High Courts19 Feb 1998
P. Arunachalam Vs Commissioner of Income Tax
Madras High Court · (2000) 241 ITR 827
Income Tax Act, 1961 — Section 17(3)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 81 of 91
High Courts19 Feb 1998Dismissed
M/s. Free Look International and two others Vs Subikisha Spinners (P) Ltd.
Madras High Court · (1998) 2 CTC 46
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts19 Feb 1998Dismissed
Subby Reddy @ Subbareddy Vs Leelavathy Ammal and 2 others
Madras High Court · (1998) 1 CTC 723 : (1998) 2 LW 348 : (1998) 3 MLJ 84
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts19 Feb 1998Allowed
A. Nagappan and 8 others Vs M/s. Mc. Adams Chemicals Manufacturing Co. and 5 others
Madras High Court · (1998) 1 CTC 694 : (1998) 2 MLJ 435
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 15, 11, 115Constitution of India, 1950 — Article 141Partnership Act, 1932 — Section 11, 33, 43(1)(2), 44, 47
High Courts19 Feb 1998
N. Ramachandran Vs Munisamy and six others
Madras High Court · AIR 1998 Mad 330 : (1998) 1 CTC 560 : (1998) 2 LW 152 : (1998) 2 MLJ 521
High Courts19 Feb 1998Dismissed
Somasundaram Chettiar and others Vs Balasubramanian
Madras High Court · (1998) 1 CTC 626 : (1998) 2 MLJ 562
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Feb 1998
Sri Karunambikai Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 243 ITR 799
Income Tax Act, 1961 — Section 32, 36(1), 37, 37(1)Industrial Disputes Act, 1947 — Section 18(1)
High Courts19 Feb 1998
Commissioner of Income Tax Vs Sri Ramalinga Choodambigai Mills Ltd.
Madras High Court · (1999) 239 ITR 120
Income Tax Act, 1961 — Section 28
High Courts19 Feb 1998
Commissioner of Income Tax Vs International Clearing and Shipping Agency
Madras High Court · (2000) 241 ITR 172
Income Tax Act, 1961 — Section 2, 2(13), 2(36)
High Courts19 Feb 1998
Dhandapani Udayar and Another Vs Annammal and Others
Madras High Court · (1998) 2 LW 331 : (1998) 3 MLJ 83
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts19 Feb 1998
Tea Estates India Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Tea Estates India Ltd.
Madras High Court · (2000) 241 ITR 778
Income Tax Act, 1961 — Section 37(2B), 40
High Courts18 Feb 1998
COMMISSIONER OF INCOME TAX Vs KIKANI and CO.
Madras High Court · (1998) 148 CTR 432
High Courts18 Feb 1998
Ramasamy Vs Valliammal
Madras High Court · (1998) 02 MAD CK 0209
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts18 Feb 1998
Mrs. Chinna Pillai and another Vs Sellammal (died) and 7 others
Madras High Court · (1998) 02 MAD CK 0207
Constitution of India, 1950 — Article 14, 15Hindu Succession Act, 1956 — Section 24, 25, 26, 28, 4
High Courts18 Feb 1998
COMMISSIONER OF INCOME TAX Vs PARRY and CO. LTD.
Madras High Court · (1998) 145 CTR 276
High Courts18 Feb 1998
V. Gurunathan Vs P. Munusamy and Another
Madras High Court · (1998) 2 MLJ 140
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Feb 1998Allowed
Bharathi Surgical Company Vs The Assistant Collector of Customs and Another
Madras High Court · (1998) 61 ECC 234
Constitution of India, 1950 — Article 226
High Courts18 Feb 1998
Binny Ltd. Vs Murari Hospital Syndicate and Others
Madras High Court · (1999) 2 CivCC 31 : (1998) 1 LW 740 : (1998) 2 MLJ 379
Civil Procedure Code, 1908 (CPC) — Section 144, 91
High Courts18 Feb 1998
Arumuga Naicker (died) and Others Vs T.C. Baladhandayuthapani and Another
Madras High Court · (1998) 1 LW 616 : (1998) 2 MLJ 395
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts18 Feb 1998
Commissioner of Income Tax Vs Stanes Tyre and Rubber Products Ltd.
Madras High Court · (2001) 167 CTR 167 : (2000) 242 ITR 619 : (2003) 128 TAXMAN 269
Income Tax Act, 1961 — Section 32