High Courts24 Jan 1994
N.K. Mehaet Vs Commissioner of Income Tax
Madras High Court · (1994) 121 CTR 142 : (1994) 208 ITR 563 : (1994) 76 TAXMAN 319
Income Tax Act, 1961 — Section 288, 288(5), 288(6)Income Tax Rules, 1962 — Rule 59, 60, 61, 62, 63
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 52 of 57
High Courts24 Jan 1994
A. Karuppiah Filial and Others Vs The District Educational Officer, Tenkasi, Education Dept. and Others
Madras High Court · (1994) 01 MAD CK 0096
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53, 53A, 53A(1), 53A(2)
High Courts24 Jan 1994Dismissed
P. Subramanyam and Another Vs Poologa Pandian and 6 Others
Madras High Court · (1994) 01 MAD CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)(a), 407(1)(e)
High Courts24 Jan 1994
Commissioner of Income Tax Vs M.Ct.M. Corporation Pvt. Ltd.
Madras High Court · (1995) 124 CTR 290 : (1995) 217 ITR 95
Income Tax Act, 1961 — Section 10(3)
High Courts21 Jan 1994
Khathija Beevi Vs Assistant Controller of Estate Duty and another
Madras High Court · (1995) 217 ITR 114 : (1995) 211 ITR 114
Estate Duty Act, 1953 — Section 61
High Courts21 Jan 1994
St. John's Teacher Trainging Institute for Women Vs State of Tamil Nadu by District Collector and Others
Madras High Court · (1994) 2 LW 76 : (1994) 2 MLJ 159
Constitution of India, 1950 — Article 30(1)
High Courts21 Jan 1994
Jeypore Sugar Co. Ltd. Vs Union of India
Madras High Court · (1994) 71 ELT 653
Central Excises and Salt Act, 1944 — Item 1
High Courts21 Jan 1994
N. Sivalingam and another Vs A.V. Chandraiyer
Madras High Court · (1996) 86 CompCas 167
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Jan 1994
Commissioner of Income Tax Vs Paranjothi Salt Co.
Madras High Court · (1995) 217 ITR 141 : (1995) 211 ITR 141
Income Tax Act, 1961 — Section 69D
High Courts20 Jan 1994
Commissioner of Wealth Tax Vs R. Chidambaranatha Mudaliar
Madras High Court · (1995) 81 TAXMAN 238
Wealth Tax Act, 1957 — Section 35, 5(1A)
High Courts20 Jan 1994
The Registrar, Manonmaniam Sundaranar University Vs Suhura Beevi Education Trust and Others
Madras High Court · (1994) 1 LW 235 : (1994) 2 MLJ 85
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 227
High Courts20 Jan 1994
M. Poomalai Vs The Special Tribunal for Co-operative Cases and Others
Madras High Court · (1994) 2 MLJ 73
Tamil Nadu Co-operative Societies Act, 1961 — Section 71
High Courts20 Jan 1994Dismissed
P. Natarajan and Sons Vs The Inspector of Police and Others
Madras High Court · (1995) 1 CTC 164 : (1995) 2 MLJ 320
Madras City Municipal Corporation Act, 1919 — Section 289, 365(10)(96)
High Courts20 Jan 1994
Commissioner of Wealth-tax Vs C.G. Radhakrishnan
Madras High Court · (1994) 210 ITR 1016
Income Tax Act, 1961 — Section 22
High Courts20 Jan 1994
Commissioner of Income Tax Vs Sundaram Clayton Ltd.
Madras High Court · (1995) 217 ITR 199
Income Tax Act, 1961 — Section 36
High Courts20 Jan 1994
Commissioner of Income Tax Vs Gurunathan
Madras High Court · (1995) 217 ITR 174 : (1995) 211 ITR 174
Income Tax Act, 1961 — Section 30, 37, 43(2)
High Courts20 Jan 1994
Commissioner of Income Tax Vs Grahalakshmi and Co.
Madras High Court · (1999) 240 ITR 952
Income Tax Act, 1961 — Section 28, 69D
High Courts20 Jan 1994
Adair Dutt and Co. (India) Pvt. Ltd. Vs Appropriate Authority
Madras High Court · (1994) 124 CTR 1 : (1994) 210 ITR 1063
Income Tax Act, 1961 — Section 269UA, 269UC, 269UD, 269UD(1), 269UE
High Courts20 Jan 1994
Registrar, Manonmaniam Sundaranar University Vs Suhura Beevi Educational Trust and others
Madras High Court · AIR 1995 Mad 42
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 23 Rule 1, Order 9 Rule 3, 80Constitution of India, 1950 — Article 227, 30(1)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 1, 10, 11, 12, 13
High Courts20 Jan 1994
Pranjirandas S. Patel Vs Commissioner of Income Tax
Madras High Court · (1995) 124 CTR 129 : (1994) 210 ITR 1047 : (1995) 81 TAXMAN 317