High Courts29 Jan 1997
Commissioner of Income Tax Vs United India Fire and General Insurance Co. Ltd.
Madras High Court · (1998) 232 ITR 267
Companies (Profits) Surtax Act, 1964 — Rule 1, 4Income Tax Act, 1961 — Section 80I, 80J
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 78 of 84
High Courts28 Jan 1997
Kil Kotagiri Tea and Coffee Estates Co. Ltd. Vs State of Tamil Nadu
Madras High Court · (1998) 234 ITR 252
Income Tax Act, 1961 — Section 2(1)Tamil Nadu Agricultural Income Tax Act, 1955 — Section 35
High Courts28 Jan 1997
B. Sundararajan Vs The Government of Tamil Nadu
Madras High Court · (1997) 01 MAD CK 0125
Constitution of India, 1950 — Article 162, 166(3)Tamil Nadu District Municipalities Act, 1920 — Section 124, 23A, 303, 308, 81
High Courts28 Jan 1997
Indira Ammal Vs The Revenue Divisional Officer and Others
Madras High Court · (1997) 2 LW 914 : (1997) 2 MLJ 508
Constitution of India, 1950 — Article 226
High Courts28 Jan 1997Allowed
Hotel De-Broadway Vs Snow White Industrial Corporation and Others
Madras High Court · (1997) 1 CTC 193 : (1997) 1 LW 421
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts28 Jan 1997
Vanajatichi Ammal and other Vs Shanmughan Chettiar
Madras High Court · (1997) 01 MAD CK 0091
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, 115Succession Act, 1925 — Section 222, 255, 276
High Courts28 Jan 1997
Rekhi Road Liners (P) Ltd. Vs Collector of Customs, Madras
Madras High Court · (1999) 113 ELT 413
Customs Act, 1962 — Section 111, 112, 130, 130(1), 130(3)
High Courts28 Jan 1997
Salem Stores Vs Collector of Central Excise, Madras
Madras High Court · (1997) 92 ELT 48
High Courts28 Jan 1997
Commissioner of Income Tax Vs Simpson General Finance Co. Ltd.
Madras High Court · (1998) 146 CTR 316 : (1998) 230 ITR 222 : (1998) 96 TAXMAN 172
Income Tax Act, 1961 — Section 28, 47
High Courts28 Jan 1997
Commissioner of Income Tax Vs Loyal Textile Ltd.
Madras High Court · (1997) 142 CTR 161 : (1998) 231 ITR 573
Income Tax Act, 1961 — Section 147, 148, 149, 256, 27
High Courts28 Jan 1997
K.A.S. Senthilnathan Vs Union of India and others
Madras High Court · AIR 1997 Mad 208
Constitution of India, 1950 — Article 14, 19(1), 226, 299Evidence Act, 1872 — Section 115, 28Telegraph Act, 1885 — Section 4(1), 7(4)
High Courts28 Jan 1997
M. Lakshmi Narayanan and others Vs The Chairman, Oil and Natural Gas Commission and others
Madras High Court · (1997) CriLJ 2100 : (1997) 1 CTC 210 : (1997) 1 LW 584 : (1997) 1 MLJ 301
High Courts28 Jan 1997
Collector of Central Excise, Madras Vs India Tyre and Rubber Co. Ltd.
Madras High Court · (1997) 94 ELT 495
High Courts28 Jan 1997
Collector of Cus. and C. Ex., Madurai Vs Samudram
Madras High Court · (1997) 95 ELT 33
High Courts28 Jan 1997
Salem Co-operative Sugar Mills Ltd. Vs Collr. of C. Ex., Madras
Madras High Court · (1997) 93 ELT 30
High Courts28 Jan 1997
M. Lakshmi Narayanan and Others Vs The Chairman, Oil and Natural Gas Commission and Others
Madras High Court · (1997) 1 MLJ 301
High Courts28 Jan 1997
Collector of Central Excise, Madras Vs Indian Oxygen Ltd.
Madras High Court · (1997) 92 ELT 47
Central Excises and Salt Act, 1944 — Section 35G
High Courts28 Jan 1997
Commissioner of Gift Tax Vs K. Krishnakumari
Madras High Court · (1999) 154 CTR 181
High Courts28 Jan 1997Allowed
P. Madheswaran and another Vs Rani and 3 others
Madras High Court · (1997) 01 MAD CK 0011
Motor Vehicles Act, 1988 — Section 171, 173Penal Code, 1860 (IPC) — Section 304A
High Courts28 Jan 1997Allowed
Eagle Brand Soapnut Company Vs Rangasamy and Another
Madras High Court · (1997) ACJ 1006 : (1997) 1 LW 656
Motor Vehicles Act, 1988 — Section 94, 95