High Courts22 Jul 2004
Sarathy rep. by next friend mother D. Sasikala Vs Reffekunnissa Begum, Mohammed Ghouse, D. Kannan, D.K. Hemavathy and K.B. Damodaram Pillai
Madras High Court · (2004) 07 MAD CK 0037
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 39 of 85
High Courts22 Jul 2004Allowed
K. Kumar Vs The State of Tamilnadu
Madras High Court · (2004) 07 MAD CK 0036
Madras Prohibition Act, 1937 — Section 4, 4(1), 4(1A)
High Courts22 Jul 2004Allowed
P. Valliammal Vs The State of Tamilnadu
Madras High Court · (2004) 07 MAD CK 0035
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
High Courts21 Jul 2004
Asha Varghese Vs Leelama Pailo and Others
Madras High Court · (2005) 1 CTC 536
High Courts21 Jul 2004Allowed
Peter Vs State
Madras High Court · (2004) 07 MAD CK 0095
Constitution of India, 1950 — Article 22(5)
High Courts21 Jul 2004Dismissed
Commissioner of Income Tax Vs Smt. Sulochana Legal rep. of Late P. Sadasiva Mudaliar
Madras High Court · (2004) 5 CTC 410 : (2005) 272 ITR 529
Income Tax Act, 1961 — Section 260A
High Courts21 Jul 2004Allowed
O.M.S. Shaik Uduman Aalim Sahib Vs The Tamil Nadu Wakf Board
Madras High Court · (2004) 07 MAD CK 0001
Constitution of India, 1950 — Article 226
High Courts20 Jul 2004Allowed
R. Kasiammal Vs State
Madras High Court · (2004) 07 MAD CK 0063
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
High Courts20 Jul 2004Allowed
Mrs. Kasthuri Vs State
Madras High Court · (2004) 07 MAD CK 0062
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
High Courts20 Jul 2004
Commissioner of Income Tax Vs S.P. Sundaravalli Achi Aranmanai Siruvayal
Madras High Court · (2004) 07 MAD CK 0059
Income Tax Act, 1961 — Section 260A, 4, 5, 90(2)
High Courts20 Jul 2004Allowed
Saminathan Vs The District Magistrate and District Collector and Secretary to Government, Prohibition and Excise Department
Madras High Court · (2004) 07 MAD CK 0058
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Penal Code, 1860 (IPC) — Section 328
High Courts20 Jul 2004Allowed
S. Anbukarasi Vs The State of Tamil Nadu
Madras High Court · (2004) 07 MAD CK 0021
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
High Courts20 Jul 2004Allowed
Vasantha @ Arumbu Vs The District Magistrate and District Collector and State
Madras High Court · (2004) 07 MAD CK 0018
High Courts19 Jul 2004Dismissed
Commissioner of Income Tax Vs S.S.C. Shoes Ltd.
Madras High Court · (2005) 197 CTR 487 : (2005) 275 ITR 46
Income Tax Act, 1961 — Section 80HHC, 80HHC(3)
High Courts19 Jul 2004Dismissed
Director of Income Tax (Exemptions) Vs Agri-Horticultural Society
Madras High Court · (2005) 273 ITR 198
Income Tax Act, 1961 — Section 260A
High Courts19 Jul 2004Allowed
Chinnammal Vs Kuppusamy
Madras High Court · (2004) 3 CTC 794 : (2004) 3 MLJ 518
Transfer of Property Act, 1882 — Section 52
High Courts16 Jul 2004
Sri Murugan Theatre Vs Entertainment Tax Officer (DCTO) and Another
Madras High Court · (2006) 146 STC 227
Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 4(1), 4E, 7A, 7B
High Courts16 Jul 2004
Commissioner of Income Tax Vs Kamala Selvaraj
Madras High Court · (2006) 203 CTR 242 : (2005) 273 ITR 154
Income Tax Act, 1961 — Section 32
High Courts16 Jul 2004Allowed
P. Sivalingam, S. Paulraj and S. Safrikala Vs The Director of Elementary Education, The District Elementary Education Officer and The Manager-cum-Correspondent, Azad Middle School
Madras High Court · (2004) 07 MAD CK 0010
High Courts15 Jul 2004
Rangasamy Gounder Vs R. Rajendran and Another
Madras High Court · (2005) 3 ACC 430