High Courts04 Aug 1998Allowed
Sadhurajan Vs Sriramulu Naidu and Others
Madras High Court · AIR 1999 Mad 377
Evidence Act, 1872 — Section 11, 33(3)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 40 of 91
High Courts04 Aug 1998Allowed
A. Parasurama Reddiar Vs Arunachala Reddiar and Others
Madras High Court · AIR 1999 Mad 143 : (1999) 4 CivCC 559 : (1998) 3 LW 753
Hindu Marriage Act, 1955 — Section 16(3)Succession Act, 1925 — Section 27
High Courts04 Aug 1998
C. SHANWAS Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 155 CTR 435
High Courts04 Aug 1998
Thanthi Trust Vs Commissioner of Income Tax
Madras High Court · (1999) 106 TAXMAN 644
Income Tax Act, 1922 — Section 4(3)(1)Income Tax Act, 1961 — Section 139, 142, 143, 144, 147
High Courts04 Aug 1998
New Life in Christ Evangelistic Association Vs Commissioner of Income Tax and Another
Madras High Court · (2000) 246 ITR 532 : (1999) 3 LW 501
Income Tax Act, 1961 — Section 11, 12, 12A, 80G
High Courts04 Aug 1998Allowed
New Life in Chirst Evangelistic Association (NLC) Vs The Commissioner of Income Tax, Tamil Nadu-III, Income Tax Offices, No. 121, Nungambakkam High Road, Madras-34 and another
Madras High Court · (1998) 2 CTC 399 : (1999) 3 LW 501
Income Tax Act, 1961 — Section 11(5), 12, 12A, 13(1), 80G
High Courts04 Aug 1998
Devi Ammal Vs G.T. Transports
Madras High Court · (1998) 2 CTC 333 : (1998) 3 MLJ 388
Limitation Act, 1963 — Section 25(2), 4, 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25(1), 25(2)
High Courts04 Aug 1998Allowed
Sri Murugan Agencies Vs M/s Khaitan and Company
Madras High Court · (1999) 3 CivCC 321 : (1993) 3 CivCC 321 : (1999) 4 RCR(Criminal) 701 : (1999) 4 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 91Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts03 Aug 1998
P. Murugesan Vs S. Avinasilingam Chettier (died) and Others
Madras High Court · (1998) 3 MLJ 444
High Courts03 Aug 1998
Sri Krishna Mercerisers Vs Commissioner of Income Tax and Another
Madras High Court · (1999) 237 ITR 223
Income Tax Act, 1961 — Section 185, 185(3), 185(7)
High Courts03 Aug 1998
Rajnikanth Vs Commissioner of Income Tax
Madras High Court · (2003) 127 TAXMAN 440
High Courts03 Aug 1998
K. Somasundaram and Brothers Vs Commissioner of Income Tax
Madras High Court · (1999) 238 ITR 939
Income Tax Act, 1961 — Section 36(1)
High Courts03 Aug 1998
Commissioner of Income Tax Vs K.S. Venkataraman and Co. Pvt. Ltd.
Madras High Court · (2000) 243 ITR 314
Finance (No. 2) Act, 1977 — Section 2(7)
High Courts03 Aug 1998
COMMISSIONER OF INCOME TAX Vs K.S. VENKATARAMAN and CO. (P) LTD.
Madras High Court · (1999) 155 CTR 297
High Courts03 Aug 1998
SRI KRISHNA MERCERISERS Vs COMMISSIONER OF INCOME TAX and Another
Madras High Court · (1999) 152 CTR 188
High Courts03 Aug 1998
Mettur Chemical and Industrial Corporation Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 242 ITR 424
Companies (Profits) Surtax Act, 1964 — Section 37Income Tax Act, 1961 — Section 40
High Courts31 Jul 1998Dismissed
Paul Wilson Vs Stale of Tamil Nadu
Madras High Court · (1998) 07 MAD CK 0133
High Courts31 Jul 1998Dismissed
Dr. Miss V.K. Jayalakshmi Vs The State of Tamil Nadu
Madras High Court · (1998) 07 MAD CK 0132
Constitution of India, 1950 — Article 14, 16(4)
High Courts31 Jul 1998Dismissed
Palani and 7 others Vs Perumal
Madras High Court · (1998) 07 MAD CK 0118
Easements Act, 1882 — Section 13, 15
High Courts31 Jul 1998Dismissed
Management of Kallayar Estate, Jay Shree Tea and Industries Ltd. Vs Chief Inspector of Plantations and Another
Madras High Court · (1999) 81 FLR 639 : (1999) 1 LLJ 180 : (1998) 3 MLJ 315
Maternity Benefits Act, 1961 — Section 3, 4, 5, 6, 9