High Courts15 Jul 1998
Commissioner of Income Tax Vs Sampathammal Chordia
Madras High Court · (1999) 156 CTR 563 : (2000) 245 ITR 290
Income Tax Act, 1961 — Section 23
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 45 of 91
High Courts15 Jul 1998Allowed
M. Inbarajan and another Vs Baladhandapani
Madras High Court · (1998) 2 ALD(Cri) 878 : (1999) 1 ALT(Cri) 331 : (1999) 2 CivCC 176 : (1999) CriLJ 75 : (1998) 3 CTC 647 : (1998) 2 LW(Cri) 631 : (1999) 4 RCR(Criminal) 408
Criminal Procedure Code, 1973 (CrPC) — Section 138, 141, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 109
High Courts15 Jul 1998Allowed
Kuppanna Gounder and another Vs R. Sivakami
Madras High Court · (1998) 3 CTC 650
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 73
High Courts15 Jul 1998Allowed
Amar Ferro Metals (P) Ltd. Vs Madras Port Trust
Madras High Court · (1999) 114 ELT 8
Customs Act, 1962 — Section 111, 144, 17(3), 17(4)Madras Port Trust Act, 1905 — Section 42Madras Port Trust Rules — Rule 13, 15
High Courts15 Jul 1998
G.R. Gunavathy Vs The Corporation of Madras
Madras High Court · (1998) 07 MAD CK 0018
Madras City Municipal Corporation Act, 1919 — Section 256, 256(2), 256(3), 380, 381
High Courts15 Jul 1998
Venkat Naiken Trust Vs Income Tax Officer
Madras High Court · (1999) 107 TAXMAN 391
High Courts14 Jul 1998
The Managing Director, Hindustan Photo Films Co., Ltd. Indu Nagar, Ootacamund and others Vs H.B. Vinoba and others
Madras High Court · AIR 1998 Mad 358 : (1999) 1 CTC 30
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts14 Jul 1998Dismissed
Managing Director, Hindustan Photo Films Co. Ltd. and another Vs H.B. Vinobha and others
Madras High Court · AIR 1998 Mad 358
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts14 Jul 1998Dismissed
M. Kumaresan Vs The Tamil Nadu Water and Drainage Board, Tharapadavedu Town Panchayat and Vellore Local Planning Authority
Madras High Court · (1998) 07 MAD CK 0125
High Courts14 Jul 1998Allowed
R. Mahadevan Vs State of Tamil Nadu
Madras High Court · (1998) 07 MAD CK 0105
Constitution of India, 1950 — Article 226Madras Prohibition Act, 1937 — Section 17C(2), 55, 68Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 17, 18, 2, 3, 31
High Courts14 Jul 1998
B.A. Balasubramaniam Bros. and Co. Vs Commissioner of Income Tax
Madras High Court · (1999) 239 ITR 285
Income Tax Act, 1961 — Section 80HHC, 80HHC(1)
High Courts14 Jul 1998
Commissioner of Income Tax Vs Kumudam Endowments
Madras High Court · (2000) 164 CTR 312 : (2000) 242 ITR 159 : (2001) 117 TAXMAN 716
Income Tax Act, 1961 — Section 11(5), 13(1)
High Courts14 Jul 1998Dismissed
Umathanu N. Vs School Committee of Thevanga Higher Secondary School and Others
Madras High Court · (1999) 1 LLJ 368
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 12(3), 15, 15(4)
High Courts14 Jul 1998
Rajarama Iyer alias Lakshminarayana Iyer Vs Palanivel Ambalakarar (died) and others
Madras High Court · (1999) 1 CTC 641 : (1998) 3 MLJ 302
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 53
High Courts14 Jul 1998
R. Jeya Jothi Vs Avudai
Madras High Court · (1998) 2 CTC 392 : (1998) 3 MLJ 672
Evidence Act, 1872 — Section 101, 102, 103, 104Tamil Nadu Debt Relief Act, 1980 — Section 5(B)
High Courts14 Jul 1998
E.K. Palanisamy Vs A.M. Murugesan and others
Madras High Court · (1998) 3 CTC 434 : (1999) 2 LW 142
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts14 Jul 1998Dismissed
Jayakodi Jacob D. Vs Presiding Officer, Labour Court and Another
Madras High Court · (1999) 1 LLJ 1025
High Courts14 Jul 1998Dismissed
Asstt. Collector of C. Ex. Vs Doulatmal Chondia
Madras High Court · (2001) 130 ELT 41
Central Excise Rules, 1944 — Rule 11A, 174, 207, 208, 37Central Excises and Salt Act, 1944 — Section 12, 13, 18, 2, 26Criminal Procedure Code, 1973 (CrPC) — Section 191A, 417
High Courts13 Jul 1998Dismissed
Saravanan Vs G. Sampth
Madras High Court · (1999) 4 CivCC 44 : (1999) CriLJ 934 : (1998) 2 CTC 282 : (1999) 2 RCR(Criminal) 611
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Jul 1998
Malaiyandi Konar Vs Balakrishnan
Madras High Court · (1998) 07 MAD CK 0130
Civil Procedure Code, 1908 (CPC) — Section 47