High Courts08 Aug 1996
Commissioner of Income Tax Vs Rane Madras Ltd.
Madras High Court · (1998) 231 ITR 929
Income Tax Act, 1961 — Section 139(8), 210, 211, 212, 212(3A)Wealth Tax Act, 1957 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 25 of 64
High Courts08 Aug 1996
Commissioner of Income Tax Vs K. Ashok
Madras High Court · (1998) 232 ITR 790
Income Tax Act, 1961 — Section 147, 256(2), 28
High Courts07 Aug 1996
A. Selvaraj and Another Vs The Management of Indian Bank
Madras High Court · (1997) 1 LLJ 458
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1), 25B, 25F, 25G, 25H
High Courts07 Aug 1996Dismissed
A. Gurupraasad, Sole Proprietor, First Computer Madras, 4 Vs First Computers, formerly known as Brillieed Computer Centre
Madras High Court · (1996) 2 LW(Cri) 712
Criminal Procedure Code, 1973 (CrPC) — Section 340(1), 456Penal Code, 1860 (IPC) — Section 193, 199, 200
High Courts07 Aug 1996
M. Vaidurayamma Vs P. Suryanarayana and Others
Madras High Court · (1997) 1 MLJ 2
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 235Evidence Act, 1872 — Section 90
High Courts07 Aug 1996
Express Newspapers Pvt. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 138 CTR 12 : (1997) 227 ITR 325
Income Tax Act, 1961 — Section 28, 41, 41(1), 56, 56(1)
High Courts07 Aug 1996Dismissed
A. Guruprasad, Sole Proprietor, First Computers, Madras 4. Vs First Computers, formerly known as 'Brilliant Computer Centre
Madras High Court · (1996) 2 LW(Cri) 712
Criminal Procedure Code, 1973 (CrPC) — Section 340(1), 456
High Courts07 Aug 1996
Subramaniam Vs State by Inspector of Police
Madras High Court · (1997) CriLJ 1359
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Aug 1996
Director General, Armed Forces and others Vs Ravi Bhatt
Madras High Court · AIR 1997 Mad 222
Constitution of India, 1950 — Article 14, 226
High Courts06 Aug 1996Dismissed
B. Kutpuddin Vs Zuleika Bibi and Others
Madras High Court · (1997) 1 CTC 29 : (1996) 2 LW 797 : (1997) 1 MLJ 15
Transfer of Property Act, 1882 — Section 14
High Courts05 Aug 1996
Muralidhar Lohia (died) and Another Vs North Madras Merchants Association and Another
Madras High Court · (1996) 2 LW 469 : (1996) 2 MLJ 435
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts05 Aug 1996
Arumugham Vs T.L. Radhakrishnan and Another
Madras High Court · (1996) 2 LW 593 : (1996) 2 MLJ 639
Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5
High Courts05 Aug 1996
N. Sasikala Vs Enforcement Officer, Enforcement Directorate, Madras
Madras High Court · (1997) CriLJ 2127
Foreign Exchange Regulation Act, 1973 — Section 35, 68, 8, 9
High Courts05 Aug 1996
V.N. Sudhagaran Vs Enforcement Officer
Madras High Court · (1997) CriLJ 2630 : (1996) 2 LW(Cri) 599
Criminal Procedure Code, 1973 (CrPC) — Section 438Foreign Exchange Regulation Act, 1973 — Section 35, 40, 8, 9
High Courts05 Aug 1996
N. Sasikala Vs Enforcement Officer
Madras High Court · (1998) 93 CompCas 355 : (1996) 2 LW(Cri) 594
Foreign Exchange Regulation Act, 1973 — Section 68(2), 8, 9
High Courts05 Aug 1996
E.I.D. Parry (India) Ltd. Vs Labour Court and Others
Madras High Court · (1997) 1 LLJ 170
Industrial Disputes Act, 1947 — Section 10(1), 14, 18, 19, 19(6)
High Courts05 Aug 1996
V.G. Textiles (P) Ltd. Vs Commercial Tax Officer, Udumalpet (North), Udumalpet
Madras High Court · (1996) 08 MAD CK 0016
Constitution of India, 1950 — Article 226
High Courts05 Aug 1996
Kandaswamy Pathar Vs Meenakshi Bai and Another
Madras High Court · (1996) 2 MLJ 430
High Courts05 Aug 1996Dismissed
A.N. Dyaneswaran Vs Enforcement Officer, Enforcement Directorate
Madras High Court · (1997) 1 CTC 237 : (1996) 2 LW(Cri) 569
Criminal Procedure Code, 1973 (CrPC) — Section 439Foreign Exchange Regulation Act, 1973 — Section 8(1), 9(1)
High Courts02 Aug 1996
Thangavel Udayar Vs R.K. Raju Mudaliar
Madras High Court · (1996) 2 CTC 304 : (1997) 1 MLJ 19
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 74, 75Penal Code, 1860 (IPC) — Section 120(B), 406, 420