COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 85 of 91

High Courts09 Feb 1998

South India Shipping Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs South India Shipping Corporation Ltd.

Madras High Court · (1998) 147 CTR 476 : (1999) 240 ITR 24

Income Tax Act, 1961 — Section 14, 37, 43A, 56

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High Courts06 Feb 1998

K.R.K. Natarajan Vs P. Kumar

Madras High Court · (1998) 2 LW(Cri) 468 : (1999) 4 RCR(Criminal) 341

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High Courts06 Feb 1998Allowed

State of Tamil Nadu Vs Krishna Oil Mills

Madras High Court · (2003) 133 STC 347

Central Sales Tax Act, 1956 — Section 9Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)

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High Courts06 Feb 1998

Commissioner of Income Tax Vs Popular Lunghi Co.

Madras High Court · (1999) 238 ITR 229

Income Tax Act, 1961 — Section 133A, 271(1)

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High Courts06 Feb 1998Allowed

Sreeraman S. Vs District Judge

Madras High Court · (1999) 2 LLJ 350

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

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High Courts05 Feb 1998

Gopal Chettiar (deceased) and 3 others Vs P.A.A. Sahul Hameed and another

Madras High Court · (1998) 02 MAD CK 0212

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts05 Feb 1998

Rt. Rev. Casmir Gnanadickam Archbishop of Madras

Madras High Court · (1998) 3 MLJ 501

Succession Act, 1925 — Section 29(1)

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High Courts05 Feb 1998

Uni Rubber and Footwear (P) Limited Vs State of Tamil Nadu

Madras High Court · (2003) 133 STC 629

Tamil Nadu General Sales Tax Act, 1959 — Section 12

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High Courts05 Feb 1998Dismissed

S. Ramasamy Vs T. Ayyappa

Madras High Court · (1999) 4 CivCC 315 : (1998) 2 LW(Cri) 478 : (1999) 2 RCR(Criminal) 189

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

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High Courts05 Feb 1998Partly Allowed

Commissioner of Income Tax Vs United India Insurance Co. Ltd.

Madras High Court · (1999) 239 ITR 132

Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1)

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High Courts05 Feb 1998

Commissioner of Income Tax Vs Chemicals and Plastics India Ltd.

Madras High Court · (1999) 239 ITR 846

Income Tax Act, 1961 — Section 37(4), 37(5)

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High Courts05 Feb 1998

S. Ramasamy M.D. Vs T. Ayyappa

Madras High Court · (1998) 2 LW(Cri) 478

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High Courts05 Feb 1998

COMMISSIONER OF INCOME TAX Vs CHEMICALS and PLASTICS INDIA LTD.

Madras High Court · (1998) 145 CTR 294

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High Courts04 Feb 1998

The Madurai City Municipal Corporation Vs N. Baskara Pandian and Another

Madras High Court · (1998) 1 LW 615 : (1998) 2 MLJ 304

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46B, Order 38 Rule 5

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High Courts04 Feb 1998

Commissioner of Income Tax Vs Sundaram Clayton Ltd.

Madras High Court · (2000) 241 ITR 57

Income Tax Act, 1961 — Section 251

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High Courts04 Feb 1998

Commissioner of Gift-tax Vs P.R. Ramaswamy

Madras High Court · (2000) 242 ITR 617

Gift Tax Act, 1958 — Section 5, 5(1)

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High Courts04 Feb 1998Allowed

P. Haridoss Vs N. Subbayya Pillai and 3 others

Madras High Court · (1999) 2 CivCC 139 : (1998) 1 CTC 453 : (1998) 2 MLJ 343

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Specific Relief Act, 1963 — Section 36

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High Courts04 Feb 1998Dismissed

Tamil Nadu Civil Supplies Corporation Anna Staff Union Vs The Tamil Nadu Civil Supplies Corporation Limited

Madras High Court · (1998) 1 CTC 564

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A

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High Courts04 Feb 1998Partly Allowed

Greaves Chitram Limited Vs State of Tamil Nadu

Madras High Court · (2003) 133 STC 364

Central Sales Tax Act, 1956 — Section 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 12(4), 12(5)

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High Courts04 Feb 1998

The Commissioner H.R. and C.E. Admn Department, Madras-34, The Deputy Commissioner H.R. and C.E. Admn Department, Trichy, The Assistant Commissioner H.R. and C.E. Admn, Department, Cuddalore and The Inspector H.R. and C.E. Admn Department Tindivanam Vs Logambal and Mohan

Madras High Court · (1998) 02 MAD CK 0014

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