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Madras High Court judgments, 1961

422 judgments · page 19 of 22

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High Courts03 Mar 1961Dismissed

K. Viswanathan Vs The State of Madras

Madras High Court · AIR 1961 Mad 525 : (1961) ILR (Mad) 872 : (1961) 74 LW 380

Tamil Nadu Entertainments Tax Act, 1939 — Section 4(1), 7
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High Courts03 Mar 1961

V.N. Swaminathan represented by T.S. Subramania Pillai, as next friend Vs G.S. Sundara Vandayar and another

Madras High Court · (1961) ILR (Mad) 976

Constitution of India, 1950 — Article 14, 19(1)(f), 31Transfer of Property Act, 1882 — Section 106, 107, 95
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High Courts02 Mar 1961

Papanasam Mills Co., (Private) Ltd. and Others Vs Commissioner of Income Tax, Madras

Madras High Court · (1961) 43 ITR 53

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 3, 55
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High Courts02 Mar 1961

Indo-Commercial Bank Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1962) 44 ITR 22

Income Tax Act, 1922 — Section 13
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High Courts02 Mar 1961

The Indo-Commercial Bank, Ltd. Vs The Commissioner of Income Tax

Madras High Court · (1962) ILR (Mad) 56 : (1962) 2 MLJ 60

Income Tax Act, 1961 — Section 13, 66(1)
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High Courts24 Feb 1961

Indian Dental Works and Another Vs K. Dhanakoti Naidu and Another

Madras High Court · AIR 1962 Mad 127 : (1962) ILR (Mad) 209 : (1961) 74 LW 666

Trade Marks Act, 1940 — Section 46
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High Courts24 Feb 1961

Muthuveeran Chetty Vs Govindan Chetty

Madras High Court · AIR 1961 Mad 518 : (1961) ILR (Mad) 908 : (1961) 74 LW 422

Negotiable Instruments Act, 1881 (NI) — Section 48, 8Transfer of Property Act, 1882 — Section 130
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High Courts24 Feb 1961

S. Kumaraswamy, Pioneer Works Vs The Income Tax Officer

Madras High Court · (1962) 1 MLJ 155

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High Courts24 Feb 1961

S. Kumaraswami Vs Income Tax Officer, Nagercoil

Madras High Court · (1961) 43 ITR 423

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(5A)(e), 2(6A), 2(6A)(e), 4(3)(vii)
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High Courts24 Feb 1961Allowed

Mohanambal Ammal Vs Selvanayaki Ammal

Madras High Court · (1961) 02 MAD CK 0004

Presidency Small Cause Courts Act, 1882 — Section 41
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High Courts22 Feb 1961

Andhra Chamber of Commerce Vs Commissioner of Income Tax, Madras

Madras High Court · (1961) ILR (Mad) 999 : (1961) 42 ITR 503

Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10, 12, 24, 4, 4(3)Transfer of Property Act, 1882 — Section 18
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High Courts22 Feb 1961

Kamalasani Ammal Vs Kuppuswami Mudaly

Madras High Court · (1962) 1 MLJ 330

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
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High Courts16 Feb 1961

L.R. Govindasami Naidu, by power-of-attorney agent K.S. Muthu Naidu Vs N. Arumugham Pillai

Madras High Court · (1962) ILR (Mad) 336 : (1961) 74 LW 490 : (1962) 2 MLJ 368

Madras Estates Land Act, 1908 — Section 3(2)
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High Courts14 Feb 1961

Arunachalam Chettiar, through Power-Agent and Mother Thirunellai Achi Vs S. Rm. AL. Annamalai Chettiar

Madras High Court · (1961) ILR (Mad) 1113

Civil Procedure Code, 1908 (CPC) — Section 48Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 2, 3, 4, 5, 6
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High Courts14 Feb 1961

S. Narayanaswami and Another Vs Commissioner of Income Tax, Madras

Madras High Court · (1962) 45 ITR 335

Income Tax Act, 1961 — Section 4(1)(b)(iii), 66(1), 66(2)
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High Courts14 Feb 1961

S. Narayanaswami and Another Vs The Commissioner of Income Tax

Madras High Court · (1962) 2 MLJ 128

Income Tax Act, 1961 — Section 66(1)
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High Courts14 Feb 1961Allowed

K.M. Goel, Proprietor Vs The State of Madras

Madras High Court · (1961) ILR (Mad) 991 : (1961) 74 LW 686 : (1961) 12 STC 527

Constitution of India, 1950 — Article 14
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High Courts14 Feb 1961Dismissed

Arunachalam Chettiar, through power agent and mother Tirunellai Achi Vs S. Rm. Al. Annamalai Chettiar

Madras High Court · (1961) ILR (Mad) 1113

Civil Procedure Code, 1908 (CPC) — Section 48
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High Courts13 Feb 1961

T.L. Jagannatha Iyer Vs B.H. Krishna Iyer and Another

Madras High Court · AIR 1962 Mad 99 : (1961) ILR (Mad) 1102 : (1961) 74 LW 450 : (1961) 2 MLJ 509

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 63, Order 21 Rule 89, Order 21 Rule 90, 144
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High Courts10 Feb 1961

Alagi Alamelu Achi Vs Ponniah Mudaliar

Madras High Court · AIR 1962 Mad 149 : (1962) 1 MLJ 383

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