High Courts16 Nov 1996
Shanmuganathan Vs Vellaiswamy
Madras High Court · (1996) 11 MAD CK 0085
Evidence Act, 1872 — Section 154, 165
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 7 of 64
High Courts16 Nov 1996
Maduraiveeran and Another Vs Subburaj (Driver) and Others
Madras High Court · (1997) 1 MLJ 275
Motor Vehicles Act, 1988 — Section 8(2)
High Courts16 Nov 1996Allowed
Maduraiveeran and Another Vs Subburaj and Others
Madras High Court · (1998) ACJ 765 : (1997) 1 LW 271
Motor Vehicles Act, 1988 — Section 8
High Courts16 Nov 1996Allowed
Vijaya Vs Raman
Madras High Court · (1997) 1 DMC 67
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Nov 1996
B. Thenmozhi Vs P.M. Balasubramanian and Another
Madras High Court · (1996) 2 ACC 669
Constitution of India, 1950 — Article 227
High Courts15 Nov 1996
Madras Race Club Vs Dr. K.R. Lakshmanan
Madras High Court · (1997) 88 CompCas 754 : (1997) 1 LW 521
Companies Act, 1956 — Section 167, 560
High Courts15 Nov 1996
A. Somu Thevar Vs Sivakumar and Another
Madras High Court · (1997) 1 CTC 57 : (1997) 1 LW(Cri) 49
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts15 Nov 1996Dismissed
M.V. Venkiduwami Pillai (Died) and 10 Others Vs S. Swaminatha Rao
Madras High Court · (1996) 11 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts14 Nov 1996
Commissioner of Income Tax Vs Kasturi and Sons Ltd.
Madras High Court · (1998) 230 ITR 173
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts14 Nov 1996
COMMISSIONER OF INCOME TAX Vs KASTURI and SONS LTD.
Madras High Court · (1997) 138 CTR 28
Income Tax Act, 1961 — Section 256(2)
High Courts14 Nov 1996
Commissioner of Income Tax Vs Rayalaseema Passenger and Goods Transports (P) Ltd.
Madras High Court · (1998) 332 ITR 230
Income Tax Act, 1961 — Section 256(2), 28, 36(1), 37, 40A(7)
High Courts14 Nov 1996
COMMISSIONER OF Income Tax Vs RAYALASEEMA PASSENGER AND GOODS TRANSPORTS PVT. LTD.
Madras High Court · (1998) 230 ITR 332 : (1998) 95 TAXMAN 90
Income Tax Act, 1961 — Section 256(2), 36(1)(v)
High Courts14 Nov 1996
M.K. Varappan Vs Sri Lakshminarayana Venugopalaswamy Temple
Madras High Court · (1997) 3 LW 27 : (1997) 2 MLJ 23
High Courts14 Nov 1996
COMMISSIONER OF INCOME TAX Vs RAYALASEEMA PASSENGER and GOODS TRANSPORTS (P) LTD.
Madras High Court · (1998) 147 CTR 197
Income Tax Act, 1961 — Section 256(1)
High Courts13 Nov 1996
Commissioner of Income Tax Vs South India Viscose Ltd.
Madras High Court · (1998) 229 ITR 203
Income Tax Act, 1961 — Section 37, 37(1), 43A
High Courts13 Nov 1996Dismissed
Shanmugam Vs State
Madras High Court · (1997) 1 DMC 212
Penal Code, 1860 (IPC) — Section 302
High Courts13 Nov 1996
Bajanlal H. Raheja Vs G. Sethuraman Sfero Graf Castings by Partner G. Sethuraman and Sfero Grab Casting Company
Madras High Court · (1996) 11 MAD CK 0016
Negotiable Instruments Act, 1881 (NI) — Section 118, 118(g), 36, 43, 9
High Courts12 Nov 1996
R. Naresh and Others Vs Commissioner of Income Tax
Madras High Court · (1996) 11 MAD CK 0044
Income Tax Act, 1961 — Section 256(2), 28, 48
High Courts12 Nov 1996
Commissioner of Income Tax Vs R.K. Swamy Advertising Associates (P) Ltd.
Madras High Court · (1998) 232 ITR 440
Income Tax Act, 1961 — Section 40, 40A, 40A(5), 40A(C)
High Courts12 Nov 1996
Sannasi and Others Vs Arulmigu Meenakshi Sundaresswarar Temple
Madras High Court · (1997) 1 LW 518 : (1997) 2 MLJ 237
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 30