COURT ARCHIVE

Madras High Court judgments, 1961

422 judgments · page 15 of 22

High Courts04 May 1961

Sha Rikabdoss Bhavarlal Vs Collector of Customs, Madras

Madras High Court · AIR 1962 Mad 164 : (1962) ILR (Mad) 229 : (1961) 74 LW 672

Constitution of India, 1950 — Article 14, 226, 32Imports (Control) Order, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 2, 3(2)

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High Courts03 May 1961

Natesa Chetty Vs V.M. Subba Raya Chetty

Madras High Court · AIR 1962 Mad 389 : (1962) 75 LW 94

Contract Act, 1872 — Section 59, 60, 61

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High Courts03 May 1961

Palani Pillai Vs Sengamalathachi and Others

Madras High Court · (1961) 74 LW 784 : (1962) 1 MLJ 393

Hindu Minority and Guardianship Act, 1956 — Section 8

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High Courts03 May 1961

C. Lakshmiah Reddiar Vs The Sri Perumbadur Taluk Co-operative Marketing Society Ltd.

Madras High Court · AIR 1962 Mad 169

Constitution of India, 1950 — Article 226

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High Courts27 Apr 1961

A. Andi and Others Vs Nallayya Pillai

Madras High Court · (1962) ILR (Mad) 117 : (1961) 74 LW 746 : (1962) 1 MLJ 172

Court Fees Act, 1870 — Section 25(b)

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High Courts25 Apr 1961

Valliammai Achi Vs Velu Servai and Others

Madras High Court · (1961) 74 LW 742 : (1962) 1 MLJ 197

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High Courts25 Apr 1961

Muniammal and Others Vs Thulukkana Naicker and Another

Madras High Court · AIR 1962 Mad 338 : (1962) 75 LW 610

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High Courts24 Apr 1961

SV. P. N. Sithambara Nadar Sons Vs Commissioner of Income Tax, Madras

Madras High Court · (1962) 46 ITR 318

Excess Profits Tax Act, 1940 — Section 2(5)

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High Courts21 Apr 1961

P.S. Pattabhiraman and Others Vs Ganapathy Kannappa Mudali and Others

Madras High Court · AIR 1962 Mad 202

Negotiable Instruments Act, 1881 (NI) — Section 32

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High Courts21 Apr 1961

The Village Panachayat Vs Sri La Sri Subramania Desiga Gnanasambanda Pandarasannadhi, Trustee, Velur Devasthanam

Madras High Court · (1962) 1 MLJ 36

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High Courts21 Apr 1961

Y. Venkatarama Iyer Vs Asan Mohamed Rowther and others

Madras High Court · (1961) 04 MAD CK 0033

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(a)

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High Courts21 Apr 1961

Peria Maria Gounden Vs P.K. Ramaswami Goundar

Madras High Court · (1962) ILR (Mad) 107 : (1961) 74 LW 485 : (1962) 1 MLJ 106

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High Courts21 Apr 1961

P.S. Pattabhiraman and Others Vs Ganapathy Kannappa Mudaly and Others

Madras High Court · (1961) 74 LW 821 : (1962) 1 MLJ 246

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts21 Apr 1961Dismissed

Public Prosecutor Vs Syed Rowther and Another

Madras High Court · (1962) 13 STC 69

Penal Code, 1860 (IPC) — Section 353

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High Courts21 Apr 1961

Chellammal Vs Abdul Gaffoor Sahib and Another

Madras High Court · AIR 1962 Mad 1 : (1961) ILR (Mad) 1061 : (1961) 74 LW 556

Contract Act, 1872 — Section 72Tamil Nadu Agriculturists Relief Act, 1938 — Section 19

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High Courts21 Apr 1961

M. Abdul Razack Vs S. Mohammad Shah

Madras High Court · AIR 1962 Mad 346

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts20 Apr 1961

Southern Agencies Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1962) 45 ITR 602

Income Tax Act, 1922 — Section 10(2), 10(2)(ii), 10(2)(xi), 10(2)(xv), 66(2)

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High Courts20 Apr 1961

C. Rajammal Vs V.P. Chinnakannu Ambalam

Madras High Court · (1962) 75 LW 281 : (1962) 2 MLJ 39

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 14(3), 4A(1)

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High Courts20 Apr 1961

S. Narayanan Vs The Collector of Customs

Madras High Court · (1962) 75 LW 743 : (1962) 2 MLJ 421

Constitution of India, 1950 — Article 226

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High Courts19 Apr 1961

Commissioner of Income Tax, Madras Vs O. VR. SV. VR. Arunachalam Chettiar

Madras High Court · (1963) 49 ITR 574

Income Tax Act, 1922 — Section 10

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