COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 80 of 91

High Courts20 Feb 1998Dismissed

Radha Ravi and another Vs Indian Bank, Alwarpet Branch, Chennai-18 and another

Madras High Court · (1999) 96 CompCas 272 : (1998) 1 CTC 555

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20

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High Courts20 Feb 1998Allowed

Kalavathi Vs Chitra

Madras High Court · (1998) 1 CTC 529 : (1998) 2 MLJ 508

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 65

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High Courts20 Feb 1998Allowed

V.H. Patel Vs P.M. Patel

Madras High Court · (1998) 2 CTC 479 : (1998) 2 LW 83 : (1998) 3 MLJ 748

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31, 47, 51

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High Courts20 Feb 1998Dismissed

T. Angappa Thevar Vs Special Commissioner and Commissioner of Revenue Administration, Chepauk, Madras-600005. and others

Madras High Court · (1998) 1 CTC 506

Arms Act, 1959 — Section 13(2)(A), 14(3)

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High Courts20 Feb 1998Dismissed

The Director of Medical Education, Chennai-5 and three others Vs Dr. V. Ramalakshmi

Madras High Court · (1998) 2 CTC 244 : (1998) 3 MLJ 520 : (1999) WritLR 481

Constitution of India, 1950 — Article 14, 19, 21, 226, 41

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High Courts20 Feb 1998

Commissioner of Income Tax Vs English Electric Co. of India Ltd.

Madras High Court · (1999) 240 ITR 885

Income Tax Act, 1961 — Section 33, 43A

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High Courts20 Feb 1998

Commissioner of Income Tax Vs K. Palaniappan

Madras High Court · (2000) 242 ITR 719

Income Tax Act, 1961 — Section 256, 68

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High Courts20 Feb 1998Dismissed

Chemplast Sanmar Limited Vs Mettur Chemicals Podhu Thozhilalar Sangam and Another

Madras High Court · (2000) 1 LLJ 1335

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(1), 9A

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High Courts20 Feb 1998

M.S.P. Senthil Kumar Vs Commissioner of Income Tax

Madras High Court · (1999) 151 CTR 266 : (2000) 241 ITR 502

Income Tax Act, 1961 — Section 147

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High Courts20 Feb 1998

Nagarajan Vs Selvaraj (dead.) and Others

Madras High Court · (1998) 2 MLJ 279

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts20 Feb 1998

The Union of India Vs A. Janardhanan and another

Madras High Court · AIR 1998 Mad 272

Civil Procedure Code, 1908 (CPC) — Section 18(1), 22, 30, 34Railway Claims Tribunal Act, 1987 — Section 13, 15, 18, 18(3), 23

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High Courts20 Feb 1998Dismissed

Union of India Vs A. Janardhanan and another

Madras High Court · AIR 1998 Mad 272

Civil Procedure Code, 1908 (CPC) — Section 34Railway Claims Tribunal Act, 1987 — Section 13, 15, 18, 18(1), 18(3)

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High Courts19 Feb 1998

V. T. Asokan and another Vs Bowjiya Begam

Madras High Court · (1998) 02 MAD CK 0211

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

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High Courts19 Feb 1998Allowed

Mariammal Vs State of Tamil Nadu

Madras High Court · (1998) 1 LW(Cri) 285

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 482Penal Code, 1860 (IPC) — Section 302, 323, 354, 356

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High Courts19 Feb 1998

COMMISSIONER OF INCOME TAX Vs D. ENGINEERING PVT. LTD.

Madras High Court · (1999) 239 ITR 111

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High Courts19 Feb 1998

The Nilgiris Co-operative Marketing Society Vs C.T. Uthandi

Madras High Court · (1998) 2 LW 216 : (1998) 2 MLJ 745

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)

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High Courts19 Feb 1998

Somasundaram Chettiar and Others Vs Balasubramanian

Madras High Court · (1998) 1 LW 722 : (1998) 2 MLJ 562

Civil Procedure Code, 1908 (CPC) — Section 10, 10(2)

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High Courts19 Feb 1998

N. Ramachandran Vs Munisamy and Others

Madras High Court · (1998) 2 MLJ 521

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(2)

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High Courts19 Feb 1998

Commissioner of Wealth-tax Vs N. Damodaran

Madras High Court · (1999) 239 ITR 360

Wealth Tax Rules, 1957 — Rule 1D

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High Courts19 Feb 1998

V. Sreenivasan Vs Rajalakshmi

Madras High Court · (1998) 2 LW 346 : (1998) 3 MLJ 77

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