High Courts08 Oct 2004Dismissed
T.S. Chandrasekaran Vs The Commissioner, Madurai Corporation and Mr. Chellappa
Madras High Court · (2004) 10 MAD CK 0044
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 21 of 85
High Courts08 Oct 2004Dismissed
R. Rajkumar Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2004) 10 MAD CK 0043
Constitution of India, 1950 — Article 226
High Courts08 Oct 2004Allowed
Syed Barkath Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2004) 10 MAD CK 0042
Constitution of India, 1950 — Article 226
High Courts08 Oct 2004
In Re: Devan, Formerly the Inspector of Police
Madras High Court · (2004) 5 CTC 612
Contempt of Courts Act, 1971 — Section 13, 2
High Courts08 Oct 2004Dismissed
The Management Nedunkulam Primary Agricultural Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court, The Management, Ekapuram Primary Agricultural Co-operative Bank Ltd. and M. Govidaswamy
Madras High Court · (2004) 10 MAD CK 0031
Constitution of India, 1950 — Article 226
High Courts08 Oct 2004Allowed
Y.S. Shah and Shah Enterprises Vs G. Srinivasan, Vice President-Works DCW Ltd., Sahapuram, Thoothukudi
Madras High Court · (2004) 10 MAD CK 0018
High Courts07 Oct 2004
Alandur Municipality Vs Presiding Officer I Addl. Labour Court and K. Ikbal Ahamad
Madras High Court · (2004) 10 MAD CK 0068
Constitution of India, 1950 — Article 226
High Courts07 Oct 2004Dismissed
The Assistant Commissioner of Income Tax Vs C. Subba Reddy (Individual/HUF) and Rajini Reddy
Madras High Court · (2004) 10 MAD CK 0036
Income Tax Act, 1961 — Section 132
High Courts07 Oct 2004Allowed
P. Arunachalakani Vs The State of Tamil Nadu
Madras High Court · (2004) 10 MAD CK 0024
Constitution of India, 1950 — Article 226
High Courts07 Oct 2004Allowed
E.V. Ananthara and Another Vs Rajas Educational Trust and Others
Madras High Court · (2005) 1 CTC 285
Civil Procedure Code, 1908 (CPC) — Section 148A(2)(4)Madras High Court (Original Side) Rules, 1956 — Rule 3
High Courts07 Oct 2004
The Assistant Commissioner of Income Tax Vs Kences Foundation (P) Ltd. Kences Foundation (P) Ltd. Vs The Assistant Commissioner of Income Tax
Madras High Court · (2006) 203 CTR 249 : (2006) 152 TAXMAN 336
Income Tax Act, 1961 — Section 132, 142(1), 158(B), 32(1)
High Courts07 Oct 2004Dismissed
Alagammal Vs The District Revenue Officer, The Special Tahsildar Natham UDR Scheme, The Assistant Settlement Officer and Smt. Lakshmi Ammal
Madras High Court · (2004) 10 MAD CK 0009
Constitution of India, 1950 — Article 226
High Courts06 Oct 2004
Trichy Engineering College and Others Vs Anna University and Others
Madras High Court · (2004) 5 CTC 572
Anna University Act, 1978 — Section 29, 38A(3), 5
High Courts06 Oct 2004
Assistant Commissioner of Income Tax Vs Kences Foundation P. Ltd. Kences Foundation P. Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2007) 289 ITR 509
Income Tax Act, 1961 — Section 132, 142(1), 158B, 32(1)
High Courts06 Oct 2004Dismissed
Desingu @ Kaveri Vs State by Inspector of Police
Madras High Court · (2004) 10 MAD CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 2004Dismissed
Commissioner of Income Tax Vs Madurai Soft Drinks Pvt. Ltd.
Madras High Court · (2005) 197 CTR 480 : (2005) 276 ITR 607
Income Tax Act, 1961 — Section 10, 32(1)
High Courts06 Oct 2004Dismissed
K.C.A.D. Gnanagiri and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 10 MAD CK 0078
Constitution of India, 1950 — Article 226
High Courts05 Oct 2004
S. Ethendra Babu and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 10 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts05 Oct 2004Dismissed
The Director General, Indian Council of Medical Research and The Deputy Director General (SG) and Member Secretary, Indian Council of Medical Research Vs The Central Administrative Tribunal, Chennai Branch and R. Rathinasabapathi
Madras High Court · (2004) 10 MAD CK 0098
Constitution of India, 1950 — Article 226
High Courts05 Oct 2004
Commissioner of Income Tax Vs Annamalai Finance Ltd.
Madras High Court · (2005) 197 CTR 86 : (2005) 275 ITR 451
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(3), 147, 148, 234A, 32