High Courts18 Dec 1998
Rajoo Bros. Vs Commissioner of Income Tax
Madras High Court · (1998) 12 MAD CK 0121
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139, 139(8), 263
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 3 of 91
High Courts18 Dec 1998
Medchl Chemicals and Pharmaceuticals Pvt. Ltd. and Others Vs Minerals and Metals Trading Corporation Ltd.
Madras High Court · (2002) 108 CompCas 24
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts18 Dec 1998
K. Purushothaman Vs Commissioner, Corporation of Chennai, Chennai-3 and another
Madras High Court · (1999) 1 CTC 453
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 226
High Courts18 Dec 1998
Krishnan and two others Vs Ravindranath
Madras High Court · (1999) 1 CTC 657 : (1999) 1 LW 612 : (1999) 3 MLJ 43
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 12, 13, 14(1)(2)
High Courts17 Dec 1998Allowed
Kubrabai Taherbai and 3 others Vs The State of Tamil Nadu
Madras High Court · (1998) 12 MAD CK 0119
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 32Contract Act, 1872 — Section 72
High Courts17 Dec 1998
Pandy V. Vs Deputy Commissioner of Labour and Another
Madras High Court · (2000) 3 LLJ 58
Employees State Insurance Act, 1948 — Section 2(9)
High Courts17 Dec 1998
Innasimuthu and three others Vs Kandasami and six others
Madras High Court · (1999) 2 CTC 494 : (1999) 1 LW 527
High Courts16 Dec 1998
Chennai Marketing Co. (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 245 ITR 485
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A
High Courts16 Dec 1998
Commissioner of Income Tax Vs Nehru College of Aeronautics and Applied Sciences
Madras High Court · (2001) 250 ITR 223
Income Tax Act, 1961 — Section 184(7)
High Courts16 Dec 1998
Commissioner of Income Tax Vs K. Vijaya Kumar
Madras High Court · (2000) 243 ITR 685 : (2000) 111 TAXMAN 649
Income Tax Act, 1961 — Section 22, 28
High Courts16 Dec 1998
R.M. Periasamy alias Raja Vs Madumathi
Madras High Court · (1999) 1 MLJ 781
Family Courts Act, 1984 — Section 10(3)
High Courts16 Dec 1998
Arulmigu Sishtagurunathasamy Temple Vs Abaranji Ammal
Madras High Court · (1999) 1 MLJ 585
Constitution of India, 1950 — Article 227
High Courts16 Dec 1998
Commissioner of Income Tax Vs Seshasayee Industries Ltd. Seshasayee Industries Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 242 ITR 691
Income Tax Act, 1961 — Section 10(6), 40, 40A(5)
High Courts15 Dec 1998
Commissioner of Income Tax Vs Ar. Rm. M.R. Subramaniam Chettiar
Madras High Court · (2001) 250 ITR 358
Income Tax Act, 1961 — Section 64, 64(1)
High Courts15 Dec 1998
Commissioner of Income Tax Vs Sakthi Textiles Ltd.
Madras High Court · (2001) 250 ITR 449
High Courts15 Dec 1998
S.V.M. Nagavairava Sundaram Vs S. Bageerathan and Another
Madras High Court · (1999) 2 MLJ 28
High Courts15 Dec 1998
COMMISSIONER OF WEALTH TAX Vs VARADHARAJA THEATRES (P) LTD.
Madras High Court · (2000) 162 CTR 276
High Courts15 Dec 1998
Commissioner of Income Tax Vs India Pistons Ltd.
Madras High Court · (2001) 250 ITR 279 : (2001) 119 TAXMAN 384
Income Tax Act, 1961 — Section 256, 256(2), 37, 37(3A)