High Courts02 Mar 1962
In Re: V. Natarajan
Madras High Court · (1962) 75 LW 532 : (1962) 2 MLJ 507
Madras City Police Act, 1888 — Section 3, 75
COURT ARCHIVE
Madras High Court judgments, 1962
449 judgments · page 19 of 23
High Courts01 Mar 1962
Tamilnad Electricity Workers' Fedration and Another Vs Madras State Electricity Board
Madras High Court · (1962) 2 LLJ 136
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79Factories Act, 1948 — Section 78
High Courts01 Mar 1962Allowed
A.S.D. Basha Proprietor Bashas Snuff Co. Vs State of Madras
Madras High Court · AIR 1963 Mad 138 : (1963) 1 LLJ 29
Minimum Wages Act, 1948 — Section 5, 5(1), 9
High Courts01 Mar 1962Allowed
S. Kanthimathinatha Pillai Vs Vayyapuri Mudaliar
Madras High Court · AIR 1963 Mad 37
Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 43
High Courts28 Feb 1962
M.S.A. Jayaraman Vs The Revenue Divisional Officer and Others
Madras High Court · (1962) ILR (Mad) 1166 : (1962) 75 LW 404 : (1962) 2 MLJ 300
Constitution of India, 1950 — Article 179, 226, 94
High Courts28 Feb 1962
P.T. Narayana Ayyar and Others Vs Baghirathi Ammal and Another
Madras High Court · (1963) ILR (Mad) 485 : (1963) 76 LW 97 : (1963) 1 MLJ 123
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 62
High Courts27 Feb 1962
Mettur Sandal Wood Oil Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 781
Income Tax Act, 1922 — Section 25(3)Income Tax Act, 1961 — Section 10(2)(xi), 66(1)
High Courts26 Feb 1962
AL. SP. PL. ST. PL. Subramanian Chettiar Vs The Special Deputy Tahsildar, Income Tax Collections and Another
Madras High Court · (1962) ILR (Mad) 1149 : (1962) 75 LW 704 : (1962) 2 MLJ 426
Income Tax Act, 1961 — Section 26A, 44
High Courts26 Feb 1962Allowed
Al. Sp. Pl. Ot. Pl. Subramanian Chettiar Vs The Special Deputy Tahsildar, Income Tax Collections and Another
Madras High Court · AIR 1963 Mad 377 : (1963) 47 ITR 759
Income Tax Act, 1922 — Section 23(5), 44
High Courts23 Feb 1962
B. Bastimull Jain Vs The Collector of Madras and Others
Madras High Court · (1963) ILR (Mad) 1180 : (1962) 75 LW 471 : (1962) 2 MLJ 517
Tamil Nadu Pawnbrokers Act, 1943 — Section 4
High Courts23 Feb 1962Dismissed
M. Sajjanam Vs State of Madras
Madras High Court · AIR 1963 Mad 49
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 310, 311
High Courts22 Feb 1962
Harbour Engineering Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 249
Finance Act, 1956 — Section 7Income Tax Act, 1922 — Section 10(2), 10(4A), 66, 66(1)Income Tax Act, 1961 — Section 10(2), 10(2)(i), 10(4A)
High Courts20 Feb 1962
Vadivelu Padayachi Vs Sanjeevi Padayachi and Another
Madras High Court · (1962) ILR (Mad) 1117 : (1962) 75 LW 395 : (1962) 2 MLJ 358
Tamil Nadu Panchayats Act, 1958 — Section 34(1)
High Courts20 Feb 1962
K. S. A. A. Manickam Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 716
High Courts20 Feb 1962
Commissioner of Income Tax, Madras Vs Standard Motor Products of India Ltd.
Madras High Court · (1962) 46 ITR 814
Income Tax Act, 1961 — Section 10, 66
High Courts19 Feb 1962
Royal Printing Works Vs Industrial Tribunal and Others
Madras High Court · (1963) 2 LLJ 60
High Courts16 Feb 1962Allowed
Krishnaswami Reddiar Vs Nedukalayan and another
Madras High Court · (1962) 02 MAD CK 0037
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100(1)(c)
High Courts16 Feb 1962Allowed
Krishnaswami Reddiar Vs Nedukalayan and Another
Madras High Court · (1962) 02 MAD CK 0033
Constitution of India, 1950 — Article 226Madras Village Panchayats Rules, 1950 — Rule 11, 5Representation of the People Act, 1951 — Section 100(1)
High Courts16 Feb 1962Dismissed
Arthur Import Export Co. Vs State of Madras
Madras High Court · (1963) 14 STC 1022
Constitution of India, 1950 — Article 286
High Courts15 Feb 1962
V. S. SV. Meenakshi Achi Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 206