High Courts26 Oct 1998Allowed
Thangamuthu Gounder Vs The Secretary Government of Tamil Nadu Social Welfare Department Fort. St. George, Madras 600 009 and 4 others
Madras High Court · (1998) 2 CTC 625
Land Acquisition Act, 1894 — Section 5
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 19 of 91
High Courts26 Oct 1998
Sri Rama Machinery Corporation Limited Vs Standard Chartered Bank and Another
Madras High Court · (1999) 2 CivCC 332 : (1999) 1 MLJ 210
High Courts26 Oct 1998
Sri Lakshmi Ammal Educational Trust Vs Tamil Nadu Dr. M.G.R. Medical University and Union of India (UOI)
Madras High Court · (1998) 10 MAD CK 0140
Indian Medical Council Act, 1956 — Section 10A, 10B, 10C, 19A
High Courts26 Oct 1998
E. I. D. PARRY (INDIA) LTD. Vs COMMISSIONER OF Income Tax
Madras High Court · (2000) 243 ITR 116
High Courts26 Oct 1998
The Minerals and Metals Trading Corporation of India Ltd. Vs Madras Electrical Contractors Pvt. Ltd.
Madras High Court · (1999) 1 MLJ 487
High Courts26 Oct 1998Dismissed
The V.L. Spl. 200 Arakonam Primiry Agricultural Co-operative. Bank Vs The Registrar of Co-operative Societies, The Joint Registrar of Co-operative. Societies, (Vellore Region) and The Management of the Arakonam Taluk Agricultural Growers' Co-operative. Marketing Society Ltd.
Madras High Court · (1998) 10 MAD CK 0116
Constitution of India, 1950 — Article 226
High Courts26 Oct 1998Dismissed
A.M. Kanniappa Mudaliar and Jambulinga Mudaliar Trust Vs All India Council for Technical Education and University of Madras
Madras High Court · (1998) 10 MAD CK 0114
All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 8, 8(3)Madras City Municipal Corporation Act, 1919 — Section 3(9)Tamil Nadu Town and Country Planning Act, 1971 — Section 2(23)
High Courts26 Oct 1998
Commissioner of Income Tax Vs Sas Hotel (P.) Ltd.
Madras High Court · (2000) 246 ITR 729
Income Tax Act, 1961 — Section 48
High Courts26 Oct 1998
Sri Rama Machinery Corpn. Ltd. Vs Standard Chartered Bank and Another
Madras High Court · AIR 1999 Mad 137 : (1999) 1 LW 267 : (1999) 1 MLJ 210
Constitution of India, 1950 — Article 14
High Courts26 Oct 1998
Commissioner of Income Tax Vs Kodanad Tea Estates Co.
Madras High Court · (2000) 243 ITR 199
Income Tax Rules, 1962 — Rule 8
High Courts26 Oct 1998Allowed
The Minerals and Metals Trading Corporation of India Ltd. Vs M/s Madras Electrical Contractors Pvt. Ltd.
Madras High Court · (1998) 3 CTC 518
Contract Act, 1872 — Section 23Sales of Goods Act, 1930 — Section 18, 2(4), 22, 23
High Courts26 Oct 1998
P.S. Mani and 2 others Vs The Joint Registrar of Co-op. Societies, Erode, and another
Madras High Court · (1998) 3 CTC 265 : (1999) WritLR 474
High Courts26 Oct 1998Dismissed
M.K. Hidayatullah, Sole Arbitrator Vs Mrs. Rahimunnissa Begum and 11 others
Madras High Court · (1998) 10 MAD CK 0016
Arbitration Act, 1940 — Section 14, 28, 30, 30(a), 30(c)Registration Act, 1908 — Section 17, 17(1)(b), 17(1)(b), 23, 24
High Courts24 Oct 1998Dismissed
A. Syed Anwer Ahmed Hussainy and other Vs The Tamil Nadu Wakf Board and four others
Madras High Court · (1998) 3 CTC 445 : (2000) 1 LW 623 : (1999) 1 MLJ 658
Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 62
High Courts24 Oct 1998
Gonvindu Naicker Estate Vs Assistant Director of Income Tax
Madras High Court · (1999) 105 TAXMAN 719
Income Tax Act, 1961 — Section 11, 11(1)(a), 14
High Courts24 Oct 1998
P. Sankara Pandi Thevar Vs C. Arumugam and Others
Madras High Court · (1999) 2 MLJ 438
High Courts24 Oct 1998
Gonvindu Naicker Estate Vs Assistant Director of Income Tax and Another
Madras High Court · (2001) 248 ITR 368
Income Tax Act, 1961 — Section 11, 11(1), 14
High Courts24 Oct 1998
A. Syed Anwar Ahmed Hussainy and Another Vs The Tamil Nadu Wakf Board and Others
Madras High Court · (1999) 1 MLJ 658