High Courts02 Jan 1997Dismissed
M. Vaikundaraj Vs State of Tamil Nadu and Others
Madras High Court · (1996) 1 CTC 296
Constitution of India, 1950 — Article 243ZGTamil Nadu District Municipalities Act, 1920 — Section 51A, 51B
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 84 of 84
High Courts02 Jan 1997
Deepak L. Banker Vs Commissioner of Income Tax
Madras High Court · (1997) 01 MAD CK 0085
Income Tax Act, 1961 — Section 23(2), 23(3), 28, 54B
High Courts02 Jan 1997
Commissioner of Income Tax Vs Simco Meters Ltd.
Madras High Court · (1997) 142 CTR 456 : (1998) 233 ITR 757
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37(1)
High Courts02 Jan 1997
Dr. R. Murali, Professor and H.O.D., Department of Social and Preventive Medicine, Government Kilpauk Medical College Vs The Registrar, Dr. M.G.R. Medical University and Others
Madras High Court · (1997) 2 MLJ 471
Indian Medical Council Act, 1956 — Section 17, 2(1), 2(p), 21, 3
High Courts01 Jan 1997Dismissed
Tamil Nadu Civil Supplies Corporation Workers Union Vs Tamil Nadu Civil Supplies Corporation Ltd. and Others
Madras High Court · (1997) 3 CTC 535
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 18(3), 2, 2(OO), 25FTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 1(3)