COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 70 of 91

High Courts20 Mar 1998

Esakki Vs Subramania Aiyer

Madras High Court · (1998) 2 CTC 141 : (1998) 3 LW 36 : (1998) 3 MLJ 494

Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 — Section 23Tamil Nadu Rural Artisan (Conferment of Ownership of Kudiyiruppu) Act, 1976 — Section 26, 8(1)

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High Courts19 Mar 1998

R. Kanakammal Vs Commissioner of Income Tax

Madras High Court · (2000) 163 CTR 627 : (2000) 244 ITR 152 : (2002) 124 TAXMAN 270

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High Courts19 Mar 1998

Commissioner of Income Tax Vs Mettur Chemicals and Industrial Corporation Ltd.

Madras High Court · (1999) 239 ITR 537

Income Tax Act, 1961 — Section 36, 36(1), 37Industrial Disputes Act, 1947 — Section 18Payment of Bonus Act, 1965 — Section 34

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High Courts19 Mar 1998

Babulal N. Bafna Vs State of Tamil Nadu

Madras High Court · (1998) 2 LW(Cri) 712

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High Courts19 Mar 1998

Luss Rowena Coelho and Others Vs State of Tamil Nadu

Madras High Court · (1999) 152 CTR 149

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High Courts19 Mar 1998

M. Kuppusamy Vs Viswanathan and Others

Madras High Court · (1998) 2 LW 479 : (1998) 2 MLJ 768

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts19 Mar 1998

K.S. Veerannah Chettiar and C.V. Mohanasundaram Vs Commissioner of Income Tax

Madras High Court · (2000) 163 CTR 89 : (1999) 238 ITR 853 : (2001) 115 TAXMAN 580

Income Tax Act, 1961 — Section 144B, 144B(1), 153

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High Courts19 Mar 1998

Commissioner of Income Tax Vs S. Mariappan

Madras High Court · (1999) 238 ITR 826

Income Tax Act, 1961 — Section 185, 185(1), 2(13)

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High Courts19 Mar 1998

Rowena Coelho and Others Vs State of Tamil Nadu

Madras High Court · (1999) 240 ITR 83

Income Tax Rules, 1955 — Rule 31Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65, 65(1), 65(4)

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High Courts19 Mar 1998Dismissed

Esvees Vs Regional Director, Employees' State Insurance Corporation and Others

Madras High Court · (2000) 1 LLJ 865

Employees State Insurance Act, 1948 — Section 93A

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High Courts19 Mar 1998

Commissioner of Income Tax Vs United India Insurance Co.

Madras High Court · (2000) 158 CTR 509 : (2000) 244 ITR 71

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High Courts19 Mar 1998Dismissed

Alagumalai Moopanar Vs Subbiah and two others

Madras High Court · (1998) 2 CTC 178 : (1998) 3 MLJ 581

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 100

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High Courts19 Mar 1998

T.S. Srinivasan (Deceased) and Others Vs Commissioner of Income Tax

Madras High Court · (2000) 244 ITR 443

Income Tax Act, 1961 — Section 55

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High Courts18 Mar 1998

Tata Tea Ltd., Regional Office Vs State of Tamil Nadu and Others

Madras High Court · (1998) 3 MLJ 306

Constitution of India, 1950 — Article 265Tamil Nadu Patta Pass Book Act, 1983 — Section 3Tamil Nadu Preservation of Private Forests Act, 1949 — Section 3

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High Courts18 Mar 1998

R. Govindasamy (died) and Others Vs Kasthuri Ammal and Others

Madras High Court · AIR 1998 Mad 218 : (1998) 2 MLJ 291

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts18 Mar 1998

Special Tahsildar (Land Acquisition), Vembakottai Reservoir Scheme, Srivilliputhur Vs Seeni Naicker and two others

Madras High Court · (1998) 03 MAD CK 0141

Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 23(2), 28

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High Courts18 Mar 1998

Commissioner of Income Tax Vs India Cements Ltd.

Madras High Court · (2000) 244 ITR 185

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

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High Courts18 Mar 1998Allowed

S. Thirumalaiswamy and another Vs Commissioner and Secretary Education Department Government of Tamil Nadu and three others

Madras High Court · (1998) 3 CTC 408 : (1999) WritLR 447

Army Act, 1950 — Section 27Penal Code, 1860 (IPC) — Section 148, 307Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 12, 14, 22, 23, 24

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High Courts18 Mar 1998

Commissioner of Income Tax Vs A.T. Balakrishnan (Decd.) and Others

Madras High Court · (1999) 238 ITR 801

Income Tax Act, 1961 — Section 171, 171(1), 64, 64(2)

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High Courts18 Mar 1998

COMMISSIONER OF INCOME TAX Vs A.T. BALAKRISHNAN

Madras High Court · (1998) 148 CTR 618

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