High Courts28 Aug 2007Allowed
Manidhaneyam Charitable Trust Vs Government of Tamil Nadu and Others
Madras High Court · (2009) 308 ITR 120 : (2009) 183 TAXMAN 29
Income Tax Act, 1961 — Section 12AA, 80G
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 53 of 157
High Courts28 Aug 2007Allowed
P. Suyambu Narayana Dass Vs Special Commissioner and Transport Commissioner and Regional Transport Officer
Madras High Court · (2007) 08 MAD CK 0214
Central Motor Vehicles Rules, 1989 — Rule 25
High Courts28 Aug 2007Allowed
Parimaladevi @ Sharmiladevi Vs The Secretary to the Government of Tamil Nadu, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2007) 08 MAD CK 0204
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Penal Code, 1860 (IPC) — Section 279, 332, 337, 506
High Courts28 Aug 2007Dismissed
The Secretary, Tamil Nadu Public Service Commission Vs R. Nagarajan, S. Manual Arasu, Rajan and Government of Tamil Nadu
Madras High Court · (2008) 3 LW 222
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 2, 22
High Courts28 Aug 2007Dismissed
The Commissioner of Income Tax Vs Well Trust Investments
Madras High Court · (2007) 08 MAD CK 0174
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 143(3), 144
High Courts28 Aug 2007Dismissed
The Commissioner, HR and CE Admn. Department Vs Hindu Temple Kazhaam
Madras High Court · (2007) 08 MAD CK 0173
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(11), 6(22)
High Courts28 Aug 2007Dismissed
Commissioner of Income Tax-I Vs Lucas TVS Ltd.
Madras High Court · (2009) 308 ITR 377
Income Tax Act, 1961 — Section 143(3), 80HHC, 80HHC(3)
High Courts28 Aug 2007Dismissed
The Commissioner of Income Tax Vs Nippon Enterprise
Madras High Court · (2007) 08 MAD CK 0155
Income Tax Act, 1961 — Section 143(3), 260A, 68
High Courts28 Aug 2007Dismissed
The Commissioner of Income Tax Vs M. Pachamuthu and M. Balavenkatesan
Madras High Court · (2008) 214 CTR 254
Income Tax Act, 1961 — Section 119, 133A, 143(3), 148, 260A
High Courts27 Aug 2007
Commissioner of Income Tax Vs Tractors and Farm Equipment Ltd.
Madras High Court · (2010) 326 ITR 313
Finance Act, 1991 — Section 80HHC, 80HHC(4C)
High Courts27 Aug 2007
Commissioner of Income Tax Vs Tractors and Garm Equipment Ltd.
Madras High Court · (2010) 326 ITR 313
Finance (No. 2) Act, 1991 — Section 80HHC(4C)
High Courts27 Aug 2007Dismissed
Commissioner of Income Tax (Special Range I) Vs Palani Andavar Cotton and Synthetic Spinners Limited
Madras High Court · (2010) 326 ITR 339
Income Tax Act, 1961 — Section 115J, 115J(2), 143(1), 154
High Courts27 Aug 2007
The Commissioner of Income Tax Vs S.A.E. (India) Limited
Madras High Court · (2007) 08 MAD CK 0172
Finance (No. 2) Act, 1991 — Section 80HH, 80HHC, 80I
High Courts27 Aug 2007Dismissed
The Commissioner of Income Tax Vs V. Abdul Jabbar Saheb and Sons
Madras High Court · (2007) 08 MAD CK 0171
Income Tax Act, 1961 — Section 143(3)
High Courts27 Aug 2007Allowed
C. Ganapathy Vs The Director General of Police, The Additional Director General of Police (Law and Order), The Deputy Inspector General of Police, Coimbatore Range and The Superintendent of Police
Madras High Court · (2007) WritLR 1067
Penal Code, 1860 (IPC) — Section 147, 174, 323
High Courts27 Aug 2007
Abdul Sathar (deceased), Dowlath Bibi, Mohammed Yusuf and Mohammed Illiath rep. by mother and natural guardian Dowlath Bibi Vs Thiruvalluvar Transport Corporation Ltd.
Madras High Court · (2007) 08 MAD CK 0004
Tamil Nadu Industrial Employment (Standing Orders) Rules, 1947 — Rule 56
High Courts24 Aug 2007
M. Syed Nizam Ali Vs The Accountant General (A and E), The Registrar General, High Court and The State of Tamil Nadu
Madras High Court · (2007) 08 MAD CK 0209
High Courts24 Aug 2007Allowed
P. Jeyabalakrishnan Vs The Secretary to Government, Rural Development Department and Thiru K. Ashok Vardan Shetty, Secretary to Government, Rural Development Department
Madras High Court · (2007) 08 MAD CK 0206
High Courts24 Aug 2007Allowed
Bar Council of India Vs Saveetha Institute of Medical and Technical Sciences, Deemed University and Others
Madras High Court · (2009) 1 LW 387
Advocates Act, 1961 — Section 24(1), 24(3), 49, 7All India Council for Technical Education Act, 1987 — Section 10(1), 23Anna University Act, 1978 — Section 5
High Courts24 Aug 2007
R. Saravanan Vs State
Madras High Court · (2007) 08 MAD CK 0185
Penal Code, 1860 (IPC) — Section 304A, 384A