High Courts08 Nov 1994
Commissioner of Income Tax Vs Amalgamations Ltd.
Madras High Court · (1995) 214 ITR 399
Estate Duty Act, 1953 — Section 17(4), 19, 53, 74Income Tax Act, 1961 — Section 24, 37, 37(1), 80(M)
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 11 of 57
High Courts08 Nov 1994
C. Rajagopal Vs State Bank of Travaneore, Karur Branch and Others
Madras High Court · (1995) 1 LW 513 : (1995) 1 MLJ 175
Transfer of Property Act, 1882 — Section 58(f)
High Courts08 Nov 1994
R. Vaidyalingam (since deceased) and Others Vs Secretariat Co-operative House Building Society Limited and Another
Madras High Court · (1995) 1 MLJ 385
Limitation Act, 1963 — Section 5
High Courts08 Nov 1994
Muni Naidu Vs M.L. Mubarak Basha and Others
Madras High Court · (1994) 2 LW 683 : (1995) 1 MLJ 207
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85
High Courts08 Nov 1994
Leema Resorts (P.) Ltd. Vs C.G. Suryakant
Madras High Court · (1996) 85 TAXMAN 475
Income Tax Act, 1961 — Section 201, 201(1), 203
High Courts08 Nov 1994
A. Gandhi and others Vs State by Inspector of Police
Madras High Court · (1995) 1 LW(Cri) 103
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 193, 463, 467
High Courts07 Nov 1994
K. Rajammal Vs B. Thirugnanamurthy
Madras High Court · (1994) 11 MAD CK 0123
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 95, 95(1)
High Courts07 Nov 1994
Chinnaswamy Agencies and another Vs Income Tax Officer
Madras High Court · (1995) 215 ITR 247
Income Tax Act, 1961 — Section 269(T), 276(C), 276(E), 278(B)
High Courts07 Nov 1994
Commissioner of Income Tax Vs Shri Champalal Jeevraj
Madras High Court · (1995) 128 CTR 233 : (1995) 215 ITR 289
Income Tax Act, 1961 — Section 22, 40, 64(1), 67(2)
High Courts01 Nov 1994
Sudarsan Trading Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1995) 215 ITR 245
Income Tax Act, 1961 — Section 215, 263
High Courts01 Nov 1994
Dr. Thangavel Padayachi (died) and Others Vs J. Ramu Chettiar
Madras High Court · (1995) 1 MLJ 110
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts01 Nov 1994
Micronova Pharmaceuticals Private Ltd. Vs The Collector of Customs and Central Excise (Appeals) and Another
Madras High Court · (1994) 48 ECC 213
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts01 Nov 1994
Mohamed I. Unjawala and others Vs Assistant Commissioner of Income Tax
Madras High Court · (1995) 126 CTR 371
Income Tax Act, 1961 — Section 271, 271(1), 271C, 276(B), 276(c)
High Courts01 Nov 1994
A.N. Shanmugam and Another Vs A.V. Ramanathan Rao
Madras High Court · (1995) 1 LW 376 : (1995) 1 MLJ 601
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Nov 1994
Mohamed I. Unjawala and etc. etc. Vs Assistant Commissioner of Income Tax, City Circle VI (1), Madras
Madras High Court · (1995) 213 ITR 190
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 193, 196, 420, 511
High Courts01 Nov 1994
In Re: Periyasami
Madras High Court · (1994) 11 MAD CK 0062
Penal Code, 1860 (IPC) — Section 341, 376
High Courts01 Nov 1994
Vaigai Pharmaceuticals and 3 others Vs State of Tamil Nadu
Madras High Court · (1995) 1 LW(Cri) 75
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17B
High Courts31 Oct 1994
Metal Powder Company Ltd. Vs Collector of C. Excise, Madurai
Madras High Court · (1995) 75 ELT 51
Central Excise Rules, 1944 — Rule 173B
High Courts31 Oct 1994
Prema Simon Vs Union Bank of India and Another
Madras High Court · (1994) 10 MAD CK 0078
Constitution of India, 1950 — Article 226
High Courts31 Oct 1994
P.K. Shanmugasundaram and Another Vs Lakshmi
Madras High Court · (1995) 1 LW 379 : (1995) 1 MLJ 201
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18