High Courts02 Apr 1951
The Commissioner of Income Tax, Madras Vs S. Rm. Sathappa Chettiar, Pollachi
Madras High Court · AIR 1952 Mad 70 : (1951) 20 ITR 393 : (1951) 2 MLJ 409
Income tax Act, 1922 — Section 12
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 14 of 19
High Courts30 Mar 1951
In Re: Damarla Krishnarao and Another
Madras High Court · AIR 1951 Mad 852 : (1951) 64 LW 459 : (1951) 1 MLJ 693
Criminal Procedure Code, 1898 (CrPC) — Section 367, 537
High Courts30 Mar 1951
Parry and Co. Ltd., Madras Vs The Commissioner of Income Tax Excess Profits Tax, Madras
Madras High Court · AIR 1952 Mad 55 : (1951) 20 ITR 504
Excess Profits Tax Act, 1940 — Rule 4(4), 2(5)
High Courts30 Mar 1951
Nidumukkala Venkata Rangayya Vs V. Narayana
Madras High Court · (1951) 64 LW 870 : (1951) 2 MLJ 393
Contract Act, 1872 — Section 30
High Courts29 Mar 1951
The Commissioner of Income Tax, Madras Vs The Mysore Chromite Ltd.
Madras High Court · AIR 1952 Mad 198 : (1951) 20 ITR 546
Income Tax Act, 1922 — Section 4
High Courts29 Mar 1951
In Re: C. Raghava Variar and Another
Madras High Court · AIR 1951 Mad 885 : (1951) 64 LW 458 : (1951) 1 MLJ 700
Criminal Procedure Code, 1898 (CrPC) — Section 423, 439Tamil Nadu Gaming Act, 1930 — Section 8, 9
High Courts29 Mar 1951
S.M. Zackariah Sahib, at Sathankulam Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1953 Mad 85 : (1952) 22 ITR 359 : (1952) 2 MLJ 877
Income Tax Act, 1922 — Section 4A
High Courts28 Mar 1951
In re: Vellai Pillai
Madras High Court · (1952) CriLJ 704
Evidence Act, 1872 — Section 106
High Courts28 Mar 1951
In Re: Doraiswami Reddiar and Another
Madras High Court · AIR 1951 Mad 894 : (1951) 64 LW 445 : (1951) 1 MLJ 691
Penal Code, 1860 (IPC) — Section 477A, 94
High Courts28 Mar 1951
In Re: Vellai Pillai
Madras High Court · AIR 1952 Mad 322 : (1951) 64 LW 474 : (1951) 2 MLJ 53
Evidence Act, 1872 — Section 106
High Courts28 Mar 1951
Revula Subba Rao and Another Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 127 : (1951) 20 ITR 337 : (1951) 2 MLJ 424
Income Tax Act, 1922 — Section 26A, 59Income Tax Rules, 1962 — Rule 2, 6Powers of Attorney Act, 1882 — Section 2
High Courts27 Mar 1951
Commissioner of Income Tax and Excess Profits Tax Vs The Erin Estate.
Madras High Court · (1951) 20 ITR 412
Income Tax Act, 1922 — Section 66(2)
High Courts27 Mar 1951
Vajjula Anantharaman Vs Adapala Subba Reddi and Another
Madras High Court · AIR 1952 Mad 597 : (1951) 64 LW 858 : (1951) 2 MLJ 419
High Courts27 Mar 1951
Commissioner of Income Tax and Excess Profits Tax Vs The Erin Estate, Galaha
Madras High Court · AIR 1952 Mad 542 : (1951) 2 MLJ 577
Evidence Act, 1872 — Section 101, 102, 103Income Tax Act, 1922 — Section 4A, 66
High Courts27 Mar 1951
Commissioner of Income Tax, Excess Profit Tax, Madras Vs A.S.T.F. Rodrigues and Co., Katpady
Madras High Court · AIR 1952 Mad 35 : (1951) 20 ITR 247 : (1951) 2 MLJ 346
Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 14(2)
High Courts27 Mar 1951Dismissed
Adapaka Sanyasamma Vs Vimarsa Prakasa Vireswaswami alias Visweswaraswami and Another
Madras High Court · AIR 1952 Mad 171 : (1951) 2 MLJ 391
Limitation Act, 1908 — Article 134A, 134B, 134C
High Courts22 Mar 1951Dismissed
Rimmalapudi Subba Rao Vs Noony Veeraju and Others
Madras High Court · AIR 1951 Mad 969 : (1952) ILR (Mad) 264 : (1951) 64 LW 711 : (1951) 1 MLJ 95
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133
High Courts22 Mar 1951
K. Peramanayakam Pillai Vs S.T. Sivaraman and Another
Madras High Court · AIR 1952 Mad 419 : (1952) ILR (Mad) 835 : (1952) 1 MLJ 308
Transfer of Property Act, 1882 — Section 2, 3, 44