COURT ARCHIVE

Madras High Court judgments, 1989

576 judgments · page 19 of 29

High Courts27 Mar 1989

Triplicane Permanent Fund Ltd. Vs Commissioner of Income Tax and Another

Madras High Court · (1989) 78 CTR 173 : (1989) 179 ITR 492 : (1989) 45 TAXMAN 15

Income Tax Act, 1961 — Section 264, 28, 30, 31, 32Income Tax Rules, 1962 — Rule 103, 104

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High Courts27 Mar 1989Allowed

T.P.S.M. Seha Saraia(sic) Vs T.P.S.M. Sasithana

Madras High Court · (1989) LW(Cri) 146

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(c), 2(y), 482General Clauses Act, 1897 — Section 13(1)Penal Code, 1860 (IPC) — Section 43, 44, 8

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High Courts27 Mar 1989Allowed

Chitrambala Gounder Vs State

Madras High Court · (1989) LW(Cri) 307

Madras Prohibition Act, 1937 — Section 4(1)(d)

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High Courts27 Mar 1989

TRIPLICANE PERMANENT FUND LTD. Vs COMMISSIONER OF Income Tax AND ANOTHER.

Madras High Court · (1989) 78 CTR 173 : (1989) 179 ITR 492 : (1989) 45 TAXMAN 15

Income Tax Act, 1961 — Section 264Payment of Gratuity Act, 1972 — Section 4(2)

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High Courts27 Mar 1989

Commissioner of Income Tax/Wealth-tax Vs M. Balasubramanian

Madras High Court · (1990) 182 ITR 117

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High Courts23 Mar 1989

T.P.S.H. Selva Saroja Vs T.P.S.H. Sasinathana

Madras High Court · (1989) 03 MAD CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 2, 482Penal Code, 1860 (IPC) — Section 43, 44, 8

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High Courts22 Mar 1989

Auditor Dasaradha Rami Reddy Charities Vs Commissioner of Income Tax

Madras High Court · (1989) 44 TAXMAN 453

Income Tax Act, 1961 — Section 11, 11, 11(5), 12, 12Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts22 Mar 1989

Vembuli and Another Vs Managing Director Pallavan Transport Corporation (Metro) Ltd.

Madras High Court · (1989) 2 ACC 276

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High Courts22 Mar 1989

Chief Controller of Imports and Exports Vs Rashi Leather (P.) Ltd.

Madras High Court · (1991) 55 ELT 10

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High Courts21 Mar 1989

Narayanan Vs State, by the Assistant Director of Agriculture (Quality Control) Office of the Joint Director of Agriculture, Coimbatore.

Madras High Court · (1989) LW(Cri) 206

Insecticides Act, 1968 — Section 13(1), 17(l)(a), 18(l)(a), 22, 24

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High Courts21 Mar 1989

R. Anandakumar and Others Vs State of Tamil Nadu

Madras High Court · (1992) 196 ITR 219

Gift Tax Act, 1958 — Section 6AIncome Tax Act, 1961 — Section 109, 37(4), 66, 80JTamil Nadu Agricultural Income Tax Act, 1955 — Section 17, 17(5), 65, 65(3)

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High Courts21 Mar 1989

Auditor Dasaradha Rami Reddy Charities Vs Commissioner of Income Tax and Another

Madras High Court · (1989) 76 CTR 124 : (1989) 177 ITR 249

Income Tax Act, 1961 — Section 11, 11(5), 12, 12A, 13

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High Courts21 Mar 1989

Nagasundaram and Another Vs The State Govt. of Tamil Nadu and Others

Madras High Court · (1991) CriLJ 61

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 22(5)

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High Courts20 Mar 1989

Vadivelu Vs State

Madras High Court · (1989) LW(Cri) 532

Madras Prohibition Act, 1937 — Section 4(1)(a)

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High Courts20 Mar 1989

Y. Arul Nadar Vs The Authorised Officer, Land Reforms, Thanjavur

Madras High Court · AIR 1990 Mad 33 : (1989) 2 LW 179

Constitution of India, 1950 — Article 245, 246General Clauses Act, 1897 — Section 2, 5Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21, 3(14)

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High Courts20 Mar 1989Allowed