High Courts20 Jul 1998Allowed
Hindustan Photo Films Manufacturing Co. Ltd. Vs R. Lakshmanan
Madras High Court · (1998) 2 CTC 474
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 44 of 91
High Courts20 Jul 1998
Income Tax Officer Vs S. Ponnambalam and Another
Madras High Court · (1999) 240 ITR 171
Criminal Procedure Code, 1973 (CrPC) — Section 378Income Tax Act, 1961 — Section 230A(1), 276, 276C, 277, 278Penal Code, 1860 (IPC) — Section 120B, 193
High Courts20 Jul 1998Allowed
J.G. Exports Vs Commissioner of Customs
Madras High Court · (1999) 105 ELT 258
Central Excises and Salt Act, 1944 — Section 37B
High Courts20 Jul 1998
Income Tax Officer Vs Roshni Cold Storage (P.) Ltd. and Others
Madras High Court · (2000) 245 ITR 322
Criminal Procedure Code, 1973 (CrPC) — Section 417Income Tax Act, 1961 — Section 194A, 194A(4), 2, 2(35), 204
High Courts20 Jul 1998
Baby Finance and Investments P. Ltd. and Another Vs Jayashree Srinivasamurthy and Another
Madras High Court · (1998) 3 MLJ 323
Court Fees and Suits Valuation Act, 1955 — Section 22
High Courts20 Jul 1998Dismissed
Vadivelu and Another Vs The State
Madras High Court · (1999) CriLJ 369
Penal Code, 1860 (IPC) — Section 419, 468, 471
High Courts20 Jul 1998Dismissed
Dr. S. Sarmila, M.B.B.S. Vs The Secretary, Selection Committee (P.G. Course)
Madras High Court · (1998) 07 MAD CK 0009
High Courts17 Jul 1998Dismissed
K. Kishtama Naidu and four others Vs M. Govindan
Madras High Court · (1998) 3 CTC 139
Evidence Act, 1872 — Section 45
High Courts17 Jul 1998
Reserve Bank of India, Fort Glasis, Rajaji Road, Madras 1 Justice M.M. Ismail Vs M/s. S.S. Investments and others M/s. S.S. Investments and others Vs Reserve Bank of India, Fort Glasis, Rajaji Road, Madras 1 Justice M.M. Ismail
Madras High Court · (1998) 07 MAD CK 0137
Arbitration Act, 1940 — Section 14, 16(1)(c), 30, 30(a), 30(c)Contract Act, 1872 — Section 73Income Tax Act, 1961 — Section 230(a)
High Courts17 Jul 1998
Captain Chandra Mohan Karunaker Vs The Commissioner of Police, Egmore, Chennai-8 and The State of Tamil Nadu
Madras High Court · (1998) 07 MAD CK 0131
Arms Act, 1959 — Section 13, 13(ii), 14
High Courts17 Jul 1998
Chinna Pillai Ammal and 3 others Vs Mannangatti Padayachi and 6 others
Madras High Court · (1999) 1 CTC 231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Limitation Act, 1963 — Article 65Specific Relief Act, 1963 — Section 6
High Courts17 Jul 1998
Oriental Hotels Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (1999) 240 ITR 648
Income Tax Act, 1961 — Section 215
High Courts17 Jul 1998Allowed
B. Muniappan Vs District Magistrate and District Collector and Others
Madras High Court · (1999) CriLJ 723
Constitution of India, 1950 — Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2)
High Courts16 Jul 1998
COMMISSIONER OF INCOME TAX Vs R. VENKATACHARI
Madras High Court · (1999) 155 CTR 109
High Courts16 Jul 1998
Commissioner of Income Tax Vs B. Sivaprakash
Madras High Court · (2000) 243 ITR 872
High Courts16 Jul 1998Dismissed
Navarasam Matriculation Higher Secondary-Parents-teachers association, Palliyuthu Vs State of Tamil Nadu and 2 others
Madras High Court · (1998) 2 CTC 129 : (1998) 3 MLJ 504
Constitution of India, 1950 — Article 14, 15(1)(4)(5), 226, 243QTamil Nadu District Municipalities Act, 1920 — Section 3(18
High Courts16 Jul 1998
Commissioner of Income Tax Vs R. Venkatachari
Madras High Court · (2000) 241 ITR 658
High Courts15 Jul 1998
Commissioner of Income Tax Vs P. Ravindran
Madras High Court · (2002) 174 CTR 360
Partnership Act, 1932 — Section 6
High Courts15 Jul 1998
Alagannan Vs Appellate Authority Under Payment of Gratuity Act (Deputy Commissioner of Labour) and Others
Madras High Court · (1999) 81 FLR 510 : (1999) 1 LLJ 42 : (1998) 3 MLJ 187
Payment of Gratuity Act, 1972 — Section 2, 2A
High Courts15 Jul 1998
Venkat Naicken Trust and Another Vs Income Tax Officer and Another
Madras High Court · (2001) 166 CTR 461 : (2000) 242 ITR 141
Income Tax Act, 1961 — Section 282