COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 23 of 91

High Courts13 Oct 1998Allowed

Oriental Insurance Company Vs R. Mani and Another

Madras High Court · (2000) ACJ 247 : (2001) 3 LLJ 276 : (1999) 2 LW 248 : (1999) 1 MLJ 117

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts13 Oct 1998

COMMISSIONER OF INCOME TAX Vs VAJRAPANI NAIDU, N.

Madras High Court · (2000) 107 TAXMAN 277

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High Courts13 Oct 1998

COMMISSIONER OF INCOME TAX Vs N. RAMA DEVI L/H OF T. NATARAJA REDDIAR

Madras High Court · (2000) 163 CTR 435

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High Courts13 Oct 1998Dismissed

State by the Directorate of Revenue, Intelligence, Chennai Vs R. Narasimhan

Madras High Court · (1999) 1 LW(Cri) 238

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 437(5), 438, 439

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High Courts13 Oct 1998

Arulmigu Ramanathaswamy Devasthanam Vs The Principal Commissioner and Commissioner of Commercial Taxes and Others

Madras High Court · (1999) 1 LW 228 : (1999) 1 MLJ 145

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High Courts12 Oct 1998

The Kattabettu Industrial Co-operative Tea Factory Limited Vs V. Radhakrishnan and Others

Madras High Court · (1999) 1 LW 725 : (1999) 1 MLJ 262

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High Courts12 Oct 1998

M/s. Tribol Engineering Private Limited Vs Indian Oil Corporation Ltd. and another

Madras High Court · (1998) 3 CTC 385

Arbitration Act, 1940 — Section 11, 12, 20(4), 30, 5Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 11

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High Courts12 Oct 1998

P.G. Murugesan Vs The Assistant Commissioner (Excise), Coimbatore

Madras High Court · (1998) 2 CTC 661

General Clauses Act, 1897 — Section 11Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 10

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High Courts12 Oct 1998

Vorion Chemicals and Distilleries Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Others

Madras High Court · (2000) 246 ITR 638

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269C, 269D, 269G, 269G(1), 269H

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High Courts12 Oct 1998

Dr. K. Mohan Rao Vs Commissioner of Income Tax and Another

Madras High Court · (2000) 241 ITR 94

Income Tax Act, 1961 — Section 234A, 234B, 234C

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High Courts12 Oct 1998

M. Sivakumar Vs The Commissioner of Milk Production and Dairy Development and Others

Madras High Court · (1999) 1 MLJ 631

Constitution of India, 1950 — Article 226

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High Courts12 Oct 1998Dismissed

St. Stephen's Teacher Training Institute Vs The Director of Government Examinations

Madras High Court · (1998) 10 MAD CK 0024

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 Oct 1998Allowed

T.V. Sundararn Iyengar and Sons Ltd. Vs Regional Provident Fund Commissioner

Madras High Court · (2000) 3 LLJ 1438

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

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High Courts09 Oct 1998

P. Murugan and Another Vs Directorate of College Education and Another

Madras High Court · (1999) 2 MLJ 274

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High Courts09 Oct 1998Allowed

G. Ganthimathi @ Gandhi Vs The superintending Engineer, Purchase and Administration, Ennore, and Thermal Power Station, Ennore, Chennai - 57

Madras High Court · (1998) 10 MAD CK 0113

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High Courts09 Oct 1998Dismissed

A. Balasubramaniam and 4 others Vs Commercial Tax Officer, Thiruvanmiyur Assessment Circle, Madras-15 and another

Madras High Court · (1998) 3 CTC 742 : (1999) WritLR 45

Madras Revenue Recovery Act, 1864 — Section 27Tamil Nadu General Sales Tax Act, 1959 — Section 24(1)

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High Courts09 Oct 1998Allowed

Kamatchi Ammal and another Vs S. Karunakaran and another

Madras High Court · (1998) 3 CTC 196 : (1999) 1 LW 137 : (1998) 3 MLJ 702

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 90

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High Courts09 Oct 1998

Mrs. Sakunthala and Others Vs Mrs. A. Devi

Madras High Court · (1999) 1 MLJ 101

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High Courts09 Oct 1998

Easwaran Vs T.K. Venkatachalam and Others

Madras High Court · (1999) 3 MLJ 168

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High Courts09 Oct 1998

N. Krishnan Vs T.R. Kuppusamy

Madras High Court · (1998) 3 CTC 730 : (1999) 1 MLJ 169

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)

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