High Courts23 Nov 1998
Commissioner of Income Tax Vs Madras Rubber Factory Ltd.
Madras High Court · (2001) 248 ITR 814
Income Tax Act, 1961 — Section 32, 35B, 40A, 40A(5), 80J
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 10 of 91
High Courts23 Nov 1998
Commissioner of Income Tax Vs Tamil Nadu Small Industries Development Corporation Ltd.
Madras High Court · (2000) 246 ITR 110
Income Tax Act, 1961 — Section 145
High Courts23 Nov 1998Allowed
Gurusamy R. Vs District Collector and Others
Madras High Court · (1999) 1 LLJ 1129 : (1999) 3 MLJ 88
High Courts23 Nov 1998
R. Gurusamy Vs The District Collector and Others
Madras High Court · (1998) 11 MAD CK 0031
High Courts23 Nov 1998
Beton Tile Company and Others Vs Indcen Structural (P) Ltd.
Madras High Court · (1999) 1 MLJ 580
High Courts23 Nov 1998
V. Arunagiri and Others Vs The Divisional Engineer and Another
Madras High Court · (1999) 1 MLJ 308 : (1999) WritLR 175
High Courts23 Nov 1998
COMMISSIONER OF INCOME TAX Vs SMT. P. ANDAL AMMAL
Madras High Court · (2000) 158 CTR 246
High Courts23 Nov 1998
Commissioner of Income Tax Vs Tube Investments of India Ltd.
Madras High Court · (2003) 126 TAXMAN 469
Income Tax Act, 1961 — Section 143(3), 144B, 256(1), 263
High Courts23 Nov 1998Allowed
Management of Bombay Burmah Trading Corporation Ltd. Vs Presiding Officer and Another
Madras High Court · (2000) 1 LLJ 1499
Industrial Disputes Act, 1947 — Section 18(3)
High Courts22 Nov 1998Allowed
M. Manoharan Vs Duraikanna
Madras High Court · (1998) 11 MAD CK 0005
Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 100, 100(1)(c), 100(1)(d)(iv), 100(1Yd)(iv)Tamil Nadu Panchayats Act, 1994 — Section 259, 62, 62(3), 62(4)
High Courts20 Nov 1998Dismissed
V.M. Shaik Mohammed Rowther Vs Settlement Commission
Madras High Court · (1999) 102 TAXMAN 546
Income Tax Act, 1961 — Section 245C, 245C(1), 245D, 245D(1), 245H(1)
High Courts20 Nov 1998Dismissed
M.Rajendran Vs State
Madras High Court · (1999) 1 LW(Cri) 82
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(2)(a)Penal Code, 1860 (IPC) — Section 147, 148, 302, 326, 341
High Courts20 Nov 1998
Krishna Ramanujam V. and Others Vs State of Tamil Nadu and Others Administrator and Management of Miseror Co-operative Spinning Mills Ltd. Vs Deputy Chief Inspector of Factories and Others
Madras High Court · (2001) 3 LLJ 630
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 2, 2(1), 2(4), 3, 3(1)
High Courts20 Nov 1998
Mrs. Krishnamma Vs Government of Tamil Nadu and Another
Madras High Court · (1999) CriLJ 1915
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 498A
High Courts20 Nov 1998
Chrompet Educational Society Vs Tax Recovery Officer and Another Tax Recovery Officer and Another Vs Chrompet Educational Society
Madras High Court · (1999) 240 ITR 788
Income Tax Act, 1961 — Section 220
High Courts20 Nov 1998
M. Sundararajan and Another Vs Appropriate Authority and Others
Madras High Court · (2002) 254 ITR 794
Income Tax Act, 1961 — Section 269UD
High Courts20 Nov 1998
N.M. Kadamban Nambudripad and Another Vs Director of Survey and Settlements, Board of Revenue
Madras High Court · (1999) 1 MLJ 614
High Courts20 Nov 1998
Sayammal and Others Vs Rajammal and Others
Madras High Court · (1999) 2 MLJ 195
High Courts19 Nov 1998
G. Venkateswaran Vs Commissioner of Income Tax
Madras High Court · (2001) 248 ITR 735 : (1999) WritLR 710
Income Tax Act, 1961 — Section 142, 271(1), 273A, 273A(4)
High Courts19 Nov 1998Dismissed
S.Ravirajan Vs Deputy Commissioner of Labour,(Appeal), D.M.S. Compound, Teyanampet, Madras-6 and another
Madras High Court · (1998) 3 CTC 561 : (1999) WritLR 159
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 2(5), 2(6), 41(1), 49