High Courts02 Sept 1998
Commissioner of Income Tax Vs Coimbatore Premier Corporation Pvt. Ltd.
Madras High Court · (2000) 246 ITR 626
Income Tax Act, 1961 — Section 37, 40A, 40A(1), 40A(7)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 33 of 91
High Courts02 Sept 1998Dismissed
Multichannel (India) Limited Vs Kavitalaya Productions Pvt., Limited, 17-A Karpagambal Nagar, Mylapore, Chennai-4 and two others
Madras High Court · AIR 1999 Mad 59 : (1998) 2 CTC 689 : (1998) 3 LW 613 : (1998) 3 MLJ 708
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 41, 42
High Courts02 Sept 1998Dismissed
K. Pandian Vs A. Savithiri
Madras High Court · (1999) CriLJ 8 : (2000) 1 DMC 514
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts02 Sept 1998Dismissed
Management of Stanmore Estate Vs State of Tamil Nadu and Others
Madras High Court · (2000) 3 LLJ 1401
Industrial Disputes Act, 1947 — Section 25A(2), 25K(2)
High Courts01 Sept 1998Dismissed
Janarthanatn Vs Ananda Naidu and 17 others and State
Madras High Court · (1999) 1 LW(Cri) 262
High Courts01 Sept 1998
Director of Income Tax (Exemptions) Vs A.M.M. Educational Society and A.M.M. Medical Society
Madras High Court · (2000) 246 ITR 691
Income Tax Act, 1961 — Section 10(22), 10(22A), 256(2)
High Courts01 Sept 1998Allowed
Selvaraj P. Vs M.D., Kattabomman Transport Corporation Ltd. and Others
Madras High Court · (1999) 1 LLJ 1186 : (1999) 1 LW 317
Specific Relief Act, 1963 — Section 34
High Courts01 Sept 1998Dismissed
Bhageerathan N. Vs State
Madras High Court · (1999) 1 LLJ 840
Factories Act, 1948 — Section 104(1), 104(2), 67
High Courts01 Sept 1998
N. Arunachalam and 7 others Vs The Avadi Municipality
Madras High Court · (1998) 2 CTC 762
Constitution of India, 1950 — Article 226
High Courts01 Sept 1998
S. Muthuraman (died) and 2 others Vs Dhanaradja and 11 others
Madras High Court · (1999) 2 CTC 250 : (1999) 1 MLJ 604
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Sept 1998
Ujwal Transport Agency Vs Union of India (UOI) and Another
Madras High Court · (1999) 82 FLR 163 : (1998) 2 LLJ 833 : (1999) 1 MLJ 350
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts01 Sept 1998Dismissed
N. Bhageerathan Vs State
Madras High Court · (1999) CriLJ 632
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14(1), 15Tamil Nadu Factories Act, 1948 — Section 104(1), 105(1), 67Tamil Nadu Factories Rules, 1950 — Rule 1
High Courts01 Sept 1998
J. Ramalingam and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (1999) 1 MLJ 42
High Courts31 Aug 1998
S. Vasanthakumari Vs The Director of Government Examinations, College Road, Chennai - 6
Madras High Court · (1998) 2 CTC 706 : (1999) WritLR 308
High Courts31 Aug 1998Allowed
M. Singaperumal and three others Vs Government of Tamil Nadu and five others
Madras High Court · (1998) 2 CTC 498
Madras Buildings (Lease and Rent Control) Rules, 1961 — Rule 10Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 34, 9(3)
High Courts31 Aug 1998Dismissed
M.S. Shobhanaa, represented by mother and Natural Guardian, Mrs. Padma Sivaraj Vs The State of Tamil Nadu and The Secretary, Selection Committee for Professional Courses
Madras High Court · (1998) 08 MAD CK 0133
Constitution of India, 1950 — Article 226
High Courts31 Aug 1998
Karuppaswamy Vs The Director General of Police, Chennai, The Superintendent of Police, Coimbatore (Rural) Coimbatore and The Inspector of Police, Palladam Police Station, Palladam
Madras High Court · (1999) 1 LW(Cri) 254
Criminal Procedure Code, 1973 (CrPC) — Section 41, 82, 83Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts31 Aug 1998
A.M. Murugesan and Others Vs E.K. Palanisamy
Madras High Court · (1999) 1 MLJ 348
High Courts31 Aug 1998
K.V.V.V. Elanchezhian and Another Vs K.V.V. Chockalingam and Another
Madras High Court · (1999) 2 LW 119 : (1998) 3 MLJ 583
High Courts31 Aug 1998Dismissed
Rajasuriya rep. by his father and natural guardian, S. Sakthivel and Kavin Raj rep. by his father and natural guardian Vs The Direct of School Education, The Inspector of Matriculation Schools and The Sengundhar Preparatory School
Madras High Court · (1998) 08 MAD CK 0101
Constitution of India, 1950 — Article 226