High Courts18 Jan 1991
Commissioner of Income Tax Vs S. Sivasubramaniam
Madras High Court · (1991) 92 CTR 10 : (1991) 189 ITR 157
Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 2(47), 60, 61, 62, 63
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 44 of 46
High Courts18 Jan 1991
C. Ramasami Vs Kuruva Boyan and others
Madras High Court · (1991) 01 MAD CK 0083
Evidence Act, 1872 — Section 114
High Courts18 Jan 1991
Tamil Nadu Electricity Board and Another Vs V. Thiyagarajan and Brothers and Another
Madras High Court · (1991) 2 MLJ 138
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts18 Jan 1991
Sree Arunachalaeswara Mills Vs State of Tamil Nadu
Madras High Court · (1991) 81 STC 137
Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 32, 4
High Courts18 Jan 1991
Srinivas Industries Vs Commissioner of Income Tax
Madras High Court · (1991) 92 CTR 17 : (1991) 188 ITR 22
Income Tax Act, 1961 — Section 147, 28, 30, 31, 32
High Courts18 Jan 1991Allowed
P. Rajappa Vs Fareeda Beevi by agent, M.M. Abubucker
Madras High Court · (1991) 01 MAD CK 0008
Limitation Act, 1963 — Section 5
High Courts17 Jan 1991Allowed
Nallathambi Kounder Vs Gopalakrishan Kounder and Others
Madras High Court · (1993) 1 DMC 463 : (1992) 1 MLJ 259
Limitation Act, 1963 — Article 110, 60
High Courts17 Jan 1991
The Madras Citizens Progressive Councel Vs The Secretary to Govt. of Tamil Nadu and other
Madras High Court · AIR 1991 Mad 390 : (1991) 2 LW 159
Tamil Nadu Land (Ceiling and Regulation) Act, 1978 — Section 11, 20(1), 21
High Courts11 Jan 1991
Vijayraj Vs Collector of Customs
Madras High Court · (1993) 44 ECC 281 : (1992) 57 ELT 23
Customs Act, 1962 — Section 111, 113, 116, 69(1)
High Courts11 Jan 1991
K. Lakshmanan Vs Govt. of Tamil Nadu and another
Madras High Court · (1991) 01 MAD CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts11 Jan 1991
Commissioner of Income Tax Vs India Reinforcing Company
Madras High Court · (1991) 188 ITR 651
Income Tax Act, 1961 — Section 145
High Courts11 Jan 1991
A.S. Duraisami Chettiar Sons and Others Vs S. Rathnaswami Gounder
Madras High Court · (1991) 2 MLJ 183
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts11 Jan 1991
R. Govindarajan Vs Devaki Ammal and Another
Madras High Court · (1991) 2 MLJ 32
High Courts11 Jan 1991
Super Recording Company Pvt. Ltd. Vs Government of India
Madras High Court · (1992) 61 ELT 17
High Courts11 Jan 1991
R. Venkataswamy Naidu Vs The Director, Enforcement Directorate, New Delhi and others
Madras High Court · AIR 1992 Mad 235 : (1994) 46 ECC 38
Companies Act, 1956 — Section 108, 234, 237, 247Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 26(4)
High Courts11 Jan 1991
A.S. Duraisami Chettiar Sons Vs S. Rathnaswami Gounder
Madras High Court · AIR 1992 Mad 132 : (1991) 2 MLJ 183
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts11 Jan 1991
Commissioner of Income Tax Vs Kumudam Publications P. Ltd.
Madras High Court · (1991) 188 ITR 84
Income Tax Act, 1961 — Section 194C, 201(A)
High Courts11 Jan 1991
N.S. Gopalram Vs S.L. Maheswari
Madras High Court · (1992) 1 LW 290 : (1991) 2 MLJ 243
High Courts10 Jan 1991
Naresh M. Mehta Vs Appropriate Authority
Madras High Court · (1991) 92 CTR 219 : (1991) 188 ITR 585 : (1991) 1 LW 707
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 269UC(2), 269UC(3), 269UD(1), 269UL(3)
High Courts10 Jan 1991Allowed
K.M. Abdullah Sahib Vs The Madras Metropolitan Water Supply and Sewerage Board
Madras High Court · (1991) 01 MAD CK 0007
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 44