COURT ARCHIVE

Madras High Court judgments, 1950

367 judgments · page 19 of 19

High Courts06 Jan 1950Dismissed

Podila Venkanna Vs Chinchinada Venkanna and Others

Madras High Court · AIR 1950 Mad 509 : (1942) 55 LW 322

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 166, 18

High Courts06 Jan 1950

Madras High Court · AIR 1952 Mad 828 : (1952) 21 ITR 319 : (1952) 2 MLJ 17

Companies Act, 1913 — Section 2(9A)Income Tax Act, 1922 — Section 12A

High Courts05 Jan 1950

Madras High Court · AIR 1950 Mad 645 : (1950) 18 ITR 935 : (1950) 63 LW 443 : (1942) 55 LW 443

Income Tax Act, 1922 — Section 23(5), 4A

High Courts05 Jan 1950

Madras High Court · AIR 1950 Mad 480 : (1951) ILR (Mad) 209 : (1950) 18 ITR 145 : (1950) 63 LW 219 : (1942) 55 LW 219

Income Tax Act, 1922 — Section 16, 16(3)

High Courts04 Jan 1950

Madras High Court · AIR 1950 Mad 639 : (1942) 55 LW 195

Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 392

High Courts04 Jan 1950

Madras High Court · AIR 1950 Mad 638 : (1950) 18 ITR 328

Income Tax Act, 1922 — Section 4, 4(1)

High Courts03 Jan 1950Dismissed

Madras High Court · AIR 1950 Mad 484

Criminal Procedure Code, 1898 (CrPC) — Section 364, 533Madras Criminal Practice Rules, 1931 — Rule 85Penal Code, 1860 (IPC) — Section 302