COURT ARCHIVE

Madras High Court judgments, 1956

438 judgments · page 18 of 22

High Courts29 Feb 1956

Karunanidhi Naidu Vs State of Madras (By the Collector of Tanjore)

Madras High Court · (1956) 2 LLJ 347

Constitution of India, 1950 — Article 31, 311General Clauses Act, 1897 — Section 16Government of India Act, 1935 — Section 240, 243

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High Courts27 Feb 1956Allowed

S. Raman chettiar Vs The State of Madras

Madras High Court · (1956) ILR (Mad) 1233

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High Courts27 Feb 1956Allowed

S. Raman Chettiar Vs The State of Madras

Madras High Court · (1956) ILR (Mad) 1233

Constitution of India, 1950 — Article 226Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 13, 16, 16(1), 22, 23

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High Courts27 Feb 1956

T.M.M. Madalai Nadar and Co., Virudhunagar Vs Commissioner of Income Tax /Excess Profits Tax, Madras

Madras High Court · (1957) ILR (Mad) 106 : (1956) 30 ITR 191

Income Tax Act, 1922 — Section 66(1)

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High Courts27 Feb 1956

S. RM. AR. RM. Ramanathan Chettiar Vs Additional Income Tax Officer, City Circle II, Madras

Madras High Court · AIR 1956 Mad 463 : (1956) 29 ITR 683

Constitution of India, 1950 — Article 226

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High Courts27 Feb 1956

S. RM. AR. RM. Ramanathan Chettiar Vs The Additional Income Tax Officer, City II Circle

Madras High Court · (1957) ILR (Mad) 47 : (1956) 69 LW 425 : (1956) 2 MLJ 304

Income Tax Act, 1961 — Section 45, 49E

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High Courts27 Feb 1956

T.M.M. Mudalai Nadar and Co., Virudhunagar Vs The Commissioner of Income Tax, Excess Profits Tax, Madras

Madras High Court · AIR 1957 Mad 130 : (1956) 69 LW 742

Income Tax Act, 1922 — Section 4

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High Courts27 Feb 1956

T.M. Madalai Nadar and Co. Vs The Commissioner of Income Tax, Excess Profits Tax

Madras High Court · (1956) 2 MLJ 320

Income Tax Act, 1961 — Section 66(1)

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High Courts24 Feb 1956

In Re: N. Krishnaswamy and Others

Madras High Court · AIR 1956 Mad 592 : (1957) ILR (Mad) 426 : (1956) 69 LW 333 : (1956) 2 MLJ 2

Criminal Procedure Code, 1898 (CrPC) — Section 173, 73

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High Courts24 Feb 1956

Louis Dreyfus and Company Vs The State of Madras

Madras High Court · (1956) 2 MLJ 342

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High Courts24 Feb 1956Allowed

Louis Dreyfus and Co. Ltd. Vs State of Madras

Madras High Court · AIR 1957 Mad 762 : (1956) 7 STC 720

Constitution of India, 1950 — Article 286Madras General Sales Tax Act, 1939 — Section 3

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High Courts23 Feb 1956

In Re: James Noel Anthony Hobbs and Another

Madras High Court · AIR 1957 Mad 613 : (1957) ILR (Mad) 510

Succession Act, 1925 — Section 224

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High Courts23 Feb 1956

Kn. S. Kn. Ramanathan Chettiar Vs Kannathal Achi and Others

Madras High Court · (1956) 2 MLJ 174

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, 151

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High Courts23 Feb 1956

In the matter of The Will Of George Pelham White, late of Koorghully Estate, Suntikoppa, Coorg, Planter, deceased, James Noel Anthony Hobbs and another

Madras High Court · (1956) 02 MAD CK 0002

Succession Act, 1925 — Section 224

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High Courts22 Feb 1956

R.C. Rangaswamy Chetty and Bros. Vs Commissioner of Excess Profits Tax, Madras

Madras High Court · AIR 1958 Mad 27 : (1957) 31 ITR 941

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High Courts22 Feb 1956

M.M.P.L.S. Ramaswami Chettiar Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 32 : (1956) 30 ITR 281 : (1955) 2 MLJ 408(1)

Income Tax Act, 1922 — Section 25, 25(4), 30, 33, 33(4)

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High Courts22 Feb 1956

Janaba Muhamad Hussain Nachiar Ammal Vs Commissioner of Income Tax Madras

Madras High Court · (1956) 29 ITR 848

Income Tax Act, 1922 — Section 23(3), 31, 34, 4(2), 66(1)

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High Courts22 Feb 1956

S.M. Muhammad Ibrahim Vs The Deputy Commercial Tax Officer

Madras High Court · (1956) 69 LW 372 : (1956) 2 MLJ 23

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts22 Feb 1956

Janaba Muhamad Hussin Nachiar Ammal Vs The Commissioner of Income Tax

Madras High Court · (1956) 69 LW 831 : (1956) 2 MLJ 139

Income Tax Act, 1961 — Section 34, 4(2)

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High Courts22 Feb 1956

M.M.P.L.S. Ramaswami Chettiar Vs The Commissioner of Income tax

Madras High Court · (1956) 2 MLJ 406

Income Tax Act, 1961 — Section 25(4), 33(4)

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