High Courts03 Dec 2002
Commissioner of Income Tax Vs Viners Industries
Madras High Court · (2003) 130 TAXMAN 492
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 10 of 118
High Courts03 Dec 2002
Om Sindhoori Capital Investments Ltd. Vs Joint Commissioner of Income Tax
Madras High Court · (2003) 130 TAXMAN 392
High Courts03 Dec 2002Dismissed
E.K. Haj Mohammadmeera Sahib and sons Vs The Regional Director, Employees State Insurance Corporation
Madras High Court · (2003) 96 FLR 1174 : (2003) 1 LLJ 1041 : (2003) 1 LW 669 : (2003) 1 MLJ 497
Employees State Insurance (General) Regulations, 1950 — Regulation 12, 14, 15Employees State Insurance Act, 1948 — Section 2.13, 2.9, 40
High Courts03 Dec 2002
The Commissioner of Income Tax Vs Textool Co. Ltd.
Madras High Court · (2004) 186 CTR 501
Income Tax Act, 1961 — Section 43(1)
High Courts03 Dec 2002Allowed
Izadeen Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2002) 12 MAD CK 0140
Constitution of India, 1950 — Article 226
High Courts03 Dec 2002
Commissioner of Income Tax Vs Textool Co. Ltd.
Madras High Court · (2003) 263 ITR 523
High Courts03 Dec 2002Dismissed
NLC Contractors' Sangam Vs The Chairman Cum-Managing Director Neyveli Lignite Corporation and seven Ors.
Madras High Court · (2003) 1 CTC 161
Constitution of India, 1950 — Article 14, 226
High Courts03 Dec 2002Dismissed
Pattukottai Azhagiri Transport Corporation Vs Prabavathi, Sathesh, Jagadeesh, Suja and Murugesan
Madras High Court · (2002) 12 MAD CK 0065
High Courts03 Dec 2002
Commissioner of Income Tax Vs NEW HORIZON SUGAR MILLS (P) LTD.
Madras High Court · (2003) 129 TAXMAN 229
High Courts03 Dec 2002
R. Kamaladasan Vs The Revenue Divisional Officer and The Tahsildar
Madras High Court · (2002) 12 MAD CK 0020
Constitution of India, 1950 — Article 226
High Courts02 Dec 2002
Commissioner of Income Tax Vs S. Rangasamy Nadar And Co.
Madras High Court · (2003) 260 ITR 197
High Courts02 Dec 2002
Srinivasan Co. Vs Commissioner of Income Tax
Madras High Court · (2003) 130 TAXMAN 489
High Courts02 Dec 2002
Commissioner of Income Tax Vs S. Sennimalai
Madras High Court · (2003) 130 TAXMAN 488
High Courts02 Dec 2002Partly Allowed
The Oriental Insurance Co. Ltd. Vs Krishnan, Thayammal, M. Velusamy, National Insurance Co. Ltd. and Thangaraj
Madras High Court · (2004) ACJ 1790 : (2003) 2 LW 73
Motor Vehicles Act, 1988 — Section 140, 140(1), 140(5)
High Courts02 Dec 2002Dismissed
K.T. Santhanakrishnan Vs The Principal Commissioner and Commissioner of Land Reforms, The Assistant Commissioenr of Urban Land Tax (Egmore) and D. Peter
Madras High Court · (2002) 12 MAD CK 0154
Constitution of India, 1950 — Article 226
High Courts02 Dec 2002Partly Allowed
Ms. Shanthi Vs P. Pandian
Madras High Court · (2003) 1 MLJ 315
Hindu Marriage Act, 1955 — Section 13, 24
High Courts02 Dec 2002Allowed
S.T. Sundaram Vs Veerateswaran, The Chairman, Karaikkal Planning Authority and The Member Secretary, Karaikkal Town Planning Authority
Madras High Court · (2003) 2 LW 454 : (2003) 1 MLJ 353
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Dec 2002
The Commissioner of Income Tax Vs S. Rangasamy Nadar and Co.
Madras High Court · (2002) 12 MAD CK 0094
Income Tax Act, 1961 — Section 139(10), 139(3), 143(3)
High Courts02 Dec 2002Dismissed
Oorkaval Perumal, S. Sudalaimani, S. Vettumperumal, Pechi and Durai @ Shanmugavel Vs State
Madras High Court · (2003) 2 LW(Cri) 506
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 313