COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 9 of 91

High Courts25 Nov 1998Partly Allowed

Employees State Insurance Corporation Vs Mount Mettur Pharamaceutical Ltd., Thiruvanmiyur, Madras 41

Madras High Court · (1999) 3 CTC 105 : (2000) 1 LLJ 1415

Employees State Insurance Act, 1948 — Section 2(22), 75(1), 88Industrial Disputes Act, 1947 — Section 18(1)

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High Courts25 Nov 1998

Commissioner of Income Tax Vs Sri Krishna Tiles and Potteries (P.) Ltd.

Madras High Court · (2000) 162 CTR 442 : (2000) 243 ITR 870 : (2003) 127 TAXMAN 492

Income Tax Act, 1961 — Section 40A, 40A(7)

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High Courts25 Nov 1998

Commissioner Of Income Tax Vs Jeevandas Laljee and Sons

Madras High Court · (1999) 157 CTR 562 : (1999) 106 TAXMAN 139

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High Courts25 Nov 1998

Bharat Petroleum Corporation Ltd. Vs Sankaran and Another

Madras High Court · (1999) 1 MLJ 655

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High Courts25 Nov 1998Dismissed

South India Surgical Co. Pvt. Ltd. Vs Asstt. Collr. of Cus.

Madras High Court · (1999) 107 ELT 13

Customs Act, 1962 — Section 25(1), 25(2)

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High Courts25 Nov 1998Dismissed

Ashok Leyland Ltd. Vs Employees' State Insurance Corporation

Madras High Court · (2000) 1 LLJ 799

Employees State Insurance Act, 1948 — Section 2(22), 2(9)

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High Courts25 Nov 1998

Commissioner of Income Tax (Investigation) Vs Jeevandas Laljee and Sons.

Madras High Court · (2000) 245 ITR 719

Income Tax Act, 1961 — Section 37

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High Courts25 Nov 1998

G. Ravi Vs G. Vijayashree

Madras High Court · (1999) 1 CTC 144

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts25 Nov 1998Dismissed

Workmen Addisons Paints and Chemicals Ltd., Assistants Association Vs State of Tamil Nadu

Madras High Court · (1999) 3 LLJ 1583 : (1999) 1 LW(Cri) 49 : (1999) WritLR 109

Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 301Industrial Disputes Act, 1947 — Section 29, 34

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High Courts25 Nov 1998Dismissed

Suresh Vs Natarajan

Madras High Court · (1999) CriLJ 968 : (1999) 4 RCR(Criminal) 445

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts25 Nov 1998

Sambasiva Chettiar Vs Revenue Divisional Officer, (Land Acquisition)

Madras High Court · (1999) 2 MLJ 767

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1), Order 41 Rule 5(2)Land Acquisition Act, 1894 — Section 18

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High Courts24 Nov 1998

Commissioner of Income Tax Vs E.I. Forge Ltd.

Madras High Court · (2001) 247 ITR 488

Income Tax Act, 1961 — Section 263, 80HH

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High Courts24 Nov 1998

Kadri Mills (Coimbatore) Ltd. Vs Commissioner of Income Tax

Madras High Court · (2000) 243 ITR 861

Income Tax Act, 1961 — Section 264(4)

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High Courts24 Nov 1998

Commissioner of Income Tax Vs Chemical Constructions

Madras High Court · (2000) 243 ITR 858

Central Sales Tax Act, 1956 — Section 10AIncome Tax Act, 1961 — Section 37

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High Courts24 Nov 1998

Commissioner of Income Tax Vs K.G. Arts Centres (P.) Ltd.

Madras High Court · (2000) 243 ITR 280

Income Tax Act, 1961 — Section 32, 43

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High Courts24 Nov 1998

D.R. Venkatasamy Naidu (died) and Another Vs Anushaya Devi and Others

Madras High Court · (1999) 2 MLJ 98

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High Courts23 Nov 1998

V. Arunagiri and others Vs The Divisional Engineer, National Highways, Thiruvannamalai and others

Madras High Court · (1999) 1 CTC 1 : (1999) 1 LLJ 995 : (1999) 1 MLJ 308

Constitution of India, 1950 — Article 226Tamil Nadu Land Encroachment Act, 1905 — Section 6(2), 7

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High Courts23 Nov 1998

Commissioner of Income Tax Vs George and Others

Madras High Court · (2000) 241 ITR 536

Income Tax Act, 1961 — Section 2(24)

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High Courts23 Nov 1998

COMMISSIONER OF INCOME TAX Vs MADRAS RUBBER FACTORY LTD.

Madras High Court · (2000) 163 CTR 335

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High Courts23 Nov 1998

Commissioner of Income Tax Vs Smt. P. Andal Ammal and Another

Madras High Court · (2000) 243 ITR 715

Income Tax Act, 1961 — Section 22, 56

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