High Courts09 Jun 1998
COMMISSIONER OF INCOME TAX Vs M.R.M. PLANTATIONS (P) LTD.
Madras High Court · (1999) 153 CTR 71
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 54 of 91
High Courts09 Jun 1998Allowed
Ponnal alias Kalaiyarasi Vs Rajamanickam and Others
Madras High Court · (1998) CriLJ 4333
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204Penal Code, 1860 (IPC) — Section 109, 494
High Courts09 Jun 1998
Commissioner of Income Tax Vs Sairam
Madras High Court · (2000) 242 ITR 104
Income Tax Act, 1961 — Section 28
High Courts09 Jun 1998
Commissioner of Income Tax Vs M.R.M. Plantations (P.) Ltd. M.R.M. Plantations (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 240 ITR 660
Income Tax Act, 1961 — Section 147, 154, 154(1), 154(7)
High Courts09 Jun 1998
Commissioner of Income Tax Vs K.R. Chinni Krishna Chetty
Madras High Court · (2000) 246 ITR 121
Income Tax Act, 1961 — Section 271(1)
High Courts09 Jun 1998
Commissioner of Income Tax Vs Dr. P.L. Meyyappan
Madras High Court · (2000) 164 CTR 233 : (2000) 244 ITR 543 : (2001) 116 TAXMAN 538
Income Tax Act, 1961 — Section 15
High Courts09 Jun 1998
Indian Overseas Bank Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 246 ITR 206
Income Tax Act, 1961 — Section 22, 28
High Courts09 Jun 1998Allowed
Ponnal @ Kalaiyarasi Vs Rajamanickam and Others
Madras High Court · (1998) 2 DMC 483
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 109, 494
High Courts09 Jun 1998
Vadapuram Sengunthar Samudhayam of Panapakkam Village Vs The Assistant Commissioner, H.R. and C.E., Vellore and The Commissioner, H.R. and C.E., Madras
Madras High Court · (1998) 06 MAD CK 0015
High Courts09 Jun 1998
G. Arumuga Thevar Vs Sathur Sri Venkatachalapathy Devasthanam
Madras High Court · (1998) 06 MAD CK 0002
Land Acquisition Act, 1894 — Section 16
High Courts09 Jun 1998Allowed
Bomma Naicken Vs Chinna Gounder and Another
Madras High Court · AIR 1998 Mad 375 : (1999) 1 CivCC 190 : (1998) 3 LW 407
Evidence Act, 1872 — Section 45, 47, 73
High Courts08 Jun 1998Dismissed
V. Venkatachalapathy Vs The Vellore Cooperative Sugar Mills Matriculation School, The Inspector of Matriculation Schools and The Director of School Education (Matriculations)
Madras High Court · (1998) 06 MAD CK 0124
Tamil Nadu Code of Regulations for Matriculation Schools — Rule 26
High Courts08 Jun 1998
FENNER (INDIA) LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 151 CTR 30
High Courts08 Jun 1998
Commissioner of Income Tax Vs Govindaswaminathan
Madras High Court · (1998) 233 ITR 264
Constitution of India, 1950 — Article 16(1)Income Tax Act, 1961 — Section 15, 28
High Courts08 Jun 1998
Penner (India) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 239 ITR 480
Income Tax Act, 1961 — Section 80HH
High Courts08 Jun 1998Dismissed
M/s. R.R. Spinning Mills Limited, Kapparathampatty, Jalakantapuram, Salem and another Vs R.Govindarajan and 4 others
Madras High Court · (1998) 3 CTC 69
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies Act, 1956 — Section 397, 398, 402, 406Partition Act, 1893 — Section 2, 3(1), 5
High Courts08 Jun 1998
Super Spinning Mills Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (2000) 244 ITR 814
Income Tax Act, 1961 — Section 156, 220, 220(2)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts08 Jun 1998
Commissioner of Income Tax Vs M.P. Narayanan Commissioner of Wealth-tax Vs S. Sethukumari
Madras High Court · (2000) 244 ITR 528
Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 18
High Courts08 Jun 1998
Commissioner of Income Tax Vs Needle Industries Pvt. Ltd.
Madras High Court · (1998) 147 CTR 514 : (1998) 233 ITR 370
Income Tax Act, 1961 — Section 139(8), 2(43), 215, 244(1A)
High Courts08 Jun 1998
COMMISSIONER OF INCOME TAX Vs M. P. NARAYANAN HIGH COURT OF MADRAS
Madras High Court · (1998) 149 CTR 1