High Courts09 Apr 1996Dismissed
N.V. Damodaran Nair Vs The District Collector and Another
Madras High Court · (1996) 2 CTC 12
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 41 of 64
High Courts09 Apr 1996
Chandrika Vs M. Vijayakumar
Madras High Court · (1996) 1 CTC 496 : (1996) 1 LW 695 : (1996) 2 MLJ 439
Hindu Marriage Act, 1955 — Section 13(1), 24, 25
High Courts09 Apr 1996
Ravi Bhatt and another Vs The Director General, Armed Forces Medical Services and others
Madras High Court · AIR 1997 Mad 78 : (1996) 2 MLJ 220
Army Act, 1950 — Section 2Constitution of India, 1950 — Article 14, 21, 226
High Courts09 Apr 1996
State of Tamil Nadu Vs M/s. Rao Constructions, Bangalore and another
Madras High Court · AIR 1997 Mad 14
Arbitration Act, 1940 — Section 14, 30
High Courts09 Apr 1996
C.S.P. Jain and Co. Vs Institute of Chartered Accountants of India
Madras High Court · (1996) 87 CompCas 131
Chartered Accountants Act, 1949 — Section 15, 27
High Courts09 Apr 1996
Shanmugham and others Vs Saraswathi and others
Madras High Court · AIR 1997 Mad 226
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 100
High Courts08 Apr 1996
Vermonica Banumathi Francis Vs John Duraiswami Francis
Madras High Court · AIR 1997 Mad 337 : (1996) 1 LW 750
Divorce Act, 1869 — Section 10
High Courts04 Apr 1996Dismissed
Gajendra Sha and Another Vs M. Govindarajan
Madras High Court · (1996) 1 CTC 492 : (1996) 1 MLJ 564
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts04 Apr 1996
K.S. Shanthilal Vs Sarojini Ammal and Others
Madras High Court · (1996) 1 MLJ 562
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 13(1)
High Courts04 Apr 1996
Shoe Specialities Ltd. and others Vs Tracstar Investment Ltd. and others
Madras High Court · (1997) 88 CompCas 471
Civil Procedure Code, 1908 (CPC) — Section 9COMPANIES ACT, 1956 — Section 108, 111, 111A, 155, 169Contract Act, 1872 — Section 17
High Courts04 Apr 1996
Dukes Pharma Vs Government of India
Madras High Court · (1996) 04 MAD CK 0026
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 37B
High Courts04 Apr 1996
T. Sebastian Vs The Regional Manager, India Tourism Development Corporation and Others
Madras High Court · (1996) 2 MLJ 283
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9(A)
High Courts03 Apr 1996
Commissioner of Income Tax Vs India Company (P) Ltd.
Madras High Court · (1996) 04 MAD CK 0097
Income Tax Act, 1961 — Section 28, 41(1)
High Courts03 Apr 1996
Commissioner of Income Tax Vs Jawahar Mills Ltd. (No. 1)
Madras High Court · (1997) 226 ITR 227
Income Tax Act, 1961 — Section 28
High Courts03 Apr 1996
A.M. Ponnurangam Mudaliar Vs Commissioner of Income Tax and Another
Madras High Court · (1997) 228 ITR 454
Income Tax Act, 1961 — Section 2(14), 2(47), 264, 32, 32(1)
High Courts03 Apr 1996Dismissed
M. Venugopal Vs Marappa and Others
Madras High Court · (1996) 2 CTC 275
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(5)Limitation Act, 1963 — Section 5
High Courts03 Apr 1996
A. M. PONNURANGAM MUDALIAR Vs COMMISSIONER OF INCOME TAX and Another
Madras High Court · (1997) 140 CTR 589
Income Tax Act, 1961 — Section 264
High Courts03 Apr 1996
The Assistant Director, Enforcement Directorate, Madras-6 Vs N.P.V. Ramasamy Udayar
Madras High Court · (1997) 1 LW(Cri) 103
High Courts02 Apr 1996
Anasuya Muthanna Vs Commissioner of Income Tax
Madras High Court · (1998) 232 ITR 561
Income Tax Act, 1961 — Section 164(1), 21(1), 28
High Courts30 Mar 1996
Saj Flight Services (P.) Limited Vs P.T. Gopala Raja
Madras High Court · (1997) 88 CompCas 344
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142