High Courts17 Feb 1998Dismissed
M/s V. Abdul Khaleel and Co., by Managing Partner T.S. Abdul Malik Vs Ramaiyan
Madras High Court · (1998) 02 MAD CK 0021
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 83 of 91
High Courts17 Feb 1998Dismissed
Ramanathan and Sethuraman Vs V. Krishnan and 5 others
Madras High Court · (1998) 02 MAD CK 0020
High Courts13 Feb 1998
S. Govindan Vs S. Gopala Aiyengar
Madras High Court · (1998) 02 MAD CK 0210
Evidence Act, 1872 — Section 91
High Courts13 Feb 1998Dismissed
New India Insurance Co. Ltd. Vs Bommakkal and Others
Madras High Court · (2000) ACJ 1500 : (1998) 94 CompCas 819
Motor Vehicles Act, 1939 — Section 103AMotor Vehicles Act, 1988 — Section 157
High Courts13 Feb 1998
S. Rangarajan Vs Commissioner of Income Tax
Madras High Court · (2000) 241 ITR 593
High Courts13 Feb 1998
Velmurugan Engineers by Proprietor, Reveendran Vs A. Kaliappan
Madras High Court · (1998) 2 LW 666 : (1998) 2 MLJ 472
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)(a)(iii), 5, 8(5)
High Courts13 Feb 1998
S. RANGARAJAN Vs COMMISSIONER OF Income Tax
Madras High Court · (1999) 107 TAXMAN 28
High Courts13 Feb 1998Dismissed
Best and Crompton Engineering Ltd. Vs Maritime C.C.E.
Madras High Court · (1998) 101 ELT 25
Central Excise Rules, 1944 — Rule 12, 189ACentral Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226
High Courts12 Feb 1998
COMMISSIONER OF INCOME TAX Vs OOTY DASAPRAKASH
Madras High Court · (1999) 157 CTR 291 : (1999) 237 ITR 902
High Courts12 Feb 1998
CONTROLLER OF ESTATE DUTY Vs SMT. section SARASWATHY
Madras High Court · (1999) 157 CTR 522
High Courts12 Feb 1998
Commissioner of Income Tax Vs Thangamaligai and Co.
Madras High Court · (2000) 161 CTR 210 : (2000) 241 ITR 525 : (2001) 118 TAXMAN 165
Income Tax Act, 1961 — Section 256(2), 37(3A), 37(3B)
High Courts12 Feb 1998
Commissioner of Income Tax Vs S. Viji
Madras High Court · (1999) 238 ITR 483
Income Tax Act, 1961 — Section 16
High Courts12 Feb 1998Dismissed
Muthusamy Vs Indian Overseas Bank
Madras High Court · (1998) 1 CTC 348 : (1998) 1 LW 768 : (1998) 2 MLJ 574
Limitation Act, 1963 — Section 5
High Courts12 Feb 1998
Commissioner of Income Tax Vs S. Sankaran
Madras High Court · (2000) 241 ITR 825
Income Tax Act, 1961 — Section 271(1)
High Courts12 Feb 1998
S.S.S. Durai Pandian Vs S.A. Samuthira Pandian
Madras High Court · (1998) 1 LW 778
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 138
High Courts11 Feb 1998
Sitalakshmi Mills Employees Co-operative Stores Limited Vs The Collector and Another
Madras High Court · (1998) 2 MLJ 188
High Courts11 Feb 1998
Packirisamy Mudaliar and Another Vs Sri Ranganathan Perumal and Others
Madras High Court · (1998) 1 LW 747 : (1998) 2 MLJ 42
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts11 Feb 1998
Commissioner of Income Tax Vs Asher Textiles Ltd.
Madras High Court · (1999) 240 ITR 483
Income Tax Act, 1961 — Section 37
High Courts11 Feb 1998
Kali Aerated Water Works Vs Commissioner of Income Tax Commissioner of Income Tax Vs Kali Aerated Water Works
Madras High Court · (2000) 242 ITR 79
Income Tax Act, 1961 — Section 37, 37(3A), 45, 48, 49