High Courts02 Apr 1998
Commissioner of Income Tax Vs D. Selvaraj
Madras High Court · (2003) 179 CTR 188 : (2000) 243 ITR 32
Income Tax Act, 1961 — Section 171, 263
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 64 of 91
High Courts02 Apr 1998
Commissioner of Income Tax Vs Anna Transport Corporation Ltd.
Madras High Court · (2000) 243 ITR 35
Income Tax Act, 1961 — Section 37
High Courts02 Apr 1998Dismissed
P. Kannadasan Vs Pownammal (died) and another
Madras High Court · (1998) 2 CTC 206 : (1998) 2 LW 671 : (1998) 2 LW 670 : (1998) 3 MLJ 509
Transfer of Property Act, 1882 — Section 100, 52, 54
High Courts02 Apr 1998
Tiruchirapalli Co-operative Marketing Society Ltd. Vs Commissioner of Income Tax
Madras High Court · (2001) 247 ITR 830
High Courts02 Apr 1998Dismissed
N. Palanisami Vs A. Palaniswamy
Madras High Court · AIR 1998 Mad 264 : (1998) 3 CTC 158 : (1998) 3 LW 529
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 13, 2, 5, 6
High Courts02 Apr 1998
Chennai Murasu (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 507
Income Tax Act, 1961 — Section 144B
High Courts02 Apr 1998
R.M. Appavu Chettiar Sons and Thangam Industries Vs Commissioner of Income Tax and Another
Madras High Court · (2000) 244 ITR 484
Income Tax Act, 1961 — Section 40
High Courts02 Apr 1998
J. Ramayyan Vs J. Palayyan and 4 others
Madras High Court · (1998) 2 CTC 455 : (1998) 3 MLJ 745
Succession Act, 1925 — Section 33
High Courts02 Apr 1998
Shenbagam Auto Works and Another Vs Commissioner of Income Tax
Madras High Court · (2000) 241 ITR 112
Income Tax Act, 1961 — Section 40
High Courts02 Apr 1998
COMMISSIONER OF INCOMETAX Vs CHERAN TRANSPORT CORPORATION LTD.
Madras High Court · (2000) 241 ITR 137
High Courts02 Apr 1998
Nainar Moopanar Vs Kumaraswamy alias Murugan
Madras High Court · (1998) 2 LW 398 : (1998) 3 MLJ 512
High Courts01 Apr 1998
Medchel Chemicals and Pharmaceuticals Pvt. Ltd. Vs Dr. D.C. Mallik and Others
Madras High Court · (1998) 94 CompCas 259 : (1999) 4 RCR(Criminal) 472
Companies Act, 1956 — Section 284, 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 258Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Apr 1998
COMMISSIONER OF Income Tax Vs E.I.D. PARRY INDIA LTD.
Madras High Court · (1999) 155 CTR 139
High Courts01 Apr 1998
Commissioner of Income Tax Vs Asian Marine Products Pvt. Ltd.
Madras High Court · (1999) 151 CTR 76 : (1999) 239 ITR 349
Income Tax Act, 1961 — Section 80J, 80J(4)
High Courts01 Apr 1998
Commissioner of Income Tax Vs K.A. Khader Sons
Madras High Court · (1999) 151 CTR 210
Income Tax Act, 1961 — Section 69D
High Courts01 Apr 1998
Commissioner of Income Tax Vs Sundaram Clayton Ltd.
Madras High Court · (1999) 240 ITR 271
High Courts01 Apr 1998
Commissioner of Income Tax Vs E.I.D. Parry India Ltd.
Madras High Court · (1999) 240 ITR 253
High Courts01 Apr 1998
Rohini Dairy Farm Vs Commissioner of Income Tax
Madras High Court · (2000) 161 CTR 237 : (2000) 244 ITR 427 : (2003) 127 TAXMAN 486
Income Tax Act, 1961 — Section 256, 271(1)
High Courts01 Apr 1998
T.P. Sokkalal Ramsait Factory (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 369
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts01 Apr 1998
Thiagarajar Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 163 CTR 358 : (2000) 244 ITR 426
Income Tax Act, 1961 — Section 32