High Courts19 Jul 1996Dismissed
C. Dharmaraj Vellalar Vs Ramachandra Vellalar and 3 others
Madras High Court · (1996) 07 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 29 of 64
High Courts19 Jul 1996Allowed
Hindustan Petroleum Corp. Ltd. and M/s. Lorry Owners Association Vs K.M. Yakub (Died) by L.Rs. and Others Zohra Yacub and 5 Others Vs M/s. Hindustan Petroleum Corporation Ltd., and Another
Madras High Court · (1996) 07 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 133, 136, 226, 227
High Courts19 Jul 1996
Welding Kumar @ Jayakumar @ G. Kumar and Others Vs State, by D.S.P., CBI/SIC
Madras High Court · (1997) 1 LW(Cri) 28
High Courts18 Jul 1996
Commissioner of Income Tax Vs Smt. M. Kalpagam
Madras High Court · (1997) 143 CTR 336 : (1997) 227 ITR 733
Income Tax Act, 1961 — Section 22, 256(2), 28, 54
High Courts18 Jul 1996
Golden Hills Estates Vs Collector of Central Excise, Madras
Madras High Court · (1997) 57 ECC 204 : (1997) 90 ELT 301
Customs Act, 1962 — Section 23
High Courts18 Jul 1996
Commissioner of Income Tax Vs Stanes Tyre and Rubber Products Ltd.
Madras High Court · (1998) 231 ITR 130
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1), 80M, 80MM
High Courts18 Jul 1996
The Union of India (UOI) Vs S. Jaganathan (Died) and Another
Madras High Court · (1996) 2 MLJ 408
High Courts18 Jul 1996Dismissed
A. Mohammed Ismail Vs The Corporation of Madurai
Madras High Court · (1996) 2 CTC 455
Constitution of India, 1950 — Article 226
High Courts17 Jul 1996
M/s. Gounder and Co. Vs B.S. Hegde
Madras High Court · (1998) 3 CTC 219 : (1998) 1 LW 204
Arbitration Act, 1940 — Section 30, 33
High Courts17 Jul 1996
Commissioner of Income Tax Vs English Electric Company of India Ltd.
Madras High Court · (1997) 94 TAXMAN 351
Income Tax Act, 1961 — Section 20(2), 256(1), 3Wealth Tax Act, 1957 — Section 2(m)
High Courts17 Jul 1996
Hindustan Petroleum Corpn. Ltd. Vs Uma Rani
Madras High Court · (1996) 2 CTC 543 : (1996) 2 LW 568
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 3, 7, 7(3)
High Courts17 Jul 1996
Gounder and Co. Vs B.S. Hegde
Madras High Court · (1998) 1 LW 204
Arbitration Act, 1940 — Section 30
High Courts16 Jul 1996
COMMISSIONER OF Income Tax Vs THUDIALUR CO-OPERATIVE AGRICULTURAL SERVICES LTD.
Madras High Court · (1997) 143 CTR 362
Income Tax Act, 1961 — Section 80P(2)(a)(iv)
High Courts16 Jul 1996
Somasundaram Vs Thangaraju
Madras High Court · (1997) 1 LW 506 : (1997) 2 MLJ 228
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 104
High Courts16 Jul 1996
Sri Ahobila Madam represented by its Power Agent S. Sarangachariar Vs Revenue Court and Another
Madras High Court · (1996) 2 LW 544 : (1996) 2 MLJ 528
Constitution of India, 1950 — Article 227Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 2(5)
High Courts16 Jul 1996
AI Ameen Youth Movement Vs The Secretary to Government, Municipal Administration and Water Supply Department and Others
Madras High Court · (1996) 2 MLJ 308
Tamil Nadu Panchayats Act, 1958 — Section 5
High Courts16 Jul 1996
I. Sundaram Vs The Assistant Executive Engineer (Civil), Tamil Nadu Electricity Board, Periyar Project, Madurai Dt.
Madras High Court · (1996) 74 FLR 2718 : (1997) 1 LLJ 317 : (1996) 2 MLJ 331
High Courts16 Jul 1996
Commissioner of Income Tax Vs Thudialur Co-operative Agricultural Services Ltd.
Madras High Court · (1997) 143 CTR 362
Income Tax Act, 1961 — Section 263, 28, 80(J), 80(P(2))
High Courts16 Jul 1996
Mohan Vs State by Inspector of Police
Madras High Court · (1997) CriLJ 22
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Jul 1996
Krishnan Vs Muthu Gounder and others
Madras High Court · AIR 1997 Mad 57 : (1996) 2 LW 487 : (1997) 1 MLJ 9
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 7, Order 34 Rule 8