High Courts30 Apr 1998
Commissioner of Income Tax Vs Simpson and Co. Ltd.
Madras High Court · (1999) 239 ITR 83
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 56 of 91
High Courts30 Apr 1998Dismissed
Chennai Textile Chemicals Private Ltd. Vs State of Tamil Nadu and Another
Madras High Court · (2002) 125 STC 107
Constitution of India, 1950 — Article 14, 19(1)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts30 Apr 1998
Commissioner of Income Tax Vs Madura Coats Ltd.
Madras High Court · (1999) 239 ITR 50
Income Tax Act, 1961 — Section 40, 40A(5)Income Tax Rules, 1962 — Rule 3
High Courts30 Apr 1998
Venkitammal and Another Vs Amirtham Achi
Madras High Court · (1998) 3 MLJ 42
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 53A
High Courts30 Apr 1998
Bhavani Exporters Vs Union of India (UOI) and Others
Madras High Court · (1998) 04 MAD CK 0022
Central Sales Tax Act, 1956 — Section 8(3)Central Sales Tax Rules, 1957 — Rule 13Constitution of India, 1950 — Article 14, 19(1), 226, 227, 300A
High Courts30 Apr 1998
T. Vinayagam and 3 others Vs Union of India
Madras High Court · (1998) 04 MAD CK 0017
Constitution of India, 1950 — Article 127, 14, 15, 226, 226A
High Courts30 Apr 1998
V. RAMANUJAM Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1998) 149 CTR 211
High Courts29 Apr 1998
Devchand M. Shah and Another Vs P. Sivapragasa Mudaliar (Died), and Others
Madras High Court · AIR 1998 Mad 304 : (1998) 2 MLJ 751
High Courts29 Apr 1998
Klos Krzysztof Wieslaw Vs The State Government of Tamil Nadu and The Union Government of India
Madras High Court · (1998) 2 LW(Cri) 643
High Courts29 Apr 1998
S. Thangaraj Vs Balasubramaniam and Others
Madras High Court · (1998) 2 MLJ 715
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)
High Courts29 Apr 1998
Y. Baliah Chetty Sons and Co. Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 870
Income Tax Act, 1961 — Section 187Partnership Act, 1932 — Section 40
High Courts29 Apr 1998
Tagore Educational Trust Vs All India Council for Technical Education
Madras High Court · (1998) 3 MLJ 263
High Courts29 Apr 1998
Commissioner of Income Tax Vs George Maino Exports (P.) Ltd.
Madras High Court · (2001) 250 ITR 445
Income Tax Act, 1961 — Section 256(1), 32A, 80HH
High Courts29 Apr 1998Dismissed
Vijai Narain Products Pvt. Ltd. Vs Union of India (UOI)
Madras High Court · (1998) 102 ELT 254
Central Excises and Salt Act, 1944 — Section 3(1)Customs Act, 1962 — Section 15, 17, 18, 25, 59
High Courts28 Apr 1998
COMMISSIONER OF INCOME TAX Vs NEYVELI LIGNITE CORPORATION
Madras High Court · (1999) 152 CTR 9
High Courts28 Apr 1998
COMMISSIONER OF INCOME TAX Vs SUNDARAVEL MATCH INDUSTRIES (P) LTD.
Madras High Court · (2001) 245 ITR 605
High Courts28 Apr 1998
Sree Karpagambal Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 104 TAXMAN 22
Income Tax Act, 1961 — Section 80G, 80G(1), 80G(2), 80G(4)
High Courts28 Apr 1998
COMMISSIONER OF Income Tax Vs TAMIL NADU INDUSTRIAL INVESTMENT CORPN. LTD.
Madras High Court · (1999) 107 TAXMAN 16
High Courts28 Apr 1998
COMMISSIONER OF INCOME TAX Vs GEORGE MAIJO
Madras High Court · (2000) 107 TAXMAN 265
High Courts28 Apr 1998
Spencers Group Aerated Water Factory Employees Union Vs Viswadarshan Distributors (Pvt.) Ltd. and Others
Madras High Court · (2002) 4 LLJ 840
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(1)