High Courts23 Apr 1998
Wardex Pharmaceuticals Pvt. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 240 ITR 406
Income Tax Act, 1961 — Section 254
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 59 of 91
High Courts23 Apr 1998
Commissioner of Income Tax Vs A.M.A.A.T. Nataraja Nadar
Madras High Court · (2000) 243 ITR 844
Income Tax Act, 1961 — Section 185
High Courts23 Apr 1998
V. Kaluvan Vs The District Collector and District Magistrate, Dindigul District and The Secretary to Government of Tamil Nadu, Prohibition and Excise Dept., Chennai-9
Madras High Court · (1998) 2 LW(Cri) 490
High Courts23 Apr 1998
Ayyappan Textiles Ltd., Varadhalakshmi Mills Ltd. and Sitalakshmi Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 164 CTR 461 : (2000) 241 ITR 545 : (2001) 117 TAXMAN 320
Income Tax Act, 1961 — Section 32
High Courts23 Apr 1998
D. Mayandi Thevar Vs A. Balu alias Balachandran and Others
Madras High Court · (1998) 2 LW 495 : (1998) 2 MLJ 709
Transfer of Property Act, 1882 — Section 80
High Courts23 Apr 1998
Govindaswamy Pillai Vs Marudan
Madras High Court · (1998) 04 MAD CK 0014
Evidence Act, 1872 — Section 114
High Courts23 Apr 1998
WARTEX PHARMACEUTICALS (P) LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 155 CTR 129
High Courts22 Apr 1998
J.R. Daniel Vs Commissioner of Income Tax
Madras High Court · (2001) 248 ITR 174
Income Tax Act, 1961 — Section 15
High Courts22 Apr 1998
LATE J. R. DANIEL BY L.R. YESUMANI GRACE Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 154 CTR 349
High Courts22 Apr 1998Dismissed
Saleem Basha Vs Mrs. Mumtaz Begam
Madras High Court · (1999) 1 ALD(Cri) 182 : (1998) CriLJ 4782
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts22 Apr 1998Dismissed
Saleem Basha Vs Mumtaz Begum
Madras High Court · (1999) 2 DMC 206 : (1999) 1 RCR(Criminal) 392
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts22 Apr 1998
South Madras Electric Supply Corporation Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 780
Income Tax Act, 1961 — Section 40A(7)
High Courts22 Apr 1998
Commissioner of Income Tax Vs Amalgamations Ltd.
Madras High Court · (1998) 150 CTR 374 : (1999) 238 ITR 963
Income Tax Act, 1961 — Section 22, 263
High Courts22 Apr 1998
Commissioner of Income Tax Vs Andhra Prabha (P.) Ltd.
Madras High Court · (2000) 244 ITR 776
Income Tax Act, 1961 — Section 32A, 32A(1), 32A(2)
High Courts22 Apr 1998
Siddarth Agencies Vs Commissioner of Income Tax
Madras High Court · (2000) 160 CTR 48 : (2000) 244 ITR 826 : (1998) 244 ITR 826 : (2002) 123 TAXMAN 1061
Income Tax Act, 1961 — Section 32
High Courts22 Apr 1998
J.R. Daniel Vs Commissioner of Income tax
Madras High Court · (2000) 108 TAXMAN 195
High Courts21 Apr 1998Dismissed
Chhaganlal Jain Vs T.K. Hamid Sultan
Madras High Court · (1998) 04 MAD CK 0172
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 14(1), Order 7 Rule 14(2), 9Constitution of India, 1950 — Article 227
High Courts21 Apr 1998Dismissed
Y.V.S. Trading Company Vs Commissioner of Central Excise
Madras High Court · (1998) 102 ELT 245
Constitution of India, 1950 — Article 226
High Courts21 Apr 1998
Parry and Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 154 CTR 416 : (1999) 238 ITR 916
Income Tax Act, 1961 — Section 147, 256, 40A(7)
High Courts21 Apr 1998
Commissioner of Income Tax Vs Abdul Rasheed and Others
Madras High Court · (1999) 240 ITR 402