High Courts10 Nov 2003Allowed
Commissioner of Income Tax Vs Enterprising Exporters (P) Ltd.
Madras High Court · (2004) 189 CTR 76
Income Tax Act, 1961 — Section 80HHC
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 14 of 104
High Courts10 Nov 2003Dismissed
Sha Moolchand Praopchandji Gandhi Vs C.C. (Airport)
Madras High Court · (2004) 163 ELT 20
Customs Act, 1962 — Section 110(2)
High Courts10 Nov 2003Allowed
T. Jeyasingh and Others Vs The Tamil Nadu Water Supply and Drainage Board and Others
Madras High Court · (2003) 11 MAD CK 0105
Constitution of India, 1950 — Article 226
High Courts10 Nov 2003Allowed
Raju @ Rajkumar @ Venkataraj @ Appalasamy Naidu Vs State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0093
Constitution of India, 1950 — Article 226
High Courts10 Nov 2003Dismissed
M. Mohamed Ibrahim Vs The Commissioner, Udhagamandalam Municipality
Madras High Court · (2003) 11 MAD CK 0092
Constitution of India, 1950 — Article 226
High Courts10 Nov 2003Dismissed
Kalidoss Pillai Vs Palani Subban Pillai (died) and Others
Madras High Court · (2004) 1 MLJ 329
High Courts10 Nov 2003Dismissed
SQN./LDR. V. Anand Vs The Director, Directorate of Medical Education and Others SQN./LDR. V. Anand Vs The Government of Tamil Nadu and Others
Madras High Court · (2003) 11 MAD CK 0050
High Courts07 Nov 2003Dismissed
K. Selvaraj Vs The Superintending Engineer, Mettur Electricity Distribution and The Chief Engineer, Electricity Distribution
Madras High Court · (2003) 11 MAD CK 0142
High Courts07 Nov 2003Dismissed
T.R. Meenakshi Vs State of Tamilnadu and Others
Madras High Court · (2003) 11 MAD CK 0100
Constitution of India, 1950 — Article 226
High Courts07 Nov 2003
Meenakshiammal Vs Velammal
Madras High Court · (2004) 2 LW 51
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts07 Nov 2003Allowed
Bata India Limited and Bata Shoe Mart Vs M.R. Manickam
Madras High Court · (2004) 1 CTC 94 : (2004) 1 LW 178 : (2004) 1 MLJ 32
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts07 Nov 2003Allowed
M. Anandhai Vs District Magistrate and District Collector and Others
Madras High Court · (2003) 11 MAD CK 0030
Constitution of India, 1950 — Article 226
High Courts06 Nov 2003Dismissed
Michel Selvaraj Vs Ashok Leyland Ltd. and Another
Madras High Court · (2004) 2 LLJ 50
Industrial Disputes Act, 1947 — Section 11A
High Courts06 Nov 2003Dismissed
Mariyammal Spinners P. Ltd. Vs The State of Tamiil Nadu
Madras High Court · (2003) 11 MAD CK 0124
Constitution of India, 1950 — Article 14, 254, 254(2), 265Electricity (Supply) Act, 1948 — Section 49, 49(1), 49(3), 49(4)Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 2, 3, 4
High Courts06 Nov 2003Dismissed
Rajathi Ammal and Lalitha Vs Annalakshmi and Sornamani
Madras High Court · (2004) 1 LW 238 : (2004) 1 MLJ 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts06 Nov 2003Allowed
Dr. Deepak Vs Tamil Nadu State Housing Board
Madras High Court · (2003) 11 MAD CK 0091
Constitution of India, 1950 — Article 226
High Courts06 Nov 2003
Mrs. Vijaya Vs The Commissioner, Corporation of Chennai, The Medical Officer, Vadapalani Post Partum Project, Corporation of Chennai and District Family Welfare Medical Officer, District Family Welfare Department, Chennai Corporation
Madras High Court · (2003) 11 MAD CK 0089
Constitution of India, 1950 — Article 226
High Courts06 Nov 2003
Mariyammal Spinners P. Ltd. Vs The State of Tamiil Nadu and The Chairman, Tamil Nadu Electricity Board
Madras High Court · (2004) WritLR 44
Constitution of India, 1950 — Article 226, 265
High Courts06 Nov 2003
N. Arumugam Vs The University of Grants Commission
Madras High Court · (2003) 11 MAD CK 0072
Constitution of India, 1950 — Article 226
High Courts06 Nov 2003Partly Allowed
C. Bright Gnana Singh Vs Agarwal Vidyalaya and Junior College
Madras High Court · (2003) 11 MAD CK 0066
Constitution of India, 1950 — Article 226