COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 65 of 91

High Courts01 Apr 1998Dismissed

Bhagavat Singh and etc. Vs State of Tamil Nadu and Others

Madras High Court · (1998) CriLJ 3513

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 344Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19

Read judgment

High Courts31 Mar 1998

Commissioner of Income Tax Vs Kutty Flushdoor Furniture Co. (P.) Ltd.

Madras High Court · (2000) 243 ITR 174

Income Tax Act, 1961 — Section 40A(8)

Read judgment

High Courts31 Mar 1998Dismissed

N.M. Ahamed Ali Vs Union Bank of India

Madras High Court · (2000) 101 CompCas 475 : (1998) 2 LW 107

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 18

Read judgment

High Courts31 Mar 1998Dismissed

G. Vasantha Pai Vs Special Commissioner and Commissioner (Land Reforms) Chepauk, Madras-5 and another

Madras High Court · (1998) 2 CTC 272 : (1998) 3 MLJ 414

Benami Transactions (Prohibition) Act, 1988 — Section 4Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 182, 196, 199

Read judgment

High Courts31 Mar 1998

Commissioner of Income Tax Vs Sawhany Trading Co. Ltd.

Madras High Court · (1999) 240 ITR 242

Income Tax Act, 1961 — Section 104, 104(1), 104(2)

Read judgment

High Courts31 Mar 1998

Commissioner of Gift-tax Vs Smt. Prema Srinivasan

Madras High Court · (2000) 241 ITR 92

Gift Tax Act, 1958 — Section 16, 16(1)Gift Tax Rules, 1958 — Rule 10, 10(2)

Read judgment

High Courts31 Mar 1998

Thirumagal Mills Ltd. Vs Commissioner of Wealth Tax

Madras High Court · (2000) 246 ITR 800 : (2002) 120 TAXMAN 429

Finance Act, 1983 — Section 40(3)Wealth Tax Act, 1957 — Section 27

Read judgment

High Courts31 Mar 1998

COMMISSIONER OF WEALTH TAX Vs S.S. SANKA.RALINGAM

Madras High Court · (2000) 162 CTR 400

Read judgment

High Courts31 Mar 1998

M. Narayana Aiyangar (died) and others Vs M. Chinnaswamy (died)

Madras High Court · (1998) 03 MAD CK 0012

Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts31 Mar 1998Allowed

Marimuthu Vs Arumugam

Madras High Court · (1998) 2 LW(Cri) 621

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts30 Mar 1998

Kumaraswami Chettiar (died) and Others Vs Veliburammal and Others

Madras High Court · (1998) 2 LW 766 : (1998) 3 MLJ 541

Read judgment

High Courts30 Mar 1998

Arjuna Udayar (died) and Others Vs Munuswamy Naicker and Others

Madras High Court · (1998) 2 LW 763 : (1998) 3 MLJ 537

Read judgment

High Courts30 Mar 1998

Commissioner of Income Tax Vs V. Ramakrishna Sons Ltd. V. Ramakrishna Sons Ltd. Vs Commissioner of Income Tax

Madras High Court · (1999) 239 ITR 148

Income Tax Act, 1961 — Section 104, 155(7)

Read judgment

High Courts30 Mar 1998

T. C. Narasimha Mudaliar Vs K.M. Narayanaswami Mudaliar and another

Madras High Court · (1998) 03 MAD CK 0135

Constitution of India, 1950 — Article 65

Read judgment

High Courts30 Mar 1998Dismissed

G.R. Govindarajulu and Sons Charities, Coimbatore and two others Vs R. Sethurao and 12 others

Madras High Court · (1998) 2 CTC 65 : (1998) 2 LW 773 : (1998) 3 MLJ 554

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 104, 11, 141, 151Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts30 Mar 1998Dismissed

V. Chellappa and another Vs Commissioner, Tirunelveli Municipal Corp., Tirunelveli and another

Madras High Court · (1998) 1 CTC 465 : (1998) 2 MLJ 450 : (1999) WritLR 155

Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

Read judgment

High Courts30 Mar 1998

Commissioner of Income Tax Vs Baba Estates

Madras High Court · (2000) 244 ITR 413 : (2000) 112 TAXMAN 329

Income Tax Act, 1961 — Section 22, 26, 28

Read judgment

High Courts30 Mar 1998

Tamilnadu Dairy Development Corporation Ltd. Vs Commissioner of Income Tax

Madras High Court · (1999) 239 ITR 142

Income Tax Act, 1961 — Section 22, 32, 37

Read judgment

High Courts27 Mar 1998

M.R.F. TED Vs DEPUTY COMMISSIONER OF INCOME TAX

Madras High Court · (1999) 152 CTR 242

Read judgment

High Courts27 Mar 1998Allowed

T.K. Chaudhuri Vs Union of India (UOI)

Madras High Court · (1998) 03 MAD CK 0166

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 14, 21, 226, 311, 311(2)

Read judgment