High Courts28 Nov 2002Allowed
Pasumpon Gandhi Vs Shirely Gandhi, E/o. Pasumpon Gandhi and Rahamadullah @ Basha Bai, Partner, Aaysons Apparels
Madras High Court · (2003) 185 CTR 208 : (2003) 1 DMC 161
Family Courts Act, 1984 — Section 19
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 12 of 118
High Courts28 Nov 2002
Wonderweld Electrodes (Private) Ltd. Vs Ahura Welding Electrodes Manufacturing Limited, Orion Wire Manufacturing Company, The Welding Rods Pvt. Ltd., Orion Steel Corporation and Krirt C. Patel Partner of Orion Wire Manufacturing Company
Madras High Court · (2003) 1 MLJ 386 : (2003) 26 PTC 37
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts28 Nov 2002Dismissed
Mehboob Batcha, S. Parthasaraty, Jaffer Sadique, Karunanidhi, A. Ibrahim Sheriff and B. Jayaraman Vs State
Madras High Court · (2002) 11 MAD CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 102, 174, 313, 41Penal Code, 1860 (IPC) — Section 109, 218, 220, 324, 330
High Courts28 Nov 2002Allowed
Mrs. R.M. Chinnammal Vs The General Manager, Bharath Sanchar Nigam Ltd. and The Senior Divisional Engineer (Extl), Anna Nagar Exchange, BSNL
Madras High Court · (2003) 1 LW 560
Telegraph Act, 1885 — Section 7
High Courts28 Nov 2002Allowed
Pasumpon Gandhi Vs Shirely Gandhi E/o Pasumpon Gandhi and Another
Madras High Court · (2003) 1 MLJ 62 : (2004) 2 RCR(Civil) 337
Divorce Act, 1869 — Section 10, 12, 13Evidence Act, 1872 — Section 104, 3Hindu Marriage Act, 1955 — Section 23
High Courts27 Nov 2002
The Commissioner of Income Tax Vs Tube Investments of India Ltd.
Madras High Court · (2002) 11 MAD CK 0140
High Courts27 Nov 2002
The Commissioner of Income Tax Vs C.C.C. Holdings
Madras High Court · (2003) 182 CTR 531 : (2003) 260 ITR 433 : (2003) 127 TAXMAN 281
Income Tax Act, 1961 — Section 40, 9(1)
High Courts27 Nov 2002Allowed
P. Pragatheswari Vs The Government of Tamil Nadu
Madras High Court · (2003) WritLR 473
Land Acquisition Act, 1894 — Section 4(1), 45, 45(2), 45(3), 5APost Office Act, 1898 — Section 28, 29
High Courts27 Nov 2002
Commissioner of Wealth Tax Vs Sri Gnanagiri Ganesan
Madras High Court · (2003) 181 CTR 452 : (2003) 128 TAXMAN 664
Wealth Tax Rules, 1957 — Rule 1A, 1A(1)
High Courts27 Nov 2002Allowed
A. Thoppian, M. Ganesan, S. Ravikumar, Vinod, Arivazhagan and V. Murugan Vs State of Tamilnadu
Madras High Court · (2002) 11 MAD CK 0035
Constitution of India, 1950 — Article 14, 16
High Courts26 Nov 2002
Commissioner of Income Tax Vs K.A. Rajagopal
Madras High Court · (2003) 132 TAXMAN 39
High Courts26 Nov 2002
Director of Income Tax (Exemptions) Vs Estate of C. Audikesavalu Naidu
Madras High Court · (2003) 183 CTR 338
Finance (No. 2) Act, 1991 — Section 13Income Tax Act, 1961 — Section 11, 11(5), 13, 13(1)
High Courts26 Nov 2002
P. Govindaswamy Vs Commissioner of Income Tax
Madras High Court · (2004) 189 CTR 77 : (2003) 260 ITR 144
Income Tax Act, 1961 — Section 143(3), 144, 250, 271(1)
High Courts26 Nov 2002
M. Kaliannan Vs Commissioner of Income Tax
Madras High Court · (2003) 127 TAXMAN 258
High Courts26 Nov 2002
Commissioner of Income Tax Vs R. Sridhar
Madras High Court · (2003) 182 CTR 68 : (2003) 263 ITR 586
Income Tax Act, 1961 — Section 271(1)
High Courts26 Nov 2002
K. Shanmuganathan Vs Commissioner of Gift Tax
Madras High Court · (2003) 181 CTR 529 : (2003) 264 ITR 431
Gift Tax Act, 1958 — Section 4(1)
High Courts26 Nov 2002Allowed
M. Kaliannan Vs The Commissioner of Income Tax
Madras High Court · (2003) 261 ITR 466
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002
Commissioner of Income Tax Vs Sanmar Holdings Ltd.
Madras High Court · (2003) 129 TAXMAN 25