COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 88 of 157

High Courts07 Jun 2007

C.B. Muthusamy Chettiar and Company Vs A. Sundar Raj A. Sundar Raj Vs C.B. Muthusamy Chettiar and Sons

Madras High Court · (2007) 06 MAD CK 0123

Evidence Act, 1872 — Section 64, 65, 74Land Acquisition Act, 1894 — Section 51ATamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4

Read judgment

High Courts07 Jun 2007Dismissed

V. Sundaresan Vs Parvathi Palaniappan, National Stock Exchange of India Ltd. and Navia Markets Ltd.

Madras High Court · (2007) 06 MAD CK 0100

Arbitration and Conciliation Act, 1996 — Section 16(2), 34

Read judgment

High Courts07 Jun 2007

Mrs. Chitra Chockalingam, Dr. Deepa Chockalingam and Eskeyee Medical Foundation Pvt. Ltd. Vs Devaki Hospitals Pvt. Limited

Madras High Court · (2007) 06 MAD CK 0098

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Companies Act, 1956 — Section 295, 397, 398

Read judgment

High Courts07 Jun 2007Dismissed

Dixit Roadlines Vs Oil and Natural Gas Corporation Ltd. and Mr. C.R.K. Rao, Sole Arbitrator

Madras High Court · (2007) 06 MAD CK 0092

Arbitration and Conciliation Act, 1996 — Section 34

Read judgment

High Courts07 Jun 2007

B.K. Subramania Sah (died) and Others Vs B.S. Ramachandran, Saraswathi Bai and Shankar Sah

Madras High Court · (2007) 4 MLJ 787

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 45Trusts Act, 1882 — Section 90

Read judgment

High Courts07 Jun 2007Dismissed

Commissioner of Income Tax Vs Sabena Detergents (P) Ltd.

Madras High Court · (2008) 214 CTR 167

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

Read judgment

High Courts07 Jun 2007Allowed

Commissioner of Income Tax and Others Vs M.P. Purushothaman

Madras High Court · (2007) 212 CTR 220

Income Tax Act, 1961 — Section 139(8), 156, 156(1), 156(2), 163Income Tax Rules, 1962 — Rule 117A, 40, 40(1)

Read judgment

High Courts07 Jun 2007Allowed

Church of South India Trust Association, Tiruchirapalli-Thanjavur Diocesan Council and Rev. Chinnaparaj, President, Dharapuram Diocese Vs Kovil Pillai and Others

Madras High Court · (2007) 5 CTC 595 : (2008) 3 LW 86 : (2008) 1 MLJ 291

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Tamil Nadu Land Encroachment Act, 1905 — Section 2(1)

Read judgment

High Courts07 Jun 2007Dismissed

Mr. Jose K. Varghese (alias) Rajan Vs Ashok Leyland Finance Limited, T.V. Paul, Arror Re-rolling Mills and Sri N.C. Vijayaraghavan, Arbitrator

Madras High Court · (2007) 06 MAD CK 0013

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 23, 28

Read judgment

High Courts06 Jun 2007Allowed

The Union of India (UOI) Vs The Principal District Judge, Amirtham and The Estate Officer

Madras High Court · AIR 2007 Mad 278

Constitution of India, 1950 — Article 21

Read judgment

High Courts06 Jun 2007Allowed

Chinnaiyapillai, Kullapottu and Mangan Vs Selvaganeshraja Parvathy and Arjunan Vs Selvaganeshraja

Madras High Court · (2007) 06 MAD CK 0204

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(1), 2, 25

Read judgment

High Courts06 Jun 2007Allowed

Karthik Electric Controls Vs Commercial Tax Officer

Madras High Court · (2008) 15 VST 450

Tamil Nadu General Sales Tax Act, 1959 — Section 10, 10(3), 12(3), 16(1), 23Tamil Nadu General Sales Tax Rules, 1959 — Rule 12A

Read judgment

High Courts06 Jun 2007Dismissed

Commissioner of Income Tax Vs George Oakes Ltd.

Madras High Court · (2008) 303 ITR 357

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

Read judgment

High Courts06 Jun 2007Dismissed

Commissioner of Income Tax Vs Cholamandalam Investment and Finance Co. Ltd.

Madras High Court · (2007) 211 CTR 384

Income Tax Act, 1961 — Section 115WD, 115WE, 115WE(3), 115WF, 115WG

Read judgment

High Courts06 Jun 2007

L. Joseph Stalin Vs The Tamil Nadu Civil Supplies Corporation

Madras High Court · (2007) 06 MAD CK 0162

Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

High Courts06 Jun 2007Dismissed

Commissioner of Income Tax Vs V.A. Oli Mohammed

Madras High Court · (2008) 296 ITR 570

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 260A, 69B

Read judgment

High Courts06 Jun 2007Dismissed

Commissioner of Income Tax Vs Cholamandalam Securities Ltd.

Madras High Court · (2008) 215 CTR 100 : (2008) 296 ITR 408

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

Read judgment

High Courts06 Jun 2007Allowed

B. Kishore Jain Vs Navaratna Khazana Jewellers

Madras High Court · (2008) 37 PTC 536

Read judgment

High Courts06 Jun 2007Dismissed

Commissioner of Income Tax Vs Elgi Ultra Industries Ltd.

Madras High Court · (2008) 296 ITR 573

Read judgment

High Courts06 Jun 2007Dismissed

Shaik Ansar Basha alias S.A. Basha Vs C.Y. Javid Ahmed and Others Mohamed Nooruddin Siddique Vs C.Y. Javid Ahmed and Others

Madras High Court · (2007) 06 MAD CK 0103

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment