COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 6 of 67

High Courts22 Nov 2001

Tamil Nadu Tobacco Company Limited Vs Commr. of C. Ex., Coimbatore

Madras High Court · (2002) 142 ELT 533

CEGAT (Procedure) Rules, 1982 — Rule 4(2)Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226

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High Courts22 Nov 2001

Commissioner of Income Tax Vs S. Kamalahasan

Madras High Court · (2004) 188 CTR 143 : (2004) 141 TAXMAN 24

Income Tax Act, 1961 — Section 145(2)

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High Courts22 Nov 2001Dismissed

GDA Security Private Limited and Another Vs The Union of India and Others

Madras High Court · (2003) 89 ECC 381 : (2002) 140 ELT 332 : (2003) 264 ITR 396 : (2006) 2 STR 542

Constitution of India, 1950 — Article 14Finance Act, 1994 — Section 65(24), 65(40), 65(48), 66, 67Service Tax Rules, 1994 — Rule 6

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High Courts22 Nov 2001Dismissed

The Secretary to Government, Home (Transport-I) Department. Fort St. George, Chennai-9 and Another Vs K. Kolappapillai and Another

Madras High Court · (2001) 11 MAD CK 0057

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High Courts22 Nov 2001

Commissioner of Income Tax Vs Gordhandas Bhagwandas Charitable Trust

Madras High Court · (2004) 186 CTR 684

Income Tax Act, 1961 — Section 11, 13(1)

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High Courts22 Nov 2001Allowed

Chief Administrator CSI Kalyani Multi Speciality Hospital, Dr. Radhakrishnan Road, Chennai 4 and Dr. Sujatha Vs Kasiviswanathan

Madras High Court · (2002) 2 LW(Cri) 755

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High Courts21 Nov 2001

The Superintending Engineer, Coimbatore Electricity Distribution Circle/South/Tamil Nadu Electricity Board, Tatabad, Coimbatore-12, The Executive Engineer, Distribution Coimbatore Electricity Distribution Circle/South/Tamil Nadu Electricity Board Pothanur, Coimbatore-23, The Assistant Executive Engineer, Coimbatore Electricity Distribution Circle/South/Tamil Nadu Electricity Board, Kuniyamuthur, Coimbatore-8 and The Assistant Executive Engineer, Anti Power Theft Squad, Tamil Nadu Electricity Board, Tatabad, Coimbatore-12 Vs S.N. Srinivasan, Partner, M/s. S.N. Textiles, 128/3-B, Idayarpalayam Road, Kuniyamuthur, Coimbatore-8

Madras High Court · (2001) 11 MAD CK 0106

Electricity (Supply) Act, 1948 — Section 49

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High Courts21 Nov 2001Allowed

S. Kumari Vs The District Collector and District Magistrate, Tiruvannamalai, District Tiruvannamalai, State

Madras High Court · (2002) 2 LW(Cri) 834

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High Courts21 Nov 2001

B. Rajendran and B. Kannan and Krishnaswamy Vs S.K. Bangaru Naidu and Others

Madras High Court · (2001) 11 MAD CK 0009

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A

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High Courts20 Nov 2001

Kothandapani and Others Vs State and etc.

Madras High Court · (2003) CriLJ 151 : (2002) 2 LW(Cri) 826

Penal Code, 1860 (IPC) — Section 300, 324, 326

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High Courts20 Nov 2001Allowed

Branch Manager, National Insurance Co. Ltd. Vs Pappa and Others

Madras High Court · (2003) ACJ 600

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High Courts20 Nov 2001Dismissed

India Meters Limited Vs State of Tamil Nadu

Madras High Court · (2004) 136 STC 285

Tamil Nadu General Sales Tax Act, 1959 — Section 2Tamil Nadu General Sales Tax Rules, 1959 — Rule 6

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High Courts20 Nov 2001Allowed

General Insurance Employees, Association Vs The Presiding Officer, Industrial Tribunal, Madras-104 and Another

Madras High Court · (2002) 4 LLJ 855

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 16

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High Courts20 Nov 2001Allowed

Kma Finished Leather (P) Ltd. Vs State of Tamil Nadu and Others

Madras High Court · (2004) 134 STC 185

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts19 Nov 2001

Sundaram Industries Ltd., Madurai Vs The Commissioner of Income Tax, Madurai

Madras High Court · (2002) 176 CTR 229

Income Tax Act, 1961 — Section 32A, 32A(2)

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High Courts19 Nov 2001

Commissioner of Income Tax Vs Fab Exports (P.) Ltd.

Madras High Court · (2001) 258 ITR 56

Income Tax Act, 1961 — Section 115J, 115J(1), 115J(2), 32A(3), 72(1)

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High Courts19 Nov 2001

SSM Processing Mills Ltd. Vs Union of India (UOI)

Madras High Court · (2003) 161 ELT 87

Central Excises and Salt Act, 1944 — Section 3AHot Air Stenter Independent Textile Processors Annual Capacity Determination Rules, 1998 — Rule 3

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High Courts19 Nov 2001

Commissioner of Income Tax Vs Fab Exports (P) Ltd.

Madras High Court · (2002) 176 CTR 129

Income Tax Act, 1961 — Section 115J(2)

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High Courts19 Nov 2001

SUNDARAM INDUSTRIES LTD. Vs Commissioner of Income Tax

Madras High Court · (2002) 176 CTR 229

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High Courts19 Nov 2001

Metropolitan Transport Corporation (Chennai Div.-I) Ltd. Vs K. Shankar

Madras High Court · (2002) 1 ACC 488

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