High Courts07 Mar 1995
R. Vijayalakshmi and another Vs Income Tax Officer
Madras High Court · (1995) 216 ITR 385
Income Tax Act, 1961 — Section 136, 269A, 269P, 273A, 276C
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 41 of 55
High Courts06 Mar 1995
Commissioner of Income Tax Vs Carborandum Universal Ltd.
Madras High Court · (1995) 216 ITR 360
Income Tax Act, 1961 — Section 2(5), 28, 30, 31, 32
High Courts06 Mar 1995
P. Govindarajan Vs R.A. Seetharam Das, Administrative Member, Tamil Nadu Administrative Tribunal and Others
Madras High Court · (1995) 2 MLJ 354 : (1995) WritLR 303
Administrative Tribunals Act, 1985 — Section 28, 5(1), 5(2), 5(6)Constitution of India, 1950 — Article 14, 15, 16, 226, 227
High Courts06 Mar 1995
T. Isac Trueman Vs Lakshmipuram College Society, and others
Madras High Court · AIR 1995 Mad 360
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts06 Mar 1995
State of Tamil Nadu Vs Oswal Oils and Vanaspathy
Madras High Court · (1995) 03 MAD CK 0042
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts06 Mar 1995
Union of India Vs Lakshmi Machine Works Limited
Madras High Court · (1995) 51 ECC 107 : (1995) 77 ELT 799
Central Excises and Salt Act, 1944 — Section 4
High Courts06 Mar 1995Dismissed
R.T. Rajamanickam Vs Ranganathan
Madras High Court · (1995) 1 CTC 529 : (1995) 1 LW 494 : (1995) 2 MLJ 139
Constitution of India, 1950 — Article 141Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(3), 21
High Courts06 Mar 1995
J. Srinivasan Vs The Chairman and Managing Director, Union Bank of India and Others
Madras High Court · (1995) 2 MLJ 498
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 9A
High Courts06 Mar 1995Dismissed
Velathal and Others Vs The Special Tahsildar, Land Acquisition, Adi-Dravidar Welfare and The Commissioner and Secretary to Govt., Social Welfare Dept., Govt. of Tamil Nadu
Madras High Court · (1995) 03 MAD CK 0022
Land Acquisition Act, 1894 — Section 10, 4(1), 55, 5A, 6Land Acquisition Rules — Rule 1
High Courts05 Mar 1995Dismissed
Commissioner of Income Tax Vs H.T. Ha. Bit (P.) Ltd.
Madras High Court · (1996) 217 ITR 173
Income Tax Act, 1961 — Section 140A, 140A(3), 249(4), 256(2)
High Courts05 Mar 1995
J. Zeenath Beevi Vs N.V.K. Mohammed Sultan Rowther and Sons Ltd. and others
Madras High Court · (1995) 03 MAD CK 0045
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 23Trade and Merchandise Marks Act, 1958 — Section 24, 30, 49, 78, 79
High Courts04 Mar 1995
N.K. Mohnot Vs Deputy Commissioner of Income Tax and others
Madras High Court · (1995) 128 CTR 247 : (1995) 215 ITR 275
Income Tax Act, 1961 — Section 131, 131(1), 131(3), 132, 132A
High Courts02 Mar 1995
Chemicals and Plastics India Ltd. Vs Union of India
Madras High Court · (1995) 1 CTC 452 : (1995) 52 ECC 92 : (1995) 78 ELT 410
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 159, 25Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
High Courts02 Mar 1995Dismissed
R. Devarajan Vs Canara Bank, Kotturpuram Branch
Madras High Court · (1995) 2 CTC 69 : (1995) 2 LW 782
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Limitation Act, 1963 — Section 20(2)
High Courts02 Mar 1995Dismissed
P. Mari Vs The Chief Engineer, Tamil Nadu Electricity Board and Another
Madras High Court · (1995) 1 CTC 594 : (1996) 1 LLJ 612
Constitution of India, 1950 — Article 311(1)
High Courts02 Mar 1995
T.S.R. and Co. Vs District Forest Officer and others
Madras High Court · (1995) 03 MAD CK 0097
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 22, 3
High Courts02 Mar 1995
S.M. Kabeer Vs Income Tax Officer
Madras High Court · (1995) 216 ITR 359
Income Tax Act, 1961 — Section 276B, 279(2)
High Courts02 Mar 1995
M. Senthil Kumar and Another Vs Sudha Mills (India) Private Ltd. and Others Vindo V. Chothani and Another Vs M. Senthil Kumar and Another
Madras High Court · (2001) 103 CompCas 1029
Companies Act, 1956 — Section 397, 398, 433, 443(2)
High Courts02 Mar 1995Allowed
C. Rajagopal Vs Mrs. Mallika Begum
Madras High Court · (1995) 1 CTC 211
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 18A
High Courts02 Mar 1995
Standard Pencils Pvt. Ltd. Vs Collector of Central Excise, Madras
Madras High Court · (1995) 2 CTC 391 : (1995) 51 ECC 105 : (1995) 79 ELT 23 : (1995) 2 MLJ 397