High Courts10 Jan 1996
Commissioner of Income Tax Vs Ramanathapuram District, Central Co-operative Bank Ltd.
Madras High Court · (1997) 224 ITR 226
Income Tax Act, 1961 — Section 80P, 80P(2)
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 63 of 64
High Courts10 Jan 1996
Commissioner of Income Tax Vs J.V. Appadurai Chettiar Co.
Madras High Court · (1996) 221 ITR 849
Income Tax Act, 1961 — Section 139(5), 271(1), 271(4A)
High Courts10 Jan 1996
Tamil Nadu State Construction Corporation Ltd. Vs J. Banu and etc.
Madras High Court · AIR 1996 Mad 466
Constitution of India, 1950 — Article 12, 226
High Courts10 Jan 1996Dismissed
Johnson Vs Jaya Pushparani and Others
Madras High Court · (1997) 1 DMC 335
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Jan 1996
R. Kumarasamy Kounder Vs V. Ezhumalai Kounder
Madras High Court · (1996) 2 CTC 150
Evidence Act, 1872 — Section 3, 68Transfer of Property Act, 1882 — Section 122
High Courts10 Jan 1996Dismissed
A. Nagarajan Vs A. Madhanakumar
Madras High Court · (1996) 1 CTC 229 : (1996) 1 LW 278 : (1996) 1 MLJ 422
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 1996
The Southern Railways Co-operative House Building Society Ltd. Vs The State of Tamil Nadu and Another
Madras High Court · (1996) 1 CTC 395
Land Acquisition Act, 1894 — Section 4(1), 5(A), 6
High Courts10 Jan 1996
Commissioner of Income Tax Vs Ramanathapuram District, Central Co-Operative Bank Ltd.
Madras High Court · (1997) 142 CTR 80
Income Tax Act, 1961 — Section 256(1), 80P(2)(a)(i), 80P(2)(c)
High Courts10 Jan 1996
Ganapathi Gounder Vs The Branch Manager, Indian Overseas Bank and Others
Madras High Court · (1996) 1 LW 434 : (1996) 1 MLJ 472
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(4)
High Courts10 Jan 1996
S. Thiagarajan Vs The State of Tamil Nadu and Another
Madras High Court · (1996) 1 MLJ 483
Land Acquisition Act, 1894 — Section 4(1)
High Courts09 Jan 1996Dismissed
The Tamil Nadu Industrial Investment Corporation Ltd. Vs The Tamil Nadu Textile Corporation Ltd. and Another
Madras High Court · (1996) 1 CTC 269
Companies Act, 1956 — Section 129, 529A, 530, 56Industries (Development and Regulation) Act, 1951 — Section 18A, 18AA, 29D
High Courts09 Jan 1996
Commissioner of Income Tax Vs A. Subramania Pillai
Madras High Court · (1997) 226 ITR 403
Income Tax Act, 1961 — Section 271(1), 274, 274(2), 274(2)
High Courts09 Jan 1996Dismissed
M.M.D.A. Vs National Buildings Constructions Corporation Ltd. and Another
Madras High Court · (1996) 1 CTC 361
Arbitration Act, 1940 — Section 37(3)
High Courts09 Jan 1996
Perianayagam Vs Maria Arokiam
Madras High Court · (1996) 1 CTC 415 : (1996) 1 LW 415 : (1996) 1 MLJ 328
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 213, 213(1)
High Courts09 Jan 1996Allowed
Meenakshisundaram Vs N. Rangasami
Madras High Court · (1996) 1 CTC 613 : (1996) 1 MLJ 297
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts09 Jan 1996Allowed
J. Priya rep. by her father and natural guardian Sri. K.R. Jayaraman Vs The Dean, Tirunelveli Medical College and Others
Madras High Court · (1996) 1 CTC 508
Constitution of India, 1950 — Article 226
High Courts08 Jan 1996
Subbiah Pillai (died) and Others Vs M.A. Thirunavukkarasu Pillai (died) and Others
Madras High Court · (1996) 2 MLJ 16
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Jan 1996
Commissioner of Income Tax Vs S.P. Muthukaruppan
Madras High Court · (1998) 230 ITR 562
Income Tax Act, 1961 — Section 256(2), 28
High Courts08 Jan 1996
Selvaraj Vs The Secretary to Government, Education Department, Madras and another
Madras High Court · AIR 1996 Mad 420
Constitution of India, 1950 — Article 30Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 2(3)