High Courts14 Sept 1962Dismissed
S.M. AR. Ramaswami Chettiar Vs S.M.A.M. RM. Ramaswami Chettiar
Madras High Court · AIR 1964 Mad 39
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 40 Rule 1, 51, 94
COURT ARCHIVE
Madras High Court judgments, 1962
449 judgments · page 9 of 23
High Courts13 Sept 1962
R.M. Subramaniam Vs N. Sundaram Iyer
Madras High Court · AIR 1963 Mad 217 : (1963) ILR (Mad) 194 : (1963) 76 LW 40 : (1963) 1 MLJ 113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 57(1), Order 38 Rule 11Presidency Towns Insolvency Act, 1909 — Section 13, 21, 9
High Courts13 Sept 1962
The Secretary, Press Labour Union Vs The Management of Express Newspapers Private Ltd., Proprietors of Dhinamani Press and Others
Madras High Court · (1963) 76 LW 213 : (1963) 1 MLJ 146
High Courts12 Sept 1962
Commissioner of Income Tax, Madras Vs K. Srinivasan and Others
Madras High Court · (1963) 50 ITR 788
Income Tax Act, 1961 — Section 2(6A)(e), 66(1)
High Courts12 Sept 1962
Tiruchi Varthaga Sangam Bank Limited Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 48 ITR 763
Income Tax Act, 1961 — Section 10, 10(2), 10(2)(iii), 4, 4(3)
High Courts12 Sept 1962
Commissioner of Income Tax, Madras Vs Indian Metal and Metallurgical Corporation
Madras High Court · (1963) ILR (Mad) 735 : (1964) 51 ITR 240
Income Tax Act, 1922 — Section 10(2), 10(2)(xv), 66, 66(1)Industrial Disputes Act, 1947 — Section 25F, 25F(b), 25FF, 25FFF
High Courts12 Sept 1962
AR. N. Ramaswami Chettiar and Others Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 48 ITR 771
High Courts12 Sept 1962
The Commissioner of Income Tax Vs K. Srinivasan (Dead) and Others
Madras High Court · (1963) 1 MLJ 305
Finance Act — Section 40Finance Act, 1955 — Section 15
High Courts11 Sept 1962
Basantlal Gupta Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 541
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(2)(iii)Income Tax Act, 1961 — Section 16(1)(b), 23(5), 23(5)(a)
High Courts11 Sept 1962
Commissioner of Income Tax, Madras Vs K. G. Ramakrishnier
Madras High Court · (1963) 49 ITR 608
High Courts11 Sept 1962
T. M. ABDUL RAHIM SAHIB and CO. Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1963) 50 ITR 508
High Courts10 Sept 1962Allowed
S.A. Ramalinga Mudaliar Vs T.K. Ratna Mudaliar and Another
Madras High Court · AIR 1963 Mad 181 : (1962) 75 LW 723 : (1963) 1 MLJ 37
High Courts07 Sept 1962Dismissed
Velayuthan Pillai Neelakanta Vs Mathavan Pillai Mathevan Pillai
Madras High Court · AIR 1963 Mad 226 : (1963) ILR (Mad) 454 : (1963) 76 LW 52 : (1963) 1 MLJ 133
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 148Transfer of Property Act, 1882 — Section 60
High Courts06 Sept 1962Dismissed
Pichai Ammal Vs Sankara Muthia Pillai and another
Madras High Court · (1963) ILR (Mad) 614
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A(1)
High Courts06 Sept 1962Dismissed
Pitchai Ammal and Another Vs Sankara Muthia Pillai and Others
Madras High Court · (1963) ILR (Mad) 614
Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 — Section 3(7)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A, 4A(1), 4A(2), 4A(3), 4A(4)
High Courts05 Sept 1962Dismissed
Karuppa Gounder and Others Vs Palaniammal and Others
Madras High Court · AIR 1963 Mad 245 : (1963) ILR (Mad) 434 : (1963) 76 LW 236 : (1963) 1 MLJ 86
Hindu Succession Act, 1956 — Section 6
High Courts05 Sept 1962
Commissioner of Income Tax, Madras Vs B. Nagi Reddy
Madras High Court · (1963) ILR (Mad) 835 : (1964) 51 ITR 178
Income Tax Act, 1961 — Section 10, 10(1), 10(2), 10(2)(vi), 12
High Courts05 Sept 1962Allowed
Ramaswami Naicker Vs Parimala Pandian alias Rangaswami Bootham Pallavar Naicker and Others
Madras High Court · (1964) ILR (Mad) 740
Criminal Procedure Code, 1898 (CrPC) — Section 133Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 13, 14, 23, 3Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Rules, 1948 — Rule 1, 2, 3
High Courts04 Sept 1962
V. Ramanathan Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 49 ITR 881
Civil Procedure Code, 1908 (CPC) — Section 2(11)Income Tax Act, 1922 — Section 12, 34, 54, 66(1)
High Courts04 Sept 1962
V. Ramanathan, L.R. of the Estate of Late K. Chidambara Reddiar Vs The Commissioner of Income Tax
Madras High Court · (1963) ILR (Mad) 424 : (1963) 76 LW 142 : (1963) 1 MLJ 162
Income Tax Act, 1961 — Section 24B