High Courts02 Dec 1998
V. Bhaskaran Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 324 : (1999) 2 MLJ 154 : (2000) WritLR 349
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 7 of 91
High Courts02 Dec 1998
Commissioner of Income Tax Vs Prasad Productions P. Ltd.
Madras High Court · (2001) 249 ITR 502
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts01 Dec 1998
A.K.S. Habib Mohammed Sultan Vs Nainsukhdas Baldevdas and 2 others
Madras High Court · (1999) 1 CTC 10 : (1999) 1 MLJ 665
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts01 Dec 1998
Commissioner of Income Tax Vs Bishal Enterprises
Madras High Court · (2001) 247 ITR 484
Income Tax Act, 1961 — Section 32A
High Courts01 Dec 1998
Commissioner of Income Tax Vs Sakthi Trading Co.
Madras High Court · (2000) 242 ITR 468
Income Tax Act, 1961 — Section 263
High Courts01 Dec 1998
H. P. A. R. RAJAGOPALAN Vs COMMISSIONER OF WEALTH TAX
Madras High Court · (1999) 154 CTR 558
High Courts01 Dec 1998
Commissioner of Wealth Tax Vs D.C. Kothari and Others
Madras High Court · (2001) 250 ITR 110
High Courts01 Dec 1998
N.R.K. Ram Kumar Raja Vs Income Tax Officer
Madras High Court · (2001) 249 ITR 385
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(3)
High Courts01 Dec 1998
T. Easwara Rao Vs N.E. Ansari(decd) and six others
Madras High Court · (1999) 1 CTC 221 : (1999) 1 MLJ 401
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 8
High Courts01 Dec 1998
K. Karuppiah Nadar Vs Commissioner of Income Tax
Madras High Court · (2000) 246 ITR 803 : (2002) 120 TAXMAN 433
Income Tax Act, 1961 — Section 147, 64
High Courts01 Dec 1998
Kulithalai Cane Farms P. Ltd. Vs Agricultural Income Tax Officer and Another
Madras High Court · (2000) 246 ITR 809
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 41, 41(1)
High Courts01 Dec 1998
W.P.A.R. Rajagopalan Vs Commissioner of Wealth-tax
Madras High Court · (2000) 241 ITR 344
Wealth Tax Act, 1957 — Section 3
High Courts01 Dec 1998
Commissioner of Wealth Tax Vs D.C. Kothari (DECD) and Others
Madras High Court · (2000) 160 CTR 438
Wealth Tax Act, 1957 — Section 17(1)(a), 17(1)(b)
High Courts01 Dec 1998
NRK RAMKUMAR RAJA Vs INCOME TAX OFFICER
Madras High Court · (1999) 106 TAXMAN 81
High Courts01 Dec 1998
COMMISSIONER OF INCOME TAX Vs PARANJOTI NADAR
Madras High Court · (1999) 155 CTR 73
High Courts01 Dec 1998
Commissioner of Income Tax Vs Paranjothi Nadar
Madras High Court · (1999) 240 ITR 713
High Courts01 Dec 1998
K. Purushothaman Vs The Commissioner, Corporation of Chennai and The Zonal Officer, Corporation of Chennai - Zone-III
Madras High Court · (1998) 12 MAD CK 0017
High Courts30 Nov 1998
Prakash Match Industries Vs Employees' State Insurance Corporation
Madras High Court · (2000) 2 LLJ 49
Employees State Insurance Act, 1948 — Section 2, 2(9)
High Courts30 Nov 1998
Sree Amman Matriculation School Vs A.M. Murugesan and Others
Madras High Court · (1999) 1 MLJ 379
High Courts30 Nov 1998
Commissioner of Income Tax Vs O.S.T.C. Chinniah
Madras High Court · (2000) 241 ITR 664
Constitution of India, 1950 — Article 134A