High Courts24 Mar 1998
Commissioner of Income Tax Vs South India Exports Co. Ltd.
Madras High Court · (2000) 242 ITR 150 : (2003) 127 TAXMAN 478
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 69 of 91
High Courts24 Mar 1998
AGRIMMOOR (P) LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (2001) 165 CTR 696
High Courts24 Mar 1998Dismissed
Vijayakumari M. Vs Financial Controller, T.N.E.B. and Another
Madras High Court · (1999) 1 LLJ 818 : (1998) 2 MLJ 495
Constitution of India, 1950 — Article 226
High Courts24 Mar 1998
Union of India and 4 others Vs P. Sakthivel, Senior Superintendent, Telegraph Traffic Thanjavur...Respondent
Madras High Court · (1998) 2 CTC 441
Administrative Tribunals Act, 1985 — Section 15
High Courts24 Mar 1998
Agrimmoor P. Ltd. Vs Commissioner of Income Tax
Madras High Court · (2001) 251 ITR 726
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts24 Mar 1998
Commissioner of Income Tax Vs Agricultural Farms Ltd.
Madras High Court · (1999) 240 ITR 117
High Courts24 Mar 1998
Controller of Estate Duty Vs Pavayammal
Madras High Court · (1999) 240 ITR 198
Estate Duty Act, 1953 — Section 59, 61, 73A
High Courts23 Mar 1998
Commissioner of Income Tax Vs Combustion Engineering Company Inc.
Madras High Court · (1999) 240 ITR 41
Income Tax Act, 1961 — Section 256, 37, 9, 9(1)
High Courts23 Mar 1998
Sree Ayyanar Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 240 ITR 106
High Courts23 Mar 1998
Arooran Sugars Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 239 ITR 16
Income Tax Act, 1961 — Section 32Income Tax Rules, 1962 — Rule 7, 7(2)
High Courts23 Mar 1998Dismissed
Kiran Silicates Pvt. Ltd. Vs Central Board of Cus. and C. Ex.
Madras High Court · (1998) 102 ELT 552
High Courts22 Mar 1998Dismissed
P.R. Chandran and 2 others Vs Smt. K. Kamalam and Smt. Sidammal
Madras High Court · (1998) 03 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts21 Mar 1998
AROORAN SUGARS LIMITED Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 154 CTR 387
High Courts20 Mar 1998Allowed
Tamil Nadu Electricity Board Vs R. Sundar Rao
Madras High Court · (1998) 3 CTC 19 : (1998) 2 LW 597
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 9Industrial Disputes Act, 1947 — Section 2
High Courts20 Mar 1998
S. Raju and 9 others Vs K. Nathamani
Madras High Court · (1998) 03 MAD CK 0208
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)(iv), 14, 14(1)(b), 16, 25
High Courts20 Mar 1998
Sree Karpagambal Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 151 CTR 66 : (1999) 238 ITR 842
Income Tax Act, 1961 — Section 32
High Courts20 Mar 1998
K. Ramakrishna Lamia Kathir Ahigusamy Naicker Vs Narayanaswamy
Madras High Court · AIR 1998 Mad 205 : (1998) 3 CivCC 166 : (1998) 2 MLJ 306
Limitation Act, 1963 — Section 12
High Courts20 Mar 1998
P. Ganesan Vs UCO Bank and two others
Madras High Court · (1999) 98 CompCas 370 : (1998) 2 CTC 290 : (1998) 2 LW 592
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 3 Rule 1, Order 9 Rule 13, Order 9 Rule 6Constitution of India, 1950 — Article 227
High Courts20 Mar 1998Allowed
C. R. Subramaniam Vs N. Vasudevan
Madras High Court · (1998) 2 CTC 211 : (1998) 3 LW 209
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts20 Mar 1998Allowed
Arunachalam Pillai Vs Ram Mudaliar (died) and three others
Madras High Court · (1998) 2 CTC 146 : (1998) 2 LW 439 : (1998) 3 MLJ 573
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7