High Courts31 Aug 1998
COMMISSIONER OF INCOME TAX Vs KOTHARI INDUSTRIAL CORPORATION
Madras High Court · (2000) 162 CTR 294
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 34 of 91
High Courts31 Aug 1998Dismissed
Kamaladass Vs State
Madras High Court · (1999) CriLJ 1395 : (1999) 2 RCR(Criminal) 789
Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 222Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 300, 302, 304B
High Courts31 Aug 1998
Commissioner of Income Tax Vs Vijaya Productions (P.) Ltd.
Madras High Court · (2000) 241 ITR 337
High Courts31 Aug 1998
Commissioner of Income Tax Vs Kothari Industrial Corporation
Madras High Court · (2000) 246 ITR 674
Income Tax Act, 1961 — Section 256(2)
High Courts31 Aug 1998
A.M. Murugesan and 6 others Vs E. Palanisamy
Madras High Court · (1998) 3 CTC 123 : (1999) 1 LW 524
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts31 Aug 1998Allowed
Varghese Daniel Vs Balakrishan and another
Madras High Court · (1998) 2 CTC 337 : (1999) 1 LW 156
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts31 Aug 1998
Nesammal and another Vs Edward and another
Madras High Court · (1998) 3 CTC 165 : (1998) 3 LW 505
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96
High Courts31 Aug 1998
Commissioner of Income Tax Vs Carborandum Universal Ltd. Carborandum Universal Ltd. Vs Commissioner of Income Tax
Madras High Court · (1998) 149 CTR 309 : (1999) 240 ITR 99
Income Tax Act, 1961 — Section 142, 144B, 147, 263, 263(1)
High Courts31 Aug 1998Allowed
Varghese Danial Vs Balakrishan and another
Madras High Court · (1998) 2 CTC 337 : (1999) 1 LW 156
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 2Evidence Act, 1872 — Section 3Specific Relief Act, 1963 — Section 41
High Courts31 Aug 1998
Mrs. Gopibai Kundandas Vs Syed Shafiullah and another
Madras High Court · (1998) 3 CTC 537
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16, 20
High Courts31 Aug 1998
Arumugam and Others Vs Tuticorin Visvakarma Dharma Paripalana Sangam
Madras High Court · (1999) 1 MLJ 266
High Courts31 Aug 1998Allowed
N. Chellathurai Sri Vs The Dist. Collector, The Asst. Commissioner (Excise) and R. Thangam
Madras High Court · (1998) 08 MAD CK 0022
Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 4, 5, 8
High Courts29 Aug 1998Allowed
M. Narayanan Vs The Commissioner of Police, Coimbatore City and 2 others
Madras High Court · (1998) 2 CTC 439
National Security Act, 1980 — Section 3(2)
High Courts29 Aug 1998
S. Santhanaraman Vs The Telecom District Engineer and Others
Madras High Court · (1999) 1 MLJ 236
High Courts28 Aug 1998Dismissed
S. Lalitha Vs The State of Tamil Nadu and others
Madras High Court · (1998) 3 CTC 710
Motor Vehicles Act, 1939 — Section 60(1), 60(2)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 143, 149
High Courts28 Aug 1998Dismissed
Trichy Thanjavur Pudukkottai Quaid-e-Milleth District Cinema Distributors Association Vs The District Registrar of Societies, Thiru Vetrivel and Thiru Marudairajan
Madras High Court · (1998) 08 MAD CK 0122
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25(2)(C), 26(3)Societies Registration Rules, 1860 — Rule 8(5)
High Courts28 Aug 1998
N.K.T. National Girls Higher Secondary School Vs The Government of Tamil Nadu and Others
Madras High Court · (1999) 1 MLJ 11
High Courts28 Aug 1998
Nagarajan and Others Vs Dr. (Smt.) D. Padmavathy and Others
Madras High Court · (1999) 1 MLJ 306
High Courts27 Aug 1998
Sreenivasan and four others Vs Pollachi Municipal Council and another
Madras High Court · (1998) 08 MAD CK 0132
Tamil Nadu District Municipalities Act, 1920 — Section 82
High Courts27 Aug 1998
Sreenivasan and 4 others Vs Pollachi Municipal Council and Perumal
Madras High Court · (1998) 08 MAD CK 0130
Tamil Nadu District Municipalities Act, 1920 — Section 82, 82(2)