High Courts18 Jun 1996
Commissioner of Income Tax Vs U. Mohan Rao
Madras High Court · (1997) 143 CTR 292 : (1997) 227 ITR 72 : (1997) 93 TAXMAN 11
Income Tax Act, 1961 — Section 16, 28
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 35 of 64
High Courts18 Jun 1996
Commissioner of Income Tax Vs Star Oil Mills
Madras High Court · (1997) 142 CTR 29 : (1997) 228 ITR 26
Income Tax Act, 1961 — Section 28
High Courts18 Jun 1996
V. Guruvaiah Naidu and Sons Vs Commissioner of Income Tax
Madras High Court · (1997) 142 CTR 546
Income Tax Act, 1961 — Section 28, 35(1), 35B, 35B(1)
High Courts17 Jun 1996
COMMISSIONER OF INCOME TAX Vs RAJALAKSHMI TEXTILES PROCESSORS LIMITED.
Madras High Court · (1998) 146 CTR 52
Income Tax Act, 1961 — Section 32, 33
High Courts17 Jun 1996
Commissioner of Income Tax Vs E.I.D. Parry Ltd.
Madras High Court · (1997) 139 CTR 273 : (1997) 227 ITR 373
Income Tax Act, 1961 — Section 32, 33(1), 80J, 80J(4)
High Courts17 Jun 1996
M.K. Padmavathy Vs The Institute of Hotel Management, Catering Technology and Applied Nutrition, Madras
Madras High Court · (1996) 74 FLR 2719 : (1997) 1 LLJ 379 : (1996) 2 MLJ 367
Industrial Disputes Act, 1947 — Section 2, 25
High Courts17 Jun 1996
Commissioner of Income Tax Vs Rajalakshmi Textile Processors Ltd. (No. 1)
Madras High Court · (1999) 235 ITR 718
Income Tax Act, 1961 — Section 147, 32, 33
High Courts17 Jun 1996Allowed
M.M.T.C. Limited Vs S. Mohammed Gani, Proprietor, Fine Food Packers Ms.21
Madras High Court · (1996) 2 CTC 232 : (1999) 1 RCR(Criminal) 784
Criminal Procedure Code, 1973 (CrPC) — Section 239Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jun 1996
V. Krishnasamy and etc. Vs S.K. Monoharan and others
Madras High Court · (1997) CriLJ 654 : (1996) 2 LW(Cri) 587
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325
High Courts13 Jun 1996
COMMISSIONER OF INCOME TAX Vs SIMPSON and COMPANY LTD.
Madras High Court · (1997) 139 CTR 217
Income Tax Act, 1961 — Section 256(1)
High Courts13 Jun 1996
Commissioner of Income Tax Vs Simpson and Company Ltd.
Madras High Court · (1998) 230 ITR 794
Income Tax Act, 1961 — Section 36, 36(1), 37(1)
High Courts13 Jun 1996
Commissioner of Income Tax Vs Jawahar Mills Ltd.
Madras High Court · (1997) 227 ITR 866
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts13 Jun 1996
Venkatagiri Spinning Mills P. Ltd. Vs Union of India and others
Madras High Court · (1996) 06 MAD CK 0021
Central Sales Tax Act, 1956 — Section 13, 3, 4, 5, 6Constitution of India, 1950 — Article 11, 138, 139, 140, 143Income Tax Act, 1961 — Section 147
High Courts12 Jun 1996
Commissioner of Income Tax and Another Vs Nagesh Cine Enterprises
Madras High Court · (1998) 150 CTR 534 : (1998) 232 ITR 750 : (1997) 90 TAXMAN 275
Income Tax Act, 1961 — Section 256(2), 28
High Courts12 Jun 1996Allowed
K. Thiagarajan and Another Vs Thanjavur Cooperative Ltd. and Others
Madras High Court · (1996) 2 ACC 460 : (1998) ACJ 87 : (1996) 2 LW 281
Limitation Act, 1963 — Section 14
High Courts12 Jun 1996
The Management, Binny Ltd., (Buckingham and Carnatic Mills), Madras Vs The Deputy Commissioner of Labour and Others
Madras High Court · (1997) 1 LLJ 1172 : (1996) 2 MLJ 298
Payment of Gratuity (Central) Rules, 1972 — Rule 10Payment of Gratuity Act, 1972 — Section 7(4)
High Courts12 Jun 1996
Commissioner of Income Tax Vs Revathi Agencies
Madras High Court · (1997) 226 ITR 554
Income Tax Act, 1961 — Section 144B(1), 144B(4), 176(3A)
High Courts12 Jun 1996
The Management of Spencer and Co. Ltd. and Another Vs Appellate Authority under the Payment of Gratuity Act and Others
Madras High Court · (1996) 74 FLR 2592 : (1997) 1 LLJ 269 : (1996) 2 MLJ 294
Payment of Gratuity Act, 1972 — Section 4, 4(2), 4(3), 7, 7(2)Tamil Nadu Payment of Gratuity Rules, 1973 — Rule 10, 7
High Courts12 Jun 1996
C. Lakshmi Narain Vs The Chief Election Commissioner, Nirvachan Sadan, New Delhi and others
Madras High Court · AIR 1997 Mad 125
Constitution of India, 1950 — Article 19, 225, 226, 327, 329Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 14, 15, 16, 19, 21