COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 29 of 85

High Courts13 Sept 2004Allowed

Pappannan @ Pachiannan @ Duraian @ Duraisamy Vs State of Tamil Nadu

Madras High Court · (2004) 09 MAD CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts13 Sept 2004Dismissed

Col. K. Malaippan Vs The Government of India

Madras High Court · (2004) 4 MLJ 512 : (2004) WritLR 828

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2004Dismissed

G. Gengavarajan, Proprietor Proddatur Cuddapah Vs Chennai Metropolitan Development Authority

Madras High Court · (2004) 09 MAD CK 0160

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2004

Chinnadurai Vs State of Tamil Nadu

Madras High Court · (2004) 09 MAD CK 0125

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2004

Padanilam Welfare Trust Vs The State Government of Tamilnadu

Madras High Court · (2005) WritLR 838

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2004Dismissed

P.A. Mohammed Iqbal Vs Deputy Commercial Tax Officer, Appellate Assistant Commissioner of Commercial Taxes and The Registrar, Tamilnadu Taxation Tribunal

Madras High Court · (2004) 09 MAD CK 0042

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2004Dismissed

M.K. Kandasami Vs The Registrar, Tamil Nadu Taxation Special Tribunal and Deputy Commercial Tax Officer

Madras High Court · (2006) 146 STC 352

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2004

A. Bharathi Vs The District Collector O/o Chennai District Collectorate and Personal Assistant (General) to District Collector O/o Chennai District Collectorate

Madras High Court · (2004) 09 MAD CK 0080

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2004

The Chief Engineer, Madras Island Grounds and The Garrison Engineer, P. No. 3, Naval Air Station Vs Bakthi Constructions

Madras High Court · (2004) 5 CTC 93 : (2004) 4 MLJ 257

Arbitration Act, 1940 — Section 20

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High Courts10 Sept 2004

K. Ravi Sankar representing his son R. Ananthakrishnan Vs Government of Tamil Nadu and The Joint Director of Examinations, Education Department

Madras High Court · (2004) 09 MAD CK 0039

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2004Allowed

Mohan Breweries and Distilleries Limited Vs Commercial Tax Officer and Others

Madras High Court · (2005) 1 MLJ 197 : (2005) 139 STC 477

Tamil Nadu General Sales Tax Act, 1959 — Section 2, 7A

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High Courts09 Sept 2004Dismissed

Assistant Commissioner of Income Tax Vs Ms. J. Jayalalitha and Others

Madras High Court · (2005) 273 ITR 38 : (2005) 146 TAXMAN 235

Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 276CC

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High Courts09 Sept 2004Dismissed

J.D.P. Associates Vs The Tamil Nadu Taxation Special Tribunal, The Sales Tax Appellate Tribunal (Main Bench) and The Commercial Tax Officer

Madras High Court · (2004) 09 MAD CK 0123

Constitution of India, 1950 — Article 226

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High Courts09 Sept 2004

M. Chitaraikani Vs State

Madras High Court · (2004) 09 MAD CK 0114

Constitution of India, 1950 — Article 226

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High Courts09 Sept 2004Dismissed

Pallavan Transport Corporation Ltd. Vs V.P. Jaleel

Madras High Court · (2004) 09 MAD CK 0063

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High Courts09 Sept 2004

Aiyyasamy Vs State of Tamilnadu

Madras High Court · (2005) 1 LW(Cri) 299

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts09 Sept 2004Allowed

Prema Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and The District Magistrate and District Collector

Madras High Court · (2004) 09 MAD CK 0026

Constitution of India, 1950 — Article 226

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High Courts09 Sept 2004

Kannaiyan and 3 others Vs State

Madras High Court · (2005) 1 LW(Cri) 275

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High Courts08 Sept 2004Dismissed

Commissioner of Income Tax Vs Golden Investments Ltd.

Madras High Court · (2006) 281 ITR 287

Income Tax Act, 1961 — Section 28, 37(1), 80M

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High Courts08 Sept 2004Allowed

Tamil Nadu Highways Roadways Employees Association Vs Government of Tamilnadu and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2004) 4 MLJ 335

Constitution of India, 1950 — Article 226

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