High Courts26 Feb 2007Dismissed
The Commissioner of Income Tax Vs The Manager, State Bank of India
Madras High Court · (2007) 02 MAD CK 0223
Income Tax Act, 1961 — Section 272A(2)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 128 of 157
High Courts26 Feb 2007Allowed
Commissioner of Income Tax-III Vs Sharon Vaneers P. Ltd.
Madras High Court · (2007) 213 CTR 215 : (2007) 294 ITR 18
Customs Act, 1962 — Section 28, 50(1)Income Tax Act, 1961 — Section 80AB, 80HHC, 80HHC(1), 80M
High Courts26 Feb 2007Allowed
Radhakrishnan and P. Periyasami Vs Durainathan Palanisamy
Madras High Court · (2007) 02 MAD CK 0211
Registration Act, 1908 — Section 35Stamp Act, 1899 — Section 17
High Courts26 Feb 2007Allowed
Tamil Nadu Electricity Board Vs Aries and Aries Civil Engineers and Contractors
Madras High Court · (2007) 2 MLJ 1057
Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1908 — Article 115Limitation Act, 1963 — Article 120
High Courts26 Feb 2007Allowed
Commissioner of Income Tax Vs Balika Finance Co. Ltd.
Madras High Court · (2008) 215 CTR 255 : (2008) 299 ITR 421
Finance Act, 2001 — Section 14AIncome Tax Act, 1961 — Section 32A, 36, 36(1), 37, 37(3)
High Courts26 Feb 2007Dismissed
Himalaya Granites Limited Vs Assistant Commissioner of C. Ex.
Madras High Court · (2007) 02 MAD CK 0188
Central Excise Rules, 1944 — Rule 147Customs Act, 1962 — Section 23
High Courts26 Feb 2007Dismissed
Samy Vs The State
Madras High Court · (2007) 02 MAD CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts26 Feb 2007Dismissed
R. Kuppusamy Vs The State by the Inspector of Police
Madras High Court · (2007) 02 MAD CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts26 Feb 2007
Arjunan, Gopalan, Chellasamy and Alangamony Vs State
Madras High Court · (2007) 02 MAD CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 147, 149, 279, 302
High Courts26 Feb 2007Allowed
S. Arumugam Vs The Secretary to Government, Food Co-operation and Consumer Protection Department and Others
Madras High Court · (2007) 02 MAD CK 0164
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 353, 411, 414, 506Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts26 Feb 2007Dismissed
Commissioner of Income Tax Vs Superstar Music and Superstar Exports
Madras High Court · (2007) 210 CTR 128 : (2007) 291 ITR 8
Customs Act, 1962 — Section 28, 50, 50(1)Income Tax Act, 1961 — Section 80HHC, 80HHF, 80HHF(5)
High Courts26 Feb 2007Dismissed
The Commissioner of Income Tax Vs Chemicals and Plastics India Ltd.
Madras High Court · (2007) 292 ITR 115
Income Tax Act, 1961 — Section 37, 37(1)
High Courts26 Feb 2007Dismissed
The Commissioner of Income Tax Vs Mrs. S.S. Kaladevi
Madras High Court · (2007) 02 MAD CK 0152
Finance Act, 2002 — Section 158B, 158BB(1), 158BC, 158BD, 80LIncome Tax Act, 1961 — Section 158B, 158BB(1)
High Courts26 Feb 2007Dismissed
The Commissioner of Income Tax Vs South India Corporation (Agencies) Limited
Madras High Court · (2007) 293 ITR 237 : (2008) 166 TAXMAN 78
High Courts26 Feb 2007
Chidambara Udayar Vs Manicka Udayar
Madras High Court · (2007) 02 MAD CK 0149
Evidence Act, 1872 — Section 73
High Courts26 Feb 2007Dismissed
Commissioner of Income Tax-1 Vs Ashok Layland Ltd.
Madras High Court · (2007) 02 MAD CK 0146
Income Tax Act, 1961 — Section 43B
High Courts26 Feb 2007Dismissed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal at Chennai Bench and Shri P. Karunanithi
Madras High Court · (2007) 02 MAD CK 0144
High Courts26 Feb 2007Allowed
Commissioner of Income Tax Vs Mrs. C. Malathy
Madras High Court · (2008) 214 CTR 173
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(2), 147
High Courts26 Feb 2007Allowed
Guruvamma and Ramasamy Vs Sankarappan
Madras High Court · (2007) 02 MAD CK 0093
Civil Procedure Code, 1908 (CPC) — Section 149Constitution of India, 1950 — Article 227
High Courts26 Feb 2007Dismissed
Commissioner of Income Tax Vs SIV Industries Ltd.
Madras High Court · (2007) 02 MAD CK 0088
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 139(8), 140A, 216, 244, 244(1A)