High Courts24 Jan 1996
Smt. Rugmani Varma Vs Commissioner of Income Tax
Madras High Court · (1996) 222 ITR 357
Income Tax Act, 1961 — Section 28, 45, 48, 48(1), 49
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 60 of 64
High Courts24 Jan 1996
Karuppiah and another Vs The State
Madras High Court · (1996) CriLJ 3776
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 326
High Courts24 Jan 1996
Vemba Gounder Vs Pooncholai Gounder
Madras High Court · AIR 1996 Mad 347 : (1996) 1 MLJ 426
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 12, 99
High Courts24 Jan 1996
P. Alwarsamy Vs Commissioner of Income Tax
Madras High Court · (1998) 98 TAXMAN 19
Income Tax Act, 1961 — Section 256(1), 64(1)(iii)
High Courts23 Jan 1996
Muthuvenkatarama Iyengar Vs Seethalakshmi Ammal and Another
Madras High Court · (1996) 01 MAD CK 0105
Hindu Succession Act, 1956 — Section 15, 8
High Courts23 Jan 1996
R. Sundar Vs Deputy Collector of Customs, Tuticorin
Madras High Court · (1996) 82 ELT 451
Customs Act, 1962 — Section 110, 129E
High Courts23 Jan 1996
Inspector of Central Excise and Others Vs S.A. Samad, Licensee, Bharath Match Industries and Others
Madras High Court · (1996) 54 ECC 122
Constitution of India, 1950 — Article 226
High Courts23 Jan 1996Dismissed
Rajarajan and another Vs J. Mariya Stella and 2 others
Madras High Court · (1996) 01 MAD CK 0009
High Courts22 Jan 1996
Commissioner of Income Tax Vs Sujanni Textiles (P) Ltd.
Madras High Court · (1997) 225 ITR 560
Income Tax Act, 1961 — Section 28, 36(1)
High Courts22 Jan 1996Dismissed
Sellammal and Others Vs Thiru Vengada Udayar and Others
Madras High Court · (1996) 2 CTC 57 : (1996) 2 LW 201
Provincial Insolvency Act, 1920 — Section 35
High Courts22 Jan 1996Dismissed
V.V.S. Annachamy Vs Rajamani Nachiar
Madras High Court · (1996) 1 CTC 585 : (1996) 2 LW 85
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15(2)
High Courts22 Jan 1996Dismissed
Ranjan Kumar Ghose Vs Debarati Ghose
Madras High Court · (1997) 2 DMC 253 : (1996) 1 MLJ 355
High Courts22 Jan 1996
Commissioner of Income Tax Vs Bison Knitting Company
Madras High Court · (1999) 235 ITR 142
Income Tax Act, 1961 — Section 263, 32, 41(2)
High Courts22 Jan 1996
C. Karupakara Rao Vs R. Subba Rao and another
Madras High Court · (1996) 86 CompCas 568 : (1996) 1 LW 274
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts22 Jan 1996
Union of India Vs M. Shah Jehan
Madras High Court · (1996) 87 CompCas 310 : (1996) CriLJ 2597 : (1997) 57 ECC 161
Foreign Exchange Regulation Act, 1973 — Section 5, 50, 51, 52, 54
High Courts22 Jan 1996Dismissed
Ranjan Kumar Ghose Vs Mrs. Debarati Ghose
Madras High Court · (1996) 1 DMC 670 : (1996) 1 LW 275
High Courts20 Jan 1996Dismissed
V. Kaliappan Vs Haji Karutha Rowther Howdia Maharasa
Madras High Court · (1996) 1 CTC 203
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Constitution of India, 1950 — Article 227
High Courts19 Jan 1996
Commissioner of Income Tax Vs V.S. Sivasubramaniam
Madras High Court · (1998) 231 ITR 656
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 256(2)
High Courts19 Jan 1996Dismissed
Sudha Transport and Others Vs Shanmughavadivu and Others
Madras High Court · (1996) 01 MAD CK 0115
High Courts19 Jan 1996Dismissed
S.P. Abdul Rahim and Son Vs Regional Provident Fund Commissioner and Another
Madras High Court · (1996) 1 LLJ 1134
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2