COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 68 of 91

High Courts25 Mar 1998Dismissed

P. Senniappan and others Vs Kannammal and 2 others

Madras High Court · (1998) 1 CTC 537 : (1998) 2 MLJ 416

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)(a)(iii)Transfer of Property Act, 1882 — Section 105

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High Courts25 Mar 1998

S.N. Amirthavalli Firm Vs Selva Perumal Nadar and 5 others

Madras High Court · (1999) 1 CTC 228 : (1998) 2 LW 164

Contract Act, 1872 — Section 23

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High Courts25 Mar 1998Dismissed

A. V. Raman Vs The Union of India and 4 others

Madras High Court · (1998) 1 CTC 494

Constitution of India, 1950 — Article 226, 335

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High Courts25 Mar 1998

Commissioner of Income Tax Vs L.K.S. Ganee

Madras High Court · (2000) 244 ITR 130

Evidence Act, 1872 — Section 56, 57Income Tax Act, 1961 — Section 255, 256, 271(1)

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High Courts25 Mar 1998

Indian Express (Madurai) Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Indian Express (Madurai) Pvt. Ltd.

Madras High Court · (2000) 244 ITR 341

Income Tax Act, 1961 — Section 37, 40A, 40A(8)

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High Courts25 Mar 1998

Needle Industries (India) Ltd. Vs Commissioner of Income Tax

Madras High Court · (2000) 242 ITR 186

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts25 Mar 1998

R. Sankaranarayanan Vs Anandhavalli

Madras High Court · AIR 1998 Mad 198 : (1998) 2 MLJ 490

Hindu Marriage Act, 1955 — Section 12(1)(b), 12(1)(c)

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High Courts25 Mar 1998

S.K.V. SELVARAJ Vs COMMISSIONER OF INCOME TAX

Madras High Court · (1999) 151 CTR 236

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High Courts25 Mar 1998Dismissed

P. Vanavamalai and others Vs Govt. of Tamil Nadu and others

Madras High Court · AIR 1998 Mad 319

Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5A

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High Courts25 Mar 1998

COMMISSIONER OF INCOME TAX Vs ASHOK MATCH INDUSTRIES (B-UNIT) and Others

Madras High Court · (1998) 149 CTR 22

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High Courts25 Mar 1998

Balakrishna Udayar and 3 others Vs Chellammal and 9 others

Madras High Court · (1998) 03 MAD CK 0011

Hindu Succession Act, 1956 — Section 6

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High Courts25 Mar 1998

Kamala Bai Ammal Vs Punyakoti Mudaliar(died) and 14 others

Madras High Court · (1998) 03 MAD CK 0010

Civil Procedure Code, 1908 (CPC) — Section 2, 96Hindu Succession Act, 1956 — Section 10, 14, 14(1), 14(1), 14(2)

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High Courts25 Mar 1998

Messrs Sreevatsa Tube Corporation by duly Constituted Power of Attorney Agent P.R. Viswanathan Vs Tamil Nadu Water Supply and Drainage Board and The Syndicate Bank

Madras High Court · (1998) 03 MAD CK 0003

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High Courts24 Mar 1998

Smt. Indrakumari Vs State

Madras High Court · (1998) 2 LW(Cri) 605

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High Courts24 Mar 1998

COMMISSIONER OF Income Tax Vs AGRICULTURAL FARMS LTD.

Madras High Court · (1999) 154 CTR 487

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High Courts24 Mar 1998

COMMISSIONER OF INCOME TAX Vs SOUTH INDIA EXPORTS CO. LTD.

Madras High Court · (1999) 155 CTR 192

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High Courts24 Mar 1998

B.R. Ravishanker, Properietor, Padmini Pictures Vs M.R. Krishnan and Another

Madras High Court · (1998) 2 LW 156 : (1998) 2 MLJ 285

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High Courts24 Mar 1998

B. Virdhagiri Vs Commissioner of Wealth-tax

Madras High Court · (2003) 181 CTR 507 : (2003) 260 ITR 292

Wealth Tax Rules, 1957 — Rule 2C

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High Courts24 Mar 1998

Kamalam Rajendran Vs Inspecting Assistant Commissioner of Income Tax (Assessment)

Madras High Court · (1999) 156 CTR 538 : (1999) 237 ITR 299

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 55AWealth Tax Rules, 1957 — Rule 1BB

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High Courts24 Mar 1998

Fenner (India) Ltd. Vs Commissioner of Income Tax (No. 1)

Madras High Court · (2000) 241 ITR 797

Income Tax Act, 1961 — Section 10, 10(10), 35B, 35B(1), 40A

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