High Courts08 Dec 2003Dismissed
R.S. Somanathan Vs The State and R.S.K. Sukumaran
Madras High Court · (2005) 1 LW(Cri) 59
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 8 of 104
High Courts08 Dec 2003
Commissioner of Income Tax Vs Associated Electrical Agencies
Madras High Court · (2004) 135 TAXMAN 12
High Courts08 Dec 2003
Commissioner of Income Tax Vs Associated Electrical Agencies and Another
Madras High Court · (2004) 187 CTR 640 : (2004) 266 ITR 63
Income Tax Act, 1961 — Section 37
High Courts08 Dec 2003Allowed
Ravishankar R. and Others Vs Management of G.E. Power Controls India (P) Ltd.
Madras High Court · (2004) 2 LLJ 611
High Courts08 Dec 2003Dismissed
The Special Officer, Vellore Co.op Sugar Mills Vs The Presiding Officer, Labour Court, K. Shanmugam and D. Krishnan
Madras High Court · (2003) 12 MAD CK 0061
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
High Courts08 Dec 2003Dismissed
S. Pethaiyan Vs Smt. Jothi
Madras High Court · (2004) CriLJ 1142 : (2004) 2 DMC 396 : (2004) 2 RCR(Criminal) 536
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts05 Dec 2003Allowed
K.R. Lakshminarasimhan Vs The State of Tamilnadu
Madras High Court · (2003) 12 MAD CK 0166
High Courts05 Dec 2003Allowed
Dr. K. Palvannan Vs Assistant Commissioner of Income Tax
Madras High Court · (2004) 271 ITR 38 : (2005) 144 TAXMAN 374
Income Tax Act, 1961 — Section 276CC
High Courts05 Dec 2003Dismissed
K.S. Sundaram Vs Union of India (UOI) and Others
Madras High Court · (2003) 4 CTC 715 : (2004) 1 MLJ 440 : (2004) 51 SCL 169
Companies Act, 1956 — Section 269Constitution of India, 1950 — Article 226
High Courts04 Dec 2003Dismissed
State Bank of India Vs Presiding Officer, Industrial Tribunal
Madras High Court · (2004) 3 LLJ 676
High Courts04 Dec 2003Allowed
Arumugam Vs State by Inspector of Police Namakkal Police Station
Madras High Court · (2003) 12 MAD CK 0008
High Courts03 Dec 2003Allowed
Arunachalam Pillai and Another Vs Sorimuthu Pillai
Madras High Court · AIR 2004 Mad 185 : (2004) 1 CTC 414 : (2004) 1 MLJ 474
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Easements Act, 1882 — Section 4
High Courts03 Dec 2003Dismissed
NEPC Micon Limited Vs Siemens Ltd.
Madras High Court · (2004) 2 BC 95 : (2003) 4 CTC 781 : (2004) 1 LW 54 : (2004) 1 MLJ 395
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 18
High Courts03 Dec 2003Allowed
TVS Investments Ltd., (Formerly known as TVS Finance Limited) Vs Essorpee Mills Limited
Madras High Court · AIR 2004 Mad 175 : (2004) 1 ARBLR 472 : (2004) 2 BC 140 : (2004) 1 CTC 132 : (2004) 1 LW 50 : (2004) 1 MLJ 387 : (2004) 51 SCL 373
Arbitration and Conciliation Act, 1996 — Section 21, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts03 Dec 2003Allowed
The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board, Vellore Housing Unit Vs S. Govindaraj and Another
Madras High Court · (2004) 1 CTC 48 : (2004) 1 LW 43 : (2004) 1 MLJ 381
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 4, 5Tamil Nadu Land Acquisition Rules — Rule 3
High Courts02 Dec 2003
Bharat Overseas Bank Ltd. Vs The Deputy Commissioner of Labour and Another
Madras High Court · (2003) 4 CTC 641
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts02 Dec 2003Allowed
Commissioner of Income Tax Vs Drilcos (India) Pvt. Ltd.
Madras High Court · (2004) 192 CTR 383 : (2004) 266 ITR 12
Income Tax Act, 1961 — Section 35AB, 37
High Courts02 Dec 2003Dismissed
Commissioner of Income Tax Vs Nathan Mining Works
Madras High Court · (2005) 274 ITR 149 : (2006) 156 TAXMAN 239
Income Tax Act, 1961 — Section 43B
High Courts02 Dec 2003Allowed
Devendran and Others Vs State
Madras High Court · (2005) 1 LW(Cri) 63
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 364
High Courts02 Dec 2003Dismissed
S.G. Badrinath Vs V. Jagannathan and Another
Madras High Court · AIR 2004 Mad 161 : (2004) 1 LW 695 : (2004) 1 MLJ 116
Civil Procedure Code, 1908 (CPC) — Section 2(14)