High Courts15 Oct 1962
E. S. Hajee Abdul Kareem and Son Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 396
Income Tax Act, 1961 — Section 10(2)(iii)
COURT ARCHIVE
Madras High Court judgments, 1962
449 judgments · page 7 of 23
High Courts15 Oct 1962
E.S. Hajee Abdul Kareem and Son Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 239 : (1963) ILR (Mad) 858 : (1963) 1 MLJ 326
Income Tax Act, 1922 — Section 10(2)
High Courts15 Oct 1962
The Commissioner of Income Tax Vs S.S. Thiagarajan Shiyali
Madras High Court · AIR 1964 Mad 58 : (1963) 49 ITR 581 : (1963) 76 LW 138
Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2)
High Courts15 Oct 1962
E. S. Haji and Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 250
High Courts05 Oct 1962Dismissed
G.H. Yusuf Sait Vs S. Ramamurthy
Madras High Court · AIR 1963 Mad 367 : (1963) 1 MLJ 333
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 Oct 1962
Muthuswami Odayar Vs Savarimuthu Odayar
Madras High Court · AIR 1963 Mad 249 : (1963) ILR (Mad) 274 : (1963) 76 LW 63 : (1963) 1 MLJ 171
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13, 9A, 9A(9)
High Courts03 Oct 1962
E. M. Muthappa Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 53 ITR 642
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22, 23(5)(b), 31, 33, 33A
High Courts03 Oct 1962
Commissioner of Income Tax, Madras Vs Mrs. Jayalakshmi Duraiswamy
Madras High Court · (1964) 53 ITR 525
Income Tax Act, 1961 — Section 41, 41(1), 66(1)
High Courts28 Sept 1962
V. Kandan Moopan Vs M. Arumugha Mudaliar
Madras High Court · (1963) 76 LW 102 : (1963) 1 MLJ 182
High Courts28 Sept 1962Allowed
N.S. Krishna Iyer Vs Subramania Mooppanar and Others
Madras High Court · AIR 1963 Mad 243 : (1963) ILR (Mad) 894 : (1963) 76 LW 179
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts28 Sept 1962Allowed
E. Krishnappa Naicker Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1963) 14 STC 162
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 30, 45
High Courts25 Sept 1962
K.E.M. Mohammad Ibrahim Maracair and Another Vs The Commissioner of Income Tax
Madras High Court · (1963) ILR (Mad) 559 : (1963) 1 MLJ 434
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 17
High Courts25 Sept 1962
K.E.M. Mohammad Ibrahim Maracair and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 890
Constitution of India, 1950 — Article 13, 14Income Tax Act, 1961 — Section 17, 22, 22(2), 23, 34
High Courts24 Sept 1962
RM. A. R. AR. RM. A. R. Ramanathan Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) ILR (Mad) 546 : (1963) 50 ITR 43
Civil Procedure Code, 1908 (CPC) — Section 28, 34Income Tax Act, 1961 — Section 4(3)(vii)
High Courts21 Sept 1962Allowed
Rangammal Vs C.J. Carrom
Madras High Court · (1963) ILR (Mad) 371
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 149, 151
High Courts21 Sept 1962Dismissed
P.L. Kannappa Chettiar And Co. Vs T.R. Venkatarama Iyer and Brothers and another
Madras High Court · (1962) 09 MAD CK 0041
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(3)(a)(iii)
High Courts21 Sept 1962
Narasram Naraindas alias Purshotamdas Vs R. Venkataswami Naidu and Others
Madras High Court · (1963) ILR (Mad) 649 : (1963) 76 LW 67 : (1963) 1 MLJ 140
Transfer of Property Act, 1882 — Section 108(h)
High Courts21 Sept 1962Dismissed
Haji K.M. Abdul Kasim and Others Vs P.M.N. Mohammed Dawood and Others
Madras High Court · AIR 1964 Mad 247 : (1963) ILR (Mad) 824 : (1963) 1 MLJ 281
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Religious Endowments Act, 1863 — Section 14
High Courts21 Sept 1962Dismissed
Rukkumani Ammal (died) and Another Vs Kamachi Ammal
Madras High Court · AIR 1963 Mad 450
Civil Procedure Code, 1908 (CPC) — Section 47Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 6Transfer of Property Act, 1882 — Section 53