High Courts18 Feb 2000
Mrs. Arpana Dutta Vs Apollo Hospitals Enterprises and Others
Madras High Court · (2002) ACJ 954 : AIR 2000 Mad 340 : (2000) 3 CivCC 441 : (2000) 3 LW 691 : (2000) 2 MLJ 772
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 49 of 57
High Courts18 Feb 2000Allowed
L. Sivalingam Vs The Revenue Divisional Officer and Union of India (UOI)
Madras High Court · (2000) 02 MAD CK 0083
High Courts18 Feb 2000
Sivaram Textiles Vs Commissioner of Income Tax and Another
Madras High Court · (2000) 244 ITR 136
Income Tax Act, 1961 — Section 139(2), 148, 273A, 273A(1)
High Courts18 Feb 2000
SIVARAM TEXTILES Vs COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 110 TAXMAN 243
Income Tax Act, 1961 — Section 273A
High Courts18 Feb 2000Dismissed
Rajammal R. Vs Yellow Hammer Accessories and Another
Madras High Court · (2001) 88 FLR 499 : (2001) 1 LLJ 383
Workmens Compensation Act, 1923 — Section 2(1)
High Courts18 Feb 2000
C. Sivasubramanian Vs State of Tamil Nadu
Madras High Court · (2000) 1 CTC 573 : (2000) 1 LW(Cri) 365
Constitution of India, 1950 — Article 22(1)Goondas, Immoral Traffic Offenders and Slum Grabbers, Act, 1982 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 294, 307, 353, 366, 427
High Courts18 Feb 2000Dismissed
Vinayaka Mission's College of Pharmacy Vs State of Tamil Nadu and Another
Madras High Court · AIR 2000 Mad 375
Pharmacy Act, 1948 — Section 12
High Courts18 Feb 2000Dismissed
Minvaria Oppanda Thozhilalar Sangam Vs State of Tamil Nadu and Others
Madras High Court · (2000) 2 LLJ 425 : (2000) 2 MLJ 243
Constitution of India, 1950 — Article 226
High Courts17 Feb 2000
COMMISSIONER OF INCOME TAX Vs N. VENKATRAMAN
Madras High Court · (2000) 160 CTR 192
Income Tax Act, 1961 — Section 32A
High Courts17 Feb 2000
Commissioner of Wealth-tax Vs A.M. Meyyammal
Madras High Court · (2000) 244 ITR 758
Wealth Tax Act, 1957 — Section 35, 6
High Courts17 Feb 2000
Commissioner of Income Tax Vs N. Venkataraman
Madras High Court · (2000) 245 ITR 73
Income Tax Act, 1961 — Section 32A
High Courts17 Feb 2000
Commissioner of Income Tax Vs Sakthi Charities
Madras High Court · (2000) 160 CTR 107 : (2000) 244 ITR 226
Income Tax Act, 1961 — Section 11, 263
High Courts17 Feb 2000
H.G. Craig Harvey Vs Commissioner of Income Tax Commissioner of Income Tax Vs H.G. Craig Harvey
Madras High Court · (2000) 163 CTR 213 : (2000) 244 ITR 578
Income Tax Act, 1961 — Section 49, 49(2), 55, 55(2)
High Courts17 Feb 2000
Commissioner of Income Tax Vs Vispro Foundry Engineers (P.) Ltd.
Madras High Court · (2000) 245 ITR 21
Income Tax Act, 1961 — Section 41, 41(1)
High Courts17 Feb 2000
Ekambaranathan Chettiar Vs Commissioner of Income Tax
Madras High Court · (2001) 247 ITR 238
Income Tax Act, 1922 — Section 23, 26AIncome Tax Act, 1961 — Section 184, 185, 186, 186(1), 271Income Tax Rules, 1962 — Rule 22(2)
High Courts16 Feb 2000
The Chief General Manager, State Bank of India, Circle Top House, 21 Rajaji Salai, Chennai 1 Vs M. Balakrishnan and another
Madras High Court · (2000) 3 CTC 663
Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9Evidence Act, 1872 — Section 34, 35, 36, 37, 55Limitation Act, 1963 — Article 113
High Courts16 Feb 2000Allowed
Periasamy A. Vs Anna Transport Corporation Ltd.
Madras High Court · (2000) 3 LLJ 52 : (2000) WritLR 692
Constitution of India, 1950 — Article 21
High Courts16 Feb 2000
G. Mohandas and Another Vs Commissioner of Income Tax and Others
Madras High Court · (2000) 244 ITR 32
Income Tax Act, 1961 — Section 127
High Courts16 Feb 2000
G. MOHANDAS Vs COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 163 CTR 199 : (2000) 110 TAXMAN 229
Income Tax Act, 1922 — Section 5(7A)Income Tax Act, 1961 — Section 127(2)
High Courts15 Feb 2000Dismissed
Mohanraj Vs Vallachi Ammal and 8 others
Madras High Court · (2000) 02 MAD CK 0089
Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8