High Courts08 Jan 1997
Perumal Vs The State
Madras High Court · (1997) CriLJ 1773
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 83 of 84
High Courts08 Jan 1997
Commissioner of Income Tax Vs Madras Refineries Ltd.
Madras High Court · (1997) 137 CTR 619 : (1997) 228 ITR 354
Income Tax Act, 1961 — Section 2(13), 2(19), 28, 32, 33
High Courts07 Jan 1997
Commissioner of Income Tax Vs V.V.A. Shanmugam
Madras High Court · (1998) 147 CTR 463 : (1999) 236 ITR 878
Income Tax Act, 1961 — Section 144(B), 144A, 144A(1), 263, 28
High Courts07 Jan 1997
S. Rathnakumar and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (1997) 1 MLJ 464
Tamil Nadu Co-operative Societies Act, 1961 — Section 170
High Courts07 Jan 1997
Commissioner of Income Tax Vs P.A.C. Ramasamy Raja Education Charity Trust.
Madras High Court · (2000) 241 ITR 416
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 256(2), 28Income Tax Rules, 1962 — Rule 17
High Courts06 Jan 1997Allowed
The State of Tamil Nadu Vs V.A. Abdul Karim and Others
Madras High Court · (1997) 3 CTC 639 : (1997) 1 LW 592 : (1997) 2 MLJ 261
Constitution of India, 1950 — Article 39, 39(6)Easements Act, 1882 — Section 2Specific Relief Act, 1963 — Section 36
High Courts06 Jan 1997Dismissed
P. Preman Vs M.P. Andy
Madras High Court · (1997) 2 ALT(Cri) 398 : (1997) 1 CTC 305 : (1997) 1 LW(Cri) 133
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 137, 137(1), 138
High Courts06 Jan 1997
Sreenivasan and others Vs State
Madras High Court · (1997) 01 MAD CK 0073
Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
High Courts06 Jan 1997
Assistant Registrar of Companies Vs Premier Synthetics Pvt. Ltd. and others
Madras High Court · (1997) 89 CompCas 732 : (1997) 1 CTC 382 : (1997) 1 LW(Cri) 137
Companies Act, 1956 — Section 159, 162, 220
High Courts06 Jan 1997
Visal Surgical Equipment Co. Vs Union of India
Madras High Court · (1997) 95 ELT 40
High Courts06 Jan 1997Dismissed
Kaliammal and Another Vs Ganapathy Appan and Another
Madras High Court · (1997) 1 CTC 493 : (1997) 3 LW 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts06 Jan 1997
State of Tamil Nadu Vs V.A. Abdul Karim and Another
Madras High Court · (1997) 2 MLJ 261
Easements Act, 1882 — Section 2
High Courts03 Jan 1997Dismissed
Gomathi Amma Vs Madhusoodanan Nair and Another
Madras High Court · (1997) 1 CTC 651 : (1997) 1 LW 259 : (1997) 1 MLJ 474
Limitation Act, 1963 — Section 5
High Courts03 Jan 1997Dismissed
Kamu alias Kamala Ammal and Others Vs M. Manikandan and Another
Madras High Court · AIR 1998 Mad 33
High Courts03 Jan 1997
V.M. Subramania Mudaliar and Sons and Others Vs Sri Bhavasarakshriya Seva Samaj
Madras High Court · (1997) 1 LW 267 : (1997) 1 MLJ 414
Civil Procedure Code, 1908 (CPC) — Section 105Presidency Small Cause Courts Act, 1882 — Section 41
High Courts03 Jan 1997Dismissed
Gomathi Ammal Vs Madhusoodanan Nair and Another
Madras High Court · (1997) 2 CivCC 645 : (1997) 1 CTC 651 : (1997) 1 LW 259 : (1997) 1 MLJ 474
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts03 Jan 1997Allowed
Sree Visalam Chit Funds Ltd. Vs T.V. Kumar and Others
Madras High Court · (1997) 2 CivCC 463 : (1997) 1 CTC 284 : (1997) 1 LW 502 : (1997) 1 MLJ 438
Chit Funds Act, 1982 — Section 33Negotiable Instruments Act, 1881 (NI) — Section 19, 4Stamp Act, 1899 — Article 49
High Courts03 Jan 1997
V.M. Subramania Mudaliar and Sons and others Vs Bhavasarakshriya Seva Samaj
Madras High Court · AIR 1997 Mad 163 : (1997) 1 CTC 102 : (1997) 1 MLJ 414
Civil Procedure Code, 1908 (CPC) — Section 105Madras City Tenants Protection Act, 1922 — Section 2(4), 3, 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts03 Jan 1997
S.P. Sabura Begum Vs M.K. Thangavelu
Madras High Court · (1997) 1 MLJ 418
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 14(1)(b)
High Courts02 Jan 1997
Commissioner of Income Tax Vs United India Insurance Co. Ltd.
Madras High Court · (1998) 233 ITR 779
Income Tax Act, 1961 — Section 37, 37(2A)