High Courts12 Feb 1988Dismissed
Thayammal Vs K. Subramaniam
Madras High Court · AIR 1989 Mad 317 : (1989) 1 LW 229 : (1989) 1 LW 228
Evidence Act, 1872 — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(2)
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,336 of 5,229
High Courts12 Feb 1988Allowed
Ennore Steel Enterprises Limited Vs The Commissioner, Thiruvottiyur Municipality
Madras High Court · (1988) LW(Cri) 346
Criminal Procedure Code, 1973 (CrPC) — Section 482Tamil Nadu District Municipalities Act, 1920 — Section 230, 249, 249(2), 249(3), 250
High Courts11 Feb 1988
Sofi Samas Thaikkal Vs The District Revenue Officer and Others
Madras High Court · (1988) 2 LW 42 : (1988) 2 MLJ 375
High Courts11 Feb 1988
Commissioner of Income Tax Vs Pioneer Engineering Syndicate
Madras High Court · (1989) 175 ITR 93
Income Tax Act, 1961 — Section 263, 37
High Courts10 Feb 1988
K. Chandrasekaran Vs The Union of India (UOI) and Others
Madras High Court · (1988) 1 MLJ 205
High Courts10 Feb 1988
K.A. Mohideen Pitchai Vs Gift Tax Officer and Another
Madras High Court · (1988) 72 CTR 196 : (1988) 173 ITR 96
Gift Tax Act, 1958 — Section 2, 21, 24, 5(1), 5(1A)Income Tax Act, 1961 — Section 10, 11, 12, 80G
High Courts10 Feb 1988
Commissioner of Income Tax Vs M. Balamuralikrishna
Madras High Court · (1988) 69 CTR 18 : (1988) 171 ITR 447
Income Tax Act, 1961 — Section 10(3), 256(1)
High Courts10 Feb 1988
Narayanamurthy Vs Subbulakshmi
Madras High Court · (1988) 02 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 2(1), 4(r), 482
High Courts10 Feb 1988Allowed
K.A. Mohideen Pitehai Vs Gift Tax Officer
Madras High Court · (1988) 39 TAXMAN 306
Companies Act, 1956 — Section 25Gift tax Act, 1958 — Section 24, 5(1)(va)Income Tax Act, 1961 — Section 10, 11, 12, 2, 21
High Courts09 Feb 1988
Sambandam Vs The District Revenue Officer, (Land Tribunal), Thanjavur and Others
Madras High Court · (1988) 02 MAD CK 0061
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 94(2)(a)
High Courts09 Feb 1988
Bharath Overseas Bank Vs Minu Publication
Madras High Court · (1988) 02 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 2(Y), 357, 451Penal Code, 1860 (IPC) — Section 22, 405, 406, 409, 420Prevention of Corruption Act, 1988 — Section 5
High Courts09 Feb 1988
M.V. Nallamuthu Pillai Charitable Trust Vs State of Tamil Nadu
Madras High Court · (1988) 1 LW 628 : (1988) 2 MLJ 244
Tamil Nadu Urban Land Tax Act, 1966 — Section 27, 29, 29(k)
High Courts03 Feb 1988
Controller of Estate Duty Vs T.P.S.H. Selva Saroja
Madras High Court · (1988) 68 CTR 54 : (1988) 171 ITR 435 : (1988) 37 TAXMAN 142
Estate Duty Act, 1953 — Section 10, 15, 2, 2(15), 9
High Courts03 Feb 1988
Commissioner of Income Tax Vs P.R. Alagappan
Madras High Court · (1988) 173 ITR 82
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 256(1), 80J, 80J(4), 84
High Courts02 Feb 1988
E. Munusami Vs G. Mani
Madras High Court · (1988) 02 MAD CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 418
High Courts02 Feb 1988
Sri Sattanathaswamy Devasthanam Vs Assan Mohammed and Another
Madras High Court · (1988) 1 MLJ 85
High Courts01 Feb 1988
Official Assignee Vs Canara Bank
Madras High Court · (1988) 2 LW 469 : (1989) 1 MLJ 225
High Courts01 Feb 1988
In the matter of P.K. Pattabhiraman
Madras High Court · AIR 1989 Mad 271
Presidency Towns Insolvency Act, 1909 — Section 52(2)
High Courts01 Feb 1988
Ananthakrishnan Vs Nallaswamy and another
Madras High Court · (1988) 02 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts29 Jan 1988Allowed
Philo Peter and Another Vs Divyanathan and Others
Madras High Court · AIR 1989 Mad 111 : (1988) 2 LW 181 : (1988) 2 MLJ 1
Succession Act, 1925 — Section 222, 276, 295Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 11