COURT ARCHIVE

Madras High Court judgments, 1962

449 judgments · page 18 of 23

High Courts15 Mar 1962

K.R. Subbaier Vs The Regional Provident Fund Commissioner

Madras High Court · AIR 1963 Mad 112 : (1963) 1 LLJ 23

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 16, 6, 8

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High Courts14 Mar 1962Allowed

Saleha Begum and Others Vs A. Hajee Abdul Rahim Sahib and Co. and Others

Madras High Court · AIR 1963 Mad 97 : (1963) ILR (Mad) 259 : (1962) 75 LW 663

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 30 Rule 4, 35(2)

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High Courts14 Mar 1962

Ramaraju Surgical Cotton Mills Ltd. Vs Commissioner of Wealth Tax

Madras High Court · AIR 1963 Mad 19 : (1963) ILR (Mad) 45 : (1962) 46 ITR 820

Wealth Tax Act, 1957 — Section 5(1)

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High Courts13 Mar 1962Dismissed

Mohammed Mohideen Vs State Wakf Board and Others

Madras High Court · AIR 1963 Mad 132

Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 42, 43

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High Courts11 Mar 1962

Madras Co-Operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 51 ITR 152

Income Tax Act, 1961 — Section 10, 14(3), 60, 66, 66(I)

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High Courts10 Mar 1962

Thiagaraja Chettiar and Co. Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 51 ITR 393

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High Courts09 Mar 1962Dismissed

Assistant Director of Fisheries Vs Muthumeenatchiya and Another

Madras High Court · AIR 1963 Mad 9 : (1962) 2 LLJ 467 : (1962) 75 LW 539

Workmens Compensation Act, 1923 — Section 2(1), 2(4)

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High Courts09 Mar 1962

M. R. Raju Chettiar Vs Commissioner of Income Tax

Madras High Court · (1963) 48 ITR 737

Income Tax Act, 1961 — Section 26A

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High Courts09 Mar 1962

Sha Vaktavarmal Seshmull Vs Shah Nainmull Umaji and Co. and Others

Madras High Court · AIR 1962 Mad 436 : (1963) ILR (Mad) 172 : (1962) 75 LW 351

Arbitration Act, 1940 — Section 41

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High Courts09 Mar 1962

Ramakrishna Naidu Vs Palaniappa Chettiar

Madras High Court · (1963) ILR (Mad) 39 : (1962) 75 LW 516 : (1962) 2 MLJ 514

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts09 Mar 1962

Sri Agastyar Trust Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) ILR (Mad) 210 : (1963) 48 ITR 673

Income Tax Act, 1922 — Section 4(3)(i), 66, 66(1)

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High Courts06 Mar 1962

Pope The King Match Factory Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 50 ITR 495

Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 10(2)(xv)

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High Courts06 Mar 1962

S.A.O.S. Karuppan Chettiar Vs State of Madras

Madras High Court · AIR 1962 Mad 508 : (1963) ILR (Mad) 33 : (1962) 75 LW 536 : (1963) 1 MLJ 127

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 136, 214, 215, 216General Clauses Act, 1897 — Section 3(25)

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High Courts06 Mar 1962

S.V. Narayanaswami Vs State of Madras and Others

Madras High Court · (1963) ILR (Mad) 26 : (1962) 75 LW 370 : (1962) 2 MLJ 266

Constitution of India, 1950 — Article 226

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High Courts06 Mar 1962

Lakshmiah Naidu and Co. Vs Commissioner of Income Tax, Kerala and Coimbatore

Madras High Court · (1963) 48 ITR 661

Income Tax Act, 1922 — Section 10(5A)Income Tax Act, 1961 — Section 10(5A), 6, 66(1)

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High Courts04 Mar 1962

A. S. S. R. Guruswami Chettiar Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 48 ITR 692

Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 59

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High Courts02 Mar 1962

Jayaram Mills Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 52 ITR 118

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High Courts02 Mar 1962

Narasu Pictures Circuit (Pte.) Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 50 ITR 82

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High Courts02 Mar 1962

T. Sundaram Chettiar Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) ILR (Mad) 1033 : (1963) 49 ITR 287

Income Tax Act, 1961 — Section 12, 12(1B), 2, 2(6A), 2(6A)(e)

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High Courts02 Mar 1962

Estate of A. Mohamed Rowther (By Power Agent) A.M. Kadar Shaw Rowther Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 49 ITR 39

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