High Courts11 Oct 1995
Parameswari and Company Vs State of Tamil Nadu
Madras High Court · (1995) 10 MAD CK 0041
Tamil Nadu General Sales Tax Act, 1959 — Section 22, 34
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 11 of 55
High Courts11 Oct 1995Dismissed
V. Muralidharan Vs R. Raghavendran
Madras High Court · (1995) 10 MAD CK 0004
Succession Act, 1925 — Section 213, 263, 263(1)
High Courts10 Oct 1995
Commissioner of Income Tax Vs N.B. Tendolkar
Madras High Court · (1996) 136 CTR 193 : (1996) 221 ITR 268
Income Tax Act, 1961 — Section 10, 10(10AA), 10(3), 143(1), 17(1)
High Courts10 Oct 1995
Commissioner of Income Tax Vs Seth Purushothamdas Dwarkadas
Madras High Court · (1996) 221 ITR 304
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts10 Oct 1995
Commissioner of Income Tax Vs Tamil Nadu Industrial Investment Corporation Ltd. (No. 2)
Madras High Court · (1996) 218 ITR 620
Income Tax Act, 1961 — Section 5
High Courts10 Oct 1995
COMMISSIONER OF Income Tax Vs TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD. (NO. 2).
Madras High Court · (1996) 218 ITR 620
Income Tax Act, 1961 — Section 256(1)
High Courts10 Oct 1995
Siggil India Limited (Formerly the South India Carbonic Gas Industries Limited) Vs The Commercial Tax Officer and Another
Madras High Court · (1996) 1 MLJ 98 : (1995) WritLR 821
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 14, 19(1)(g), 19(l)(g), 226, 301Tamil Nadu General Sales Tax Act, 1959 — Section 3(2), 3(3), 38
High Courts10 Oct 1995
Southern Steel Industries Vs The Appellate Assistant Commissioner (C.T.) and Another
Madras High Court · (1996) 1 MLJ 94
Income Tax Act, 1922 — Section 33(4)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts10 Oct 1995
Southern Steel Industries Vs Appellate Assistant Commissioner (C.T.), Kancheepuram and another
Madras High Court · (1996) 1 MLJ 94
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 31, 31A, 36
High Courts10 Oct 1995
M.P. Purushothaman Vs N. Sankaran
Madras High Court · (1996) 221 ITR 187
Income Tax Act, 1961 — Section 276C, 276C(1), 277
High Courts10 Oct 1995
Commissioner of Income Tax Vs Sembi Traders
Madras High Court · (1996) 221 ITR 410
Income Tax Act, 1961 — Section 28
High Courts10 Oct 1995
Arumugam Pillai Seethai Ammal College, Tirupattur Vs The Registrar Madurai Kamaraj University, Madurai
Madras High Court · AIR 1996 Mad 309 : (1996) 1 LW 260 : (1996) 1 MLJ 17
Madurai Kamaraj University Act, 1965 — Section 14, 45, 8Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section 11, 12, 20, 4, 5
High Courts10 Oct 1995
Gandhi Irwin Salt Manufacturers Association and Vs The Government of Tamil Nadu and etc. etc.
Madras High Court · AIR 1996 Mad 109 : (1995) WritLR 793
Constitution of India, 1950 — Article 14, 162, 19(1), 301, 302Goa, Daman and Diu Public Health Act, 1985 — Section 53(1)Prevention of Food Adulteration Act, 1954 — Section 2, 7
High Courts10 Oct 1995
T. Stanes and Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1996) 221 ITR 209
Income Tax Act, 1961 — Section 28
High Courts10 Oct 1995
Kamarqj and 4 Others Vs Nehru
Madras High Court · (1996) 1 LW(Cri) 269
Criminal Procedure Code, 1973 (CrPC) — Section 245
High Courts09 Oct 1995
K. Balakumar Vs M.S. Jayaprakash and Others
Madras High Court · (1995) 2 CTC 562 : (1997) 1 LW 306 : (1996) 1 MLJ 9
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts09 Oct 1995Dismissed
M. Narayanaswami Vs Roya Poulle Amala
Madras High Court · (1995) 10 MAD CK 0001
Transfer of Property Act, 1882 — Section 116
High Courts29 Sept 1995Dismissed
Swami Premananda @ Premkumar @ Ravi Vs Inspector of Police, C.B., C.I.D., Pudukkottai (Viralimalai P.S., Cr. No. 1183 of 1994)
Madras High Court · (1995) 09 MAD CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120(B)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)(b)
High Courts29 Sept 1995
R. Shanmugham Vs Tamilnadu Warehousing Corporation
Madras High Court · (1995) 09 MAD CK 0077
Tamil Nadu Warehousing Corporation General and Staff Regulations, 1965 — Regulation 14(4)
High Courts29 Sept 1995
In Re: Rajendran and others
Madras High Court · (1996) CriLJ 1956 : (1995) 2 LW(Cri) 723
Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 143, 332, 342, 365, 506