High Courts03 Dec 1997Dismissed
B. Venkatasami Vs General Manager, Southern Railway Chennai and 3 others
Madras High Court · (1998) 1 CTC 369
Constitution of India, 1950 — Article 14, 226, 9(1)
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 10 of 84
High Courts03 Dec 1997Allowed
M. Lakshmi Vs K. Seethapathy, Technician, Baggage and Shipping Plant Madras Fertilizers Limited
Madras High Court · (1997) 3 CTC 718
Hindu Marriage Act, 1955 — Section 13(1)
High Courts03 Dec 1997Allowed
A.P. John Paulraj Vs Central Board of Secondary Education
Madras High Court · (1997) 12 MAD CK 0006
Constitution of India, 1950 — Article 12, 226, 39, 41
High Courts02 Dec 1997
New Ambadi Estates Pvt. Ltd. Vs State of Tamil Nadu
Madras High Court · (2002) 256 ITR 778
High Courts02 Dec 1997
V. Sadasivan and 36 others Vs Binny Limited and another
Madras High Court · (1998) 1 CTC 1 : (1998) 79 FLR 97
Constitution of India, 1950 — Article 12, 14, 21, 226, 39Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 12(3), 18(1), 2, 25
High Courts02 Dec 1997
New Anbadi Estates Pvt. Ltd. Vs State of Tamil Nadu
Madras High Court · (1999) 154 CTR 320
High Courts02 Dec 1997
Mohammed Arif and Others Vs K.P.R. Jafarullah
Madras High Court · (1998) 2 LW 610 : (1998) 2 MLJ 399
High Courts02 Dec 1997
V. Sadasivan and 36 ors. Vs Binny Ltd., Madras and Another
Madras High Court · (1998) 1 CTC 1 : (1998) 79 FLR 97
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2, 25
High Courts02 Dec 1997
Sundaram Clayton Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 239 ITR 416
Income Tax Act, 1961 — Section 28, 40, 40A, 40A(5)
High Courts02 Dec 1997Dismissed
Palaiammal rep. by his mother and natural guardian Management Vs Pichiyan
Madras High Court · (1998) 1 CTC 244 : (1998) 1 LW 438
Evidence Act, 1872 — Section 45Limitation (Amendment) Act, 1960 — Section 5
High Courts02 Dec 1997
Kaliya Perumal Vs State
Madras High Court · (1998) 1 CTC 182 : (1998) 2 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 15(A), 16(A), 3(1)
High Courts02 Dec 1997
Cheran Group of Companies Vs State of Tamil Nadu and others
Madras High Court · (1999) 97 CompCas 478
Companies Act, 1956 — Section 22Industrial Disputes Act, 1947 — Section 11, 12Sick Industrial Companies (Special Provisions) Act, 1985 — Section 10, 10(3), 11, 12, 13
High Courts02 Dec 1997
S.D. Inderchand Vs Baghavandass Reddiar and Another
Madras High Court · (1998) 1 MLJ 635
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Dec 1997
Nallaiah Vs Panneer Selvan
Madras High Court · (1998) 3 LW 118 : (1998) 3 MLJ 566
High Courts01 Dec 1997
Hariharaputhra Plantations Ltd. Vs State of Tamil Nadu
Madras High Court · (1999) 240 ITR 201
Income Tax Act, 1961 — Section 10(1), 10(2), 28
High Courts01 Dec 1997
S. Jayaraman Vs M. Singaravelu and Others
Madras High Court · (1998) 1 LW 423 : (1998) 1 MLJ 434
Transfer of Property Act, 1882 — Section 53A
High Courts28 Nov 1997
State of Tamil Nadu and Another Vs B. Anop Bai and Another
Madras High Court · (1998) 1 MLJ 445
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu General Sales Tax Act, 1959 — Section 24, 24Transfer of Property Act, 1882 — Section 100
High Courts28 Nov 1997
Smt. P.R. Sundari Achi Vs Commissioner of Wealth Tax
Madras High Court · (1999) 237 ITR 464
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 4, 4(1), 4(5A)
High Courts28 Nov 1997
Seshasayee Paper Boards Ltd. Vs Commissioner of Income- tax
Madras High Court · (1999) 237 ITR 488
Income Tax Act, 1961 — Section 28, 37, 37(1), 43A
High Courts28 Nov 1997
Commissioner of Gift Tax Vs S. Naganathan
Madras High Court · (1999) 239 ITR 822
Gift Tax Act, 1958 — Section 15(6), 16, 4(1), 6Income Tax Act, 1961 — Section 28