High Courts25 Mar 1958
C. M. Kothari Vs Commissioner of Income Tax, Madras
Madras High Court · (1958) 34 ITR 317
Income Tax Act, 1922 — Section 16, 16(3)(a)(iii), 66(1)
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 15 of 20
High Courts25 Mar 1958
C.M. Kothari Vs The Commissioner of Income Tax
Madras High Court · AIR 1958 Mad 599 : (1958) 71 LW 629 : (1958) 2 MLJ 399
Income Tax Act, 1961 — Section 16(3)(a)(iii)
High Courts25 Mar 1958
N.T. Patel and Co. Vs The Commissioner of Income Tax
Madras High Court · (1958) ILR (Mad) 820 : (1958) 71 LW 379 : (1958) 2 MLJ 257
Income Tax Act, 1961 — Section 26A
High Courts25 Mar 1958Dismissed
Public Prosecutor Vs P.N. Palaniswami
Madras High Court · AIR 1959 Mad 362 : (1959) CriLJ 1002 : (1958) 2 LLJ 335 : (1959) 72 LW 218
Factories Act, 1948 — Section 2, 2(1), 6, 92Tamil Nadu Factories Rules, 1958 — Rule 5(3)
High Courts24 Mar 1958Allowed
In Re: Raju Konar
Madras High Court · AIR 1959 Mad 118 : (1959) CriLJ 336 : (1958) 71 LW 602 : (1958) 2 MLJ 194
Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts24 Mar 1958
R. Sambandam Pillai Vs State of Madras, by Commissioner, Hindu Religious and Charitable Endowments and Another
Madras High Court · AIR 1958 Mad 557 : (1958) ILR (Mad) 862 : (1958) 2 MLJ 445
Constitution of India, 1950 — Article 226
High Courts24 Mar 1958Dismissed
Swamiappa Mudaliar Vs K.R. Ponnammal and Another
Madras High Court · AIR 1959 Mad 107 : (1959) CriLJ 482 : (1958) 71 LW 621 : (1958) 2 MLJ 182
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 439, 476, 476B
High Courts20 Mar 1958Dismissed
Syed Mahomed Ali Vs R. Sundaramoorthy and others
Madras High Court · AIR 1958 Mad 587 : (1958) ILR (Mad) 838 : (1958) 2 MLJ 259
High Courts20 Mar 1958
C. Abdul Afeez Sahib Vs Official Receiver, Sub Court
Madras High Court · (1958) 2 MLJ 526
High Courts20 Mar 1958
Syed Mahomed Ali Vs M.R. Sundaramurthy and Others
Madras High Court · AIR 1958 Mad 587 : (1958) ILR (Mad) 838 : (1958) 2 MLJ 259
Companies Act, 1956 — Section 397, 398
High Courts20 Mar 1958
M.A. Muthiah Chettiar Vs Sa Ganesan and Another
Madras High Court · (1958) ILR (Mad) 810 : (1958) 71 LW 481 : (1958) 2 MLJ 237
Constitution of India, 1950 — Article 226
High Courts20 Mar 1958
W.V. Kandaswami Chettiar Vs A.A Arunachala Mudaliar
Madras High Court · (1958) 71 LW 664 : (1958) 2 MLJ 392
High Courts20 Mar 1958
Mahaboo Bivi Ammal Vs A.M.M. Abdul Hameed and Others
Madras High Court · (1958) 71 LW 477 : (1958) 2 MLJ 225
Civil Procedure Code, 1908 (CPC) — Section 12
High Courts20 Mar 1958
S. Gopalan Vs State of Madras
Madras High Court · AIR 1958 Mad 539 : (1958) ILR (Mad) 798 : (1958) 71 LW 672 : (1958) 2 MLJ 117
Constitution of India, 1950 — Article 265, 372(1)
High Courts18 Mar 1958
Sri Navaneethaswaraswami Devastanam Sikkil Vs P. Swaminatha Pillai
Madras High Court · (1958) 03 MAD CK 0044
High Courts18 Mar 1958
Sundaram and Co., Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1959) 36 ITR 162
Income Tax Act, 1922 — Section 13, 66(2)
High Courts18 Mar 1958
Ramanuja Naicker and Others Vs Seethalakshmi Ammal alias Sellathayee and Another
Madras High Court · (1958) 71 LW 739 : (1958) 2 MLJ 512
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts15 Mar 1958
K.S.M. Guruswami Nadar Vs Municipal Health Officer, Coimbatore Municipality
Madras High Court · (1958) ILR (Mad) 991 : (1958) 2 MLJ 180
High Courts14 Mar 1958
R. Sellamuthu Chettiar Vs Veerasikkiah Gounder
Madras High Court · (1958) 03 MAD CK 0047
High Courts14 Mar 1958
K.S.M. Guruswami Nadar Vs Municipl Health Officer, coimbatore Municipality
Madras High Court · (1958) 03 MAD CK 0040
Tamil Nadu District Municipalities Act, 1920 — Section 249