COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 83 of 157

High Courts19 Jun 2007

Sokkalingam and Kuila Vs The State of Tamil Nadu

Madras High Court · (2007) 06 MAD CK 0120

Penal Code, 1860 (IPC) — Section 147, 148, 302, 392, 427Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)

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High Courts19 Jun 2007Dismissed

Commissioner of Income Tax Vs Southern Roadways Ltd.

Madras High Court · (2008) 220 CTR 298 : (2008) 304 ITR 84 : (2009) 183 TAXMAN 234

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High Courts19 Jun 2007Dismissed

V. Manigantan Vs Union of India (UOI)

Madras High Court · (2007) 06 MAD CK 0072

Constitution of India, 1950 — Article 226

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High Courts19 Jun 2007Dismissed

P. Rathinasabapathy Vs The State of Tamil Nadu

Madras High Court · (2007) WritLR 732

Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 218

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High Courts19 Jun 2007Dismissed

M. Ramasamy and Company Vs The Javadhu Hills, Hill Tribes, Large Sized Multi Purpose Co-operative Society Limited

Madras High Court · (2007) 06 MAD CK 0028

Evidence Act, 1872 — Section 114, 165

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High Courts18 Jun 2007Dismissed

M. Ramachandran and Others Vs The Director of Employment and Training, The Principal, Government Industrial Training Institute and The Registrar, Tamilnadu Administrative Tribunal

Madras High Court · (2007) 06 MAD CK 0227

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High Courts18 Jun 2007

Commissioner of Income Tax Vs Yak Granite Industries P. Ltd.

Madras High Court · (2007) 214 ELT 508 : (2007) 294 ITR 153

Income Tax Act, 1961 — Section 80HHC, 80HHC(2)

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High Courts18 Jun 2007Dismissed

The Commissioner of Income Tax Vs United India Shoe Corporation Pvt. Ltd., Formerly United India Shoe Corporation (Partnership Firm)

Madras High Court · (2008) 302 ITR 326

Income Tax Act, 1961 — Section 143(3), 147, 80HHC

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High Courts18 Jun 2007

Assistant Director of Income Tax (Exemption) Vs Murugappa Chettiar Trust

Madras High Court · (2008) 303 ITR 360

Income Tax Act, 1961 — Section 11(1A), 11(2), 11(5), 143(1), 154

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High Courts18 Jun 2007Dismissed

Commissioner of Income Tax Vs Lakshmi Vilas Bank Ltd.

Madras High Court · (2008) 303 ITR 428

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 260A, 271(1)

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High Courts18 Jun 2007Dismissed

Commissioner of Income Tax Vs Parry Confectionary Ltd.

Madras High Court · (2008) 299 ITR 321

Income Tax Act, 1961 — Section 43B

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High Courts18 Jun 2007Dismissed

Commissioner of Income Tax Vs Vellore Electric Corporation Ltd.

Madras High Court · (2008) 306 ITR 317

Income Tax Act, 1961 — Section 148, 149, 149(1), 149(2), 150

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High Courts18 Jun 2007Dismissed

Commissioner of Income Tax Vs G. Saroja

Madras High Court · (2008) 301 ITR 124

Income Tax Act, 1961 — Section 158BA, 158BD, 2(47), 260ATransfer of Property Act, 1882 — Section 53A

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High Courts18 Jun 2007

Commissioner of Income Tax Vs Premier Mills Ltd.

Madras High Court · (2008) 296 ITR 157 : (2009) 179 TAXMAN 13

Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

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High Courts18 Jun 2007Dismissed

The Government of Tamil Nadu Vs Rajeswari Venkatesan and The Tamil Nadu Housing Board The Tamil Nadu Housing Board Vs Rajeswari Venkatesan, The Government of Tamil Nadu and The Special Tahsildar (Land Acquisition), Neighbourhood Scheme

Madras High Court · (2007) 5 MLJ 1327 : (2007) WritLR 758

Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 7

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High Courts18 Jun 2007Dismissed

BPV Classic Tea Factory P. Ltd. Vs The Corporation Bank

Madras High Court · AIR 2007 Mad 323 : (2008) 142 CompCas 793

Companies Act, 1956 — Section 433, 439, 529Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(9)Transfer of Property Act, 1882 — Section 48

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High Courts18 Jun 2007Dismissed

Michel Anthony Vs P.S. Chandraqsekara Raja

Madras High Court · (2007) CriLJ 4175

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts18 Jun 2007

Shiva Texyarn Limited Vs Smt. Lalitha Krishnan, N. Krishnaswami and G. Subramaniam

Madras High Court · (2007) 06 MAD CK 0094

Contract Act, 1872 — Section 151, 152

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High Courts18 Jun 2007

Marappa Gounder, Lakshmi and Sarasayammal Vs Natarajan and Rasammal

Madras High Court · (2007) 06 MAD CK 0089

Easements Act, 1882 — Section 18

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High Courts15 Jun 2007Dismissed

Adair Dutt and Co. (India) P. Ltd. Vs Estate Officer and Chief Commissioner of Income Tax

Madras High Court · (2008) 298 ITR 223 : (2007) 3 LW 978

Companies Act, 1956 — Section 269UE(1)Income Tax Act, 1961 — Section 269UDPublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9, 9(3)

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