High Courts19 Dec 1991
The Appropriate Authority, Government of India, Income Tax Department Vs Naresh M. Mehta
Madras High Court · (1992) 1 MLJ 572
Income Tax Act, 1961 — Section 269UL
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 2 of 46
High Courts19 Dec 1991
P.L.V. Giri Vs A. Subramaniam and Another
Madras High Court · (1992) 2 MLJ 75
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66(2)(a)
High Courts19 Dec 1991
Appropriate Authority, Government of India Vs Naresh M. Mehta
Madras High Court · (1992) 101 CTR 433 : (1993) 200 ITR 773 : (1992) 1 MLJ 572
Income Tax Act, 1961 — Section 269UC, 269UC(3), 269UD, 269UD(1), 269UL
High Courts19 Dec 1991
Vasuki Ammal Vs R. Joseph
Madras High Court · (1992) 1 LW 124 : (1992) 2 MLJ 363
Limitation Act, 1908 — Article 7
High Courts18 Dec 1991
H. Belli Vs Union of India (UOI) and Others
Madras High Court · (1993) 1 MLJ 61
Constitution of India, 1950 — Article 226
High Courts18 Dec 1991
Nallathambi Udayar (died) and Another Vs Jayaraman and Another
Madras High Court · (1992) 2 MLJ 352
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Dec 1991
Provisional Liquidator, Ramakrishna Industries (Pvt.) Ltd. and others Vs Workers Jothi Mills and others
Madras High Court · (1992) 2 LLJ 797
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 18
High Courts17 Dec 1991
Sadhasivam Vs State by Inspector of Police
Madras High Court · (1992) CriLJ 2010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 224, 302, 324, 34, 341
High Courts17 Dec 1991
Tirumala Tirupati Devasthanam Vs Madras Port Trust
Madras High Court · (1994) 46 ECC 48 : (1995) 79 ELT 387 : (1992) 2 MLJ 159
Customs Act, 1962 — Section 11, 111, 124, 6
High Courts17 Dec 1991
Tirumala Tirupathi Devasthanam Vs Madras Port Trust and Others
Madras High Court · (1992) 2 MLJ 159
Customs Act, 1962 — Section 124
High Courts17 Dec 1991
Viswam and Company Vs Commissioner of Income Tax
Madras High Court · (1993) 201 ITR 291
Income Tax Act, 1961 — Section 256, 27(1), 271(1)
High Courts16 Dec 1991
R. Gopalakrishnan Vs Syndicate Bank
Madras High Court · (1993) 1 LLJ 590
Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B, 420
High Courts16 Dec 1991Dismissed
Cethar Vessels Ltd. Vs Assistant Collector of Central Excise and Others
Madras High Court · (1993) 41 ECC 199
Central Excises and Salt Act, 1944 — Section 11A, 35, 37, 37B, 5AConstitution of India, 1950 — Article 14, 19, 265
High Courts16 Dec 1991
M. Kamatchiammal Vs Commissioner of Wealth Tax
Madras High Court · (1992) 197 ITR 605
Wealth Tax Act, 1957 — Section 27, 27(1), 5(1)
High Courts16 Dec 1991
K. Palaniswamy Vs State and others
Madras High Court · (1992) 197 ITR 455
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Income Tax Act, 1961 — Section 132, 132(3)
High Courts16 Dec 1991Allowed
Palanisami @ Kaithambi and Velusami alias Champion
Madras High Court · (1992) LW(Cri) 231
High Courts15 Dec 1991
K.P. Loganathan and another Vs K.R.S. Mani alias K.R. Subramanian and others
Madras High Court · (1991) 12 MAD CK 0010
Arbitration Act, 1940 — Section 14, 17, 32
High Courts13 Dec 1991
Vijayalakshmi and Others Vs Vasantha and Others
Madras High Court · (1992) 2 MLJ 152
High Courts12 Dec 1991
V.G. Balasundaram and others Vs New Theatres Carnatic Talkies Pvt. Ltd. and others
Madras High Court · (1993) 77 CompCas 324
Companies Act, 1956 — Section 155, 166, 169, 170(2), 173