High Courts28 Jul 1998
K.S. Srinivasan Vs Commissioner of Income Tax and Another
Madras High Court · (1998) 234 ITR 267 : (1999) 102 TAXMAN 342
Income Tax Act, 1961 — Section 80U(1)Income Tax Rules, 1962 — Rule 11D
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 42 of 91
High Courts28 Jul 1998
Commissioner of Income Tax Vs Lakshmi Machine Works Ltd.
Madras High Court · (2000) 241 ITR 53
Income Tax Act, 1961 — Section 37, 37(2A)Payment of Bonus Act, 1965 — Section 19, 22
High Courts28 Jul 1998
Commissioner of Income Tax Vs P. Murugesan
Madras High Court · (2000) 245 ITR 301
Income Tax Act, 1961 — Section 64
High Courts28 Jul 1998
Vilvamani Vs State
Madras High Court · (1998) 2 CTC 598
Criminal Procedure Code, 1973 (CrPC) — Section 326, 482Penal Code, 1860 (IPC) — Section 304, 307, 326
High Courts28 Jul 1998
K.A.A. Sankaralinga Nadar Vs Commissioner of Income Tax
Madras High Court · (2001) 170 CTR 340 : (1999) 239 ITR 934
Gift Tax Act, 1958 — Section 4, 4(1)
High Courts28 Jul 1998
SHISHIR KUMAR R. MEHTA Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 154 CTR 70
High Courts28 Jul 1998Dismissed
Ravathayammal and another Vs The District Collector, Collector's Office, Erode District and Others
Madras High Court · (1998) 07 MAD CK 0001
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)Transfer of Property Act, 1882 — Section 44
High Courts27 Jul 1998
R. Raju Vs The Government of Tamil Nadu and Another
Madras High Court · AIR 1999 Mad 130 : (1999) 2 LW 15
Electricity (Supply) Act, 1948 — Section 49
High Courts27 Jul 1998
Tablets (India) Limited Vs The Chairman, Tamil Nadu Electricity Board, and Others
Madras High Court · (1998) 3 MLJ 347
Electricity (Supply) Act, 1948 — Section 60A
High Courts27 Jul 1998
Commissioner of Income Tax Vs Nahata Charitable Trust
Madras High Court · (2000) 246 ITR 450
Income Tax Act, 1961 — Section 11
High Courts27 Jul 1998
Sakinabai Ibrahim and Sons Vs Commissioner of Income Tax
Madras High Court · (2000) 241 ITR 71
Income Tax Act, 1961 — Section 147
High Courts27 Jul 1998
Commissioner of Income Tax Vs N. Gopalsamy
Madras High Court · (2000) 241 ITR 191
Income Tax Act, 1961 — Section 16
High Courts27 Jul 1998
SAKINABAI IBRAHIM and SONS Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 154 CTR 509
High Courts27 Jul 1998Dismissed
V. Sampath Vs Praveen Chandra V. Shah and Another
Madras High Court · (1998) 2 ALD(Cri) 881 : (1999) 4 CivCC 468 : (2001) 103 CompCas 778 : (1999) CriLJ 936 : (1998) 2 LW(Cri) 640 : (1999) 3 RCR(Criminal) 304
Negotiable Instruments Act, 1881 (NI) — Section 138, 139Transfer of Property Act, 1882 — Section 54
High Courts24 Jul 1998
N.R. Dave Vs The Corporation of Madras and The Madras Metropolitan Development Authority
Madras High Court · (1998) 07 MAD CK 0126
Constitution of India, 1950 — Article 300AMadras City Municipal Corporation Act, 1919 — Section 16, 256, 256(1), 256(2), 256(3)Tamil Nadu Land Encroachment Act, 1905 — Section 5, 6, 7
High Courts24 Jul 1998
T. Seventhilingam Vs Karur Vysia Bank Ltd., Trichy and Another
Madras High Court · (1998) 3 MLJ 295
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1
High Courts24 Jul 1998
S. Santhana Selvaraj Vs Jaffar Khan and 2 others
Madras High Court · (1998) 3 CTC 138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts24 Jul 1998
The Chairman-cum-Managing Director, Tamil Nadu Tea Plantation Corporation Limited, Essex Lodge, Orange Grove Road, Coonoor and other Vs M/S. Srinivasa Timbers and others
Madras High Court · AIR 1999 Mad 111 : (1999) 1 CTC 436 : (1999) 1 LW 358
Constitution of India, 1950 — Article 12, 14, 21, 226, 299(1)Government of India Act, 1935 — Section 155, 175(3)
High Courts23 Jul 1998
V. Siyam Sundar, rep. by Power Agent T.K. Ramasamy Gounder Vs T.N. Balasubraniam and T.N. Senthil Kumar
Madras High Court · (1998) 07 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Jul 1998Allowed
Valluvar Thiraipada Arangam and another Vs The Government of Tamil Nadu and others
Madras High Court · (1998) 2 CTC 723 : (1998) 3 LW 136 : (1998) 3 MLJ 299
Constitution of India, 1950 — Article 21Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9(1), 9(2)