High Courts04 Apr 1955
Popular Ltd., Madurai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1955 Mad 669 : (1956) ILR (Mad) 560 : (1955) 28 ITR 309
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Madras High Court judgments, 1955
361 judgments · page 13 of 19
High Courts01 Apr 1955Allowed
Gandhi Sons Ltd. Vs State of Madras
Madras High Court · AIR 1955 Mad 722 : (1956) 69 LW 1056
Constitution of India, 1950 — Article 286(1)Madras General Sales Tax Act, 1939 — Section 12(1), 2Sales of Goods Act, 1930 — Section 23(2), 25(2)
High Courts01 Apr 1955
R. Subramania Iyer Vs The Commissioner of Income Tax
Madras High Court · (1956) ILR (Mad) 682
Income Tax Act, 1961 — Section 66(1)
High Courts31 Mar 1955
M.K. Ranganathan and Another Vs The Calcutta Tramways Co., Ltd. and Others
Madras High Court · AIR 1956 Mad 285 : (1956) 1 MLJ 335
Transfer of Property Act, 1882 — Section 118, 119
High Courts31 Mar 1955
K. Govindan Vs Commissioner of Income Tax, Madras.
Madras High Court · AIR 1956 Mad 384 : (1955) 28 ITR 307
Income Tax Act, 1961 — Section 24(2), 66(2)
High Courts31 Mar 1955Dismissed
Omar Salay Mohammed Sait Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1955 Mad 624 : (1955) 28 ITR 77 : (1955) 68 LW 475
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133Income Tax Act, 1922 — Section 66(2)
High Courts31 Mar 1955Allowed
Subbiah Odayar Vs The Revenue Court and Another
Madras High Court · (1956) ILR (Mad) 540
Constitution of India, 1950 — Article 226
High Courts31 Mar 1955Dismissed
Kalam Somasundaram Chettiar and Sons Vs The State of Madras
Madras High Court · (1956) ILR (Mad) 636
Constitution of India, 1950 — Article 286(1)Income Tax Act, 1961 — Section 31, 31(3), 32, 33, 33(3)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(2), 6, 8
High Courts31 Mar 1955Dismissed
Kalam Somasundaram Chettiar and Sons Salem Vs State of Madras
Madras High Court · (1956) ILR (Mad) 636
Constitution of India, 1950 — Article 236(1)(a), 286(1), 286(1)(a)
High Courts31 Mar 1955Allowed
Subbiah Odayar Vs The Revenue Court, Tanjore and another
Madras High Court · (1956) ILR (Mad) 540
Constitution of India, 1950 — Article 226
High Courts31 Mar 1955
Kanagarathnammal Vs H. Sama Rao
Madras High Court · (1955) 03 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 7(3A)
High Courts30 Mar 1955
V. Mahadeva Gurukkal Vs The Commissioner for the Board of Hindu Religious Endowments
Madras High Court · AIR 1956 Mad 522 : (1956) 69 LW 51 : (1956) 1 MLJ 309
Hindu Religious Endowments Act — Section 9(12)
High Courts29 Mar 1955Dismissed
A.C. Arumugam and others Vs The Manager, The Jawahar Mills Ltd., Salem Junction
Madras High Court · (1955) 03 MAD CK 0046
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 12, 13
High Courts29 Mar 1955
A.C. Arumugham and others Vs Manager, Jawahar Mills Ltd. Salem Junction
Madras High Court · (1955) 03 MAD CK 0042
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 12, 13
High Courts29 Mar 1955
Family Manager Pionnuswam Goundar Vs Sinnana Goundar and others
Madras High Court · (1955) 03 MAD CK 0037
Court Fees Act, 1870 — Section 7(iv), 7(iv)(d)Suits Valuation Act, 1887 — Section 9
High Courts29 Mar 1955Allowed
Family Manager Ponnuswami Gounder Vs Sinnana Goundar and others
Madras High Court · (1955) 03 MAD CK 0020
Court Fees Act, 1870 — Section 7, 7(iv)(d), 7(iv)(e)Suits Valuation Act, 1887 — Section 9
High Courts29 Mar 1955Dismissed
P. Damodaram Vs K. Loganatha Chettiar and another
Madras High Court · (1955) 03 MAD CK 0018
Contract Act, 1872 — Section 151
High Courts29 Mar 1955Allowed
Ponnuswami Goundar Vs Sinnana Goundar and Others
Madras High Court · (1956) ILR (Mad) 1266
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 9
High Courts28 Mar 1955
In the matter of validation of a document dated 14-6-1947 executed by Kuppusami Chettiar, in favour of Arunachala Chettiar
Madras High Court · AIR 1955 Mad 652 : (1955) ILR (Mad) 1027 : (1955) 68 LW 542
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 2(5), 33, 40, 41
High Courts28 Mar 1955
Board of Revenue and Another Vs V.M. Murugesa Mudaliar of Gudiyatham
Madras High Court · AIR 1955 Mad 641 : (1955) ILR (Mad) 1133 : (1955) 68 LW 534
Stamp Act, 1899 — Article 19, 39, 44, 46, 55