COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 26 of 91

High Courts24 Sept 1998

Chinnathayee Ammal Vs Mottaya Gounder

Madras High Court · (1998) 3 MLJ 630

High Courts24 Sept 1998Dismissed

M.R. Manoharan Vs Selvi

Madras High Court · (1998) 09 MAD CK 0011

Constitution of India, 1950 — Article 227

High Courts23 Sept 1998

Voltas International Ltd. A-80, III floor, 3rd Avenue Anna Nagar East, Chennai-102 Vs Sterling Holiday Resorts (Int'D) Ltd., 1st Floor, No. 32, Demonte Colony Off. T.T.K. Road, Alwarpet, Chennai 600018 and Bank of Tokyo - Mitsubishi Ltd. 'Jeevan Prakash' Sir P. Mehta Road Fort. P.O. 1762 Bombay 400001

Madras High Court · (1998) 09 MAD CK 0157

Arbitration Act, 1940 — Section 41, 41(b), 8, 9Arbitration and Conciliation Act, 1996 — Section 9

High Courts23 Sept 1998

R. Srinivasan Vs M/s. Muthusamy Chettiar and Sons

Madras High Court · (1998) 2 CTC 488

Civil Procedure Code, 1908 (CPC) — Section 100, 103, 144

High Courts23 Sept 1998Dismissed

S.P. Thannermalai Vs Sridevi rep. by her power Agent D. Purushothama Naidu

Madras High Court · (1999) 2 LW(Cri) 549

Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts22 Sept 1998Allowed

S. Dravidamani and Another Vs The Assistant Director, Industries and Commerce Department, Government of Tamilnadu, Special Officer, Irula Snake Catchers Industrial Co-operative Society, The Secretary to Government, Industries Department and The Secretary to Government of Tamil Nadu, Industries Department

Madras High Court · (1998) 09 MAD CK 0159

High Courts22 Sept 1998Allowed

N. Balasubramani Vs The Collector and The Director of Medical Education

Madras High Court · (1998) 09 MAD CK 0158

Constitution of India, 1950 — Article 14

High Courts22 Sept 1998Dismissed

Ishwarlal C. Surana and Others Vs State of Tamil Nadu and Others

Madras High Court · (1999) CriLJ 62 : (1999) 1 LW(Cri) 132 : (2000) WritLR 891

Customs Act, 1962 — Section 108, 112, 121

High Courts22 Sept 1998Dismissed

C. Christopher Vs Commissioner of Income Tax and Another

Madras High Court · (2004) 268 ITR 511

Income Tax Act, 1961 — Section 271, 273A, 273A(1)

High Courts22 Sept 1998Allowed

The Government of Tamilnadu Vs Kali Gounder @ Chinnakunji and 4 others

Madras High Court · (1998) 09 MAD CK 0012

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts21 Sept 1998

Commissioner of Income Tax Vs Jayant Patel

Madras High Court · (2001) 248 ITR 199

Income Tax Act, 1961 — Section 80J, 80J(1), 80J(6A)

High Courts21 Sept 1998

Arumugham Vs Subba Gounder and Another

Madras High Court · (1999) 1 MLJ 368

High Courts21 Sept 1998

Commissioner of Income Tax Vs Dhanalakshmi Finance Corporation

Madras High Court · (2000) 241 ITR 554 : (2001) 118 TAXMAN 164

Income Tax Act, 1961 — Section 187(2)

High Courts21 Sept 1998

Commissioner of Income Tax Vs Dr. A. Mani

Madras High Court · (2000) 244 ITR 546

Income Tax Act, 1961 — Section 17(1)

High Courts21 Sept 1998Allowed

Shanmugham and Another Vs Tamil Nadu State Wakf Board

Madras High Court · AIR 1999 Mad 96 : (1999) 3 LW 177 : (1999) 2 LW 384 : (1999) 2 MLJ 294

Waqf Act, 1995 — Section 87

High Courts21 Sept 1998Dismissed

J. Madan Lal, Proprietor Milan Jothi (Garden Retail Shop) Vs P.K.M.S. Jailani Beevi

Madras High Court · (1998) 2 CTC 727 : (1998) 3 LW 471

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts21 Sept 1998

K. Venugopal Vs Commissioner of Income Tax

Madras High Court · (2001) 248 ITR 251

Income Tax Act, 1961 — Section 64, 64(1)

High Courts21 Sept 1998

Commissioner of Income Tax Vs CIGFIL (P.) Ltd.

Madras High Court · (2001) 168 CTR 195 : (2000) 246 ITR 734 : (2001) 117 TAXMAN 692

Income Tax Act, 1961 — Section 32A

High Courts21 Sept 1998

Commissioner of Wealth-tax Vs K.M.A. Segupathumal

Madras High Court · (1999) 239 ITR 830

Wealth Tax Act, 1957 — Section 5(1)

High Courts21 Sept 1998

Commissioner of Income Tax Vs G. Harishchandra Reddy and Company

Madras High Court · (1999) 239 ITR 737

Income Tax Act, 1961 — Section 32A