High Courts04 Jul 2007Dismissed
The Commissioner of Income Tax Vs S. Khader Khan Son
Madras High Court · (2008) 214 CTR 589 : (2008) 300 ITR 157
Income Tax Act, 1961 — Section 131(1), 131(3), 131(5), 132(4), 133A
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 78 of 157
High Courts04 Jul 2007
Thiru. Murugan, Proprietor, Rajukanna Fire Works Vs Smt. Maya, Thamarai Selvi, Selvi Vijaya Lakshmi and New India Assurance Company Ltd.
Madras High Court · (2007) 07 MAD CK 0099
Workmens Compensation Act, 1923 — Section 21, 30, 4
High Courts04 Jul 2007Dismissed
Union of India (UOI) Vs R.V. Swatantra Kumari and The Central Administrative Tribunal
Madras High Court · (2007) 07 MAD CK 0010
Administrative Service (Pay) Rules, 1954 — Rule 9Pondicherry Civil Service Rules, 1967 — Rule 2, 3, 4(4)
High Courts03 Jul 2007Allowed
Vandhana Vs T. Srikanth and Krishnamachari
Madras High Court · (2008) 1 CivCC 458 : (2008) 1 RCR(Civil) 365 : (2008) 1 RCR(Criminal) 314
High Courts03 Jul 2007
Shivakumar Vs Palanisamy
Madras High Court · (2008) 1 BC 242
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138, 139
High Courts03 Jul 2007
The State Vs Analagan and R. Dravida Maniselvam
Madras High Court · (2007) 07 MAD CK 0207
Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 307
High Courts03 Jul 2007Allowed
Commissioner of Income Tax - II Vs Salzer Electronics Ltd.
Madras High Court · (2008) 304 ITR 118
Income Tax Act, 1961 — Section 143(1), 80A, 80A(2), 80AB, 80HHC
High Courts03 Jul 2007Allowed
The Commissioner of Income Tax Vs Viswas Footwear Company Limited
Madras High Court · (2008) 304 ITR 127
Income Tax Act, 1961 — Section 143(3), 148, 72, 80A(2), 80AB
High Courts03 Jul 2007Dismissed
Tamilnadu Magnesite Ltd. Vs The Deputy Commissioner of Income Tax
Madras High Court · (2008) 303 ITR 71
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Banking Regulation Act, 1949 — Section 5
High Courts03 Jul 2007
Basheer Ahamed Vs State
Madras High Court · (2007) 07 MAD CK 0043
Penal Code, 1860 (IPC) — Section 376, 417
High Courts03 Jul 2007Dismissed
Board of Trustees of Chennai Port Trust Vs Ircon International - Sree Bhavani Builders (Joint Venture), Hon'ble Mr. Justice B.B. Jeevan Reddy Presiding Arbitrator, Hon'ble Mr. Justice Rathnavel Pandian Arbitrator and Hon'ble Mr. Justice Vaman Rao Arbitrator
Madras High Court · (2007) 4 ARBLR 130 : (2007) 3 LW 775 : (2007) 4 MLJ 593
Arbitration and Conciliation Act, 1996 — Section 10A, 12, 13, 16, 16(5)Constitution of India, 1950 — Article 136, 226, 227Defence of India Act, 1939 — Section 19(1)
High Courts02 Jul 2007
A.B.M. Raja Sah Vs B.M.S. Srinivasa Sah
Madras High Court · (2008) 3 CivCC 453
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 207, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 384, 406, 420, 506
High Courts02 Jul 2007Dismissed
Commissioner of Income Tax Vs First Leasing Co. of India Ltd.
Madras High Court · (2008) 304 ITR 67
Income Tax Act, 1961 — Section 260A, 35D, 37
High Courts02 Jul 2007Dismissed
Commissioner of Income Tax Vs V. Subramanian (Late)
Madras High Court · (2008) 305 ITR 289
Income Tax Act, 1961 — Section 260A
High Courts02 Jul 2007Dismissed
M. Gopal Vs P. Thangadurai and Others
Madras High Court · (2008) 1 BC 34 : (2007) 4 CivCC 674 : (2009) 5 RCR(Civil) 859
High Courts02 Jul 2007Allowed
Sheik Dawood and Sahul Hameed Vs Rengan Amabalam and Others
Madras High Court · (2007) 07 MAD CK 0206
Civil Procedure Code, 1908 (CPC) — Section 10, 100
High Courts02 Jul 2007Allowed
M. Chellathai Vs The State of Tamil Nadu
Madras High Court · (2007) 07 MAD CK 0205
High Courts02 Jul 2007
The Director of Sericulture, Department of Sericulture and The Regional Deputy Director of Sericulture Vs K.S. Ramamurthy, Asst. Inspector of Sericulture and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2007) 07 MAD CK 0192
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 14(1)
High Courts02 Jul 2007
K. Viswanathan Vs The State
Madras High Court · (2007) 07 MAD CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 134, 279, 304, 304A, 337
High Courts02 Jul 2007
Commissioner of Wealth-tax Vs VGP Housing Pvt. Ltd.
Madras High Court · (2008) 214 CTR 709 : (2008) 296 ITR 148 : (2009) 176 TAXMAN 273
Finance Act, 1983 — Section 40Wealth Tax Rules, 1957 — Rule 3