brickklin Road, Norton Shanmuga Building II Floor, Purasawakam, Chennai-7 and 13 others
Madras High Court · (2000) 12 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 101, 102, 103Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Dec 2000
Commissioner of Income Tax Vs Ramnath Goenka and Others
Madras High Court · (2001) 252 ITR 653
Income Tax Act, 1961 — Section 147, 153(3), 254
High Courts02 Dec 2000
G. Mohamed Thaif and Another Vs The Bharath Petroleum Corporation Ltd. and Another
Madras High Court · (2001) 1 MLJ 335
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5, 7