COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 53 of 91

High Courts11 Jun 1998Allowed

Thangarajan, Executive Officer, Arulmighu Meenakshi Chokkanathar Temple, Mannargudi Town Vs Assistant Commissioner, Hindu Religious and Charitable Endowment, Thanjavur Town and Munsif

Madras High Court · (1998) 06 MAD CK 0126

High Courts11 Jun 1998

Commissioner of Income Tax Vs Tamil Nadu Magnesite Ltd.

Madras High Court · (1999) 151 CTR 152

High Courts11 Jun 1998

P.S. Pamani Vs Government of Tamil Nadu and Others

Madras High Court · (1998) 2 MLJ 771

Constitution of India, 1950 — Article 226

High Courts11 Jun 1998

Commissioner of Income Tax Vs Jayalakshmi Mills (P.) Ltd.

Madras High Court · (1999) 151 CTR 163 : (1999) 239 ITR 605

Income Tax Act, 1961 — Section 40A, 40A(7)

High Courts11 Jun 1998

Commissioner of Income Tax Vs Tractors and Farm Equipment Limited

Madras High Court · (1999) 238 ITR 1042

Income Tax Act, 1961 — Section 37

High Courts11 Jun 1998

Madras Race Club Charitable Trust Vs Commissioner of Income Tax

Madras High Court · (2000) 245 ITR 240

Income Tax Act, 1961 — Section 147

High Courts11 Jun 1998

M/s. Bangalore Water Supply and Sewerage Board, Cauvery Project Division Vs Respondent: M/s. Sugesan and Co. (P) Ltd., 38, Rajaji Road, Madras-1

Madras High Court · AIR 1999 Mad 49 : (1998) 2 CTC 51 : (1998) 3 LW 162 : (1998) 3 MLJ 13

Banking Regulation Act, 1949 — Section 2Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12, 34, 80Interest Act, 1978 — Section 3(1)

High Courts11 Jun 1998

E.C. Bose and Co. (Paradip) Pvt. Ltd. Vs Tamil Nadu Electricity Board and Others

Madras High Court · (1998) 3 MLJ 243

High Courts11 Jun 1998

The Tamil Nadu Electricity Board Vs D. Vasantha

Madras High Court · (1998) 06 MAD CK 0011

Industrial Disputes Act, 1947 — Section 2(k), 2A, 33C

High Courts10 Jun 1998

Geetha Vs R. Nandakumar

Madras High Court · (1998) 06 MAD CK 0135

Civil Procedure Code, 1908 (CPC) — Section 23, 23(3)

High Courts10 Jun 1998

COMMISSIONER OF INCOME TAX Vs MRS. SAROJA and T. G. RANJINI TRUST

Madras High Court · (1999) 151 CTR 137

High Courts10 Jun 1998Dismissed

State by Food Inspector Vs Subbarayan

Madras High Court · (1999) 1 ALT(Cri) 299 : (1998) CriLJ 4759 : (1999) 1 LW(Cri) 388 : (1999) 1 RCR(Criminal) 391

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 2(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 28, 29

High Courts10 Jun 1998

Commissioner of Income Tax Vs ELGI Equipments Ltd.

Madras High Court · (2000) 242 ITR 460

Income Tax Act, 1961 — Section 32A, 32A(1), 36(1)Income Tax Rules, 1962 — Rule 87, 88

High Courts10 Jun 1998Dismissed

Suriyamoorthy and another Vs State of Tamil Nadu and another

Madras High Court · (1998) 2 CTC 7

Constitution of India, 1950 — Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3

High Courts10 Jun 1998

Commissioner of Income Tax Vs Saroja Raman and Another

Madras High Court · (1999) 238 ITR 34

Income Tax Act, 1961 — Section 164, 164(1)

High Courts10 Jun 1998

Commissioner of Income Tax Vs Smt. R. Bharathi

Madras High Court · (1999) 107 TAXMAN 93

Income Tax Act, 1961 — Section 64(1), 64(1)(ii)

High Courts10 Jun 1998

COMMISSIONER OF INCOME TAX Vs ELGI EQUIPMENTS LTD.

Madras High Court · (1999) 153 CTR 30

High Courts09 Jun 1998

Karuppiah Vs Karuppiah Servai and 5 others

Madras High Court · (1998) 06 MAD CK 0127

Civil Procedure Code, 1908 (CPC) — Section 47, 65Limitation Act, 1963 — Section 22Specific Relief Act, 1963 — Section 22

High Courts09 Jun 1998

INDIAN OVERSEAS BANK LTD. Vs COMMISSIONER OF INCOME TAX

Madras High Court · (2001) 246 ITR 206

High Courts09 Jun 1998

COMMISSIONER OF INCOME TAX Vs K.R. CHINNI KRISHNA CHETTY

Madras High Court · (2001) 246 ITR 121