High Courts13 Jan 1997
COMMISSIONER OF INCOME TAX Vs L.M. VAN MOPPES DIAMOND TOOLS INDIA LTD.
Madras High Court · (1999) 151 CTR 435
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 82 of 84
High Courts13 Jan 1997
Commissioner of Income Tax Vs L.M. Van Moppes Diamond Tools India Ltd.
Madras High Court · (1999) 151 CTR 435
Income Tax Act, 1961 — Section 37(1)
High Courts10 Jan 1997Dismissed
Johnson Vs Jaya Pushparani and Another
Madras High Court · (1997) 01 MAD CK 0134
High Courts10 Jan 1997
Tuticorin Trading and Credit Corporation Chit Fund (P) Ltd., Tuticorin Vs The Joint Registrar of Chits, Tuticorin and Registrar of Chits (Inspector General of Registration) Rajaji Salai, Madras-1
Madras High Court · (1997) 01 MAD CK 0122
High Courts10 Jan 1997
In Re: A.V. Raman alias A. Venkataraman
Madras High Court · (1997) 1 LW 802 : (1997) 1 LW(Cri) 256 : (1997) 2 MLJ 130
Contempt of Courts Act, 1971 — Section 2(c)
High Courts10 Jan 1997
Periaswamy Vs Anchalai Ammal and Another
Madras High Court · (1997) 1 CTC 521 : (1997) 2 LW 621
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 93, Order 21 Rule 98, Order 21 Rule 99
High Courts10 Jan 1997
Pavayammal and Another Vs Muthusamy Gounder and Another
Madras High Court · (1997) 01 MAD CK 0107
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 9
High Courts10 Jan 1997Dismissed
Gnanasekaran @ Sekar Vs State by Inspector of Police
Madras High Court · (1998) 2 ACC 80 : (1997) 2 CTC 221 : (1997) 1 LW(Cri) 145
Criminal Procedure Code, 1973 (CrPC) — Section 385, 386Motor Vehicles Act, 1988 — Section 116, 118, 89A, 89BPenal Code, 1860 (IPC) — Section 304A, 337
High Courts10 Jan 1997
Dharmapuri District Co-operative Sugar Mills Vs The Presiding Officer, Labour Court, Vellore and another
Madras High Court · (1997) 2 LLJ 833
Industrial Disputes Act, 1947 — Section 11, 11A, 11A, 17B
High Courts10 Jan 1997
Bose Vs State S.I. of Police and another
Madras High Court · (1997) CriLJ 3482
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 309, 457, 75
High Courts10 Jan 1997Dismissed
K.S. Alagarsamy Vs P. Natarajan and Another
Madras High Court · (1997) 1 CTC 292 : (1997) 1 LW 569 : (1997) 2 MLJ 128
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Jan 1997Allowed
Muthammal Vs Thamburati and Others
Madras High Court · (1997) 2 CivCC 579 : (1997) 2 CTC 12 : (1997) 1 LW 261 : (1997) 1 MLJ 560
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Jan 1997
Selvam and Another Vs State Kannaiyan @ Rajendran Vs Lakshmanan, Selvam and State
Madras High Court · (1997) 1 LW(Cri) 386
High Courts10 Jan 1997
Lakshmanan Vs Vellaiyan and 7 others
Madras High Court · (1997) 01 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Jan 1997
M. Dhanasekarapandian and Others Vs Nadar Mahajana Sangam and Others
Madras High Court · (1997) 1 LW 550 : (1997) 2 MLJ 245
High Courts09 Jan 1997Allowed
S. Subramanian Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1997) 3 CTC 558
High Courts09 Jan 1997
North Arcot District Co-operative Supply and Marketing Society Ltd. Vs Commissioner of Income Tax
Madras High Court · (1998) 230 ITR 33
Income Tax Act, 1961 — Section 256(2), 28, 37, 41
High Courts09 Jan 1997
Commissioner of Income Tax Vs T.S. Srinivasan (Decd.) and Others
Madras High Court · (1999) 236 ITR 612
Income Tax Act, 1961 — Section 2(42A), 45(1), 47, 48, 49
High Courts09 Jan 1997Dismissed
R. Palani Vs Engineering Manager, Southern Region Indian Air lines and Another
Madras High Court · (1997) 2 CTC 81
Foreign Exchange Regulation Act, 1973 — Section 56, 8Penal Code, 1860 (IPC) — Section 420
High Courts09 Jan 1997
NORTH ARCOT DISTRICT CO-OPERATIVE SUPPLY and MARKETING SOCIETY LTD. Vs COMMISSIONER OF INCOME TAX.
Madras High Court · (1997) 143 CTR 279