High Courts09 Apr 1952
R. Hanumanthappa and Son Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1953 Mad 209 : (1952) 22 ITR 364 : (1952) 2 MLJ 742
Companies Act, 1956 — Section 2Income Tax Act, 1922 — Section 16
COURT ARCHIVE
Madras High Court judgments, 1952
353 judgments · page 13 of 18
High Courts08 Apr 1952
Seeni Naicker and Others Vs The State and Another
Madras High Court · AIR 1953 Mad 999 : (1952) 65 LW 1124 : (1952) 2 MLJ 307
Cattle Trespass Act, 1871 — Section 24Tamil Nadu Preservation of Private Forests Act, 1949 — Section 5
High Courts08 Apr 1952Dismissed
Nadar Transports Tiruchirapalli Vs The State of Madras and Others
Madras High Court · AIR 1953 Mad 1 : (1953) ILR (Mad) 367 : (1952) 65 LW 839 : (1952) 2 MLJ 361
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(3), 57(4), 64
High Courts08 Apr 1952Dismissed
Muthalammal Vs Veeraraghavalu Nayudu and Others
Madras High Court · AIR 1953 Mad 202 : (1953) ILR (Mad) 527 : (1952) 65 LW 790 : (1952) 2 MLJ 344
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10Transfer of Property Act, 1882 — Section 6
High Courts07 Apr 1952Dismissed
In Re: P. Ramamoorthi
Madras High Court · AIR 1953 Mad 94 : (1952) 2 MLJ 671
Constitution of India, 1950 — Article 164, 171, 226
High Courts07 Apr 1952
C.S. Hajee Mohamed Ibrahim and Co. Vs Commissioner of Excess Profits Tax
Madras High Court · AIR 1953 Mad 221 : (1953) ILR (Mad) 460 : (1952) 22 ITR 324 : (1954) 1 MLJ 653
Evidence Act, 1872 — Section 101, 102, 103Excess Profits Tax Act, 1940 — Section 10A
High Courts04 Apr 1952
In Re: Molagan alias Same Goundan and Another
Madras High Court · AIR 1953 Mad 179 : (1953) ILR (Mad) 284 : (1952) 2 MLJ 186
Criminal Procedure Code, 1898 (CrPC) — Section 162, 172(2)Evidence Act, 1872 — Section 165
High Courts04 Apr 1952Dismissed
A. Ananthalakshmi Ammal and Another Vs The Indian Trades and Investments Ltd. and Another
Madras High Court · AIR 1953 Mad 467 : (1953) ILR (Mad) 508 : (1953) 66 LW 71 : (1953) 1 MLJ 275
Companies Act, 1913 — Section 76, 76(3), 83B, 86I
High Courts04 Apr 1952
A.VR.V. Vellayappa Chettiar and Another Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1953 Mad 374 : (1952) 22 ITR 292 : (1952) 2 MLJ 552
Income Tax Act, 1922 — Section 10
High Courts04 Apr 1952
V. Srinivasa Ayyangar Vs The State of Madras and Another
Madras High Court · AIR 1953 Mad 190 : (1953) ILR (Mad) 375 : (1952) 65 LW 735 : (1952) 2 MLJ 314
Madras Estates Land Act, 1908 — Section 3(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 20
High Courts04 Apr 1952
The Council of the Institute of Chartered Accountants of India Vs K.V. Narasimham, Chartered Accountant, Vellore
Madras High Court · AIR 1953 Mad 346 : (1952) 2 MLJ 861
Auditors Certificate Rules, 1932 — Rule 44Chartered Accountants Regulations, 1988 — Regulation 38Income Tax Act, 1961 — Section 61
High Courts04 Apr 1952
The Council of Institute of Chartered Accountants Vs M. Rajamany, Chartered Accountant
Madras High Court · AIR 1953 Mad 310 : (1953) ILR (Mad) 357 : (1952) 2 MLJ 560
Chartered Accountants Act, 1949 — Section 20(2), 21, 21(3), 22Chartered Accountants Regulations, 1988 — Regulation 11, 11A, 38, 39
High Courts02 Apr 1952Partly Allowed
Munusami Naidu Vs Swaminatha Naidu and Others
Madras High Court · AIR 1953 Mad 25 : (1952) 65 LW 1105 : (1952) 2 MLJ 239
Limitation Act, 1908 — Article 142, 144
High Courts01 Apr 1952Dismissed
The Public Prosecutor Vs Kuncham Venkateswarulu
Madras High Court · AIR 1953 Mad 178 : (1952) 65 LW 669 : (1952) 2 MLJ 193
Madras General Sales Tax Act, 1939 — Section 13, 15, 2, 8A, 9
High Courts01 Apr 1952Allowed
British India Steam Navigation Co. Ltd. Vs T.P. Sokkalal Ram Sait by agent K.A. Hariganga Ram
Madras High Court · AIR 1953 Mad 3 : (1953) ILR (Mad) 396 : (1952) 65 LW 806 : (1952) 2 MLJ 270
Carriage of Goods by Sea Act, 1925 — Article 1, 6Carriers Act, 1865 — Section 2Contract Act, 1872 — Section 151, 152
High Courts31 Mar 1952Dismissed
Dhanam alias Dhanalakshmi Ammal and Another Vs Varadarajan
Madras High Court · AIR 1953 Mad 176 : (1952) 65 LW 671 : (1952) 2 MLJ 176
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts28 Mar 1952Dismissed
V.O. Vakkan Vs The Government of the Province of Madras
Madras High Court · AIR 1953 Mad 86 : (1952) 65 LW 793 : (1952) 2 MLJ 353
Constitution of India, 1950 — Article 286Madras General Sales Tax Act, 1939 — Section 2
High Courts28 Mar 1952Allowed
V.K. Kumaraswami Chettiar and Others Vs P.A.S.V. Karuppuswami Mooppanar
Madras High Court · AIR 1953 Mad 380 : (1953) ILR (Mad) 488 : (1952) 65 LW 1074 : (1952) 2 MLJ 785
Contract Act, 1872 — Section 38, 39Sales of Goods Act, 1930 — Section 12, 4
High Courts27 Mar 1952Dismissed
Shunmugham Chettiar Vs K.A. Govindasami Chettiar and Others
Madras High Court · AIR 1961 Mad 428 : (1960) 73 LW 640
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 52
High Courts27 Mar 1952Dismissed
In Re: S.A.A. Beyabani
Madras High Court · AIR 1953 Mad 1002 : (1952) 2 MLJ 398
Tamil Nadu District Police Act, 1859 — Section 44, 50, 51, 53