High Courts15 Dec 1998
Commissioner of Income Tax Vs Blue Chips and Metals
Madras High Court · (2001) 249 ITR 589
Income Tax Act, 1961 — Section 71(1), 75, 77(2)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 4 of 91
High Courts15 Dec 1998Dismissed
Mrs. Rookshana Nazir Vs U.M.D.Shaukathulla and 5 others
Madras High Court · (1998) 3 CTC 687
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 25, 5
High Courts15 Dec 1998
Commissioner of Wealth-tax Vs Varadharaja Theatres Pvt. Ltd.
Madras High Court · (2001) 250 ITR 523
Finance Act, 1983 — Section 10(3), 40, 40(3)
High Courts15 Dec 1998
Commissioner of Income Tax Vs Ramesh Enterprises
Madras High Court · (2001) 169 CTR 513
Income Tax Act, 1961 — Section 194A, 195, 201(1A)
High Courts14 Dec 1998
Ramu Ammal and Others Vs Nathamuni Naidu and Another
Madras High Court · (1999) 2 MLJ 130
High Courts14 Dec 1998
Commissioner of Income Tax Vs D. Lakshminarayanapathi
Madras High Court · (2002) 178 CTR 295 : (2001) 250 ITR 187 : (2001) 119 TAXMAN 390
Income Tax Act, 1961 — Section 154, 246, 264
High Courts14 Dec 1998
Commissioner of Income Tax Vs R.M.S. and Sons
Madras High Court · (2001) 168 CTR 560 : (2001) 250 ITR 177 : (2002) 120 TAXMAN 237
Income Tax Act, 1961 — Section 74A(3)
High Courts14 Dec 1998
Commissioner of Income Tax Vs J.P. Sarathy Ram
Madras High Court · (2001) 247 ITR 408 : (2001) 119 TAXMAN 100
Income Tax Act, 1961 — Section 139, 256(2)
High Courts14 Dec 1998
Commissioner of Income Tax Vs Tamilnadu Dairy Development Corporation Ltd.
Madras High Court · (2001) 250 ITR 273 : (2002) 120 TAXMAN 233
High Courts14 Dec 1998
V. Parameswara Iyer Vs Canara Bank
Madras High Court · (2000) 101 CompCas 424
Constitution of India, 1950 — Article 226
High Courts14 Dec 1998Dismissed
Employees' State Insurance Corporation Vs General Engineering Works and Others
Madras High Court · (2000) 3 LLJ 665
Employees State Insurance Act, 1948 — Section 39, 40, 85
High Courts13 Dec 1998
Shanmugham and Others Vs Tamil Nadu Wakf Board and Others
Madras High Court · (1999) 2 MLJ 294
High Courts12 Dec 1998
General Merchant Association and others Vs The Corporation of Chennai
Madras High Court · (2000) 3 CTC 565
Constitution of India, 1950 — Article 19(1), 21, 226Easements Act, 1882 — Section 3, 52, 53, 54, 55Madras City Municipal Corporation Act, 1919 — Section 300, 301, 302, 308, 310
High Courts12 Dec 1998
Commissioner of Income Tax Vs AL. Ramanathan
Madras High Court · (2003) 128 TAXMAN 87
Gift Tax Act, 1958 — Section 2(xxiv), 4(1)(a), 4(2)Income Tax Act, 1961 — Section 47
High Courts12 Dec 1998
R. Varadarajan Vs Tax Recovery Officer
Madras High Court · (2000) 109 TAXMAN 165
Income Tax Act, 1961 — Section 222
High Courts12 Dec 1998
Commissioner of Income Tax Vs Al. Ramanathan
Madras High Court · (2000) 245 ITR 494
Income Tax Act, 1961 — Section 47
High Courts12 Dec 1998Allowed
S. Ramar Vs The Assistant Commissioner (Excise) and Licensing Officer, Tuticorin
Madras High Court · (1998) 12 MAD CK 0005
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34Madras Prohibition Act, 1937 — Section 23
High Courts11 Dec 1998
Shriram Chits and Investments (P)Ltd., T. Nagar Vs M. Krishnan and others
Madras High Court · AIR 2000 Mad 78 : (1999) 1 CTC 238
Chit Funds Act, 1982 — Section 65, 65, 66, 67Limitation Act, 1963 — Section 12, 14, 5
High Courts11 Dec 1998
Schwartz Dasan Vs K.S. Devadoss and 2 others
Madras High Court · (1999) 1 CTC 560
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 11(1), 11(3), 11(4), 12(4)