High Courts23 Feb 1998Allowed
Sadasivam Vs M. Muthuswamy and two others
Madras High Court · (1998) 2 CTC 238 : (1998) 2 LW 210 : (1998) 2 MLJ 741
Presidency Towns Insolvency Act, 1909 — Section 13, 13(4)Provincial Insolvency Act, 1920 — Section 25
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 79 of 91
High Courts23 Feb 1998
Dr. V.K. Jayalakshmi Vs Mrs. M.S. Meenakshi and Another
Madras High Court · (1998) 1 CTC 761 : (1998) 1 LW 682 : (1998) 3 MLJ 72
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts23 Feb 1998Dismissed
Palaniyappa Rice Mill and Others Vs P.A.A. Malayandi Chettiar (Decd.) and Others
Madras High Court · (2000) 101 CompCas 203
Limitation Act, 1963 — Section 20
High Courts23 Feb 1998Dismissed
Smt. P. Vijaya and others Vs M. Santhanaraj
Madras High Court · (1998) 1 CTC 719 : (1998) 2 MLJ 420
Civil Procedure Code, 1908 (CPC) — Section 11Madras City Tenants Protection Act, 1922 — Section 9Transfer of Property Act, 1882 — Section 122
High Courts23 Feb 1998Allowed
A. Gurusami Vs Dr.(Mrs) A.Jacob and three others
Madras High Court · (1998) 2 CTC 25 : (1998) 1 LW 651 : (1998) 2 MLJ 544
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts23 Feb 1998Allowed
Purandara Vittal Vs Mrs. Radha Bai Dr. S. E. Shivasenkar rep. by Power Agent V. S. Palaniandi
Madras High Court · (1998) 1 CTC 531 : (1998) 2 LW 66 : (1998) 3 MLJ 367
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25
High Courts23 Feb 1998
Commissioner of Income Tax Vs Dr. Miss Pauline E. King
Madras High Court · (2000) 243 ITR 300
Income Tax Act, 1961 — Section 15
High Courts23 Feb 1998
Mangayarkarasi Vs Veerappan Ambalam and Others
Madras High Court · (1998) 2 LW 147 : (1998) 2 MLJ 629
Easements Act, 1882 — Section 13(2)
High Courts23 Feb 1998
Commissioner of Income Tax Vs Sree Visalakshi Mills (P.) Ltd.
Madras High Court · (1999) 98 CompCas 456 : (1999) 239 ITR 910
Companies Act, 1956 — Section 204A, 314Income Tax Act, 1961 — Section 204A(1), 37
High Courts23 Feb 1998
R.R. Thulasiram Vs The Secretary Government of Tamil Nadu, Housing and Urban Development (T.I.) Department, Fort St., George, Madras-9 and K.J.Ramamurthy
Madras High Court · (1998) 02 MAD CK 0013
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts20 Feb 1998Dismissed
A. Velliangiri (deceased) and 3 others Vs M/s. Ram Bahadur Takur (P)Ltd., Lahariasari, Durbanga Dist. Bihar State and 3 others
Madras High Court · (1998) 1 CTC 436 : (1998) 1 LW 762 : (1998) 1 LW 672 : (1998) 2 MLJ 298
Specific Relief Act, 1963 — Section 22, 28(3)Transfer of Property Act, 1882 — Section 52
High Courts20 Feb 1998Dismissed
Rajam Vs The Revenue Divisional Officer, Padmanabhapuram, Thuckalay, Kanniyakumari District; Chakkaravarthy, Sub-Inspector of Police, Vigilance and Anti-Corruption, Nagercoil, Kanyakumari District; The Secretary, Public(Law and Order-A) Department, Government of Tamil Nadu, Fort St. George, Chennai-9
Madras High Court · (1998) 02 MAD CK 0214
High Courts20 Feb 1998Dismissed
Peramayee Vs Guruvayee and 2 others
Madras High Court · (1999) 2 LW 404
Evidence Act, 1872 — Section 101, 102, 103, 114Hindu Marriage Act, 1955 — Section 16
High Courts20 Feb 1998Dismissed
S.K.M. Ibrahim Vs The Special Secretary to Govt. of TN Ind. Dept. and Others
Madras High Court · (1998) 02 MAD CK 0203
Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 17(4), 4, 44B, 6
High Courts20 Feb 1998
K. Ayesha Begum Vs The Government of Tamil Nadu and Others
Madras High Court · (1998) 3 MLJ 705
High Courts20 Feb 1998
Muthiah Vs The Divisional Manager, Meivor Tea Division
Madras High Court · (1998) 2 MLJ 610
Constitution of India, 1950 — Article 226
High Courts20 Feb 1998
Commissioner of Income Tax Vs S.R.P. Tools Ltd.
Madras High Court · (2000) 242 ITR 636
High Courts20 Feb 1998
Commissioner of Income Tax Vs K.S. Sundaram
Madras High Court · (1999) 239 ITR 851
Income Tax Rules, 1962 — Rule 3
High Courts20 Feb 1998Dismissed
N.S. Rathinam and Sons Vs Union of India (UOI)
Madras High Court · (1998) 102 ELT 251
Constitution of India, 1950 — Article 14Customs Tariff Act, 1975 — Section 3