High Courts29 Jan 1998Allowed
S. Muruganandan Vs State by Inspector of Police
Madras High Court · (1998) CriLJ 3722
Electricity Act, 1910 — Section 39, 44Essential Commodities Act, 1955 — Section 10Partnership Act, 1932 — Section 32
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 87 of 91
High Courts29 Jan 1998Dismissed
Collector of Central Excise Vs Sundaram Abex Ltd.
Madras High Court · (1998) 100 ELT 18
Central Excise Rules, 1944 — Rule 173CCentral Excise Tariff Act, 1985 — Section 4Central Excises and Salt Act, 1944 — Section 35A
High Courts29 Jan 1998Dismissed
N. Srinivasan Vs Muthammal
Madras High Court · (1998) 2 CTC 94 : (1998) 3 LW 638 : (1998) 3 MLJ 466
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 114, 118, 20
High Courts29 Jan 1998Allowed
A.A.A. Kotchadainaidu and another Vs Akkayanaicker
Madras High Court · (1998) 2 CTC 18 : (1998) 1 MLJ 666
Civil Procedure Code, 1908 (CPC) — Section 48, 49Constitution of India, 1950 — Article 136, 182, 183
High Courts29 Jan 1998
Commissioner of Income Tax Vs Kamadhenu
Madras High Court · (2000) 158 CTR 497 : (2000) 241 ITR 17 : (2001) 118 TAXMAN 743
Income Tax Act, 1961 — Section 256, 40
High Courts29 Jan 1998
Commissioner of Income Tax Vs Gnanambigai Mills
Madras High Court · (1999) 238 ITR 783
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts29 Jan 1998Dismissed
Emjey Enterprises Vs Union of India (UOI)
Madras High Court · (1998) 61 ECC 50
Customs Act, 1962 — Section 129D
High Courts29 Jan 1998
SHOLINGUR TEXTILES LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1999) 154 CTR 346
High Courts29 Jan 1998
Thanga Sundaram Vs Central Bank of India
Madras High Court · (1998) 01 MAD CK 0010
Contract Act, 1872 — Section 133, 134, 135, 139, 141
High Courts29 Jan 1998
T. Gnanaselvam Vs K. Rajamma and Devaki Amma
Madras High Court · (1998) 01 MAD CK 0002
Transfer of Property Act, 1882 — Section 10, 11
High Courts28 Jan 1998
Murugesan Vs Jagadambal
Madras High Court · (1998) 2 LW 317 : (1998) 2 MLJ 531
Transfer of Property Act, 1882 — Section 123
High Courts28 Jan 1998
Rangaraj (a) Sakkararaj and Another Vs Guruvammal and Others
Madras High Court · (1998) 2 MLJ 110
Registration Act, 1908 — Section 17
High Courts28 Jan 1998Allowed
Rangaraj(a) Sakkararaj and others Vs Guruvammal and others
Madras High Court · (1998) 2 CTC 266 : (1998) 3 LW 523 : (1998) 2 MLJ 110
Registration Act, 1908 — Section 17(1), 49, 50
High Courts28 Jan 1998
Karuppa Thevar and Others Vs V.P. Kaluva Thevar and Another
Madras High Court · (1998) 01 MAD CK 0056
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts28 Jan 1998
Commissioner of Income Tax Vs Sivam and Co.
Madras High Court · (2000) 242 ITR 76
Income Tax Act, 1961 — Section 32, 32A
High Courts28 Jan 1998
T. Raghuraman Vs Commissioner of Wealth-tax
Madras High Court · (2000) 243 ITR 185
Wealth Tax Act, 1957 — Section 5(1)
High Courts28 Jan 1998Allowed
Srinivasan Vs The District Collector and District Magistrate, Tiruvannamalai Sambuvarayar District, Tiruvannamalai and The Secretary to Government of Tamil Nadu, Prohibition and Excise Dept., Chennai-9
Madras High Court · (1999) 1 LW(Cri) 97
High Courts27 Jan 1998
Commissioner of Income Tax Vs Assembly Rooms
Madras High Court · (2000) 242 ITR 64
Income Tax Act, 1961 — Section 147
High Courts27 Jan 1998
Commissioner of Income Tax Vs Asera Finance Corporation
Madras High Court · (1999) 238 ITR 759
Income Tax Act, 1961 — Section 40
High Courts27 Jan 1998
Idcol Cement Ltd. Vs Fuller India Ltd. and Another
Madras High Court · (1998) 1 LW 527 : (1998) 2 MLJ 654
Arbitration Act, 1940 — Section 41AConstitution of India, 1950 — Article 227