High Courts03 Feb 1998
Commissioner of Income Tax Vs Namby
Madras High Court · (1999) 151 CTR 272
Unit Trust of India Act, 1963 — Section 32, 32(1)(ba), 32(10a)Wealth Tax Act, 1957 — Section 27(3), 32(1)(ba), 5, 5(1), 5(1A)
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 86 of 91
High Courts03 Feb 1998
Board of Trustees and Others Vs Dr. Kamala Dakshinamurthy and Others
Madras High Court · (1998) 2 MLJ 356
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts03 Feb 1998
Commissioner of Gift-tax Vs Venu Srinivasan
Madras High Court · (1999) 238 ITR 1015
High Courts03 Feb 1998Dismissed
Nanjappan Vs Cauvery Gounder and others
Madras High Court · (1998) 1 CTC 158 : (1998) 1 MLJ 699
Provincial Insolvency Act, 1920 — Section 2(1), 59, 68, 9(1)
High Courts03 Feb 1998
Dr. Subramanian Swamy, President, All India Janatha Party, No. 1, Papanasam Sivan Salai, Santhome, Madras - 600 004. Vs C. Pushparaj, Deputy Secretary AIADMK Party
Madras High Court · (1998) 1 CTC 300
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482
High Courts03 Feb 1998Allowed
Dr. Subramanian Swamy Vs C. Pushparaj
Madras High Court · (1998) 02 MAD CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 504, 506
High Courts03 Feb 1998Allowed
Sundaram Vs State
Madras High Court · (1998) 1 CTC 686
Criminal Procedure Code, 1973 (CrPC) — Section 251Madras City Police Act, 1888 — Section 75Penal Code, 1860 (IPC) — Section 292
High Courts03 Feb 1998
Commissioner of Income Tax Vs Rane (Madras) Ltd.
Madras High Court · (1999) 238 ITR 377
Income Tax Act, 1961 — Section 154, 80E, 80I
High Courts03 Feb 1998Allowed
Chairman-cum-Managing Director, Neyveli Lignite Corpn. Ltd. Vs Ranganatha Iyer V.S.
Madras High Court · (1998) 1 LLJ 560 : (1999) WritLR 855
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts03 Feb 1998Allowed
Gordon Woodroffe and Co. Ltd. Vs Deputy Commissioner of Labour and Another
Madras High Court · (1998) 1 LLJ 570
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 3, 41(2)
High Courts03 Feb 1998
Commissioner of Income Tax Vs V. Namby
Madras High Court · (1999) 239 ITR 179
Unit Trust of India Act, 1963 — Section 32, 32(1)Wealth Tax Act, 1957 — Section 5, 5(3)
High Courts03 Feb 1998
Thanthi Trust Vs Assistant Commissioner of Income Tax
Madras High Court · (1999) 238 ITR 117
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 254(1)
High Courts02 Feb 1998
Narayanaswamy Naicker Vs Rukmani Ammal and another
Madras High Court · (1998) 02 MAD CK 0173
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Feb 1998
P. Angamuthu Mudaliar Vs Venkatachala Chettiar
Madras High Court · (1998) 3 LW 253 : (1998) 3 MLJ 656
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Feb 1998Dismissed
R.N. Jeyaprakash Vs State
Madras High Court · (1998) CriLJ 3232 : (1998) 1 LW(Cri) 257
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13, 13(2), 14
High Courts02 Feb 1998
Bakiam Vs The State of Tamil Nadu and another
Madras High Court · (1999) 1 CTC 57
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 336Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(2)
High Courts02 Feb 1998
A. Shamsuddin Vs K. Chellappan
Madras High Court · (1998) 1 LW 512 : (1998) 2 MLJ 99
Constitution of India, 1950 — Article 227
High Courts29 Jan 1998
Valliammal and Others Vs Palaniammal (deceased) and Another
Madras High Court · (1998) 2 MLJ 127
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 68
High Courts29 Jan 1998
Sholingur Textiles Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 240 ITR 460
Income Tax Act, 1961 — Section 214
High Courts29 Jan 1998
Commissioner of Income Tax Vs M. Sadasivamurthy
Madras High Court · (2000) 246 ITR 39
Income Tax Act, 1961 — Section 64