High Courts06 Nov 1996
Commissioner of Income Tax Vs Egmore Benefits Society Ltd.
Madras High Court · (1999) 236 ITR 459
Income Tax Act, 1961 — Section 256(2), 36(1), 37(1)
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 9 of 64
High Courts06 Nov 1996
Sivanthipatti Nadar Higher Secondary School Vs R. Paulraj and Others
Madras High Court · (1997) 1 MLJ 302
Constitution of India, 1950 — Article 226
High Courts06 Nov 1996Allowed
Ignasiammal Vs Mrs. Fathima Beevi and Another
Madras High Court · (1997) 2 CTC 313
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts06 Nov 1996
State of Tamil Nadu Vs A.V. Yagappa
Madras High Court · (1997) 1 LW 274 : (1997) 1 MLJ 473
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 46
High Courts05 Nov 1996
The Management of The Lakshmi Mills Ltd. Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1997) 1 MLJ 278
Industrial Disputes Act, 1947 — Section 17B
High Courts05 Nov 1996
Gayathri Malathi. N and Others Vs State of Tamil Nadu and Others
Madras High Court · (1997) 1 CTC 616
Constitution of India, 1950 — Article 226
High Courts05 Nov 1996Dismissed
Rajangam (died) and Others Vs Clara Ammal and Others
Madras High Court · (1997) 3 LW 29
Transfer of Property Act, 1882 — Section 106
High Courts05 Nov 1996Allowed
Deivanai Achi alias A.A. Janaki Achi Vs Smt. Kader Bibi and Another
Madras High Court · (1997) 1 CTC 109
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts05 Nov 1996Allowed
Deivanai Achi @ A.A. Janaki Achi Vs Kader Bibi and Another
Madras High Court · (1997) 1 DMC 391
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2)
High Courts05 Nov 1996Allowed
Mohana and Others Vs Anandavelu
Madras High Court · (1997) 2 ALT(Cri) 247 : (1997) 1 DMC 114 : (1997) 1 LW(Cri) 204
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts05 Nov 1996Allowed
S. Kannan Vs P. Manoharan
Madras High Court · (1996) 2 CTC 733
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1)
High Courts05 Nov 1996
Alamelu Ammal Vs The District Collector
Madras High Court · (1997) 1 CTC 669
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 12(2), 70
High Courts05 Nov 1996
Devangudi Ramasamy Mazhavarayar Educational Society Vs Srimushnam Maivazhi Tamil Sabai
Madras High Court · (1997) 1 MLJ 174
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3(b), 30Constitution of India, 1950 — Article 227
High Courts05 Nov 1996Allowed
Karthikeyan - Adopted son of Late Janaki N. Rajaramier, 10, Kottukannara Street, Madurai, by his natural mother and next friend. J.G. Narmatha Vs K.K. Ramesh Babu and 14 others
Madras High Court · (1996) 11 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 6, Order 33 Rule 8Hindu Minority and Guardianship Act, 1956 — Section 11, 8Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 25(a), 25(d), 50
High Courts04 Nov 1996
Commissioner of Income Tax Vs Suresh Gokuldas
Madras High Court · (1998) 150 CTR 290 : (1998) 229 ITR 721 : (1997) 95 TAXMAN 67
Income Tax Act, 1961 — Section 154, 156, 220, 220(2), 256
High Courts04 Nov 1996
Bharat Petroleum Corporation Limited Vs N. Ravi and Another
Madras High Court · (1997) 1 LW 309 : (1997) 1 MLJ 287
Transfer of Property Act, 1882 — Section 107
High Courts04 Nov 1996
The Oriental Insurance Company Ltd., Tirunelveli Vs Pandurangan (dead) and others
Madras High Court · (1999) ACJ 327 : AIR 1997 Mad 195
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 41 Rule 3A, 110, 153Limitation Act, 1963 — Section 14, 5Motor Vehicles Act, 1988 — Section 168, 173
High Courts04 Nov 1996
Oriental Insurance Company Ltd. Vs I. Pandurangan (Dead) and Others
Madras High Court · (1997) 2 ACC 668 : (1997) 1 LW 59
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 14Motor Vehicles Act, 1988 — Section 173
High Courts01 Nov 1996
A. Premchand Vs V. Padmapriya
Madras High Court · AIR 1997 Mad 135 : (1996) 2 CTC 620 : (1997) 1 DMC 285 : (1997) 1 LW 83
Child Marriage Restraint (Amendment) Act, 1978 — Section 5Contract Act, 1872 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 125