COURT ARCHIVE

Madras High Court judgments, 1948

375 judgments · page 8 of 19

High Courts23 Aug 1948

K. P. G. B. U. G. M. S. S. A. MOHAMAD ABDUL KAREEM and CO. Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1949) ILR (Mad) 720 : (1948) 16 ITR 412

Companies Act, 1956 — Section 4Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 66(1)

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High Courts23 Aug 1948

K.P.G.B.U.G.M.S.S.A. Mohamad Abdul Kareem and Co. and Another Vs The Commissioner of Income Tax

Madras High Court · (1948) 61 LW 819 : (1948) 2 MLJ 528

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High Courts23 Aug 1948

Manickam and Others Vs MR. R.M. Ramanathan Chettiar and Others

Madras High Court · (1949) ILR (Mad) 566 : (1948) 61 LW 780 : (1948) 2 MLJ 521

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High Courts20 Aug 1948

R. Nilakanta Iyer Vs Ramanarayana Iyer and Others

Madras High Court · (1948) 61 LW 768 : (1948) 2 MLJ 504

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High Courts20 Aug 1948

Venkatachalam Chetty and Another Vs Ramaswami Chetty and Another

Madras High Court · (1949) CriLJ 866 : (1948) 61 LW 848 : (1949) 1 MLJ 646

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts18 Aug 1948

Bongu Sri Ramamurthy Naidu and Others Vs Bongu Satyanarayana Naidu and Others

Madras High Court · (1949) ILR (Mad) 584 : (1948) 61 LW 757 : (1948) 2 MLJ 511

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High Courts18 Aug 1948

In Re: Subbaratnam and Others

Madras High Court · (1949) 1 MLJ 152

Criminal Procedure Code, 1898 (CrPC) — Section 144

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High Courts18 Aug 1948

Kodavalur Subbamma Vs Lota Narayanamurthi and Others

Madras High Court · (1949) 1 MLJ 56

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts17 Aug 1948

Commissioner of Income Tax and Excess Profits Tax Vs Sri R.S.A. Sankara Aiyar

Madras High Court · (1949) 17 ITR 8

Income Tax Act, 1961 — Section 10(2)(xi)

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High Courts17 Aug 1948

The Commissioner of Income Tax and Excess Profits Tax Vs Sri R.S.A. Sankara Aiyar

Madras High Court · (1948) 61 LW 856 : (1948) 2 MLJ 493

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High Courts17 Aug 1948

COMMISSIONER OF Income Tax AND EXCESS PROFITS TAX, MADRAS Vs SRI R. S. A. SANKARA AIYAR.

Madras High Court · (1949) 17 ITR 8

Income Tax Act, 1961 — Section 10(2)(xi)

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High Courts16 Aug 1948

BURUGU NAGAYYA AND RAJANNA Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1949) 17 ITR 194

Income Tax Act, 1961 — Section 66(1)

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High Courts16 Aug 1948

COMMISSIONER OF Income Tax, MADRAS Vs A. SP. S. KR. KARUPPAN CHETTIAR.

Madras High Court · (1948) 16 ITR 376

Income Tax Act, 1961 — Section 10(2)(xii)

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High Courts16 Aug 1948

The Commissioner of Income Tax Vs Sri A.SP.S.KR. Karuppan Chettiar alias Swaminthan Chettiar

Madras High Court · (1948) 61 LW 699 : (1948) 2 MLJ 445

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High Courts16 Aug 1948

Burugu Nagayya and Another Vs Commissioner of Income Tax

Madras High Court · (1949) 1 MLJ 623

Income Tax Act, 1961 — Section 66(1)

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High Courts13 Aug 1948

Nandula Bhavani Sankaram Vs Saladi Mangamma and Others

Madras High Court · (1948) 61 LW 677 : (1948) 2 MLJ 412

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High Courts13 Aug 1948

P. Sundaresan and Others Vs P. Venkatesiah and Others

Madras High Court · (1948) 61 LW 795 : (1948) 2 MLJ 421

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High Courts13 Aug 1948

Shankaranarayana Kadambalithaya Vs Vasudeva Achuta Hebbara and Others

Madras High Court · (1948) 61 LW 808 : (1948) 2 MLJ 553

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High Courts13 Aug 1948

M. Abdul Rahim Vs The Official Assignee of Madras

Madras High Court · (1949) ILR (Mad) 693 : (1949) 62 LW 929 : (1948) 2 MLJ 656

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High Courts13 Aug 1948

Kanjanur Sri Agneswaraswami Devasthanam Vs Thillai Govinda Pandithan

Madras High Court · (1948) 61 LW 711 : (1948) 2 MLJ 413

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