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Madras High Court judgments, 1962

449 judgments · page 17 of 23

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High Courts30 Mar 1962Allowed

Palanivel Goundan and Others Vs Muthu Goundan and Others

Madras High Court · AIR 1963 Mad 131

Easements Act, 1882 — Section 7
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High Courts30 Mar 1962Allowed

Ramakrishna Kulvant Rai Vs F.E. Hardcastle and Co. (P.) Ltd. and Others

Madras High Court · AIR 1963 Mad 103

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, Order 5 Rule 4
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High Courts30 Mar 1962

Ramakrishna Kulvant Rai Vs F.E. Hardcastle and Co. (Private) Ltd. and Others

Madras High Court · (1962) 75 LW 676 : (1962) 2 MLJ 490

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 115
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High Courts29 Mar 1962Allowed

P. Ramasamy Nadar Vs Deputy Commercial Tax Officer, Royapuram Division

Madras High Court · (1963) 76 LW 169 : (1962) 13 STC 912

Tamil Nadu General Sales Tax Act, 1959 — Section 21ATamil Nadu General Sales Tax Rules, 1959 — Rule 25
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High Courts29 Mar 1962Dismissed

Abbas Vs Andi Chettiar and Others

Madras High Court · AIR 1963 Mad 74 : (1962) 75 LW 623

Easements Act, 1882 — Section 18Limitation Act, 1908 — Article 144
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High Courts28 Mar 1962

The State of Madras Vs Mohamed Sahib Quareshi

Madras High Court · (1962) 2 MLJ 510

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High Courts28 Mar 1962Allowed

State of Madras Vs Mohamed Sahib Quareshi

Madras High Court · AIR 1963 Mad 39 : (1963) ILR (Mad) 79

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High Courts28 Mar 1962Allowed

J.B. Purushotham Vs General Manager, Southern Rly.

Madras High Court · AIR 1963 Mad 35

Constitution of India, 1950 — Article 311, 311(2)
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High Courts27 Mar 1962Allowed

P.K. Sivagaminatha Pillai Vs N.K.S. Dharmalinga Mudaliar and Others

Madras High Court · AIR 1963 Mad 21

Limitation Act, 1908 — Section 19, 19(1)Transfer of Property Act, 1882 — Section 3
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High Courts24 Mar 1962

V.M. Periasamy Chettiar and Co. and Another Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 52 ITR 134

Income Tax Act, 1922 — Section 66, 66(1)
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High Courts24 Mar 1962

Rangammal and Others Vs Union of India and Others

Madras High Court · (1963) 48 ITR 598

Income Tax Act, 1922 — Section 67
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High Courts24 Mar 1962

V. K. Nataraja Gounder Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 50 ITR 487

Income Tax Act, 1961 — Section 28, 28(1), 28(1)(c), 66(1), 66(2)
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High Courts22 Mar 1962

Gobald Motor Service Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 47 ITR 825

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High Courts21 Mar 1962

Addison Paints and Chemicals (Private), Ltd. Vs The Commissioner, Corporation of Madras

Madras High Court · (1963) ILR (Mad) 97 : (1962) 75 LW 597 : (1962) 2 MLJ 440

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High Courts20 Mar 1962

Chennai Ekambareswarar Devastanam. Vs Collector and Land Acquisition Officer, Madras

Madras High Court · AIR 1966 Mad 385 : (1966) 79 LW 56

Land Acquisition Act, 1894 — Section 10, 11, 12, 12(2), 15(2)
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High Courts19 Mar 1962Dismissed

M.K. Arumugham Vs The Municipal Health OFFICER, Cuddalore, S. Arcot Dt. and others.

Madras High Court · (1962) 03 MAD CK 0045

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High Courts17 Mar 1962

Tyresoles (India), Calcutta Vs Commissioner of Income Tax, Coimbatore

Madras High Court · (1963) 49 ITR 515

Income Tax Act, 1922 — Section 66, 66(1)Partnership Act, 1932 — Section 17, 17(a), 32
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High Courts16 Mar 1962Allowed

B.D. Narasimha Setty, P. Hanumanthiah Setty Vs Deputy Commercial Tax Officer

Madras High Court · AIR 1963 Mad 166 : (1963) ILR (Mad) 51 : (1962) 75 LW 732 : (1963) 14 STC 94

Constitution of India, 1950 — Article 226Madras General Sales Tax Act, 1939 — Section 11(2), 12A(4), 8B(2)
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High Courts16 Mar 1962

K. Sambasivam Vs The Commissioner of Income Tax

Madras High Court · (1963) 1 MLJ 195

Income Tax Act, 1922 — Section 12, 22, 22(2), 22(4), 23
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High Courts16 Mar 1962

K Sambasivam Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 49 ITR 335

Income Tax Act, 1961 — Section 12, 22(4), 23, 23(2), 23(4)
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