High Courts11 Feb 1997
Commissioner of Income Tax Vs D. Swamy and Co. (P) Ltd.
Madras High Court · (1999) 153 CTR 333
Income Tax Act, 1961 — Section 256(1), 80J
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 74 of 84
High Courts10 Feb 1997Allowed
A. Syed Khader Batcha Vs A. Pichai Chettiar
Madras High Court · (1997) 02 MAD CK 0170
Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(2)
High Courts10 Feb 1997
The Food Corporation of India Vs M/s K. Duraipandian and Sons and 3 others
Madras High Court · (1997) 02 MAD CK 0168
Evidence Act, 1872 — Section 63, 63(2), 65, 79General Clauses Act, 1897 — Section 10
High Courts10 Feb 1997Dismissed
A. Thangamuthu Vs The Director of Rural Development and Another
Madras High Court · (1997) 1 CTC 503
Tamil Nadu Panchayats Act, 1958 — Section 165, 173(2), 178(2)Tamil Nadu Panchayats Act, 1994 — Section 226, 234(2), 242(2)
High Courts10 Feb 1997
TAMIL NADU CIVIL SUPPLIES CORPORATION LTD. Vs COMMISSIONER OF Income Tax.
Madras High Court · (1997) 228 ITR 401
High Courts10 Feb 1997
Seshasayee Paper Mills and Others Vs Seshasayee Paper and Boards Ltd.
Madras High Court · (2000) 3 LLJ 617
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 72, 75
High Courts10 Feb 1997
V. Ramakrishnan Sons Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 235 ITR 457
Income Tax Act, 1961 — Section 256(2), 28
High Courts10 Feb 1997
Tamilnadu Civil Supplies Corporation Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 228 ITR 399
Income Tax Act, 1961 — Section 2(47), 32, 33, 35
High Courts10 Feb 1997Dismissed
Bala Subramanian Vs Rshaath Risha and Others
Madras High Court · (1997) 1 CTC 495 : (1997) 2 LW 773
Pondicherry Buildings (Lease and Rent Control) Rules, 1980 — Rule 13(3)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(3)
High Courts10 Feb 1997
The Special Tahsildar, Land Acquisition, Krishna Water Supply Project Unit IV Vs Sani Pillai and Others
Madras High Court · (1997) 2 MLJ 1
Land Acquisition Act, 1894 — Section 18
High Courts10 Feb 1997
V. RAMAKRISHNAN SONS LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1998) 148 CTR 383
High Courts10 Feb 1997Dismissed
G. Balasundaram Vs Lakshmi Ammal and 8 others
Madras High Court · (1997) 02 MAD CK 0017
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(i), 10(2)(ii)(A)
High Courts10 Feb 1997
Tamilnadu Civil Supplies Corpn. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1998) 96 TAXMAN 463
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10Income Tax Act, 1961 — Section 256(2), 32Registration Act, 1908 — Section 17, 47
High Courts10 Feb 1997
E. Krishnamurthy and Another Vs Abdul Jaffar
Madras High Court · (1997) 2 CTC 85
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Feb 1997
TAMILNADU CIVIL SUPPLIES CORPORATION LTD. Vs COMMISSIONER OF INCOME TAX.
Madras High Court · (1997) 139 CTR 89
High Courts07 Feb 1997Allowed
A.V. Kuppuswamy Iyer and Others Vs S.K. Subramanian and Others
Madras High Court · AIR 1998 Mad 268
Easements Act, 1882 — Section 15, 28, 33, 35
High Courts07 Feb 1997
Union of India (UOI) and Others Vs S. Kalidas
Madras High Court · (1997) 3 LW 32 : (1997) 2 MLJ 115
Civil Procedure Code, 1908 (CPC) — Section 80, 9
High Courts07 Feb 1997
Vediammal and Others Vs M. Kandasamy and Others
Madras High Court · (1997) 1 MLJ 529
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25(a)
High Courts07 Feb 1997
K. Balakrishna Rao Vs Southern Railway and Another
Madras High Court · (1999) 2 LW 343 : (1997) 1 MLJ 298
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts07 Feb 1997
S. Udayakumar, First ITO Vs Abbas Ali and Co. and others
Madras High Court · (1999) 235 ITR 751
Income Tax Act, 1961 — Section 131, 133A, 136, 143, 143(1)