COURT ARCHIVE

Madras High Court judgments, 2009

3,885 judgments · page 8 of 195

High Courts14 Dec 2009Dismissed

Arunagiri Vs Dr. Jayalakshmi and J. Kumaravel

Madras High Court · (2010) 1 LW 337 : (2010) 2 MLJ 378

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3Transfer of Property (Amendment) Act, 2002 — Section 106Transfer of Property Act, 1882 — Section 106

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High Courts14 Dec 2009

Estate of Shri Audikesavalu Naidu Vs The Commissioner of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0210

Income Tax Act, 1961 — Section 11, 11(2), 143(3), 147

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High Courts14 Dec 2009Disposed Off

Estate of Kadapakkam Charities Vs The Asst. Commissioner of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0209

Income Tax Act, 1961 — Section 11, 11(2)

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High Courts14 Dec 2009Dismissed

Kuppusamy G. Vs R.P.F. Commissioner and Another

Madras High Court · (2010) 3 LLJ 733

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15, 15(1), 4, 6(A)

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High Courts14 Dec 2009Disposed Off

Estate of Shri Audikesavalu Naidu Vs The Assistant Director of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0160

Income Tax Act, 1961 — Section 11, 11(2), 143(1), 143(3), 147

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High Courts14 Dec 2009Disposed Off

Estate of Maligai Merchant Vs The Commissioner of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0159

Income Tax Act, 1961 — Section 11, 11(2), 143(1), 143(3), 147

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High Courts14 Dec 2009

J.H. Aluminium Private Limited Vs The State of Tamil Nadu

Madras High Court · (2010) 30 VST 545

Tamil Nadu General Sales Tax Act, 1959 — Section 12(1)Tamil Nadu General Sales Tax Rules, 1959 — Rule 6(A)

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High Courts14 Dec 2009Dismissed

Mohhamed Ali Jhinna @ Jhinna Vs State by Inspector of Police

Madras High Court · (2009) 12 MAD CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(I), 307

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High Courts14 Dec 2009Allowed

Joint Electricity Regulatory Commission for the State of Goa and Union Territories Vs Union of India (UOI) and Others

Madras High Court · AIR 2010 Mad 51 : (2010) WritLR 477

Electricity (Supply) Act, 1948 — Section 46, 79Electricity Act, 2003 — Section 61, 62, 63, 64, 83

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High Courts14 Dec 2009

Estate of M.K.A. Charities Vs The Commissioner of Income Tax (Exemptions)

Madras High Court · (2009) 12 MAD CK 0091

Income Tax Act, 1961 — Section 11, 11(1), 11(2)

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High Courts14 Dec 2009

Estate of N. Visalakshi Ammal Vs The Commissioner of Income Tax (Exemptions)

Madras High Court · (2009) 12 MAD CK 0090

Income Tax Act, 1961 — Section 11, 11(1), 11(2)

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High Courts14 Dec 2009

Estate of Maligai Merchant Charities Vs The Commissioner of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0089

Income Tax Act, 1961 — Section 11, 11(1), 11(2)

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High Courts14 Dec 2009Dismissed

Rokiyabi Vs Asmath Bi

Madras High Court · (2009) 12 MAD CK 0070

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High Courts14 Dec 2009Allowed

Anjanaya Enterprises Vs The Commercial Tax Officer

Madras High Court · (2009) 12 MAD CK 0051

Tamil Nadu General Sales Tax Rules, 1959 — Rule 24(9)

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High Courts14 Dec 2009Dismissed

The Commissioner of Income Tax II Vs The Coonoor Tea Estates Company Ltd.

Madras High Court · (2009) 12 MAD CK 0048

Finance Act, 1995 — Section 143(1)

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High Courts14 Dec 2009Allowed

K.A. Arokkiam Vs The Didigul Municipality

Madras High Court · (2010) 3 LW 117

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4Tamil Nadu District Municipalities Act, 1920 — Section 89

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High Courts14 Dec 2009

The Commissioner of Income Tax Vs Sri Ranga Textiles Limited

Madras High Court · (2009) 12 MAD CK 0021

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High Courts14 Dec 2009Dismissed

M. Kamaraj Vs The Labour Court and The Thiruverumbur Primary Agricultural Co-operative Bank

Madras High Court · (2009) 12 MAD CK 0020

Constitution of India, 1950 — Article 226

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High Courts14 Dec 2009

Estate of M.M. Ispahani Vs The Commissioner of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0019

Income Tax Act, 1961 — Section 11, 11(2), 143(3), 147

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High Courts11 Dec 2009

S. Visalakshi Vs The Commissioner of Chennai Corporation, The Assistant Commissioner-I, Revenue Department Zone-I and The Assistant Commissioner (GA and P.), General Department

Madras High Court · (2009) 12 MAD CK 0268

Evidence Act, 1872 — Section 74, 76, 77Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49

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