High Courts08 Sept 2004Dismissed
The Assistant Commissioner of Income Tax Vs A.R. Enterprises
Madras High Court · (2005) 194 CTR 44 : (2005) 274 ITR 110
Income Tax Act, 1961 — Section 260A
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 30 of 85
High Courts08 Sept 2004
L. Nadarajan Vs The Chairman, Jawaharlal Nehru College of Agriculture and Research Institute (PAJANCOA) and Kerala Agricultural University
Madras High Court · (2004) 09 MAD CK 0041
Constitution of India, 1950 — Article 226
High Courts07 Sept 2004
The Commissioner of Income Tax Vs A. Radhakrishnan
Madras High Court · (2004) 271 ITR 109
Income Tax Act, 1961 — Section 256(2)
High Courts07 Sept 2004Dismissed
The Association of Management of Private Colleges Vs The Government of Tamil Nadu and All India Council for Technical Education Indira Gandhi Sports Complex Jansons School of Business Vs State of Tamil Nadu and The All India Council for Technical Education
Madras High Court · (2004) 09 MAD CK 0117
All India Council for Technical Education Act, 1987 — Section 10, 2Constitution of India, 1950 — Article 162
High Courts07 Sept 2004
Commissioner of Income Tax Vs G. R. Govindarajulu and Sons Charities
Madras High Court · (2004) 271 ITR 145
High Courts07 Sept 2004
R.G. Bhuwanesh Vs G. Usha Rani
Madras High Court · (2004) 5 CTC 179 : (2004) 4 RCR(Civil) 816
Guardians and Wards Act, 1890 — Section 25
High Courts07 Sept 2004
The Commissioner of Income Tax Vs Engine Valves Ltd.
Madras High Court · (2004) 192 CTR 162
Income Tax Act, 1961 — Section 256(2)
High Courts07 Sept 2004Dismissed
Commissioner of Income Tax-I Vs G.R. Govindarajulu and Sons Charities
Madras High Court · (2005) 193 CTR 323
Income Tax Act, 1961 — Section 260A
High Courts07 Sept 2004Allowed
Pranava Alloy Castings (P) Ltd. Vs The State of Tamil Nadu and The Chairman and Managing Director, Tamil Nadu Industrial Investment Corporation Ltd.
Madras High Court · (2004) WritLR 778
Constitution of India, 1950 — Article 226
High Courts07 Sept 2004Dismissed
Commissioner of Income Tax Vs Asian Peroxides Ltd.
Madras High Court · (2005) 143 TAXMAN 306
Income Tax Act, 1961 — Section 139, 143, 143(1), 143(1)(a), 154
High Courts07 Sept 2004
Commissioner of Income Tax Vs A. Radhakrishnan
Madras High Court · (2005) 144 TAXMAN 315
Income Tax Act, 1961 — Section 60, 60, 61, 61, 62, 62Partnership Act, 1932 — Section 29(1)
High Courts03 Sept 2004
Kamalam Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2004) 09 MAD CK 0107
Constitution of India, 1950 — Article 226
High Courts03 Sept 2004Allowed
D.S. Muralikrishnan and Kavitha Muralikrishnan Vs Metropolitan Transport Corporation (Chennai Division-I) Ltd.
Madras High Court · (2005) 1 ACC 19 : (2006) ACJ 523 : (2004) 4 CTC 686 : (2004) 4 LW 583 : (2004) 4 MLJ 251
High Courts03 Sept 2004Dismissed
M. Veeragnanalakshmi Vs L.I.C. of India Veeragnanalakshmi Vs The District Collector and Chairman, District Level Caste Scrutiny Vigilance Committee, Sub-Collector, Cheran-Mahadevi and L.I.C., Southern Zonal Office
Madras High Court · (2004) 09 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts03 Sept 2004
Mrs. Sundari Gopal and Mr. Sudharsan Rao Reddy Vs The Chief Immigration Officer Shastri Bavan Annexe 26, The Regional Passport Officer Shastri Bavan 26, Mr. K.S. Daulat Thameem Public Relations Officer Passport Office, The Inspector of Police, J.J. Nagar Police Station and Mr. Gajendran Investigation Officer Koyambedu Police Station
Madras High Court · AIR 2005 Mad 25
Constitution of India, 1950 — Article 226
High Courts02 Sept 2004Dismissed
Naeem Vs State, by Inspector of Police
Madras High Court · (2004) 09 MAD CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 84
High Courts02 Sept 2004Allowed
Sri Balaji Educational and Charitable Public Trust Vs Pondicherry University
Madras High Court · (2004) 09 MAD CK 0015
Constitution of India, 1950 — Article 226
High Courts01 Sept 2004Allowed
Isithor Prince Vs State Additional Superintendent of police, Prohibition Wing, Nagercoil kanyakumari Police Station
Madras High Court · (2005) 2 LW(Cri) 734
High Courts01 Sept 2004Allowed
Mrs. Sargunamarri Vs The District Collector and District Magistrate, Cuddalore District, Cuddalore and The Secretary to Government, Prohibition and Excise Department, Fort St. George, Chennai - 600 009
Madras High Court · (2005) 1 LW(Cri) 380
High Courts01 Sept 2004
Munusamy Vs State by Inspector of Police
Madras High Court · (2005) CriLJ 317
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)