High Courts16 Sept 1957
RM. AL. ST. Annamalai Chettiar Vs IV Addl. Income Tax Officer, Karaikudi
Madras High Court · (1958) 34 ITR 88
Income Tax Act, 1961 — Section 4B(b)
COURT ARCHIVE
Madras High Court judgments, 1957
421 judgments · page 8 of 22
High Courts16 Sept 1957Dismissed
C.M. George, Partner representing Messrs. Cherian Bros, (now dissolved) Vs Income Tax Officer, Madras, Special Circle, and another
Madras High Court · AIR 1958 Mad 417
Constitution of India, 1950 — Article 226
High Courts16 Sept 1957
M.G. Mukundaraja Ayyangar Vs State of Madras by Collector of Ramanathapuram and Another
Madras High Court · (1958) 1 MLJ 322
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4)
High Courts16 Sept 1957Dismissed
M.G. Mukundaraja Ayyangar Vs The State of Madras and another
Madras High Court · (1958) 1 MLJ 322
Constitution of India, 1950 — Article 226
High Courts16 Sept 1957
The Public Prosecutor Vs T.A. Rathnam Pillai
Madras High Court · AIR 1958 Mad 155 : (1958) CriLJ 524 : (1958) 2 MLJ 43
High Courts16 Sept 1957
M. Subbaraja Mudaliar Vs Commissioner of Income Tax and Another
Madras High Court · AIR 1958 Mad 526 : (1958) 71 LW 133 : (1958) 1 MLJ 431
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17, 17(1), 35, 35(1), 35(4)
High Courts16 Sept 1957
RM. AL. ST. Annamalai Chettiar Vs The Fourth Additional Income Tax Officer
Madras High Court · AIR 1958 Mad 537 : (1958) 2 MLJ 113
High Courts16 Sept 1957
C. M. George Vs Income Tax Officer, Madras, and Another
Madras High Court · (1958) 33 ITR 22
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 29, 46(2), 46(7)
High Courts16 Sept 1957
Public Prosecutor Vs Rathnam Pillai (T.A.)
Madras High Court · (1958) ILR (Mad) 321 : (1959) 1 LLJ 257 : (1958) 71 LW 20
Factories Act, 1948 — Section 106, 14, 92
High Courts13 Sept 1957Dismissed
A.S.K. Nataraja Udayar Vs Ranganathan Pillai and another
Madras High Court · (1957) 09 MAD CK 0040
High Courts12 Sept 1957
Srinivasa Perumal Naicker Vs Thayammal alias Mangammal
Madras High Court · (1958) 1 MLJ 210
High Courts12 Sept 1957Dismissed
S. Narayana Doss Vs Arumuga Thammal and another
Madras High Court · AIR 1958 Mad 431
Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28
High Courts12 Sept 1957Dismissed
S. Narayana Doss Vs Arumugathammal and another
Madras High Court · AIR 1958 Mad 431
Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28
High Courts12 Sept 1957
B. Hariharamuthu Pillai and Others Vs Rama Subbalakshmi Nachiar Avl. and Others
Madras High Court · (1958) ILR (Mad) 333 : (1957) 70 LW 973 : (1957) 2 MLJ 599
High Courts12 Sept 1957
Nanjan Vs Selai and Others
Madras High Court · AIR 1958 Mad 383 : (1958) ILR (Mad) 584 : (1957) 70 LW 976 : (1957) 2 MLJ 601
High Courts11 Sept 1957
RM. P. KP. AR. Arunachalam Chettiar Vs V.S. alias S.V.V. Subramanian Chettiar (died) and Veerappa Chettiar brought on record as L.R. of deceased
Madras High Court · AIR 1958 Mad 142 : (1957) 70 LW 932 : (1957) 2 MLJ 537
Succession Act, 1925 — Section 306
High Courts11 Sept 1957
S. Jayam Sunder Rajaratnam Vs K. Muthuswami Kangani
Madras High Court · AIR 1958 Mad 203 : (1958) 71 LW 11 : (1958) 1 MLJ 194
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts11 Sept 1957
Pakkiriswami Pillai Vs The Municipal Commissioner
Madras High Court · AIR 1958 Mad 281(1) : (1958) 71 LW 137 : (1958) 1 MLJ 87
High Courts10 Sept 1957
Bombay Prakash Bhavan Vs P.K. Narayanan, Cleaner, by Madras City Hotel Workers Association and Another
Madras High Court · (1957) 70 LW 1001 : (1957) 2 MLJ 619
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23
High Courts10 Sept 1957
M. Lingappa Chetty Vs President, Ammanarkoil Panchayat and Others
Madras High Court · (1957) 70 LW 980 : (1958) 1 MLJ 161
Tamil Nadu Panchayats Act, 1950 — Section 96(3)