High Courts06 Jul 2004Allowed
Commissioner of Income Tax, Spl. Range II Vs Sanmar Holdings Ltd.
Madras High Court · (2005) 272 ITR 345
Income Tax Act, 1961 — Section 22
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 43 of 85
High Courts06 Jul 2004Allowed
Commissioner of Income Tax Vs T.V. Sundaram Iyengar and Sons Ltd.
Madras High Court · (2005) 193 CTR 50 : (2004) 271 ITR 79
Income Tax Act, 1961 — Section 22, 28
High Courts06 Jul 2004Dismissed
Damu alias Damodharan and Others Vs State
Madras High Court · (2005) CriLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts06 Jul 2004
Catholic Centre Vs Pilot Pen Co. (India) (P) Ltd. (in Liquidation) S. Dorai Raj Vs Official Liquidator and Others Official Liquidator, High Court Vs Chief Commissioner of Income Tax (Appeals)-V
Madras High Court · (2004) 4 CompLJ 571 : (2004) 186 CTR 562 : (2005) 63 SCL 553
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446(2), 529AIncome Tax Act, 1961 — Section 156, 220
High Courts06 Jul 2004
K. Arunachalaperumal Vs The District Collector and The Assistant Director, Geology and Mining
Madras High Court · (2004) 07 MAD CK 0016
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(5)
High Courts06 Jul 2004
S. Dorai Raj Vs Official Liquidator and Others Official Liquidator Vs Chief Commissioner of Income Tax
Madras High Court · (2004) 122 CompCas 918 : (2005) 193 CTR 318 : (2004) 271 ITR 497
Companies Act, 1956 — Section 446(2), 529A, 530Wealth Tax Act, 1957 — Section 31
High Courts05 Jul 2004
Varadhan alias Thengai Varadhan Vs State by Inspector of Police
Madras High Court · (2005) CriLJ 618
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304, 304(1)
High Courts02 Jul 2004Dismissed
Durai @ Duraisamy Vs The State
Madras High Court · (2004) 2 LW(Cri) 844
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 323, 326, 341
High Courts01 Jul 2004
Murugesan, Nataraj and Narayanamoorthy Vs Subbanna Gounder, Palanisamy, Duraisamy, Gurunaqthasamy Gounder and Chinna Thambi
Madras High Court · (2004) 07 MAD CK 0078
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts30 Jun 2004Dismissed
Kumar alias Kumarasamy and Others Vs State
Madras High Court · (2005) CriLJ 39 : (2004) 2 LW(Cri) 782
Penal Code, 1860 (IPC) — Section 300, 302, 364
High Courts30 Jun 2004
V. Vijaya Raghavalu Vs The State of Tamil Nadu V. Gopikrishnan Vs The State of Tamil Nadu South Madras Milk Producers Welfare Association Vs The State of Tamil Nadu and Others K.S. Hemanth Kumar Vs The State of Tamil Nadu P. Savithri Padmanabhan, Proprietrix, P.M. Enterprises Vs The State of Tamil Nadu
Madras High Court · (2004) 06 MAD CK 0056
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 19(6)Madras City Municipal Corporation Act, 1919 — Section 282, 283Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 — Section 10, 11, 12, 13, 14
High Courts29 Jun 2004Dismissed
Elite Engineering Corporation Vs The Secretary to Government Housing and Urban Development Department, The Chairman-cum-Managing Director SIDCO and Madurai Thozhirpettai Kudiyirupper Nalvazhuvu Sangam
Madras High Court · (2004) 06 MAD CK 0103
High Courts29 Jun 2004Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Limited Vs Rajaraman
Madras High Court · (2004) 06 MAD CK 0092
High Courts29 Jun 2004Allowed
S. Nagarajan Vs Gudlu K. Ranagasamy Chettiar @ Rangasamy (Deceased) and Others
Madras High Court · (2004) 3 MLJ 329
Limitation Act, 1963 — Article 136
High Courts29 Jun 2004Dismissed
P. Shanmugasamy Vs Kausalya alias Krishnaveni
Madras High Court · (2005) 1 CivCC 209 : (2004) 4 CTC 324 : (2004) 4 MLJ 51 : (2004) 4 RCR(Civil) 440
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Jun 2004Allowed
P.S. Janakavalli Ammal rep. by Power of Attorney P.S.Govindan Vs The Regional Manager, Tamil Nadu Handloom Weavers Co-op. Society Limited
Madras High Court · (2004) 3 MLJ 333
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 2
High Courts29 Jun 2004Dismissed
M. Bhaskara Rao and K. Adamu Vs The Commanding Officer
Madras High Court · (2004) 06 MAD CK 0028
Constitution of India, 1950 — Article 226
High Courts29 Jun 2004Dismissed
R. Ramachandran Vs Vaibhav Agarwal, Anuradha Agarwal, S.C. Agarwal and S.C. Agarwal (HUF), rep. by its Kartha S.C. Agarwal
Madras High Court · (2004) 4 MLJ 106
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts28 Jun 2004Allowed
S.V.S. Oil Mills Vs S.V.N. Agro-refineries and S.V. Natesan
Madras High Court · (2004) 3 MLJ 543
Companies Act, 1956 — Section 20
High Courts28 Jun 2004Allowed
Rajendran and Another Vs State
Madras High Court · (2004) 06 MAD CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B