High Courts10 Dec 2003Dismissed
M. Raghavan Vs Assistant Commissioner of Income Tax
Madras High Court · (2004) 187 CTR 134 : (2004) 266 ITR 145
Income Tax Act, 1961 — Section 32(1), 43(6), 48, 49, 50
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 7 of 104
High Courts10 Dec 2003Allowed
State by: Assistant Commissioner of Police, Crime Record Bureau, Inspector of Police Vs Saravanan, Prakash and Vijay alias Vijayakumar
Madras High Court · (2004) 1 ALT(Cri) 507 : (2004) 1 LW(Cri) 398 : (2004) 3 RCR(Criminal) 164
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 202, 306, 306(4)Immoral Traffic (Prevention) Act, 1956 — Section 5, 6
High Courts10 Dec 2003
B. Harsha Vs The Registrar Anna University, The Chairrman of Sports Anna University and State of Tamil Nadu
Madras High Court · (2003) 12 MAD CK 0165
Constitution of India, 1950 — Article 15(1), 15(4), 16(1), 162
High Courts10 Dec 2003
K. Samisundara Raj Vs The Inspector of Police, Guindy Police Station, Guindy, Chennai and Chitrarasu No. 19, 3rd P.P. Amman Koil Street. Basin Bridge, Chennai 21
Madras High Court · (2004) 1 LW(Cri) 311
High Courts10 Dec 2003
M. Raghavan Vs Asstt. Commissioner of Income Tax
Madras High Court · (2004) 134 TAXMAN 790
High Courts10 Dec 2003Allowed
G. Purushothaman Vs The Superintending Engineer, The Chief Engineer (Distribution), Villupuram Region, The Chief Engineer (Personnel) and The Executive Engineer (Operation and Maintenance), Tamil Nadu Electricity Board
Madras High Court · (2003) 12 MAD CK 0129
High Courts10 Dec 2003
Regional Director, Employees' State Insurance Corporation Vs Sundaram Clayton Ltd. and Others
Madras High Court · (2004) 2 LLJ 30
Employees State Insurance Act, 1948 — Section 2(22)
High Courts10 Dec 2003Allowed
Commissioner of Income Tax Vs Soft Beverages P. Ltd.
Madras High Court · (2005) 195 CTR 286 : (2005) 272 ITR 270
Income Tax Act, 1961 — Section 32A
High Courts10 Dec 2003Dismissed
Commissioner of Income Tax Vs D. RM. M. SP. SV. A. Annamalai Chettiar
Madras High Court · (2004) 192 CTR 288 : (2005) 273 ITR 404
Income Tax Act, 1961 — Section 2(1A)
High Courts10 Dec 2003Allowed
Seagull Security Bureau Vs The State Industrial Promotion Corporation of Tamil Nadu
Madras High Court · (2003) 12 MAD CK 0018
Constitution of India, 1950 — Article 226
High Courts09 Dec 2003Dismissed
Madhanagopal alias Madhan Vs Rasika Ranjani Sabha and Another
Madras High Court · (2004) 101 FLR 1031 : (2004) 2 LLJ 68 : (2004) 1 LW 228 : (2004) 1 MLJ 277
Workmens Compensation Act, 1923 — Section 12
High Courts09 Dec 2003Dismissed
A.P. John Paulraj Vs The Vice Chancellor University of Madras and Others
Madras High Court · (2003) 12 MAD CK 0167
Madras University Act, 1923 — Section 19
High Courts09 Dec 2003Allowed
G. Udhaya Bharathi Vs State of Tamil Nadu and Ors
Madras High Court · (2003) 12 MAD CK 0147
High Courts09 Dec 2003Allowed
Ruth Mary, Jayshankar, K. Selvi and K. Kumar Vs The Commissioner Corporation of Chennai and The State of Tamilnadu
Madras High Court · (2004) WritLR 176
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts09 Dec 2003
Director of Income Tax (Exemptions) Vs A.V. Narayanan Trust
Madras High Court · (2004) 265 ITR 635
Income Tax Act, 1961 — Section 13, 13(1)
High Courts09 Dec 2003
Madhanagopal @ Madhan Vs Rasika Ranjani Sabha and Another
Madras High Court · (2005) 1 ACC 640
High Courts09 Dec 2003
The Commissioner of Income Tax Vs Shri. S.D.V. Chandru
Madras High Court · (2004) 189 CTR 272 : (2004) 266 ITR 175 : (2004) 136 TAXMAN 537
Income Tax Act, 1961 — Section 132(4), 139(1), 256(1), 271(1)
High Courts09 Dec 2003Allowed
Chockkappan and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 1 CTC 136
Constitution of India, 1950 — Article 226
High Courts09 Dec 2003Dismissed
Guptha Enterprises Vs Irusappan and Another
Madras High Court · (2004) 3 ACC 212 : (2004) 1 ACC 435 : (2004) 1 CTC 105 : (2004) 101 FLR 619 : (2004) 1 LLJ 998 : (2004) 1 MLJ 273
Evidence Act, 1872 — Section 101, 103Workmens Compensation Act, 1923 — Section 3
High Courts08 Dec 2003
Commissioner of Income Tax Vs S.I. Property Development Pvt. Ltd.
Madras High Court · (2004) 266 ITR 41 : (2004) 135 TAXMAN 235