High Courts06 Feb 2007Allowed
Commissioner of Income Tax Vs India Pistons Limited
Madras High Court · (2007) 02 MAD CK 0185
Income Tax Act, 1961 — Section 143(1), 154, 43(1)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 138 of 157
High Courts06 Feb 2007Allowed
Commissioner of Income Tax Vs Macmillan India Ltd.
Madras High Court · (2007) 02 MAD CK 0184
Income Tax Act, 1961 — Section 32(1), 32AB, 32AB(1), 80HHC, 80HHC(3)
High Courts06 Feb 2007Allowed
The Commissioner of Income Tax Vs Nicco Uco Alliance Credit Ltd.
Madras High Court · (2007) 293 ITR 127
Income Tax Act, 1961 — Section 114J, 115J, 115J(1), 115J(2), 143(3)
High Courts06 Feb 2007
Commissioner of Income Tax Vs Tractors and Farms Equipments Ltd.
Madras High Court · (2007) 294 ITR 163
Income Tax Act, 1961 — Section 43(1)
High Courts06 Feb 2007Dismissed
Commissioner of Income Tax Vs S.R. Associates
Madras High Court · (2007) 02 MAD CK 0179
High Courts06 Feb 2007
Shri V. Mylswamy Vs The Assistant Commissioner of Income Tax
Madras High Court · (2008) 296 ITR 326
Income Tax Act, 1961 — Section 132, 143(3), 147, 260A
High Courts06 Feb 2007Allowed
R. Chandramouleeswaran and Others Vs P. Vasudevan and Others
Madras High Court · (2007) 2 LW 265 : (2007) 2 MLJ 874
Madras City Tenants Protection Act, 1922 — Section 11, 2(4), 9
High Courts06 Feb 2007
Sudhir Choudhhry and Others Vs R. Ramalakshmi and Others
Madras High Court · (2007) 3 LW 14 : (2007) 2 MLJ 778
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts06 Feb 2007Dismissed
M. Krishnan and Others Vs R. Marimuthu and Others
Madras High Court · (2007) 02 MAD CK 0110
Civil Procedure Code, 1908 (CPC) — Section 80Land Encroachment Act, 1905 — Section 6, 7
High Courts06 Feb 2007Dismissed
Ramakrishna Mutt Vs M. Maheswaran and Others
Madras High Court · AIR 2007 Mad 180
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(1), 14(2), 15(1)
High Courts06 Feb 2007Dismissed
Ravindra Varma Vs Vanadja and Sheik Mohammed Yusuff
Madras High Court · (2007) 02 MAD CK 0063
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(2), 14(1), 25
High Courts06 Feb 2007
M/s. Rajan and Mohan Enterprises Vs South India Corporation (Agencies) Ltd., M/s. Indrad Auto Components Division and The Regional Industry Facilitation Council Chennai Region, Arbitrator
Madras High Court · (2007) 02 MAD CK 0041
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 227Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 2(b)(i)(b), 7
High Courts06 Feb 2007
The Correspondent, Britannia Higher Secondary School Vs The State of Tamil Nadu
Madras High Court · (2007) 2 MLJ 760
High Courts06 Feb 2007
K. Janardhana Singh and Tharakeswari Vs The Special Tahsildar, Harijan Welfare Scheme and State of Tamil Nadu
Madras High Court · (2007) 02 MAD CK 0027
Land Acquisition Act, 1894 — Section 4(1), 4(2)
High Courts06 Feb 2007
Prabhakaran and Others Vs State, by Inspector of Police
Madras High Court · (2007) 02 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313Penal Code, 1860 (IPC) — Section 120B, 364A, 365, 386, 506
High Courts06 Feb 2007Allowed
Chowda Reddy Vs Chowdappa
Madras High Court · (2007) 02 MAD CK 0015
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Limitation Act, 1963 — Section 5
High Courts05 Feb 2007Allowed
K. Bakthavatchalam Vs Tamil Nadu State Transport Corporation (Kumbakonam Division-I) Ltd.
Madras High Court · (2007) 02 MAD CK 0335
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts05 Feb 2007
K. Selvaraj Vs The State Express Transport Corporation (Tamil Nadu Div.-I) Ltd.
Madras High Court · (2007) 2 LLJ 300
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)
High Courts05 Feb 2007Allowed
K. Velmurugan Vs The Director of Drugs Control
Madras High Court · (2007) 02 MAD CK 0333
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts05 Feb 2007Dismissed
C. Balasubramani Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal Irene G. Chandra Vs The Union of India (UOI) and The Central Administrative Tribunal, Chennai Bench
Madras High Court · (2007) 02 MAD CK 0328
Department of Posts Gramin Dak Sevaks (Conduct and Employment) Rules, 2001 — Rule 8(2)