High Courts27 Jan 1997
Commissioner of Income Tax Vs Mohan Breweries and Distilleries Ltd.
Madras High Court · (1998) 234 ITR 217
Income Tax Act, 1961 — Section 144B, 256(2), 4, 5, 80JIncome Tax Rules, 1962 — Rule 19A(3)
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 79 of 84
High Courts27 Jan 1997Dismissed
Cheran Transport Corporation Ltd. and Another Vs Tvl. Sri Marappa Bus Transports and Others
Madras High Court · AIR 1998 Mad 24
Motor Vehicles Act, 1939 — Section 48(3), 57(3), 57(8)Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 10, 10(3), 11(3), 3, 4
High Courts27 Jan 1997
The Workmen Employed in Wadva Bros. Engineers Vs Wadva Bros. Engineers and Others
Madras High Court · (1998) 1 MLJ 218
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(K), 2A
High Courts27 Jan 1997Allowed
Hathija Nachiar Vs The District Registrar and Another
Madras High Court · (1997) 1 CTC 685 : (1997) 1 LW 574
Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 72(2)
High Courts27 Jan 1997
Commissioner of Income Tax Vs Smt. V. Saraswathi
Madras High Court · (1997) 142 CTR 175 : (1998) 100 ELT 331 : (1998) 229 ITR 82
Income Tax Act, 1961 — Section 256
High Courts27 Jan 1997
Duraiswami Naidu Vs Kanthammal and others
Madras High Court · AIR 1997 Mad 233 : (1997) 1 LW 571 : (1997) 1 MLJ 366
Motor Vehicles Act, 1939 — Section 96
High Courts27 Jan 1997
Amalgamations Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 235 ITR 247
Income Tax Act, 1961 — Section 37(1)
High Courts27 Jan 1997
Commissioner of Wealth Tax Vs V. Saraswathi
Madras High Court · (1997) 142 CTR 175 : (1998) 100 ELT 331 : (1998) 229 ITR 82
Wealth Tax Act, 1957 — Section 5(1)
High Courts27 Jan 1997Dismissed
Workmen in Wadva Bros. Engineers Vs Wadva Bros. Engineers and Others
Madras High Court · (1999) 3 LLJ 616 : (1998) 1 MLJ 218
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts27 Jan 1997
Vani Umamaheswari Vs The Principal, Y.M.C.A. College of Physical Education and Others
Madras High Court · (1997) 1 MLJ 570
Constitution of India, 1950 — Article 226
High Courts27 Jan 1997
The Oriental Fire and General Insurance Company Limited Vs J.P. Sahayanathan (Insane) represented by next friend Kribavathy and Another
Madras High Court · (1998) 1 MLJ 177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)(b)
High Courts27 Jan 1997Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs J.P. Sahayanathan (insane) represented by next friend Karibavathy and Another
Madras High Court · (1998) 2 ACC 59 : (1999) ACJ 94 : (1997) 1 LW 607 : (1998) 1 MLJ 177
Motor Vehicles Act, 1988 — Section 95
High Courts27 Jan 1997
United India Insurance Co. Ltd. Vs S.A. Zylopthin and 2 others
Madras High Court · (1997) 01 MAD CK 0009
High Courts27 Jan 1997
Employees' State Insurance Corporation Vs Messrs Coromondal Steels Limited
Madras High Court · (1997) 01 MAD CK 0008
Employees State Insurance Act, 1948 — Section 94A
High Courts27 Jan 1997Allowed
Ganesan Vs State
Madras High Court · (1997) 2 Crimes 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts24 Jan 1997
K. Samikkannu Vs Union of India (UOI) and Another
Madras High Court · (1997) 2 ACC 104
High Courts24 Jan 1997
A. Irudayasamy Vs V. Perumal Naidu
Madras High Court · (1997) 1 LW 474 : (1997) 1 MLJ 360
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 92
High Courts24 Jan 1997Allowed
Krishma Raj Vs Rajasekar and Another
Madras High Court · (1997) 2 DMC 637 : (1997) 1 LW 651
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Guardians and Wards Act, 1890 — Section 7
High Courts24 Jan 1997
Niramathi Naicker and Another Vs Kambalam Naicker Residents of Gothai Nachiarpuram, through their representatives and Others
Madras High Court · AIR 1998 Mad 185 : (1997) 1 MLJ 505