High Courts25 Jun 1996
Pachaiappan and Others Vs S.P. Koon Mari
Madras High Court · (1996) 2 LW 21 : (1996) 2 MLJ 378
Contract Act, 1872 — Section 51, 55
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 34 of 64
High Courts24 Jun 1996
Commissioner of Income Tax Vs G.N. Venkatapathy
Madras High Court · (1997) 138 CTR 324 : (1997) 225 ITR 952
Income Tax Act, 1961 — Section 263, 48, 50(2), 55(2)
High Courts24 Jun 1996Dismissed
Nilgiris Bar Association Vs The Inspector, District Crime Branch, Udhagai and Another
Madras High Court · (1996) 2 LW(Cri) 572
Penal Code, 1860 (IPC) — Section 419, 420Probation of Offenders Act, 1958 — Section 4(l)
High Courts24 Jun 1996Allowed
The Mayavaram Financial Chit Corporation Ltd. Vs R. Narayanan and Others
Madras High Court · (1996) 2 CTC 170 : (1996) 2 LW 585 : (1996) 2 LW 582
Chit Funds Act, 1982 — Section 64, 85Civil Procedure Code, 1908 (CPC) — Section 9General Clauses Act, 1897 — Section 6
High Courts24 Jun 1996
Kalyani through her maternal uncle and next friend, Varuntharumperumal Vs Chelliah Pillai and Others
Madras High Court · (1996) 2 MLJ 432
High Courts21 Jun 1996
Government of India Vs Jagadish A. Sadarangani
Madras High Court · (1996) 136 CTR 539 : (1996) 221 ITR 338
Income Tax Act, 1961 — Section 269UC, 269UC(1), 269UD, 269UD(1), 269UD(1A)
High Courts21 Jun 1996
Kumudam Printers Pvt. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 140 CTR 384 : (1997) 226 ITR 680
Income Tax Act, 1961 — Section 269, 269A, 269C, 269D, 269E
High Courts21 Jun 1996Allowed
R. Rajendran Vs DSP. Vigilance and Anticorruption, Madras
Madras High Court · (1996) 2 LW(Cri) 668
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(l)(b)Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1988 — Section 13(2), 13(l)(d), 19, 20, 7
High Courts21 Jun 1996Allowed
Ramalinga Chettiar Vs Srinivasa Chettiar
Madras High Court · (1996) 06 MAD CK 0064
Evidence Act, 1872 — Section 11, 116Transfer of Property Act, 1882 — Section 106, 111(g), 19
High Courts21 Jun 1996Allowed
Dr. N. Marichamy Vs K. Subburaj and eleven Ors.
Madras High Court · (1998) ACJ 1085 : (1997) 1 CTC 354
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Motor Vehicles Act, 1988 — Section 166, 169
High Courts20 Jun 1996
Velu Alias Chinna Veerakumaran Vs The State
Madras High Court · (1997) CriLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 1996
Commissioner of Income Tax Vs Eimco K.C.P. Limited
Madras High Court · (1996) 06 MAD CK 0072
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 256(2), 80I, 80J
High Courts20 Jun 1996
Commissioner of Income Tax Vs Sivan Soap Factory
Madras High Court · (1997) 140 CTR 85 : (1997) 227 ITR 126
Income Tax Act, 1961 — Section 2(41), 269C, 269C(2), 269D, 269F(6)
High Courts20 Jun 1996
T.S. Sankaranarayanan Vs The High Court of Judicature
Madras High Court · (1996) 2 LLJ 1159
Constitution of India, 1950 — Article 14, 225
High Courts20 Jun 1996
Rt. Rev. R.T. Baskaran, Bishop of Vellore and Another Vs Aruldoss and Another
Madras High Court · (1996) 2 CTC 299 : (1996) 2 LW 834
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 39 Rule 3A, Order 43 Rule 1, 115
High Courts20 Jun 1996Dismissed
S. Devan/V. Krishnan/K. Salim Ahmed Vs N. Palaniappan (Landlord)
Madras High Court · (1996) 06 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100, 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 10(3)(c), 10(3)(c), 25
High Courts19 Jun 1996
Rama Krishnan Vs Lakshmi Ammal
Madras High Court · (1997) 1 MLJ 642
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Jun 1996Dismissed
Assistant Security Officer, Railway Protection Force and Others Vs S. Sivagnanam
Madras High Court · (1996) 2 LLJ 597 : (1996) 2 LW 119
Constitution of India, 1950 — Article 226
High Courts19 Jun 1996
P. Nagalakshmi and others Vs Dr. K. Premavathi and others
Madras High Court · (1997) CriLJ 808 : (1997) 2 RCR(Criminal) 573
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 182, 182(2), 200Penal Code, 1860 (IPC) — Section 109, 200, 494, 495
High Courts18 Jun 1996
V. GURUVAIAH NAIDU and SONS Vs COMMISSIONER OF INCOME TAX.
Madras High Court · (1997) 142 CTR 546
Finance Act, 1970 — Section 35B(1), 35B(1)(b)Income Tax Act, 1961 — Section 35B(1)(a)(b)(iii)