COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 35 of 91

High Courts27 Aug 1998Allowed

Christian Education Health and Development Society Vs The Director of School Education, The Chief Educational Officer and The District Educational Officer and The Government of Tamil Nadu

Madras High Court · (1998) 08 MAD CK 0104

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19, 29(2), 30, 30(1), 39(1)

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High Courts27 Aug 1998

S. Arumugham and Others Vs Commissioner of Income Tax

Madras High Court · (2001) 246 ITR 670 : (2000) 246 ITR 670 : (2001) 117 TAXMAN 344

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High Courts27 Aug 1998

Commissioner of Wealth-tax Vs M.C. Satyavathi

Madras High Court · (2000) 243 ITR 303

Income Tax Act, 1961 — Section 61Wealth Tax Act, 1957 — Section 4(1)

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High Courts27 Aug 1998

Rajaram Gopalakrishnan Vs Mrs. Kumudam and another

Madras High Court · (1999) 1 CTC 661

Contract Act, 1872 — Section 55, 62Specific Relief Act, 1963 — Section 16, 20

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High Courts27 Aug 1998Allowed

Gnanaselvi and Others Vs Illavarasan

Madras High Court · (1999) 1 ALT(Cri) 134 : (1999) CriLJ 1008 : (1998) 2 LW(Cri) 614

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 354(6)

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High Courts27 Aug 1998

Commissioner of Income Tax Vs Ramraj Finance

Madras High Court · (2000) 241 ITR 297

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High Courts25 Aug 1998

Tamil Nadu Electricity Board and 2 others Vs Maheswari Fish seed Farm and 3 others

Madras High Court · (1998) 2 CTC 426 : (2001) 3 MLJ 178

Income Tax Act, 1961 — Section 2(1

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High Courts25 Aug 1998Allowed

Devika Rani Vs The Government of Tamil Nadu and The Secretary and Correspondent, Okkur Vellayan Chettiar Higher Secondary School, Manamadurai, Sivaganga

Madras High Court · (1998) 08 MAD CK 0127

Land Acquisition Act, 1894 — Section 11, 12, 16, 49(1)

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High Courts25 Aug 1998

Karu Mookkammal Vs Pudukkottai District Panchayat Inspector Cum District Collector and Others

Madras High Court · (1999) 1 MLJ 8 : (1999) WritLR 694

Tamil Nadu Panchayats Act, 1994 — Section 205, 205(1)(a), 205(1)(b), 205(3)

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High Courts25 Aug 1998Allowed

A. Raman Vs Ramar and Others

Madras High Court · (1999) CriLJ 814 : (1999) 1 LW(Cri) 79

Criminal Procedure Code, 1973 (CrPC) — Section 240, 248(1)Penal Code, 1860 (IPC) — Section 323, 325, 341

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High Courts25 Aug 1998

R.M. Kumar Vs A.J. Prabhakaran

Madras High Court · (1998) 2 LW(Cri) 775

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High Courts25 Aug 1998Allowed

N. Saraswathi Ammal Vs Jayaram Rao and 2 others

Madras High Court · (1998) 2 CTC 613 : (1999) 1 LW 683

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 20(2)Transfer of Property Act, 1882 — Section 53

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High Courts25 Aug 1998

Commissioner of Income Tax Vs Habib and Co.

Madras High Court · (2000) 241 ITR 253

Income Tax Act, 1961 — Section 35B

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High Courts24 Aug 1998

Gemini Foundation Vs V.B. Giri and Others

Madras High Court · (1998) 3 LW 460 : (1999) 1 MLJ 193

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High Courts24 Aug 1998

Sri Ramajeyam Lorry Agency Vs V.B. Giri and 13 others

Madras High Court · (1998) 08 MAD CK 0129

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 90, Order 21 Rule 92

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High Courts24 Aug 1998

Assembly Rooms Vs Commissioner of Income Tax

Madras High Court · (2000) 241 ITR 76

Income Tax Act, 1961 — Section 11, 11(1), 2(15)Trusts Act, 1882 — Section 20

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High Courts24 Aug 1998

Commissioner of Wealth-tax Vs A.M.M. Ar. Lakshmi Achi

Madras High Court · (2000) 246 ITR 468

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High Courts24 Aug 1998

M/s. Gemini Foundation Vs V.B. Giri and 13 others

Madras High Court · (1998) 3 CTC 489 : (1998) 3 LW 460 : (1999) 1 MLJ 193

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86

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High Courts24 Aug 1998Allowed

Unival Surgical Traders Vs Union of India (UOI)

Madras High Court · (1999) 114 ELT 811

Constitution of India, 1950 — Article 226

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High Courts21 Aug 1998

G. BELL and CO. Vs COMMISSIONER OF INCOME TAX and Others

Madras High Court · (1999) 153 CTR 467

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