High Courts23 Sept 1996Allowed
Judit Victor Ignace and Another Vs Kothandaraman and Another
Madras High Court · (1996) 2 CTC 529 : (1997) 1 LW 409 : (1996) 2 MLJ 534
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 16 of 64
High Courts20 Sept 1996
Umar Abdul Shakoor Sorathia Vs Asstt. Director, N.C.B., Madras
Madras High Court · (1997) 95 ELT 464 : (1997) 1 LW(Cri) 186
Central Excises and Salt Act, 1944 — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 2, 200Evidence Act, 1872 — Section 25
High Courts20 Sept 1996Allowed
Cholan Roadways Corporation Ltd. Vs S. Perungovai and 3 others
Madras High Court · (1996) 09 MAD CK 0096
Motor Vehicles Act, 1988 — Section 163A, 166, 166(3), 173
High Courts20 Sept 1996
Suthanthiramurthy and Others Vs The Secretary to Government, Environment and Forest Department and Ex-Officio, Chairman, Tamil Nadu Forest Plantation Corporation Ltd. and Others
Madras High Court · (1997) 1 MLJ 403
High Courts20 Sept 1996Dismissed
Devivanai Ammal and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1996) 2 CTC 483
Land Acquisition Act, 1894 — Section 11A, 4(1), 6Tamil Nadu Land Acquisition Rules — Rule 3
High Courts20 Sept 1996
Indian Commerce and Industries Co. Pvt. Ltd. Vs Inspecting Assistant Commissioner of Income Tax and another
Madras High Court · (1998) 229 ITR 335
Income Tax Act, 1961 — Section 119(1), 256, 80(HHB(1)), 80(HHB(5)), 80(HHB)
High Courts20 Sept 1996Dismissed
Sampath Vs Karthikeyan
Madras High Court · (1996) 2 CTC 758 : (1997) 1 MLJ 129
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, 115
High Courts20 Sept 1996
Marudhu Pandiyar Transport Corporation Vs Perumal
Madras High Court · (1996) 09 MAD CK 0015
General Clauses Act, 1897 — Section 6(c), 6(c)Motor Vehicles Act, 1988 — Section 165, 166, 217(1), 5
High Courts19 Sept 1996Allowed
The Management of Industrial Rubber Products Vs The Regional Provident Fund Commissioner
Madras High Court · (1996) 2 LLJ 1202
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts19 Sept 1996
Aditya Agro Industries Private Ltd. and Another Vs The R.P.F. Commissioner
Madras High Court · (1997) 1 LLJ 118
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1)
High Courts19 Sept 1996
Commissioner of Income Tax Vs South India Viscose Ltd.
Madras High Court · (1998) 229 ITR 198
Income Tax Act, 1961 — Section 143(3), 147(b), 28, 33(1), 33(1)(B)
High Courts19 Sept 1996Dismissed
Venkatammal and Others Vs Kadhirappa Naidu and Others
Madras High Court · (1997) 1 CTC 592
Transfer of Property Act, 1882 — Section 58C
High Courts19 Sept 1996Allowed
S. Arunachalam and Others Vs State of Tamil Nadu and Others
Madras High Court · (1997) 1 CTC 129
Constitution of India, 1950 — Article 162
High Courts18 Sept 1996
R. Krishnamoorthy Vs The Director of Technical Education and Another
Madras High Court · (1997) 1 MLJ 602
Contract Act, 1872 — Section 23
High Courts18 Sept 1996
Puthiavinayagam Pillai Vs Sivasankaran Pillai
Madras High Court · (1997) 1 LW 482 : (1997) 1 MLJ 199
High Courts18 Sept 1996
Commissioner of Income Tax Vs South India Shipping Corporation Ltd.
Madras High Court · (1997) 142 CTR 256 : (1997) 225 ITR 451
Income Tax Act, 1961 — Section 139(5), 143, 143(3), 144, 144B
High Courts18 Sept 1996
D. Chandran and others Vs State Assistant Commissioner of Police (L and O) T. Nagar Range, Madras
Madras High Court · (1996) 1 ALT(Cri) 422 : (1997) CriLJ 1945
Criminal Procedure Code, 1973 (CrPC) — Section 174, 438Penal Code, 1860 (IPC) — Section 304B
High Courts18 Sept 1996
Commissioner of Income Tax Vs R. Padmavathy Ammal
Madras High Court · (1997) 143 CTR 384 : (1998) 230 ITR 922
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(3)
High Courts18 Sept 1996
M. Prabhu Lal Vs The Asst. Director Directorate of Revenue Intelligence, Tiruchirappali
Madras High Court · (1997) 1 LW(Cri) 60
High Courts18 Sept 1996Dismissed
Larson and Toubro Ltd., ECC Construction Group, P. O. Box No. 979, Manapakkam, Madras 600 089 Vs Kerala State Co-operative Hospital Complex and Centre for Advanced Medical Services Limited, Bank of Baroda, State Bank of India and Citibank
Madras High Court · (1996) 09 MAD CK 0012
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 2(e), 8, 8(1), 9, 9(ii)(d)Civil Procedure Code, 1908 (CPC) — Section 120, 20