High Courts03 Jan 2007Dismissed
Commissioner of Income Tax Vs S. Subramaniam
Madras High Court · (2007) 210 CTR 596 : (2007) 291 ITR 63
Income Tax Act, 1961 — Section 143(1), 143(3), 154, 154(7), 155
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 156 of 157
High Courts03 Jan 2007Allowed
S. Rajasekaran Vs K. Sargunam
Madras High Court · (2007) 1 MLJ 696
Suits Valuation Act, 1887 — Section 40
High Courts03 Jan 2007
Asvini Cold Storage (P) Ltd. (now amalgamated with Asvini Fisheries Ltd.) Vs The Commissioner of Income Tax
Madras High Court · (2007) 212 CTR 452 : (2007) 290 ITR 183
Income Tax Act, 1961 — Section 256(1), 4A, 80A, 80A(2), 80AB
High Courts03 Jan 2007
Chinnammal and Periyasamy Vs Manickam @ Sellappan and Others
Madras High Court · (2007) 01 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts02 Jan 2007Allowed
Madaswamy Vs Govindaraj
Madras High Court · (2007) 1 CTC 217 : (2007) 1 LW 829 : (2007) 1 MLJ 664
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Jan 2007Dismissed
Govindaroyan Vs Muthukrishnan and Venugopal
Madras High Court · (2007) 01 MAD CK 0202
High Courts02 Jan 2007Allowed
R. Shajahan and Others Vs Union of India (UOI) and Bharat Petroleum Corporation Ltd.
Madras High Court · (2007) 01 MAD CK 0200
Constitution of India, 1950 — Article 14
High Courts02 Jan 2007Dismissed
Commissioner of Income Tax Vs R. Rajinikanth and R.K. Exports
Madras High Court · (2007) 01 MAD CK 0199
Income Tax Act, 1961 — Section 80HHC
High Courts02 Jan 2007Allowed
Aakash Anugraha Residents Association Vs Joint Chief Controller of Explosives, Petroleum and Explosives Safety Organisation (Formerly Department of Explosives) and Others
Madras High Court · (2007) WritLR 1077
High Courts02 Jan 2007Allowed
K. Sumathi Vs Eka Ratchagar Sabai Higher Secondary School and Smt. D. Sumathi Mispa Maharani
Madras High Court · (2007) 5 MLJ 464 : (2007) WritLR 279
Constitution of India, 1950 — Article 226, 29(2), 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 2(6), 2(7)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4)
High Courts02 Jan 2007Dismissed
The Commissioner of Tamil Nadu Vs Dr. Narayanan Poti
Madras High Court · (2007) 01 MAD CK 0091
Negotiable Instruments Act, 1881 (NI) — Section 30Sales of Goods Act, 1930 — Section 61Tamil Nadu Raffles Rules, 1976 — Rule 36(A)
High Courts02 Jan 2007Dismissed
Govinda Gounder Vs The Assistant Divisional Engineer, Operation and Maintenance, Tamilnadu Electricity Board
Madras High Court · (2007) 01 MAD CK 0088
High Courts02 Jan 2007Dismissed
The Commissioner of Income Tax Vs Indian Ocean Garnet Sands Company (P) Ltd.
Madras High Court · (2007) 290 ITR 312
Income Tax Act, 1961 — Section 2(11), 260A, 32(1), 41(2)
High Courts02 Jan 2007
Commissioner of Income Tax Vs NEPC Textiles Ltd.
Madras High Court · (2007) 291 ITR 460
Income Tax Act, 1961 — Section 271(1)
High Courts02 Jan 2007
K. Shanmugum Vs The District Collector, The Commissioner and The Tamil Nadu Pollution Control Board
Madras High Court · (2007) 01 MAD CK 0051
High Courts02 Jan 2007
C. Velayutham Vs The State of Tamil Nadu
Madras High Court · (2007) 01 MAD CK 0047
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38A, 8(1)
High Courts02 Jan 2007Dismissed
V.L. Kalaiselvam Vs The Managing Director, Tamil Nadu State Transport Corporation [formerly known as Pattukottai Alagiri Transport Corporation]
Madras High Court · (2007) 01 MAD CK 0044
Industrial Disputes Act, 1947 — Section 11A, 32(2), 33A
High Courts02 Jan 2007
The Commissioner of Income Tax Vs Sakthi Finance Ltd.
Madras High Court · (2007) 210 CTR 300 : (2007) 291 ITR 83
Income Tax Act, 1961 — Section 143(3), 256(1), 263, 37, 37(1)
High Courts01 Jan 2007Allowed
Dr. K.M. Sumathi Vs M.A. Jeya Raj and Inspector of Police, Ambathurai Police Station, Dindigul District
Madras High Court · (2007) 1 LW(Cri) 415