High Courts26 Jun 1998
N. Gopalakrishnan and Others Vs Commissioner of Income Tax and Another
Madras High Court · (1999) 236 ITR 629
Income Tax Act, 1961 — Section 139, 139(2), 139(8), 217, 273A
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 49 of 91
High Courts26 Jun 1998Dismissed
A.P. Thirumalaisamy Vs Smt. Bangarammal and Others
Madras High Court · (1999) CriLJ 1256
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 109, 467, 471
High Courts25 Jun 1998
Simpson and Co. Ltd. Vs Commissioner of Wealth-tax
Madras High Court · (2000) 241 ITR 620
Wealth Tax Act, 1957 — Section 27(3)
High Courts25 Jun 1998
Jamshed Burjor Aga Vs M/s. Alankar Constructions and another
Madras High Court · (1998) 06 MAD CK 0092
Arbitration Act, 1940 — Section 30, 30(a), 30(c)
High Courts25 Jun 1998
Mks. Mohd. Aboobacker Saheb Vs Commissioner of Wealth Tax
Madras High Court · (2000) 242 ITR 319
Wealth Tax Act, 1957 — Section 5(1)
High Courts25 Jun 1998
Commissioner of Income Tax Vs Crompton Engineering Co. Ltd. (now Best and Crompton Engineering Ltd.)
Madras High Court · (2000) 242 ITR 317 : (2001) 117 TAXMAN 705
High Courts25 Jun 1998
Rajendran and others Vs State
Madras High Court · (1998) 1 ALT(Cri) 402 : (1999) 1 CTC 259
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Jun 1998Allowed
The Church of South India, Kanyakumari Diocese Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1998) 06 MAD CK 0007
High Courts24 Jun 1998
Commissioner of Income Tax Vs Ashok Leyland Ltd.
Madras High Court · (1999) 240 ITR 899 : (2003) 132 TAXMAN 492
Companies (Profits) Surtax Act, 1964 — Section 14, 18Income Tax Act, 1961 — Section 244(1A), 256(2)
High Courts24 Jun 1998Dismissed
Ammaiyappa Gounder (Deceased) and five others Vs Special Tahsildar (L.A.), Neighbourhood Scheme, Tiruchirapalli-20 and another
Madras High Court · (1998) 2 CTC 316 : (1998) 3 MLJ 127
Constitution of India, 1950 — Article 226, 254Land Acquisition (Amendment) Act, 1984 — Section 6Land Acquisition Act, 1894 — Section 4(1), 5
High Courts24 Jun 1998
V. Annamalai and Others Vs Agricultural Income Tax Officer and Another
Madras High Court · (2000) 242 ITR 411
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34, 54
High Courts24 Jun 1998Allowed
R. Lakshmipathi and Another Vs S. Ramalingam
Madras High Court · (1999) 1 ALD(Cri) 117 : (1998) CriLJ 3683 : (1999) 1 LW(Cri) 86
Criminal Procedure Code, 1973 (CrPC) — Section 195, 198, 2, 202, 397(2)Penal Code, 1860 (IPC) — Section 109, 228A, 228A(1), 228A(2), 376
High Courts23 Jun 1998
K. and Co. Vs Aruna Sugars and Enterprises Ltd.
Madras High Court · AIR 1999 Mad 45 : (1998) 2 LW 725
Companies Act, 1956 — Section 433, 433(1), 536(2)
High Courts22 Jun 1998Allowed
MEPC India Ltd. Vs Sundaram Finance Ltd.
Madras High Court · AIR 1999 Mad 29
Arbitration and Conciliation Act, 1996 — Section 41, 8, 9Constitution of India, 1950 — Article 227
High Courts22 Jun 1998Dismissed
B. Kavitha Vs The Director of Medical Education, The Secretary, The Selection Committee, The Principal, Tamil Nadu Government Dental College and Hospital and The Principal. Ragas Dental College
Madras High Court · (1998) 06 MAD CK 0132
High Courts22 Jun 1998
V.E. Periannan Vs Commissioner of Wealth Tax
Madras High Court · (2001) 167 CTR 163 : (1999) 240 ITR 723
Wealth Tax Act, 1957 — Section 5(1)
High Courts22 Jun 1998Dismissed
Shanmugam Vs Family Court, Madurai and another
Madras High Court · (1998) 2 CTC 738 : (1998) 2 DMC 596
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)(5), 127(2), 482
High Courts22 Jun 1998Dismissed
Krishnamoorthy Kounder Vs Tamil Nadu Electricity Board and another
Madras High Court · (1998) 3 CTC 700
High Courts22 Jun 1998
Sridhar Vs The District Magistrate and District Collector, Kancheepuram District, Kancheepuram and others
Madras High Court · (1999) 1 CTC 449
Constitution of India, 1950 — Article 22(5)
High Courts22 Jun 1998Dismissed
M.V. Damodaran Vs Registrar of Co-operative Societies and Others
Madras High Court · (1999) 95 CompCas 116
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22