High Courts15 Sept 1960
Dr. Vadamalayan, Madurai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1961 Mad 485 : (1961) ILR (Mad) 268 : (1960) 73 LW 750
Income Tax Act, 1922 — Section 10(2), 66
COURT ARCHIVE
Madras High Court judgments, 1960
369 judgments · page 7 of 19
High Courts15 Sept 1960
Dr. P. Vadamalayan Vs Commissioner of Income Tax
Madras High Court · (1960) 40 ITR 501
Income Tax Act, 1961 — Section 10(2)(xv), 66(1)
High Courts14 Sept 1960Allowed
Parameswaram Pillai Velayudham Pillai represented by next friend Neelamma Pillai Lakshmi Pillai Vs Parameswaram Pillai Narayana Pillai, alias Kesava Pillai
Madras High Court · AIR 1961 Mad 345
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 3(1)Travancore Hindu Inheritance (Removal of Disabilities) Act, 1114 — Section 4
High Courts14 Sept 1960
City Motor Service Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 61 ITR 426
Income Tax Act, 1961 — Section 10(2)(iii)
High Courts14 Sept 1960
Tiruvariamuthu Pillai alias B.T. Pillai Vs The Municipal Council
Madras High Court · (1961) ILR (Mad) 514 : (1961) 74 LW 104 : (1962) 1 MLJ 279
Travancore District Municipalities Act, 1116 — Section 254
High Courts14 Sept 1960Allowed
Tiruveriamuthu Pillai alias B.T. Pillai Vs The Municipal Council, Shencottah
Madras High Court · AIR 1961 Mad 230
Travancore District Municipalities Act, 1116 — Section 254, 254(1), 254(2), 375
High Courts14 Sept 1960
Parameswaram Pillai Velayudham Pillai (being of unsound mind represented by next friend Neelamma Pilla Lakshmi Pilla) Vs Parameswaram Pillai Narayana Pillai alias Kesava Pillai
Madras High Court · (1961) 74 LW 41 : (1962) 1 MLJ 358
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(1)
High Courts09 Sept 1960Dismissed
Sundarambal Vs Suppiah Pillai
Madras High Court · AIR 1961 Mad 323 : (1961) 74 LW 626 : (1961) 1 MLJ 237
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 24, 4
High Courts09 Sept 1960
Saradambal Vs Seethalakshmi
Madras High Court · AIR 1962 Mad 108 : (1961) ILR (Mad) 1009
Original Side Rules — Order 25 Rule 1, Order 25 Rule 62, Order 25 Rule 63, Order 25 Rule 66Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 11(K), 66, 67, 68, 69
High Courts08 Sept 1960
The Vasudeva Pillai Trust Vs Neelavathy Ammal
Madras High Court · (1961) ILR (Mad) 507 : (1961) 74 LW 101 : (1962) 1 MLJ 116
Madras City Tenants Protection Act, 1922 — Section 9
High Courts08 Sept 1960
G. R. Ramachari and Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) ILR (Mad) 343 : (1961) 41 ITR 142
Income Tax Act, 1961 — Section 66(2)
High Courts07 Sept 1960Dismissed
Kulasekaraperumal Vs Pathakutty Thalevanar and Others
Madras High Court · AIR 1961 Mad 405 : (1961) 74 LW 16
Transfer of Property Act, 1882 — Section 122
High Courts06 Sept 1960
Taibally Mohamed Ali Badar Bros., Madras Vs The Commissioner of Income Tax, Madras
Madras High Court · (1960) 09 MAD CK 0003
High Courts05 Sept 1960
Lakshmi Industries (Private) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) 41 ITR 645
Income Tax Act, 1961 — Section 10, 24(2)
High Courts05 Sept 1960Dismissed
Muthu Gounder Vs Perumayammal
Madras High Court · AIR 1961 Mad 347 : (1960) 73 LW 702 : (1960) 2 MLJ 568
Stamp Act, 1899 — Section 2(22)
High Courts02 Sept 1960Dismissed
Allapichai Rowther Vs Sree Chokkanathaswami Temple and Poojari Sri Subramania Bhattar
Madras High Court · (1961) ILR (Mad) 1128
Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3(2)Madras Estates Land Act, 1908 — Section 10, 11, 11(1), 2, 3Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(3), 1(4), 2
High Courts02 Sept 1960Dismissed
Allapichai Rowther Vs Shree Chokkanathaswami Temple and poojari Sri Subramania Bhattar
Madras High Court · (1961) ILR (Mad) 1128
Madras Estates Land Act, 1908 — Section 3(2)
High Courts01 Sept 1960
P. S. N. M. K. Ramalingam Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 45 ITR 387
High Courts31 Aug 1960Allowed
The Management of Madras Pinjarapole Vs The Presiding Officer, Labour Court, Madras and Another
Madras High Court · AIR 1961 Mad 239 : (1961) ILR (Mad) 402 : (1960) 2 LLJ 686 : (1961) 74 LW 65
Industrial Disputes Act, 1947 — Section 2
High Courts31 Aug 1960
P. Subramania Chetty Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 724