Madras High Court Judgments 1997 — Page 4

Constitution of India, 1950 — Article 220Tamil Nadu Agricultural University Act, 1971 — Section 10, 12, 17, 19, 26Tamil Nadu Shops and Establishments Act, 1947 — Section 2(16), 4(1), 50, 51

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High Courts19 Dec 1997

V.N. Surulivel Nadar and Brothers Vs Central Bank of India and others

Madras High Court · (1999) 96 CompCas 81 : (1997) 3 CTC 119

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts19 Dec 1997

General Exporters Vs Commissioner of Income Tax

Madras High Court · (1998) 149 CTR 138 : (2000) 241 ITR 845

Income Tax Act, 1961 — Section 127, 127(1), 127(2), 127(3), 131

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High Courts19 Dec 1997Dismissed

P. Ganapathy Vs D. Paul Raj

Madras High Court · (1997) 3 CTC 331

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18

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High Courts19 Dec 1997Dismissed

S. Venkatesulu Vs V. Chandra and Others

Madras High Court · (1997) 3 CTC 39

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(4), 23

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High Courts19 Dec 1997Dismissed

Mary Stella Vs The District Employment Officer, Sivaganga District, Sivagangai and HAV/AEC/V.S. Fernandas, Head Quarters, Western Command, Chandirmandir-134 107

Madras High Court · (1997) 12 MAD CK 0020

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High Courts19 Dec 1997Allowed

Farook Textiles Vs Bajran Sinthetics Pvt. Ltd.

Madras High Court · (1997) 3 CTC 321

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts18 Dec 1997

Commissioner of Income Tax Vs Mathurantakam Co-operative Sugar Mills Ltd.

Madras High Court · (2000) 241 ITR 817

Income Tax Act, 1961 — Section 256(2), 28, 37, 37(3), 37(4)

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High Courts18 Dec 1997

RAJOO BROTHERS Vs COMMISSIONER OF INCOME TAX

Madras High Court · (1999) 154 CTR 260

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High Courts18 Dec 1997

COMMISSIONER OF INCOME TAX Vs MATHURANTAKAM CO-OPERATIVE SUGAR MILLS LTD.

Madras High Court · (1998) 146 CTR 730

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High Courts18 Dec 1997

Asian Industrial Valves and Industries Vs State of Tamil Nadu

Madras High Court · (1997) 12 MAD CK 0136

Central Sales Tax Act, 1956 — Section 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(2), 12(3)

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High Courts18 Dec 1997

Somasundaram Vs D. Thangaraj

Madras High Court · (1997) 12 MAD CK 0135

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, 24, 38, 39

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High Courts18 Dec 1997

P. Elangovan Vs The Joint Director of School Education (Higher Secondary), Office of the Director of School Education and Another

Madras High Court · (1998) 2 MLJ 664

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1997

M.A. Chidambaram Vs Commissioner of Wealth Tax

Madras High Court · (1998) 148 CTR 321 : (1999) 239 ITR 371

Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1), 5, 5(1)

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High Courts18 Dec 1997

Rajoo Brothers Vs Commissioner of Income Tax

Madras High Court · (2000) 241 ITR 327

Income Tax Act, 1961 — Section 139, 139(8), 263

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Madras High Court judgments, 1997