High Courts05 Jan 2009
Commissioner of Income Tax Vs The Kallakurichi Co-operative Sugar Mills Ltd.
Madras High Court · (2009) 01 MAD CK 0001
Income Tax Act, 1961 — Section 143, 80P
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 195 of 195
High Courts01 Jan 2009Allowed
M/s. Glaxo SmithKline Consumer Healthcare Limited Vs M/s. Ali Stores
Madras High Court · (2009) 01 MAD CK 0307
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 14(1), 14(1)(c), 14(1)(c), 41(e)
High Courts01 Jan 2009Dismissed
K. Saravanan Vs M. Chitra
Madras High Court · (2009) 2 LW 917
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts01 Jan 2009Allowed
Sri Krithika Finance Vs R. Elangovan and 3 others
Madras High Court · (2009) 01 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39, 39(3)
High Courts01 Jan 2009Allowed
The Executive Officer, Arulmighu Nachiyar Devasthanam, Srivillipurthur Vs K.R. Subramanyarajah
Madras High Court · (2010) 1 MLJ 781
Civil Procedure Code, 1908 (CPC) — Section 47, 47(1)Specific Relief Act, 1963 — Section 16, 20, 28, 28(1), 28(1)