High Courts30 Nov 1998
Commissioner of Wealth Tax Vs V.R.M. Valliappa Chettiar
Madras High Court · (2001) 165 CTR 467 : (2000) 246 ITR 801 : (2002) 120 TAXMAN 431
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 8 of 91
High Courts30 Nov 1998Dismissed
Management of Kaveri Engineering Industries Ltd. Vs Employees' State Insurance Corporation
Madras High Court · (2000) 2 LLJ 196
Employees State Insurance (Amendment) Act, 1989 — Section 45AEmployees State Insurance Act, 1948 — Section 2(22)
High Courts30 Nov 1998
V.M. Shaik Mohammed Rowther Vs Settlement Commission (IT and WT) and Others
Madras High Court · (1999) 236 ITR 581
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245C, 245C(1)
High Courts28 Nov 1998
Commissioner of Wealth-tax Vs N. Nazeerudeen
Madras High Court · (2000) 244 ITR 233
High Courts27 Nov 1998
FENNER (INDIA) LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 155 CTR 165
High Courts27 Nov 1998
The Special Tahsildar (Land Acquisition) (A.D.W.) Vs Subbuthai
Madras High Court · (1999) 1 MLJ 539
High Courts27 Nov 1998
Tiam House Service Ltd. Vs Central Board of Direct Taxes and Others
Madras High Court · (2000) 163 CTR 22 : (2000) 242 ITR 539 : (1999) 104 TAXMAN 679
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 237, 264
High Courts27 Nov 1998
S. Subash Vs Commissioner of Income Tax and Another
Madras High Court · (2001) 248 ITR 512
Income Tax Act, 1961 — Section 220(2A)
High Courts27 Nov 1998
Subbammal Vs Masanamuthu Thevar and others
Madras High Court · (1999) 1 CTC 35 : (1999) 1 MLJ 505
Contract Act, 1872 — Section 2Evidence Act, 1872 — Section 31Transfer of Property Act, 1882 — Section 54
High Courts27 Nov 1998Allowed
The Special Tahsildar (L A) BHEL Unit, Ranipet, N.A District Vs Govindan and others
Madras High Court · (1998) 3 CTC 735
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 51ALand Acquisition Act, 1894 — Section 18, 4(1)
High Courts27 Nov 1998
S. SUBASH Vs COMMISSIONER OF Income Tax and Another
Madras High Court · (2000) 248 ITR 512
High Courts27 Nov 1998
Subramania Bathar Vs Srinivasa Bathar and 9 others
Madras High Court · (1998) 11 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 57(5)
High Courts27 Nov 1998
Fenner (India) Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2000) 241 ITR 672
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 32AB, 80HHC
High Courts26 Nov 1998
B. Noorsingh Vs Union of India and Others
Madras High Court · (2000) 160 CTR 124 : (2001) 249 ITR 378 : (1999) 105 TAXMAN 101
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 132, 139(1), 139(4), 142(1), 158B
High Courts26 Nov 1998
ALL INDIA UNION BANK OFFICERS FEDERATION Vs UNION BANK OF INDIA and Others
Madras High Court · (1999) 155 CTR 28
High Courts26 Nov 1998
Vishanji D. Futnani Vs Mohanlal Futnani alias Mohanlal D. Futnani and Another
Madras High Court · (1999) 2 MLJ 228
High Courts26 Nov 1998Dismissed
Jagannathan and Sekar, A Registered Firm and Others Vs Indian Oil Corporation Ltd.
Madras High Court · AIR 1999 Mad 426 : (1999) 2 LW 134
Constitution of India, 1950 — Article 14
High Courts26 Nov 1998
R. Shanmuganathan and Others Vs Appropriate Authority (No. 1)
Madras High Court · (2000) 242 ITR 648 : (1999) 105 TAXMAN 205
Income Tax Act, 1961 — Section 269UD
High Courts26 Nov 1998
Muthalif Sahib alias Muthu Sahib Vs The Sub Registrar and Others
Madras High Court · (1999) 1 MLJ 273