High Courts22 Jun 1998
Commissioner of Income Tax Vs Addison and Co. Ltd.
Madras High Court · (2000) 245 ITR 656
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 10
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 50 of 91
High Courts22 Jun 1998Dismissed
Kothari (Madras) Ltd. (Kothari Industrial Corpn. Ltd.) Vs Appellate Authority under T.N. Shops and Establishments Act and Another
Madras High Court · (1999) 81 FLR 707 : (1999) 1 LLJ 1299 : (1998) 3 MLJ 135
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(2)
High Courts22 Jun 1998
The Commissioner, H.R. and C.E. (Admn.) Department Vs Sri Andarvillai Mutharamman Temple and Another
Madras High Court · (1999) 1 MLJ 3
High Courts22 Jun 1998
NEPC India Ltd., formerly NEPC Micon Ltd. Vs Sundaram Finance Ltd.
Madras High Court · (1998) 3 MLJ 116
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 227
High Courts19 Jun 1998
K. Kalaikovan and Others Vs Airport Officer, Salem Airport and Airport Authority of India
Madras High Court · (1998) 06 MAD CK 0131
Constitution of India, 1950 — Article 14, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10, 10(1), 10(2), 2
High Courts19 Jun 1998
Regupathy and Others Vs Nakkiran and Others
Madras High Court · (1998) 3 MLJ 318
Hindu Succession Act, 1956 — Section 14(1)
High Courts19 Jun 1998
K. Radrtakrishnan Vs C.V. Manikandan and Others
Madras High Court · (1998) CriLJ 3583 : (1998) 2 LW(Cri) 704
Companies Act, 1956 — Section 628Criminal Procedure Code, 1973 (CrPC) — Section 203, 304
High Courts19 Jun 1998
Caesar Park Hotels and Resorts Inc. Vs Westinn Hospitality Services Ltd.
Madras High Court · AIR 1999 Mad 396 : (1998) 3 LW 274 : (1998) 3 MLJ 172
Trade and Merchandise Marks Act, 1958 — Section 29
High Courts19 Jun 1998
Indo-Pharma Pharmaceutical Works Ltd. Vs Citadel Fine Pharmaceuticals Ltd.
Madras High Court · AIR 1998 Mad 347 : (1998) 2 LW 646 : (1998) 3 MLJ 214
High Courts18 Jun 1998
Commissioner of Income Tax Vs Madurai Pandian Engineering Corpn. Ltd.
Madras High Court · (1998) 148 CTR 58
Income Tax Act, 1961 — Section 80HH, 80HH(2)(ii), 80HH(2)(iii), 80J, 80J(4)(ii)
High Courts18 Jun 1998
RASHI LEATHERS (P) LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 152 CTR 137
High Courts18 Jun 1998
Commissioner of Income Tax Vs Madurai Pandian Engineering Corporation Ltd.
Madras High Court · (1999) 239 ITR 641
Income Tax Act, 1961 — Section 254, 80HH, 80HH(2), 80J, 80J(4)
High Courts18 Jun 1998
Commissioner of Income Tax Vs K.P. Abdullah
Madras High Court · (1999) 240 ITR 947
Income Tax Act, 1961 — Section 69DNegotiable Instruments Act, 1881 (NI) — Section 1, 4, 5
High Courts18 Jun 1998
Commissioner of Wealth-tax Vs (Miss) Sripriya Mahesh
Madras High Court · (2000) 245 ITR 764
High Courts18 Jun 1998
S. Harinivas Chowdry Vs Assistant Commissioner of Income Tax
Madras High Court · (2000) 246 ITR 256
Income Tax Act, 1961 — Section 147, 148, 149
High Courts18 Jun 1998Allowed
Donnington Tea Factory and Others Vs Sub-Divisional Magistrate and Sub-Collector and Another
Madras High Court · (1998) CriLJ 3585 : (1999) 1 LW(Cri) 99
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)
High Courts18 Jun 1998
Commissioner of Income Tax Vs Devi Enterprises
Madras High Court · (2000) 245 ITR 625
High Courts18 Jun 1998Dismissed
Mani Vs Jaykumari
Madras High Court · (1998) 2 DMC 533 : (1998) 2 LW(Cri) 498
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 421, 421(1)Penal Code, 1860 (IPC) — Section 22
High Courts18 Jun 1998
COMMISSIONER OF WEALTH TAX Vs MISS SRIPRIYA MAHESH
Madras High Court · (1999) 154 CTR 140
High Courts18 Jun 1998
Ravi Leathers (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 240 ITR 702
Income Tax Act, 1961 — Section 254, 32, 32A, 43, 43(1)