High Courts18 Aug 1998
State Vs Sivasubramaniam
Madras High Court · (1999) 2 LW(Cri) 862
Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 494, 498A
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 37 of 91
High Courts18 Aug 1998
P. Ramakrishnan, 3, 8th St, Ashok Nagar, Chennai 83 and 2 others Vs The Motor Vehicles Inspector Valasaravakkam Unit Office, Valasaravakkam., Chennai and another
Madras High Court · (1998) 3 CTC 723
Motor Vehicles Act, 1988 — Section 84, 86
High Courts18 Aug 1998
M/s. Egmore Benefit Society Ltd. Vs K. Balasigamani, Proprietor Ramu and Company Chennai-18
Madras High Court · (1998) 2 ALD(Cri) 794 : (1998) 2 ALT(Cri) 403 : (1998) 94 CompCas 879 : (1998) 2 CTC 372 : (1998) 2 LW(Cri) 558
Air (Prevention and Control of Pollution) Act, 1981 — Section 47(1)(2)Constitution of India, 1950 — Article 21Essential Commodities Act, 1955 — Section 10
High Courts18 Aug 1998Dismissed
Anandan and Another Vs State
Madras High Court · (1999) CriLJ 1368 : (1998) 2 LW(Cri) 669
Penal Code, 1860 (IPC) — Section 380, 392, 394, 397, 463
High Courts18 Aug 1998
Pattusamy Vs Kandasamy
Madras High Court · (1999) 1 LW 344 : (1998) 3 MLJ 611
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 53A
High Courts18 Aug 1998
Dr. N. Raman Vs Dr. Indira Kalyanasundaram
Madras High Court · (1998) 2 LW(Cri) 634
High Courts18 Aug 1998Allowed
Siddi Raajan M. Vs District Collector and Another
Madras High Court · (1999) 3 LLJ 823
Constitution of India, 1950 — Article 14
High Courts17 Aug 1998
FIRST LEASING CO. OF INDIA LTD. Vs COMMISSIONER OF Income Tax (No. 2)
Madras High Court · (2000) 244 ITR 238
High Courts17 Aug 1998Dismissed
Angammal (died) and another Vs Sellammal and another
Madras High Court · (1998) 08 MAD CK 0118
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 14, 14(1)(2)
High Courts17 Aug 1998
Commissioner of Income Tax Vs India Cements Ltd.
Madras High Court · (2000) 241 ITR 62
Companies Act, 1956 — Section 348, 349Income Tax Act, 1961 — Section 154, 37
High Courts17 Aug 1998
R. Ramanathan Chettair Jewellers Vs Regional Commissioner, Employees' Provident Fund
Madras High Court · (1999) 81 FLR 559 : (1998) 2 LLJ 945 : (1998) 3 MLJ 550
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts17 Aug 1998
Commissioner of Income Tax Vs Pullicar Mills Ltd.
Madras High Court · (2000) 241 ITR 211 : (2002) 124 TAXMAN 656
High Courts17 Aug 1998
R.V.K. Rajaramanathan Vs R. Saranathan
Madras High Court · (1999) 1 CTC 526
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(3), 7
High Courts17 Aug 1998
COMMISSIONER OF INCOME TAX Vs INDIA CEMENTS LTD.
Madras High Court · (1999) 154 CTR 167
High Courts16 Aug 1998
Kothari Industrial Corporation Ltd. Vs The Textile Commissioner, Bombay and another
Madras High Court · (1999) 3 CTC 314 : (2000) WritLR 137
Textiles (Consumer Protection) Regulation 1988 — Clause 6(5)
High Courts13 Aug 1998Dismissed
Swamy Bodhananda, Secretary, The Vivekananda Higher Secondary School (Boys) and Sri Saradha Girls Higher Secondary School Vs State of Tamil Nadu and Others
Madras High Court · (1998) 08 MAD CK 0123
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 16, 53
High Courts13 Aug 1998
The State of Tamil Nadu and Another Vs V. Kalyana Gurukkal and Another
Madras High Court · (1999) 1 MLJ 746
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 102, 6(19), 93
High Courts13 Aug 1998
Commissioner of Gift Tax Vs M.R. Doraiswamy
Madras High Court · (2000) 242 ITR 690 : (2001) 117 TAXMAN 380
High Courts13 Aug 1998Allowed
The State of Tamil Nadu Vs Sudalaipothi Nadar and 2 others
Madras High Court · (1998) 2 CTC 718 : (1999) 1 LW 129 : (1998) 3 MLJ 481
Civil Procedure Code, 1908 (CPC) — Section 21, 9Constitution of India, 1950 — Article 39Easements Act, 1882 — Section 2