High Courts18 Apr 1998
Balasubramania Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 238 ITR 913
Income Tax Act, 1961 — Section 139, 139(8), 217
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 61 of 91
High Courts18 Apr 1998
Sundaram Fasteners Ltd. Vs Commissioner of Income Tax
Madras High Court · (2001) 247 ITR 219
Income Tax Act, 1961 — Section 256, 256(1), 40, 40A, 40A(5)
High Courts18 Apr 1998Dismissed
V. Manakkan and five others Vs Veera Perumal
Madras High Court · (1998) 2 CTC 157 : (1998) 3 MLJ 577
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 41
High Courts18 Apr 1998
Arunachalam Vs Kanakambigal Ammal
Madras High Court · (1998) 04 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 18
High Courts17 Apr 1998
Abdul Aziz Vs Tamil Nadu Wakf Board
Madras High Court · (1998) 04 MAD CK 0175
Evidence Act, 1872 — Section 13, 43Waqf Act, 1995 — Section 2(1)
High Courts17 Apr 1998
Commissioner of Income Tax Vs T.P.S.H. Selva Saroja (Deceased) (by legal representatives)
Madras High Court · (2000) 244 ITR 671
Income Tax Act, 1961 — Section 17(2), 2(22), 254
High Courts17 Apr 1998Dismissed
Kumar Vs State of Tamil Nadu and two others
Madras High Court · (1998) 2 CTC 78
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(4)
High Courts17 Apr 1998
K.C. Mathuri and Others Vs Muraleedharan and Others
Madras High Court · (1998) 3 MLJ 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16Transfer of Property Act, 1882 — Section 60, 91
High Courts17 Apr 1998Dismissed
P.P. Kannan and Others Vs The Secretary to Government, Health and Family Welfare Dept. and Govt. of Tamil Nadu, The Director of Medical Education and The Secretary, Selection Committee for Medical Post Graduate Studies-1998-99
Madras High Court · (1998) 04 MAD CK 0030
High Courts17 Apr 1998
Sudarsanaswamy Vs K. Rukmani Ammal and 18 others
Madras High Court · (1998) 04 MAD CK 0015
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 6, 9
High Courts17 Apr 1998Dismissed
Ranipet Municipality Vs Shamsheerkhan
Madras High Court · (1998) 2 KLJ 879
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227
High Courts16 Apr 1998
COMMISSIONER OF INCOME TAX Vs J.K.S. MANICKAM
Madras High Court · (2001) 244 ITR 596
High Courts16 Apr 1998
The Assistant. Collector, Central Excise (Preventive) Head Quarters, Madras-34 Vs Anoop Kumar, Director, M/s. Techno Vision (P) Ltd., Madras-20
Madras High Court · (1998) 2 LW(Cri) 743
High Courts16 Apr 1998
Commissioner of Income Tax Vs Cross Fraser (Division by Agent BHEL) Cross Fraser (Division by Agent BHEL) Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 654
High Courts16 Apr 1998
Commissioner of Income Tax Vs Diesel Engineer
Madras High Court · (2000) 244 ITR 488
High Courts16 Apr 1998
Commissioner of Income Tax Vs J.K.S. Manickam
Madras High Court · (2000) 244 ITR 596
High Courts16 Apr 1998
Dr. M.R. Sivakumar Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 187 : (1999) WritLR 488
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts16 Apr 1998
Commissioner of Income Tax Vs Tractors and Farm Equipments Ltd.
Madras High Court · (2000) 244 ITR 595
Income Tax Act, 1961 — Section 32
High Courts16 Apr 1998
Commissioner of Income Tax Vs Smt. S. Devaki
Madras High Court · (2000) 244 ITR 669
Income Tax Act, 1961 — Section 32A
High Courts16 Apr 1998
Fenner (India) Ltd. Vs Commissioner of Income Tax (No. 2)
Madras High Court · (2000) 241 ITR 803
Income Tax Act, 1961 — Section 80HH