Madras High Court Judgments 1961

High Courts22 Dec 1961

K. Mohamed Elias and Co. and Others Vs The State of Madras

Madras High Court · (1962) 75 LW 373 : (1962) 2 MLJ 327

Central Sales Tax Act, 1956 — Section 1(3), 6, 8(1), 8(2), 8(4)Constitution of India, 1950 — Article 286, 286(2), 286(3)

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High Courts22 Dec 1961Dismissed

Messrs. K. Mohamed Elias and Co. Madras-3 and Others Vs State of Madras

Madras High Court · AIR 1963 Mad 42 : (1962) 13 STC 425

Central Sales Tax Act, 1956 — Section 15, 6, 8, 8(2)

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High Courts22 Dec 1961

GOBALD MOTOR SERVICE LTD. Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1963) 47 ITR 734

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High Courts22 Dec 1961

M.A. Abbas and Co., Madras Vs State of Madras

Madras High Court · AIR 1962 Mad 457 : (1962) 13 STC 433

Central Sales Tax Act, 1956 — Section 6, 8(1), 8(2)

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High Courts21 Dec 1961

Public Passenger Service Ltd. Vs M.A. Khader and Another

Madras High Court · AIR 1962 Mad 276 : (1962) ILR (Mad) 697 : (1962) 2 MLJ 113

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, 52Companies Act, 1913 — Section 38Companies Act, 1956 — Section 155(1), 396, 397, 433

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High Courts20 Dec 1961

The Deputy Commissioner of Commercial Taxes, Madras Vs Manohat Brothers, Madras

Madras High Court · AIR 1962 Mad 410 : (1962) 13 STC 686

Central Sales Tax Act, 1956 — Section 14, 7, 8(1), 8(4)

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High Courts20 Dec 1961

R. Srinivasalu Chetty Vs The State of Madras

Madras High Court · (1962) 75 LW 438 : (1962) 2 MLJ 333

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High Courts20 Dec 1961

Commissioner, Corporation of Madras Vs Godrej Soaps Private Ltd.

Madras High Court · (1962) ILR (Mad) 1071 : (1962) 75 LW 346 : (1962) 2 MLJ 338

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High Courts20 Dec 1961

Sakuntala Ammal and Others Vs Kadiresa Padayachi

Madras High Court · (1962) ILR (Mad) 794 : (1962) 75 LW 343 : (1962) 2 MLJ 388

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High Courts20 Dec 1961Allowed

R. Srinivasulu Chetty Vs The State of Madras

Madras High Court · (1962) ILR (Mad) 1085

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3, 3(1), 3(3), 3(4), 3(8)

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High Courts19 Dec 1961

The Deputy Commissioner of Commercial Taxes, Madras Division Vs Sri Swami and Company

Madras High Court · (1962) 2 MLJ 277

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High Courts19 Dec 1961Dismissed

A.S. Kassam and Co. Vs The State of Madras

Madras High Court · (1962) 13 STC 907

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High Courts19 Dec 1961Allowed

Deputy Commissioner of Commercial Taxes, Madras Division Vs Sri Swami and Company

Madras High Court · (1962) ILR (Mad) 1059 : (1962) 13 STC 468

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High Courts19 Dec 1961

In Re: Shaik Jaffar Hussain

Madras High Court · AIR 1962 Mad 289 : (1962) CriLJ 197

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High Courts19 Dec 1961Dismissed

Deputy Commissioner of Commercial Taxes Vs M. Balasundaram and Company

Madras High Court · (1963) 14 STC 996

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High Courts18 Dec 1961

S.V.M. Syed Cassim Vs Collector of Central Excise, Madras

Madras High Court · AIR 1962 Mad 366

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 167(1), 167(12, 167(2), 167(3)

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High Courts15 Dec 1961

A.P. Kadirvelu Naicker Vs K.M. Lakshmana Mudaliar, Chairman, Municipal Council and Another

Madras High Court · (1962) 75 LW 136 : (1962) 2 MLJ 182

Constitution of India, 1950 — Article 226

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High Courts15 Dec 1961

A.P. Kadirvelu Naiker Vs K.M. Lakshmana Mudaliar and Another

Madras High Court · AIR 1962 Mad 314

Bankrupty Act — Section 32Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 50, 50(1), 50(4)

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High Courts15 Dec 1961

Annamalai Mudaliar Vs Kuppuswamy Reddiar

Madras High Court · (1962) 75 LW 632 : (1962) 2 MLJ 336

Transfer of Property Act, 1882 — Section 52

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High Courts13 Dec 1961Dismissed

State of Madras Vs T.K. Gopala Iyer

Madras High Court · AIR 1963 Mad 14 : (1962) 5 FLR 431

Constitution of India, 1950 — Article 309, 311(2)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 23

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Madras High Court judgments, 1961