High Courts03 Oct 2007Dismissed
Commissioner of Income Tax-I Vs Sivananda Steels Ltd.
Madras High Court · (2007) 10 MAD CK 0067
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 39 of 157
High Courts03 Oct 2007Dismissed
The Commissioner of Income Tax Vs Thiru Arooran Sugars Ltd.
Madras High Court · (2007) 10 MAD CK 0066
High Courts03 Oct 2007
J. Daniel Nallathambi Vs The Govt. of Tamil Nadu and Others
Madras High Court · (2007) 10 MAD CK 0049
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15
High Courts03 Oct 2007
J. Naval Kishore Vs D. Swarna Bhadran, J. Parasmul, P. Prasanth Kumar and M. Vijayakumar
Madras High Court · (2008) 1 CTC 97 : (2007) 5 MLJ 1417
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 67, 68, 71, 73Succession Act, 1925 — Section 295, 63
High Courts03 Oct 2007
T. Saravana Bhavan Vs The Commissioner, Corporation of Chennai and The State of Tamil Nadu
Madras High Court · (2007) 10 MAD CK 0047
High Courts03 Oct 2007
S. Ananthi Vs The State of Tamilnadu
Madras High Court · (2007) 10 MAD CK 0046
High Courts03 Oct 2007
V. Thangamani and Others Vs The Director, Directorate of School Education and The District Elementary Educational Officer, Primary and Middle School V. Thangamani Vs The Additional Assistant Elementary Educational Officer, Primary and Middle School and The Correspondent, T.D.T.A. Middle and Primary Schools
Madras High Court · (2007) 10 MAD CK 0045
High Courts03 Oct 2007Dismissed
Deputy Commissioner of Income Tax, Special Range-I Vs Chola Textiles Pvt. Ltd.
Madras High Court · (2008) 218 CTR 123
Income Tax Act, 1961 — Section 143(1), 154, 80HH, 80HH(9), 80I
High Courts03 Oct 2007Allowed
Commissioner of Income Tax Vs Obli Granites
Madras High Court · (2007) 10 MAD CK 0043
Income Tax Act, 1961 — Section 80HHC
High Courts01 Oct 2007Dismissed
Commissioner of Income Tax Vs Rane Brake Linings Ltd.
Madras High Court · (2008) 216 CTR 188
Income Tax Act, 1961 — Section 263, 37
High Courts01 Oct 2007Dismissed
G. Sivam Vs The Election Officer/The District Collector, The State Election Commissioner and The Secretary, Rural Development and Panchayat Raj Department, Government of Tamil Nadu
Madras High Court · (2007) 10 MAD CK 0138
Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995 — Rule 6, 6(1), 6(1C), 7Tamil Nadu Panchayats Act, 1994 — Section 2, 57(1), 57(1D)
High Courts01 Oct 2007
B.N. Devadas Vs University Grants Commission and Others B.R. Hari Vs All India Council for Technical Education (AICTE) and Others
Madras High Court · (2008) 1 CTC 644 : (2008) 1 LW 786 : (2008) 3 MLJ 325
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 246University Grants Commission Act, 1956 — Section 2, 22, 5, 6
High Courts01 Oct 2007
T. Rathinasamy Vs The Chief Conservator of Forests, Social Forestry Wing and Others
Madras High Court · (2007) 10 MAD CK 0073
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 9
High Courts01 Oct 2007
R. Vijayan Vs The Director General, Central Reserve Police Force, The Commandant, 105, Bn, RAF/CRPF and Additional Deputy Inspector, General of Police, 105, Bn, RAF/CRPF
Madras High Court · (2007) 10 MAD CK 0072
High Courts01 Oct 2007Dismissed
M. Thirunavukkarasu Vs The General Manager, Tamilnadu State Transport Corporation (Kumbakonam Division III) Ltd. and The Managing Director, Tamilnadu State Transport Corporation (Kumbakonam Division III) Ltd.
Madras High Court · (2007) 10 MAD CK 0071
Industrial Disputes Act, 1947 — Section 33(2)
High Courts01 Oct 2007
R. Thirunavukkarasu Vs The Labour Court, The Management of Aruna Sugar and Enterprises Ltd. and The Management of Shree Ambiga Sugars Ltd.
Madras High Court · (2007) 10 MAD CK 0070
Constitution of India, 1950 — Article 226
High Courts01 Oct 2007Allowed
S. Raghuraman, Clerk Vs Union of India (UOI)
Madras High Court · (2007) 10 MAD CK 0069
Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)
High Courts01 Oct 2007
Thamizhaga Kootturavu Sanga Vs Madurai District Cooperative Milk Producers Union Ltd.
Madras High Court · (2007) 10 MAD CK 0052
Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3, 3(1), 4, 5, 6
High Courts01 Oct 2007Dismissed
The Commissioner of Income Tax-I Vs Tamil Nadu Sugar Corporation Ltd.
Madras High Court · (2007) 10 MAD CK 0051
High Courts01 Oct 2007Dismissed
The Commissioner of Income Tax Vs Glamour Saree Musuem
Madras High Court · (2007) 10 MAD CK 0050
Income Tax Act, 1961 — Section 40HHC(4C), 80HHC, 80HHC(4A)