High Courts24 Apr 1998Allowed
Ashok Layland Ltd. Vs Controller of Imports and Exports
Madras High Court · (1999) 105 ELT 30
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 58 of 91
High Courts24 Apr 1998Allowed
Dr. M. Lakshmi Vs State of Tamil Nadu and Others
Madras High Court · (1998) 04 MAD CK 0146
High Courts24 Apr 1998Allowed
R. Deivanayagam Vs H.E. The Governor of West Bengal, President, Indian Red Cross Society and Others
Madras High Court · (1998) 04 MAD CK 0145
Constitution of India, 1950 — Article 12, 226(2)
High Courts24 Apr 1998
Commissioner of Income Tax Vs Farida Prime Tannery
Madras High Court · (1997) 141 CTR 129 : (2000) 244 ITR 465
Income Tax Act, 1961 — Section 263, 80HH, 80J
High Courts24 Apr 1998Allowed
Palraj Vs Lalchandh
Madras High Court · (2001) 103 CompCas 527
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Apr 1998Dismissed
State Bank of India Vs South India Metal Industries and Others K. Manoharan Vs State Bank of India
Madras High Court · (2000) 102 CompCas 111
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts24 Apr 1998
Manoharan Vs Velu and another
Madras High Court · (1998) 2 CTC 72 : (1998) 3 MLJ 272
Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 2, 31(1), 32(3), 33, 35
High Courts24 Apr 1998Allowed
Vallipattu Primary Agricultural Co-operative Bank Vs The Registrar of Co-op. Societies, Kilpauk, Chennai 10 and another
Madras High Court · (1998) 2 CTC 351 : (1999) WritLR 283
High Courts24 Apr 1998
Commissioner of Income Tax Vs South India Corporation (Agencies) Ltd.
Madras High Court · (2000) 245 ITR 149
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts24 Apr 1998Dismissed
South India Structural Corpn. Ltd. Vs Asstt. Collr. of C. Ex.
Madras High Court · (1998) 102 ELT 13
Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 11A, 2, 3
High Courts23 Apr 1998
MERCANTILE CREDIT CORPN. LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 108 TAXMAN 210
High Courts23 Apr 1998
The State of Tamil Nadu Vs M. Ekambaram and another
Madras High Court · (1998) 04 MAD CK 0181
High Courts23 Apr 1998Allowed
Bancorex S.A. Vs Ocean Marine Services Co. Ltd. and Others
Madras High Court · AIR 1998 Mad 225 : (1998) 2 LW 468
High Courts23 Apr 1998
I.T.C. Limited, Owners of Hotel Chola Sheraton Vs New Kashmir Stores
Madras High Court · AIR 1998 Mad 309 : (1998) 2 LW 483 : (1998) 3 MLJ 196
High Courts23 Apr 1998
Mercantile Credit Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Mercantile Credit Corporation Ltd.
Madras High Court · (2000) 245 ITR 245
Income Tax Act, 1961 — Section 32, 32A, 32A(1), 32A(2), 32A(2B)Income Tax Rules, 1962 — Rule 5
High Courts23 Apr 1998
Commissioner of Income Tax Vs United India Insurance Co. Ltd.
Madras High Court · (2000) 243 ITR 114
Income Tax Act, 1961 — Section 91
High Courts23 Apr 1998
Mettur Spinning Mills Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 843
Income Tax Act, 1961 — Section 40
High Courts23 Apr 1998
Commissioner of Income Tax Vs Gannon Dunkerley and Co. Pvt. Ltd.
Madras High Court · (2000) 244 ITR 832
High Courts23 Apr 1998Allowed
B. Adarsh Rao Vs Tamil Nadu Electricals
Madras High Court · (1998) 2 ALD(Cri) 586 : (1998) 94 CompCas 375 : (1999) 4 RCR(Criminal) 376
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Apr 1998
Parry Confectionery Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 163 CTR 124 : (2000) 244 ITR 834 : (2001) 116 TAXMAN 163