High Courts19 Jan 1998
Jayaverchand Vs Balan
Madras High Court · (1998) 1 LW 486 : (1998) 1 MLJ 701
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 90 of 91
High Courts09 Jan 1998
State of Tamil Nadu Vs Ezhumeswaramudayar Temple
Madras High Court · (2001) 247 ITR 521
Constitution of India, 1950 — Article 13, 246, 366, 366(1), 368Income Tax Act, 1961 — Section 10(1), 11, 12, 12A, 13Tamil Nadu Agricultural Income Tax Act, 1955 — Section 4
High Courts09 Jan 1998
Commissioner of Income Tax Vs Southern Pressings (P.) Ltd.
Madras High Court · (2000) 242 ITR 67
Income Tax Act, 1961 — Section 256(1)
High Courts09 Jan 1998Allowed
Nagalakshmi Flour Mills (P) Ltd. Vs The Superintending Engineer, Anna Electricity Distribution Circle, and 2 others Dindigul
Madras High Court · (1998) 1 CTC 170 : (1999) WritLR 152
Companies Act, 1956 — Section 370
High Courts09 Jan 1998Dismissed
The South India Corporation Agencies Limited Vs Chandrakanth C. Bandani and 3 others
Madras High Court · (1998) 1 CTC 674 : (1998) 1 MLJ 685
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 4, 5
High Courts09 Jan 1998
P. Srinivasan Vs The Regional Transport Officer, Cum-Secretary, Regional Transport Authority, Coimbatore (north), Coimbatore
Madras High Court · (1998) 1 CTC 732
Motor Vehicles Act, 1988 — Section 86Tamil Nadu Motor Vehicles Rules, 1989 — Rule 172(6), 254Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3
High Courts09 Jan 1998
Commissioner of Income Tax Vs P.S.M. Swamy
Madras High Court · (2000) 241 ITR 478
Income Tax Act, 1961 — Section 64(1)
High Courts09 Jan 1998Dismissed
Management of Thanjavur Textile Mills Limited Vs Presiding Officer, First Additional Labour Court and Others
Madras High Court · (1999) 2 LLJ 442
High Courts09 Jan 1998
A. Aslam Vs The State Transport Authority and Another
Madras High Court · (1998) 3 MLJ 270
Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3(1)
High Courts08 Jan 1998Dismissed
Tamil Nadu Civil Supplies Corporation Limited Vs A. Thangavelu
Madras High Court · (1998) 01 MAD CK 0091
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 36, 36(1)Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Rule 2
High Courts08 Jan 1998
Natturasu and Others Vs The State
Madras High Court · (1999) 1 ALD(Cri) 224 : (1998) CriLJ 1762 : (1998) 1 LW(Cri) 103 : (1998) 3 RCR(Criminal) 161
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156(3), 167(2), 173Penal Code, 1860 (IPC) — Section 147, 148, 366A, 448
High Courts08 Jan 1998Dismissed
T.V.S. Suzuki Employees' Union Vs Regional Director, E.S.I. Corporation and Another
Madras High Court · (1999) 2 LLJ 766
Employees State Insurance (Central) (Second Amendment) Rules, 1996 — Rule 3(1)Employees State Insurance (Central) Rules, 1950 — Rule 50Employees State Insurance Act, 1948 — Section 95
High Courts08 Jan 1998
Madhu Vs The Inspector General of Police, CBCID, Chennai and three others
Madras High Court · (1998) 3 CTC 42
Criminal Procedure Code, 1973 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 201, 302, 364Tamil Nadu Land Encroachment Act, 1905 — Section 7
High Courts08 Jan 1998
R. Rangantha Naidu Vs R. Subramaniya Mudaliar
Madras High Court · (1998) 1 CTC 589 : (2000) 1 LW 647 : (1998) 2 MLJ 559
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47, 64
High Courts08 Jan 1998
Commissioner of Income Tax Vs K. Raffiuddin
Madras High Court · (2000) 242 ITR 57
Income Tax Act, 1961 — Section 45
High Courts08 Jan 1998
Commissioner of Income Tax Vs Southern Ancillaries Pvt. Ltd.
Madras High Court · (1999) 235 ITR 64
Income Tax Act, 1961 — Section 104
High Courts08 Jan 1998
Letchumanan Vs Karuppan
Madras High Court · (1998) 3 LW 646 : (1998) 2 MLJ 126
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9
High Courts08 Jan 1998
COMMISSIONER OF INCOME TAX Vs SOUTHERN ANCILLARIES (P) LTD.
Madras High Court · (1998) 145 CTR 117
High Courts08 Jan 1998Allowed
Sekar, Govindarajulu Naidu and Anandha Bhaskaran Vs State
Madras High Court · (1998) 1 LW(Cri) 260