High Courts24 Oct 1998Allowed
Sultan Birthowus Vs State Govt. of Tamil Nadu and Others
Madras High Court · (1999) CriLJ 816 : (1999) 1 LW(Cri) 60
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 20 of 91
High Courts23 Oct 1998
REVATHY C.P. EQUIPMENTS LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX and Others
Madras High Court · (1999) 156 CTR 611
High Courts23 Oct 1998Allowed
L. Baba Vs The Registrar, Madras University, The Controller of Examinations, Madras University and The Principal, Islamia College, Vaniyambadi Muslim Educational Society
Madras High Court · (1998) 10 MAD CK 0139
Constitution of India, 1950 — Article 226
High Courts23 Oct 1998
N. Balasubramania Pattar and Another Vs S. Kandasamy Pathar (died) and Others
Madras High Court · (1999) 2 MLJ 367
High Courts23 Oct 1998
Union of India (UOI) and Another Vs E. Udhaya Kumar
Madras High Court · (1999) 1 MLJ 616
High Courts23 Oct 1998Allowed
J. Sasikumar Vs State of Tamil Nadu and The Principal, Govt. Teacher Training School (DIET)
Madras High Court · (1998) 10 MAD CK 0115
High Courts23 Oct 1998
Revathy CP Equipment Ltd. Vs Deputy Commissioner of Income Tax and Others
Madras High Court · (2000) 241 ITR 856
Income Tax Act, 1961 — Section 147, 148, 149, 80I
High Courts23 Oct 1998
Pondicherry Textile Corporation Ltd. Vs Union of India (UOI) and Others
Madras High Court · (1999) 239 ITR 457
Income Tax Act, 1961 — Section 170, 220(2), 281
High Courts23 Oct 1998
Southern Refractories and Minerals Vs Union of India and Others
Madras High Court · (2001) 247 ITR 773
Finance Act, 1993 — Section 269UD(1), 269UE(1), 269UE(2)
High Courts23 Oct 1998
Kumaresan Vs Girirajan
Madras High Court · (1999) 2 CivCC 309 : (1999) 1 CTC 371 : (1999) 2 RCR(Criminal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Oct 1998
PONDICHERRY TEXTILE CORPN. LTD Vs UNION OF INDIA
Madras High Court · (1999) 106 TAXMAN 141
High Courts23 Oct 1998Dismissed
T.T. Gnanamurugan Vs The Principal Commissioner and Commissioner of Revenue Administration, Chepauk, Madras - 5 and The Additional District Magistrate/Additional Collector, Coimbatore
Madras High Court · (1999) 3 RCR(Criminal) 423
Arms Act, 1959 — Section 13(2A), 14, 14(1)(b), 17, 17(3)Constitution of India, 1950 — Article 226
High Courts23 Oct 1998Dismissed
Malayaperumal Street Green Vegetable Merchants' Association Vs The Govt. of Tamil Nadu and The Madras Metropolitan Development Authority
Madras High Court · (1998) 10 MAD CK 0002
High Courts22 Oct 1998
Commissioner of Gift Tax (Investigation) Vs Meco-Tronics P. Ltd.
Madras High Court · (2000) 212 ITR 542 : (2003) 132 TAXMAN 683
Gift Tax Act, 1958 — Section 5, 5(1), 5(1A)
High Courts22 Oct 1998
Maria Soosai and Another Vs Esakkiammal
Madras High Court · (1999) 1 LW 727 : (1999) 1 MLJ 119
High Courts22 Oct 1998
Commissioner of Income Tax Vs Chengalvarayan Co-operative Sugar Mills Ltd.
Madras High Court · (2000) 158 CTR 614 : (2000) 242 ITR 440 : (2001) 117 TAXMAN 699
Income Tax Act, 1961 — Section 32A, 43A(1)
High Courts22 Oct 1998
Commissioner of Income Tax Vs Tirupur Karur Transports (P.) Ltd.
Madras High Court · (2000) 242 ITR 546
Income Tax Act, 1961 — Section 144B, 263
High Courts22 Oct 1998
Easwari Chettiar and another Vs Radha and 4 others
Madras High Court · (2000) 1 CTC 152
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151, 47
High Courts22 Oct 1998
Rasammal Vs Nallammal
Madras High Court · (1999) 1 CTC 729
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19
High Courts22 Oct 1998
Commissioner of Gift Tax Vs Meco-Tronics (P) Ltd.
Madras High Court · (2000) 159 CTR 297 : (2000) 242 ITR 542