High Courts18 Nov 2003Allowed
M. Thanigaivelu Vs The Joint Registrar of Co-operative Societies
Madras High Court · (2004) 1 CTC 183 : (2004) 1 LLJ 1141 : (2004) 2 LW 734
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 12 of 104
High Courts18 Nov 2003Dismissed
Mrs. Yashoda Raju Vs A. Kuselan
Madras High Court · AIR 2004 Mad 106 : (2004) 1 LW 172 : (2004) 1 MLJ 142
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25(1)
High Courts18 Nov 2003Allowed
Vasu Chemicals Vs Commercial Tax Officer and Others
Madras High Court · (2004) 1 MLJ 623 : (2006) 143 STC 27
Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts17 Nov 2003Allowed
Selvam @ Varichiyur Selvam Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2003) 11 MAD CK 0134
High Courts17 Nov 2003Dismissed
Indian National Trust for Art and Cultural Heritage (INTAVH) Vs Chennai Metropolitan Development Authority and Others
Madras High Court · (2003) 4 CTC 513
Constitution of India, 1950 — Article 300A
High Courts17 Nov 2003Dismissed
Eonour Technologies Ltd. Vs Madhya Pradesh Stock Exchange
Madras High Court · (2005) 124 CompCas 122 : (2005) 59 SCL 723
Constitution of India, 1950 — Article 12, 226Securities Contracts (Regulation) Act, 1956 — Section 22A, 4, 5, 7, 7A
High Courts17 Nov 2003Allowed
The Commissioner and Director of Survey and Settlement, PWD Complex, Chepauk, Chennai - 5, The Additional Director of Survey and Land Records, PWD Complex, Chepauk, Chennai - 5 and The Assistant Director of Survey and Land Records, Kancheepuram Vs C.V. Varadharajan and The Registrar, Tamilnadu Administrative Tribunal Chennai
Madras High Court · (2003) 11 MAD CK 0120
Constitution of India, 1950 — Article 162, 309
High Courts17 Nov 2003
Namachivayam Vs The State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0106
High Courts17 Nov 2003
Vattavilai Sri Bhadrakali Educational Society Vs The State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0046
High Courts17 Nov 2003Allowed
Srikanth Vs State of Tamilnadu
Madras High Court · (2003) 11 MAD CK 0045
Constitution of India, 1950 — Article 25(5)
High Courts17 Nov 2003
Carborandum Universal Ltd. Vs Commissioner of Income Tax
Madras High Court · (2004) 187 CTR 48 : (2004) 265 ITR 372
Income Tax Act, 1961 — Section 216, 32(1), 32(3), 32AB, 32AB(1)
High Courts17 Nov 2003Allowed
Birendra Sharma, Abishek Kumar and Latha Rani Vs A.V.M. Parcel Service and United India Insurance Co. Limited
Madras High Court · (2004) 3 ACC 95 : (2005) ACJ 1126 : (2004) 1 LW 233 : (2004) 1 MLJ 12
Motor Vehicles Act, 1988 — Section 140
High Courts17 Nov 2003
Tamil Nadu Mercantile Bank Ltd. Vs Commissioner of Income Tax
Madras High Court · (2005) 274 ITR 378
Income Tax Act, 1961 — Section 104
High Courts17 Nov 2003
Mohanraj @ Sakthivel Vs The District Magistrate and District Collector and Others
Madras High Court · (2003) 11 MAD CK 0003
Constitution of India, 1950 — Article 22(5), 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14, 2(1), 3, 3(2), 3(3)
High Courts14 Nov 2003Allowed
Chennai Malar Viyabarigal Sangam Vs The Corporation of Chennai
Madras High Court · (2004) WritLR 330
Madras City Municipal Corporation Act, 1919 — Section 379Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 9(5)
High Courts14 Nov 2003Dismissed
V.G. Paneerdas and Co. (P.) Ltd. and Others Vs Nagarathna, Assistant Commissioner of Income Tax and Another
Madras High Court · (2004) 267 ITR 383 : (2005) 144 TAXMAN 467
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 279, 279(2)
High Courts14 Nov 2003
Premavathy @ Rajathi Vs State of Tamil Nadu
Madras High Court · (2004) CriLJ 1475 : (2004) 2 CTC 10
Constitution of India, 1950 — Article 14, 141, 21, 22, 22(4)Foreigners Act, 1946 — Section 3(2)Penal Code, 1860 (IPC) — Section 12(1), 465, 475, 489A, 489B
High Courts14 Nov 2003Dismissed
Krishna Traders and Om Saravana Trading Company Vs The Commercial Tax Officer, The Tamil Nadu Sales Tax, Appellate Tribunal (Additional Bench) and The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2004) 138 STC 169
High Courts14 Nov 2003Allowed
The Management of Melur Co-operative Urban Bank Limited Vs The Deputy Commissioner of Labour (Appellate Authority under Tamil Nadu Shops and Establishments Act) and Others
Madras High Court · (2003) 4 CTC 525 : (2004) 2 LW 725
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2)
High Courts14 Nov 2003
M. Abdul Samad Sahib Sons Vs Presiding Officer, Employees Provident Fund Appellate Tribunal and Regional Provident Fund Commissioner, Tamil Nadu and Pondicherry States
Madras High Court · (2003) 11 MAD CK 0044
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(F), 8A