Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2(K), 2(S)Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)

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High Courts18 Apr 1961

Shanmugha Rajeswara Sethupathi Vs Income Tax Officer, Karaikudi.

Madras High Court · (1962) 44 ITR 853

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 11, 14, 22, 23, 23(3)

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High Courts14 Apr 1961Allowed

The General Produce Dealers (Madras) Ltd. Vs A. MK. MK. Karuppan Chettiar (died) and others

Madras High Court · (1961) 04 MAD CK 0032

Companies Act, 1956 — Section 87(G)

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High Courts14 Apr 1961

In the matter of: A.R. Sivaramakrishna Chettiar

Madras High Court · AIR 1962 Mad 75 : (1961) 31 CompCas 539 : (1962) ILR (Mad) 86 : (1961) 2 MLJ 494

Banking Companies Act, 1949 — Section 45

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High Courts14 Apr 1961

R. Gangapathi Pillai Vs P.A. Irudayasamy Nadar

Madras High Court · AIR 1962 Mad 345

Contract Act, 1872 — Section 70

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High Courts14 Apr 1961

Balakrishna Mehat Vs Corporation of Madras

Madras High Court · AIR 1962 Mad 7 : (1962) ILR (Mad) 137 : (1961) 74 LW 614

Tamil Nadu Town Planning Act, 1920 — Section 12, 13, 14, 14(5), 14(6)Tamil Nadu Town Planning Rules — Rule 55(1)

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High Courts14 Apr 1961

In Re: A.R. Sivaramakrishna Chettiar (debtor)

Madras High Court · AIR 1962 Mad 75 : (1961) 31 CompCas 539 : (1962) ILR (Mad) 86 : (1961) 2 MLJ 494

Companies Act, 1956 — Section 391Presidency Towns Insolvency Act, 1909 — Section 10, 14, 15

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High Courts12 Apr 1961

M. CT. Muthuraman Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 50 ITR 656

Income Tax Act, 1961 — Section 22(2), 23, 23(2), 34, 34(1)

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High Courts07 Apr 1961

B. Sivanandy Vs P. Bhagavathy Amma

Madras High Court · AIR 1962 Mad 400 : (1962) 75 LW 161

Child Marriage Restraint Act, 1929 — Section 3, 4, 9

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High Courts07 Apr 1961

Meenakshisundara Gramani Vs A.D. Ramachandra Mudaliar

Madras High Court · (1961) 74 LW 654 : (1962) 1 MLJ 10

Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)(b)

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High Courts07 Apr 1961

Board of Revenue, Madras Chief Controlling Revenue Authority, Madras Vs N. Narasimhan and Another

Madras High Court · AIR 1961 Mad 504 : (1961) ILR (Mad) 926 : (1961) 74 LW 432 : (1961) 2 MLJ 538

Stamp Act, 1899 — Article 45, 46B, 5, 1, 5

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High Courts07 Apr 1961

Kuppanna Gounder and Others Vs Peruma Gounder and Others

Madras High Court · (1962) 1 MLJ 65

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High Courts04 Apr 1961

Sri Rajah Jagaveera Rama Muthukumara Venkataswara Ettappa Naicker Ayyan Avl., Zamindar of Ettayapuram Vs The Collector of Tirunelveli District

Madras High Court · (1962) ILR (Mad) 280 : (1962) 75 LW 97 : (1962) 1 MLJ 20

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High Courts04 Apr 1961

Managing Trustees, Nagore Durgah Vs Commissioner of Income Tax, Madras

Madras High Court · (1962) 44 ITR 341

Income Tax Act, 1922 — Section 41Income Tax Act, 1961 — Section 41, 41(2), 66(1)

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High Courts03 Apr 1961

M. M. Ipoh Vs Commissioner Of Income Tax, Madras.

Madras High Court · (1962) 46 ITR 301

General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1961 — Section 2(12), 22, 22(2), 3, 34Partnership Act, 1932 — Section 4

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High Courts03 Apr 1961

M.M. Ipoh by Principal Officer M.S.M.M. Meyyappa Chettiar Vs The Commissioner of Income Tax

Madras High Court · (1962) ILR (Mad) 175 : (1962) 1 MLJ 205

Income Tax Act, 1922 — Section 22(2)

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High Courts03 Apr 1961

N.S.K.L. Kulandayan Chettiar Vs AR, RM. Omayal Achi and Another

Madras High Court · AIR 1962 Mad 171 : (1961) 2 MLJ 282

Limitation Act, 1963 — Article 89

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