COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 49 of 85

High Courts25 May 2004Allowed

C.T. Meyammai Vs S. Mohamed Kamil, Proprietor Fashion 'N' Style

Madras High Court · (2004) 4 CTC 27 : (2004) 3 MLJ 215

Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 25Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8, 8(5)

High Courts25 May 2004

Shanthi Alloys Pvt. Ltd. Vs Union of India (UOI)

Madras High Court · (2004) 176 ELT 87 : (2004) 4 MLJ 46

Customs Act, 1962 — Section 110, 110(2), 111, 17, 24Goods Imported (Conditions of Transhipment) Regulations, 1995 — Regulation 3, 4, 5, 6

High Courts24 May 2004Dismissed

R.M.S. Mahendra Gupta Vs Mrs. Shri Chinni Subbiah Chetty Charities

Madras High Court · (2005) 3 MLJ 345

Civil Procedure Code, 1908 (CPC) — Section 7Madras City Tenants Protection Act, 1922 — Section 9(1)Transfer of Property Act, 1882 — Section 106

High Courts18 May 2004

Commissioner of Income Tax Vs P.R. Prabhakar

Madras High Court · (2005) 198 CTR 492 : (2005) 276 ITR 176

Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)

High Courts18 May 2004Dismissed

M.V. Ganesh and Mrs. Rajee Viswambaran Vs The Commercial Tax Officer, The Deputy Tahsildar, Revenue Recovery, The District Collector and Tamilnadu Taxation Special Tribunal

Madras High Court · (2005) 141 STC 236

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 26A, 3, 34Income Tax Act, 1961 — Section 184, 185

High Courts18 May 2004

Murthuzaviya Oriental High School Vs State of Tamil Nadu

Madras High Court · (2004) 4 LW 30 : (2004) 3 MLJ 282

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21, 4, 4(1), 6, 9(1)Land Acquisition (Companies) Rules, 1963 — Rule 3, 4

High Courts18 May 2004Dismissed

Philips India Limited Vs The Assistant Commissioner (CT) and The State of Tamil Nadu

Madras High Court · (2004) 137 STC 134

Constitution of India, 1950 — Article 226, 301, 303, 304Tamil Nadu Additional Sales Tax Act, 1996 — Section 2, 2(1), 2(2), 2(3)Tamil Nadu General Sales Tax Act, 1959 — Section 16, 55

High Courts17 May 2004Dismissed

GETIT Informdiary Ltd. Vs Principal Gen. Man. Telecommunications, Bharat Sanchar Nigam Ltd.

Madras High Court · AIR 2004 Mad 413

Arbitration and Conciliation Act, 1996 — Section 11(4)

High Courts17 May 2004Dismissed

K. Natesan Vs M.A. Srinivasan

Madras High Court · (2004) 05 MAD CK 0002

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 4

High Courts17 May 2004Allowed

Kannuperumal and Another Vs Suseela, mentally retarded person, represented by next friend, guardian and husband, Mr. Narayanasamy

Madras High Court · (2005) 4 CTC 11 : (2005) 3 MLJ 263 : (2005) 3 RCR(Civil) 520

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21, 21(2), 21(4)

High Courts12 May 2004Allowed

Vishvesh Textiles Vs M.K. Chandrakanth

Madras High Court · (2004) 05 MAD CK 0024

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

High Courts12 May 2004Dismissed

Fouress Engineering (India) (P) Ltd. Vs V. Krishnan

Madras High Court · (2004) 4 CTC 362 : (2004) 3 MLJ 107

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

High Courts12 May 2004Allowed

S. Loganathan Vs V. Thirumoorthy

Madras High Court · (2004) 4 CTC 743

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

High Courts12 May 2004Dismissed

P. Akbar Basha Vs Sarojini

Madras High Court · (2004) 05 MAD CK 0017

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 8(2), 8(5)

High Courts12 May 2004Allowed

Santhanalakshmi Vs Pushpa and Selvi alias Kuttiyammal

Madras High Court · (2004) 3 CTC 453 : (2004) 3 MLJ 40

Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 25

High Courts12 May 2004Dismissed

R. Parvathi, R. Arul and R. Asha Vs Kaliyaperumal

Madras High Court · (2004) 3 MLJ 111

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

High Courts12 May 2004Dismissed

Amirthlal Dariwal Vs The T.U.C.S. Ltd.

Madras High Court · (2004) 05 MAD CK 0012

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25(1)

High Courts12 May 2004

Brij and Associates Vs Commercial Tax Officer and The Appellate Assistant Commissioner (Commercial Taxes)

Madras High Court · (2004) 05 MAD CK 0007

High Courts12 May 2004Dismissed

K. Dhanabalan Vs Parvathi Ammal

Madras High Court · (2004) 3 CTC 246

Evidence Act, 1872 — Section 34Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 14(1), 8(5)

High Courts11 May 2004

K. Sivakumar, State President, Tamil Nadu Police Constabulary Association Vs The Director General of Police, Office of the Director General of Police M. Panneerselvam and Dr. Subramanian Swamy Vs The State of Tamil Nadu

Madras High Court · (2004) 05 MAD CK 0010

Constitution of India, 1950 — Article 19(1), 226, 33