High Courts29 Oct 1962
Matheson Bosanquet and Co. Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 380
COURT ARCHIVE
Madras High Court judgments, 1962
449 judgments · page 6 of 23
High Courts29 Oct 1962
COMMISSIONER OF Income Tax, MADRAS Vs ESSEN PRIVATE LTD.
Madras High Court · (1963) 50 ITR 569
Income Tax Act, 1961 — Section 66
High Courts25 Oct 1962Dismissed
Pichai Ammal Vs Vellayya Thevar alias Ochu Thevar
Madras High Court · AIR 1963 Mad 198 : (1963) ILR (Mad) 671 : (1963) 76 LW 24
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20A(2), Order 5 Rule 9(3)
High Courts24 Oct 1962
K. Shanmugha Sundaram Vs Special Deputy Tahsildar, Income Tax Collections, Coimbatore, and Another
Madras High Court · (1963) 49 ITR 9
Income Tax Act, 1961 — Section 22(2), 29, 44, 45, 46
High Courts24 Oct 1962Dismissed
V. Ramiah Vs State Bank of India
Madras High Court · AIR 1964 Mad 335 : (1963) 2 LLJ 304
Constitution of India, 1950 — Article 226, 311State Bank of India (Sub-Accountants and Head Cashiers) Service Rules — Rule 14
High Courts24 Oct 1962Allowed
Deputy Commissioner of Commercial Taxes, Madras Division Vs K. Kapoorchand Bhandari
Madras High Court · (1963) 1 MLJ 58 : (1963) 14 STC 248
Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)
High Courts23 Oct 1962Allowed
SP. RM. Valliammi Achi Vs M. Ar. Al. Alagappa Chettiar and Others
Madras High Court · AIR 1963 Mad 224
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
High Courts23 Oct 1962Dismissed
Muhammad Hussain and Another Vs Ganga Naicken alias Gangama Naicken and Others
Madras High Court · AIR 1963 Mad 222 : (1963) 76 LW 80 : (1963) 2 MLJ 209
Constitution of India, 1950 — Article 133(1)
High Courts22 Oct 1962
Thiagesar Dharma Vanikam Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 483 : (1963) ILR (Mad) 660
Income Tax Act, 1922 — Section 4(3)
High Courts22 Oct 1962
Bhagat Estates Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) ILR (Mad) 791 : (1964) 53 ITR 683
Constitution of India, 1950 — Article 14, 34Income Tax Act, 1961 — Section 139, 147, 147(a), 148, 148
High Courts22 Oct 1962
Thiagesar Dharma Vanikam Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 798
Income Tax Act, 1961 — Section 16, 4, 4(3), 4(3)(i), 4(3)(ia)
High Courts19 Oct 1962Dismissed
V. Rajagopal Vs Salem Provident Society Ltd.
Madras High Court · AIR 1963 Mad 287 : (1963) 33 CompCas 446 : (1963) 76 LW 305 : (1953) 1 MLJ 270
Companies Act, 1956 — Section 155, 467
High Courts19 Oct 1962Dismissed
R. Kamala alias Chellu alias Mrs. L.S. Parthasarathi Vs K. Rajagopalachari and Others
Madras High Court · AIR 1963 Mad 305 : (1963) 76 LW 172
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, 115
High Courts18 Oct 1962
Young Men's Indian Association Vs Assistant Inspector of Labour
Madras High Court · (1963) 2 LLJ 588
Constitution of India, 1950 — Article 226
High Courts18 Oct 1962Dismissed
Sivakasi Match Exporting Co. Vs Ramanlal Mohanlal Bros., firm
Madras High Court · AIR 1963 Mad 403 : (1964) ILR (Mad) 1204 : (1963) 76 LW 247 : (1963) 1 MLJ 382
Limitation Act, 1908 — Section 19
High Courts17 Oct 1962Allowed
Arunachalathammal Vs Ramachandran Pillai and Others
Madras High Court · AIR 1963 Mad 255 : (1963) ILR (Mad) 778 : (1963) 76 LW 109 : (1963) 1 MLJ 254
Hindu Succession Act, 1956 — Section 11, 15, 16, 6, 8
High Courts17 Oct 1962
E.R. Janarthanam and Others Vs K. Sigamany
Madras High Court · (1963) 76 LW 234 : (1963) 1 MLJ 200
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7
High Courts16 Oct 1962
L. G. Balakrishnan Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 49 ITR 102
Income Tax Act, 1961 — Section 16(3)(a)(iii), 16(3)(a)(iv), 16(3)(c)(iii), 16(3)(iv), 66(1)
High Courts16 Oct 1962Dismissed
Ramchandran Vs Kothai Ammal and Another
Madras High Court · AIR 1963 Mad 174 : (1963) ILR (Mad) 482 : (1962) 75 LW 745 : (1963) 1 MLJ 63
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15
High Courts16 Oct 1962
Commissioner of Income Tax, Madras Vs Rathinasabapathy Mudaliar (Deceased)
Madras High Court · (1964) 51 ITR 204
Income Tax Act, 1922 — Section 34, 34(1), 34(1)(a), 34(1)(b)Income Tax Act, 1961 — Section 66(1)