High Courts16 Dec 1997Dismissed
Kannammal Vs Bagyammal
Madras High Court · (1998) 1 CTC 280 : (1998) 1 MLJ 665
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 6 of 84
High Courts16 Dec 1997
C. Ramanathan Vs State
Madras High Court · (1998) 1 CTC 624
Penal Code, 1860 (IPC) — Section 417
High Courts16 Dec 1997Dismissed
S. Mariappan (died) and 3 others Vs M. Madasamy
Madras High Court · (1998) 1 CTC 149 : (1998) 1 MLJ 533
Evidence Act, 1872 — Section 102
High Courts16 Dec 1997Allowed
Syndicate Bank Vs Salem Slate Forms and Others
Madras High Court · (1997) 3 CTC 507
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227
High Courts16 Dec 1997
Dr. (Mrs.) M. Shams Vs The Commissioner of Collegiate Education and Others
Madras High Court · (1999) 2 LW 217 : (1998) 1 MLJ 694
High Courts16 Dec 1997
Honest Corporation Vs State of Tamil Nadu
Madras High Court · (1997) 12 MAD CK 0024
Central Sales Tax Act, 1956 — Section 6(1A), 8, 8(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 17, 17(1), 17(3)
High Courts15 Dec 1997
Commissioner of Income Tax Vs R. Sethu and Others
Madras High Court · (2000) 241 ITR 711
Income Tax Act, 1961 — Section 2(31), 256, 66, 86
High Courts15 Dec 1997Allowed
Palanichamy Vs Forest Range Officer, Cumbum, Madurai District
Madras High Court · (1998) 3 CTC 290
Tamil Nadu Forest Act, 1882 — Section 41, 43, 49
High Courts15 Dec 1997
Subbuthai Vs Sri Sundara Vinayagar Deity of Sundara Vinayagar Koil and Another
Madras High Court · (1998) 2 MLJ 272
High Courts15 Dec 1997
Munusamy Nadar and Another Vs Ganapathy Chettiar
Madras High Court · (1998) 2 LW 558 : (1998) 1 MLJ 403
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts15 Dec 1997Dismissed
J. Ruth Vs C. Mani
Madras High Court · (1998) 2 ALT(Cri) 112 : (1997) 3 CTC 562
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 1997Dismissed
M.P. Kanoi and 4 others Vs Mr. Palani Prop. M.P. Builders
Madras High Court · (1997) 12 MAD CK 0111
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13, 151Transfer of Property Act, 1882 — Section 54
High Courts15 Dec 1997
G. Singaravel Naidu Vs S. Govindasamy Mudaliar
Madras High Court · (1998) 2 MLJ 556
High Courts15 Dec 1997Dismissed
Muthayyan Vs Roopanarayana Pillayar Devaswam
Madras High Court · (1997) 12 MAD CK 0012
High Courts12 Dec 1997
Madhya Pradesh Electricity Board Vs Klen and Marshalls, Manufacturers and Exports Limited and Another
Madras High Court · (1998) 1 LW 255 : (1998) 1 MLJ 668
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 227
High Courts12 Dec 1997
Nallu Vs Pushpam and Another
Madras High Court · (1998) 2 MLJ 468
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Dec 1997
Tan India Limited Vs State of Tamil Nadu
Madras High Court · (2003) 133 STC 311
Central Sales Tax Act, 1956 — Section 3, 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 12(4), 12(5)
High Courts12 Dec 1997
Kaliya Perumal Vs State
Madras High Court · (1998) 2 ALD(Cri) 32 : (1998) CriLJ 1467 : (1998) 1 LW(Cri) 269
Constitution of India, 1950 — Article 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3