High Courts07 Aug 2008Dismissed
State of Tamil Nadu Vs Pramila Rajaram and Others
Madras High Court · (2008) 08 MAD CK 0017
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 55(1), 6
COURT ARCHIVE
Madras High Court judgments, 2008
2,313 judgments · page 54 of 116
High Courts06 Aug 2008Dismissed
Khursheed Banu Vs The Official Trustee of Tamil Nadu
Madras High Court · (2008) 08 MAD CK 0119
Official Trustees Act, 1913 — Section 25
High Courts06 Aug 2008Allowed
The Government of India Vs M/s. Zahrat Makkah Haj Services and Others
Madras High Court · (2008) 08 MAD CK 0117
High Courts06 Aug 2008
M/s. Windor Foods Pvt., Ltd. Vs Lunkar Enterprises and Mrs. Sudha Mohan
Madras High Court · (2008) 08 MAD CK 0112
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 194, 206Evidence Act, 1872 — Section 114, 114(g)
High Courts06 Aug 2008Allowed
Associated Cement Companies Limited Vs The Chief Engineer/Civil Designs/TNEB and Others
Madras High Court · (2008) 08 MAD CK 0099
Constitution of India, 1950 — Article 14, 226
High Courts06 Aug 2008Dismissed
Sakthi Footwear Vs Assistant Commissioner of Income Tax
Madras High Court · (2008) 219 CTR 612 : (2009) 317 ITR 199 : (2009) 177 TAXMAN 71
Income Tax Act, 1961 — Section 143, 147, 80HH, 80I, 80IB
High Courts06 Aug 2008Dismissed
Commissioner of Income Tax Vs Areva T and D India Limited (formerly Alstom Ltd.)
Madras High Court · (2010) 327 ITR 183
Income Tax Act, 1961 — Section 115JA, 143(2), 234D, 260A
High Courts06 Aug 2008
B. Rajagopal and Another and P.C. Varghese Vs Official Liquidator, High Court and Others (Dhanalakshmi Funds (India) Ltd. (in liquidation))
Madras High Court · (2008) 145 CompCas 305 : (2009) 1 CompLJ 95 : (2008) 4 LW 259 : (2008) 7 MLJ 515
Companies (Court) Rules, 1959 — Rule 130Companies Act, 1956 — Section 542, 543, 543(2), 545Reserve Bank of India Act, 1934 — Section 45B
High Courts06 Aug 2008Dismissed
Computer Graphics Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2009) 308 ITR 96
Income Tax Act, 1961 — Section 80IB
High Courts05 Aug 2008Allowed
Selvi, Manickam and Darania Vs Gomathy Ammal
Madras High Court · (2008) 08 MAD CK 0077
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3
High Courts05 Aug 2008Dismissed
Tamil Nadu Road Development Co. Ltd. Vs Tamil Nadu Information Commission and Another
Madras High Court · (2008) 145 CompCas 248 : (2009) 243 ELT 171 : (2008) 3 LW 904 : (2008) 6 MLJ 737
Constitution of India, 1950 — Article 311Right to Information Act, 2005 — Section 2
High Courts05 Aug 2008Dismissed
K.R. Palanisamy and Others Vs Union of India (UOI) and Others
Madras High Court · (2008) 219 CTR 323 : (2008) 306 ITR 61 : (2009) 180 TAXMAN 253 : (2008) WritLR 719
Constitution of India, 1950 — Article 14, 246, 265Income Tax Act, 1961 — Section 10, 2(24), 206C, 44AC, 44ADStamp Act, 1899 — Section 47A, 47A(1), 47A(10), 47A(5), 75
High Courts04 Aug 2008
V.S. Badhurunnisha Begum rep. by her Power Agent, Haji V. Syed Mohammed Vs The Government of Tamil Nadu and The Taxation Appeal Tribunal, Corporation of Chennai
Madras High Court · (2008) 08 MAD CK 0100
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1922 — Section 30, 46(1)Madras City Municipal Corporation Act, 1919 — Section 100, 99
High Courts04 Aug 2008Dismissed
Tamilnadu Warehousing Corporation Vs The Deputy Commissioner of Income Tax
Madras High Court · (2009) 223 CTR 392 : (2009) 309 ITR 252 : (2009) 180 TAXMAN 95
Income Tax Act, 1961 — Section 10(29)
High Courts04 Aug 2008Dismissed
Tamil Nadu Industrial Development Corporation Ltd. Vs Board for Industrial and Financial Reconstruction and Others (No. 2)
Madras High Court · (2008) 145 CompCas 24
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 41(1), 79Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 18(2), 19
High Courts04 Aug 2008
Periyaya Vs M. Rajagopal and Sanganoor Subramaniya Iyer Trust
Madras High Court · (2008) 08 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 100Specific Relief Act, 1963 — Section 20
High Courts01 Aug 2008
K. Bairamdas Vs K.P.N. Travels India Ltd.
Madras High Court · (2008) 08 MAD CK 0103
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(1)
High Courts01 Aug 2008Allowed
Wescare (I) Limited Vs Subuthi Finance Limited and Indowind Energy Limited
Madras High Court · (2008) 4 ARBLR 278 : (2010) 4 CompLJ 456
Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 20(1), 20(2), 20(5)
High Courts01 Aug 2008
United India Insurance Company Ltd. Vs Rosammal and Govindaraj
Madras High Court · (2009) 1 MLJ 519
Penal Code, 1860 (IPC) — Section 279, 337