High Courts07 Dec 2009Allowed
FLS Automation India (P) Ltd. Vs The Assistant Commissioner of Income Tax
Madras High Court · (2009) 12 MAD CK 0227
Income Tax Act, 1961 — Section 143(3), 37, 80HHC
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 11 of 195
High Courts07 Dec 2009Dismissed
Commissioner of Income Tax Vs F.L. Smidth Ltd. formerly Fuller India Ltd.
Madras High Court · (2009) 12 MAD CK 0223
Income Tax Act, 1961 — Section 37
High Courts07 Dec 2009
Alandur Municipality Vs K. Iqbal Ahmed, The Presiding Officer, I Additional Labour Court and The Commmissioner Alandur Municipality K. Iqbal Ahmed Vs The Commmissioner Alandur Municipality
Madras High Court · (2009) 12 MAD CK 0217
Industrial Disputes Act, 1947 — Section 17, 2, 25F, 25H, 29
High Courts07 Dec 2009
K.V.S. Panikumar Vs The Government of Tamil Nadu
Madras High Court · (2009) 12 MAD CK 0216
Constitution of India, 1950 — Article 21A, 30(1)Education Department Rules, 1977 — Rule 6(2)
High Courts07 Dec 2009Dismissed
Commissioner of Income Tax Vs Smt. Tasneem Z. Madraswala
Madras High Court · (2010) 324 ITR 67
Income Tax Act, 1961 — Section 143(1), 143(3), 263, 50C(2)
High Courts07 Dec 2009Dismissed
Commissioner of Central Excise Vs SRF Ltd.
Madras High Court · (2010) 251 ELT 499
Central Excise Rules, 1944 — Rule 191BBCentral Excises and Salt Act, 1944 — Section 11A
High Courts07 Dec 2009Allowed
F.L. Smidth Limited (since merged with FL Smidth Private Limited) Vs The Assistant Commissioner of Income Tax
Madras High Court · (2009) 12 MAD CK 0170
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 37
High Courts07 Dec 2009Dismissed
E. Siva Vs E. Neelappa Chowdary and Others
Madras High Court · (2009) 12 MAD CK 0098
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Dec 2009
K. Raju Vs The Management of Tamilnadu State Transport Corporation (Salem, Division -I) Ltd. Now renamed Tamilnadu State Transport Corporation (Salem) Ltd. and The Presiding Officer K. Raju and Tamilnadu State Transport Corporation (Salem) Ltd. Vs The Presiding Officer and K. Raju
Madras High Court · (2009) 12 MAD CK 0097
Industrial Disputes Act, 1947 — Section 11APersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts07 Dec 2009Dismissed
V. Nepoleon Vs The Managing Director of Tamil Nadu Housing Board and The Executive Engineer and Administrative Officer, Salem Housing Unit, Tamilnadu Housing Board
Madras High Court · (2009) 12 MAD CK 0096
Land Acquisition Act, 1894 — Section 18, 26, 54
High Courts07 Dec 2009Allowed
Arumughasamy (Deceased) and Others Vs Sobbiar and Palivithiar Gothiram of 24 Manai Telugu Chettiar community rep. by (P.K. Velusamy Chettiar and V.N. Dharmaramalinga Chettiar)
Madras High Court · (2009) 12 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 32
High Courts07 Dec 2009Dismissed
The Life Insurance Corporation of India and The Senior divisional Manager, The Life Insurance Corporation of India Ltd. Vs S. Anusuya Bai
Madras High Court · (2010) 1 CTC 192
Civil Procedure Code, 1908 (CPC) — Section 100Insurance Act, 1938 — Section 45
High Courts07 Dec 2009Dismissed
Commissioner of Income Tax Vs Spic Ltd.
Madras High Court · (2009) 12 MAD CK 0035
High Courts04 Dec 2009Dismissed
The Nasiyanur Co.operative Housing Society Limited Vs Mrs. V. Kolandayammal, The Registrar of Cooperative Societies, The Cooperative Housing Arbitrator, The Nasiyanur Co-operative Housing Society Ltd. and The Principal District Judge
Madras High Court · (2010) 1 LW 499
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Tamil Nadu Co-operative Societies Act, 1983 — Section 152
High Courts04 Dec 2009
Management of Rhone-Pounlene (India) Ltd. Vs Presiding Officer, II Addl. Labour Court and Another
Madras High Court · (2010) 4 LLJ 272
Industrial Disputes Act, 1947 — Section 11A
High Courts04 Dec 2009Dismissed
Arulmighu Thiruvateeswarar Devasthanam Vs The State of Tamil Nadu and Others
Madras High Court · (2009) 12 MAD CK 0219
Constitution of India, 1950 — Article 226, 227Madras Estates Land Act, 1908 — Section 6Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 13, 13(2), 3(2), 44, 8(1)
High Courts04 Dec 2009Dismissed
A. Sankar Vs The District Collector and The Tahsildar
Madras High Court · (2009) 12 MAD CK 0218
Constitution of India, 1950 — Article 142Tamil Nadu Village Servants Service Rules, 1980 — Rule 8
High Courts04 Dec 2009Dismissed
Elumalai Vs Kotteeswaran @ Kotti Naicker
Madras High Court · (2010) 2 LW 104
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 10(2), 14(1), 25Transfer of Property Act, 1882 — Section 109, 53A
High Courts04 Dec 2009Allowed
Sadhasivam S. Vs Managing Director, Tamil Nadu State Transport Corporation Limited, Villupuram Division-1 and Another
Madras High Court · (2010) 3 LLJ 635
High Courts04 Dec 2009Allowed
Mr. D. Selvakumar Vs Deputy Inspector General of Police, C.R.P.F., Addl.Deputy Inspector General of Police, C.R.P.F. and The Commandant, 96Bn, C.R.P.F.
Madras High Court · (2009) 12 MAD CK 0133
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)