High Courts13 Aug 1998
Premium Industries India Ltd., Calcutta Vs Quality Fabricators and 2 others
Madras High Court · (1998) 2 CTC 492 : (1998) 3 MLJ 652
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 20Contract Act, 1872 — Section 23, 28
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 38 of 91
High Courts13 Aug 1998
K.A.P. Viswanathan Pillai Vs Venkatesan and 3 others
Madras High Court · (1999) 1 CTC 357 : (1998) 3 MLJ 670
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts13 Aug 1998Allowed
General Manager, Madras Telephones and Another Vs Dr. Mrs. Irfana Hameed
Madras High Court · AIR 1999 Mad 228
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B
High Courts12 Aug 1998
Commissioner of Wealth-tax Vs B.D. Goenka
Madras High Court · (2000) 241 ITR 634
High Courts12 Aug 1998
Management of M.G.R. Higher Secondary School Vs Nag Balaji Singh and Others
Madras High Court · (1998) 3 MLJ 470
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15
High Courts12 Aug 1998Allowed
A. Vijayaraghavan and 2 others Vs The Member Secretary, Chennai Metropolitan Dev. Authority, No: 8, Gandhi Irwin Road, Egmore, Chennai -600 008 and The Commissioner, Corporation of Madras, EVR Salai, Periamet, Chennai - 600 003
Madras High Court · (1998) 08 MAD CK 0001
Registration Act, 1908 — Section 23, 23(1)
High Courts11 Aug 1998Allowed
M. Chinnathambi Vs The Regional Transport Officer, Namakkal
Madras High Court · (1998) 3 CTC 721
High Courts11 Aug 1998Dismissed
C. Lakshmi Narain Vs The Government of Tamil Nadu and Others
Madras High Court · (1998) 08 MAD CK 0124
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 10, 12Motor Vehicles Act, 1988 — Section 67(1)
High Courts11 Aug 1998
S. Kandasamy Pillai Vs The Revenue Divisional Officer, Sivakasi, Kamarajar District
Madras High Court · (1999) 1 CTC 344
Stamp Act, 1899 — Section 47Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4(3)
High Courts11 Aug 1998
M.A.M. Ramaswamy Vs Commissioner of Income Tax
Madras High Court · (2000) 245 ITR 478
Income Tax Act, 1961 — Section 2(24)
High Courts11 Aug 1998
Trust Roadlines Vs The Regional Transport Officer
Madras High Court · (1999) 1 MLJ 643
Motor Vehicles Act, 1988 — Section 86(1)
High Courts11 Aug 1998
Commissioner of Income Tax Vs Pondicherry Industrial Promotion Development and Investment Corporation Limited
Madras High Court · (2000) 245 ITR 859
Income Tax Act, 1961 — Section 256
High Courts11 Aug 1998
R. Nagarajan Vs The Revenue Divisional Officer
Madras High Court · (1999) 1 LW 609 : (1999) 1 MLJ 286
High Courts10 Aug 1998
A. Rajamanickam Vs Suseela and Another
Madras High Court · (1999) 1 LW 341 : (1998) 3 MLJ 406
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2, Order 32 Rule 3, 151Mental Health Act, 1987 — Section 54, 69
High Courts10 Aug 1998
Commissioner of Income Tax Vs 21st Society of Immaculate Conception
Madras High Court · (2000) 158 CTR 626 : (2000) 241 ITR 193 : (2001) 118 TAXMAN 137
Income Tax Act, 1961 — Section 11, 13
High Courts10 Aug 1998Dismissed
Ramachandran and Others Vs Station House Officer, Annamalai Nagar Police Station
Madras High Court · (1998) 2 ALT(Cri) 574 : (1999) CriLJ 1180
Criminal Procedure Code, 1973 (CrPC) — Section 54Penal Code, 1860 (IPC) — Section 364, 376
High Courts10 Aug 1998Dismissed
K. V. Subramaniam Vs Pattabi Bhagavathar and three others
Madras High Court · AIR 1999 Mad 99 : (1998) 2 CTC 285 : (1998) 3 MLJ 421
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts10 Aug 1998Dismissed
K.S. Subbaraman Vs Iyyammal
Madras High Court · (1999) 1 ALD(Cri) 384 : (1999) 1 CivCC 499 : (2000) 100 CompCas 177 : (1998) CriLJ 4758 : (1998) 2 LW(Cri) 611 : (1999) 1 RCR(Criminal) 594
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts10 Aug 1998
Commissioner of Income Tax Vs Dhanalakshmi Mills Ltd.
Madras High Court · (2000) 246 ITR 549
Income Tax Act, 1961 — Section 144A, 144B