High Courts26 Jul 2004Dismissed
Commissioner of Income Tax Vs T.S.K. Enterprises
Madras High Court · (2005) 274 ITR 41
Income Tax Act, 1961 — Section 143(1), 161, 161(1), 3
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 38 of 85
High Courts26 Jul 2004Dismissed
Singadurai Vs S. Chandrasekar and United India Insurance Co. Ltd.
Madras High Court · (2004) 07 MAD CK 0067
High Courts26 Jul 2004
Moolchand Exports (P)Ltd. Vs Man-Producten Rotterdam BV and Peter J. Morgan
Madras High Court · (2004) 3 ARBLR 564 : (2006) 131 CompCas 194 : (2004) 4 CTC 690 : (2004) 4 LW 295 : (2004) 4 MLJ 182
Arbitration and Conciliation Act, 1996 — Section 46, 47, 48, 49, 86Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 6, 7
High Courts26 Jul 2004Dismissed
S. Rajalakshmi Vs The Official Liquidator High Court, as the Official Liquidator of RPS Benefit Fund Limited (In Liquidation), G. Masilamani, Senior Advocate Administrator, RPS Benefit Fund Limited (In Liquidation) and Hatsun Agro Products Limited P.G. Saranyan Vs G. Masilamani, Senior Advocate Administrator, RPS Benefit Fund Limited (In Liquidation) and Others
Madras High Court · (2005) 123 CompCas 412 : (2004) 4 CTC 737 : (2005) 272 ITR 257 : (2004) 4 LW 788 : (2005) 64 SCL 361 : (2005) 145 TAXMAN 89
Companies Act, 1956 — Section 530, 530(1)Income Tax Act, 1961 — Section 222
High Courts26 Jul 2004Allowed
Sunita Shakunthala Devi, mentally unsound person, represented by her guardian and next friend Sai Sunitha Vs K.S. Naidu and Narendra Kothari
Madras High Court · AIR 2005 Mad 56 : (2005) 1 CivCC 271 : (2004) 4 RCR(Civil) 429
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 15
High Courts23 Jul 2004Allowed
M. Venugopal Vs G. Manohar
Madras High Court · AIR 2005 Mad 35 : (2004) 4 LW 500
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3(2), Order 37 Rule 3(4)
High Courts23 Jul 2004Dismissed
Commissioner of Income Tax Vs Anandha Metal Corporation
Madras High Court · (2005) 273 ITR 262
Income Tax Act, 1961 — Section 260A, 69Tamil Nadu General Sales Tax Act, 1959 — Section 45(7)
High Courts23 Jul 2004Dismissed
A. Abdul Samath Vs Union of India (UOI)
Madras High Court · (2004) 117 ECR 652
High Courts23 Jul 2004Dismissed
National Institute of Epidemiology and Another Vs Registrar, Central Administrative Tribunal (Madras Bench), High Court and Others
Madras High Court · (2005) 1 LLJ 1104 : (2004) 3 MLJ 615
High Courts23 Jul 2004Dismissed
The Workmen represented by the Secretary Addisons Paints AND Chemicals Limited, Assistants Association (Regd. No. 1344/MDS) Vs The Presiding Officer, Industrial Tribunal and The Management of Addisons Paints and Chemicals Limited The Management of Addisons Paints and Chemicals Limited Vs The Presiding Officer, Industrial Tribunal and The Secretary, Addison Paints and Chemicals Ltd., Assistants Association
Madras High Court · (2004) 07 MAD CK 0087
Constitution of India, 1950 — Article 226
High Courts23 Jul 2004Allowed
The Commissioner, Hindu Religious and Charitable Endowments Department Vs S. Krishnan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 3 MLJ 599
High Courts23 Jul 2004Dismissed
The Superintending Engineer, Villupuram Ramasamy Padayatchiar Electricity Vs The Presiding Officer, Labour Court, R. Subramanian, M.L. Perumal, N. Kantha and M. Kamala
Madras High Court · (2004) 07 MAD CK 0064
Industrial Disputes Act, 1947 — Section 33C(2)Tamil Nadu Electricity Board Contributory Provident Fund Regulations — Regulation 37
High Courts23 Jul 2004Dismissed
Union of India (UOI) and The Divisional Railway Manager, Southern Railway Vs The Registrar, Central Administrative Tribunal and I. Govindaswamy
Madras High Court · (2004) 2 MLJ 564
Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14Railway Services (Safeguarding of National Security) Rules, 1949 — Rule 3
High Courts23 Jul 2004Dismissed
P. Palani Vs The Tamil Nadu Warehousing Corporation and The Government of Tamil Nadu
Madras High Court · (2004) 07 MAD CK 0042
High Courts23 Jul 2004Dismissed
Arulmighu Karaneeswarar Temple Vs The State of Tamil Nadu
Madras High Court · (2004) 07 MAD CK 0032
Constitution of India, 1950 — Article 226, 25, 26
High Courts22 Jul 2004Allowed
A. Manonmani Vs A. Sivasubramanian
Madras High Court · (2004) 4 RCR(Civil) 431
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 15, Order 32 Rule 3
High Courts22 Jul 2004Dismissed
Karpoora Sundarapandian Ramalakshmi Ammal Kalvi Valarchi Kuzhu, (Educational Agency), S. Nallathambi and G. Sangamirtham Vs The Director of School Education and Others
Madras High Court · (2004) 4 LW 388 : (2004) 4 MLJ 185
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Jul 2004Dismissed
V.K.K. Nair Vs Mr. D. Shittal Kumar
Madras High Court · (2005) 2 BC 383 : (2004) 5 CTC 734 : (2005) 2 LW 298
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Jul 2004
S. Prabhakaran Vs S. Ranganayaki
Madras High Court · (2004) 4 LW 776
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25