COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 35 of 55

High Courts01 Apr 1995

Haw Par Bros. International Ltd. Vs Tiger Balm Co. (P) Ltd. and Others

Madras High Court · (1995) 04 MAD CK 0081

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27(2)

High Courts31 Mar 1995Allowed

The Union of India (UOI) Vs Radhamani

Madras High Court · (1995) 03 MAD CK 0121

Constitution of India, 1950 — Article 226Pondicherry Excise Rules, 1970 — Rule 153, 155, 156

High Courts31 Mar 1995Allowed

M. Kishin Mulchandani Vs Food Inspector, Udhagamandalam Municipality

Madras High Court · (1995) 2 LW(Cri) 569

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(l)(a)(i), 2(ia), 7(i), 7(ii)

High Courts31 Mar 1995

Commissioner of Income Tax Vs Indian Overseas Bank Ltd.

Madras High Court · (1995) 03 MAD CK 0063

Income Tax Act, 1961 — Section 2(14), 36(1), 45, 48, 49

High Courts31 Mar 1995

Smt. Kannammal Educational Trust Vs University of Madras

Madras High Court · AIR 1996 Mad 303

Madras University Act, 1923 — Section 30Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 2(8), 29, 3, 4(1), 5(3)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 2

High Courts30 Mar 1995

Coimbatore Electric and Engg. Corpn. Vs Commissioner of Income Tax

Madras High Court · (1996) 87 TAXMAN 46

Constitution of India, 1950 — Article 30, 31, 32, 33, 34Income Tax Act, 1922 — Section 10, 16, 40, 67Income Tax Act, 1961 — Section 2(9), 40(b), 64(2)

High Courts30 Mar 1995

Coimbatore Electric and Engineering Corpn. Vs Commissioner of Income Tax

Madras High Court · (1996) 217 ITR 492

Income Tax Act, 1961 — Section 2(9), 28, 30, 31, 32

High Courts30 Mar 1995

State of Tamil Nadu Vs T.H. Hussain

Madras High Court · (1995) 03 MAD CK 0041

Central Sales Tax Act, 1956 — Section 2

High Courts30 Mar 1995Allowed

ION Exchange India Ltd. Vs Deputy Chief Inspector of Factories

Madras High Court · (1995) 2 CTC 156 : (1996) 73 FLR 1217 : (1996) 1 LLJ 283

Factories Act, 1948 — Section 2, 6Tamil Nadu Factories Rules, 1950 — Rule 7

High Courts30 Mar 1995Dismissed

Sarasammal Vs Murugasamy and Others

Madras High Court · (1995) 1 CTC 450 : (1995) 2 MLJ 319

Civil Procedure Code, 1908 (CPC) — Section 100A, 104

High Courts30 Mar 1995Dismissed

P.S. Ramanathan and Company Vs The Superintending Engineer, Rural Department, The Divisional Engineer, Rural Work Dept., U. Kamalakannan and P. Janakiraman

Madras High Court · (1995) 03 MAD CK 0001

Constitution of India, 1950 — Article 226

High Courts29 Mar 1995

Commissioner of Income Tax Vs Seshasayee Paper Boards Ltd.

Madras High Court · (1996) 135 CTR 282 : (1996) 217 ITR 358

Income Tax Act, 1961 — Section 263, 80J

High Courts29 Mar 1995

Commissioner of Income Tax Vs E.I.D. Parry (India) Ltd.

Madras High Court · (1995) 03 MAD CK 0140

Income Tax Act, 1961 — Section 33, 33(1)(B), 80, 80B

High Courts29 Mar 1995

Seetharami Reddy Vs Joseph Vilangadhan

Madras High Court · (1995) 2 LW 556 : (1995) 2 MLJ 463

Contempt of Courts Act, 1971 — Section 12

High Courts29 Mar 1995

Natesan Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax

Madras High Court · (1996) 217 ITR 120

Income Tax Act, 1961 — Section 28, 30, 36(1), 37, 40A

High Courts29 Mar 1995

Lucas TVS Ltd. Vs Commissioner of Income Tax

Madras High Court · (1996) 217 ITR 382

Income Tax Act, 1961 — Section 28, 35B, 35B(1)Wealth Tax Act, 1957 — Section 7, 7(1), 7(2)

High Courts29 Mar 1995

S.M. Sheik Abdulla Muthavalli Vs N.K. Kaliyannan, etc. and 3 others

Madras High Court · (1995) 03 MAD CK 0012

High Courts29 Mar 1995

Rajalinga Chettiar and Others Vs Nataraja Mudaliar

Madras High Court · (1995) 1 LW 456 : (1995) 2 MLJ 211

High Courts28 Mar 1995Allowed

Shanmuganathan and another Vs State and another Sivagami Ammal and 2 others Vs State, etc. and another Krishnamurthy Vs State, etc. and another K. Parameswaran Vs Krishnamurthy and State

Madras High Court · (1995) 2 LW(Cri) 567

Penal Code, 1860 (IPC) — Section 120(b), 477

High Courts28 Mar 1995

Collector of Customs Vs Customs, Excise and Gold (Control) Appellate Tribunal and Another

Madras High Court · (1995) 50 ECC 93

Customs Act, 1962 — Section 129E