High Courts11 Feb 1998Allowed
State of Tamil Nadu Vs Chordia Electricals
Madras High Court · (2000) 120 STC 34
Central Sales Tax Act, 1956 — Section 6(2), 9(1)Tamil Nadu General Sales Tax Act, 1959 — Section 17
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 84 of 91
High Courts11 Feb 1998Dismissed
Arumughachamy Nadar Vs Deivanaiammal
Madras High Court · (1998) 1 CTC 286 : (1998) 1 LW 507 : (1998) 2 MLJ 5
Constitution of India, 1950 — Article 227, 297Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 17(1), 49
High Courts11 Feb 1998
M/s Best and Crompton Engineering Limited and others Vs Patel Roadways Private Ltd., Bombay
Madras High Court · (1998) 1 CTC 359 : (1998) 1 LW 497
Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 28
High Courts11 Feb 1998Dismissed
Oriental Insurance Co. Ltd. Vs B. Panchavarnam and Others
Madras High Court · (1998) ACJ 1189 : (1998) 1 LW 721 : (1998) 2 MLJ 180
Motor Vehicles Act, 1939 — Section 95(2)
High Courts11 Feb 1998
Commissioner of Income Tax Vs Bansilal Bhaiya
Madras High Court · (1999) 235 ITR 477
Income Tax Act, 1961 — Section 64(1)
High Courts11 Feb 1998
Commissioner of Income Tax Vs M.K. Raju Consultants (P.) Ltd.
Madras High Court · (1999) 239 ITR 232
Income Tax Act, 1961 — Section 80AB, 80B, 80B(5), 80O
High Courts11 Feb 1998
Ramasamy @ Solaiyapillai Vs Vengatachalam @ Kanagaraj
Madras High Court · (1998) 02 MAD CK 0018
Civil Procedure Code, 1908 (CPC) — Section 21Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 14, 16
High Courts11 Feb 1998
A. Leela Vs Palaniyandi and Others
Madras High Court · (1998) 2 LW 111 : (1998) 2 MLJ 564
Pondicherry Court Fees and Suits Valuation Act, 1972 — Section 40(1)Suits Valuation Act, 1887 — Section 9
High Courts10 Feb 1998Allowed
Venkatachala Gounder Vs Periyasami Gounder
Madras High Court · (1998) 02 MAD CK 0206
Limitation Act, 1963 — Section 27
High Courts10 Feb 1998
SMT. K.N. SITA Vs CONTROLLER OF ESTATE DUTY
Madras High Court · (1999) 153 CTR 494
High Courts10 Feb 1998
Smt. K.N. Sita Vs Controller of Estate Duty
Madras High Court · (1999) 239 ITR 108
Estate Duty Act, 1953 — Section 19(1), 21, 22(2), 27, 3Hindu Succession Act, 1956 — Section 8
High Courts10 Feb 1998
Commissioner of Income Tax Vs Ambur Co-operative Sugar Mills Ltd.
Madras High Court · (1999) 240 ITR 828
Income Tax Act, 1961 — Section 32, 37
High Courts10 Feb 1998
Commissioner of Income Tax Vs Mettur Chemical and Industrial Corporation
Madras High Court · (2000) 242 ITR 119
Income Tax Act, 1961 — Section 147, 40, 40A(5)
High Courts10 Feb 1998
Rajkumar Nahata and Another Vs Harita Finance Ltd. and Another
Madras High Court · (1999) 95 CompCas 492
Companies Act, 1956 — Section 457Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Feb 1998Dismissed
Thangapandian and another Vs Sri Muthumariamman Idol
Madras High Court · (1998) 3 CTC 454
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151
High Courts10 Feb 1998
A. Sasikumar Vs The Superintendent of Police, Villupuram and 3 others
Madras High Court · (1998) 1 CTC 276 : (1998) 1 LW(Cri) 272
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 294, 323, 506(II)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts10 Feb 1998Dismissed
K. Veereswaran Vs N. Subramanian Chettiar and 22 others
Madras High Court · (1998) 2 CTC 393 : (1998) 3 MLJ 673
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts10 Feb 1998
COMMISSIONER OF INCOME TAX Vs AMBUR CO-OPERATIVE SUGAR MILLS LTD.
Madras High Court · (1999) 154 CTR 399
High Courts09 Feb 1998Allowed
Sobitharaj 6 others Vs State
Madras High Court · (1999) 1 LW(Cri) 11
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 2(h), 36Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts09 Feb 1998Dismissed
D. Kader Batcha and six others Vs Goripalayam Darga
Madras High Court · (1998) 1 CTC 742 : (1998) 3 MLJ 69
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227Madras City Tenants Protection Act, 1922 — Section 152, 9