COURT ARCHIVE

Madras High Court judgments, 2002

2,342 judgments · page 13 of 118

High Courts26 Nov 2002Dismissed

K.E. Dasarathan Vs Registrar of Co-operative Societies, Deputy Registrar of Co-operative Societies and Special Officer, Nelvoy Primary Agricultural Co-operative Bank

Madras High Court · (2002) 11 MAD CK 0009

Constitution of India, 1950 — Article 226

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High Courts25 Nov 2002

Commissioner of Income Tax Vs Investment Trust of India Ltd.

Madras High Court · (2003) 127 TAXMAN 168

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High Courts25 Nov 2002Dismissed

Nataraja Gounder, Palani Ammal and Ramalingam Vs Sakthivel

Madras High Court · (2003) 1 MLJ 409

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts25 Nov 2002

Commissioner of Income Tax Vs AV. M. Nazimuddin

Madras High Court · (2003) 131 TAXMAN 515

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High Courts25 Nov 2002

Commissioner of Income Tax Vs Holiday Travels (P) Ltd.

Madras High Court · (2003) 127 TAXMAN 250

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High Courts25 Nov 2002Dismissed

Duraisamy, Lakshmanan and Venkatesh Vs N. Ethirajulu, N. Gopal, Janaki, Mohanambal, Santhi, R. Jagannathan, Jayakannan, B. Ramalingam, Sarasu and S. Perumal Naidu N. Lakshmanan and N. Venkatesh Vs Ethirajulu, N. Gopal, N. Doraiswamy, R. Jaganathan, P. Ramalingam, S. Jayakannan and C. Veluswami Naidu

Madras High Court · (2003) 1 MLJ 369

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts25 Nov 2002Allowed

R.J. Roshiah Vs The State of Tamil Nadu

Madras High Court · (2002) 11 MAD CK 0096

Constitution of India, 1950 — Article 226

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High Courts25 Nov 2002Dismissed

Parikh Metal Corporation Vs The Commercial Tax Officer, The Tamil Nadu Sales Tax Appellate Tribunal (Second Additional Bench) and The Tamil Nadu Taxation Special Tribunal

Madras High Court · (2002) 11 MAD CK 0095

Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 226

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High Courts25 Nov 2002

The Commissioner of Income Tax Vs Smt. A.S. Rukmani Ammal

Madras High Court · (2003) 181 CTR 109

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 168, 168(1)

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High Courts25 Nov 2002

The Commissioner of Income Tax Vs Holiday Travels P. Ltd.

Madras High Court · (2003) 181 CTR 442 : (2003) 263 ITR 307

Income Tax Act, 1961 — Section 115J, 115J(1A), 115JA, 143(1), 207

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High Courts25 Nov 2002Allowed

M. Malarvizhi Vs Gandhigram Institute of Rural Health and Family Welfare Trust

Madras High Court · (2002) 11 MAD CK 0071

Constitution of India, 1950 — Article 226

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High Courts25 Nov 2002

The Commissioner of Income Tax Vs S.S.C. Shoes Ltd.

Madras High Court · (2003) 181 CTR 317 : (2003) 259 ITR 674

General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 80HHC, 80VVA, 80VVA(1), 80VVA(2), 80VVA(4)

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High Courts25 Nov 2002

The Commissioner of Income Tax Vs Investment Trust of India Ltd.

Madras High Court · (2003) 182 CTR 70 : (2003) 264 ITR 506

Companies Act, 1956 — Section 58A, 58A(4)Income Tax Act, 1961 — Section 32A, 37, 37(3A), 37(3B)

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High Courts25 Nov 2002Dismissed

Paulsamy Vs State

Madras High Court · (2002) 11 MAD CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 302

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High Courts25 Nov 2002Dismissed

Indian Commerce and Industries Co. Pvt. Limited Vs The Commercial Tax Officer, The Registrar, The Tamil Nadu Taxation Special Tribunal, The Joint Commissioner of Commercial Taxes (RP), Office of the Principal, Commissioner and Commissioner of Commercial Taxes, The Deputy Commissioner (CT), Chennai (East) Division, The Commercial Tax Officer (DG), Larsen and Toubro Limited, ECC Construction Group Vs The Registrar, Tamil Nadu Taxation Special Tribunal, The Principal Commissioner and Commissioner of Commercial Taxes, Govt. of Tamil Nadu and The Assistant Commissioner (CT)

Madras High Court · (2003) 129 STC 509

Constitution of India, 1950 — Article 226

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High Courts25 Nov 2002Allowed

Sri Chakara Finance Vs K. Senguttuvan

Madras High Court · (2003) 1 CTC 85 : (2003) 1 RCR(Criminal) 494

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Nov 2002Allowed

R. Ramsundar, President, Swami Vivekananda Vidyalayam Higher Secondary School Vs The Joint Director of Higher Secondary Education, The Chief Educational Officer, The District Educational Officer and Dr. N. Rangarajan

Madras High Court · (2002) 11 MAD CK 0178

Constitution of India, 1950 — Article 226

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High Courts22 Nov 2002Dismissed

Rama Rao Vs State by Inspector of Police, SPE/CBI/ACB

Madras High Court · (2003) 1 LW(Cri) 448

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

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High Courts22 Nov 2002Dismissed

M. Shahul Hameed Vs A. Salima and The Union of India (UOI)

Madras High Court · AIR 2003 Mad 162 : (2003) 2 DMC 262 : (2003) 1 LW 183

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High Courts22 Nov 2002Allowed

Kulanthai Ganapathi Nadar Vs The Secretary to Government, Housing and Urban Development, Department and The Special Tahsildar, (Neighbourhood scheme) and Land Acquisition Officer

Madras High Court · (2002) 11 MAD CK 0136

Land Acquisition Act, 1894 — Section 3, 4, 6

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