High Courts08 Jun 1998
Commissioner of Income Tax Vs South India Shipping Corporation Ltd.
Madras High Court · (1998) 147 CTR 433 : (1998) 233 ITR 546
Income Tax Act, 1961 — Section 143(3), 144B, 263, 35B, 35B(1)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 55 of 91
High Courts02 Jun 1998Allowed
Wockhardt Limited, 167, Ready Money Terrace, Worli, Mumbai-400 018 Vs Aristo Pharmaceutical Limited, 10, S.S. Iyengar Road, Chennai
Madras High Court · (1998) 06 MAD CK 0012
Trade and Merchandise Marks Act, 1958 — Section 21, 78
High Courts29 May 1998
Parle Products Limited Vs Bakemans Industries Limited, A-5/B-1, Mohan Co-op. Indl. Estate Badarpur, New Delhi - 110 044
Madras High Court · (1998) 05 MAD CK 0001
Trade and Merchandise Marks Act, 1958 — Section 120, 32, 46, 56
High Courts05 May 1998
Tamil Manila Thozhilalar Sangam Vs The Chairman, Tamil Nadu Electricity Board, Anna Salai, Madras-2 and three others
Madras High Court · (1998) 3 CTC 1 : (1998) 2 LW 695 : (1998) 2 MLJ 580
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 119, 46Tamil Nadu Factories Rules, 1950 — Rule 65, 66, 67, 68, 69
High Courts30 Apr 1998
Estate of M. Venktesa Sarma Represented by executrix Miss. V. Rama Devi (deceased) and V. Kousalya and V. Subramanian Vs A.N. Rajalakshmi and 9 others
Madras High Court · (1998) 04 MAD CK 0174
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 6 Rule 17, 80Succession Act, 1925 — Section 258Transfer of Property Act, 1882 — Section 106, 111, 116
High Courts30 Apr 1998
COMMISSIONER OF INCOME TAX Vs SESHASAYEE PAPER and BOARDS LTD.
Madras High Court · (2000) 108 TAXMAN 464
High Courts30 Apr 1998
The Correspondent, Malankara Syrian Catholic School Vs J. Rabinson Jacob and Others
Madras High Court · (1998) 3 MLJ 595
High Courts30 Apr 1998
COMMISSIONER OF INCOME TAX Vs SIMPSON and CO. LTD.
Madras High Court · (1998) 150 CTR 492
High Courts30 Apr 1998
Dasa Balinjika Seva Sangam Vs Commissioner of Income Tax (No. 2)
Madras High Court · (1999) 240 ITR 863
Income Tax Act, 1961 — Section 11, 13(1)
High Courts30 Apr 1998
V. Ramanujam Vs Commissioner of Income Tax
Madras High Court · (1999) 238 ITR 978
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 215Income Tax Rules, 1962 — Rule 117A, 40
High Courts30 Apr 1998
Commissioner of Income Tax Vs Century Flour Mills Ltd.
Madras High Court · (1999) 239 ITR 23
Income Tax Act, 1961 — Section 32A, 32A(3)
High Courts30 Apr 1998
Deepak Luther and Another Vs The Secretary to Government of Tamil Nadu Higher Education Department and Others
Madras High Court · (1998) 3 MLJ 639 : (1999) WritLR 582
High Courts30 Apr 1998
Commissioner of Income Tax/Wealth-tax Vs C.G. Venkatasubban
Madras High Court · (1999) 240 ITR 674
High Courts30 Apr 1998
Commissioner of Income Tax/Wealth-tax Vs A. Savudappan (Executors to the Estate of late A. Savudappa Gounder)
Madras High Court · (2000) 244 ITR 620
Income Tax Act, 1961 — Section 168, 168(1), 168(4)
High Courts30 Apr 1998
Commissioner of Income Tax Vs Seshasayee Paper and Boards Ltd.
Madras High Court · (2000) 242 ITR 490
Income Tax Act, 1961 — Section 143, 143(3), 144B, 263
High Courts30 Apr 1998
A.K.M. Govindaswamy Chettiar (Decd.) and Others (through legal representatives) Vs Income Tax Officer
Madras High Court · (1998) 148 CTR 458 : (2000) 244 ITR 559
Income Tax Act, 1961 — Section 148, 68
High Courts30 Apr 1998Allowed
Ramalingam and 2 others Vs The Idol of Sri Thayumanasamy at Sri Thayumanasamy Devasthanam
Madras High Court · (1998) 3 CTC 665 : (1998) 3 LW 559
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 9Minimum Wages Act, 1948 — Section 20Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 3, 64C
High Courts30 Apr 1998
L.G. Balakrishnan and Brothers Limited Vs Commissioner of Income Tax
Madras High Court · (2000) 245 ITR 743
Companies Act, 1956 — Section 125Income Tax Act, 1961 — Section 40A(8)
High Courts30 Apr 1998
G. Saroja Vs Sundaramoorthy and three others
Madras High Court · (1998) 3 CTC 179
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 159, 161, 162Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302, 506
High Courts30 Apr 1998
Srinivasan and six others Vs Sri Madhyarjuneswaraswami and five others
Madras High Court · (1998) 1 CTC 630 : (1998) 2 LW 189 : (1998) 2 MLJ 722
Excess Profits Tax Act, 1940 — Section 14, 20(3)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 3, 56, 64Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3, 43, 46, 47, 64