COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 42 of 85

High Courts08 Jul 2004Allowed

Manokaran Vs Rajeswari

Madras High Court · (2004) 07 MAD CK 0055

Civil Procedure Code, 1908 (CPC) — Section 20Hindu Adoptions and Maintenance Act, 1956 — Section 20Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 23

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High Courts08 Jul 2004Allowed

The Commissioner of Income Tax Vs Tamilnadu Minerals Limited

Madras High Court · (2004) 07 MAD CK 0052

Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(2)

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High Courts08 Jul 2004Dismissed

Mathiayan Vs State

Madras High Court · (2004) 07 MAD CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307

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High Courts08 Jul 2004

Commissioner of Income Tax Vs South India Viscose Ltd.

Madras High Court · (2005) 143 TAXMAN 360

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High Courts07 Jul 2004Allowed

The New India Assurance Co. Ltd. Vs Mani, S. Nachimuthu, N. Madheswari and H.M. Haja Kamaludin

Madras High Court · (2004) 192 CTR 452 : (2004) 270 ITR 394

Income Tax Act, 1961 — Section 194A, 2, 28A

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High Courts07 Jul 2004Allowed

The Shipping Corporation of India Ltd. and Another Vs Union of India (UOI)

Madras High Court · AIR 2004 Mad 476 : (2004) 3 CTC 686 : (2004) 3 MLJ 577

Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 6

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High Courts07 Jul 2004

K.S. Mani Vs The Director, National Institute of Technical Teacher's Training Institute and The Chairman, Board of Governors TTTI, Nagarjuna Fertilizers and Chemicals Ltd.

Madras High Court · (2004) 07 MAD CK 0077

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High Courts07 Jul 2004Allowed

R. Thirunavukarasu Vs The Registrar, University of Madras

Madras High Court · (2004) 07 MAD CK 0076

Constitution of India, 1950 — Article 226

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High Courts07 Jul 2004

R. Arockiasamy Vs The District Collector and The President, Sarugani Panchayat Board

Madras High Court · (2004) 07 MAD CK 0075

Constitution of India, 1950 — Article 226

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High Courts07 Jul 2004

G. Senbagaraman Vs N. Marimuthu

Madras High Court · AIR 2005 Mad 41

Evidence Act, 1872 — Section 45, 47, 67, 73

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High Courts07 Jul 2004Allowed

S. Jeyabalan Vs The Tamil Nadu Water Supply and Drainage Board

Madras High Court · (2004) 07 MAD CK 0047

Constitution of India, 1950 — Article 226

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High Courts07 Jul 2004Allowed

The Shipping Corporation of India Ltd. and K.P.V. Shaik Mohammed Rowther and Co. P. Ltd., Shipping Agents and Contractors Vs Union of India (UOI)

Madras High Court · (2005) 1 LW 174

Carriage of Goods by Sea Act, 1925 — Article 3, 6Constitution of India, 1950 — Article 133(1), 14Limitation Act, 1963 — Article 149, 19, 31

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High Courts07 Jul 2004Dismissed

Arulmighu Mahalakshmi Temple Vs M.S. Srinivasa Raghavan, M.S. Kalyanaraman and Sri Mahalakshmi Trust

Madras High Court · (2004) 4 LW 136 : (2004) 4 MLJ 61

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101, 63

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High Courts07 Jul 2004Dismissed

Shaw Walace Co. Ltd. Vs Dy. CC, Manifest Clearance Department and Others

Madras High Court · (2004) 95 ECC 217 : (2004) 175 ELT 23

Customs Act, 1962 — Section 116, 30

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High Courts07 Jul 2004

Chinnaswamy alias Chinnan and Guna Vs State

Madras High Court · (2005) CriLJ 488

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 109, 302

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High Courts06 Jul 2004

S. Dorai Raj Vs Official Liquidator and Others

Madras High Court · (2005) 142 TAXMAN 542

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High Courts06 Jul 2004Allowed

Arunachalam (A-1) Vs The State of Tamil Nadu

Madras High Court · (2004) 07 MAD CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302

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High Courts06 Jul 2004

K.P.S. Palanivel Rajan Vs The State of Tamil Nadu

Madras High Court · (2004) 07 MAD CK 0070

Central Motor Vehicles Rules, 1989 — Rule 106Tamil Nadu Motor Vehicles Rules, 1940 — Rule 303ATamil Nadu Motor Vehicles Rules, 1989 — Rule 405

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High Courts06 Jul 2004Allowed

K. Kamalaveni, Moorchika rep. by her mother and natural guardian, K. Rajammal and C. Karuppiah Vs The Managing Director, Subbathal Spinning Mills (P) Limited, P.O. John and The Official Liquidator

Madras High Court · (2004) 3 ACC 651 : (2005) ACJ 443 : (2004) 3 LLJ 682 : (2004) 3 MLJ 468

Plantations Labour Act, 1951 — Section 15Railways Act, 1989 — Section 2(34)Workmens Compensation Act, 1906 — Section 12, 12(1), 12(2), 2(1)

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High Courts06 Jul 2004

Dharmalingam Vs Pavalkodi

Madras High Court · (2005) 1 CivCC 342 : (2004) 3 MLJ 572 : (2004) 4 RCR(Civil) 339

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 11, 21

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