COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 15 of 104

High Courts06 Nov 2003Allowed

S. Indrani Vs Government of Tamil Nadu and Others

Madras High Court · (2003) 11 MAD CK 0056

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 18(1), 27Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 19

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High Courts06 Nov 2003Dismissed

K. Pradeep Vs The Secretary to Government Public(Special-A) Department

Madras High Court · (2004) 1 LW 285 : (2004) WritLR 1

Constitution of India, 1950 — Article 233, 233(1), 233(2)

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High Courts06 Nov 2003

M. Narasimha Reddy, G.S. Gopalakrishnan, Smt. Rajamma, M. Krishnappa and L. Nachiappan Vs The Government of Tamil Nadu

Madras High Court · (2003) 11 MAD CK 0043

Constitution of India, 1950 — Article 226

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High Courts06 Nov 2003Dismissed

R. Ganesan and V.K. Elango Vs The State of Tamil Nadu

Madras High Court · (2004) WritLR 543

Constitution of India, 1950 — Article 226

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High Courts06 Nov 2003Dismissed

Varnica Herbs Vs Central Board of Excise and Customs, Ministry of Finance, Department of Revenue, Government of India, The Commissioner of Central Excise and The Assistant Commissioner of Central Excise

Madras High Court · (2004) 91 ECC 493 : (2003) 111 ECR 387 : (2004) 163 ELT 160

Central Excises and Salt Act, 1944 — Section 37B, 38B, 4(1), 4AConstitution of India, 1950 — Article 14, 19(1), 265Finance Act, 1997 — Section 82

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High Courts06 Nov 2003Dismissed

Dr. V.H. Baskaran Vs University of Madras

Madras High Court · (2003) 11 MAD CK 0013

Constitution of India, 1950 — Article 226

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High Courts06 Nov 2003Dismissed

T. Kalyanasundaram Vs The Board of Directors, LIC Employees Co-operative Bank Ltd., P. Shanmugasundaram and The Joint Registrar of Co-operative Societies, Tamil Nadu Consumers Co-operative Federation Limited

Madras High Court · (2003) 11 MAD CK 0012

Constitution of India, 1950 — Article 226

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High Courts06 Nov 2003Dismissed

Kathan Vs Scaw Manak Chand Shohaji

Madras High Court · (2004) 1 CTC 668 : (2004) 1 MLJ 69

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

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High Courts06 Nov 2003Allowed

A. Laxman Kini Co-operative Officer (Compulsory retired) Indian Overseas Bank Vs Indian Overseas Bank and Others

Madras High Court · (2003) 11 MAD CK 0008

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2003

Pandian Chemicals Ltd. Vs Commissioner of Income Tax

Madras High Court · (2004) 270 ITR 448

Income Tax Act, 1961 — Section 80HH

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High Courts05 Nov 2003

Commissioner of Income Tax Vs E.I.D. Parry (India) Ltd.

Madras High Court · (2004) 192 CTR 517 : (2005) 274 ITR 489

Income Tax Act, 1961 — Section 32A

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High Courts05 Nov 2003Dismissed

K. Chinnathambi Rowther Vs K. Shanmugam

Madras High Court · (2004) 1 CTC 407 : (2004) 1 LW 244 : (2000) 3 LW 583 : (2004) 1 MLJ 16

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High Courts05 Nov 2003Dismissed

Dr. Shantha Vs Sharada

Madras High Court · (2003) 4 LW 889 : (2004) 1 MLJ 188

Succession Act, 1925 — Section 63

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High Courts05 Nov 2003

B. Govindarajan Vs The Inspector of Police

Madras High Court · (2003) 4 CTC 535

Criminal Procedure Code, 1973 (CrPC) — Section 389

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High Courts05 Nov 2003

Commissioner of Income Tax Vs Madras Refineries Ltd.

Madras High Court · (2004) 266 ITR 170 : (2004) 138 TAXMAN 261

Income Tax Act, 1961 — Section 37

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High Courts05 Nov 2003

Meenu Equipments Vs Commissioner of Income Tax

Madras High Court · (2004) 135 TAXMAN 1

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High Courts05 Nov 2003Dismissed

Commissioner of Income Tax Vs Sree Ganesh Stores

Madras High Court · (2004) 266 ITR 595

Income Tax Act, 1961 — Section 28

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High Courts04 Nov 2003Dismissed

Mr. N.G.R. Prasad, Advocate and Mr. V. Selvaraj, Advocate Vs Government of India and Others

Madras High Court · (2004) 1 MLJ 181

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2003Allowed

P.K. Durairaj Vs Chennai Port Trust

Madras High Court · (2003) 11 MAD CK 0090

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2003Dismissed

Christian Medical and Hospital Vs The Inspector of Labour and The Deputy Inspector of Labour

Madras High Court · (2003) 11 MAD CK 0084

Constitution of India, 1950 — Article 226

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