High Courts23 Feb 1960
A.K. Sharfuddin, Tiruchirapalli Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1960 Mad 508 : (1960) 39 ITR 333
COURT ARCHIVE
Madras High Court judgments, 1960
369 judgments · page 16 of 19
High Courts22 Feb 1960
C. S. Y. Appavoo Pillai and Sons Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) 41 ITR 636
Income Tax Act, 1922 — Section 25, 25(3), 25(4), 66(2)
High Courts19 Feb 1960Dismissed
R. Dorai Babu Chetti and another Vs T. Gopalakrishna Chetty and another
Madras High Court · AIR 1960 Mad 501 : (1960) ILR (Mad) 904 : (1960) 73 LW 385
High Courts18 Feb 1960
Jeyams Engineering Company, Coimbatore Vs Additional Commissioner for Workmen's Compensation, Madras and Another
Madras High Court · (1960) 2 LLJ 354 : (1960) 73 LW 489
High Courts18 Feb 1960
Standard Vacuum Oil Co., Madras Vs The Addl. Commissioner for Workmens Compensation, Madras and Others
Madras High Court · AIR 1960 Mad 425 : (1960) ILR (Mad) 573 : (1960) 2 LLJ 108 : (1960) 73 LW 410
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts18 Feb 1960Dismissed
P. Kanthammal Vs D.S. Rajalakshmi
Madras High Court · AIR 1961 Mad 352 : (1961) ILR (Mad) 364 : (1960) 73 LW 703 : (1960) 2 MLJ 484
Civil Procedure Code, 1908 (CPC) — Section 95(1)Limitation Act, 1908 — Article 181
High Courts18 Feb 1960Dismissed
S. RM. Sathappa Chettiar, Pollachi Vs The Additional Income Tax Officer, Coimbatore and Another
Madras High Court · AIR 1961 Mad 104 : (1960) 40 ITR 338 : (1961) 1 MLJ 165
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46
High Courts18 Feb 1960Dismissed
Madras Motor Insurance Co. Ltd., Madras Vs Mohamed Mustafa Badsha and Others
Madras High Court · AIR 1961 Mad 208 : (1960) 73 LW 486 : (1960) 2 MLJ 202
Motor Vehicles Act, 1939 — Section 96(1), 96(2)
High Courts18 Feb 1960Dismissed
K. Syed Gani Vs State of Madras and Another
Madras High Court · AIR 1961 Mad 58 : (1960) 2 LLJ 352 : (1960) 73 LW 447
Industrial Disputes Act, 1947 — Section 12
High Courts17 Feb 1960
A.B. Palani Vs K.P. Ramaswami Mudaliar and Co., by K.P. Kolandiappa Mudaliar and Others
Madras High Court · (1960) ILR (Mad) 1072 : (1960) 73 LW 450 : (1960) 2 MLJ 361
High Courts17 Feb 1960Allowed
T.V. Sundaram Iyengar and Sons Private Limited Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1960) 11 STC 443
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 1960Dismissed
In Re: Wahib Basha
Madras High Court · AIR 1961 Mad 162 : (1961) CriLJ 533
Evidence Act, 1872 — Section 106, 114
High Courts17 Feb 1960
In Re: Marudai Prisoner
Madras High Court · AIR 1960 Mad 370 : (1960) CriLJ 1102
High Courts16 Feb 1960Dismissed
C.D. Sarojini Ammal Vs The Egmore Benefit Society 3rd Branch Ltd.
Madras High Court · AIR 1961 Mad 75 : (1960) 73 LW 512 : (1961) 1 MLJ 207
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts16 Feb 1960Allowed
C.V. Venkataraman and Another Vs C.S. Lakshmi Ammal
Madras High Court · AIR 1961 Mad 32 : (1960) ILR (Mad) 871 : (1960) 73 LW 377 : (1960) 2 MLJ 157
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Feb 1960
Lakshmi Ammal and Others Vs Ramachandra Reddiar
Madras High Court · AIR 1960 Mad 568 : (1960) ILR (Mad) 991 : (1960) 73 LW 499 : (1960) 2 MLJ 264
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts16 Feb 1960
Janab A. Syed Jalal Sahib (deceased) by legal representative Syed Usman Sahib Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1961 Mad 21 : (1960) ILR (Mad) 1011 : (1960) 39 ITR 660 : (1960) 73 LW 653 : (1961) 1 MLJ 107
Income Tax Act, 1922 — Section 4(3), 6
High Courts15 Feb 1960
In Re: K.R.P.L. Chockalingam Chettiar
Madras High Court · (1960) CriLJ 1625 : (1960) ILR (Mad) 829 : (1960) 73 LW 452
High Courts12 Feb 1960
G.A. Ayyadorai Pillai Vs E.H.B. David
Madras High Court · AIR 1960 Mad 519 : (1960) 73 LW 345
Guardians and Wards Act, 1890 — Section 25
High Courts12 Feb 1960
Silver Cloud Estate Vs Labour Court and Others
Madras High Court · (1960) 2 LLJ 571
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 32, 33, 33A