High Courts22 Dec 1997
Commissioner of Gift-tax Vs O.E. Arumugha Mudaliar
Madras High Court · (1999) 237 ITR 789
Gift Tax Act, 1958 — Section 24, 24(2)Income Tax Act, 1961 — Section 263, 28
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 3 of 84
High Courts22 Dec 1997
Commissioner of Gift Tax Vs K.M. Ziauddin
Madras High Court · (1998) 145 CTR 70 : (1998) 231 ITR 645 : (1998) 2 LW 811
Gift tax Act, 1958 — Section 5, 5(1)(ii)
High Courts22 Dec 1997
COMMISSIONER OF INCOME TAX Vs UNITED BLEACHERS LTD.
Madras High Court · (1999) 152 CTR 335
High Courts22 Dec 1997
Mohammed alias Bawa Sahib and Another Vs B. Vimalchand as Manager and kartha of joint family
Madras High Court · (1998) 2 MLJ 619
High Courts22 Dec 1997
Commissioner of Income Tax Vs K.T.S. Nagamanickam
Madras High Court · (2000) 241 ITR 787
Income Tax Act, 1961 — Section 28
High Courts22 Dec 1997
Commissioner of Income Tax Vs Gannon Dunkarlay and Co. (P) Ltd.
Madras High Court · (1999) 152 CTR 106
Income Tax Act, 1961 — Section 57
High Courts22 Dec 1997
Commissioner of Gift Tax Vs Smt. Susheela Shanmugasundaram
Madras High Court · (1997) 12 MAD CK 0110
Gift Tax Act, 1958 — Section 16(1)Income Tax Act, 1961 — Section 147, 28Wealth Tax Act, 1957 — Section 17, 17(1)
High Courts22 Dec 1997
Sis Rani Alias Sahayarani Jayamari and others Vs State
Madras High Court · (1998) CriLJ 1741
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts22 Dec 1997
Commissioner of Gift-tax Vs K.M. Ziauddin
Madras High Court · (1998) 145 CTR 70 : (1998) 231 ITR 645 : (1998) 2 LW 811
Income Tax Act, 1961 — Section 28
High Courts22 Dec 1997
Hyderabad Lamps Ltd. Vs Asiatic Oxygen Ltd.
Madras High Court · (1998) 93 CompCas 851
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Dec 1997Dismissed
J. Samuel Vs S. Mathisa Pandian and 2 others
Madras High Court · (1999) 3 CivCC 477 : (1998) 1 CTC 296 : (1998) 2 LW 144 : (1998) 2 MLJ 742
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4), Order 28 Rule 2(4), 151
High Courts22 Dec 1997Dismissed
Rajammal and 3 others Vs Ramasami and 3 others
Madras High Court · (1998) 1 CTC 98 : (1998) 1 LW 451 : (1998) 2 MLJ 307
Evidence Act, 1872 — Section 101, 103, 3
High Courts22 Dec 1997
Commissioner of Income Tax Vs Gannon Dunkerley and Co. (P.) Ltd., Gannon Dunkerley And Co. (Madras) Ltd.
Madras High Court · (2000) 243 ITR 646
Income Tax Act, 1961 — Section 28, 57
High Courts22 Dec 1997
United Bleachers Ltd. Vs Commissioner of Income Tax (No. 1)
Madras High Court · (2000) 241 ITR 293
Income Tax Act, 1961 — Section 32A
High Courts22 Dec 1997
S. Saradha Ammal Vs S. Oppanai Ammal and 4 others
Madras High Court · (1997) 12 MAD CK 0011
Evidence Act, 1872 — Section 65, 66, 74
High Courts22 Dec 1997
A.M. Steel Traders and two others Vs S.M.M. Mohammed Fathimathu Zohra and seven others
Madras High Court · (1997) 12 MAD CK 0010
High Courts22 Dec 1997
COMMISSIONER OF INCOME TAX Vs GANNON DUNKARLAY and CO. (P) LTD.
Madras High Court · (1999) 152 CTR 106
High Courts20 Dec 1997
L. Sonkadhir Vs P. Thiyagarajan
Madras High Court · (1998) CriLJ 3903
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 1997
Commissioner of Income Tax Vs K.T.S. Nagamanickam Chettiar (Decd.) and another
Madras High Court · (1999) 237 ITR 556
Income Tax Act, 1961 — Section 185(1), 28