High Courts14 Sept 1998Partly Allowed
Jeniston Devaraj N. Vs Chief General Manager, S.B.I. and Another
Madras High Court · (2000) 1 LLJ 873
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 29 of 91
High Courts12 Sept 1998
Commissioner of Income Tax Vs Kattabomman Transport Corporation Ltd.
Madras High Court · (2004) 192 CTR 168 : (2004) 268 ITR 507
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Income Tax Act, 1961 — Section 2(38), 36, 37
High Courts11 Sept 1998Dismissed
M/s. Coronation Printing Ink Mfg. Company, H-1, Industrial Estate, Post Box No.270, Sivakasi - 626 123 and 3 others Vs M/s. Elgi Finance Limited
Madras High Court · (2001) 107 CompCas 192 : (1998) 2 CTC 548
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 101, 102, 103, 104Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts11 Sept 1998
A and M AGENCIES Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 153 CTR 497
High Courts11 Sept 1998Allowed
Perumal Vs Sakthivel
Madras High Court · (1998) 09 MAD CK 0167
General Clauses Act, 1897 — Section 3Limitation Act, 1963 — Section 3
High Courts11 Sept 1998Dismissed
Abdul Rahim Nazeer Vs Union of India (UOI)
Madras High Court · (1998) 104 ELT 311
Customs Act, 1962 — Section 111
High Courts11 Sept 1998
K.P. Krishnamurthy and Others Vs District Collector and Others
Madras High Court · AIR 1999 Mad 97
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Minor Mineral Concession Rules, 1959 — Rule 8
High Courts11 Sept 1998
Smt. Vasantha Vs Smt. Sivanthi and another
Madras High Court · (1998) 3 CTC 653 : (2001) 2 LW(Cri) 581
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts11 Sept 1998
S.T. Ramalingam Vs Agricultural Income Tax Officer, Vellore, North Arcot Dist.
Madras High Court · (1999) 1 CTC 366
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 1998
A and M Agencies Vs Commissioner of Income Tax and Others
Madras High Court · (1999) 239 ITR 136 : (1998) 101 TAXMAN 655
Income Tax Act, 1961 — Section 194A, 201, 231
High Courts11 Sept 1998Allowed
Radhey Shyam Ratanlal Vs Union of India (UOI)
Madras High Court · (1999) 114 ELT 25
Customs Act, 1962 — Section 112
High Courts10 Sept 1998Dismissed
The Tax Recovery Officer, II, Sadar Nagpur Vs Gangadhar Vishwanath Rande (dead) through Mrs. Shobas Ravindra Nemiwant
Madras High Court · (1998) 2 CTC 677
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(4), Order 21 Rule 11(6), Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60Income Tax Act, 1961 — Section 281Transfer of Property Act, 1882 — Section 53(1)
High Courts10 Sept 1998
K.T. KURUVILLA Vs DISTRICT VALUATION OFFICER and Another
Madras High Court · (1999) 153 CTR 540
High Courts10 Sept 1998
N. PANDURENGAN Vs COLLECTOR OF CENTRAL EXCISE and Others
Madras High Court · (1999) 157 CTR 525
High Courts10 Sept 1998
J.K. Abdul Jabbar Vs Commissioner of Income Tax
Madras High Court · (1999) 237 ITR 389
Income Tax Act, 1961 — Section 80UIncome Tax Rules, 1962 — Rule 11D
High Courts10 Sept 1998Dismissed
Festo Elgi (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 123 TAXMAN 537
Income Tax Act, 1961 — Section 263
High Courts10 Sept 1998
L. Subbaiah Vs Chief Commissioner of Income Tax (Administration) and Another
Madras High Court · (2000) 246 ITR 251 : (1999) 102 TAXMAN 487
Income Tax Act, 1961 — Section 139
High Courts10 Sept 1998
Festo Elgi Pvt. Ltd., Combined Industries Ltd. and Elgi Equipments Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 158 CTR 134 : (2000) 246 ITR 705
Income Tax Act, 1961 — Section 263
High Courts10 Sept 1998
K.T. Kuruvilla Vs District Valuation Officer and Another
Madras High Court · (2000) 241 ITR 691
High Courts10 Sept 1998
R. Seshammal Vs Income Tax Officer and Another
Madras High Court · (1999) 157 CTR 140 : (1999) 237 ITR 185 : (1998) 101 TAXMAN 652
Income Tax Act, 1961 — Section 119, 148, 237