High Courts10 Sept 1998
Sterling Computers Ltd. Vs Union of India (UOI) and Another
Madras High Court · (1999) 240 ITR 748
Constitution of India, 1950 — Article 14, 19, 226Income Tax Act, 1961 — Section 143, 143(1A)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 30 of 91
High Courts09 Sept 1998Allowed
The Tuticorin Trading and Credit Corporation Private Ltd. Vs J.S. Sundararaj
Madras High Court · AIR 1999 Mad 186 : (1998) 3 CTC 685 : (1999) 1 LW 168
Chit Funds Act, 1982 — Section 25
High Courts09 Sept 1998Dismissed
V. Periyasamy Vs Peri. Muthayya and another
Madras High Court · (1998) 09 MAD CK 0152
Constitution of India, 1950 — Article 227
High Courts09 Sept 1998Dismissed
The Managing Trustee, Nagore Dargah, Nagore Vs S. Saha Syed Sahib, Advisory Board Member of Nagore Dargah and J. Abdul Hamid Maricar Nagore Educational Trust Vs Nagore Dargah Shariff and S. Saha Syed Sahib
Madras High Court · (1998) 09 MAD CK 0150
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 34
High Courts09 Sept 1998Dismissed
V. Periyasamy Vs Peri Muthayya and another
Madras High Court · (1998) 09 MAD CK 0149
Constitution of India, 1950 — Article 227
High Courts09 Sept 1998Allowed
Dr. N. Rengarajan Vs The State of Tamil Nadu and Others
Madras High Court · (1998) 09 MAD CK 0147
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 18A
High Courts09 Sept 1998Allowed
The T.N.A. Nallalagu Nadar Higher Secondary School Vs The Government of Tamil Nadu
Madras High Court · (1998) 09 MAD CK 0145
Constitution of India, 1950 — Article 14
High Courts09 Sept 1998
Management of Pattukottai Azhagiri Transport Corporation Ltd. Vs S. Prakasam and Another
Madras High Court · (1999) 1 MLJ 416
High Courts09 Sept 1998
COMMISIONER OF INCOME TAX Vs TAMIL NADU FOREST PLANTATION CORPORATION LTD.
Madras High Court · (2001) 162 CTR 525
High Courts09 Sept 1998Dismissed
S. Uttamchand Vs The Accounts Officer (CTR. N) and The Commercial Officer (No. II)
Madras High Court · (1998) 09 MAD CK 0117
Telegraph Rules, 1951 — Rule 443
High Courts09 Sept 1998Dismissed
Tirunelveli Kattabomman District All Co-op. Societies Employyees Union Vs The Commissioner, Milk Production and Dairy Development and Others
Madras High Court · (1998) 09 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts09 Sept 1998Allowed
S. Srinivasan and Another Vs State of Tamil Nadu and Another
Madras High Court · AIR 1999 Mad 9
Constitution of India, 1950 — Article 226
High Courts09 Sept 1998Dismissed
Rajalakshmi Educational Trust Vs The Government of Tamil Nadu and University of Madras Tamil Nadu Technical Education Foundation Vs The State of Tamil Nadu
Madras High Court · (1998) 09 MAD CK 0090
Constitution of India, 1950 — Article 14, 15, 226, 29, 29(1)
High Courts09 Sept 1998Allowed
M. Ramamurthy Vs State of Tamil Nadu and 2 others
Madras High Court · (1998) 3 CTC 638 : (1998) 3 MLJ 699 : (1999) WritLR 8
High Courts09 Sept 1998
Management, Pattukottai Azhagiri Transport Corporation Ltd. Vs S. Prakasam and Another
Madras High Court · (1999) 3 LLJ 1377 : (1999) 1 MLJ 416
Industrial Disputes Act, 1947 — Section 11A
High Courts09 Sept 1998Allowed
R. Nandakumar Vs State of Tamil Nadu and 2 others
Madras High Court · (1998) 3 CTC 628
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 332
High Courts09 Sept 1998Allowed
Feena Petro Products Ltd. Vs Tamil Nadu Industrial Investment Corporation Ltd. and Another
Madras High Court · (1999) 98 CompCas 205
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts09 Sept 1998Dismissed
India Evangelical Lutheran Church Vs The Principal, District Institute for Education and Training and Others
Madras High Court · (1998) 09 MAD CK 0023
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53A, 53A(2)
High Courts09 Sept 1998
T.V. Sundaram Iyengar and Sons Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 241 ITR 420 : (2003) 133 TAXMAN 207
Income Tax Act, 1961 — Section 22, 254, 256, 32AB, 37
High Courts09 Sept 1998
K. Thangavelu Udayar Vs V. Ramalingam and Others
Madras High Court · (1999) 1 LW 664 : (1998) 3 MLJ 635
Constitution of India, 1950 — Article 227