High Courts01 Jul 1998
COMMISSIONER OF Income Tax Vs MRS. RITA JOSEPH and Others
Madras High Court · (1999) 153 CTR 475
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 48 of 91
High Courts01 Jul 1998
Sambandasami Mudaliar Vs Ramaswamy Mudaliar and Others
Madras High Court · (1998) 3 LW 40 : (1998) 3 MLJ 497
Transfer of Property Act, 1882 — Section 63A
High Courts30 Jun 1998
SMT. R.V. SAROXW DEVI Vs INSPECTING ASSISTANT COMMISSIONER OF INCOME TAX and Others
Madras High Court · (1999) 152 CTR 32
High Courts30 Jun 1998
Smt. R.V. Sarojini Devi Vs Inspecting Assistant Commissioner of Income Tax and Another
Madras High Court · (2000) 242 ITR 329
Income Tax Act, 1961 — Section 252, 269A(2), 269F(8), 269G, 269G(1)Limitation Act, 1963 — Section 5
High Courts30 Jun 1998Dismissed
Prabhakaran Vs Natesan
Madras High Court · (1998) 2 CTC 396 : (1999) 1 LW(Cri) 104
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 1998
M/s. Oil and Natural Gas Corporation, Cauvery Project, Group General Manager (C) Karaikal Vs M. Gouthamchand Gothi
Madras High Court · AIR 1998 Mad 363 : (1998) 2 CTC 419 : (1998) 3 LW 358
Arbitration and Conciliation Act, 1996 — Section 11, 20, 37(3), 8Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227
High Courts29 Jun 1998Dismissed
P. Subbulakshmi Vs State of Tamil Nadu
Madras High Court · (1998) 3 CTC 718
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10(6)
High Courts29 Jun 1998
M. Sundaram alias Vettukati Sundaram Vs R. Thangasamy Nadar
Madras High Court · (1998) 3 MLJ 3
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 227
High Courts29 Jun 1998
M.N. Bapat, Deputy Director of Enforcement (under suspension) Enforcement Directorate (FERA), Shastri Bhavan, Madras-6 Vs Deputy Superintendent of Police, CBI, Shastri Bhavan, Madras-6
Madras High Court · (1998) 2 LW(Cri) 526
High Courts29 Jun 1998
G. Kalaiselvi Vs P. Palanisamy
Madras High Court · (1998) 3 MLJ 138
Constitution of India, 1950 — Article 277
High Courts29 Jun 1998Dismissed
Ramaniyam Real Estates Ltd. Vs Triveni Apartments Owners Welfare Association
Madras High Court · AIR 1999 Mad 24 : (1998) 3 MLJ 205
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 13, 18, 22
High Courts29 Jun 1998Dismissed
Ramaniyam Real Estates Ltd. Vs P. Radhakrishnan
Madras High Court · (2000) 102 CompCas 378 : (1999) 1 LW 604
High Courts29 Jun 1998
Canute P. Rayan Vs Additional Block Development Officer and Others
Madras High Court · (1998) 3 MLJ 257
High Courts29 Jun 1998
Commissioner of Income Tax Vs P. Arangasamy and Others
Madras High Court · (2000) 242 ITR 563
Income Tax Act, 1961 — Section 10(14), 15, 16, 17
High Courts29 Jun 1998
Bala Seva Educational and Charitable Trust Vs State of Tamil Nadu and Another
Madras High Court · (1998) 3 MLJ 449
Constitution of India, 1950 — Article 29(1), 30(1)
High Courts29 Jun 1998
COMMISSIONER OF INCOME TAX Vs P. ARANGASWAMY
Madras High Court · (1999) 155 CTR 88
Income Tax Act, 1961 — Section 10(14)
High Courts29 Jun 1998Dismissed
V. Rajasekaran Vs Union Territory of Pondicherry and Others
Madras High Court · AIR 1998 Mad 327
Constitution of India, 1950 — Article 29(2), 32
High Courts29 Jun 1998
The Licensee, Sri Lala Talkies Vs The District Collector, Madurai District and Others
Madras High Court · (1999) 1 MLJ 526
High Courts29 Jun 1998
Smt. Janagavalli Vs R. Baskaran
Madras High Court · (1998) 06 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Jun 1998
Group General Manager (c) M/s. Oil and Natural Gas Corporation, Cauvery Project, Karaikal Vs M. Gouthamchand Gothi
Madras High Court · (1998) 06 MAD CK 0013
Arbitration and Conciliation Act, 1996 — Section 20, 37, 37(1), 37(3), 8Constitution of India, 1950 — Article 227