High Courts10 Aug 1998
Ramachandran and 3 others Vs Station House Officer, Annamalai Nagar Police Station
Madras High Court · (1998) 2 LW(Cri) 677
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 39 of 91
High Courts10 Aug 1998Allowed
S. Ramalingam Vs State of Tamil Nadu by Assistant Consenator of Forests, Forest Protection Squad, Vellore
Madras High Court · (1999) 1 LW(Cri) 184
Evidence Act, 1872 — Section 30Prevention of Corruption Act, 1988 — Section 5(3)
High Courts07 Aug 1998Dismissed
A. Manuel Vs K. Maria Goretti and another
Madras High Court · (1998) 08 MAD CK 0128
Divorce Act, 1869 — Section 10
High Courts07 Aug 1998
VORION CHEMICALS and DISTILLERIES LTD. Vs INSPECTING ASSISTANT COMMISSIONER OF INCOME TAX and Others
Madras High Court · (1999) 152 CTR 447 : (1998) 3 LW 667
High Courts07 Aug 1998
The Workman, represented by the General Secretary, India Cements Employees' Union Vs The General Manager, India Cements Limited and Another
Madras High Court · (1999) 1 MLJ 299
High Courts07 Aug 1998Allowed
Workman, represented by the General Secretary, India Cements Employees' Union Vs General Manager, India Cements Limited and Another
Madras High Court · (1999) 81 FLR 858 : (1999) 2 LLJ 1 : (1999) 1 LW 291
Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 10, 18(1)
High Courts07 Aug 1998
The Management of the Catholic Syrian Bank Ltd. Vs The Industrial Tribunal, Madras-104, and another
Madras High Court · (1999) 1 CTC 757 : (1999) 2 LLJ 194 : (1999) WritLR 196
Industrial Disputes Act, 1947 — Section 11
High Courts07 Aug 1998
V.G.P. Housing P. Ltd. Vs Union of India and Others
Madras High Court · (2001) 252 ITR 207
Constitution of India, 1950 — Article 14Finance Act, 1983 — Section 40
High Courts07 Aug 1998Dismissed
S. Gopal Raju Vs Mr. Justice M.S. Liberhan, The Hon'ble Chief Justice, High Court, Madras - 104 and The Registrar, High Court, Madras, 104
Madras High Court · (1998) 08 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1(a)Constitution of India, 1950 — Article 143, 19(1)(g), 19(l)(a), 21, 224Government of India Act, 1915 — Section 108
High Courts06 Aug 1998
Supreme Paper Mills Ltd., Calcutta Vs Owners and other persons interested in the motor vessel 'ARABELLA' now berthed at the port of Madras and another
Madras High Court · AIR 1999 Mad 118 : (1998) 3 CTC 85 : (1998) 3 LW 582
Civil Procedure Code, 1908 (CPC) — Section 20Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 225, 226
High Courts06 Aug 1998Dismissed
A. Vaidyanathan Vs Union of India (UOI) and Another
Madras High Court · AIR 1999 Mad 11 : (2000) 101 CompCas 224
Constitution of India, 1950 — Article 14, 19(1)Securities and Exchange Board of India Act, 1992 — Section 12Securities Contracts (Regulation) Act, 1956 — Section 30(2)
High Courts06 Aug 1998
Arulmigu Alavandar Charities, Mahabalipuram Vs R. Kanniappan and seven others
Madras High Court · (1998) 2 CTC 308 : (1998) 3 MLJ 408
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts06 Aug 1998
D. Natarajan and Others Vs Commissioner of Agricultural Income Tax and Another
Madras High Court · (2000) 245 ITR 552
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65
High Courts05 Aug 1998Allowed
Shrine Basilica of Our Lady of Health Vailankanni rep. by its Procurator, father R. Jesuraj Vs The Executive Officer, The Special Grade Town Panchayat, Vailankanni 611 111, Nagapattinam District and another
Madras High Court · (1998) 2 CTC 327 : (1998) 3 MLJ 382
Constitution of India, 1950 — Article 243Tamil Nadu District Municipalities Act, 1920 — Section 78, 78Tolls Act, 1851 — Section 3
High Courts05 Aug 1998
Commissioner of Income Tax Vs K.S. Venkataraman and Co. K.S. Venkataraman and Co. Vs Commissioner of Income Tax
Madras High Court · (2000) 243 ITR 377
Finance Act, 1977 — Section 2(7)Income Tax Act, 1961 — Section 32A
High Courts05 Aug 1998
Commissioner of Income Tax Vs Soundarya Nursery
Madras High Court · (2000) 241 ITR 530
Income Tax Act, 1961 — Section 2(1)
High Courts05 Aug 1998
K.S. VENKATRAMAN and CO. (P) LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 155 CTR 303
High Courts04 Aug 1998Dismissed
Sabasthi Nadar Vs Savurimuthu Nadar and another
Madras High Court · AIR 1999 Mad 71 : (1998) 2 CTC 403 : (1999) 1 LW 171 : (1998) 3 MLJ 675
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9