COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 31 of 91

High Courts09 Sept 1998Allowed

Rev. Noble Gambeeran, The Executive Committee of C.S.I., Vellore Diocese and Rt. Rev. R.T. Baskaran Vs Peter P. Ponnan for himself and as representative of members of CSI Christian Community

Madras High Court · (1998) 09 MAD CK 0007

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 7 Rule 4, Order 7 Rule 9, 26Constitution of India, 1950 — Article 227

High Courts09 Sept 1998

Thirumuruga Kirupananda Variyar Thavathiru Sundara Swamigal Medical Educational and Charitable Trust Vs The Pondicherry University

Madras High Court · (1998) 09 MAD CK 0005

High Courts09 Sept 1998Dismissed

Mrs. Gandhimathi and Others Vs The Collector and Others

Madras High Court · (1998) 09 MAD CK 0001

Evidence Act, 1872 — Section 73Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13

High Courts08 Sept 1998

Smt. Radha Gajapathi Raju and Smt. Urmila Prakash Vs District Valuation Officer and Others

Madras High Court · (1999) 239 ITR 704

Wealth Tax Act, 1957 — Section 7(1)

High Courts08 Sept 1998

Ramaiah, Theivanai and Palanivel Vs State by Karambakudi Police Station, Pudukottai District

Madras High Court · (1999) 1 LW(Cri) 127

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 313, 498A

High Courts08 Sept 1998

P.N. Saravana Bhavanandam Vs State of Tamil Nadu and Another

Madras High Court · (2000) 1 DMC 63 : (2001) 2 LW(Cri) 567

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 306, 498A

High Courts08 Sept 1998

SMT. RADHA GAJAPATHI RAJU Vs DISTRICT VALUATION OFFICER and Others

Madras High Court · (1998) 150 CTR 479

High Courts08 Sept 1998

Commissioner of Income Tax Vs Kasthuri and Sons

Madras High Court · (2000) 241 ITR 412

Income Tax Act, 1961 — Section 37

High Courts08 Sept 1998

G. Rajaram Vs State of Tamil Nadu

Madras High Court · (1999) 1 CTC 626

Madras Revenue Recovery Act, 1864 — Section 59Tamil Nadu General Sales Tax Act, 1959 — Section 50

High Courts08 Sept 1998

D. Syed Amanullah Vs Commissioner of Income Tax

Madras High Court · (2001) 167 CTR 586 : (2000) 246 ITR 698 : (2002) 120 TAXMAN 421

Income Tax Act, 1961 — Section 80U

High Courts07 Sept 1998Allowed

Rukmani Vs District Collector and District Magistrate, Karur District, Marur and The Secretary to Government, Prohibition and Excise Department, Madras-9

Madras High Court · (1999) 1 LW(Cri) 195

High Courts07 Sept 1998

Commissioner of Income Tax Vs Sri Hari Mills Pvt. Ltd.

Madras High Court · (1999) 237 ITR 188 : (1999) 105 TAXMAN 210

Income Tax Act, 1961 — Section 37

High Courts07 Sept 1998

Commissioner of Income Tax Vs Rajah Mills Pvt. Ltd.

Madras High Court · (2000) 243 ITR 434

Income Tax Act, 1961 — Section 139(8), 254Income Tax Rules, 1962 — Rule 117A

High Courts07 Sept 1998

Commissioner of Income Tax Vs Ambadi Enterprises Ltd.

Madras High Court · (2000) 243 ITR 431

High Courts07 Sept 1998

Commissioner of Income Tax Vs Pandian Chemicals Ltd.

Madras High Court · (2000) 241 ITR 717

High Courts07 Sept 1998

Viswanathan and 6 others Vs David and 6 others

Madras High Court · (1998) 09 MAD CK 0015

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151

High Courts04 Sept 1998Dismissed

The Sivakasi Hindu Nadars Girls Middle School Vs The Government of Tamil Nadu

Madras High Court · (1998) 09 MAD CK 0165

High Courts04 Sept 1998

Sriramulu Vs Tamil Nadu Electricity Board

Madras High Court · (1998) 09 MAD CK 0154

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Electricity Act, 1910 — Section 24, 39, 44(c), 5Penal Code, 1860 (IPC) — Section 379

High Courts04 Sept 1998Dismissed

S. Kaveri Vs The Secretary, Selection Committee (M.B.B.S. Course)

Madras High Court · (1998) 09 MAD CK 0116

Constitution of India, 1950 — Article 226

High Courts04 Sept 1998Dismissed

Smt. Mary Celin Vs The Assistant Commissioner (Excise), The Taluk Excise Tahsihiar and Thiru. Ganesan

Madras High Court · (1998) 09 MAD CK 0115

Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13