COURT ARCHIVE

Madras High Court judgments, 1996

1,274 judgments · page 62 of 64

High Courts18 Jan 1996

Union of India and another Vs Krishnaswamy

Madras High Court · AIR 1996 Mad 238 : (1996) 1 CTC 441

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 18, 4(1), 54, 6

High Courts18 Jan 1996

Toshniwal Brothers (P) Ltd. Vs Eswarprasad, E. and others

Madras High Court · (1996) 01 MAD CK 0027

Contract Act, 1872 — Section 74

High Courts18 Jan 1996

COMMISSIONER OF INCOME TAX Vs ADMINISTRATOR GENERAL OF MADRAS (FOR THE ESTATE OF MRS. IDA L. CHAMBERS).

Madras High Court · (1997) 139 CTR 261

Income Tax Act, 1961 — Section 256(1)

High Courts18 Jan 1996Allowed

S. Soundararajan Vs The Director of School Education and Others

Madras High Court · (1996) 1 CTC 275

Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 23, 41, 44, 45Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17A, 18, 29

High Courts18 Jan 1996

Mahilapranam, S. and Another Vs Jamina Mosque Executive Committee

Madras High Court · (1996) 1 MLJ 268

Succession Act, 1925 — Section 213, 214

High Courts13 Jan 1996

Krishnaswami Alias Chinnu Vs The State

Madras High Court · (1996) CriLJ 3372

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts13 Jan 1996

J.S. Muthu Vs The Union of India

Madras High Court · (1996) CriLJ 3048 : (1996) 1 LW 547

Foreign Exchange Regulation Act, 1973 — Section 3, 50, 51, 52, 54

High Courts12 Jan 1996

LUCAS T.V.S. LTD. Vs COMMISSIONER OF INCOME TAX (Commissioner of Income Tax v. LUCAS T.V.S. LTD.).

Madras High Court · (1997) 140 CTR 168

Income Tax Act, 1961 — Section 256(1)

High Courts12 Jan 1996Allowed

Shri Bhagwanaas and B. Kishore Vs K.G. Purushothaman and 6 others

Madras High Court · (1996) 01 MAD CK 0104

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 4, 105(1)Contract Act, 1872 — Section 2(d), 37, 40, 41Income Tax Act, 1961 — Section 156

High Courts12 Jan 1996

Lucas T.V.S. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Lucas T.V.S. Ltd.

Madras High Court · (1997) 224 ITR 282

Income Tax Act, 1961 — Section 2(18), 256(1), 28, 29, 30

High Courts12 Jan 1996

Sambandam Vs Janakiammal

Madras High Court · AIR 1996 Mad 339

Tamil Nadu Debt Relief Act, 1980 — Section 3, 4, 5, 6

High Courts12 Jan 1996Allowed

Senthamaraikannan and two others Vs Govindarajulu Naidu

Madras High Court · (1998) 2 CTC 228

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts11 Jan 1996

Commissioner of Income Tax Vs K.P. Madan Mohan

Madras High Court · (1996) 222 ITR 1

Income Tax Act, 1961 — Section 2(24), 28, 37(1), 56(2), 57

High Courts11 Jan 1996Allowed

Pithaikani Vs State

Madras High Court · (1996) 2 LW(Cri) 356

City Police Act — Section 75Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313Evidence Act, 1872 — Section 27

High Courts11 Jan 1996

Assistant Director, Enforcement Directorate and Another Vs A. Lateef and Another

Madras High Court · (1996) 53 ECC 149

Foreign Exchange Regulation Act, 1973 — Section 52, 57

High Courts11 Jan 1996Allowed

V.P. Ponnusami Vs State

Madras High Court · (1996) 2 LW(Cri) 493

Factories Act, 1948 — Section 106

High Courts11 Jan 1996

E.I.D. Parry Ltd. Vs Commissioner of Income Tax

Madras High Court · (1997) 226 ITR 836

Income Tax Act, 1961 — Section 28, 32(1), 34(1), 41(2), 41(2)

High Courts11 Jan 1996

Sengani Ammal Vs Authysekaran

Madras High Court · (1996) 1 MLJ 310

High Courts10 Jan 1996Allowed

S. Ilango Vs Indian Overseas Bank

Madras High Court · (1996) 2 CTC 182

Constitution of India, 1950 — Article 226

High Courts10 Jan 1996

Commissioner of Wealth Tax Vs P. Nainakhan

Madras High Court · (1997) 141 CTR 332 : (1996) 221 ITR 805