COURT ARCHIVE

Madras High Court judgments, 1996

1,274 judgments · page 33 of 64

High Courts28 Jun 1996

Indian Bank and Four others Vs District Consumer Disputes Redressal Forum, Madras and Another

Madras High Court · (1996) 06 MAD CK 0028

Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 195

High Courts28 Jun 1996Dismissed

B. Govindarajulu Vs The Management of K.P.V. Shaik Mohamed Rowther and Co. (P) Ltd. and Another

Madras High Court · (1996) 2 LLJ 593

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts27 Jun 1996

Commissioner of Income Tax Vs Smt. D. Valliammal

Madras High Court · (1997) 140 CTR 433 : (1998) 230 ITR 695

Income Tax Act, 1961 — Section 263

High Courts27 Jun 1996

K. Narayani Vs The Registrar, High Court and Another

Madras High Court · (1996) 2 MLJ 325

Constitution of India, 1950 — Article 14, 16, 226

High Courts27 Jun 1996

Alagu Vs State of Tamil Nadu and another

Madras High Court · (1997) CriLJ 512

High Courts27 Jun 1996Allowed

Muthan @ Nambian Vs State

Madras High Court · (1997) 1 CTC 339

Criminal Rules of Practice and Circular Orders, 1990 — Rule 72Penal Code, 1860 (IPC) — Section 302, 304

High Courts27 Jun 1996Dismissed

K. Narayani Vs The Registrar, High Court and Others

Madras High Court · (1997) 1 CTC 660 : (1996) 2 LW 520 : (1996) 2 MLJ 325

Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 115Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 47(2)

High Courts26 Jun 1996

K. Balakrishnan Vs The Special Tahsildar (L.A.), North Neighbourhood Project

Madras High Court · (1996) 2 MLJ 236

Land Acquisition Act, 1894 — Section 26A, 28A

High Courts26 Jun 1996Allowed

N.S. Karuppanna Gounder Vs Nagammal and Another

Madras High Court · (1996) 2 CTC 1 : (1996) 2 LW 511 : (1996) 2 MLJ 470

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 95Limitation Act, 1963 — Article 134, 136

High Courts26 Jun 1996

B. Muthuvairam Vs The Principal, Pachiappa's College, Madras and Another

Madras High Court · AIR 1997 Mad 121 : (1996) 2 LW 563

Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 332

High Courts26 Jun 1996

Controller of Estate Duty Vs S. Kalaivanan

Madras High Court · (1998) 230 ITR 572

Estate Duty Act, 1953 — Section 13, 27, 27(1), 9

High Courts26 Jun 1996

Commissioner of Income Tax Vs Amalgamations Ltd. (No. 1)

Madras High Court · (2000) 245 ITR 808

Income Tax Act, 1961 — Section 28

High Courts26 Jun 1996Dismissed

The Ayya Nadar Janaki Ammal College Vs A. Pandian and Others

Madras High Court · (1996) 2 CTC 337 : (1996) 2 MLJ 345

Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19, 19(1)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(2)(1)

High Courts26 Jun 1996Allowed

V. Mani Vs Madras Metropolitan Development Authority, Sites and Service Committee and Others

Madras High Court · (1996) 2 CTC 164 : (1996) 2 MLJ 502

Constitution of India, 1950 — Article 226

High Courts25 Jun 1996

Commissioner of Wealth Tax Vs Dr. G. Nallakrishnan

Madras High Court · (1997) 140 CTR 266 : (1998) 232 ITR 762

Income Tax Act, 1961 — Section 80HH, 80HH(2)

High Courts25 Jun 1996

Eternit Everest Ltd. Vs Union of India

Madras High Court · (1996) 56 ECC 24 : (1997) ECR 52 : (1997) 89 ELT 28

Administration of Evacuee Property Act, 1950 — Section 10, 14, 23, 45, 48Central Excises and Salt Act, 1944 — Section 11, 11A, 11B, 17, 3Constitution of India, 1950 — Article 14, 19, 248, 265

High Courts25 Jun 1996

Commissioner of Income Tax Vs Tirupur Textiles (P) Ltd.

Madras High Court · (1997) 228 ITR 186

Income Tax Act, 1961 — Section 139(8), 80J, 80J(4)

High Courts25 Jun 1996

National Westminster Bank Ltd. Vs Devraj Mensee and Co. and others

Madras High Court · (1997) 88 CompCas 625 : (1997) 1 LW 117

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts25 Jun 1996

Madras Government Servants Co-operative Society Ltd., Madras Vs Employees' State Insurance Corporation, Madras

Madras High Court · (1997) 1 LLJ 606 : (1996) 2 LW 338 : (1996) 2 MLJ 447

Employees State Insurance Act, 1948 — Section 1(5), 2(9)

High Courts25 Jun 1996

Snap Tap Machine Accessories (India) (P) Ltd. Vs Regional Provident Fund Commissioner

Madras High Court · (1996) 06 MAD CK 0023

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 6