High Courts15 Jun 1998
K. Perumal Vs State
Madras High Court · (1998) 2 ACC 596 : (1998) CriLJ 4436
Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 52 of 91
High Courts12 Jun 1998
Chinnavengavayal Hamlet Pillayarandal Sri Kailasavinayagar Kovil Vs C. Ramiah Pillai
Madras High Court · (1998) 06 MAD CK 0134
Evidence Act, 1872 — Section 13, 40, 40, 41, 42, 42
High Courts12 Jun 1998
COMMISSIONER OF INCOME TAX Vs SOUTHERN PETRO CHEMICAL INDUSTRIAL CORPORATION LTD.
Madras High Court · (1998) 147 CTR 520
High Courts12 Jun 1998Allowed
R. Sushila Vs Corporation of Chennai
Madras High Court · AIR 1998 Mad 299
Madras City Municipal Corporation Act, 1919 — Section 259
High Courts12 Jun 1998
Commissioner of Income Tax Vs Southern Petro Chemical Industries Corporation Ltd. (No. 1)
Madras High Court · (1999) 151 CTR 188 : (1998) 233 ITR 391
Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 32, 33, 33(1)
High Courts12 Jun 1998
Commissioner of Income Tax Vs M. Vasudevan Chettiar
Madras High Court · (1998) 234 ITR 705
Income Tax Act, 1961 — Section 263, 45, 54, 54(1)
High Courts12 Jun 1998
Radha Gajapathi Raju Vs Assistant Controller of Estate Duty
Madras High Court · (1999) 239 ITR 620
Estate Duty Act, 1953 — Section 5, 55Evidence Act, 1872 — Section 108
High Courts12 Jun 1998Allowed
J.K. Trust Vs The Transport Commissioner and Another
Madras High Court · AIR 1998 Mad 373
Motor Vehicles Act, 1988 — Section 66(3)Motor Vehicles Taxation Act, 1974 — Section 8
High Courts12 Jun 1998Dismissed
J. Sudharsan and Another Vs State
Madras High Court · (1998) CriLJ 3690
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 427, 429, 429(2)Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts12 Jun 1998
Commissioner of Income Tax Vs Kshatriya Girls Schools Managing Board
Madras High Court · (2000) 245 ITR 170
Income Tax Act, 1961 — Section 10(22), 13(1)
High Courts12 Jun 1998Allowed
Gopal Vs The State
Madras High Court · (1999) CriLJ 813 : (1998) 2 LW(Cri) 682 : (1999) 2 RCR(Criminal) 424
Arms Act, 1959 — Section 25, 25(1B), 3, 5Constitution of India, 1950 — Article 21
High Courts12 Jun 1998Partly Allowed
Pakkiya Konar, and another Vs Kunjammal
Madras High Court · (1998) 2 CTC 348
Penal Code, 1860 (IPC) — Section 425, 427
High Courts12 Jun 1998Dismissed
Muthalammal and 2 others Vs Sathya Naicker
Madras High Court · (1998) 2 CTC 733 : (1999) 3 LW 159
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3AEvidence Act, 1872 — Section 3Specific Relief Act, 1963 — Section 34, 36
High Courts12 Jun 1998
Ganapathy Engineering Manufacturing P. Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 245 ITR 203
Income Tax Act, 1961 — Section 32A, 32A(1), 32A(2), 35B
High Courts12 Jun 1998
Commissioner of Income Tax Vs Geo Industries and Insecticides (I) Pvt. Ltd.
Madras High Court · (1998) 234 ITR 541
Income Tax Act, 1961 — Section 143, 143(3), 263
High Courts12 Jun 1998
Commissioner of Income Tax Vs Southern Petro Chemical Industries Corporation Ltd. (No. 2)
Madras High Court · (1998) 233 ITR 400
Income Tax Act, 1961 — Section 139(5), 32, 34
High Courts12 Jun 1998Dismissed
S. Rajamanickam Vs Executive Officer, Veerappanchatram Town Panchayat and Others
Madras High Court · AIR 1998 Mad 301
Constitution of India, 1950 — Article 226
High Courts12 Jun 1998
COMMISSIONER OF INCOME TAX Vs GEO INDUSTRIES and INSECTICIDES (I) PVT. LTD.
Madras High Court · (1998) 147 CTR 426
High Courts12 Jun 1998
Kshatriya Girls' School, Managing Board Vs Commissionr of Income Tax
Madras High Court · (1999) 151 CTR 204
Income Tax Act, 1961 — Section 10(22), 11, 13(1)(bb), 256(1), 263
High Courts11 Jun 1998
R. Thiagarajan Vs Commissioner of Income Tax
Madras High Court · (1999) 151 CTR 156 : (1999) 239 ITR 557
Income Tax Act, 1961 — Section 69A