High Courts15 Feb 1988
Komalavalli Ammal Vs Saraswathi Ammal
Madras High Court · (1988) 02 MAD CK 0062
Civil Procedure Code, 1908 (CPC) — Section 10Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(3), 11(4), 11(4)
COURT ARCHIVE
Madras High Court judgments, 1988
553 judgments · page 24 of 28
High Courts15 Feb 1988Dismissed
K. Narayanan Vs K.V. Subramanian
Madras High Court · (1988) LW(Cri) 380
Companies Act, 1956 — Section 630, 630(1), 630(1)(b), 630(2)Criminal Procedure Code, 1973 (CrPC) — Section 313, 456, 456(1), 468, 468(2)(a)
High Courts15 Feb 1988
Commissioner of Income Tax Vs Vepalodai Salt Corpn.
Madras High Court · (1988) 38 TAXMAN 23
Income Tax Act, 1961 — Section 10(1), 139, 139(1), 139(8), 143
High Courts15 Feb 1988
Kalanjiammal Vs Ponmudi and Others
Madras High Court · (1988) 2 LW 263 : (1989) 1 MLJ 191
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, 146Transfer of Property Act, 1882 — Section 52
High Courts15 Feb 1988
Haresh Anitha Trust Vs Commissioner of Wealth-tax
Madras High Court · (1988) 69 CTR 86 : (1988) 173 ITR 103
Income Tax Act, 1961 — Section 164, 164(3)Wealth Tax Act, 1957 — Section 19, 19(1), 2, 20, 21
High Courts15 Feb 1988
Matheson Bosanquet Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1988) 68 CTR 129 : (1988) 171 ITR 359 : (1988) 37 TAXMAN 234
Income Tax Act, 1961 — Section 2(31), 28
High Courts15 Feb 1988
Commissioner of Income Tax Vs Veppalodai Salt Corporation
Madras High Court · (1988) 68 CTR 125 : (1988) 171 ITR 366
Income Tax Act, 1961 — Section 139, 139(8), 246
High Courts15 Feb 1988
Sarojini Ammal and 5 others Vs Krishnaveni Ammal alias Baby Ammal and 3 others
Madras High Court · (1988) 02 MAD CK 0007
Transfer of Property Act, 1882 — Section 123, 126, 3
High Courts15 Feb 1988Allowed
N. Vasudevan Vs The State of Tamil Nadu
Madras High Court · (1988) LW(Cri) 383
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i)Constitution of India, 1950 — Article 22, 226
High Courts12 Feb 1988Dismissed
Thayammal Vs K. Subramaniam
Madras High Court · AIR 1989 Mad 317 : (1989) 1 LW 229 : (1989) 1 LW 228
Evidence Act, 1872 — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(2)
High Courts12 Feb 1988Allowed
Ennore Steel Enterprises Limited Vs The Commissioner, Thiruvottiyur Municipality
Madras High Court · (1988) LW(Cri) 346
Criminal Procedure Code, 1973 (CrPC) — Section 482Tamil Nadu District Municipalities Act, 1920 — Section 230, 249, 249(2), 249(3), 250
High Courts11 Feb 1988
Sofi Samas Thaikkal Vs The District Revenue Officer and Others
Madras High Court · (1988) 2 LW 42 : (1988) 2 MLJ 375
High Courts11 Feb 1988
Achanta Bhimasankaram and Achanta Lakshmi Suryakantam Vs M/s. Sugesan Finance Investment, Bipin K. Seth and Manoj Seth
Madras High Court · (1989) LW(Cri) 456
Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 13, 9(g)
High Courts11 Feb 1988
Commissioner of Income Tax Vs Pioneer Engineering Syndicate
Madras High Court · (1989) 175 ITR 93
Income Tax Act, 1961 — Section 263, 37
High Courts10 Feb 1988
K. Chandrasekaran Vs The Union of India (UOI) and Others
Madras High Court · (1988) 1 MLJ 205
High Courts10 Feb 1988
K.A. Mohideen Pitchai Vs Gift Tax Officer and Another
Madras High Court · (1988) 72 CTR 196 : (1988) 173 ITR 96
Gift Tax Act, 1958 — Section 2, 21, 24, 5(1), 5(1A)Income Tax Act, 1961 — Section 10, 11, 12, 80G
High Courts10 Feb 1988
Commissioner of Income Tax Vs M. Balamuralikrishna
Madras High Court · (1988) 69 CTR 18 : (1988) 171 ITR 447
Income Tax Act, 1961 — Section 10(3), 256(1)
High Courts10 Feb 1988
Narayanamurthy Vs Subbulakshmi
Madras High Court · (1988) 02 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 2(1), 4(r), 482
High Courts10 Feb 1988Allowed
K.A. Mohideen Pitehai Vs Gift Tax Officer
Madras High Court · (1988) 39 TAXMAN 306
Companies Act, 1956 — Section 25Gift tax Act, 1958 — Section 24, 5(1)(va)Income Tax Act, 1961 — Section 10, 11, 12, 2, 21
High Courts09 Feb 1988
Sambandam Vs The District Revenue Officer, (Land Tribunal), Thanjavur and Others
Madras High Court · (1988) 02 MAD CK 0061
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 94(2)(a)