High Courts25 Mar 1995
DEVAKI AMMAL (DECD.) and Others Vs TAX RECOVERY OFFICER and Others
Madras High Court · (1997) 140 CTR 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 37 of 55
High Courts24 Mar 1995
Kunal Engineering Co. Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (1996) 217 ITR 11
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 140A, 154Income Tax Rules, 1962 — Rule 117A
High Courts24 Mar 1995
S. Sundararaju Vs State Bank of India
Madras High Court · (1995) 2 MLJ 426
Constitution of India, 1950 — Article 12, 14, 16, 21, 309
High Courts24 Mar 1995
Smt. Santhi and Another Vs P. Subbusamy
Madras High Court · (1995) 2 MLJ 183
Divorce Act, 1869 — Section 18, 19Hindu Marriage Act, 1955 — Section 13(i)(ib)
High Courts24 Mar 1995Allowed
Sivabushanan Ammal Vs Commissioner, Corporation of Madras
Madras High Court · (1995) 1 CTC 598 : (1995) 1 LW 603 : (1995) 2 MLJ 201
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Section 29(2), 5Madras City Municipal Corporation Act, 1919 — Section 15, 15G
High Courts24 Mar 1995
Kunal Engineering Co. Ltd. Vs Commissioner of Income Tax and Amp; Another
Madras High Court · (1996) 131 CTR 355
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 139(8)(a), 140A
High Courts24 Mar 1995Dismissed
Kunal Engg. Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1996) 86 TAXMAN 97
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 139(8)(a), 140A
High Courts24 Mar 1995
S. Balamani Vs V. Periaswami
Madras High Court · AIR 1995 Mad 284 : (1995) 1 LW 616 : (1995) 2 MLJ 198
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts23 Mar 1995
Commissioner of Income Tax Vs Tamil Nadu Dairy Development Corporation Ltd.
Madras High Court · (1995) 216 ITR 535
Income Tax Act, 1961 — Section 28, 32, 33, 56, 57
High Courts23 Mar 1995
Subbu and Co. Vs Madhava Sudarsanam and Others
Madras High Court · (1995) 2 LW 34 : (1995) 2 MLJ 152
Constitution of India, 1950 — Article 19(1)(a)
High Courts23 Mar 1995
K.N.I. Eqbal Vs State of Tamil Nadu
Madras High Court · (1995) 03 MAD CK 0065
Central Sales Tax Act, 1956 — Section 10, 10A
High Courts23 Mar 1995
Commissioner of Income Tax Vs East Asiatic Co. India Pvt. Ltd.
Madras High Court · (1996) 132 CTR 126 : (1996) 217 ITR 347
Income Tax Act, 1961 — Section 28, 41, 41(1)
High Courts23 Mar 1995
State of Tamil Nadu and others Vs A. Nallasivan
Madras High Court · (1995) CriLJ 4237
High Courts23 Mar 1995
A. Lakshmanan and Others Vs Kanniammal alias Pattammal
Madras High Court · (1995) 1 LW 632 : (1995) 2 MLJ 178
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts23 Mar 1995Dismissed
Jamal Mohammad Vs Mohamad Unus and 11 others
Madras High Court · (1995) 03 MAD CK 0014
Transfer of Property Act, 1882 — Section 45Trusts Act, 1882 — Section 90, 95
High Courts22 Mar 1995
Commissioner of Income Tax Vs G.S. Ganesan
Madras High Court · (1995) 215 ITR 334
Income Tax Act, 1961 — Section 160, 161, 161(2), 162, 163Wealth Tax Act, 1957 — Section 2, 21, 3, 4, 4(1)
High Courts22 Mar 1995
Commissioner of Income Tax Vs Nagammal Mills Ltd.
Madras High Court · (1996) 217 ITR 309
Income Tax Act, 1961 — Section 28
High Courts22 Mar 1995
D. Amirthalingam Vs Santhakumari
Madras High Court · (1995) 03 MAD CK 0127
Divorce Act, 1869 — Section 19(3)Evidence Act, 1872 — Section 68Hindu Marriage Act, 1955 — Section 13(i)(iii)
High Courts22 Mar 1995Dismissed
Srivarammal (since died) and Others Vs B. Kanakmal Jain and Another
Madras High Court · (1995) 2 CTC 401 : (1995) 2 LW 327 : (1995) 2 MLJ 228
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(5), 16(1), 18, 23, 3
High Courts22 Mar 1995
The Executive Officer, Arulmighu Varadaraja Perumal Koil Vs P. Arumugam and Others
Madras High Court · (1995) 2 MLJ 453
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34