High Courts19 Jan 1950Allowed
Karuppiah Ambalam Vs Andiappan Servai
Madras High Court · AIR 1950 Mad 462 : (1951) ILR (Mad) 65 : (1950) 63 LW 279 : (1942) 55 LW 279
Criminal Procedure Code, 1898 (CrPC) — Section 209, 436, 437
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 18 of 19
High Courts19 Jan 1950
M. Mohamed Ibrahim Sahib Vs Bazhul Asu Habu
Madras High Court · AIR 1950 Mad 503
Criminal Procedure Code, 1898 (CrPC) — Section 307, 323, 436
High Courts19 Jan 1950Allowed
Rajammal and Others Vs Kannammal
Madras High Court · AIR 1950 Mad 695 : (1950) 63 LW 302 : (1942) 55 LW 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Jan 1950
The Anglo French Textile Co. Ltd. Vs The Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 647 : (1950) 18 ITR 906 : (1942) 55 LW 446
Income Tax Act, 1922 — Section 24(3), 34
High Courts18 Jan 1950
In Re: S. Cariapppa
Madras High Court · AIR 1950 Mad 453
Criminal Procedure Code, 1898 (CrPC) — Section 342, 537
High Courts18 Jan 1950
Anglo-French Textile Co. Ltd. Vs The Commissioner of Income Tax, No. 3
Madras High Court · AIR 1951 Mad 600 : (1950) 18 ITR 897 : (1950) 2 MLJ 798
Income Tax Act, 1922 — Section 4, 4(1), 42, 42(3), 4A
High Courts18 Jan 1950
The Anglo-French Textile Co. Ltd. by agents, Best and Co. Ltd. Vs The Commissioner of Income Tax
Madras High Court · AIR 1951 Mad 597 : (1950) 18 ITR 888 : (1950) 1 MLJ 547
Income Tax Act, 1922 — Section 42, 42(1), 42(3)
High Courts17 Jan 1950Allowed
Kolandayammal Vs Sinnavelappa Goundan and Others
Madras High Court · AIR 1952 Mad 27 : (1951) 64 LW 906 : (1951) 2 MLJ 438
Provincial Insolvency Act, 1920 — Section 28A
High Courts16 Jan 1950
D. Mohideen Sahib and Co., Excise Contractors Vs Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 451 : (1950) 18 ITR 200 : (1942) 55 LW 331
Income Tax Act, 1922 — Section 26A
High Courts12 Jan 1950
Commissioner of Income Tax Vs Proprietors of "The Hindu"
Madras High Court · AIR 1950 Mad 671 : (1950) 18 ITR 237
Income Tax Act, 1922 — Section 1, 2(11), 22(2), 25, 25(3)
High Courts12 Jan 1950
V.N.V. Devarajulu Chetty and Co. Vs The Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 718 : (1950) 18 ITR 357 : (1942) 55 LW 616 : (1950) 2 MLJ 33
Income tax Act, 1922 — Section 10, 10(2), 44
High Courts11 Jan 1950
Al. Vr. Pv. Vr. Veerappa Chettiar Vs The Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 692 : (1950) 18 ITR 396 : (1942) 55 LW 404
Income Tax Act, 1922 — Section 14(1)
High Courts11 Jan 1950Dismissed
Annapurna Patrani and Others Vs Lakshmana Kara and Another
Madras High Court · AIR 1950 Mad 740 : (1951) ILR (Mad) 219 : (1942) 55 LW 325
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 9, 64
High Courts10 Jan 1950Dismissed
K. Appalaraju and Others Vs K. Rajagopala Narasaraju and Others
Madras High Court · AIR 1950 Mad 595 : (1950) 63 LW 352 : (1942) 55 LW 352
High Courts10 Jan 1950Dismissed
In Re: K. Radhakrishnan
Madras High Court · AIR 1950 Mad 443
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12(3), 12(4)
High Courts09 Jan 1950
K.M.S. Lakshmanier and Sons Vs The Commissioner of Income Tax and Excess Profits Tax
Madras High Court · AIR 1950 Mad 668 : (1950) 181 ITR 734 : (1950) 63 LW 372 : (1942) 55 LW 372
Excess Profits Tax Act, 1940 — Rule 2A
High Courts09 Jan 1950
The Commissioner of Income tax, Excess Profits tax Vs Parasram Jethanand
Madras High Court · AIR 1950 Mad 631 : (1950) 18 ITR 302 : (1942) 55 LW 453
Income Tax Act, 1922 — Section 42(1)
High Courts09 Jan 1950Dismissed
The Anglo French Textile Co. Ltd. Vs The Income Tax Appellate Tribunal, Madras Bench and Another
Madras High Court · AIR 1950 Mad 652 : (1951) ILR (Mad) 215 : (1950) 18 ITR 234 : (1942) 55 LW 271
Income Tax Act, 1922 — Section 66, 66(2)Specific Relief Act, 1877 — Section 45
High Courts09 Jan 1950
K. M. S. Lakshmanier and Sons Vs Commissioner of Income Tax and Excess Profits Tax, Madras.
Madras High Court · (1950) 18 ITR 734
Excess Profits Tax Act, 1940 — Rule 2A
High Courts06 Jan 1950
M. N. Murugappa Chetty and Sons Vs Commissioner of Income Tax, Madras.
Madras High Court · (1952) 21 ITR 311
Companies Act, 1956 — Section 2(9A)