High Courts09 Feb 1961
COMMISSIONER OF Income Tax, MADRAS Vs JANAB A. P. MOHAMED NOOHU AND OTHERS.
Madras High Court · (1961) 43 ITR 88
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Madras High Court judgments, 1961
422 judgments · page 20 of 22
High Courts09 Feb 1961
V. S. Arulanandam Vs Income Tax Officer, Tuticorin
Madras High Court · (1961) 43 ITR 511
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(1), 23(5)(a), 23(6), 31(3)(c), 34
High Courts07 Feb 1961
S. Santosha Nadar Vs First Additional Income Tax Officer, Tuticorin, and Another
Madras High Court · (1961) 42 ITR 715
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22(1), 22(2), 22(3), 34, 34(1)
High Courts02 Feb 1961Allowed
Karuppanna Gounder and others Vs Sadaya Kudumban alias Karuppa Kudumban
Madras High Court · (1961) 02 MAD CK 0021
High Courts02 Feb 1961
M. Thirumalachariar Vs S.P. Varadappa Chettiar
Madras High Court · AIR 1962 Mad 210 : (1961) 2 MLJ 502
Limitation Act, 1963 — Article 74, 75
High Courts02 Feb 1961
Associated Printers (Madras) Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) ILR (Mad) 1077 : (1961) 43 ITR 281
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(2)(x), 10(2)(xv)Industrial Disputes Act, 1947 — Section 18
High Courts02 Feb 1961Allowed
A. Ganesa Mudaliar Vs Chellammal
Madras High Court · (1961) 02 MAD CK 0005
Madras City Tenants Protection Act, 1922 — Section 1(3)
High Courts02 Feb 1961Allowed
O. Ramadoss Chettiar and others Vs S.R. Palanichami Chettiar and others
Madras High Court · (1961) 02 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)Limitation Act, 1963 — Section 14, 4
High Courts01 Feb 1961
S.M. Kanniappa Nadar Vs K.K. Karuppiah Nadar
Madras High Court · AIR 1962 Mad 240
Central Excises and Salt Act, 1944 — Section 6
High Courts01 Feb 1961
H. Venkata Sastri and Others Vs Rahilna Bi and Others
Madras High Court · (1961) 02 MAD CK 0020
Registration Act, 1908 — Section 34(3), 35(2), 52, 58, 59Succession (Amendment) Act, 1926 — Section 3, 63Transfer of Property Act, 1882 — Section 3, 58, 59
High Courts31 Jan 1961Dismissed
T.D. Jagadamba Bai Vs T.D. Satyanarayana Rao alias T.D. Nanjunda Rao and others
Madras High Court · (1961) ILR (Mad) 841
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12Evidence Act, 1872 — Section 115
High Courts31 Jan 1961
T.D. Jagadamba Bai Vs T.D. Satyanarayana Rao and Others
Madras High Court · (1961) ILR (Mad) 841
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 115
High Courts31 Jan 1961
In Re: Nallayee
Madras High Court · (1961) CriLJ 581
Penal Code, 1860 (IPC) — Section 307
High Courts30 Jan 1961
Pommalai Goundan and Another Vs Settia Goundan
Madras High Court · (1962) ILR (Mad) 221 : (1962) 1 MLJ 6
High Courts27 Jan 1961Dismissed
Md. Ayoob Vs V. Krishna Iyer and Sons
Madras High Court · (1961) ILR (Mad) 897
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 35, 35(2), 35(3), 4, 5
High Courts25 Jan 1961
P.S. Thirumalai Iyengar Vs Official Liquidator, Srinivasa Mills Ltd. and Others
Madras High Court · AIR 1962 Mad 253 : (1961) 31 CompCas 561
Companies Act, 1946 — Section 153(C)Limitation (Amendment) Act, 1939 — Section 14, 19, 23, 24
High Courts25 Jan 1961
P.S. Thirumalai Iyengar Vs The Official Liquidator, Srinivasa Mills, Limited and Others
Madras High Court · (1962) ILR (Mad) 48 : (1961) 74 LW 446 : (1962) 1 MLJ 216
Limitation Act, 1908 — Section 19
High Courts24 Jan 1961Allowed
Sri. Lakshmi Talkies Vs W.M.S. Tampoe and Another
Madras High Court · (1961) ILR (Mad) 955
Law of Property Act, 1925 — Section 136Transfer of Property Act, 1882 — Section 130
High Courts24 Jan 1961
Bagyalakshmi and Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) 42 ITR 727
Income Tax Act, 1961 — Section 33B, 66(1)
High Courts23 Jan 1961
In Re: Palaniappan alias Kutti Mudali
Madras High Court · AIR 1961 Mad 417 : (1961) CriLJ 497 : (1961) ILR (Mad) 725
Criminal Procedure Code, 1898 (CrPC) — Section 342