High Courts12 Sept 2007Dismissed
Commercial Tax Officer Vs K.H. Shoes Limited and Another
Madras High Court · (2009) 23 VST 422
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(2), 16(4), 55
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 46 of 157
High Courts12 Sept 2007Dismissed
Deputy Commissioner (CT), Madurai Division Vs Subbiah Foundry and Another
Madras High Court · (2008) 16 VST 376
Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002 — Section 4, 4(1), 5
High Courts12 Sept 2007Allowed
Bannari Amman Sugars Limited Vs R. Sakthivel
Madras High Court · (2008) 3 LLJ 10
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 14
High Courts12 Sept 2007
Madras Fertilizers Limited Vs SICGIL India Limited and Hon'ble Mr. Justice V. Ratnam (Retd.)
Madras High Court · (2010) 2 CTC 357
High Courts12 Sept 2007
ICICI Bank Ltd. Vs Mrs. Sundari Premkumar and Indian Bank
Madras High Court · (2007) 09 MAD CK 0183
Civil Procedure Code, 1908 (CPC) — Section 60(1)Payment of Bonus Act, 1965 — Section 2Pensions Act, 1871 — Section 11
High Courts12 Sept 2007Dismissed
P. Chandrasekar, President, Marikulam Seeramaipu Committee Vs The Government of Tamil Nadu and Others
Madras High Court · (2007) 09 MAD CK 0181
Constitution of India, 1950 — Article 51A
High Courts12 Sept 2007Dismissed
The Commissioner of Income Tax Vs Lanxess India Pvt. Ltd., (Successors of Bayer Indian Syntans Ltd.)
Madras High Court · (2007) 09 MAD CK 0180
High Courts12 Sept 2007
Tvl. Digital Power System Vs The Commercial Tax Officer
Madras High Court · (2007) 09 MAD CK 0179
Tamil Nadu General Sales Tax Act, 1959 — Section 14, 14(1)
High Courts12 Sept 2007Dismissed
Garware Marine Industries Ltd. Vs The Tamil Nadu Taxation Special Tribunal and The Tahsildar, Govt. Dues Recovery Department
Madras High Court · (2007) 09 MAD CK 0178
Tamil Nadu General Sales Tax Act, 1959 — Section 35, 55
High Courts12 Sept 2007Dismissed
The State of Tamilnadu Vs K. Damodarasamy Naidu and Bros. and The Registrar, The Tamil Nadu Taxation, Special Tribunal
Madras High Court · (2007) 10 VST 716
Tamil Nadu General Sales Tax Act, 1959 — Section 34Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002 — Section 3, 4, 4(1), 5
High Courts12 Sept 2007Dismissed
The Managing Director, Tamil Nadu Medicinal Plant Farms and Herbal Medicine Corpn. Ltd. Vs K. Shivaraj
Madras High Court · (2007) 09 MAD CK 0176
Constitution of India, 1950 — Article 226
High Courts11 Sept 2007Dismissed
A. Samikannu Vs The Superintendent of Police District Police Officer and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 09 MAD CK 0225
Constitution of India, 1950 — Article 226
High Courts11 Sept 2007Allowed
Chandrakant N. Tolia Vs The Assistant Commissioner of Income Tax
Madras High Court · (2009) 316 ITR 312
Finance Act, 1999 — Section 139, 142(1), 143(1), 156, 24
High Courts11 Sept 2007
R. Jayanthi Vs The Director of Elementary Education, The District Elementary Educational Officer and The Assistant Elementary Educational Officer
Madras High Court · (2007) 09 MAD CK 0105
High Courts11 Sept 2007Allowed
K. Prakash, A.R. Krishnan and Vasantha Vs State by The Inspector of Police and M. Kavitha
Madras High Court · (2007) 09 MAD CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13B
High Courts11 Sept 2007Dismissed
M. Shankar Vs State of Tamil Nadu and Chakravarthi
Madras High Court · (2007) 09 MAD CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8)Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts11 Sept 2007
N. Prakash rep. by mother and next friend, Hamsa Vs Irfaan and United India Insurance Company Limited
Madras High Court · (2007) 09 MAD CK 0102
High Courts11 Sept 2007Dismissed
M. Kumarasamy Vs V. Sivaraj Karthikeyan
Madras High Court · (2007) 09 MAD CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Sept 2007Dismissed
Commissioner of Income Tax-IV Vs Admirality Hotel
Madras High Court · (2007) 09 MAD CK 0100
Income Tax Act, 1961 — Section 2(47), 271(1)
High Courts11 Sept 2007
The Commissioner of Income Tax Vs K. Narasa Reddy
Madras High Court · (2007) 09 MAD CK 0099
Income Tax Act, 1961 — Section 132, 139(4), 2(22)