High Courts18 Dec 1962
O. RM. M. SP. SV. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 801
Income Tax Act, 1922 — Section 10, 12, 25, 25(3), 25(4)
COURT ARCHIVE
Madras High Court judgments, 1962
449 judgments · page 2 of 23
High Courts18 Dec 1962
Fomra Brothers Vs Commissioner of Income Tax
Madras High Court · (1963) ILR (Mad) 890 : (1963) 49 ITR 684
High Courts17 Dec 1962Allowed
P.S. Gulam Mohamed Rowther Vs Narendranath Reddi and Others
Madras High Court · AIR 1963 Mad 261 : (1963) 76 LW 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts13 Dec 1962
Pannalal Jagannath Prasad Gupta Vs The State of Madras and Another
Madras High Court · (1963) 76 LW 225 : (1963) 1 MLJ 415
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7
High Courts12 Dec 1962
South India Corporation (Madras) Private Limited Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 200
Income Tax Act, 1922 — Section 23A
High Courts12 Dec 1962
South India Corporation (Madras) Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 758
High Courts11 Dec 1962
A. Natesan Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) ILR (Mad) 502 : (1963) 49 ITR 941
Income Tax Act, 1922 — Section 66(1), 66(2)Income Tax Act, 1961 — Section 16(3)(a)(iv)
High Courts10 Dec 1962
S. Kuppuswami Mudaliar Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 757
Income Tax Act, 1922 — Section 34, 66
High Courts07 Dec 1962
In re : Soma Veerappa
Madras High Court · (1965) CriLJ 392
Companies Act, 1956 — Section 159, 160, 161, 162, 220
High Courts06 Dec 1962Allowed
G. Thangavel Nadar Vs The Deputy Commercial Tax Officer
Madras High Court · (1963) 76 LW 845 : (1963) 14 STC 420
Constitution of India, 1950 — Article 226
High Courts06 Dec 1962Allowed
S.V.P. Chockalingam Chettiar Vs V.C. Rajarathnam and Others
Madras High Court · AIR 1964 Mad 415 : (1964) ILR (Mad) 479 : (1963) 76 LW 471
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts05 Dec 1962
A.C. Paul Vs The Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 530
Income Tax Act, 1922 — Section 34(1)
High Courts05 Dec 1962Dismissed
Rukia Bi Vs Rajia Bibi and Another
Madras High Court · AIR 1963 Mad 298 : (1963) 76 LW 221 : (1953) 2 MLJ 170
Partition Act, 1893 — Section 4
High Courts05 Dec 1962Allowed
The Salem District Textile Workers Union Vs The State of Madras and Another
Madras High Court · AIR 1963 Mad 392 : (1964) 1 LLJ 79
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts05 Dec 1962
D. Shanmuga Raja, Rajah of Sivaganga Vs The State of Madras and Others
Madras High Court · (1965) ILR (Mad) 44 : (1963) 76 LW 264 : (1963) 1 MLJ 287
High Courts04 Dec 1962
P.S. Sundaram Iyer Vs Sangawa and Others
Madras High Court · (1963) ILR (Mad) 811
Civil Procedure Code, 1908 (CPC) — Section 52, 52(1), 52(2)
High Courts04 Dec 1962
V. Munuswamy Vs The Mayor, Corporation of Madras, and Another
Madras High Court · (1964) ILR (Mad) 1213 : (1963) 1 MLJ 230
High Courts04 Dec 1962
Sri Vedaranyaswaraswami Devastanam and Others Vs State of Madras and Others
Madras High Court · AIR 1964 Mad 90 : (1964) ILR (Mad) 212 : (1963) 76 LW 548
Constitution of India, 1950 — Article 14, 19, 31, 31AGovernment (Crown) Grants Act, 1895 — Section 3Madras Inams (Assessment) Act, 1956 — Section 3(2), 3(3)
High Courts04 Dec 1962
P.S. Sundaram Iybr Vs Sangawa and others.
Madras High Court · (1963) ILR (Mad) 811
Civil Procedure Code, 1908 (CPC) — Section 52, 52(1), 52(2)
High Courts03 Dec 1962
Katheeb E. Hajee Abdul Samad Saheb and Co., Salt, Grams and Peas Merchant and Another Vs The Industrial Tribunal and Another
Madras High Court · (1964) 1 MLJ 84