Constitution of India, 1950 — Article 226, 309, 310, 310(1), 311Madras Police Standing Orders — Order 90, Order 90(1), Order 90(2), Order 90(3), Order 90(4)Tamil Nadu District Police Act, 1859 — Section 10, 9

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High Courts30 Apr 1964Dismissed

In Re: Kandasami

Madras High Court · (1965) ILR (Mad) 516

Madras Prohibition Act, 1937 — Section 3, 4(1)Opium Act, 1878 — Section 9

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High Courts30 Apr 1964

General Commercial Corporation Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) ILR (Mad) 444 : (1966) 62 ITR 459

Income Tax Act, 1922 — Section 13, 2(12), 22(2), 34, 34(1)(b)

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High Courts30 Apr 1964

In re : Rathamani

Madras High Court · (1965) CriLJ 452

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 7(1)

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High Courts30 Apr 1964

S. Chenniappa Mudaliar Vs Commissioner of Income Tax

Madras High Court · (1964) ILR (Mad) 787 : (1964) 53 ITR 323

Income Tax Act, 1922 — Section 10(5A), 33(4), 66, 66(1), 66(2)Income Tax Act, 1961 — Section 255, 255(5)

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High Courts30 Apr 1964

S. Cenniappa Mudaliar, Madurai Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1965 Mad 62 : (1964) 77 LW 441

Appellate Tribunal Rules, 1946 — Rule 24, 36Income Tax Act, 1922 — Section 5Income Tax Act, 1961 — Section 255, 255(5)

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High Courts29 Apr 1964

In Re: Kandaswamy and Another

Madras High Court · (1965) ILR (Mad) 346

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts29 Apr 1964Allowed

Ramakichena Iyer Vs Union Territory of Pondicherry and Another

Madras High Court · (1965) ILR (Mad) 423

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High Courts29 Apr 1964

K.V. Meenakshisundaram Vs V. Narayanaswamy Naidu and Others

Madras High Court · (1965) ILR (Mad) 90

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 58Land Acquisition Act, 1894 — Section 18Madras Court Fees (Amendment) Act, 1922 — Article 17(1)

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High Courts29 Apr 1964Allowed

M. Angappan and another Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments, Madras and another

Madras High Court · (1964) 04 MAD CK 0046

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High Courts28 Apr 1964

Marudanayagam Pillai Vs Sola Pillai (died) and Others

Madras High Court · AIR 1965 Mad 200 : (1965) ILR (Mad) 711 : (1964) 77 LW 697

Limitation Act, 1963 — Article 127, 48

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