High Courts28 Mar 2003Dismissed
Commissioner of Income Tax Vs P. Natarajan
Madras High Court · (2004) 266 ITR 219
Income Tax Act, 1961 — Section 271
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 78 of 104
High Courts27 Mar 2003Dismissed
P.S. Loganathan Vs The Tamil Nadu Electricity Board
Madras High Court · (2003) 03 MAD CK 0181
Constitution of India, 1950 — Article 226
High Courts27 Mar 2003Dismissed
Murthy Vs State
Madras High Court · (2003) 2 DMC 675
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts27 Mar 2003Partly Allowed
Pandian, Annadurai and Ramakrishnan Vs State
Madras High Court · (2003) 03 MAD CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 273Penal Code, 1860 (IPC) — Section 120B, 302, 304, 34
High Courts27 Mar 2003Dismissed
Frendi Fashions Pvt. Ltd. Vs The Joint Director, Apparel Export Promotion Council, The Appellate Committee O/o The Textile Commissioner and The Second Appellate Committee Ministry of Textiles Exports
Madras High Court · (2003) 03 MAD CK 0064
Constitution of India, 1950 — Article 226
High Courts27 Mar 2003Allowed
Bharat Petroleum Corpn. Ltd. Vs Petroleum Employees Union
Madras High Court · (2003) 3 LLJ 229 : (2004) 3 MLJ 456
Constitution of India, 1950 — Article 226
High Courts27 Mar 2003Dismissed
S. Srinivasan Vs The Additional Director, Export Inspection Agency and The Director (I and Q/C) Export Inspection Council, Ministry of Commerce, Govt. of India
Madras High Court · (2003) 03 MAD CK 0051
Constitution of India, 1950 — Article 14, 16, 21, 226, 23(1)
High Courts27 Mar 2003Allowed
Union of India (UOI) Vs Sudhir Kumar Das
Madras High Court · (2003) 03 MAD CK 0048
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 9
High Courts27 Mar 2003
Industrial Catering Services (Pvt.) Ltd. Vs The Commercial Tax Officer, The Tamil Nadu Sales Tax Appellate Tribunal and The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2003) 132 STC 35
Constitution of India, 1950 — Article 226
High Courts27 Mar 2003Allowed
N.M. Karunakaran Vs State by Inspector of Police, Central Crime Branch
Madras High Court · (2003) 2 LW(Cri) 706
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Mar 2003Dismissed
P. Arusamy Vs The Asst. Commissioner of Labour (Conciliation III) and The Management of Shanthi Bears Ltd.
Madras High Court · (2003) 03 MAD CK 0212
Constitution of India, 1950 — Article 226
High Courts26 Mar 2003
V. Devaraj, V. Sundararajan, V. Damodarasamy, Dr. V. Ramachandran and V. Lakshminarayanasami Vs The State of Tamil Nadu
Madras High Court · (2003) 4 CTC 134 : (2004) WritLR 218
Land Acquisition Act, 1894 — Section 10, 4(1), 5A, 6, 9
High Courts26 Mar 2003
Commissioner of Income Tax Vs Madurantakam Co-operative Sugar Mills Ltd.
Madras High Court · (2003) 263 ITR 388
Income Tax Act, 1961 — Section 28, 32(1), 37
High Courts26 Mar 2003
Commissioner of Income Tax Vs T.S. Santhanam
Madras High Court · (2004) 190 CTR 185
Income Tax Act, 1961 — Section 55(2)
High Courts26 Mar 2003Dismissed
Commissioner of Income Tax Vs Golden Touch
Madras High Court · (2004) 186 CTR 207 : (2003) 263 ITR 261
Income Tax Act, 1961 — Section 40
High Courts26 Mar 2003Dismissed
Smt. Chinnaponnu Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0179
Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Dismissed
Kumari Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0176
Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Dismissed
P. Nedumaran Vs State
Madras High Court · (2003) CriLJ 4388
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 124A, 153A
High Courts26 Mar 2003Allowed
Ramachandran and Jalaja Vs Baby, Vatchala, Gowri, Kannan, Sampath and Anusuya
Madras High Court · (2003) 3 LW 189
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 32
High Courts26 Mar 2003Dismissed
Kamala Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0057
Constitution of India, 1950 — Article 226