High Courts23 Feb 1996
Andipatti Nadar Uravinmurai Sangam and Others Vs M.V. Gnanagurusamy and Others
Madras High Court · (1996) 2 MLJ 324
Civil Procedure Code, 1908 (CPC) — Section 151, 4(2)
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 52 of 64
High Courts23 Feb 1996
R. Rajasekaran Vs Seethalakshmi and Another
Madras High Court · (1996) 1 LW(Cri) 272
High Courts22 Feb 1996
Shanmugham and Another Vs Govinda Nattar (Died) and Others
Madras High Court · (1996) 2 MLJ 136
High Courts22 Feb 1996
Jeswanthraj Mody Vs Selvanayaki Ammal and Others
Madras High Court · (1996) 2 CTC 653
Transfer of Property Act, 1882 — Section 8
High Courts22 Feb 1996
The Commissioner, Panruti Municipality Vs Sri Kannika Parameswari Amman Temple
Madras High Court · (1996) 2 LW 35 : (1996) 2 MLJ 339
High Courts22 Feb 1996
Commissioner of Wealth-tax Vs M.A. Jan
Madras High Court · (1997) 226 ITR 828
Income Tax Act, 1961 — Section 28, 64, 64(1)Wealth Tax Act, 1957 — Section 27(1), 4(1)
High Courts22 Feb 1996
Commissioner of Income Tax Vs Varadalakshmi Mills Ltd.
Madras High Court · (1997) 223 ITR 691
Income Tax Act, 1961 — Section 28
High Courts22 Feb 1996
Shanmugam Vs State
Madras High Court · (1997) CriLJ 2042
Criminal Procedure Code, 1973 (CrPC) — Section 313, 364Penal Code, 1860 (IPC) — Section 21, 406, 408, 409
High Courts22 Feb 1996
Fenner (India) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 223 ITR 738
Income Tax Act, 1961 — Section 28, 37(1), 41(1), 56
High Courts22 Feb 1996
Muthusamy @ Krishnan Vs State
Madras High Court · (1996) 1 CTC 693
Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Feb 1996Allowed
A.M. Syed Abdul Kadar and Others Vs Director of Enforcement
Madras High Court · (1996) 56 ECC 106
Foreign Exchange Regulation Act, 1973 — Section 54, 9
High Courts22 Feb 1996Allowed
R. Thyagarajan Vs Meenakshi Ammal
Madras High Court · (1996) 2 CTC 127 : (1997) 1 LW 195
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 17
High Courts20 Feb 1996
Commissioner of Income Tax Vs S. Chidambarathanu
Madras High Court · (1997) 141 CTR 220 : (1997) 223 ITR 557
Income Tax Act, 1961 — Section 139(2), 184, 184(1), 184(3), 184(6)Income Tax Rules, 1962 — Rule 22(5), 24
High Courts20 Feb 1996
Commissioner of Income Tax/Commissioner of Wealth-tax/Commissioner of Gift-tax Vs S.M.M. Muthappa Chettiar
Madras High Court · (1997) 140 CTR 24 : (1997) 223 ITR 515
Gift Tax Act, 1958 — Section 2Income Tax Act, 1961 — Section 28, 36(1)
High Courts20 Feb 1996Dismissed
Vetriselvi Vs The State
Madras High Court · (1996) 2 LW(Cri) 364
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 309Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 324
High Courts20 Feb 1996
Shanmugam Servai Vs P. Periyakaruppan Servai
Madras High Court · AIR 1996 Mad 411 : (1996) 2 LW 152 : (1996) 1 MLJ 600
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(c), Order 47 Rule 1
High Courts20 Feb 1996
Shunmugasundaram Vs State by Deputy Superintendent of Police, Erode Town
Madras High Court · (1997) CriLJ 499
Criminal Procedure Code, 1973 (CrPC) — Section 161, 293Penal Code, 1860 (IPC) — Section 201, 302, 498A, 506
High Courts20 Feb 1996Dismissed
S. Somaiah and Another Vs S.P. Vasudevan
Madras High Court · (1996) 1 CTC 293 : (1996) 1 LW 407 : (1996) 1 MLJ 572
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(2), 10(3), 23, 25
High Courts20 Feb 1996Allowed
Mohan Rajes and 3 others Vs M.S.P. Rajah and another
Madras High Court · (1996) 02 MAD CK 0012
Easements Act, 1882 — Section 14, 4, 52Transfer of Property Act, 1882 — Section 10
High Courts20 Feb 1996
Mr. Swarna Vanilarasu Vs The Appropriate Authority (Income Tax Department) and Another
Madras High Court · (1996) 1 MLJ 546
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)