High Courts06 Sept 1961
M.R.K. Abdul Salam and Co. Vs The Government of Madras
Madras High Court · (1962) 13 STC 629
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 226, 286Sales of Goods Act, 1930 — Section 25
COURT ARCHIVE
Madras High Court judgments, 1961
422 judgments · page 10 of 22
High Courts06 Sept 1961
P. Haji Abdul Wahab and Brothers, Pernambut Vs Government of Madras
Madras High Court · AIR 1962 Mad 250 : (1962) 13 STC 824
Constitution of India, 1950 — Article 286(1)
High Courts06 Sept 1961
In Re: P. Ramaswamy
Madras High Court · (1962) CriLJ 146 : (1962) 2 MLJ 210
Criminal Procedure Code, 1898 (CrPC) — Section 99APenal Code, 1860 (IPC) — Section 295A
High Courts06 Sept 1961
M. Veerabadra Konar Vs The State of Madras
Madras High Court · (1962) 13 STC 556
High Courts01 Sept 1961
Official Receiver, High Court, Madras and Liquidator of Linking Industries Ltd. Vs AR. RM. Ramanathan Chettiar (died) and Others
Madras High Court · AIR 1962 Mad 192 : (1962) 32 CompCas 395 : (1962) ILR (Mad) 473 : (1962) 75 LW 54
Companies Act, 1913 — Section 186
High Courts01 Sept 1961
Rayadurai Padayachi Vs Muthuswami Padayachi and Others
Madras High Court · AIR 1962 Mad 489
Civil Procedure Code, 1908 (CPC) — Section 100, 151, 47
High Courts01 Sept 1961
Lakshmi Ammal and Another Vs Allauddin Sahib
Madras High Court · AIR 1962 Mad 247 : (1962) 1 MLJ 187
Succession Act, 1925 — Section 88
High Courts01 Sept 1961
S. Santhosa Nadar Vs The First Additional Income Tax Officer and Another
Madras High Court · (1962) 1 MLJ 411
Income Tax Act, 1961 — Section 28(1)(c), 34(3)
High Courts01 Sept 1961
P. K. N. Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 195
Income Tax Act, 1961 — Section 66(2)
High Courts01 Sept 1961
S. SANTHOSA NADAR Vs FIRST ADDITIONAL Income Tax OFFICER, TUTICORIN AND ANOTHER.
Madras High Court · (1962) 46 ITR 411
Income Tax Act, 1922 — Section 22(1)
High Courts01 Sept 1961
C. Ekambara Mudaliar Vs Sivasankara Mudaliar
Madras High Court · (1961) 74 LW 748 : (1962) 1 MLJ 200
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts01 Sept 1961
C. Ekambare Mudaliar Vs Sivasankara Mudaliar
Madras High Court · AIR 1962 Mad 263
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts01 Sept 1961
Sellammal Vs Periammal
Madras High Court · AIR 1962 Mad 144 : (1961) 74 LW 781 : (1962) 1 MLJ 147
High Courts31 Aug 1961
D.S. Srinath Vs General Manager, Southern Railway, Madras
Madras High Court · AIR 1962 Mad 379 : (1962) 2 LLJ 124
Constitution of India, 1950 — Article 14, 16, 18, 226, 311Patiala State Regulations — Rule 278Railway Establishment Code — Rule 143, 148
High Courts31 Aug 1961Allowed
Vishweshwaradass Gokuldass Vs The Government of Madras
Madras High Court · (1962) 75 LW 90 : (1962) 13 STC 113
Sales of Goods Act, 1930 — Section 4
High Courts30 Aug 1961
The State of Madras Vs Davershola Tea Co. (P.), Ltd.
Madras High Court · (1962) ILR (Mad) 410 : (1961) 74 LW 756 : (1962) 1 MLJ 390
High Courts30 Aug 1961
Sri Kittappa Dress Manufacturing and Embroidery Works by Proprietor R. Kittappa Vs The State of Madras
Madras High Court · (1962) 2 MLJ 1
Madras General Sales Tax Act, 1939 — Section 3(2)
High Courts30 Aug 1961
State of Madras Vs Davershola Tea Company (Private) Ltd.
Madras High Court · (1963) 47 ITR 190
High Courts30 Aug 1961Dismissed
Sri Kittappa Dress Manufacturing and Embroidery Works Vs The State of Madras
Madras High Court · (1962) ILR (Mad) 399 : (1962) 75 LW 48 : (1962) 13 STC 34
High Courts24 Aug 1961
Kuppuswami Chettiar Vs Malayandi Ambalam
Madras High Court · (1962) ILR (Mad) 426 : (1961) 74 LW 819 : (1962) 1 MLJ 223
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A(1), 4A(2)