High Courts05 Feb 1997
Needle Industries (I) Pvt. Ltd. Vs Collector of Customs Madras
Madras High Court · (1997) 93 ELT 25
Customs Act, 1962 — Section 130
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 76 of 84
High Courts05 Feb 1997
P.L. Mani Vs M.M. Thenappa Chettiar
Madras High Court · (1997) 1 LW 844 : (1997) 2 MLJ 148
High Courts04 Feb 1997
Commissioner of Income Tax Vs R. Balasubramanian
Madras High Court · (1997) 02 MAD CK 0192
Income Tax Act, 1961 — Section 2(47), 28, 47
High Courts04 Feb 1997
Commissioner of Income Tax Vs Pilot Pen Company (India) Ltd.
Madras High Court · (1997) 02 MAD CK 0179
Income Tax Act, 1961 — Section 271(1), 274, 274(2), 274(2)
High Courts04 Feb 1997
Commissioner of Income Tax Vs O.G. Textiles (P.) Ltd.
Madras High Court · (2000) 245 ITR 820 : (2001) 116 TAXMAN 215
Income Tax Act, 1961 — Section 28
High Courts04 Feb 1997Allowed
P. Talamalai Chetty Vs Rathinasamy
Madras High Court · AIR 1998 Mad 23 : (1998) 1 CivCC 706 : (1997) 1 LW 843
Negotiable Instruments Act, 1881 (NI) — Section 20
High Courts04 Feb 1997
The General Manager, Integral Coach Factory, Ayanavaram, Madras Vs V.G. Dasarathan
Madras High Court · (1997) 1 LLJ 880 : (1997) 2 LW 462
Workmens Compensation Act, 1923 — Section 30
High Courts04 Feb 1997
Trichy Distilleries and Chemicals Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 235 ITR 194
Income Tax (Amendment) Act, 1962 — Section 43AIncome Tax Act, 1961 — Section 43A
High Courts04 Feb 1997
South India Surgical Company Vs The Regional Director, Employees' State Insurance Corporation, Madras-34
Madras High Court · (1997) 2 LLJ 396 : (1997) 1 LW 663 : (1997) 1 MLJ 548
Employees State Insurance Act, 1948 — Section 2, 2(1), 2(12), 2(13), 2(17)
High Courts04 Feb 1997
Commissioner of Income Tax Vs M.A. Sathar (P.) Ltd.
Madras High Court · (1997) 226 ITR 910
Income Tax Act, 1961 — Section 22
High Courts04 Feb 1997
Commissioner of Income Tax Vs India Radiators Ltd.
Madras High Court · (1999) 236 ITR 719
Income Tax Act, 1961 — Section 256(2), 28, 37, 37(1)
High Courts04 Feb 1997
Commissioner of Income Tax Vs Indian Textile Paper Tube Co. Ltd.
Madras High Court · (1997) 138 CTR 342 : (1998) 234 ITR 47
Income Tax Act, 1961 — Section 32(1), 33, 33(1), 43(1)
High Courts04 Feb 1997
Commissioner of Income Tax Vs Indian Textile Paper Tube Co Ltd. (No. 1)
Madras High Court · (1997) 138 CTR 342 : (1998) 234 ITR 47
Income Tax Act, 1961 — Section 28, 32(1), 33, 43(1), 53(1)
High Courts04 Feb 1997
Commissioner of Income Tax Vs Indian Potash Ltd.
Madras High Court · (1998) 232 ITR 532
High Courts04 Feb 1997
Deva Sugars Ltd. Vs Sicom Ltd.
Madras High Court · (1997) 89 CompCas 504 : (1997) 1 LW 646
Companies Act, 1956 — Section 433, 434, 434(1), 439(1)
High Courts04 Feb 1997Allowed
C. Ponnusamy and Others Vs Govt. of Tamil Nadu and Another
Madras High Court · (1997) 1 CTC 212
Constitution of India, 1950 — Article 19(1)Land Acquisition Act, 1894 — Section 4(1), 5A, 6Tamil Nadu Land Acquisition Rules — Rule 3
High Courts04 Feb 1997
R. Thiruvengadam Vs The Secretary to Government, Housing Department, Government of Tamil Nadu and Others
Madras High Court · (1997) 2 CTC 323
Constitution of India, 1950 — Article 19(1), 226Land Acquisition Act, 1894 — Section 11A, 5, 5A, 6Land Acquisition Rules — Rule 3
High Courts04 Feb 1997
COMMISSIONER OF INCOME TAX Vs NATIONAL PALAYACOT CO.
Madras High Court · (1999) 154 CTR 262
High Courts03 Feb 1997Dismissed
Faiz Mohideen Vs M.S. Sreeramulu Chetty and Co.
Madras High Court · (1997) 1 CTC 513 : (1997) 2 MLJ 78
Civil Procedure Code, 1908 (CPC) — Section 37, 47, 99ALimitation Act, 1963 — Article 136