High Courts31 Aug 1962
V. Venkatarama Chettiar Vs M. Duraiswami Mudaliar and Co., by Managing Partner Rathnavelu Mudaliar
Madras High Court · (1963) 76 LW 192 : (1963) 1 MLJ 125
COURT ARCHIVE
Madras High Court judgments, 1962
449 judgments · page 10 of 23
High Courts30 Aug 1962
Rukmani Bai Vs C.R. Govindaswamy Chetty
Madras High Court · (1963) 76 LW 458 : (1963) 1 MLJ 421
Criminal Procedure Code, 1898 (CrPC) — Section 479APenal Code, 1860 (IPC) — Section 196
High Courts29 Aug 1962
K. Muniratnam Mudaliar Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 644
Income Tax Act, 1922 — Section 16(1)(b), 22(2), 22(4), 23(2), 23(4)
High Courts29 Aug 1962
Hind Mercantile Corporation Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 49 ITR 23
Imports and Exports (Control) Act, 1947 — Section 3Income Tax Act, 1961 — Section 10, 10(2)(xv)
High Courts29 Aug 1962
K.R. Ramachandra Rao Vs The Commissioner of Wealth Tax
Madras High Court · AIR 1963 Mad 280 : (1963) ILR (Mad) 604 : (1963) 48 ITR 959 : (1953) 2 MLJ 322
Wealth Tax Act, 1957 — Section 2, 3, 4(3)
High Courts28 Aug 1962
Commissioner of Income Tax, Madras Vs Somasundaram Mills Ltd.
Madras High Court · (1964) 51 ITR 650
Income Tax Act, 1922 — Section 10, 10(2), 10(2)(xi), 42(1), 66
High Courts28 Aug 1962
D.D. Italia Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 313
Income Tax Act, 1961 — Section 17, 17(1), 28, 28(1)(a), 28(1)(c)
High Courts27 Aug 1962
S. Srinivasan Vs Commissioner of Income Tax, Coimbatore
Madras High Court · (1963) ILR (Mad) 416 : (1963) 50 ITR 160
Constitution of India, 1950 — Article 19(1)
High Courts27 Aug 1962
S. Srinivasan Vs Commissioner of Income Tax
Madras High Court · AIR 1963 Mad 348
Constitution of India, 1950 — Article 19(1)Income Tax Act, 1922 — Section 16(3)
High Courts24 Aug 1962
Babu Mudaliar Vs Bhaktavatsalu Chetty
Madras High Court · (1962) 75 LW 731 : (1963) 1 MLJ 9
House Rent Control Act, — Section 23
High Courts23 Aug 1962
Natarajan and Another Vs Karumana Gounder and Others
Madras High Court · (1963) 76 LW 199 : (1963) 1 MLJ 81
Limitation Act, 1963 — Section 7
High Courts22 Aug 1962
Ramaswami Pathar Vs Jayankondam Sri Kulumalairatnaswami Devastanam and Another
Madras High Court · (1962) 75 LW 748 : (1963) 1 MLJ 60
High Courts22 Aug 1962
Public Prosecutor Vs Muthu Naicker
Madras High Court · (1963) CriLJ 688 : (1963) 76 LW 210 : (1963) 1 MLJ 55
Prevention of Food Adulteration Act, 1954 — Section 1(1)(c)(i), 11, 11(1)(c)(ii), 11(1)(c)(iii), 13
High Courts20 Aug 1962
P.V. Mohamed Ghouse, Proprietor, Wahit Motor Service Vs The Commissioner of Income Tax
Madras High Court · (1963) ILR (Mad) 346 : (1963) 1 MLJ 190
Income Tax Act, 1961 — Section 24(1)
High Courts20 Aug 1962
T. Panchavarnathammal Vs Commissioner of Income Tax
Madras High Court · (1963) ILR (Mad) 445 : (1972) 86 ITR 527 : (1963) 76 LW 147 : (1963) 1 MLJ 109
Income Tax Act, 1961 — Section 18A, 18A(2), 18A(3), 18A(6), 18A(8)Income Tax Rules, 1962 — Rule 48
High Courts20 Aug 1962
Mohamed Ghouse Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 49 ITR 127
Income Tax Act, 1961 — Section 12, 6
High Courts20 Aug 1962
S. P. Doraiswami Chettiar and Sons Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) ILR (Mad) 337 : (1963) 49 ITR 565
Income Tax Act, 1961 — Section 22(2), 25A, 66(1)
High Courts20 Aug 1962
B. Abdul Qadir Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 364
Income Tax Act, 1961 — Section 66
High Courts14 Aug 1962
K.I. Kangu Vs Ahmed Unnissa Begum
Madras High Court · (1963) ILR (Mad) 684 : (1963) 76 LW 194 : (1963) 1 MLJ 97
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)
High Courts14 Aug 1962
VIJAYAKUMAR MILLS LTD. Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1963) 50 ITR 332
Income Tax Act, 1961 — Section 10(2)(xv)