Madras High Court Judgments 2007 — Page 50

High Courts04 Sept 2007Allowed

R. Saravanan Vs The District Elementary Educational Officer

Madras High Court · (2007) 09 MAD CK 0040

Constitution of India, 1950 — Article 302, 311(2)Penal Code, 1860 (IPC) — Section 341, 366, 506Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 11, 11(1), 11(2)

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High Courts04 Sept 2007Allowed

Fedders Lloyd Corp. Limited Vs The Registrar, Tamil Nadu Taxation Special Tribunal, The Sales Tax Appellate Tribunal (Main Bench), The Commercial Tax Officer and The Deputy Commissioner of Commercial Taxes, Madras (Central) Division

Madras High Court · (2007) 09 MAD CK 0039

Income Tax Act, 1961 — Section 52, 52(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12A, 12A(1)Tamil Nadu General Sales Tax Rules, 1959 — Rule 18

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High Courts04 Sept 2007Dismissed

A. Petchimuthu Vs The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board and The Assistant Director, Khadi and Village Industries

Madras High Court · (2007) 6 MLJ 700

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High Courts04 Sept 2007

Balasubramanian and Others Vs The Management of Tamil Nadu State Transport Corporation Ltd. (Madurai Division - II) Ltd. and Others

Madras High Court · (2007) 09 MAD CK 0037

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2Workmens Compensation Act, 1923 — Section 47

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High Courts04 Sept 2007

E. Kathirvelu, A. Salya and K. Nageswara Rao Vs State and Others

Madras High Court · (2007) 09 MAD CK 0036

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High Courts04 Sept 2007Dismissed

The Commissioner of Income Tax Vs Supriya Investments Pvt. Ltd.

Madras High Court · (2007) 09 MAD CK 0035

Income Tax Act, 1961 — Section 263

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High Courts04 Sept 2007Dismissed

The Commissioner of Income Tax I Vs Gobi Textiles Limited

Madras High Court · (2007) 09 MAD CK 0034

Income Tax Act, 1961 — Section 143(3), 260A, 271(1), 68

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High Courts04 Sept 2007

The Commissioner of Income Tax Vs Devraj Nensee and Co.

Madras High Court · (2010) 322 ITR 430

Income Tax Act, 1961 — Section 28, 37, 80HHC, 80M

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High Courts04 Sept 2007Allowed

N. Subramani Vs T. Shantha

Madras High Court · (2007) 5 MLJ 1397

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High Courts04 Sept 2007Allowed

The Commissioner of Income Tax-I Vs Annamalai Finance Limited

Madras High Court · (2007) 09 MAD CK 0031

Tamil Nadu General Sales Tax Act, 1959 — Section 43B

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High Courts04 Sept 2007Dismissed

V. Rajendran Vs The Tamilnadu Industrial Investment Corporation Limited

Madras High Court · (2007) 09 MAD CK 0030

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29, 30

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High Courts04 Sept 2007Dismissed

Nehru Service Centre Vs The Deputy Commercial Tax Officer II, Commercial Taxes Department

Madras High Court · (2009) 19 VST 262

Constitution of India, 1950 — Article 226Pondicherry General Sales Tax Act, 1967 — Section 13(1), 18(1), 18(2), 8(4)Tripura Sales Tax Act, 1976 — Section 20(1), 21(2)

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High Courts04 Sept 2007Dismissed

V. Babu Rajan Vs The Secretary, Government of Tamil Nadu, Department of Health, The Director, Department of Health, The Deputy Director, Department of Health Rural Development and Family Welfare and The District Medical Officer, Government Primary Health Officer

Madras High Court · (2007) 6 MLJ 513 : (2008) 3 RCR(Civil) 122

Motor Vehicles Act, 1988 — Section 94(2), 94(2)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 8Tamil Nadu Departmental Vehicles Control Rules, 1976 — Rule 22

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High Courts04 Sept 2007Dismissed

AD ADD Vs The Additional Appellate Assistant Commissioner of Commercial Taxes and The Commercial Tax Officer (FAC)

Madras High Court · (2009) 20 VST 94

Central Provinces and Berar Sales Tax Act, 1947 — Section 10(1), 11, 22(1)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 16, 31, 31(1), 31ATamil Nadu General Sales Tax Rules, 1959 — Rule 7

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High Courts04 Sept 2007Allowed