High Courts27 Oct 1961
Ravanna Koovanna Karuppannan Ambalam and Others Vs Vana Pana Tirumalai Ambalam and Others
Madras High Court · AIR 1962 Mad 500
COURT ARCHIVE
Madras High Court judgments, 1961
422 judgments · page 6 of 22
High Courts26 Oct 1961
The Madras Port Trust Vs A.M. Safiulla and Co. and Another
Madras High Court · AIR 1965 Mad 133 : (1962) ILR (Mad) 781
Madras Harbour Trust Act, 1885 — Section 87Madras Port Trust Act, 1905 — Section 39(2), 41, 6Public Authorities Protection Ordinance, 1948 — Section 2
High Courts26 Oct 1961
A. Y. S. Parisutha Nadar Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 1041
Income Tax Act, 1961 — Section 10(2), 10(2)(v), 10(2)(vii), 10(2)(xv)
High Courts26 Oct 1961
V. Sampathkumari by next friend and husband C. Venkatachalapathi (declared major) Vs M. Lakshmi Ammal and Others
Madras High Court · (1962) ILR (Mad) 832 : (1962) 2 MLJ 464
Hindu Succession Act, 1956 — Section 14(1)
High Courts26 Oct 1961
The Madras Port Trust Vs A.M. Safiulla and Company, a partnership firm registered with the Registrar of Firms and Another
Madras High Court · (1962) 75 LW 287 : (1962) 2 MLJ 29
Madras Port Trust Act, 1905 — Section 110
High Courts26 Oct 1961Dismissed
V. Sampathkumari Vs M. Lakshmi Ammal and Others
Madras High Court · AIR 1963 Mad 50
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 8
High Courts25 Oct 1961
Visalakshi Mills Ltd. Vs Labour Court and Another
Madras High Court · (1962) 2 LLJ 93
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 36
High Courts25 Oct 1961
The Commissioner of Income Tax Vs The East India Industries (Private) Ltd.
Madras High Court · (1962) 75 LW 301 : (1962) 2 MLJ 191
Income Tax Act, 1961 — Section 15B
High Courts25 Oct 1961
M. M. Muthuwappa Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 1107
Income Tax Act, 1961 — Section 22(2), 22(3), 22(4), 23, 23(2)
High Courts25 Oct 1961
R. Sankaran Vs Corporation of Madras
Madras High Court · (1962) 75 LW 776 : (1962) 2 MLJ 94
Madras City Municipal Act, 1904 — Section 357
High Courts25 Oct 1961
M.M. Muthuwappa Vs The Commissioner of Income Tax
Madras High Court · (1962) ILR (Mad) 504 : (1962) 75 LW 195 : (1962) 1 MLJ 180
Income Tax Act, 1922 — Section 22(2), 23(4), 31(2)
High Courts25 Oct 1961
Commissioner of Income Tax, Madras Vs East India Industries (Private) Ltd.
Madras High Court · (1962) 46 ITR 1086
Income Tax Act, 1961 — Section 4, 4(3), 4(3)(i), 4(3)(i)(b), 66(1)
High Courts23 Oct 1961
The Coimbatore Pioneer Mills, Ltd., "B" Mills Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1963) 76 LW 207 : (1963) 1 MLJ 52
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 10(1), 4, 6, 6(1)
High Courts23 Oct 1961
Management of Travancore Knitting Co., Tiruppur, Coimbatore Vs K. Muthuswamy and Another
Madras High Court · AIR 1962 Mad 398 : (1962) 1 LLJ 365
High Courts23 Oct 1961
S. Arputam Chettiar Vs C.P. Narayana Rao
Madras High Court · (1962) 75 LW 523 : (1962) 2 MLJ 449
High Courts13 Oct 1961
Mosa Devadasan Vs Kalikunji and Others
Madras High Court · AIR 1962 Mad 413
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
High Courts13 Oct 1961
Pudukottah Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 352
Income Tax Act, 1961 — Section 3, 33, 33(1), 42, 42(3)
High Courts13 Oct 1961Dismissed
The Everest Match Co. By Partners Marappa Nadar, Ramachandran and M. Manoharan and Others Vs The State of Madras and Others
Madras High Court · (1962) ILR (Mad) 902
Central Sales Tax Act, 1956 — Section 11(2), 13(1), 2, 3, 8Constitution of India, 1950 — Article 1General Sales Tax (Turnover and Assessment) Rules — Rule 5(1)
High Courts13 Oct 1961
The Commissioner of Income Tax Vs The Estate of Late Sri T.P. Ramaswami Pillai
Madras High Court · (1962) ILR (Mad) 380 : (1962) 1 MLJ 444
Succession Act, 1925 — Section 211, 343, 41
High Courts13 Oct 1961Allowed
Lakshminarayana Reddiar Vs Singaravelu Naicker and Another
Madras High Court · AIR 1963 Mad 24
Limitation Act, 1908 — Article 113, 1Specific Relief Act, 1877 — Section 22